High Courts06 Mar 2008Allowed
Saeesh Subhash Hegde Vs Darshana Saeesh Hegde
Karnataka High Court · AIR 2008 Kar 142
Hindu Marriage Act, 1955 — Section 13 (1) (ia), 24
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,328 of 2,397
High Courts06 Mar 2008Allowed
Sri K. Shashidhar Murthy Vs The Managing Director, BESCOM
Karnataka High Court · (2008) 3 KCCR 197 SN : (2009) 2 LLJ 177
Criminal Procedure Code, 1973 (CrPC) — Section 248 (1)Penal Code, 1860 (IPC) — Section 381
High Courts06 Mar 2008Allowed
Radha Bai since deceased by L.Rs Vs Sangawwa and Others
Karnataka High Court · (2009) 1 KCCR 845
Transfer of Property Act, 1882 — Section 53 A, 54
High Courts04 Mar 2008Dismissed
Dada Rao since deceased by LRs (Prabhavathi Rao and Others) Vs Madhu since deceased by LRs (Sri. Pandari and Sri. Gopal), Hanmanth, Suryabhan and Prabhu
Karnataka High Court · (2008) 03 KAR CK 0066
Transfer of Property Act, 1882 — Section 3
High Courts04 Mar 2008Dismissed
Dr. M. Venkataramanappa Vs The Chancellor, Bangalore University and Others
Karnataka High Court · (2008) ILR (Kar) 2013 : (2008) 4 KarLJ 3
Karnataka State Universities Act, 2000 — Section 8, 9
High Courts04 Mar 2008Dismissed
Sri Honnurappa Vs R. Masthan
Karnataka High Court · AIR 2008 Kar 2371 : (2008) ILR (Kar) 2559 : (2009) 4 KarLJ 190 : (2008) 3 KCCR 1787
Limitation Act, 1963 — Section 5
High Courts04 Mar 2008Dismissed
K.L. Ramachandra and Others Vs State of Karnataka
Karnataka High Court · (2008) ILR (Kar) 3146 : (2008) 6 KarLJ 262
Constitution of India, 1950 — Article 14Karnataka Stamp Act, 1957 — Section 2 (mm), 45 A
High Courts04 Mar 2008Allowed
The Commissioner, Bangalore Devlopment Authority Vs Addi Housing Industries Limited and Others
Karnataka High Court · AIR 2008 Kar 117 : (2008) ILR (Kar) 2506 : (2008) 4 KarLJ 23
Land Acquisition Act, 1894 — Section 16 (2)
High Courts04 Mar 2008Dismissed
Dada since deceased by LRs. Vs Mahadu since deceased by LRs.
Karnataka High Court · (2008) 5 KCCR 3533
Limitation Act, 1963 — Section 58Transfer of Property Act, 1882 — Section 3
High Courts03 Mar 2008
Hydersab Abdulnabi Maniyar since deceased by his LRs. (Smt. Mariambi Maniyar, Meharunisa and Khalil Ahmed) Vs Waliahmed Abdulnabi Maniyar (since deceased by his LRs. Smt. Sayeeda Maniyar and Others) Rafique ahmed Abdulnabi Maniyar Vs Waliahmed Abdulnabi Maniyar (since deceased by his LRs. Smt. Sayeeda Maniyar and Others)
Karnataka High Court · (2008) 03 KAR CK 0051
Evidence Act, 1872 — Section 101, 102, 111, 85Registration Act, 1908 — Section 17 (1) (a), 49
High Courts03 Mar 2008Dismissed
M.S. Vishwanath Vs The Deputy Commissioner for Transports, Bangalore Division and Another
Karnataka High Court · (2008) 6 KarLJ 198
High Courts29 Feb 2008
United India Insurance Company Limited Vs Smt. Sarasawwa and Others
Karnataka High Court · (2008) 5 KCCR 3278
Motor Vehicles Act, 1988 — Section 147, 147 (1) (b) (ii)
High Courts29 Feb 2008Allowed
The Management of Powergear Ltd. Vs Mr. M.B. Siddarajau
Karnataka High Court · (2008) ILR (Kar) 2691 : (2008) 6 KarLJ 352 : (2008) 2 KCCR 166 SN : (2009) 2 LLJ 70
Industrial Disputes Act, 1947 — Section 33 (3), 33 (3) (b)
High Courts29 Feb 2008
The Executive Engineer, No. 1, Hemavathi Right Bank, Nala Division, The Chief Engineer, Hemavathi Project and The Government of Karnataka and Others Vs B.N. Sheshagiri Rao and Others
Karnataka High Court · (2009) 1 LLJ 513
Constitution of India, 1950 — Article 12, 14, 16, 309
High Courts29 Feb 2008Dismissed
S.S. Angadi, Retd. Joint Director of Horticulture of State Government Vs The State Chief Information Commissioner, Karnataka Information Commission and The President, Basava Samithi
Karnataka High Court · AIR 2008 Kar 149 : (2009) 5 RCR(Civil) 312
Right to Information Act, 2005 — Section 18, 6
High Courts29 Feb 2008Allowed
United India Insurance Co. Ltd. Vs Smt. Saraswwa Ingale and Others
Karnataka High Court · (2008) ACJ 2585 : (2009) 2 KarLJ 171
Motor Vehicles Act, 1988 — Section 147, 147 (1) (b) (ii)
High Courts29 Feb 2008
Smt. Gangambika Vs Income Tax Officer
Karnataka High Court · (2009) 315 ITR 262
Income Tax Act, 1961 — Section 143 (1) (a), 147, 260 A
High Courts28 Feb 2008Allowed
The Authorised Officer and Deputy Conservator of Forest Belgaum Division Vs Sri. Nagaraj Nagabhushan Sheelavant
Karnataka High Court · AIR 2008 Kar 2320
High Courts28 Feb 2008
Karnataka State Agro Corn Products Ltd. Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2009) 316 ITR 468
Income Tax Act, 1961 — Section 260 A, 32 AB, 32 AB (3)
High Courts28 Feb 2008Allowed
The Authorised Officer and Deputy Conservator of Forest, Belgaum Division Vs Sri Nagaraj Nagabhushan Sheelavant
Karnataka High Court · (2008) ILR (Kar) 2529 : (2008) 6 KarLJ 219 : (2010) 2 KCCR 1075 : (2008) 3 KCCR 1340