High Courts24 Jan 2007Dismissed
Smt. Sharadamma and Others Vs State of Karnataka and Others
Karnataka High Court · (2007) 5 KarLJ 200
Bangalore Development Authority Act, 1976 — Section 16 (2), 17 (1), 17 (5), 27, 48 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,370 of 2,393
High Courts24 Jan 2007Dismissed
Smt. Chandra Bai (since dead, by her LRs. Sri R. Narasoji Rao, Sri. N. Harish Minor by guardian his father R. Narasoji Rao and Smt. N. Komala Bai) and Sri. M. Manjunath Rao Vs Special Deputy Commissioner and Others
Karnataka High Court · (2007) 3 KCCR 157 SN
Slum Area (Improvement and Clearance) Act, 1956 — Section 3
High Courts23 Jan 2007
Smt. Shobharaj, Samrat Sarovar and Smt. M. Shantabai Vs Sri. Chandrappa Dhobi and Others
Karnataka High Court · (2007) 2 KCCR 1343
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 9, 151
High Courts23 Jan 2007Dismissed
Smt. Laxmavva Padasalagi Vs The State of Karnataka
Karnataka High Court · (2007) ILR (Kar) 1028 : (2007) 2 KarLJ 45 : (2007) 2 KCCR 1489
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3, 3 (1)
High Courts22 Jan 2007Dismissed
The New India Assurance Co. Ltd. Vs Smt. Channamma and Others
Karnataka High Court · (2007) ACJ 2318 : (2007) 2 KCCR 1493
Workmens Compensation Act, 1923 — Section 3
High Courts19 Jan 2007Allowed
Tulunadu Finance and Development Vs The Regional Transport Officer and The Deputy Commissioner for Transport, Shimoga Division
Karnataka High Court · (2007) 2 KCCR 962
Motor Vehicles Act, 1988 — Section 16, 3, 4
High Courts19 Jan 2007Allowed
K. Bhaskara Acharya Vs The Management of Sri. Siddhartha Education Society and The Principal, Sri. Siddhartha Institute of Technology
Karnataka High Court · (2007) 3 KCCR 156 SN
Constitution of India, 1950 — Article 14, 21Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 6, 7
High Courts19 Jan 2007Allowed
Anchor Health and Beauty Care Private Ltd. Vs State of Karnataka
Karnataka High Court · (2007) 3 KCCR 154 SN : (2007) 9 VST 89
Karnataka Sales Tax Act, 1957 — Section 28 A (4), 29 (2) (a)
High Courts19 Jan 2007
M. Munirajappa Vs Union of India (UOI) and Others
Karnataka High Court · (2007) 4 KarLJ 710 : (2007) 2 KCCR 1094
High Courts18 Jan 2007Dismissed
Sri. R.B. Vrishabharaju Vs The State of Karnataka and Another
Karnataka High Court · (2008) 3 KCCR 1856
Karnataka Civil Services Rules, 1974 — Rule 53
High Courts18 Jan 2007Dismissed
Munirathnamma Vs The Asst. Commissioner, Kolar Sub-Division and The Secretary, Government of Karnataka, Department of Panchayat Raj
Karnataka High Court · (2007) 2 KCCR 1100
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3
High Courts17 Jan 2007
New Kiran Cashews Vs Union of India (UOI), State of Karnataka and The Deputy Commissioner of Commercial Taxes (Transition-I)
Karnataka High Court · (2007) 9 VST 220
Central Sales Tax Act, 1956 — Section 6 A
High Courts17 Jan 2007Dismissed
The Management of Valliappa Textiles Limited Vs S. Rajanna and Others
Karnataka High Court · (2007) 5 KarLJ 48 : (2007) 3 KCCR 164 SN
Industrial Disputes Act, 1947 — Section 25 B (1), 25 FFF, 33 C (1)
High Courts17 Jan 2007Dismissed
N.P. Ravi Subbaiah Vs The Deputy Commissioner and Others
Karnataka High Court · (2007) ILR (Kar) 5294
Karnataka Minor Mineral Concession Rules, 1994 — Rule 21 (2B), 31A, 31H, 31KMines and Mineral (Development and Regulation) Act, 1957 — Section 15
High Courts16 Jan 2007Dismissed
Sri K. Prakash Murthy Vs The Registrar General, High Court of Karnataka
Karnataka High Court · (2009) 2 KarLJ 549 : (2008) 4 KCCR 294 SN
Constitution of India, 1950 — Article 229 (1), 229 (2)Karnataka Service (Conditions of Service and Recruitment) Rules, 1973 — Rule 4, 5, 6, 7
High Courts12 Jan 2007Allowed
M. Munivenkatappa Vs The State of Karnataka and Others
Karnataka High Court · (2007) 4 KarLJ 216 : (2007) 2 KCCR 886
Karnataka City Corporation Employees (Conditions of Services) Rules, 1991 — Rule 2FMysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 214, 4
High Courts12 Jan 2007Allowed
C.C. Venkatanarasimhaiah Vs Asst. Commercial Tax Officer (Entertainment Tax) and Deputy Commissioner
Karnataka High Court · (2007) 1 KCCR 773
Karnataka Entertainment Tax Act, 1958 — Section 4 C, 6 A, 6 A (3)
High Courts12 Jan 2007Allowed
N. Munivenkatappa Vs The State of Karnataka, Corporation of the City of Bangalore and The Commissioner Corporation of the of the City of Bangalore
Karnataka High Court · (2007) 4 KarLJ 216 : (2007) 2 KCCR 886
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 214, 2F, 4
High Courts12 Jan 2007Allowed
P.B. Durgannavar and C.D. Sanganna Gowdar Vs State Bank of India
Karnataka High Court · (2007) 1 KCCR 635 : (2007) 2 LLJ 737
High Courts11 Jan 2007Allowed
Sree Balaji Enterprises Lessees: Bangalore Grape Winery (P) Ltd. Vs Excise Commissioner in Karnataka, The Joint Commissioner of Excise Distilleries and Breweries and The Deputy Superintendent of Excise Attached to Bangalore Grape Winery (P) Ltd.
Karnataka High Court · (2007) 117 ECC 31 : (2007) ECR 31 : (2007) 4 KCCR 2181
Karnataka Excise (Excise Duties and Fees) Rules, 1968 — Rule 2 (1) (b), 2 (2)Karnataka Excise Act, 1965 — Section 22, 23