High Courts20 Nov 2006Dismissed
H.S. Basavaraj Vs Smt. B. Rashmi
Karnataka High Court · (2007) 1 KCCR 182
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19 (4)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,378 of 2,393
High Courts18 Nov 2006
The Oriental Insurance Company Limited Vs Thukarama Adappa and Others Ramachandra Vs The Oriental Insurance Company Limited
Karnataka High Court · (2007) ACJ 1497
Karnataka Motor Vehicles Rules, 1963 — Rule 161Motor Vehicles Act, 1988 — Section 145, 146, 147, 147 (2), 2 (7)
High Courts18 Nov 2006Dismissed
The Chief Secretary, Posts and Telegraphs Telecommuniations, Government of India and The Divisional Engineer, Bangalore Telephones Vs Mohd. Musa Sait Wakf and Special Land Acquisition Officer, State of Karnataka
Karnataka High Court · (2007) 1 KarLJ 459
Land Acquisition Act, 1894 — Section 4 (1)Transfer of Property Act, 1882 — Section 106, 17 (4), 4 (2), 5 A, 9
High Courts18 Nov 2006Dismissed
Sree Durga Distributors Vs The State of Karnataka
Karnataka High Court · (2007) 6 STT 218 : (2007) 5 VST 347
Karnataka Value Added Tax Act, 2003 — Section 60
High Courts18 Nov 2006Dismissed
K. Nissar Ahmed and Others Vs State of Karnataka and Others
Karnataka High Court · (2007) 1 KCCR 113
High Courts18 Nov 2006Dismissed
The State of Karnataka, The Land Grant Committee and The Tahsildar Vs Holeyappa and Others Holeyappa and Others Vs The State of Karnataka, The Land Grant Committee and The Tahsildar
Karnataka High Court · (2007) ILR (Kar) 259 : (2007) 2 KCCR 902
Constitution of India, 1950 — Article 19 (1) (e), 19 (1) (g), 21Karnataka Land Revenue Act, 1964 — Section 69, 71, 94 A, 94 A (4), 94 BKarnataka Land Revenue Rules, 1966 — Rule 97
High Courts18 Nov 2006Dismissed
The Chief Secretary Posts and Telegraphs Telecommunications and Another Vs Mohd. Musa Sait Wakf and Another
Karnataka High Court · (2007) 1 KCCR 90
Land Acquisition Act, 1894 — Section 11, 14 (4), 16, 17 (1), 17 (4)Transfer of Property Act, 1882 — Section 106
High Courts17 Nov 2006
Parminder Singh Vs State of Karnataka
Karnataka High Court · (2007) 2 KarLJ 7 : (2007) 2 KCCR 1409
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 101, 104, 105, 106, 11Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts17 Nov 2006Allowed
Branch Manager, United India Insurance Co. Ltd. Vs Chandrashekara and Another
Karnataka High Court · (2006) 11 KAR CK 0081
Workmens Compensation Act, 1923 — Section 3
High Courts17 Nov 2006Allowed
The Branch Manager, United India Insurance Co. Ltd. Vs Sri. Chandrashekara and Another
Karnataka High Court · (2007) 1 KCCR 204
Workmens Compensation Act, 1923 — Section 3
High Courts17 Nov 2006
Parminder Singh Vs State by H.A.L. Police, Bangalore
Karnataka High Court · (2007) 3 KarLJ 7
Penal Code, 1860 (IPC) — Section 300
High Courts17 Nov 2006Allowed
Smt. D. Vasantha Kamala Vs State of Karnataka and Wilsongarden Education Society (r)
Karnataka High Court · (2007) 4 KarLJ 78
Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 8Karnataka Government Servants (Seniority) Rules, 1957 — Rule 4, 4A
High Courts17 Nov 2006Allowed
Smt. Savithri Vs Sri Eshwara (since decd by LRs. Smt. Lalitha, Miss Lalitha, Miss Vanitha and Sri Purushotham)
Karnataka High Court · (2007) 1 KCCR 282
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 9 Rule 9
High Courts17 Nov 2006Allowed
Vijaya Bank Vs Shameem Transport and Others
Karnataka High Court · (2007) 137 CompCas 428 : (2006) ILR (Kar) 4663 : (2007) 1 KarLJ 309 : (2007) 76 SCL 235
Criminal Procedure Code, 1973 (CrPC) — Section 401 (2), 482Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13 (4), 14, 14 (1), 14 (2)
High Courts16 Nov 2006Allowed
M.P. Chinnappa and Others Vs Accountant General (A and E) and Others
Karnataka High Court · (2007) 1 KCCR 383
Constitution of India, 1950 — Article 14, 217, 217 (2)
High Courts16 Nov 2006
Dr S.R. Anil Kumar Vs The State of Karnataka, The Karnataka Electricity Board and The Assistant Executive Engineer Electrical Karnataka Electricity Board
Karnataka High Court · (2007) 1 KarLJ 373 : (2007) 1 KCCR 84
Electricity Supply Regulations — Regulation 9
High Courts16 Nov 2006Allowed
M.P. Chinnappa Retired Judge High Court of Karnataka, H.N. Narayan Retired Judge High Court of Karnataka and Mohammed Anwar Retired Judge High Court of Karnataka Vs The Accountant General (A and E), Government of Karnataka
Karnataka High Court · (2006) ILR (Kar) 97 : (2007) 2 KarLJ 103
Constitution of India, 1950 — Article 14, 217, 217 (2)
High Courts16 Nov 2006Dismissed
The State of Karnataka Vs Sri D.R. Prakasha, Sri S.T. Markondiah, Prob. Police Sub-Inspector (Civil) and Sri H.P. Sridhara, Prob. Police Sub-Inspector (Civil)
Karnataka High Court · (2007) ILR (Kar) 221 : (2007) 3 KCCR 189 SN
Constitution of India, 1950 — Article 226
High Courts16 Nov 2006Allowed
PVR Limited Vs State of Karnataka and Films Division Ministry of Information and Broadcasting
Karnataka High Court · (2007) 2 KCCR 938
Companies Act, 1956 — Section 12, 12 (1), 12 (1) (c), 12 (2), 19Karnataka Cinemas (Regulation) Rules, 1971 — Rule 16, 18, 20, 34, 35C
High Courts16 Nov 2006Allowed
A.N. Krishna Murthy Vs S.K. Sukumar
Karnataka High Court · (2007) 1 KCCR 201
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, 151