High Courts28 May 2008Dismissed
Shri V. Nagaraj and Smt. Muddamma Vs The State of Karnataka and Others
Karnataka High Court · (2009) 1 KarLJ 126 : (2008) 3 KCCR 2076
Karnataka Land Revenue Act, 1964 — Section 133
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,323 of 2,397
High Courts28 May 2008Allowed
Ganapathy Naik by Gangu and Others Vs Land Tribunal and Others
Karnataka High Court · (2008) ILR (Kar) 3686 : (2009) 9 KarLJ 65 : (2008) 3 KCCR 1866
Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts28 May 2008Dismissed
Subray Krishnaiah Hegde and Others Vs The Manager, Siddapur Taluk Vakkalutana Huttuvali Maratha Sahakari Sangh Niyamit
Karnataka High Court · (2008) 6 KarLJ 643 : (2008) 3 KCCR 1842
Karnataka Co-operative Societies Act, 1959 — Section 101 (1), 70
High Courts28 May 2008Dismissed
Mohanlal Vs M. Subramani
Karnataka High Court · (2008) 6 KarLJ 581 : (2008) 4 KCCR 2326
Karnataka Rent Control Act, 1961 — Section 11 (1) (c), 21 (1) (h)
High Courts27 May 2008
Pista Bai and Others Vs Bangalore Mahanagara Palike and Others
Karnataka High Court · (2008) 05 KAR CK 0007
Karnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 17, 59
High Courts27 May 2008Dismissed
Smt. G. Rathnavati Rao and Others Vs The Land Tribunal and Others
Karnataka High Court · (2009) 1 KarLJ 133 : (2008) 3 KCCR 225 SN
Constitution of India, 1950 — Article 226
High Courts26 May 2008Dismissed
Commissioner of Service Tax Vs Electronic Research Pvt. Ltd.
Karnataka High Court · (2008) 11 STR 337
Finance Act, 2000 — Section 117Finance Rules — Rule 17, 2 (1) (d) (xvii)
High Courts22 May 2008Dismissed
V. Eshwaran Achari Vs Karnataka Rajya Kaigarika Sahakara Bank Niyamitha
Karnataka High Court · (2008) ILR (Kar) 4623 : (2008) 6 KarLJ 696 : (2008) 3 KCCR 220 SN
Constitution of India, 1950 — Article 226
High Courts17 Apr 2008Allowed
Shashwathi Enterprises Vs The Commissioner of Police, Bangalore City and the Licensing Authority and The Deputy Commissioner of Police (Administration), Designated Authority Ashok Hegde Vs The State of Karnataka
Karnataka High Court · (2008) 6 KarLJ 740
Karnataka Municipal Corporations Act, 1976 — Section 301, 310 (2)
High Courts17 Apr 2008
Institute for Social and Economic Change Vs Sri Siddiah Shetty Sri Siddiah Shetty Vs The Director, Institute for Social and Economic Change
Karnataka High Court · (2008) 6 KarLJ 66 : (2008) 5 KCCR 677 SN
Industrial Disputes Act, 1947 — Section 10 (4A), 2 A
High Courts17 Apr 2008Allowed
A. Sathyanarayan rep. by his G.P.A. Holder, Sri. A.S. Vishnu Bharath Vs Sri K. Selvam
Karnataka High Court · (2008) CriLJ 3793 : (2008) 5 KarLJ 622
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts17 Apr 2008Dismissed
M.V. Kasturi and Others Vs State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 3961 : (2009) 3 KarLJ 340 : (2008) 5 KCCR 3287
Land Acquisition Act, 1894 — Section 4 (1), 48, 48 (1)
High Courts16 Apr 2008Allowed
Steel Authority of India Vs The Secretary, Government of India, Ministry of Labour, Sri Hanuma Naik and Smt. Shivamma
Karnataka High Court · (2009) 120 FLR 898 : (2008) ILR (Kar) 3585 : (2008) 6 KarLJ 668 : (2009) 2 LLJ 269
Industrial Disputes Act, 1947 — Section 10, 10 (2A)
High Courts16 Apr 2008Dismissed
Sri J.T. Surappa and Another Vs Sri Satchidhanandendra Saraswathi Swamiji Public Charitable Trust and Others
Karnataka High Court · AIR 2008 Kar 2433 : (2008) ILR (Kar) 2115 : (2008) 3 KCCR 1484 : (2008) 3 KLT 150
Succession Act, 1925 — Section 2 (h), 63, 63 (c), 68
High Courts16 Apr 2008
Karnataka State Level Advocates'' Clerk''s Association (R) Vs State of Karnataka and Another
Karnataka High Court · (2008) ILR (Kar) 2700
Karnataka Advocates Welfare Fund Act, 1983 — Section 27, 27 (2) (a)
High Courts16 Apr 2008Allowed
N.G. Puttaswamy Vs The Tahsildar and Returning Officer, Agricultural Producer Marketing Committe and Others
Karnataka High Court · (2009) 1 KarLJ 575
Constitution of India, 1950 — Article 226, 227Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 20, 20 (a), 23
High Courts16 Apr 2008
Smt. Anusha Kulkarni Vs Umesh Kulkarni
Karnataka High Court · (2008) 6 KarLJ 588 : (2008) 3 KCCR 1882
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 24
High Courts15 Apr 2008Allowed
Power Cell Battery Karmikara Sangha (R) Vs Principal Secretary, Department of Labour, Government of Karnataka, Assistant Labour Commissioner and Conciliation Officer, Mysore Division and Power Cell Battery India Ltd.
Karnataka High Court · (2008) 119 FLR 163 : (2008) ILR (Kar) 4237 : (2008) 3 KCCR 1831 : (2009) 1 LLJ 381
Industrial Disputes Act, 1947 — Section 10 (1), 12 (5)
High Courts15 Apr 2008
Sandhya Bar and Restaurant and Another Vs Karnataka State Beverages Corporation Limited and Others
Karnataka High Court · (2008) 3 KCCR 223 SN
Constitution of India, 1950 — Article 226, 227
High Courts15 Apr 2008
Syed Mohammed Ghouse Pasha Khadri Vs Syed Mohammed Adil Pasha Khadri represented by G.P.A. Holder Syed Farooq Pasha, The Secretary, Karnataka Board of Wakf and The Administrative Officer, Mysore District Wakf Committee
Karnataka High Court · (2008) 04 KAR CK 0021
Waqf Act, 1954 — Section 56, 67, 85