High Courts12 Mar 2009Allowed
Hindustan Petroleum Corporation Limited Vs State of Karnataka and Others
Karnataka High Court · (2009) 6 KarLJ 11
Karnataka Town and Country Planning Act, 1961 — Section 14, 14 (2), 14 A, 18
COURT ARCHIVE
Karnataka High Court judgments, 2009
1,130 judgments · page 48 of 57
High Courts12 Mar 2009
New India Assurance Co. Ltd. Vs Jegadeesh Reddy and Vishwanath Reddy
Karnataka High Court · (2009) 03 KAR CK 0057
Motor Vehicles Act, 1988 — Section 158 (2)
High Courts11 Mar 2009Dismissed
Smt. Muniamma Vs The Tahsildar and Others
Karnataka High Court · (2009) 6 KarLJ 417
Karnataka Village Offices Abolition Act, 1961 — Section 5
High Courts11 Mar 2009
Y.B. Siddaramu and Others Vs T.R. Ramesh and Others Manju and Others Vs The Mysore Sugar Company Limited
Karnataka High Court · (2009) ILR (Kar) 4334 : (2010) 3 KarLJ 98
High Courts11 Mar 2009
The Special Land Acquisition Officer (Claims) and Another Vs Krishnabai and Others
Karnataka High Court · (2011) 3 KarLJ 95
Land Acquisition Act, 1894 — Section 11 (2), 21 A, 23, 34
High Courts09 Mar 2009
Mysore Sales International Limited and Others Vs United India Insurance Co. Ltd., Hindustan Aeronautics Ltd. Industrial and Marine Gas Turbine Division, Engine Division and Others
Karnataka High Court · (2009) 243 ELT 161 : (2009) ILR (Kar) 2974 : (2010) 8 RCR(Civil) 448
Contract Act, 1872 — Section 151, 152Customs Act, 1962 — Section 155 (2), 45 (1), 45 (2) (b)
High Courts09 Mar 2009
Bangalore Metropolitan Transport Corporation Vs The Deputy Labour Commissioner, Bangalore Region II and Others
Karnataka High Court · (2009) ILR (Kar) 4305 : (2009) 4 KarLJ 495 : (2009) 3 KCCR 1909 : (2009) 4 LLJ 754
Payment of Gratuity Act, 1972 — Section 2 A
High Courts09 Mar 2009Dismissed
Smt. Latha Tiwari Vs State of Karnataka
Karnataka High Court · (2009) 03 KAR CK 0043
High Courts09 Mar 2009Dismissed
Sri H.D. Kulkarni Vs The Secretary, Department of Home and Transport Dept., Govt. of Karnataka, The Chairman, Cadre Management Authority and The Director General and Inspector General of Police, The Superintendent of Police and Sri B. Ganapathi Acharya
Karnataka High Court · (2009) ILR (Kar) 3012 : (2009) 5 KarLJ 329 : (2009) 3 KCCR 1773
High Courts06 Mar 2009
Sri. Yoganarasimha J.N. Vs State of Karnataka and Another
Karnataka High Court · (2009) 3 KCCR 1981
Karnataka Registration of Births and Deaths Rules, 1999 — Rule 11
High Courts06 Mar 2009Allowed
Karur Vysya Bank Vs Union of India (UOI) and Karur Vysya Bank Employees'' Union
Karnataka High Court · (2009) ILR (Kar) 2069 : (2009) 6 KarLJ 101 : (2010) 1 LLJ 537
Industrial Disputes Act, 1947 — Section 10, 10 (1) (d), 10 (2A)
High Courts06 Mar 2009Dismissed
The Oriental Insurance Company Limited Vs Smt. Geetha and Others
Karnataka High Court · (2010) ACJ 1904 : (2009) ILR (Kar) 2379
Motor Vehicles Act, 1988 — Section 147
High Courts06 Mar 2009Allowed
Sri M.M. Ramaswamy Vs The Assistant Commissioner Sub-Division and Others
Karnataka High Court · (2009) ILR (Kar) 1774 : (2009) 4 KarLJ 677 : (2009) 3 KCCR 2061
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts06 Mar 2009
SAP India Private Limited Vs State of Karnataka and Others
Karnataka High Court · (2009) 23 VST 276
Constitution of India, 1950 — Article 226, 245, 246, 366
High Courts03 Mar 2009Dismissed
P. Vishwanath Shetty Vs K. Balachandra Shetty and Others
Karnataka High Court · (2009) ILR (Kar) 3826 : (2010) 1 KCCR 676
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15, Order 7 Rule 1
High Courts03 Mar 2009Dismissed
Altaf Hussain and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 2009 Kar 2323 : (2009) ILR (Kar) 3361 : (2009) 4 KarLJ 343 : (2010) 1 KCCR 58 : (2010) 8 RCR(Civil) 2088
Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 64, 64 (2A)
High Courts03 Mar 2009Dismissed
Dharmappa Gowda and Sri Jinnappa Gowda Vs The Land Tribunal, State of Karnataka and Sri Satish Yadapadithaya
Karnataka High Court · (2009) 03 KAR CK 0039
Constitution of India, 1950 — Article 226, 227
High Courts03 Mar 2009Allowed
N. Basavaraj Since deceased by his L.Rs. Vs B. Sridhar and Others
Karnataka High Court · (2009) ILR (Kar) 1534 : (2010) 1 KarLJ 622
Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 53 A
High Courts03 Mar 2009Allowed
N. Basavaraj (Dead) by L.Rs. Vs B. Sridhar and Others
Karnataka High Court · (2009) 3 KCCR 1782
Transfer of Property Act, 1882 — Section 53 A
High Courts02 Mar 2009Allowed
University Agricultural Sciences and Another Vs Judicial Layout Residential and Site Holders Association and Others
Karnataka High Court · (2009) 3 KCCR 2039
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 2, 151Constitution of India, 1950 — Article 226, 227