High Courts21 Jan 2009Allowed
Dundayya and Another Vs State of Karnataka
Karnataka High Court · (2010) 1 Crimes 451 : (2009) 2 DMC 852 : (2009) 2 KarLJ 578
Penal Code, 1860 (IPC) — Section 306, 34, 498A
COURT ARCHIVE
Karnataka High Court judgments, 2009
1,130 judgments · page 55 of 57
High Courts21 Jan 2009Dismissed
National Insurance Co. Ltd. Vs Smt. Bhadramma Reddy and Others Smt. Bhadramma, G. Uma and Navya and Others
Karnataka High Court · (2010) ACJ 1687 : (2009) ILR (Kar) 3332 : (2009) 6 KarLJ 697
Motor Vehicles Act, 1988 — Section 146, 64, 64 VB
High Courts20 Jan 2009
Bharat Credit Co Operative Society Ltd. Vs The State of Karnataka and Rajgopal
Karnataka High Court · (2009) 01 KAR CK 0047
Karnataka Co-operative Societies Act, 1959 — Section 34, 34 (1)
High Courts20 Jan 2009Dismissed
New India Assurance Co. Ltd. Vs Smt. Nilambika and Others
Karnataka High Court · (2011) ACJ 1491 : (2011) 1 KCCR 450
High Courts19 Jan 2009
Prahalad Srinivas Devale and Others Vs The Model Education Board and Others
Karnataka High Court · (2009) ILR (Kar) 918 : (2010) 8 RCR(Civil) 1945
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3B, 91, 92
High Courts16 Jan 2009
Commissioner of Income Tax and Another Vs Wipro Ltd.
Karnataka High Court · (2009) 319 ITR 156
Income Tax Act, 1961 — Section 201 (1), 201 (1A), 260 A
High Courts16 Jan 2009
Smt. Begur Muniyamma and Others Vs R. Ambikapathy
Karnataka High Court · (2009) 01 KAR CK 0080
Specific Relief Act, 1963 — Section 16 (1), 20 (2)
High Courts16 Jan 2009
J.C. Alveris Vs State of Karnataka and Others
Karnataka High Court · (2010) 27 VST 145
High Courts16 Jan 2009Allowed
Bharti Airtel Ltd. (Formerly Bharti Tele Ventures Ltd.) Vs State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 807 : (2010) 3 KCCR 1652 : (2009) 22 VST 465
Karnataka Value Added Tax Act, 2003 — Section 2 (15), 2 (29), 2 (29) (d), 3
High Courts16 Jan 2009
Deccan Aviation Limited (Since renamed Kingfisher Airlines Limited) Vs GE Commercial Aviation Services Limited and Others GE Commercial Aviation Services Limited, Celestial Aviation Trading 71 Limited, Ross Leasing Limited and Westpark I Aircraft Leasing Limited Vs Deccan Aviation Limited (Since renamed Kingfisher Airlines Limited) and Others
Karnataka High Court · (2009) 150 CompCas 90 : (2009) 3 KarLJ 219
Companies Act, 1956 — Section 391, 392, 392 (1)
High Courts16 Jan 2009
Smt. Nagarathna Vs State
Karnataka High Court · (2009) CriLJ 2612 : (2009) 2 KarLJ 564 : (2010) 6 RCR(Criminal) 324
Penal Code, 1860 (IPC) — Section 120 B, 201, 302, 34
High Courts15 Jan 2009
Thippanaika Vs The Deputy Commissioner and Others
Karnataka High Court · (2010) 1 KarLJ 288
High Courts15 Jan 2009Dismissed
Smt. Sulochana Damodhar Vs The State Transport Authority and Others Sri. Jawahar Nazarath Vs The State Transport Authority, The Kerala State Road Transport Corporation and The Kerala State Road Transport Employees Association
Karnataka High Court · (2009) 3 KarLJ 409 : (2009) 4 KCCR 2479
Motor Vehicles (Amendment) Act, 1988 — Section 217 A, 80 (3), 81, 88, 88 (5)
High Courts15 Jan 2009Dismissed
Marappa and Another Vs State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 1392 : (2009) 2 KarLJ 517
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts13 Jan 2009
Tirupati Chemicals Vs Deputy Commissioner of Commercial Taxes (Audit 31)
Karnataka High Court · (2010) 27 VST 380
Karnataka Value Added Tax Act, 2003 — Section 39 (2)
High Courts13 Jan 2009Allowed
The Commissioner of Income Tax and The Asst. Commissioner of Income Tax Vs Chitrakala Investment Trade and Business Finance Ltd.
Karnataka High Court · (2009) 01 KAR CK 0059
Income Tax Act, 1961 — Section 260 A, 36 (2)
High Courts13 Jan 2009Allowed
Abdul Aziz and Others Vs Police Sub-Inspector, Market Police Station and Others
Karnataka High Court · (2011) 3 KarLJ 326 : (2011) 1 KCCR 346
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154 (1), 154 (2), 154 (3)
High Courts12 Jan 2009Allowed
Sri Mario Pires Vs Bruhath Bangalore Mahanagara Palike and Others
Karnataka High Court · (2009) ILR (Kar) 1189
Right to Information Act, 2005 — Section 11
High Courts12 Jan 2009Dismissed
The Karnataka State Co-operative Marketing Federation Limited Vs Karnataka Agro Industries Corporation Limited and Krishak Bharati Co-operative Ltd.
Karnataka High Court · (2009) 01 KAR CK 0064
High Courts12 Jan 2009
N.G. Puttaswamy and Another Vs State of Karnataka and Others
Karnataka High Court · (2009) 2 KCCR 1201
Karnataka Transparency in Public Procurements Act, 1999 — Section 18, 4 (d), 5, 6