High Courts13 Mar 2007
Mohamed Musa Sait Wakf, A Wakf - ul - Aulad Vs Shri Atul A. Modi and Shri Anup A. Modi
Karnataka High Court · (2008) 1 KarLJ 507
Waqf Act, 1995 — Section 85
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,365 of 2,393
High Courts13 Mar 2007Dismissed
Ramachandrappa Vs State
Karnataka High Court · (2007) CriLJ 3504
Penal Code, 1860 (IPC) — Section 376, 448
High Courts12 Mar 2007Allowed
United India Insurance Co. Ltd. Vs H. Palaksha and M. Ramamurthy
Karnataka High Court · (2008) ACJ 2283 : (2007) 115 FLR 326 : (2007) 4 KLJ 344
Workmens Compensation Act, 1923 — Section 3
High Courts12 Mar 2007
Natural Textiles Pvt. Ltd. and Others Vs The Union of India (UOI)
Karnataka High Court · (2008) ILR (Kar) 2221 : (2007) 3 KarLJ 286
Constitution of India, 1950 — Article 14, 15 (1), 16 (1), 16 (2), 19 (1) (g)Factories Act, 1948 — Section 66 (1) (b)
High Courts12 Mar 2007Dismissed
M. Senguttuvan Vs Mahadevaswamy
Karnataka High Court · (2007) ILR (Kar) 2709 : (2007) 4 KarLJ 334 : (2007) 4 KCCR 239 SN : (2007) 4 RCR(Civil) 286 : (2007) 3 RCR(Civil) 687 : (2007) 4 RCR(Criminal) 208
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts12 Mar 2007
Mamatha Enterprises, Harihar Vs State of Karnataka
Karnataka High Court · (2009) 67 KarLJ 205
Karnataka Sales Tax Act, 1957 — Section 23(1)
High Courts09 Mar 2007
H.M.P. Cements Limited and Another Vs Karnataka Electricity Board (KPTCL) and Others
Karnataka High Court · (2007) 03 KAR CK 0070
High Courts09 Mar 2007
Hoovachari Kammar LR of the Deceased Kalappa Sannabasappa Kammar Vs The Government of Karnataka and Others Chidanandappa Banappa Kammar Vs State of Karnataka, The Land Tribunal and Hoovachari Kalappa Kammar
Karnataka High Court · (2007) ILR (Kar) 1525 : (2007) 3 KCCR 119 SN
Karnataka Land Reforms Act, 1961 — Section 4
High Courts08 Mar 2007Dismissed
Anshul Singhal, minor rep. by his Father Mr. Rajendra Singhal and Others Vs The State of Karnataka and Others
Karnataka High Court · (2007) ILR (Kar) 2465 : (2007) 4 KCCR 226 SN
Constitution of India, 1950 — Article 14, 29 (1), 30 (1)
High Courts08 Mar 2007
The State of Karnataka Vs H.B. Munivenkatappa (Since dead by his L.Rs. A. Shakuntala and Others) represented by GPA holder Sri M. Mohansundar The State of Karnataka Vs H.B. Munivenkatappa (Since dead by his L.Rs. Shakuntala and Others) Smt. Shakunthala and Others Vs The Special Deputy Commissioner and The Tahsildar Shri Boraiah Vs H.B. Munivenkatappa (Since dead by his L.Rs. Shakuntla and Others)
Karnataka High Court · (2007) 4 KarLJ 439
Karnataka (Personal and Miscellaneous Inams Abolition) Act, 1954 — Section 3 (1) (b), 9, 9 (1) (i)Limitation Act, 1963 — Section 5
High Courts08 Mar 2007
K.R. Chandrashekar Vs Deputy Conservator of Forests Chikmagalur Division, Deputy Commissioner and Pri. Secretary to Government of Karnataka Forest Department
Karnataka High Court · (2007) ILR (Kar) 2799 : (2007) 3 KCCR 1933
Karnataka Land Grant Rules, 1969 — Rule 11 (4), 85Karnataka Land Revenue Act, 1964 — Section 75
High Courts08 Mar 2007
Badakana Bhimappa Vs The State of Karnataka, Revenue Department, The Land Tribunal and Veerappagouda (Since Deceased by LRs. Basavalingappagouda, Sangappagouda and Puttappagouda)
Karnataka High Court · (2007) 4 KarLJ 541 : (2007) 3 KCCR 149 SN
Karnataka Land Reforms Rules, 1974 — Rule 24
High Courts07 Mar 2007
J.M. Richards and Company, Bangalore Vs State of Karnataka
Karnataka High Court · (2009) 67 KarLJ 201
Karnataka Sales Tax Act, 1957 — Section 23(1)
High Courts07 Mar 2007
State of Karnataka Vs Quality Machine Tools, Bangalore
Karnataka High Court · (2009) 67 KarLJ 207
Karnataka Sales Tax Act, 1957 — Section 5(3)(A)
High Courts07 Mar 2007
Shankarappa (since deceased by his L.Rs. Sangamma and Others) Vs Basawarajappa Gouda
Karnataka High Court · (2007) ILR (Kar) 1578 : (2007) 2 KarLJ 125
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4 (2), 151
High Courts07 Mar 2007
Shankarappa by L.Rs. Vs Basawarajappa
Karnataka High Court · (2007) 3 KCCR 1938 : (2007) 5 RCR(Civil) 599 : (2007) 2 RCR(Rent) 29
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4 (2)
High Courts07 Mar 2007
Smt. Ningajamma Vs State of Karnataka and Others
Karnataka High Court · (2007) ILR (Kar) 2435 : (2007) 3 KCCR 1706
Land Acquisition Act, 1894 — Section 18 (3) (b), 28 A, 28 A (3)
High Courts05 Mar 2007
Mounesh Bovi Vs State
Karnataka High Court · (2008) 4 KarLJ 398
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts05 Mar 2007Allowed
Steel Authority of India Ltd. Vs Shri B. Yellappa
Karnataka High Court · (2007) 114 FLR 1022 : (2007) ILR (Kar) 1614 : (2007) 3 KarLJ 367 : (2007) 3 KCCR 160 SN
Industrial Disputes Act, 1947 — Section 36, 36 (2), 36 (4)
High Courts02 Mar 2007
Ex. Recruit Raju Vs The Union of India (UOI)
Karnataka High Court · (2007) 3 KCCR 151 SN
Constitution of India, 1950 — Article 226