High Courts11 Jun 2007Allowed
North West Karnataka Road Transport Corporation Vs I.B. Antin
Karnataka High Court · (2008) 116 FLR 36 : (2007) 6 KarLJ 295 : (2007) 4 KCCR 2155
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,358 of 2,393
High Courts09 Jun 2007
Raju Rathod rep. by his Natural Mother and Guardian Smt. Ambubai and Others Vs Bharat Patil, The United India Insurance Co. Ltd., Sri Vinayak Ughede and New India Assurance Co. Ltd.
Karnataka High Court · (2007) 06 KAR CK 0029
Motor Vehicles Act, 1988 — Section 147 (5), 149 (1)
High Courts08 Jun 2007
Mr. Raj A. Menda Vs Rani Rasamani Real Estate (R.R. Real Estates) a registered partnership firm, reptd. by its Partner Sri B. Sumanth Kumar Reddy and Others
Karnataka High Court · (2007) 06 KAR CK 0063
High Courts08 Jun 2007
Sri. A.K. Subbaiah Vs The Chairman, Karnataka Legislative Council and Sri. Arun Machaiah, Member, Karnataka Legislative Council
Karnataka High Court · AIR 2007 Kar 145 : (2007) 5 KarLJ 554 : (2007) 4 KCCR 255 SN
Karnataka Legislative Assembly (Disqualification of Members on Ground of Defection) Rules, 1986 — Rule 6, 6 (2)
High Courts08 Jun 2007Dismissed
K.M. Saifulla Vs Appellate Authority and Another
Karnataka High Court · (2007) ILR (Kar) 2933 : (2007) 6 KarLJ 92 : (2007) 4 KCCR 262 SN
High Courts07 Jun 2007Allowed
National Insurance Co. Ltd. Vs Aishabi and Another
Karnataka High Court · (2008) ACJ 1718 : AIR 2007 Kar 155 : (2008) ILR (Kar) 208 : (2007) 6 KarLJ 482 : (2007) 4 KCCR 2338
Motor Vehicles Act, 1988 — Section 14, 147, 2 (14)
High Courts07 Jun 2007Dismissed
The Secretary, State of Karnataka, Primary and Secondary Education Dept., The Principal Secretary to Government, Dept. of Personnel and Administrative Reforms, The Director (Primary Education), Dept. of Public Instructions and The Deputy Directors of all Education Districts Vs Nagaveni M.C. and The Commissioner
Karnataka High Court · (2007) ILR (Kar) 3519 : (2008) 1 KarLJ 53
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
High Courts07 Jun 2007
Sri B.P. Kotregowda Vs State of Karnataka
Karnataka High Court · (2007) ILR (Kar) 3184 : (2007) 4 KCCR 244 SN
High Courts07 Jun 2007Allowed
G. Balasundaram Setty (since deceased by his LRs. G. Subbarathna and Others) Vs M. Eahwaraiah
Karnataka High Court · (2007) 6 KarLJ 331 : (2007) 4 KCCR 2499
Karnataka Rent Act, 1999 — Section 27 (2) (a), 45, 46 (1)
High Courts07 Jun 2007Dismissed
L. Siddaiah Vs The State of Karnataka
Karnataka High Court · (2008) 3 KCCR 1877
Karnataka Civil Services Rules, 1974 — Rule 50 (3)
High Courts06 Jun 2007Dismissed
Sri. Shivananjaiah Vs The Chief Mechanical Engineer (P)/Appellate Authority, K.S.R.T.C. and The Divisional Controller, K.S.R.T.C., Mangalore Division
Karnataka High Court · (2008) 116 FLR 29 : (2007) ILR (Kar) 3260 : (2007) 6 KarLJ 309 : (2007) 4 KCCR 2277
Industrial Disputes Act, 1947 — Section 10 (4A), 25 F
High Courts06 Jun 2007
Shashikanth N. Kinnarkar Vs The State of Karnataka and The Director, Municipal Administration Department
Karnataka High Court · (2007) 6 KarLJ 85
High Courts06 Jun 2007
C. Chenna Basappa Vs Smt. Lingamma and Others
Karnataka High Court · AIR 2007 Kar 130 : (2008) ILR (Kar) 650 : (2007) 5 KarLJ 381 : (2007) 3 KCCR 2014
Guardian and Wards Act, 1890 — Section 12, 17 (3), 7
High Courts06 Jun 2007Dismissed
Nagaraja Upadhya Vs M. Sanjeevan
Karnataka High Court · (2008) 1 ALT(Cri) 278 : (2008) 1 BC 229 : (2007) CriLJ 3800 : (2007) ILR (Kar) 3368 : (2007) 5 KarLJ 288 : (2007) 3 KCCR 2065
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Jun 2007
Director Maruti Feeds and Farms Pvt. Ltd. Vs Basanna Pattekar
Karnataka High Court · (2008) 4 BC 329 : (2008) CriLJ 157 : (2007) 3 KCCR 1749 : (2007) 5 KLJ 319
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Jun 2007
The Executive Engineer, PWD, The Chief Engineer, Public Works Department, North Division and The Secretary to Government of Karnataka Department of PWD Vs Sri H.S. Sharaschandra
Karnataka High Court · (2007) 115 FLR 941 : (2007) ILR (Kar) 5368 : (2007) 5 KarLJ 589
Industrial Disputes Act, 1947 — Section 10 (1) (c), 25 F
High Courts04 Jun 2007Allowed
M. Jana Bai Naidu and P. Prema Bai Vs M. Govardhanagiri Naidu @ M.G. Giri and Others
Karnataka High Court · AIR 2007 Kar 140 : (2007) ILR (Kar) 4338 : (2007) 6 KarLJ 4239
Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2)
High Courts04 Jun 2007Dismissed
Sri V.N. Nagaraj, Sri V.N. Suresh Babu, V.N. Kumar and Smt. V.N. Nagamani Vs K.V. Srinivasa, Sri K.V. Gopal Babu and Sri V.N. Nagabhushana
Karnataka High Court · (2007) 06 KAR CK 0038
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 27 (2), 27 (2) (r)
High Courts04 Jun 2007
1kolte Patil Developers Limited, Bangalore Vs State of Karnataka and Another
Karnataka High Court · (2007) 63 KarLJ 1
Karnataka Value Added Tax Act, 2003 — Section 38(5)
High Courts04 Jun 2007
Sri L. Shivalingaiah Vs Panchajanya Vidya Peetha Welfare Trust (Registered.) and Others
Karnataka High Court · (2007) 5 KarLJ 625
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 92