COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,362 of 2,393

High Courts03 Apr 2007Allowed

Karnataka State Road Transport Corporation Vs Sesha and The Labour Commissioner Department of Labour

Karnataka High Court · (2007) 04 KAR CK 0045

Industrial Disputes Act, 1947 — Section 10 (4A), 33 (1) (a), 33 (1) (b), 33 A

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High Courts03 Apr 2007

Mico Employees Association Vs Asstt. Commissioner of Income Tax (Tds)

Karnataka High Court · (2007) 292 ITR 567

Income Tax Act, 1961 — Section 17 (2) (v), 201, 253

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High Courts03 Apr 2007

Smt. Revathi Vs Commissioner of Income Tax

Karnataka High Court · (2007) 211 CTR 97 : (2007) 294 ITR 117

Income Tax Act, 1961 — Section 256, 86 (v)

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High Courts03 Apr 2007Dismissed

Unity Service Station Indian Oil Dealers Vs Indian Oil Corporation Ltd.

Karnataka High Court · (2008) 1 ARBLR 74 : (2007) ILR (Kar) 3431 : (2007) 6 KarLJ 224 : (2007) 4 KCCR 2371

Constitution of India, 1950 — Article 226

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High Courts03 Apr 2007Dismissed

T.R. Shankarappa Vs State of Karnataka and Another

Karnataka High Court · (2007) 4 KarLJ 556 : (2007) 3 KCCR 208 SN

Karnataka Panchayat Raj Act, 1993 — Section 222, 237 (5)

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High Courts02 Apr 2007Dismissed

Bangalore Carmel Society and Others Vs State of Karnataka and Others

Karnataka High Court · (2007) 5 KarLJ 56

Karnataka Societies Registration Act, 1960 — Section 13, 18, 30Karnataka Societies Registration Rules, 1961 — Rule 9

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High Courts02 Apr 2007Dismissed

Sri B.R. Arunkumar Shetty Vs Smt. Yeshodha Upadhya

Karnataka High Court · AIR 2008 Kar 199(1) : (2007) 6 KarLJ 631 : (2007) 4 KCCR 289 SN

Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (m), 27 (2) (r)

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High Courts30 Mar 2007

Additional District Magistrate and Police Commissioner, Government of Karnataka and Senior Superintendent, Central Prison Vs Sri Chandrakant Baddi The State of Karnataka and Others Vs Raju Kalal

Karnataka High Court · (2007) 03 KAR CK 0079

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226

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High Courts30 Mar 2007Dismissed

Poornaprajna House Building Cooperative Society Ltd. Vs Karnataka Information Commission, Sri S.R. Narayana Murthy and The Assistant Registrar of Cooperative Societies

Karnataka High Court · AIR 2007 Kar 136 : (2008) 1 KarLJ 672 : (2007) 3 KCCR 203 SN

Constitution of India, 1950 — Article 226, 227Right to Information Act, 2005 — Section 19 (3), 6 (1), 7 (1)

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High Courts30 Mar 2007

Prestige Garden Estates Pvt. Ltd. Vs State of Karnataka and Others

Karnataka High Court · (2007) 139 CompCas 372 : (2007) 4 KarLJ 412

Companies Act, 1956 — Section 391, 394, 446

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High Courts30 Mar 2007

Sri Bhasker S. Kattemar Vs Sri P.E. Hameed

Karnataka High Court · (2007) 4 KarLJ 56 : (2007) 3 KCCR 1948

Contract Act, 1872 — Section 19, 73, 74

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High Courts30 Mar 2007Allowed

Muniyamma Vs State of Karnataka Dept. of Urban Development

Karnataka High Court · (2007) 5 KarLJ 11

Land Acquisition Act, 1894 — Section 16, 16 (2), 17, 48 (1)

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High Courts30 Mar 2007Dismissed

C. Hanumanthappa Vs State of Karnataka and The Land Tribunal G.V. Appaji (since dead by L.Rs. Y.R. Jayashree, Tejaswini Appaji Igure, G.V. Lasya rep. by her Natural Guardian Smt. Y.R. Jayashree and G.V. Ajeya rep. by her Natural Guardian Smt. Y.R. Jayashree Vs State of Karnataka

Karnataka High Court · (2007) 4 KarLJ 394

Karnataka Land Reforms Act, 1961 — Section 2 (18), 48 A

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High Courts29 Mar 2007Allowed

Smt. Geetha and Neelakanta Vs Sub Inspector of Excise Mudigere, Sub Inspector of Police and Rama Naik Sub Inspector of Excise

Karnataka High Court · (2007) CriLJ 3496 : (2007) 4 KarLJ 619

Penal Code, 1860 (IPC) — Section 176, 420, 468

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High Courts29 Mar 2007Allowed

Bharat Earth Movers Ltd. Vs The State of Karnataka and Others

Karnataka High Court · (2007) 3 MPHT 69

Constitution of India, 1950 — Article 301, 304 (a), 304 (b)Karnataka Special Tax on Entry of Certain Goods Act, 2004 — Section 3, 4, 5

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High Courts28 Mar 2007Dismissed

Smt. Malliga Paneer Selvam Vs Sri Raja Sathyanarayana Shetty and Others

Karnataka High Court · (2007) ILR (Kar) 2786 : (2007) 5 KarLJ 222 : (2007) 3 KCCR 1698

Karnataka Stamp Act, 1957 — Section 34, 35, 36

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High Courts28 Mar 2007Dismissed

Dr. Chidananda H.T. Vs State of Karnataka

Karnataka High Court · (2008) 1 KarLJ 312 : (2007) 3 KCCR 1722

General Clauses Act, 1897 — Section 22 B

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High Courts28 Mar 2007Allowed

Sesa Goa Limited Vs State of Karnataka, The Director of Mines and Geology, Department of Mines and Geology, Union of India (UOI) and Salgaocar Mining Industries Pvt. Ltd.

Karnataka High Court · (2007) ILR (Kar) 3266 : (2008) 1 KarLJ 16 : (2007) 3 KCCR 207 SN

Mineral Concession Rules, 1960 — Rule 26 (1), 59 (1)Mines and Mineral (Development and Regulation) Act, 1957 — Section 11 (2), 26, 26 (2)

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High Courts28 Mar 2007Allowed

Babu @ Thirupathi Babu Vs The State of Karnataka

Karnataka High Court · (2007) CriLJ 3802 : (2007) ILR (Kar) 3142 : (2008) 1 KarLJ 297 : (2007) 4 KCCR 2377

Criminal Procedure Code, 1973 (CrPC) — Section 173, 36Penal Code, 1860 (IPC) — Section 149, 302, 307, 34

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High Courts28 Mar 2007Allowed

Gopi Shastri Prop. Samrth Creations Vs Government of Karnataka and The President, Karnataka Film Chamber of Commerce

Karnataka High Court · (2007) ILR (Kar) 2755 : (2007) 4 KCCR 231 SN

Constitution of India, 1950 — Article 14

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