High Courts05 Oct 2007
Rathna Bai Vs Oriental Insurance Co. Ltd. and Another
Karnataka High Court · (2008) ILR (Kar) 633 : (2008) 2 KarLJ 400 : (2007) 4 KCCR 2682
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,347 of 2,397
High Courts05 Oct 2007Dismissed
Smt. Vasanthi and W/o P. Karunakar Alva Vs Smt. Jayashree V. Shetty
Karnataka High Court · (2008) 4 KarLJ 537
Contract Act, 1872 — Section 200, 208, 226
High Courts05 Oct 2007Dismissed
United India Insurance Co. Limited Vs Smt. M. Anusuya and Others
Karnataka High Court · (2007) 4 KCCR 2708
High Courts04 Oct 2007Dismissed
Rajendra Desai and Vittal Tulsigeri Vs State of Karnataka and Rachappa Kamagond
Karnataka High Court · (2008) 1 KarLJ 49
Karnataka Law Officers (Appointment and Conditions of Service) Rules, 1977 — Rule 5 (3), 5 (4)
High Courts04 Oct 2007Allowed
The Regional Transport Officer and Another Vs S. Rajendra
Karnataka High Court · (2008) 2 KarLJ 96 : (2007) 4 KCCR 296 SN
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16, 3, 3 (1)
High Courts04 Oct 2007Dismissed
M.B. Bettaswamy Vs The Commissioner, Bangalore Development Authority and Another
Karnataka High Court · (2008) 2 KarLJ 150 : (2008) 1 KCCR 178
High Courts03 Oct 2007Dismissed
V. Sudarshan and Others Vs Bangalore Development Authority and State of Karnataka
Karnataka High Court · (2008) 3 KarLJ 217 : (2008) 1 KCCR 75 SN
Bangalore Development Authority Act, 1976 — Section 28 A, 28 B, 28 C, 29Constitution of India, 1950 — Article 226, 265
High Courts03 Oct 2007Allowed
H. Ramappa and Others Vs The General Manager, Sri Yellamma Cotton Woolen and Silk Mills and Others
Karnataka High Court · (2008) 117 FLR 863 : (2007) 4 KCCR 301 SN : (2008) 2 LLJ 737
Industrial Disputes Act, 1947 — Section 2 (c), 2 (e), 2 (s)Payment of Gratuity Act, 1972 — Section 2 A, 7
High Courts03 Oct 2007
Gowri Containers, Bangalore Vs S.C. Shetty and Another
Karnataka High Court · (2008) 2 KarLJ 55
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Oct 2007
Sri Rangappa (since dead reptd. by his L.Rs. Smt. Putta Boramma and Others) Vs Smt. Channamma and Others Basappa Doddahyda (since dead by L.Rs. Devamma and Others) Vs Sri Rangappa and Others
Karnataka High Court · AIR 2008 Kar 47 : (2007) 114 FLR 1109 : (2008) 1 KarLJ 35 : (2008) 2 KCCR 152 SN
Hindu Adoption and Maintenance Act, 1956 — Section 11, 6, 7, 9
High Courts03 Oct 2007
Kirloskar Electric Company Limited Vs Dayananda Bengre Since deceased by LRs.
Karnataka High Court · (2008) 117 FLR 294 : (2007) ILR (Kar) 4599 : (2008) 2 KarLJ 144 : (2007) 4 KCCR 300 SN
Industrial Disputes Act, 1947 — Section 10 (4A), 2 A
High Courts03 Oct 2007Dismissed
United India Insurance Co. Ltd. Vs Kirloskar Electric Co. Ltd. and Others
Karnataka High Court · (2009) ACJ 527 : AIR 2008 Kar 184
Motor Vehicles Act, 1988 — Section 166, 94, 95
High Courts01 Oct 2007Dismissed
H. Surendra Shenoy Vs Syndicate Bank
Karnataka High Court · (2008) 119 FLR 781 : (2008) 3 KarLJ 167 : (2007) 4 KCCR 311 SN
Syndicate Bank Officers Service Regulations, 1979 — Regulation 19, 19 (2)
High Courts28 Sept 2007Dismissed
National Insurance Co. Ltd. Vs Ambadas and Others
Karnataka High Court · (2008) ACJ 675 : (2008) ILR (Kar) 168 : (2008) 4 KarLJ 224 : (2007) 4 KCCR 2735
Motor Vehicles Act, 1988 — Section 147 (1) (i), 166, 2 (13)
High Courts28 Sept 2007Dismissed
Sri. R.G. Ravikumar Vs State of Karnataka and Others
Karnataka High Court · (2007) ILR (Kar) 4609 : (2008) 3 KarLJ 47 : (2007) 4 KCCR 2647
Karnataka Panchayat Raj Act, 1993 — Section 46, 46 (1)
High Courts28 Sept 2007Dismissed
J. Veerabhadrappa Vs Joint Hindu Family Firm of Jantakal Gadilingappa by its Kartha, J. Rajasekhar and A.R. Pramod Kumar, Partner, Amaravathi Medical Stores
Karnataka High Court · (2007) 4 KCCR 2494
High Courts28 Sept 2007Dismissed
S. Venkataramulu Vs State of Karnataka
Karnataka High Court · (2007) ILR (Kar) 5382 : (2008) 4 KarLJ 214 : (2007) 4 KCCR 303 SN
Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts28 Sept 2007Dismissed
Narayan Kocheri Vs Bharat Sanchar Nigam Ltd.
Karnataka High Court · (2007) 09 KAR CK 0015
Central Civil Services (Conduct) Rules, 1964 — Rule 3 (1) (I), 3 (1) (II)
High Courts28 Sept 2007Dismissed
K. Pasala Reddy @ A.K. Pasalappa reptd. by GPA Holder, S. Venugopal Reddy Vs The State of Karnataka
Karnataka High Court · (2008) 1 KCCR 158
Karnataka Land Revenue Act, 1964 — Section 129 (4), 129 (6), 136 (3)
High Courts27 Sept 2007Dismissed
The Manager, Oriental Insurance Company Limited Vs Smt. Bhagyamma alias Rathnamma and Others
Karnataka High Court · (2008) 4 KarLJ 365 : (2007) 4 KCCR 2653
Motor Vehicles Act, 1988 — Section 166