COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,326 of 2,397

High Courts20 Mar 2008Allowed

S.K. Venkata Reddy Vs The High Court of Karnataka and Another

Karnataka High Court · (2008) ILR (Kar) 2808 : (2008) 5 KarLJ 659 : (2008) 3 KCCR 182 SN

Karnataka Judicial Service (Recruitment) Rules, 1983 — Rule 2 (1), 3 (2)

High Courts20 Mar 2008Dismissed

New India Assurance Co. Ltd. Vs G.D. Dengi and Another

Karnataka High Court · (2009) ACJ 168 : (2009) 5 KarLJ 630

Workmens Compensation Act, 1923 — Section 30, 30 (1)

High Courts20 Mar 2008Dismissed

Sri K. Basavaraja Vs The Registrar General, High Court of Karnataka

Karnataka High Court · (2008) ILR (Kar) 2733 : (2008) 5 KarLJ 537 : (2008) 3 KCCR 1800

Constitution of India, 1950 — Article 233, 234

High Courts19 Mar 2008Allowed

Kodi Nagappa since deceased by his L.Rs. Vs Smt. Hampamma since deceased by her L.R.

Karnataka High Court · AIR 2008 Kar 2329 : (2008) 5 KCCR 3213

Karnataka Rent Act, 1999 — Section 46, 5Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (k)

High Courts19 Mar 2008Allowed

Sri. B.S. Suryanarayana Rao Vs Smt. Hidayuthunnissa Begum and Others

Karnataka High Court · (2008) 3 KCCR 1562

Limitation Act, 1963 — Section 5Mysore Agricultural Debtors Relief Act, 1966 — Section 18 (1)

High Courts19 Mar 2008Allowed

Titan Industries Limited Vs A.S. Nagesh Kumar

Karnataka High Court · (2009) 1 KarLJ 391 : (2008) 4 KCCR 2906

High Courts19 Mar 2008Allowed

B.S. Suryanarayana Rao Vs Smt. Hidayuthunnissa Begum and Others

Karnataka High Court · (2009) 1 KarLJ 8

Constitution of India, 1950 — Article 226, 227Mysore Agricultural Debtors Relief Act, 1966 — Section 18 (1)

High Courts19 Mar 2008Allowed

Ashok Agencies Vs State of Karnataka

Karnataka High Court · (2008) ILR (Kar) 4299 : (2008) 5 KCCR 640 SN : (2008) 16 VST 570

Karnataka Value Added Tax Act, 2003 — Section 22, 24, 4, 4 (1) (a) (ii)

High Courts19 Mar 2008Allowed

Kodi Nagappa since deceased by his LRs. and Others Vs Smt. Hampamma since deceased by her LR.

Karnataka High Court · (2008) ILR (Kar) 3485

Karnataka Rent Control Act, 1961 — Section 3 (n), 3 (r)Karnataka Rent Control Rules, 1961 — Rule 3, 30

High Courts19 Mar 2008

Deputy Commissioner of Income Tax and Another Vs Karnataka Bank Ltd.

Karnataka High Court · (2008) 218 CTR 273

Income Tax Act, 1961 — Section 260 A, 36 (1) (vii), 36 (2)

High Courts18 Mar 2008

K. Thimmegowda Vs B.S. Nagaraj Rao and Others

Karnataka High Court · (2008) ILR (Kar) 2753 : (2009) 1 KarLJ 233 : (2008) 4 KCCR 2452

Karnataka Rent Act, 1999 — Section 3 (1)Transfer of Property Act, 1882 — Section 106

High Courts17 Mar 2008

Afcons Infrastructure Limited, Mumbai Vs Government of Karnataka, Infrastructure Development Department, Bangalore and Others

Karnataka High Court · (2008) 65 KarLJ 105

Constitution of India, 1950 — Article 166(3), 226Karnataka Government (Transaction of Business) Rules, 1977 — Rule 33(1)Karnataka Tax on Entry of Goods Act, 1979 — Section 11A

High Courts14 Mar 2008

Sri. G.K.S. Shankar Vs Smt. Puttarevamma and Another

Karnataka High Court · AIR 2008 Kar 173 : (2008) ILR (Kar) 2790 : (2008) 3 KCCR 2067

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 7, Order 13 Rule 7 (2)Karnataka Stamp Act, 1957 — Section 33 (1)

High Courts14 Mar 2008Allowed

Phillip D'' Souza Vs The State of Karnataka and Another

Karnataka High Court · (2008) 4 KCCR 2939

Karnataka Money Lenders Act, 1961 — Section 38, 39Karnataka Prohibition of Exorbitant Interest Act — Section 4

High Courts13 Mar 2008Dismissed

Mr. Santhosh Moolya and Mr. Surendra Gowda Vs The State

Karnataka High Court · (2008) 03 KAR CK 0056

Penal Code, 1860 (IPC) — Section 34, 376, 506

High Courts13 Mar 2008Dismissed

Shivappa Alagawadi and Suresh B. Roddannavar Vs The Registrar General, High Court of Karnataka and The State of Karnataka

Karnataka High Court · (2009) 120 FLR 903 : (2009) 1 KarLJ 137 : (2008) 4 KCCR 2494

Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 3A (4)Karnataka Judicial Service (Recruitment) Rules, 2004 — Rule 11 (1)

High Courts13 Mar 2008Allowed

Smt. Muniyamma and Another Vs S. Chandrakar and Others

Karnataka High Court · (2008) ILR (Kar) 2863 : (2008) 3 KCCR 1576

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1

High Courts13 Mar 2008

Belgundi Cements (Private) Limited, Belgundi Village, Belgaum District Vs The Commissioner of Commercial Taxes in Karnataka, Bangalore

Karnataka High Court · (2009) 67 KarLJ 214

Karnataka Sales Tax Act, 1957 — Section 22(3)

High Courts13 Mar 2008Dismissed

Santhosh Moolya and Another Vs The State

Karnataka High Court · (2008) CriLJ 3334

Penal Code, 1860 (IPC) — Section 34, 376, 506

High Courts13 Mar 2008

Seetharama Narayan Hegde (since deceased by his LRs and Others) Vs Venkataramana Seshagiri Shet (since deceased by his LRs and Others)

Karnataka High Court · (2008) 03 KAR CK 0006