High Courts27 Sept 2007Allowed
Smt. Shivagangavva Vs The Deputy Commissioner, The Assistant Commissioner, The Tahasildar and Somappa Palkar
Karnataka High Court · (2008) 3 KarLJ 49
Karnataka Land Revenue Rules, 1966 — Rule 43
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,348 of 2,397
High Courts27 Sept 2007Allowed
Sri. K. Gajendran Naidu Vs Sri. Chikkathimma and Others
Karnataka High Court · (2007) ILR (Kar) 4440 : (2008) 3 KarLJ 324 : (2007) 4 KCCR 2506
Specific Relief Act, 1963 — Section 20
High Courts27 Sept 2007Dismissed
The Special Land Acquisition Officer, Railways and Karnataka Industrial Areas Development Board and The Secretary, Karnataka Industrial Areas Development Board Vs Sri Muniyappa and P.N. Narasappa (since deceased by his L.Rs. Smt. Kempamma and Others)
Karnataka High Court · (2008) ILR (Kar) 419 : (2008) 3 KarLJ 699
Land Acquisition Act, 1894 — Section 28 A, 28 A (2), 28 A (3)
High Courts27 Sept 2007Dismissed
State of Arunachal Pradesh and Others Vs Union of India (UOI) and Others
Karnataka High Court · AIR 2008 Kar 123 : (2008) ILR (Kar) 2095 : (2008) 4 KarLJ 501 : (2008) 3 KCCR 1298 : (2008) 4 RCR(Civil) 518 : (2008) 4 RCR(Criminal) 570
Constitution of India, 1950 — Article 14, 245, 298, 301Lotteries (Regulation) Act, 1998 — Section 5
High Courts26 Sept 2007Dismissed
N.G. Puttaswamy Vs The Tahsildar and Returning Officer and Others
Karnataka High Court · (2007) ILR (Kar) 4728 : (2008) 3 KarLJ 98
Agricultural Produce Marketing (Regulation) Act, 1996 — Section 20, 21, 24, 25, 26
High Courts26 Sept 2007Dismissed
Smt. Meenaxi Vs Additional District Magistrate and Police Commissioner and Others
Karnataka High Court · (2008) 2 KarLJ 712 : (2007) 4 KCCR 2781
Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 12, 3 (2)
High Courts26 Sept 2007Allowed
B.V. Krishnaveni Vs The Management of Sri Taralabalu Jagadguru Education Society (Regd.)
Karnataka High Court · (2008) 1 KCCR 155
Karnataka Education Act, 1983 — Section 94
High Courts26 Sept 2007Dismissed
Tirupati Adhesives Private Limited Vs Visen Industries Limited
Karnataka High Court · (2008) 142 CompCas 384 : (2008) ILR (Kar) 788 : (2008) 3 KarLJ 612 : (2008) 1 KCCR 47 SN
Companies Act, 1956 — Section 433 (e), 433 (f)
High Courts25 Sept 2007Allowed
The Executive Engineer, K.E.B. (Now KPTCL) Vs Rayanagouda, Dead by LRs and Others
Karnataka High Court · AIR 2008 Kar 759 : (2007) ILR (Kar) 4713 : (2008) 5 KarLJ 167
Land Acquisition Act, 1894 — Section 23, 23 (1)
High Courts25 Sept 2007Dismissed
Bajaj Allianz General Insurance Company Limited Vs B.M. Niranjan and Another
Karnataka High Court · (2008) ACJ 554 : (2007) ILR (Kar) 5307 : (2007) 4 KCCR 2838
Motor Vehicles Act, 1988 — Section 166, 170
High Courts25 Sept 2007
Kum. N. Pavithra Vs H.M. Vijayakumar and Another
Karnataka High Court · (2008) ACJ 1297 : (2007) ILR (Kar) 4770 : (2007) 4 KCCR 2726
High Courts24 Sept 2007
M. Shettappa Vs State of Karnataka and Others
Karnataka High Court · (2007) 4 KCCR 2746
Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts24 Sept 2007
1teekays Interior Solutions Private Limited, Bangalore Vs State of Karnataka
Karnataka High Court · (2007) 63 KarLJ 297
Karnataka Sales Tax Act, 1957 — Section 5BKarnataka Sales Tax Rules, 1957 — Rule 6(1)(C)
High Courts21 Sept 2007Dismissed
Sri Jagadish Patil Vs The State of Karnataka and Others
Karnataka High Court · (2007) ILR (Kar) 4266 : (2007) 4 KCCR 307 SN
Karnataka Co-operative Societies Act, 1959 — Section 29 (1)
High Courts21 Sept 2007Dismissed
K. Sundar Rao, K. Ananda Rao and K. Vishwanatha Vs K. Ramakrishna Rao
Karnataka High Court · (2007) ILR (Kar) 4308 : (2008) 4 KarLJ 18 : (2007) 4 KCCR 337 SN
Civil Procedure Code, 1908 (CPC) — Section 54, 97
High Courts21 Sept 2007
United India Insurance Co. Ltd. Vs Krishnappa and Another
Karnataka High Court · (2008) ACJ 668
High Courts21 Sept 2007Allowed
Anandaraya Vs State of Karnataka and Others
Karnataka High Court · (2008) 4 KarLJ 369 : (2007) 4 KCCR 304 SN
High Courts21 Sept 2007
B.M. Farookh Vs Maharashtra Apex Corporation Limited
Karnataka High Court · (2009) 2 KarLJ 180
Companies Act, 1956 — Section 293 (1) (a)
High Courts21 Sept 2007
Sri Devidas and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (2007) ILR (Kar) 4457 : (2008) 2 KarLJ 450 : (2007) 4 KCCR 2649
Karnataka Land Revenue Act, 1964 — Section 141, 142
High Courts20 Sept 2007Allowed
Amiya Vilas Swami and Others Vs Shankha Brita Das and Others
Karnataka High Court · (2008) 3 KarLJ 16
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11DUttar Pradesh Societies Registration (Amendment) Act, 1860 — Section 25