COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,339 of 2,397

High Courts13 Dec 2007

Commissioner of Central Excise, Belgaum Vs Associated Cement Company Limited, Wadi, Gulbarga District

Karnataka High Court · (2008) 64 KarLJ 491

Central Excise Rules, 1944 — Rule 57QCentral Excises and Salt Act, 1944 — Section 11A(2)

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High Courts12 Dec 2007Dismissed

Smt. Revamma Puttaiah and Sri Renukaiah Vs Sri Basha Saab and Smt. Hanumakka Smt. Hanumakka Vs Basha Sab, Revamma Puttaiah and Renukaiah

Karnataka High Court · (2008) 4 KarLJ 42 : (2008) 3 KCCR 184 SN

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High Courts12 Dec 2007

Food World Super Markets Ltd. and Others Vs State at the instance of The Drugs Inspector

Karnataka High Court · (2008) ILR (Kar) 664 : (2008) 4 KarLJ 268

Essential Commodities Act, 1955 — Section 7 (1) (a) (ii)

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High Courts12 Dec 2007

Food World Super Markets Limited and Others Vs State of Karnataka

Karnataka High Court · (2008) 3 KCCR 1629

Criminal Procedure Code, 1973 (CrPC) — Section 204, 482

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High Courts11 Dec 2007

The National Insurance Company Limited Vs M.R. Shantamma and Others

Karnataka High Court · (2008) ACJ 2287 : (2008) ILR (Kar) 1484

Motor Vehicles Act, 1988 — Section 149 (2) (a) (ii)

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High Courts11 Dec 2007Dismissed

Davalsab Vs The State of Karnataka and Others

Karnataka High Court · (2008) ILR (Kar) 280 : (2008) 3 KarLJ 35 : (2008) 1 KCCR 439

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Karnataka Land Reforms Act, 1961 — Section 113, 48, 48 A, 48 A (1)

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High Courts11 Dec 2007Allowed

Chikkanarasimhappa and Another Vs State and Another

Karnataka High Court · (2009) ILR (Kar) 1154

Criminal Procedure Code, 1973 (CrPC) — Section 173, 173 (8), 397

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High Courts11 Dec 2007

Manjula Kudligi Vs The President, Bethony Educational Society, The Secretary, Bethony Educational Society, The Head Mistress, Saint Joseph''s Orphanage High School and B.M. Chougule

Karnataka High Court · (2008) ILR (Kar) 583 : (2008) 1 KCCR 483

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High Courts11 Dec 2007Dismissed

M.B. Ravi Kumar Tilak Vs Directorate General of Foreign Trade, Department of Commerce, Ministry of Commerce and Industry, Government of India and Others

Karnataka High Court · (2011) 267 ELT 326 : (2008) ILR (Kar) 1050 : (2008) 4 KarLJ 287

Foreign Trade (Development and Regulation) Act, 1992 — Section 11 (2), 15, 8 (1)

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High Courts11 Dec 2007

Visveswaraiah Technological University Vs Debashree Chowdhury, K. Naveen Reddy, Acharya Institute of Technology and All India Council for Technical Education

Karnataka High Court · (2008) 4 KarLJ 343 : (2008) 1 KCCR 79

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High Courts10 Dec 2007

Rukmini Bai and Manjunath Kashid Vs Umabai Jadhav and Others Umabai Jadhav and Others Vs Rukmini Bai and Manjunath Kashid

Karnataka High Court · (2008) 4 KarLJ 303

Evidence Act, 1872 — Section 68, 69Transfer of Property Act, 1882 — Section 119, 120

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High Courts07 Dec 2007

Ibrahim Kadpe Vs Ismail Kadpe and Jabbar Kadpe

Karnataka High Court · (2008) ILR (Kar) 1539 : (2008) 5 KarLJ 118 : (2009) 5 RCR(Civil) 214

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 100

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High Courts07 Dec 2007

Assistant Director, Directorate of Revenue Intelligence Regional Unit Vs Syed Rehamat Pasha

Karnataka High Court · (2008) ILR (Kar) 1909 : (2008) 3 KarLJ 626 : (2008) 1 KCCR 405

Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8 C

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High Courts07 Dec 2007

Ibrahim Vs Ismail and Another

Karnataka High Court · (2008) 2 KCCR 752

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

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High Courts07 Dec 2007

Sanjay Alloys Private Limited, Bangalore Vs State of Karnataka

Karnataka High Court · (2008) 64 KarLJ 227

Karnataka Sales Tax Act, 1957 — Section 11(1)

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High Courts05 Dec 2007Dismissed

Academy of General Education represented by the Registrar Sri K.K. Pai and Mahatma Gandhi Memorial College Trust represented by the President Dr. K. Mohandas Pal Vs Smt. B. Malini Mallya

Karnataka High Court · (2007) 12 KAR CK 0055

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High Courts05 Dec 2007Allowed

The Management of Mangalore Chemicals and Fertilisers Ltd. Vs Sri Udaya Bhat

Karnataka High Court · (2008) 117 FLR 1138 : (2008) ILR (Kar) 251 : (2008) 4 KarLJ 353 : (2008) 1 KCCR 105 : (2008) 3 LLJ 657

Contract Act, 1872 — Section 17

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High Courts05 Dec 2007Dismissed

H.R. Gopalakrishnaiah (since deceased by his Legal Representatives H.G. Keshava Murthy, H.G. Ranganatha, H.G. Nagaraja and H.G. Gopala represented by their G.P.A.) Vs The Land Tribunal and The Secretary to Government of Karnataka, Revenue Department

Karnataka High Court · (2008) ILR (Kar) 456 : (2008) 3 KarLJ 414 : (2008) 1 KCCR 358

Karnataka Land Reforms Act, 1961 — Section 4

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High Courts04 Dec 2007

Vikas Electrical Service Vs Karnataka Electricity Board (Now Hubli Electricity Supply Company Limited)

Karnataka High Court · AIR 2008 Kar 88 : (2008) ILR (Kar) 1304 : (2008) 3 KarLJ 419 : (2008) 2 KCCR 122 SN

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts04 Dec 2007Dismissed

Y.L. eServices Pvt. Ltd. Vs Silverline Business and Tech Park Pvt. Ltd. and Mfar Holding Pvt. Ltd.

Karnataka High Court · AIR 2008 Kar 127 : (2008) ILR (Kar) 549 : (2008) 4 KarLJ 259 : (2008) 1 KCCR 363

Arbitration and Conciliation Act, 1996 — Section 11 (5)

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