COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,338 of 2,397

High Courts19 Dec 2007Allowed

Smt. Roopali Vijaykumar Padhye Vs Government of Karnataka

Karnataka High Court · (2009) CriLJ 4779 : (2009) 5 KarLJ 695 : (2009) 5 KCCR 3570

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (i)Constitution of India, 1950 — Article 22 (5), 226Customs Act, 1962 — Section 108

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High Courts19 Dec 2007

Yashodamma Vs The State of Karnataka Kishon Naik Vs The State of Karnataka Shamoon Ahmed Sayed, Dhiraj Malhotra, Nitin Choudhary and Syed Abdul Asim Vs Intelligence Officer, Narcotic Control Bureau Vittal Harijan, Salim Mulla, Devalsab Nagathan and Vittal Talawar Vs The State

Karnataka High Court · (2008) ILR (Kar) 495 : (2008) 3 KarLJ 117 : (2008) 1 KCCR 45 SN

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167 (2), 309, 436, 437

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High Courts18 Dec 2007

Ramakrishna @ Ramakrishnaiah @ Krishna Vs State of Karnataka

Karnataka High Court · (2008) ILR (Kar) 888 : (2008) 3 KarLJ 400 : (2008) 1 KCCR 495

Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts18 Dec 2007

Smt. K. Rajani Vs Vijaya Bank

Karnataka High Court · (2008) 117 FLR 857 : (2008) 4 KarLJ 165 : (2008) 1 KCCR 84

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High Courts18 Dec 2007Dismissed

Smt. V. Aruna Vs Smt. Gowramma and Manjunatha House Building Co-operative Society Ltd.

Karnataka High Court · (2008) ILR (Kar) 923 : (2008) 4 KarLJ 149 : (2008) 1 KCCR 393

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts17 Dec 2007Allowed

Sri K. Venkataramaiah, Smt. Lata Purohit, Officer and Sri M.V. Nagaraj Vs Sri Katterao Deshapande

Karnataka High Court · (2008) 2 ALT(Cri) 336 : (2008) CriLJ 1547

Penal Code, 1860 (IPC) — Section 34, 420, 500

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High Courts17 Dec 2007Allowed

Sri K. Venkataramaiah and Others Vs Sri Katterao

Karnataka High Court · (2008) ILR (Kar) 474 : (2008) 4 KarLJ 587 : (2008) 1 KCCR 354

Criminal Procedure Code, 1973 (CrPC) — Section 200, 296

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High Courts17 Dec 2007Allowed

Mr. P.S. Aithala Vs Mr. Ganapathy. N. Hegde

Karnataka High Court · (2008) 1 KCCR 112

Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142 (b)

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High Courts17 Dec 2007Dismissed

Gokaldas Exports Ltd. Vs Union of India (UOI) and Apparel Export Promotion Council

Karnataka High Court · AIR 2008 Kar 65 : (2008) ILR (Kar) 3286

Foreign Trade (Development and Regulation) Act, 1992 — Section 5

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High Courts17 Dec 2007Allowed

Mr. P.S. Aithala Vs Mr. Ganapathy N. Hegde

Karnataka High Court · (2008) 3 BC 646 : (2008) CriLJ 1545 : (2008) ILR (Kar) 440 : (2008) 4 KarLJ 245

Negotiable Instruments Act, 1881 (NI) — Section 138142 (b)

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High Courts17 Dec 2007Dismissed

Latha K. Nair Vs Gold Mohar Foods and Feeds Ltd.

Karnataka High Court · (2008) 4 BC 571 : (2008) CriLJ 1542 : (2008) ILR (Kar) 1883 : (2008) 3 KarLJ 451 : (2008) 1 KCCR 147

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts14 Dec 2007Dismissed

Commissioner of Income Tax and Another Vs Devanand Automobiles

Karnataka High Court · (2008) 304 ITR 50

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High Courts14 Dec 2007

Kunal Pathak Vs Vijaya Bank

Karnataka High Court · (2008) 117 FLR 299 : (2008) ILR (Kar) 1061 : (2008) 3 KarLJ 573 : (2008) 1 KCCR 349

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High Courts14 Dec 2007Dismissed

BPL Limited Vs Workmen of BPL Limited

Karnataka High Court · (2008) ILR (Kar) 447 : (2008) 1 KCCR 7 SN

Industrial Disputes Act, 1947 — Section 10 (1C), 25 F, 25 FF

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High Courts14 Dec 2007

Dr. Vijayashree Sabarad Nee Patil Vs Gulbarga University, State of Karnataka and Vikram Gurulingappa, Lecturer in Kannada Dept of Kannada, Gulbarga University

Karnataka High Court · (2008) 4 KarLJ 196 : (2008) 2 KCCR 764

Constitution of India, 1950 — Article 14, 16

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High Courts14 Dec 2007Dismissed

Mosaic Industires Pvt. Ltd. Vs ESI Corporation

Karnataka High Court · (2008) 118 FLR 182 : (2008) ILR (Kar) 988 : (2008) 3 KarLJ 462 : (2008) 3 LLJ 436

Employees State Insurance Act, 1948 — Section 39 (4), 39 (5), 40, 93 (A)

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High Courts14 Dec 2007Dismissed

Sri K.P. Subramanya Naidu Vs Smt. B. Gowramma Naidu, The Commissioner, Bangalore City Corporation and The Assistant Revenue Officer

Karnataka High Court · AIR 2008 Kar 1239 : (2008) ILR (Kar) 1523 : (2008) 1 KCCR 311

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151

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High Courts14 Dec 2007Dismissed

Q-Soft System and Solutions (P) Ltd. Vs Sri H.N. Giridhar Gowda

Karnataka High Court · (2008) 3 BC 381 : (2008) ILR (Kar) 643 : (2008) 4 KarLJ 240 : (2008) 1 KCCR 75 : (2012) 2 RCR(Civil) 59 : (2012) 1 RCR(Criminal) 689 : (2012) 1 RCR(Criminal) 689

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts14 Dec 2007Allowed

Peerless General Finance and Investment Company Ltd. and Others Vs Harikrishna Althal

Karnataka High Court · (2008) 1 LLJ 935

Industrial Disputes Act, 1947 — Section 10 (4A), 2

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High Courts13 Dec 2007Dismissed

Srinath Patil Vs State of Karnataka

Karnataka High Court · (2008) 119 FLR 248 : (2008) 3 KCCR 1790

Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 5, 9 (2)

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