High Courts08 Dec 2009Allowed
Krishna Fabrications Ltd. Vs Joint Commissioner of Income Tax (Asst.), Special Range-1
Karnataka High Court · (2012) 343 ITR 126 : (2012) 342 ITR 126 : (2010) 192 TAXMAN 287
Income Tax Act, 1961 — Section 143 (3), 144
COURT ARCHIVE
Karnataka High Court judgments, 2009
1,130 judgments · page 4 of 57
High Courts08 Dec 2009Dismissed
M.S. Electricals Vs Meenu Electric Co.
Karnataka High Court · (2010) 43 PTC 336
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts08 Dec 2009Dismissed
Sri. P.N. Balakrishna Gowda and Others Vs Sri. H.B. Bhavani Shankar, Sri P.N. Ramakrishna Gowda, Smt. P.N. Suguna and Smt. P.N. Sunanda
Karnataka High Court · (2009) 12 KAR CK 0075
Succession Act, 1925 — Section 59, 63
High Courts08 Dec 2009
Mohan Kumar Kondajji Vs State of Karnataka and Others
Karnataka High Court · (2010) 3 KarLJ 107
High Courts07 Dec 2009Dismissed
R. Ramu Vs Smt. Leelavathi
Karnataka High Court · (2010) 2 DMC 188 : (2010) 1 KarLJ 376
Protection of Women from Domestic Violence Act, 2005 — Section 22
High Courts07 Dec 2009Dismissed
Karnataka State Co-operative Consumers Federation Ltd. Vs Smt. Lakshmamma @ Venkatalaksmamma
Karnataka High Court · (2010) ILR (Kar) 2936 : (2010) 4 KCCR 2468
Karnataka Co-operative Societies Act, 1959 — Section 125, 70, 70 (2), 70 (e)Transfer of Property Act, 1882 — Section 106, 116
High Courts07 Dec 2009Dismissed
K. Kumar Vs Smt. Leena and Reshma
Karnataka High Court · AIR 2010 Kar 75 : (2010) 2 DMC 519 : (2010) ILR (Kar) 1221 : (2010) 1 KCCR 319 : (2010) 3 RCR(Civil) 301
Civil Procedure Code, 1908 (CPC) — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Dec 2009Allowed
The Commissioner of Central Excise, Aurangabad Commissionerate, Office of the Commissioner Vs Toyota Kirloskar Motors Ltd.
Karnataka High Court · (2010) 256 ELT 216
Central Excise Act, 1944 — Section 12 A, 12 B
High Courts07 Dec 2009
M.S. Supreetha Vs The Secretary, Ministry of Health and Family Welfare and Others
Karnataka High Court · (2010) 3 KarLJ 93
High Courts07 Dec 2009
Sri Benaka Souradha Credit Co-operative Society Limited Vs State of Karnataka and Others
Karnataka High Court · (2010) 1 KarLJ 379
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts07 Dec 2009Allowed
Sun and Ski Exports Private Limited Vs P.K. Sujith and Another
Karnataka High Court · (2010) 1 KarLJ 380
Karnataka Payment of Gratuity Rules, 1973 — Rule 11 (4), 11 (5)
High Courts07 Dec 2009Allowed
Karnataka State Road Transport Corporation Vs Vice President, KSRTC Staff and Workers Union
Karnataka High Court · (2010) 1 KarLJ 461
Industrial Disputes Act, 1947 — Section 10Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 22B
High Courts04 Dec 2009
Smt. Kalavathi S. Nergi Vs The District Commissioner, District Caste Verification Committee, The Commissioner, Social Welfare Department and The Assistant General Manager (now) The Chief Regional Manager, The New India Assurance Company Limited Chief Regional Manager, (previously Assistant General Manager), The New India Assurance Company Limited Vs Smt. Kalavathi Nergi, The District Commissioner, District Caste Verification Committee and The Commissioner, Social Welfare Department
Karnataka High Court · (2010) ILR (Kar) 443 : (2010) 1 KCCR 348 : (2010) 2 LLJ 612
Constitution of India, 1950 — Article 15 (4), 16 (4)
High Courts04 Dec 2009Allowed
SBEE Cables (India) Ltd. Vs Additional Commissioner of Commercial Taxes and Another
Karnataka High Court · (2010) 30 VST 131
Karnataka Value Added Tax Act, 2003 — Section 53 (12), 53 (2) (b), 53 (2) (c)
High Courts04 Dec 2009
Sri. Laxman @ Laxman Mgurya Vs M/s. Amanath Motor Owner Co-Operative Society, Amanath House, No. 43, Hospital Road, Shivajinagar, Bangalore - 560051 and The Divisional Manager, Oriental Insurance Co. Ltd., D. No. 4, No. 49, Jyothi Mahal, 2nd Floor, St. Marks Road, Bangalore - 560001
Karnataka High Court · (2009) 12 KAR CK 0025
High Courts04 Dec 2009Disposed Off
Commissioner of Income Tax Vs Wipro Systems
Karnataka High Court · (2010) 188 TAXMAN 280
Income Tax Act, 1961 — Section 17, 201 (1), 201 (1A)
High Courts04 Dec 2009Dismissed
The Commissioner of Income Tax and The Joint Commissioner of Income Tax, Assessment, Special Range-2 Vs Karnataka Financial Corporation
Karnataka High Court · (2009) 12 KAR CK 0003
Income Tax Act, 1961 — Section 37
High Courts04 Dec 2009Allowed
The Commissioner of Income Tax and The Asst. Commissioner of Income Tax Vs Delphine Alexander
Karnataka High Court · (2009) 12 KAR CK 0002
High Courts04 Dec 2009Dismissed
KLG Systel Limited Vs The State of Karnataka and Bangalore Electricity Supply Company Limited
Karnataka High Court · (2010) 5 KarLJ 407
Karnataka Transparency in Public Procurements Act, 1999 — Section 13, 14
High Courts03 Dec 2009Dismissed
The Commissioner of Income Tax and The Asst. Commissioner of Income Tax Vs Jose Alexander
Karnataka High Court · (2009) 12 KAR CK 0101
Income Tax Act, 1961 — Section 144