COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,376 of 2,393

High Courts28 Nov 2006Dismissed

The Special Land Acquisition Officer, Upper Krishna Project Vs Gurappa Nagappa Wali (since dead by his LRs. Bhimappa Wali and Others)

Karnataka High Court · (2007) 2 KarLJ 88

Land Acquisition Act, 1894 — Section 18 (1), 4 (1)

High Courts28 Nov 2006Allowed

Karnataka Maratha Welfare Association and Others Vs State of Karnataka and Others

Karnataka High Court · (2007) 1 KCCR 12 SN

Karnataka Selection of Candidates for Admission to Diploma in Education Course (D.Ed.) Rules, 2002 — Rule 3

High Courts28 Nov 2006Dismissed

Sri. Anantappa Kallappa Jaratkhani Vs Smt. Annapurnavva and Others

Karnataka High Court · (2007) 1 KCCR 179

Civil Procedure Code, 1908 (CPC) — Section 152

High Courts28 Nov 2006Dismissed

The Special Land Acquisition Officer Upper Krishna Project Vs Gurappa Nagappa Wali (deceased) by L.Rs.

Karnataka High Court · (2007) 1 KCCR 371

Land Acquisition Act, 1894 — Section 18 (1), 4 (1)

High Courts28 Nov 2006Dismissed

Suresh Kumar Sharma Vs The Union of India (UOI) and Others

Karnataka High Court · (2007) ILR (Kar) 40 : (2007) 2 KCCR 1039 : (2007) 5 STR 254 : (2007) 7 STT 249

Finance Act, 1994 — Section 65 (76), 69

High Courts28 Nov 2006

Raja @ Rajappa and Muniraja Vs State

Karnataka High Court · (2007) ILR (Kar) 275

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

High Courts28 Nov 2006

Ganesh Enterprises Vs D.R. Sarala

Karnataka High Court · (2007) 3 BC 709 : (2007) 2 CivCC 779 : (2007) 3 KarLJ 137 : (2007) 2 KCCR 1089 : (2007) 5 RCR(Criminal) 838

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts27 Nov 2006

Maheshwari Constructions Pvt. Ltd. Vs Lords Palace and Resorts Ltd.

Karnataka High Court · (2007) 4 KarLJ 96 : (2007) 2 KCCR 1199

Criminal Procedure Code, 1973 (CrPC) — Section 200, 378Evidence Act, 1872 — Section 101, 103Negotiable Instruments Act, 1881 (NI) — Section 118, 118 A, 138, 139, 142

High Courts27 Nov 2006

National Mineral Development Corporation Limited and Others Vs State of Karnataka and Ors

Karnataka High Court · (2006) 11 KAR CK 0064

Constitution of India, 1950 — Article 14Mineral Concession Rules, 1960 — Rule 22 (1), 58, 58 (1), 59, 59 (1)Mines and Mineral (Development and Regulation) Act, 1957 — Section 10, 11, 11 (2), 12, 13

High Courts24 Nov 2006

S. Leelavathi reptd. by his Natural Mother Guardian The 1st Plaintiff S. Leelavathi and M. Manjunath Vs M.S. Shivashankar since deceased by L.Rs., Vijayashankar, Sri. Mahesh, Basavaraju and Smt. Bharathi

Karnataka High Court · (2011) 4 KCCR 2609

Civil Procedure Code, 1908 (CPC) — Section 115Family Courts Act, 1984 — Section 7, 7 (1), 8

High Courts24 Nov 2006Dismissed

St. Ann''s D.E.D. College and Others Vs The State of Karnataka and The Principal Diet

Karnataka High Court · (2007) ILR (Kar) 419 : (2007) 2 KarLJ 121 : (2007) 1 KCCR 286

Karnataka Education Tribunal Services (Department of Public Instruction) (Recruitment) (Amendment) Rules, 2001 — Rule 66Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14 (1)

High Courts24 Nov 2006Dismissed

P. Krishnappa (since deceased by his LRs. Smt. Huchamma and Others) Vs M.S. Channappa and Others

Karnataka High Court · (2007) 5 KarLJ 474

Limitation Act, 1963 — Section 14, 27

High Courts24 Nov 2006

Nalini Kumari Vs K.S. Bopaiah

Karnataka High Court · (2007) 1 KarLJ 342 : (2007) 1 KCCR 215 : (2007) 3 RCR(Civil) 509

Hindu Marriage Act, 1955 — Section 12, 12 (1), 12 (1) (c), 5

High Courts23 Nov 2006Dismissed

Smt Thayaramma, Sri Prakash and Sri Narayan Vs Mr Ravindranath L. Ghodke (since dead by LRs. Smt. Surekha Bai R. Ghodke, Miss Sandhya R. Ghodke, Sri Ashwyn R. Ghodke and Miss Sheetal R. Ghodke)

Karnataka High Court · (2007) 1 KarLJ 434

Karnataka Rent Act, 1999 — Section 27 (2) (r), 30, 31 (1) (b), 5

High Courts23 Nov 2006Allowed

The Branch Manager, United India Insurance Co. Ltd. Vs Smt. Parwatewwa and Others

Karnataka High Court · (2007) 1 KCCR 187

High Courts23 Nov 2006Allowed

Branch Manager, United India Insurance Co. Ltd. Vs Parwatewwa and Others

Karnataka High Court · (2006) 11 KAR CK 0018

High Courts23 Nov 2006Dismissed

Hindustan Steel and Wood Industries Vs V.T. and Company

Karnataka High Court · (2007) 1 KCCR 191

High Courts23 Nov 2006Dismissed

Smt. Thayaramma and Others Vs Mr. Ravindranath L. Ghodke since dead by L.Rs.

Karnataka High Court · (2007) 1 KCCR 188

Karnataka Rent Act, 1999 — Section 27 (2) (r), 30, 31 (1) (b), 5

High Courts22 Nov 2006Allowed

PKN Caps and Polymers Pvt. Ltd. Vs Sri K. Vishnu Prasad Rao

Karnataka High Court · (2008) 2 KarLJ 276 : (2007) 4 KCCR 2448 : (2010) 5 RCR(Criminal) 835

Criminal Procedure Code, 1973 (CrPC) — Section 200Evidence Act, 1872 — Section 118Negotiable Instruments Act, 1881 (NI) — Section 136, 138, 139

High Courts22 Nov 2006Dismissed

Sri T. Rajagopal Vs The Regional Transport Authority Bangalore Urban and The Additional Secretary and The Regional Transport Authority

Karnataka High Court · AIR 2007 Kar 103 : (2007) 2 KarLJ 137

Karnataka Motor Vehicles Rules, 1989 — Rule 127, 127 (1)