High Courts28 Feb 2008
K.N. Srinivas Murthy and Govindaraju Setty Vs K.N. Venkatanaga Setty
Karnataka High Court · AIR 2008 Kar 2238 : (2009) 6 KarLJ 124 : (2010) 1 KCCR 73 : (2008) 2 KCCR 1269
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,329 of 2,397
High Courts27 Feb 2008
Commissioner of Income Tax and Another Vs State Bank of Mysore
Karnataka High Court · (2009) 315 ITR 278
Interest Tax Act, 1974 — Section 2 (7), 28, 4
High Courts27 Feb 2008Dismissed
K. Shivaram Shetty Vs State Smt. Veena Sabharwal and Sabsom Freight Containers Pvt. Ltd. Vs The Delhi Establishment Police CBI/ACB
Karnataka High Court · (2009) 1 ALT(Cri) 123 : (2008) CriLJ 3307 : (2008) ILR (Kar) 2876 : (2008) 3 KCCR 1364
Penal Code, 1860 (IPC) — Section 120 B, 420Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2)
High Courts27 Feb 2008
Parvathi Bai and Meenakashi Bai Vs The Oriental Insurance Co. Ltd. and Dhruva Sharma
Karnataka High Court · (2008) 4 KarLJ 14 : (2008) 2 KCCR 1070
Motor Vehicles Act, 1988 — Section 166
High Courts27 Feb 2008
The Great Eastern Shipping Co. Ltd. and J.M. Baxi and Co. Vs New Mangalore Port Trust, Tariff Authority for Major Ports and Union of India (UOI) GAC Shipping (I) Pvt. Ltd Vs Tariff Authority for Major Ports GAC Shipping (I) Pvt. Ltd Vs New Mangalore Port Trust
Karnataka High Court · (2011) 269 ELT 173 : (2009) 3 KarLJ 612
Major Port Trusts Act, 1963 — Section 42, 47 A
High Courts27 Feb 2008Allowed
Nagamma Vs State of Karnataka, Land Tribunal and Sharaf Manjunatha Rao (since dead by LRs. S.M. Nagaraja and Others)
Karnataka High Court · (2008) ILR (Kar) 2587 : (2008) 6 KarLJ 190 : (2008) 3 KCCR 1642
Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts27 Feb 2008Dismissed
Shri Hari Mills Pvt. Ltd. and Sri G. Shri Hari Vs Hanumantha Reddy and Co.
Karnataka High Court · AIR 2008 Kar 205 : (2009) 148 CompCas 81 : (2009) 2 KarLJ 268 : (2008) 4 KCCR 2505
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22 (1), 25
High Courts27 Feb 2008
Sri J. Yagappa, Sri Zoveor and Sri Piter Raj Vs Sri Subbarayappa Kaverappa and Others
Karnataka High Court · (2008) 02 KAR CK 0007
Karnataka Land Reforms Act, 1961 — Section 132, 77
High Courts26 Feb 2008Dismissed
Savita Gupta and A.S. Guptha Vs Infant Advertisers (P) Ltd. (A Registered Company)
Karnataka High Court · (2008) 02 KAR CK 0080
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151
High Courts26 Feb 2008Dismissed
Mangalore Chemicals and Fertilizers Ltd. Vs MCF Worker''s Union
Karnataka High Court · (2008) 02 KAR CK 0072
Industrial Disputes Act, 1947 — Section 11, 18 (1)
High Courts26 Feb 2008Dismissed
Ibrahimsab Tharthari, Chairman Chingisha Darga and Others Vs Kashimsha Tharhari, The Secretary of Wakf Board, The Chairman and Karnataka Wakf Tribunal, Belgaum Division Ibrahim and Sirajasab Vs The Karntaka Wakf Board, Wakf Committee Jod Gumbaj, Kasim Sab and The Karnataka Wakf Tribunal, Belgaum Division
Karnataka High Court · AIR 2008 Kar 2448 : (2009) 5 RCR(Civil) 153
Waqf Act, 1995 — Section 63, 63 (b), 64, 83
High Courts25 Feb 2008Dismissed
United India Insurane Company Ltd. Vs Salauddin Abdulkhadar Maniyar and Afzalkhan Bismillakhan Dodamani Salauddin Abdul Khader Maniyar Vs United India Insurane Company Ltd. and Afzal Khan Dodamani
Karnataka High Court · (2009) ACJ 524 : (2008) ILR (Kar) 2580
Evidence Act, 1872 — Section 145, 17, 21
High Courts25 Feb 2008Dismissed
Syed Mudir Agha Vs State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 1722 : (2008) 5 KarLJ 378 : (2008) 3 KCCR 1419
Constitution of India, 1950 — Article 356Karnataka Government Business Rules, 2007 — Rule 5Karnataka State Minorities Commission Act, 1994 — Section 3, 4
High Courts25 Feb 2008
North West Karnataka Road Transport Corporation Vs The Deputy Labour Commissioner and the Appellate Authority Under the Payment of Gratuity Act, Belgaum Region and Others
Karnataka High Court · (2009) 224 CTR 106 : (2008) 118 FLR 179 : (2009) 310 ITR 290 : (2008) 2 KCCR 1073 : (2008) 3 LLJ 551 : (2009) 180 TAXMAN 489
Income Tax Act, 1961 — Section 10 (10) (iii), 17, 192
High Courts25 Feb 2008Allowed
The Managing Director, The Cauveri Neeravari Nigam Ltd. Vs Sri Manjegowda
Karnataka High Court · (2008) 2 KCCR 1085
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts25 Feb 2008
The Sub-Divisional Engineer, Microwave Maintence, Bharat Sanchar Nigam Ltd. Vs The Deputy Commissioner for Transport, Belgaum Division and The Taxation Authority and The Regional Transport Officer
Karnataka High Court · (2008) 4 KCCR 2230
Karnataka Motor Vehicles Rules, 1989 — Rule 34A
High Courts25 Feb 2008
M. Chandrashekar Vs T.R. Aswathanarayana Rao, since dead by his LR''s and Others
Karnataka High Court · (2008) ILR (Kar) 2181 : (2008) 6 KarLJ 380 : (2008) 2 KCCR 1065
Civil Procedure Code, 1908 (CPC) — Section 114, 151
High Courts22 Feb 2008
S. Sana Ulla and Another Vs A.R. Shivashankar and Others
Karnataka High Court · (2008) ACJ 2543 : (2008) ILR (Kar) 1896 : (2008) 3 KCCR 1637
High Courts22 Feb 2008Allowed
State of Karnataka and Others Vs K.G. Sowbhagya and Others
Karnataka High Court · (2008) ILR (Kar) 2022 : (2008) 5 KarLJ 576 : (2008) 2 KCCR 1112
Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 5
High Courts22 Feb 2008Allowed
Smt. Lingamma dead by L.Rs. and Others Vs Gangadharaiah, Kamalamma and Shivalingamma
Karnataka High Court · (2008) ILR (Kar) 2450 : (2008) 4 KarLJ 564
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1