High Courts11 Oct 2007
The Special Land Acquisition Officer Vs Ashok Venkatesh Desai
Karnataka High Court · (2007) ILR (Kar) 5203 : (2008) 1 KarLJ 20 : (2007) 4 KCCR 309 SN
Land Acquisition Act, 1894 — Section 18, 4 (1), 6 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,346 of 2,397
High Courts11 Oct 2007Dismissed
V. Siddamma Vs Bidari Sadyojathappa and Others
Karnataka High Court · (2008) ILR (Kar) 464 : (2007) 4 KCCR 2586
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts11 Oct 2007Dismissed
Abbaiah Vs Byrappa and Others
Karnataka High Court · (2008) 3 KarLJ 148 : (2007) 4 KCCR 2607
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Oct 2007Allowed
Mallikarjuna Vs Mareppa and Others
Karnataka High Court · (2008) 1 KCCR 546
Evidence Act, 1872 — Section 25, 35Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts09 Oct 2007Allowed
Sri. N. Hanumantharaya Vs Smt. Mariyamma and Others
Karnataka High Court · (2008) 2 KarLJ 678 : (2008) 3 KCCR 1465
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 18Specific Relief Act, 1963 — Section 16 C
High Courts09 Oct 2007
Gowri Containers Vs S.C. Shetty and Another
Karnataka High Court · (2008) CriLJ 498 : (2007) ILR (Kar) 4586 : (2008) 1 KarLJ 55
Negotiable Instruments Act, 1881 (NI) — Section 138Partnership Act, 1932 — Section 69 (2)
High Courts09 Oct 2007Dismissed
Ronald Jerome D''Souza Vs State of Karnataka and Others
Karnataka High Court · (2007) ILR (Kar) 5286 : (2008) 2 KarLJ 271 : (2007) 4 KCCR 2751
Karnataka Co-operative Societies Act, 1959 — Section 29 C, 29 C (1) (a)
High Courts09 Oct 2007Dismissed
Manipal Academy of Higher Education Vs The State of Karnataka
Karnataka High Court · (2008) ILR (Kar) 257 : (2008) 1 KCCR 451 : (2008) 13 VST 377
Constitution of India, 1950 — Article 301 (a), 304 (b)Karnataka Tax on Entry of Goods Act, 1979 — Section 3, 3 (1)
High Courts08 Oct 2007Allowed
Methodist Church Vs The Deputy Commissioner, The Assistant Commissioner, The Tahsildar and Shashishekar Shivaji Kulkarni
Karnataka High Court · (2008) 2 KarLJ 537 : (2007) 4 KCCR 306 SN
Bombay Paragana and Kulkarni Watans (Abolition) Act, 1950 — Section 4, 4 (1), 4 (2)
High Courts08 Oct 2007Allowed
Workmen of B.S. Refrigerators Ltd. Vs Prl. Labour Secretary, Department of Labour and Another
Karnataka High Court · (2008) 117 FLR 334 : (2007) ILR (Kar) 4777 : (2008) 1 KarLJ 71
Industrial Disputes Act, 1947 — Section 25 F, 25 O (1), 25 O (5)
High Courts08 Oct 2007Dismissed
The Managing Director, NWKRTC Central Offices Vs Smt. B. Manjula and Others
Karnataka High Court · (2008) ILR (Kar) 433 : (2008) 2 KarLJ 313 : (2007) 4 KCCR 2731
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts08 Oct 2007
1orchid Designs Private Limited, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (2007) 63 KarLJ 230
Constitution of India, 1950 — Article 226Karnataka Value Added Tax Act, 2003 — Section 2(29)
High Courts05 Oct 2007Dismissed
U. Vali Basha Sab Vs Mohd. Bashu Sab and Mohd. Sadiq, Advocate
Karnataka High Court · (2008) CriLJ 1011 : (2008) ILR (Kar) 402 : (2008) 1 KarLJ 136 : (2008) 1 KCCR 11
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 323, 341, 504, 506
High Courts05 Oct 2007
Karnataka State Industrial Investment and Development Corporation Ltd. Vs H.M.P. Cements Ltd.
Karnataka High Court · AIR 2008 Kar 76 : (2008) 4 KarLJ 175 : (2008) 2 KCCR 667
State Financial Corporations Act, 1951 — Section 31, 31 (aa), 46 (b)
High Courts05 Oct 2007Dismissed
Shamadhan Trading (P) Ltd. Vs State of Karnataka, Department of Parliamentary Affairs and Legislation Pavana Agency Vs The Asst. Commissioner of Commercial Taxes and Others Smart Agency and Antony Agency Vs State of Karnataka, Mysore Sales International Ltd. and State of Karnataka, Directorate of Small Savings and State Lottery Government of Kingdom of Bhutan, Director of Lotteries, Revenue and Customs Division, Ministry of Finance, Lakshmi Agency and Kannaiah Agencies Vs State of Karnataka and Department of Small Savings and Lottery Rohit Enterprises Vs State of Karnataka, Directorate of Small Savings and Lottery and The Assistant Commissioner of Commercial Taxes
Karnataka High Court · (2008) 2 KarLJ 509
Bombay Lotteries and Prize Competitions Control and Tax Act, 1948 — Section 12 AKarnataka Tax on Lotteries Act, 2004 — Section 6, 6 (1)
High Courts05 Oct 2007Dismissed
Om Shakthi SC/ST and Minority Credit Co-Operative Society Ltd. Vs M. Venkatesh
Karnataka High Court · (2008) 4 BC 657 : (2008) CriLJ 998 : (2008) 2 KarLJ 486
Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (2) (b), 142
High Courts05 Oct 2007Dismissed
United India Insurance Co. Ltd. Vs M. Anusuya and Others
Karnataka High Court · (2008) ACJ 380 : (2008) 2 KarLJ 535
High Courts05 Oct 2007Allowed
E.C. Kuttiamma Vs State of Karnataka and Others
Karnataka High Court · (2008) 2 KarLJ 492 : (2007) 4 KCCR 2656
High Courts05 Oct 2007Dismissed
K. Devadas Vs United India Insurance Company Limited and Others
Karnataka High Court · (2010) ILR (Kar) 2278
Motor Vehicles Act, 1988 — Section 110, 173 (1)
High Courts05 Oct 2007
M. Guruswamy Vs The Managing Director, Karnataka Power Transmission Corporation Limited and Others
Karnataka High Court · (2008) ILR (Kar) 214 : (2008) 2 KarLJ 499 : (2007) 4 KCCR 2804
Karnataka Electricity Board Employees (Classification Disciplinary, Control and Appeal) Regulations, 1987 — Regulation 18, 21, 25