COURT ARCHIVE

Karnataka High Court judgments, 2009

1,130 judgments · page 51 of 57

High Courts13 Feb 2009

Mrs. Surinder Kaur Nayak and Another Vs Chief Personnel Manager, Syndicate Bank Ltd. and Others

Karnataka High Court · (2009) ILR (Kar) 1125 : (2010) 1 KarLJ 234 : (2010) 1 LLJ 313

Payment of Gratuity Act, 1972 — Section 4, 4 (6), 4 (6) (a)Syndicate Bank Officers Employees (Conduct) Regulations, 1976 — Regulation 24, 3 (1), 3 (8)

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High Courts12 Feb 2009Dismissed

K.S.R.T.C. Staff and Workers Federation (AITUC) Vs Management of K.S.R.T.C. and Others

Karnataka High Court · (2009) 4 LLJ 881

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High Courts12 Feb 2009Allowed

P.A. Girish and Another Vs The Management of BPL Limited and Another

Karnataka High Court · (2009) ILR (Kar) 4583 : (2010) 1 KarLJ 220 : (2010) 1 LLJ 218 : (2010) 3 SLR 504

Industrial Disputes Act, 1947 — Section 33, 33 (2) (b)

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High Courts12 Feb 2009Dismissed

Karnataka Woods and Plywoods Vs Union of India (UOI) and Others

Karnataka High Court · (2009) 171 ECR 1 : (2009) 4 KarLJ 683

Central Excise Act, 1944 — Section 11 A, 11 A, 11 ABConstitution of India, 1950 — Article 226, 227, 265

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High Courts11 Feb 2009Dismissed

Hotel Ashoka Vs Assistant Commissioner of Commercial Taxes, Transition I and Another

Karnataka High Court · (2009) 02 KAR CK 0076

Central Sales Tax Act, 1956 — Section 5, 5 (2)Constitution of India, 1950 — Article 226, 227

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High Courts11 Feb 2009Allowed

B.K. Bhaskar and Others Vs The Commissioner, Bangalore Development Authority and Another

Karnataka High Court · AIR 2009 Kar 2682 : (2009) ILR (Kar) 1483 : (2009) 5 KarLJ 337 : (2010) 8 RCR(Civil) 561

Karnataka Transparency in Public Procurements Act, 1999 — Section 18 A, 18 A (2), 5

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High Courts11 Feb 2009

Sri Krishna Spinning and Weaving Mills Pvt. Ltd. Vs The Authority for Clarifications and Advance Ruling

Karnataka High Court · (2010) 27 VST 194

Karnataka Value Added Tax Act, 2003 — Section 60, 66

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High Courts11 Feb 2009Dismissed

R. Dilip Kumar Vs Karnataka State Finance Corporation and Others

Karnataka High Court · (2009) 149 CompCas 427

Civil Procedure Code, 1908 (CPC) — Section 151Companies (Court) Rules, 1959 — Rule 9

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High Courts11 Feb 2009Allowed

R.K. Kapur Vs Registrar of Companies and Others

Karnataka High Court · (2010) 155 CompCas 265 : (2011) 105 SCL 564

Companies Act, 1956 — Section 159, 161, 162, 168, 220 (3)

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High Courts11 Feb 2009Dismissed

The Karnataka District Central Co-operative Bank Ltd. Vs The Registrar of Co-operative Societies and The State of Karnataka

Karnataka High Court · (2011) 4 KCCR 2988

Karnataka State Co-operative Societies Rules, 1960 — Rule 129, 18 (a) (2)

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High Courts10 Feb 2009

B.N. Prasanna Kumar Vs Additional Commissioner of Commercial Taxes and Others

Karnataka High Court · (2009) 23 VST 426

Karnataka Sales Tax Act, 1957 — Section 22 A (1), 24 (1), 5 A

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High Courts10 Feb 2009Dismissed

M.V. Muralidhar and Others Vs Karnataka Industrial Areas Development Board and Others

Karnataka High Court · (2009) 5 KarLJ 78

Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (3), 28 (4), 3 (1)

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High Courts10 Feb 2009Dismissed

Siruguppa Sugars and Chemicals Limited Vs State of Karnataka and Another

Karnataka High Court · (2009) 122 FLR 364 : (2009) ILR (Kar) 3751 : (2009) 5 KarLJ 119 : (2009) 2 KCCR 1409 : (2010) 2 LLJ 390 : (2010) 1 SLR 206

Industrial Disputes Act, 1947 — Section 25 M, 25 O, 25 Q

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High Courts10 Feb 2009

V. Rajkumar Vs C.M. Abu Mohammed (Since Dead) by his L.Rs and Others

Karnataka High Court · (2009) 5 KarLJ 314 : (2011) 6 RCR(Criminal) 475

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, 151, 24

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High Courts10 Feb 2009

Sri. V. Rajkumar Vs Sri. C.M. Abu Mohammed (Dead) by LRs.

Karnataka High Court · (2009) 3 KCCR 1913

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, 151, 24

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High Courts10 Feb 2009Dismissed

Mahadevappa Mukundanavar Vs The Assistant Commissioner, The Tahsildar and Jayavant Killikyatar

Karnataka High Court · (2011) 4 KCCR 440 SN

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts10 Feb 2009Allowed

North West Karnataka Road Transport Corporation Vs C.Y. Sudi

Karnataka High Court · (2011) 4 KCCR 404 SN

Industrial Disputes Act, 1947 — Section 10 (4A)

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High Courts10 Feb 2009

Smt. Sakrawwa Dandin Vs The Land Tribunal Badami and Smt. Sakrawwa Dandin

Karnataka High Court · (2011) 4 KCCR 457 SN

Karnataka Land Reforms Act, 1961 — Section 48 C

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High Courts09 Feb 2009

The Special Land Acquisition Officer Hidkal Dam. Vs Sri. Vasant Dattatraya Patil and Others

Karnataka High Court · (2009) 02 KAR CK 0075

Land Acquisition Act, 1894 — Section 18, 4 (1)

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High Courts09 Feb 2009

Ganapathrao Vs The Deputy Commissioner and Others

Karnataka High Court · (2010) 3 KarLJ 36

Karnataka Land Revenue Act, 1964 — Section 135, 136 (2)

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