High Courts28 Mar 2007
State Vs Cauverappa and Others
Karnataka High Court · (2008) ILR (Kar) 74 : (2007) 5 KarLJ 104
Penal Code, 1860 (IPC) — Section 149, 342, 366, 506
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,363 of 2,393
High Courts28 Mar 2007Dismissed
Smt. Ravikala and Sri Sushanth Raj Rao Vs Union of India (UOI), Ministry of Communications, Department of Post and Post Master General, South Karnataka Region
Karnataka High Court · (2007) 4 KarLJ 350 : (2007) 3 KCCR 198 SN
High Courts27 Mar 2007Allowed
Sri D.L. Sridhar Setty Vs Sri C.R. Chandramohan and Industrial Credit and Development Syndicate Ltd.
Karnataka High Court · AIR 2008 Kar 51 : (2008) ILR (Kar) 591
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts27 Mar 2007Allowed
Deepchand Kishanlal Vs State of Karnataka
Karnataka High Court · AIR 2008 Kar 2623
High Courts27 Mar 2007Allowed
Amritsar Swadeshi Woolen Mills Vs Addl. D.G.F.T., M.C. and I. (D.C.)
Karnataka High Court · (2013) 292 ELT 183
High Courts26 Mar 2007Dismissed
Smt. Ningamma Vs The Chairman, Karnataka Power Transmission Corporation Ltd. and Others
Karnataka High Court · (2007) 115 FLR 43 : (2007) 4 KarLJ 147 : (2007) 3 KCCR 200 SN
Karnataka Electricity Board Employees Service Regulations — Regulation 221 (b) (7), 221B
High Courts23 Mar 2007
Sri T.N. Sanikop Vs The Special Land Acquisition Officer
Karnataka High Court · (2007) ILR (Kar) 2324 : (2007) 4 KarLJ 545
Land Acquisition Act, 1894 — Section 18, 23 (1)
High Courts23 Mar 2007
N.V. Venkateshachar Vs State of Karnataka and Others
Karnataka High Court · (2007) 4 KarLJ 559
Mysore (Religious and Charitable) Inams Abolition Act, 1955 — Section 14, 15, 16, 17
High Courts23 Mar 2007
Goetze (India) Limited, Bangalore Vs State of Karnataka
Karnataka High Court · (2009) 67 KarLJ 467
Central Sales Tax Act, 1956 — Section 14Karnataka Sales Tax Act, 1957 — Section 5(4)
High Courts23 Mar 2007
Sri Balaji Industries and Others Vs Union of India (UOI), Department of Industries and Commerce and Bureau of Indian Standards
Karnataka High Court · AIR 2007 Kar 118 : (2007) 4 KarLJ 71
Bureau of Indian Standards Act, 1986 — Section 14
High Courts22 Mar 2007Dismissed
Dr. T.M. Aminabhavi Vs Karnataka University
Karnataka High Court · (2007) 2 KarLJ 71
Karnataka Universities Act, 2000 — Section 11, 8
High Courts22 Mar 2007Dismissed
Dr. Bharath Shetty, Dr. Shivaprasad M.S. and Dr. B. Ravindra Vs The Registrar, Rajiv Gandhi University of Health Sciences, Dr. M.K. Ramesh, Dr. Krishnappa N. and Dr. H.M. Srikanth Helavar Dr. Vijayakumar H.G. Vs The Registrar, Rajiv Gandhi University of Health Sciences and Dr. Bhusnur Math Rajashekar Swamy Dr. Shivanand Bhimalli Vs Rajiv Gandhi University of Health Sciences and Others
Karnataka High Court · (2007) ILR (Kar) 2989 : (2007) 5 KarLJ 272
Rajiv Gandhi University of Health Sciences Act, 1994 — Section 21, 21 (12), 59
High Courts21 Mar 2007Dismissed
Bandrappa Vs State
Karnataka High Court · (2007) ILR (Kar) 3190 : (2007) 4 KCCR 362 SN
Karnataka Land Revenue Act, 1964 — Section 70Penal Code, 1860 (IPC) — Section 378, 379, 420
High Courts21 Mar 2007Allowed
Madina Masjid Vs Kareemulla Sheriff and The Competent Officer and Chief Executive Officer, Karnataka Board of Wakfs
Karnataka High Court · (2007) 3 KarLJ 318
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 2 (g), 4 (1)
High Courts21 Mar 2007Allowed
Sri A.R. Oomar Sait and Others Vs Sri B.S. Rajanna
Karnataka High Court · (2008) 1 KarLJ 134 : (2007) 4 KCCR 251 SN
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Act, 1999 — Section 43 (2) (b)
High Courts21 Mar 2007
H.S. Mohanamba Vs Ms. Vatsala Watsa, Principal Secretary to Government, Department of Home, The Principal Secretary, Government of Karnataka, Home Department, The Secretary to Government, Union of India (UOI), Ministry of Finance, Department of Revenue and The Superintendent, Central Prison
Karnataka High Court · (2007) 3 KCCR 195 SN
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3Constitution of India, 1950 — Article 22, 22 (4), 22 (5)
High Courts21 Mar 2007Dismissed
North East Karnataka Road Transport Corporation Vs Vasanthrao
Karnataka High Court · (2007) 5 KarLJ 131 : (2007) 3 KCCR 125 SN
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2 (s), 2 (t), 47
High Courts21 Mar 2007Dismissed
Cement Corporation of India Ltd. Kurukunta Cement Factory Vs The Regional Labour Commissioner (Central) and Others etc. etc.
Karnataka High Court · (2010) 156 CompCas 266 : (2007) 5 KarLJ 387 : (2008) 1 LLJ 26
Payment of Gratuity Act, 1972 — Section 7, 7 (7)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22 (3), 22 (4)
High Courts20 Mar 2007Allowed
M.D. Zameeruddin (Deceased) by L.Rs. Vs The Deputy Commissioner and Others
Karnataka High Court · (2007) 03 KAR CK 0069
Hyderabad Abolition of Inams Act, 1954 — Section 28, 4
High Courts20 Mar 2007Allowed
The United India Insurance Company Ltd. Vs Smt. Lalithabai and Others
Karnataka High Court · (2007) ACJ 2342 : (2007) ILR (Kar) 1585 : (2007) 3 KCCR 196 SN : (2007) 5 RCR(Civil) 604
Motor Vehicles Act, 1988 — Section 2 (13)