High Courts18 Mar 2009
Prashant P.D. Vs State of Karnataka and Others
Karnataka High Court · (2009) 5 KarLJ 280
Karnataka Co-operative Societies Act, 1959 — Section 28 A (4), 28 A (5), 28 B (2), 39 A (2)
COURT ARCHIVE
Karnataka High Court judgments, 2009
1,130 judgments · page 47 of 57
High Courts18 Mar 2009Allowed
Viji @ Vijay Kumar Vs State of Karnataka
Karnataka High Court · (2009) 03 KAR CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts17 Mar 2009
Sri Murugesh Vs State of Karnataka
Karnataka High Court · (2009) 03 KAR CK 0053
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts17 Mar 2009
Raju Laxman Pachapure Vs State of Karnataka and Others
Karnataka High Court · (2009) CriLJ 3081 : (2009) 4 KarLJ 470 : (2009) 3 KCCR 101 SN : (2010) 6 RCR(Criminal) 418
Prevention of Food Adulteration Act, 1954 — Section 16, 17, 2 (v), 7
High Courts17 Mar 2009Allowed
Papayya Vs Dundappa
Karnataka High Court · (2010) 1 BC 6 : (2009) 6 KarLJ 75 : (2009) 5 KCCR 3720
Partnership Act, 1932 — Section 48
High Courts17 Mar 2009Dismissed
State of Karnataka Vs N. P. Bharmaiah and Sons
Karnataka High Court · (2011) 41 VST 498
Karnataka Sales Tax Act, 1957 — Section 12 (4)
High Courts16 Mar 2009Dismissed
S.N. Ramaswamy Reddy Vs S.N. Sampangi Reddy
Karnataka High Court · (2009) 03 KAR CK 0072
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 43 Rule 1U
High Courts16 Mar 2009Dismissed
The Commissioner of Income Tax and The Asst. Commissioner of Income Tax Vs A.B. Kage and Co., Excise Contractor
Karnataka High Court · (2011) 335 ITR 189 : (2011) 333 ITR 189 : (2011) 203 TAXMAN 104
Income Tax Act, 1961 — Section 132, 260 A, 271 (1) (c)
High Courts16 Mar 2009Partly Allowed
Jindal Thermal Power Company Limited (Earlier Known as Jindal Tranctebel Power Company Ltd.) Vs Dy. Commissioner of Income Tax, (TDS)
Karnataka High Court · (2009) 225 CTR 220 : (2010) ILR (Kar) 1018 : (2010) 321 ITR 31 : (2010) 2 KCCR 881 : (2009) 182 TAXMAN 252
Income Tax Act, 1961 — Section 195, 201, 9 (1) (vii) (c), 9 (2)
High Courts16 Mar 2009Allowed
Union of India (UOI) and Another Vs Winston Tan and Others
Karnataka High Court · (2009) 4 KarLJ 613(1) : (2009) 3 KCCR 1900
Smugglers and Foreign Exchange Manipulators Forfeiture of Property) Act, 1976 — Section 11, 2, 6 (1), 7 (1), 8
High Courts16 Mar 2009Allowed
The Commissioner of Income Tax and The Assistant Commissioner of Income Tax Vs Y. Abdulla Kunhi, Partner, Modern Kunhi and Co.
Karnataka High Court · (2010) 329 ITR 307
Income Tax Act, 1961 — Section 145 (3), 69
High Courts16 Mar 2009Dismissed
Adarsha Electricals Vs Additional Commissioner of Commercial Taxes 1
Karnataka High Court · (2010) 27 VST 272
Karnataka Sales Tax Act, 1957 — Section 12 A, 22 A (1)Karnataka Sales Tax Rules, 1957 — Rule 6 (4) (m), 6 (4) (n)
High Courts16 Mar 2009Allowed
Bhimasenacharya and Others Vs Shree Raghavendraswamy Utsava Trust and Others
Karnataka High Court · (2009) 03 KAR CK 0003
High Courts13 Mar 2009
Tammanna and Others Vs Miss Renuka and Others
Karnataka High Court · AIR 2009 Kar 119 : (2009) ILR (Kar) 1207 : (2009) 4 KarLJ 193 : (2009) 3 KCCR 1653 : (2010) 8 RCR(Civil) 512
Civil Procedure Code, 1908 (CPC) — Section 100 A, 115Constitution of India, 1950 — Article 226, 227, 228High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 2 (1), 26, 39
High Courts13 Mar 2009Dismissed
High Court of Karnataka Vs S. Venkanna Rao
Karnataka High Court · (2009) ILR (Kar) 1478 : (2009) 5 KarLJ 513
Contempt of Courts Act, 1971 — Section 2 (c)
High Courts13 Mar 2009
Nanjunda, Swamy, Nagaraju and Javanappa Vs Sri. Chamarajendra Zoolological Garden Mr. Nanjunda, Mr. Swamy and Mr. Nagaraja Vs The Executive Director- cum-Disciplinary Authority, Sri. Chamarajendra Zoological Gardens
Karnataka High Court · (2009) ILR (Kar) 2008 : (2009) 6 KarLJ 26
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 300
High Courts13 Mar 2009
The Branch Manager, New India Assurance Co. Ltd. Vs Smt. Mallamma, Puttamallaiah and Shahabuddheen
Karnataka High Court · (2010) ACJ 1218 : (2009) 123 FLR 95 : (2009) ILR (Kar) 1934 : (2009) 4 KarLJ 531 : (2010) 2 LLJ 56
Workmens Compensation Act, 1923 — Section 147, 147 (1)
High Courts13 Mar 2009
Haranahalli Ramaswamy Vs K. Shama Rao (Dead) and Another
Karnataka High Court · (2009) ILR (Kar) 1891 : (2009) 4 KarLJ 362 : (2009) 2 KCCR 1452
Criminal Procedure Code, 1973 (CrPC) — Section 256, 317, 317 (1), 482
High Courts13 Mar 2009
G.H. Gurumurthy Vs Kale Gowda
Karnataka High Court · (2009) ILR (Kar) 3481 : (2009) 3 KCCR 2147 : (2010) 8 RCR(Civil) 2118
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 7 Rule 11Land Acquisition Act, 1894 — Section 16, 17, 18
High Courts12 Mar 2009
Sri Krishnashetty Vs The Oriental Insurance Co. Ltd.
Karnataka High Court · (2010) ACJ 2427 : (2009) ILR (Kar) 4111
Motor Vehicles Act, 1988 — Section 157, 157 (1), 157 (2)