High Courts04 Jun 2007Allowed
Sri K. Krishna Murthy Vs Sri Ladulal
Karnataka High Court · (2007) 6 KarLJ 411 : (2007) 4 KCCR 2488
Karnataka Rent Act, 1999 — Section 27 (2) (r), 31 (c), 42 (6) (b)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,359 of 2,393
High Courts01 Jun 2007Allowed
Sri. A. Rangaswamy (since deceased by LRs. Smt. Giriamma and Others) Vs Sri. P. Venkatappa (since deceased by LR. Smt. Rangamma) and Others
Karnataka High Court · (2007) ILR (Kar) 3454 : (2007) 6 KarLJ 468 : (2007) 3 KCCR 2039
High Courts01 Jun 2007Allowed
Smt. Rutha Bai Vs Mr. Baldev Singh
Karnataka High Court · (2007) ILR (Kar) 3406 : (2007) 6 KarLJ 45 : (2007) 3 KCCR 2072
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Karnataka Rent Act, 1999 — Section 2 (3) (f), 27 (2) (r)
High Courts01 Jun 2007Allowed
Miss Renuka Vs Sri Tammanna Battal and Others
Karnataka High Court · AIR 2007 Kar 133 : (2007) ILR (Kar) 3029 : (2007) 6 KarLJ 239 : (2007) 3 KCCR 2003
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10AConstitution of India, 1950 — Article 21
High Courts01 Jun 2007Dismissed
C.K. Ravi Prasanna Gowda Vs T.K. Gowramma
Karnataka High Court · (2007) ILR (Kar) 2807 : (2007) 5 KarLJ 344 : (2006) 4 KCCR 2439 : (2007) 103 RD 645
Karnataka Stamp Act, 1957 — Section 34
High Courts31 May 2007
Karnataka Small Industries Marketing Corporation Ltd. Vs Padma Textiles
Karnataka High Court · AIR 2007 Kar 172 : (2007) ILR (Kar) 2844 : (2007) 6 KarLJ 280 : (2007) 4 KCCR 2140
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 5
High Courts30 May 2007
Basappa Balappa Patil and Others Vs The State of Karnataka
Karnataka High Court · (2008) 3 KCCR 1873
Penal Code, 1860 (IPC) — Section 143, 148, 149, 302, 324
High Courts30 May 2007Allowed
Praveen Kumar and Udayaraj Vs Ramesh Chand Bamboli
Karnataka High Court · (2007) 05 KAR CK 0007
Karnataka Rent Act, 1999 — Section 43 45 (1), 46 (1)
High Courts29 May 2007
Sannamma (since deceased by LRs. Nagamma and Shivamma) Vs Shivanna, Shivamma, Parvathamma and Kusanna B/o Shivanna
Karnataka High Court · (2007) ILR (Kar) 3641 : (2007) 6 KarLJ 540 : (2007) 3 KCCR 2021
Hindu Minority and Guardianship Act, 1956 — Section 11, 8
High Courts29 May 2007Dismissed
Sri. K.M. Prakash Vs The State of Karnataka, Department of Personnel and Administrative Reforms (Service Rules) and Zilla Panchayat
Karnataka High Court · (2007) ILR (Kar) 3108 : (2008) 2 KarLJ 222 : (2007) 4 KCCR 2142
Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 5
High Courts28 May 2007Allowed
Syndicate Bank Vs Sri Basalingappa Hosamani
Karnataka High Court · AIR 2007 Kar 125 : (2008) 3 BC 274 : (2007) 138 CompCas 867 : (2007) ILR (Kar) 2449 : (2007) 6 KarLJ 171 : (2007) 4 KCCR 225 SN
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22 (2) (h)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 17 (1), 17 (3)
High Courts28 May 2007Allowed
M.M. Bhatia and Co. and M.M. Bhatia Vs Binny Limited and Binny Karnataka Limited
Karnataka High Court · (2008) 3 KarLJ 486
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22 (3), 26, 32
High Courts08 May 2007Dismissed
State of Arunachal Pradesh Vs Union of India (UOI), State of Karnataka and The Secretary to Government, Department of Parliamentary Affairs and Legislation
Karnataka High Court · (2007) ILR (Kar) 2497 : (2007) 5 KarLJ 157
Constitution of India, 1950 — Article 14, 19 (1) (g), 301, 304Lotteries (Regulation) Act, 1998 — Section 5
High Courts19 Apr 2007Dismissed
Sri. N.M. Ramachandraiah and Smt. M.A. Vinoda Vs The State of Karnataka, Department of Revenue
Karnataka High Court · AIR 2007 Kar 164 : (2008) 2 KarLJ 257 : (2007) 3 KCCR 2049
Civil Procedure Code, 1908 (CPC) — Section 11Registration Act, 1908 — Section 35, 71, 73
High Courts19 Apr 2007Allowed
Sri Babajan Hulkop Vs The State of Karnataka and Karnataka Niravari Nigama Niyamit
Karnataka High Court · (2007) ILR (Kar) 3683 : (2007) 6 KarLJ 263 : (2007) 4 KCCR 366 SN
Industrial Disputes Act, 1947 — Section 10, 25 B, 25 F
High Courts19 Apr 2007
Divisional Manager United India Insurance Co. Ltd. Vs Rajappa B/o. Channappa and D. Basappa
Karnataka High Court · (2009) ACJ 16 : (2007) 5 KarLJ 65
Motor Vehicles Act, 1988 — Section 66, 66 (3), 96 (31)
High Courts19 Apr 2007
S. Srinidhi Vs State and Another
Karnataka High Court · (2007) 4 KarLJ 627
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 357
High Courts19 Apr 2007Allowed
Mahila Samakhya Karnataka Vs Smt. Shobha and Others
Karnataka High Court · (2007) ILR (Kar) 2559 : (2007) 5 KarLJ 363 : (2007) 4 KCCR 232 SN
Industrial Disputes Act, 1947 — Section 10 (4A), 2 (oo) (bb), 25 F
High Courts19 Apr 2007
Commissioner of Income Tax Vs Master Sunil R. Kalro
Karnataka High Court · (2007) 211 CTR 314 : (2007) 292 ITR 86
Income Tax Act, 1961 — Section 2 (31), 271 (1) (c), 68
High Courts18 Apr 2007
JC840380 Ex Sub P.N. Ravindra Vs CDA (Pensions) and OIC DSC Records
Karnataka High Court · (2007) 04 KAR CK 0036