COURT ARCHIVE

Karnataka High Court judgments, 2009

1,130 judgments · page 54 of 57

High Courts28 Jan 2009Dismissed

The Director of Municipal Administration Directorate of Municipal Administration Government of Karnataka, The Deputy Commissioner and The State of Karnataka Vs H.N. Guruprasad and The Municipal Commissioner City Municipal Council

Karnataka High Court · (2009) 3 KarLJ 245

Karnataka Civil Services (Appointment on Compassionate Grounds) Act, 1996 — Section 6 (4)

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High Courts28 Jan 2009Allowed

In Re: Advanced Medical Optics India P. Ltd.

Karnataka High Court · (2009) 150 CompCas 230 : (2010) 97 SCL 160

Companies Act, 1956 — Section 78, 78 (1), 78 (2)

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High Courts28 Jan 2009Dismissed

Sri S. Venkata Reddy Vs Sri Mulabagalappa and Others

Karnataka High Court · (2009) ILR (Kar) 1442 : (2009) 3 KarLJ 294 : (2009) 2 KCCR 1195

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (e), 4, 4 (2)

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High Courts28 Jan 2009Dismissed

The Director of Municipal Administration and Others Vs H.N. Guruprasad and Another

Karnataka High Court · (2009) 122 FLR 41 : (2009) ILR (Kar) 1462 : (2009) 2 KCCR 1147

Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 6 (4)

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High Courts28 Jan 2009

In Re: Indo Nissin Foods Ltd.

Karnataka High Court · (2009) 150 CompCas 275 : (2010) 97 SCL 132

Companies Act, 1956 — Section 100, 101, 189

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High Courts27 Jan 2009

Leo Granex Vs Pavillion Granites and Others

Karnataka High Court · (2010) 1 ALD(Cri) 28 : (2010) 1 BC 536 : (2010) 2 CivCC 82 : (2009) ILR (Kar) 4062 : (2010) 1 KCCR 621 : (2010) 1 RCR(Civil) 944 : (2010) 1 RCR(Criminal) 870

Criminal Procedure Code, 1973 (CrPC) — Section 244, 251, 259Negotiable Instruments Act, 1881 (NI) — Section 138, 143

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High Courts27 Jan 2009

The Director General, India Council of Agricultural Research and Others Vs T.B.S. Subramani and Another

Karnataka High Court · (2010) 124 FLR 149 : (2009) 6 KarLJ 538

Central Civil Services (Pension) Rules, 1972 — Rule 38, 38 (2)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

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High Courts27 Jan 2009

G. Basavaraju Vs Smt. Arundathi and Another

Karnataka High Court · (2009) ILR (Kar) 1053 : (2009) 2 KarLJ 465 : (2009) 4 KCCR 2723

Contempt of Courts Act, 1971 — Section 11, 12Right to Information Act, 2005 — Section 18 (1), 19 (1), 20

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High Courts27 Jan 2009

STeP-IN Forum and Another Vs The Registrar of Societies and Another

Karnataka High Court · (2009) 2 KarLJ 215 : (2009) 5 KCCR 3739

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High Courts27 Jan 2009

Cement Sales Corporation Vs Assistant Commissioner of Commercial Taxes and Another

Karnataka High Court · (2009) 23 VST 210

Karnataka Value Added Tax Act, 2003 — Section 30 (3), 39 (1), 69

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High Courts23 Jan 2009Dismissed

Poornima Finance Corporation Vs Lilly Joseph

Karnataka High Court · (2009) 2 KCCR 1271

Criminal Procedure Code, 1973 (CrPC) — Section 243, 397, 397 (2)

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High Courts23 Jan 2009

L.A. Krishnappa Vs State of Karnataka and Others

Karnataka High Court · (2009) ILR (Kar) 938 : (2009) 2 KarLJ 697 : (2009) 4 KCCR 2735 : (2010) 8 RCR(Civil) 504

Karnataka Land Revenue Rules, 1966 — Rule 107, 21, 21 (2), 21 (2) (b)

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High Courts23 Jan 2009Dismissed

Govind Ram Chanani authorised representative of Alloy Steel Emporium Vs Latha and Bhojaraju

Karnataka High Court · (2009) 2 ALD(Cri) 17 : (2009) 3 CivCC 182 : (2009) CriLJ 2154 : (2009) 3 KarLJ 253 : (2009) 5 RCR(Civil) 824

Criminal Procedure Code, 1973 (CrPC) — Section 203, 258, 378 (4)Negotiable Instruments Act, 1881 (NI) — Section 138, 8, 9

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High Courts23 Jan 2009Allowed

Sri Rajendra Kumar Goyal Vs The Karnataka Industiral Areas Development Board and Panna Stones Pvt. Ltd.

Karnataka High Court · (2009) ILR (Kar) 2029 : (2009) 5 KarLJ 98 : (2009) 2 KCCR 1339

Karnataka Industrial Areas Development Board Regulations, 1966 — Regulation 10, 11, 5

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High Courts23 Jan 2009Dismissed

Sri Srikanth Vs Smt. P.B. Nandhini

Karnataka High Court · AIR 2010 Kar 1 : (2009) ILR (Kar) 2386 : (2009) 5 KarLJ 180 : (2009) 2 KCCR 1507

Hindu Marriage Act, 1955 — Section 13, 13 (1) (ia), 9

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High Courts22 Jan 2009Dismissed

The Branch Manager, United India Insurance Company Limited Vs H.R. Abdul Sattar and Others

Karnataka High Court · (2010) ACJ 351 : (2009) 122 FLR 930 : (2009) 4 KarLJ 151 : (2009) 3 KCCR 2056

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High Courts22 Jan 2009Allowed

A Himavardhana Naidu Vs Karnataka State Road Transport Corporation, Chief Accounts Officer cum Financial Advisor Karnataka State Road Transport Corporation and General Manager (Personnel) Karnataka State Raod Transport Corporation

Karnataka High Court · (2009) 9 KarLJ 24 : (2009) 6 SLR 345

Constitution of India, 1950 — Article 16

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High Courts22 Jan 2009

B. Krishna Bhat Vs State of Karnataka and Others

Karnataka High Court · (2009) 2 KarLJ 702 : (2009) 4 KCCR 2558

Karnataka Civil Services Rules, 1958 — Rule 106B, 106BQ

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High Courts22 Jan 2009Dismissed

S. Prasanna Kumar Vs R. Saraswathi

Karnataka High Court · AIR 2009 Kar 109 : (2009) ILR (Kar) 878 : (2009) 2 KarLJ 663 : (2009) 4 KCCR 2729 : (2011) 7 RCR(Civil) 2177

Hindu Marriage Act, 1955 — Section 13 (1) (ia), 13 (1) (ib)

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High Courts22 Jan 2009Dismissed

Commissioner of Income Tax and Another Vs M.N. Chari

Karnataka High Court · (2009) 310 ITR 445

Income Tax Act, 1961 — Section 2 (24) (x), 260 A, 36 (1) (va)

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