High Courts02 Feb 2009Dismissed
Sri K. Madhava Raja Nayak Vs Sri K. Sridhara Nayak and Others
Karnataka High Court · (2009) 2 KCCR 1206
Mysore Court-fees and Suits Valuation Act, 1958 — Section 35 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2009
1,130 judgments · page 53 of 57
High Courts02 Feb 2009Disposed Off
The Commissioner of Income Tax and The Income Tax Officer Vs Sri Gurappa P. Gavali
Karnataka High Court · (2009) 02 KAR CK 0041
High Courts02 Feb 2009
Suo Motu Vs The Chief Secretary Government of Karnataka and The Chairman, Empowered Committee Bangalore-Mysore Infrastructure Corridor Project and Others
Karnataka High Court · (2009) 2 KCCR 1155
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 200
High Courts02 Feb 2009Allowed
The Managing Director, KSRTC Vs Smt. Lalithamma and Others
Karnataka High Court · (2009) 3 KCCR 1980
Motor Vehicles Act, 1988 — Section 147
High Courts31 Jan 2009Dismissed
The Management of Bata India Limited Vs Bata Employees Association and Others
Karnataka High Court · (2010) 124 FLR 181 : (2009) ILR (Kar) 3199 : (2009) 4 KarLJ 673 : (2010) 1 LLJ 41
Industrial Disputes Act, 1947 — Section 33 (4)Industrial Disputes Rules, 1957 — Rule 2, 62 (4)
High Courts31 Jan 2009
K.B. Mulla Vs State of Karnataka and Another
Karnataka High Court · (2009) 3 KarLJ 310 : (2009) 2 KCCR 1166
Karnataka Government (Allotment of Government Quarters) Rules, 1999 — Rule 13, 22, 9 (3)
High Courts31 Jan 2009Dismissed
Reebok India Company Vs The Union of India (UOI) and Others
Karnataka High Court · (2009) ILR (Kar) 924
Standards of Weights and Measures (Packaged Commodities), Rules, 1977 — Rule 2 (1), 3Standards of Weights and Measures Act, 1976 — Section 2, 39, 63
High Courts31 Jan 2009
State Vs Vithal Muttappa Kanamadi and Another
Karnataka High Court · (2011) 4 KarLJ 143
Criminal Procedure Code, 1973 (CrPC) — Section 378 (1), 378 (3)Penal Code, 1860 (IPC) — Section 302, 304 A, 341, 498A
High Courts30 Jan 2009
In Re: M.C. Chandy
Karnataka High Court · (2009) 01 KAR CK 0052
Succession Act, 1925 — Section 242, 278, 300
High Courts30 Jan 2009Dismissed
Mahadevappa Vs Karnataka Lokayuktha and Another
Karnataka High Court · (2009) ILR (Kar) 947 : (2011) 3 KarLJ 279 : (2010) 6 RCR(Criminal) 974
Criminal Procedure Code, 1973 (CrPC) — Section 4, 428, 482, 5Karnataka Lokayukta Act, 1984 — Section 13 (1) (e), 13 (2)
High Courts30 Jan 2009
Rangaswamy and Another Vs State of Karnataka and Others
Karnataka High Court · (2009) 3 KarLJ 316
Karnataka Panchayat Raj Act, 1993 — Section 232, 233, 234, 235, 236
High Courts30 Jan 2009
Smt. Suvarna Vs State of Karnataka and Another
Karnataka High Court · (2011) 1 KCCR 331
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 167 (2) (b), 269
High Courts29 Jan 2009Dismissed
Commissioner of Income Tax and Another Vs Wipro Ltd.
Karnataka High Court · (2009) 319 ITR 289
Income Tax Act, 1961 — Section 17 (2) (iiia), 201 (1), 201 (1A), 260 A
High Courts29 Jan 2009Dismissed
Bazm-E-Niswan Charitable Trust and Another Vs Amanath Co-operative Bank Limited and Others
Karnataka High Court · (2009) 4 KarLJ 633 : (2010) 1 KCCR 491
Karnataka Co-operative Societies Act, 1959 — Section 70 (1), 70 (2) (e), 70 (3)
High Courts29 Jan 2009Dismissed
The Hebbar Sree Vaishnava Sabha Vs G.S. Yoganarasimha, N. Raghavachar, N.K. Sundararaj and The District Registrar of Societies and Firms
Karnataka High Court · (2009) 4 KarLJ 11
Karnataka Societies Registration Act, 1960 — Section 10, 3, 9
High Courts29 Jan 2009Allowed
Management of Indian Aluminium Company Limited Vs Sri S. Nagaiah
Karnataka High Court · (2009) ILR (Kar) 1902 : (2009) 3 KarLJ 184 : (2009) 4 KCCR 2875 : (2009) 3 LLJ 528 : (2009) 7 SLR 122
Industrial Disputes Act, 1947 — Section 11, 11 A, 33, 33 (2) (b)
High Courts29 Jan 2009Dismissed
Bangalore Metropolitan Transport Corporation Vs The Deputy Labour Commissioner and the Appellate Authority Under the payment of Grauity Act, The Assistant Labour Commissioner and Controlling Authority under the Payment of Gratuity Act and Papanna
Karnataka High Court · (2009) ILR (Kar) 1166 : (2009) 3 KarLJ 643 : (2009) 6 SLR 478
Payment of Gratuity Act, 1972 — Section 2 A, 2 A (1)
High Courts29 Jan 2009Allowed
State and Others Vs Syed Ali Ahmed Hussaini and Others
Karnataka High Court · (2011) 5 KarLJ 590 : (2011) 1 KCCR 351
Limitation Act, 1963 — Section 64, 65
High Courts28 Jan 2009Dismissed
Chethana Kumble Vs Kumar Jhagirdar
Karnataka High Court · (2009) ILR (Kar) 1409 : (2009) 3 KarLJ 649
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151
High Courts28 Jan 2009
B.C. Reddy and Others Vs The Additional Registrar of Co-operative Societies (I and M) and Others
Karnataka High Court · (2009) 2 KarLJ 561 : (2009) 2 KCCR 1152
Karnataka Co-operative Societies Act, 1959 — Section 119Limitation Act, 1963 — Section 5