COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,322 of 2,397

High Courts03 Jun 2008Allowed

Satyan Shantigram and Others Vs State of Karnataka and Another

Karnataka High Court · (2008) ILR (Kar) 3513 : (2008) 3 KCCR 2087 : (2009) 5 RCR(Criminal) 275

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 506

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High Courts03 Jun 2008

R. Narasimha Murthy and Another Vs M.N. Nagaraju and Another

Karnataka High Court · (2009) 1 KarLJ 430 : (2008) 4 KCCR 2407

Motor Vehicles Act, 1988 — Section 168

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High Courts03 Jun 2008

Shidarayappa and Others Vs The Assistant Commissioner and Others

Karnataka High Court · (2008) ILR (Kar) 3495 : (2008) 6 KarLJ 165

Karnataka Land Reforms Act, 1961 — Section 44

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High Courts03 Jun 2008Dismissed

Shivalingappa and Another Vs The Land Tribunal and Others

Karnataka High Court · (2008) 5 KarLJ 101

Karnataka Land Reforms Act, 1961 — Section 48 A

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High Courts02 Jun 2008Dismissed

Sri Bindurao Kulkarni Vs Smt. Sarojini by her LRs.

Karnataka High Court · (2009) 1 KCCR 132

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 151, 96

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High Courts02 Jun 2008Allowed

M.V. Amar Shetty Vs The Chief Commissioner of Income Tax and Another

Karnataka High Court · (2008) ILR (Kar) 3441 : (2009) 309 ITR 93 : (2009) 177 TAXMAN 186

Income Tax Act, 1961 — Section 148, 156, 220 (2A)

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High Courts02 Jun 2008Allowed

Sri S. Rajanna Vs Sri S. Lingaraju Urs

Karnataka High Court · (2008) ILR (Kar) 3582 : (2008) 5 KarLJ 559 : (2008) 3 KCCR 2057

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40

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High Courts02 Jun 2008Allowed

St. Gregorious Orthodox Cathedral Vs Aga Ali Asgar Wakf and Karnataka State Board of Wakfs

Karnataka High Court · (2008) 6 KarLJ 358 : (2008) 4 KCCR 2216

Waqf Act, 1995 — Section 83, 83 (1), 83 (9)

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High Courts02 Jun 2008Dismissed

The O.S.C. Educational Society Vs Emmanuel Lalith Kumar

Karnataka High Court · (2008) 5 KCCR 3388

Karnataka Education Act, 1983 — Section 92, 94 (1)

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High Courts02 Jun 2008Allowed

Shivabasappa Kuntoji Vs The Land Acquisition Officer and Assistant Commissioner

Karnataka High Court · (2008) 5 KCCR 3297

Land Acquisition Act, 1894 — Section 18, 23, 4 (1)

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High Courts31 May 2008Dismissed

C.M. Ibrahim Vs Tata Sons Ltd.

Karnataka High Court · (2009) CriLJ 228 : (2009) 3 KCCR 1599

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500

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High Courts30 May 2008Allowed

G. Chandrashekar and Others Vs The Management of Sunrise Industries

Karnataka High Court · (2008) 119 FLR 1121 : (2008) 6 KarLJ 334 : (2009) 2 LLJ 186

Industrial Disputes Act, 1947 — Section 10 (4A), 33 (2) (b)

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High Courts30 May 2008Allowed

Sri V.T. Jayavelu Chetty Vs Sri Nisar Ahmed Sri Nisar Ahmed Vs Sri V.T. Jayavelu Chetty

Karnataka High Court · (2008) 05 KAR CK 0009

Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j), 21 (1) (p)Transfer of Property Act, 1882 — Section 106

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High Courts30 May 2008Dismissed

Dr. (Mrs.) T.P. Prema Vs Indian Nursing Council

Karnataka High Court · (2008) 3 KCCR 1836

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High Courts29 May 2008

G.S. Ravindra and Another Vs Union of India and Others

Karnataka High Court · (2009) 1 KarLJ 115

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High Courts29 May 2008Dismissed

S.N. Sreenivasa Rao Vs Central Silk Board

Karnataka High Court · (2009) 2 KarLJ 224 : (2008) 4 KCCR 296 SN

Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 15, 9

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High Courts29 May 2008Allowed

Karnataka Antibiotics and Pharmaceuticals Employees'' Union and Another Vs National Commission for Scheduled Castes and Scheduled Tribes and Others

Karnataka High Court · (2008) 3 KCCR 1901

Constitution of India, 1950 — Article 226, 338, 338 (5) (a)

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High Courts29 May 2008Allowed

Karnataka Antibiotics and Another Vs National Commission SC and Others

Karnataka High Court · (2008) ILR (Kar) 3305 : (2009) 3 KarLJ 481

Constitution of India, 1950 — Article 226, 338

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High Courts29 May 2008Allowed

Sri Khimaji Manji Patel Vs The Karnataka Power Transmission Corporation Ltd. and The Executive Engineer (ELE), O and M Division Hescom

Karnataka High Court · AIR 2008 Kar 2564

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High Courts28 May 2008Dismissed

Smt. Gowramma and Sri Puttaiah @ Kengaiah Vs Smt. Jayamma and Others

Karnataka High Court · (2009) 6 KarLJ 130

Karnataka Rent Act, 1999 — Section 43, 43 (1)

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