High Courts05 Feb 2008
Smt. M. Menaka and Another Vs Siddalingaiah
Karnataka High Court · AIR 2008 Kar 2099 : (2008) ILR (Kar) 1697 : (2008) 4 KarLJ 161
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,333 of 2,397
High Courts05 Feb 2008
The State Vs V. Sejappa
Karnataka High Court · (2008) CriLJ 3312 : (2008) 3 KCCR 1433
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 19, 7
High Courts05 Feb 2008Dismissed
The Belguam District Central Co-operative Bank Limited Vs The Mahantesh Co-operative Credit Society Limited and Another
Karnataka High Court · (2008) 2 KCCR 1078
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 46AKarnataka Co-operative Societies Act, 1959 — Section 101 (1) (a)
High Courts04 Feb 2008
National Education Foundation Vs Special Land Acquisition Officer and Others
Karnataka High Court · (2008) 2 KCCR 723
Constitution of India, 1950 — Article 226, 227Karnataka Land Acquisition Act, 1961 — Section 4, 4 (1), 6, 6 (1)
High Courts04 Feb 2008
Sri S. Dharmasamrajya, Since dead by his LR S.D. Sampath Samrajya Vs Sri B. Keerthivarma Shetty and Others
Karnataka High Court · (2008) ILR (Kar) 1377
Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 10, 6, 8
High Courts04 Feb 2008Dismissed
National Education Foundation (A Regd. Trust) Vs Special Land Acquisition Officer and Others
Karnataka High Court · AIR 2008 Kar 111 : (2008) ILR (Kar) 1281 : (2008) 5 KarLJ 43
Constitution of India, 1950 — Article 226, 227
High Courts04 Feb 2008Dismissed
United India Insurance Co. Ltd. Vs S.R. Prasanna, K. Nandakumar and The General Manager, KSRTC, BTS Division S.R. Prasanna Vs United India Insurance Co. Ltd. also at Regional Manager, United India Insurance Co. Ltd., K. Nanda Kumar and The General Manager, KSRTC, BTS Division
Karnataka High Court · (2008) ACJ 1375 : (2008) ILR (Kar) 1323 : (2008) 4 KarLJ 48 : (2008) 2 KCCR 672
Motor Vehicles Act, 1988 — Section 2 (30)
High Courts01 Feb 2008Dismissed
Motor World Limited Vs Commissioner of Commercial Taxes
Karnataka High Court · (2009) 26 VST 487
Karnataka Sales Tax Act, 1957 — Section 23 (1), 28 (6)
High Courts01 Feb 2008Dismissed
Syndicate Bank Vs Sri V. Varadarajan Sri V. Varadarajan Vs The Management of Syndicate Bank
Karnataka High Court · (2008) ILR (Kar) 2851 : (2008) 5 KarLJ 691 : (2009) 1 LLJ 283
Industrial Disputes Act, 1947 — Section 11 A
High Courts01 Feb 2008Dismissed
Omana Chetan and Shefali since minor R/by her mother and natural guardian Smt. Omana Chetan Vs S.S. Rangegowda and Nagarathnamma
Karnataka High Court · (2008) ILR (Kar) 2240 : (2008) 4 KarLJ 124 : (2008) 2 KCCR 1062
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoption and Maintenance Act, 1956 — Section 19
High Courts01 Feb 2008Dismissed
Smt. Santosh Achcha Vs State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 2413
Karnataka Stamp (Prevention of Under valuation of Instruments) Rules, 1977 — Rule 4Karnataka Stamp Act, 1957 — Section 45 A, 45 B
High Courts31 Jan 2008Allowed
Bangalore Metropolitan Transport Corporation Vs K.V.S. Ram
Karnataka High Court · (2008) 117 FLR 1135 : (2008) ILR (Kar) 1371 : (2008) 4 KarLJ 141 : (2008) 2 KCCR 669 : (2008) 3 LLJ 834
Industrial Disputes Act, 1947 — Section 10 (4A), 11 A
High Courts31 Jan 2008Dismissed
The Chief Commissioner of Income Tax and Another Vs Pamapathi
Karnataka High Court · (2008) 218 CTR 590 : (2008) ILR (Kar) 1635 : (2009) 310 ITR 64 : (2008) 2 KCCR 132 SN
Income Tax Act, 1961 — Section 132 (4), 80 HHC
High Courts30 Jan 2008Dismissed
Endeavour Estates P. Ltd. Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2009) 316 ITR 250
Income Tax Act, 1961 — Section 144, 260 A
High Courts30 Jan 2008Dismissed
Gangavva and Others Vs Ningavva and Others
Karnataka High Court · (2008) ILR (Kar) 1667 : (2008) 3 KCCR 1390 : (2009) 5 RCR(Civil) 306
Evidence Act, 1872 — Section 90Hindu Adoption and Maintenance Act, 1956 — Section 10, 10 (iv), 16
High Courts30 Jan 2008Dismissed
R. Ravishaiah Vs T.S. Manjula
Karnataka High Court · (2008) ILR (Kar) 1300 : (2013) 2 JCC 150 : (2008) 4 KarLJ 53 : (2008) 1 KCCR 525 : (2012) 2 RCR(Civil) 57 : (2012) 1 RCR(Criminal) 685 : (2012) 1 RCR(Criminal) 685
Criminal Procedure Code, 1973 (CrPC) — Section 357, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Jan 2008
State of Karnataka Vs Richard @ Aruldas and Chakravarthi @ G. Gopal
Karnataka High Court · (2008) CriLJ 2200 : (2008) ILR (Kar) 1352 : (2008) 5 KarLJ 707 : (2008) 2 KCCR 606
Penal Code, 1860 (IPC) — Section 333, 442, 452
High Courts30 Jan 2008
Indo Nissin Foods Limited Vs Income Tax Officer
Karnataka High Court · (2008) 217 CTR 572 : (2008) 301 ITR 143
Income Tax Act, 1961 — Section 201 (1), 201 (1A), 260 A
High Courts29 Jan 2008Dismissed
Shri R.P. Lamani Vs The State of Karnataka and Others
Karnataka High Court · (2009) 1 KarLJ 99 : (2008) 4 KCCR 2280
Constitution of India, 1950 — Article 226