High Courts17 Dec 2009Dismissed
Mukund Dass Loya Vs G.S. Narayan Swamy Secretary for Revenue Department, The State of Karnataka, M.N. Manjunath Tahsildar and Shivaji Rao Suryavanshi
Karnataka High Court · (2009) 12 KAR CK 0023
COURT ARCHIVE
Karnataka High Court judgments, 2009
1,130 judgments · page 2 of 57
High Courts16 Dec 2009
The Special Land Acquisition Officer, Upper Krishna Project, Almatti Vs Gurappa Mannikeri Gurappa Mannikeri Vs The Spl. Land Acquisition Officer, UKP, Project, Almatti, Dist. Bijapur
Karnataka High Court · (2009) 12 KAR CK 0094
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A
High Courts16 Dec 2009Allowed
Riyazuddin Khazi and Others Vs The State of Karnataka, The Secretary to Govt., Minority Welfare Department and Others
Karnataka High Court · (2010) ILR (Kar) 680
Kazis Act, 1880 — Section 2
High Courts16 Dec 2009Dismissed
The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs M.R. Sampanghiramaiah (HUF)
Karnataka High Court · (2009) 12 KAR CK 0034
High Courts16 Dec 2009Allowed
Sri. Mahadeva Swamy and Sri. Shiva Prasad Vs Sri. Ramachandra, Sri. M.S. Siddegowda and Sri. Madaiah
Karnataka High Court · (2010) ILR (Kar) 1682 : (2010) 2 KCCR 915
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 17, 21
High Courts16 Dec 2009
The General Secretary Mysore Division Industrial Workers General Union Vs The Deputy Commissioner, The Asst. General Manager Karnataka State Financial Corporation and Karnataka Industrial Area Development Board
Karnataka High Court · (2010) ILR (Kar) 458 : (2011) 1 KarLJ 116 : (2010) 2 KCCR 898
Companies Act, 1956 — Section 529, 529 A, 530State Financial Corporations Act, 1951 — Section 29, 46 B
High Courts15 Dec 2009Dismissed
State of Karnataka Vs Krishna Stone Tech Pvt. Ltd.
Karnataka High Court · (2013) 63 VST 14
High Courts15 Dec 2009Allowed
State of Karnataka Vs KAP Steel Limited
Karnataka High Court · (2011) 38 VST 150
High Courts15 Dec 2009Dismissed
Malakappa Handiganur Vs Annapurna and Others
Karnataka High Court · (2009) 12 KAR CK 0116
High Courts15 Dec 2009Dismissed
Rachappa Vs The Managing Director, North-East Karnataka Road Transport Corporation
Karnataka High Court · (2010) 5 KarLJ 457
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts15 Dec 2009Dismissed
Shankar @ Shankar Rao Vs Mr. R.H. Shastry, The State of Karnataka and Others
Karnataka High Court · (2013) 1 AKR 309
High Courts15 Dec 2009
The State of Karnataka Vs Marico Industries Ltd.
Karnataka High Court · (2010) ILR (Kar) 3932 : (2010) 2 KCCR 891
Constitution of India, 1950 — Article 14
High Courts14 Dec 2009Allowed
Mr. Darrel D'' Souza Vs The Regional Transport Officer [Taxation Authority] and The Deputy Commissioner for Transport, [Taxation Appellate Authority] Shimoga Division
Karnataka High Court · (2009) 12 KAR CK 0098
High Courts14 Dec 2009
N. Bharath Kumar Vs Smt. Sharada
Karnataka High Court · (2010) 1 CivCC 343 : (2010) 7 RCR(Civil) 1083
High Courts14 Dec 2009Dismissed
Mallikarjun Bhimappa Garasangi, Since dead by his L.Rs, Smt. Sarojini Garasangi, Krishnaji Garasangi, Kumari Savitri and Kumar M.M. Garasangi Vs The Special Land Acquisition Officer and Assistant Commissioner Bijapur
Karnataka High Court · (2012) 4 KarLJ 449
Land Acquisition Act, 1894 — Section 18, 54, 54 (1)
High Courts14 Dec 2009Dismissed
Electronics and Controls Power Systems Pvt. Ltd. Vs State of Karnataka
Karnataka High Court · (2010) 29 VST 374
Central Sales Tax Act, 1956 — Section 9 (2)Karnataka Sales Tax Act, 1957 — Section 18 AA
High Courts14 Dec 2009
Sundaram BNP Parhas Home Finance Limited Vs Senior Sub-Registrar, Office of the Sub-Registrar and State of Karnataka
Karnataka High Court · (2009) 12 KAR CK 0049
Karnataka Stamp Act, 1957 — Section 15Registration Act, 1908 — Section 55, 89 (4)
High Courts14 Dec 2009
M/S Ganesh Saw Mill Vs The State of Karnataka and Others
Karnataka High Court · (2009) 12 KAR CK 0024
High Courts14 Dec 2009Disposed Off
Commissioner of Income Tax Vs Smt. Sire Kanwar Bai
Karnataka High Court · (2010) 231 CTR 198 : (2011) 330 ITR 134
High Courts11 Dec 2009Dismissed
Chandralekha Shetty Vs B.V. Sujatha Gupta and Others
Karnataka High Court · AIR 2010 Kar 104 : (2010) 1 KCCR 302
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 2 (11)