High Courts12 Nov 2007Allowed
Smt. Geetha V. Vs Smt. Lakshmi Bai
Karnataka High Court · (2008) ILR (Kar) 1261 : (2008) 4 KarLJ 496
Karnataka Rent Act, 1999 — Section 27 (2) (f), 30, 31, 42 (6) (b) (c)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,343 of 2,397
High Courts07 Nov 2007Allowed
Harsha Wheel Movers Pvt. Ltd. Vs The Deputy Commissioner of Commercial Taxes, Asst-3
Karnataka High Court · (2007) ILR (Kar) 5227 : (2009) 20 VST 27
Karnataka Tax on Entry of Goods Act, 1979 — Section 15 A, 3 (2)
High Courts07 Nov 2007Allowed
Sri Pape Gowda Died by LR''s. H.P. Jagadis Gowda Vs The Division Controller, KSRTC Hassan Division
Karnataka High Court · (2008) ILR (Kar) 46 : (2008) 1 KarLJ 646
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts07 Nov 2007
Smt. Saraswati Koujalgi Vs Sri Vasant Ramachandra Dulloli Smt. Tarabai Dand Vs Eureka Builders and Others Ammanamma Vs K.S. Naga Nanjunda Raje Urs and Others B.L. Ananthakrishna Vs C.S. Basavaraju
Karnataka High Court · (2008) 1 KarLJ 417 : (2008) 2 KCCR 633
Constitution of India, 1950 — Article 226, 227Karnataka High Court Act, 1961 — Section 10 (iv-a), 4, 9 (xii) (b)
High Courts06 Nov 2007Allowed
Shivappa Vs Basavaraj
Karnataka High Court · (2008) ILR (Kar) 601 : (2008) 2 KCCR 990
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 1, 96
High Courts06 Nov 2007Dismissed
R. Venkatadas Sharma Vs Master Varun A Minor rep. by his Next Friend Mother Natural Guardian Smt. Vaijayanthi
Karnataka High Court · (2008) 1 KarLJ 170 : (2008) 2 KCCR 815 : (2009) 5 RCR(Civil) 273
Civil Procedure Code, 1908 (CPC) — Section 115, 20
High Courts06 Nov 2007
Munivenkatappa Vs Doddamuniyappa and Others
Karnataka High Court · (2008) 1 KCCR 488
High Courts06 Nov 2007
Sri P.G. Ramesh Reddy Vs The State of Karnataka, Urban Development Department, The Deputy Commissioner and Sri K.B. Veerapura
Karnataka High Court · (2008) ILR (Kar) 8 : (2008) 1 KarLJ 13 : (2007) 4 KCCR 2846
Karnataka Municipalities Act, 1964 — Section 365 (1)
High Courts06 Nov 2007Dismissed
The Bangalore Development Authority Vs Gururaj and B.V. Ram Murthy, Advocate
Karnataka High Court · (2007) ILR (Kar) 5184 : (2008) 1 KarLJ 684
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11A, Order 7 Rule 13Contempt of Courts Act, 1971 — Section 15 (1) (b)
High Courts06 Nov 2007
Munivenkatappa Adopted S/o Late Iragappa Vs Dodamuniyappa and Others
Karnataka High Court · (2008) 3 KarLJ 456
High Courts05 Nov 2007Allowed
Syed Imtiyaz Vs Milka Vatsala
Karnataka High Court · (2008) 1 KarLJ 144 : (2007) 4 KCCR 381 SN
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10A (2), Order 8 Rule 6A
High Courts05 Nov 2007Allowed
B.S. Puttaswamy and Others Vs M.C. Shyamala Kumari and The State Public Prosecutor, High Court of Karnataka
Karnataka High Court · (2007) ILR (Kar) 5319 : (2008) 1 KarLJ 327 : (2008) 1 KCCR 1
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 198 (1)Penal Code, 1860 (IPC) — Section 109, 34, 497, 506
High Courts02 Nov 2007
Hanumantha Gowda Vs The Deputy Commissioner, The Tahsildar and The Secretary, Milk Producer''s Co-operative Society
Karnataka High Court · (2007) ILR (Kar) 5146 : (2008) 1 KarLJ 85 : (2008) 2 KCCR 762
Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 12 (1), 12 (2)
High Courts02 Nov 2007Dismissed
C.R. Shantharaj Vs C.K. Kumaraswamy and Others
Karnataka High Court · AIR 2008 Kar 631 : (2008) 3 KarLJ 175 : (2008) 2 KCCR 1175
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts31 Oct 2007Dismissed
Mujawar and Co. Vs Sri. Fazlur Rehman
Karnataka High Court · AIR 2008 Kar 32 : (2008) 2 KarLJ 365 : (2008) 1 KCCR 581
Transfer of Property Act, 1882 — Section 106, 109, 53 A
High Courts31 Oct 2007Allowed
Sri Sri Sri Madhusudananandapuri Swamiji of Omkarashrama Vs The Assistant Commissioner, Bangalore South Sub-Division-Cum-Sub-Divisional Magistrate and Others
Karnataka High Court · (2008) 2 KarLJ 163
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146 (1), 482
High Courts31 Oct 2007Dismissed
Joseph Chacko Vs State of Karnataka and Raju K. Mathew Sibin Joseph, Jacob Mathew and Anil Kumar Vs State of Karnataka and Narasimhulu Nagarajan
Karnataka High Court · (2007) 10 KAR CK 0064
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 447, 506
High Courts31 Oct 2007Dismissed
Canara Security Press Private Limited Vs The State of Karnataka
Karnataka High Court · (2008) ILR (Kar) 67 : (2007) 4 KCCR 352 SN : (2009) 20 VST 282
Karnataka Sales Tax Act, 1957 — Section 5
High Courts31 Oct 2007Dismissed
Al-dea Electronics (P) Limited Vs The State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 151
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts31 Oct 2007Dismissed
N. Muniswamy Vs M. Lalitha
Karnataka High Court · (2008) 6 KarLJ 100
Evidence Act, 1872 — Section 65