High Courts20 Mar 2007Allowed
S. Jagadish Vs Dr. S. Kumaraswamy since dead by LR''s S.K. Lingaraju and Others
Karnataka High Court · (2008) ILR (Kar) 87 : (2008) 2 KCCR 119 SN
Succession Act, 1925 — Section 63, 63 (c), 70
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,364 of 2,393
High Courts20 Mar 2007Allowed
Rama Naik Vs The Deputy Commissioner and Others
Karnataka High Court · (2007) 3 KarLJ 373 : (2007) 2 KCCR 1346
Karnataka Land Revenue Act, 1964 — Section 94 A (4)
High Courts16 Mar 2007Dismissed
Sri W.E. Sambandam Vs Sri W.E. Sathyanarayanan and Others
Karnataka High Court · (2007) ILR (Kar) 1484 : (2007) 4 KarLJ 1 : (2007) 3 KCCR 1840
High Courts16 Mar 2007Dismissed
Vanajakshi Vs State of Karnataka and Others
Karnataka High Court · (2007) 4 KarLJ 721
High Courts16 Mar 2007Dismissed
Shivarayappa Vs The Deputy Commissioner and Others
Karnataka High Court · (2007) 4 KarLJ 543
High Courts16 Mar 2007Dismissed
Bharti Airtel Ltd. (Formerly Bharti Tele Ventures Ltd.) Vs State of Karnataka and Others
Karnataka High Court · (2007) 7 VST 505
Constitution of India, 1950 — Article 366 (29A) (d)
High Courts16 Mar 2007
The Management of Hindustan Lever Ltd. Vs Sri Dood Badshah Bani
Karnataka High Court · (2007) ILR (Kar) 1591 : (2007) 3 KCCR 152 SN
Industrial Disputes Act, 1947 — Section 10 (1) (c), 10 (4A), 33 (2) (b)
High Courts16 Mar 2007Allowed
Mr. Vinaya L. Shetty and Others Vs The State
Karnataka High Court · (2007) 3 KCCR 1586
Criminal Procedure Code, 1973 (CrPC) — Section 438Karnataka Criminal Practice Rules, 1968 — Rule 6 (2)
High Courts16 Mar 2007Dismissed
Zahoor Ali Baig and Others Vs Registrar General, High Court of Karnataka and Another
Karnataka High Court · (2007) 3 KCCR 199 SN
Criminal Procedure Code, 1973 (CrPC) — Section 340, 340 (3)
High Courts15 Mar 2007
Anatha Shishu Sevashrama (Registered) Vs The State of Karnataka and Others
Karnataka High Court · (2008) 1 KarLJ 551
Bangalore Development Authority Act, 1976 — Section 11, 12, 18, 27Land Acquisition Act, 1894 — Section 48 (1)
High Courts15 Mar 2007
Sri Harsha Vs State of Karnataka
Karnataka High Court · (2008) ILR (Kar) 290 : (2008) 3 KarLJ 156
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 433 APenal Code, 1860 (IPC) — Section 201, 302, 364 A
High Courts15 Mar 2007
Dilip Hanumant Phadnis Vs State of Karnataka
Karnataka High Court · (2009) 67 KarLJ 578
Karnataka Sales Tax Act, 1957 — Section 5(3)(A)Karnataka Sales Tax Rules, 1957 — Rule 6(4)(B)(I)
High Courts15 Mar 2007
Titan Industries Limited, Bangalore Vs State of Karnataka
Karnataka High Court · (2009) 67 KarLJ 203
Karnataka Sales Tax Act, 1957 — Section 23(1)
High Courts15 Mar 2007Dismissed
Shivaji Sonavale Vs Parvathibai Pawar and Others
Karnataka High Court · (2007) 3 KarLJ 323
Evidence Act, 1872 — Section 63, 90Limitation Act, 1963 — Section 56, 57, 58
High Courts14 Mar 2007Dismissed
Srinidhi Anantharaman, Managing Director, Geo Desic Techniques Pvt. Ltd. and Y.S. Nagaraja, Associate Director, Geo Desic Techniques Pvt. Ltd. Vs Union of India (UOI) and Others
Karnataka High Court · (2007) 115 FLR 711 : (2007) ILR (Kar) 3055 : (2007) 5 KarLJ 446 : (2007) 4 KCCR 266 SN
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2 (1) (a) (ii)Industrial Disputes Act, 1947 — Section 2 (a), 2 (a) (i)
High Courts14 Mar 2007Dismissed
Kum. Nagalakshmamma Vs The Chairman, Karnataka Power Transmission Corporation Limited, The Executive Engineer, Karnataka Power Transmission Corporation Limited Chikkaballapur Division and The Asst Executive Engineer, Karnataka Power Transmission Corporation Ltd., Bagepalli Sub Division
Karnataka High Court · (2007) ILR (Kar) 1532 : (2007) 5 KarLJ 43 : (2007) 3 KCCR 188 SN
High Courts13 Mar 2007
Shri Annasaheb Balesha Waghe, Smt. Chayagouda Balehsa Waghe, Rukmini Balesha Waghe and Akkatai Appasaheb Patil Vs Shri Appasaheb Dada Pommai, Shri Appaji Satagouda Waghe, Sri Babasaheb Appaji Waghe and Smt. Housabai Appaji Waghe
Karnataka High Court · (2007) ILR (Kar) 2395 : (2007) 5 KarLJ 424 : (2007) 4 KCCR 222 SN
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts13 Mar 2007
Abdul Samad Mulla and Abdul Azim Mulla Vs The Government of Karnataka and The Deputy Conservator of Forests
Karnataka High Court · (2007) 5 KarLJ 121 : (2007) 3 KCCR 122 SN
Mines and Mineral (Development and Regulation) Act, 1957 — Section 21 (1), 22, 23 A
High Courts13 Mar 2007
Smt. Gurusiddawwa and Smt. Nagamma Vs The State of Karnataka, The Land Tribunal and Dhulappa Jewargi
Karnataka High Court · (2007) 3 KarLJ 250
Karnataka Land Reforms Act, 1961 — Section 4, 48 A
High Courts13 Mar 2007
Ex. GNR J.J. Xavier Vs CDA (Pensions) and OIC Army Air Defence Records
Karnataka High Court · (2007) 4 KarLJ 427
Army Pension Regulations, 1961 — Regulation 173