COURT ARCHIVE

Karnataka High Court judgments, 2009

1,130 judgments · page 49 of 57

High Courts02 Mar 2009Allowed

University of Agricultural Sciences and Another Vs Judicial Layout Residential and Site Holders Association and Others

Karnataka High Court · (2009) ILR (Kar) 1497 : (2009) 5 KarLJ 682

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 226, 227

High Courts02 Mar 2009

Smt. Jayamma and Others Vs Adhyaksha, Zila Panchayat, Mandya District and Others

Karnataka High Court · (2010) 1 CivCC 534 : (2010) 7 RCR(Civil) 1101

High Courts27 Feb 2009Allowed

Nazeer Ahmed and Another Vs High Court of Karnataka and Others

Karnataka High Court · (2010) 3 KarLJ 128

High Courts27 Feb 2009

Sachin Vs State

Karnataka High Court · (2010) 1 Crimes 497 : (2009) 6 KarLJ 324

Criminal Procedure Code, 1973 (CrPC) — Section 439 (1)Penal Code, 1860 (IPC) — Section 304 B, 498A

High Courts27 Feb 2009

S.R. Narayana Murthy Vs Joint Registrar of Co-operative Society, Bangalore Region and Others

Karnataka High Court · (2009) 4 KarLJ 294

Karnataka Co-operative Societies Act, 1959 — Section 12 (2), 70, 70 (1), 71

High Courts27 Feb 2009Dismissed

Fiza Developers and Inter-Trade Private Limited Vs AMCI (India) Private Limited and Another

Karnataka High Court · (2009) 6 KarLJ 545

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 3

High Courts27 Feb 2009Dismissed

Commissioner of Service Tax Vs Mcdowel and Company Ltd.

Karnataka High Court · (2009) 16 STR 258 : (2010) 24 STT 394

Finance Act, 2000 — Section 116, 117

High Courts26 Feb 2009Dismissed

MSK Mills Vs MSK Mills Naukarara Sabha and Another

Karnataka High Court · (2010) 3 KarLJ 151

Industrial Disputes Act, 1947 — Section 25 M (2), 33 C (2)

High Courts26 Feb 2009Dismissed

The Karnataka Milk Federation Vs The State of Karnataka, The Director of Co-operative and The Registrar of Co-operative Societies Sri H.D. Revanna and Others Vs The State of Karnataka, Secretary to Government, Department of Co-operation and Others

Karnataka High Court · (2009) 5 KarLJ 522

Karnataka Co-operative Societies Act, 1959 — Section 63, 63 (10), 63 (11)

High Courts26 Feb 2009Dismissed

Ms. Belle Ravivarma Vs Union of India (UOI) and Another

Karnataka High Court · AIR 2009 Kar 2303 : (2009) 4 KarLJ 724 : (2009) 3 KCCR 1932

Constitution of India, 1950 — Article 226

High Courts25 Feb 2009Dismissed

Smt. Saraswathi Shetty Vs Smt. Lakshmi @ Bommi and Others

Karnataka High Court · (2009) ILR (Kar) 1783 : (2009) 4 KarLJ 558

Constitution of India, 1950 — Article 32

High Courts25 Feb 2009Dismissed

Deccan Aviation Limited Vs G.E. Commercial Aviation Services Ltd. and Others

Karnataka High Court · (2009) ILR (Kar) 1466 : (2009) 6 KarLJ 475 : (2009) 3 KCCR 110 SN

Companies Act, 1956 — Section 391, 392, 394

High Courts25 Feb 2009Dismissed

S.L. Prasad Vs The State of Karnataka

Karnataka High Court · (2009) 02 KAR CK 0039

Constitution of India, 1950 — Article 226, 227

High Courts25 Feb 2009Dismissed

Channabasappa Vs The Land Tribunal

Karnataka High Court · (2009) 2 KCCR 1130

Karnataka Land Reforms Act, 1961 — Section 133 (2)

High Courts25 Feb 2009Allowed

The Public Information Officer and Secretary, Shrimad Raghavendra Co-Operative Housing Society Limited Vs Karnataka State Information Commission and Another

Karnataka High Court · (2009) 6 KarLJ 299 : (2009) 5 KCCR 3754

High Courts24 Feb 2009Dismissed

MRF Limited Vs Commissioner of Commercial Taxes and Another

Karnataka High Court · (2010) 35 VST 539

Karnataka Value Added Tax Act, 2003 — Section 39, 59, 62, 65

High Courts24 Feb 2009Allowed

Oriental Insurance Company Vs Smt. Shobha A.V. and Others

Karnataka High Court · (2009) 02 KAR CK 0051

Motor Vehicles Act, 1988 — Section 170

High Courts21 Feb 2009Dismissed

Chandrashekar Chavan Vs State of Karnataka and Others

Karnataka High Court · (2009) 4 KarLJ 649 : (2009) 4 KCCR 2555

Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10 (1) (aa), 15 (1) (2C)Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)

High Courts21 Feb 2009

Smt. Putalabai and Others Vs Gulbarga Taluk Panchayat and Others

Karnataka High Court · (2010) 3 KarLJ 57

Karnataka Panchayat Raj Act, 1993 — Section 120, 120 (2), 141 (2) (a)

High Courts21 Feb 2009

Sree Vinayaka Devasthana Samithi Vs Smt. Kamalamma

Karnataka High Court · (2009) 123 FLR 576 : (2009) ILR (Kar) 4021 : (2009) 5 KarLJ 361 : (2010) 1 LLJ 757

Industrial Disputes Act, 1947 — Section 2 (j)