High Courts03 Dec 2009Dismissed
The Commissioner of Income Tax and The Assistant Commissioner of Income Tax Vs Karnataka State Constructions Corporation Ltd.
Karnataka High Court · (2009) 12 KAR CK 0100
COURT ARCHIVE
Karnataka High Court judgments, 2009
1,130 judgments · page 5 of 57
High Courts03 Dec 2009
Siddaramu Vs The Assistant Commissioner and Prescribed Authority, Tahsildar and Smt. G. Chintamani
Karnataka High Court · (2009) 12 KAR CK 0097
Karnataka Land Reforms Act, 1961 — Section 136 (2), 136 (3)
High Courts03 Dec 2009Dismissed
The Commissioner of Income Tax Vs Sri Gokarna Natheswara Trust
Karnataka High Court · (2009) 12 KAR CK 0069
Income Tax Act, 1961 — Section 80 G, 80 G (5) (ii)
High Courts03 Dec 2009
N. Lokesh Vs The Commissioner for Food and Civil Supplies in Karnataka and Others
Karnataka High Court · (2009) 12 KAR CK 0066
High Courts03 Dec 2009
Mallappa Desai and Smt. Suvarna Desai Vs Shri. C.D. Emanuel
Karnataka High Court · (2009) 12 KAR CK 0063
High Courts03 Dec 2009Allowed
Commissioner of Service Tax, Service Tax Commissionerate Vs BPL Limited
Karnataka High Court · (2010) 17 STR 113 : (2010) 24 STT 220 : (2010) 28 VST 216
Service Tax Act — Section 73
High Courts03 Dec 2009
Davangere Maganur Bassappa and Sons Vs Income Tax Officer
Karnataka High Court · (2009) 12 KAR CK 0017
High Courts02 Dec 2009
Jayamma Vs State of Karnataka and Others
Karnataka High Court · (2010) 1 KarLJ 468
Karnataka Land Revenue Act, 1964 — Section 107
High Courts02 Dec 2009Allowed
The Commissioner of Income Tax, International Taxation and The Income Tax Officer, International Taxation Vs Synopsys India Pvt. Ltd.
Karnataka High Court · (2009) 12 KAR CK 0102
Income Tax Act, 1961 — Section 195 (2), 195 (4), 201 (1), 9
High Courts02 Dec 2009
Presteege Property Developers and Terrafirm Projects Pvt. Ltd. Vs Prestige Estates Projects Pvt. Ltd.
Karnataka High Court · (2010) 42 PTC 480
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 134 (2), 27 (1), 28
High Courts02 Dec 2009
A.V. Amarnathan Vs The Government of Karnataka, Energy Department and Others
Karnataka High Court · (2010) 1 KarLJ 331
High Courts02 Dec 2009Dismissed
Sovereign Developers and Infrastructure Ltd. Vs Paramount Vijetha Holding
Karnataka High Court · AIR 2010 Kar 80 : (2010) ILR (Kar) 353 : (2010) 1 KCCR 339
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 226, 227
High Courts02 Dec 2009Dismissed
Shri Manjunatha M.N. Vs The Director of Municipal Administration, The Deputy Commissioner and The City Municipal Council
Karnataka High Court · (2010) ILR (Kar) 656 : (2010) 1 KarLJ 455 : (2010) 1 KCCR 312
Karnataka Municipalities (Recruitment of Officers and Servants) Rules, 1971 — Rule 11, 4, 4 (2), 7, 8
High Courts02 Dec 2009
R.V. Gopalkrishna Vs The Deputy Commissioner and Others
Karnataka High Court · (2010) 1 KarLJ 263
Karnataka Land Revenue Act, 1964 — Section 136 (2), 136 (3)
High Courts02 Dec 2009Dismissed
Sri B.H. Narayanaswamy and Others Vs The Karnataka Power Transmission Corporation Limited and Another
Karnataka High Court · (2010) ILR (Kar) 356 : (2010) 2 KCCR 1220
Electricity Act, 2003 — Section 164, 67, 67 (2)Telegraph Act, 1885 — Section 10
High Courts02 Dec 2009
H.V. Ramakrishna and Others Vs Syndicate Bank and Others
Karnataka High Court · (2010) 2 BC 157 : (2010) 7 RCR(Civil) 1077
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14
High Courts02 Dec 2009Allowed
MFAR Constructions Limited Vs Commissioner of Commercial Taxes
Karnataka High Court · (2010) 30 VST 279
Karnataka Sales Tax Act, 1957 — Section 22 A, 22 A (2), 6 B
High Courts02 Dec 2009Allowed
The New Friends Cultural and Recreation Association (R) Vs State of Karnataka and Others
Karnataka High Court · (2009) 12 KAR CK 0018
High Courts02 Dec 2009Allowed
Sakammanavara Muniyappa (since dead) by L.R. Vs The Land Tribunal and Others
Karnataka High Court · (2010) 1 KarLJ 529 : (2010) 3 KCCR 2078
High Courts01 Dec 2009
Nanjundaswamy Vs The District Registrar of Societies and Deputy Registrar of Co-Operative Societies and Others
Karnataka High Court · (2010) 4 KarLJ 350
Karnataka Societies Registration Act, 1960 — Section 13