High Courts12 Jan 2009
Commissioner of Income Tax and Another Vs Endeavour Estates P. Ltd.
Karnataka High Court · (2009) 319 ITR 106
Income Tax Act, 1961 — Section 260 A, 271 (1) (c)
COURT ARCHIVE
Karnataka High Court judgments, 2009
1,130 judgments · page 56 of 57
High Courts09 Jan 2009Dismissed
Commissioner of Income Tax and Another Vs Karnataka Urban Infrastructure Development and Finance Corporation
Karnataka High Court · (2009) 315 ITR 301
Income Tax Act, 1961 — Section 260 A
High Courts09 Jan 2009
Mohd. Yunus and Another Vs Mahboob Bi and Others
Karnataka High Court · (2009) 3 KarLJ 72 : (2009) 1 KCCR 778
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Jan 2009Dismissed
Shanthappa and Others Vs Channabasavaiah and Others
Karnataka High Court · (2009) ILR (Kar) 1525 : (2009) 2 KarLJ 644 : (2009) 2 KCCR 893
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 110
High Courts09 Jan 2009Allowed
Sri Lakshminrayana Industries Vs Karnataka State Financial Corporation and Chem Solar Energy System Private Limited
Karnataka High Court · AIR 2009 Kar 65 : (2009) 2 KarLJ 32 : (2009) 4 KCCR 2741 : (2011) 7 RCR(Civil) 2148
Constitution of India, 1950 — Article 12, 14, 226State Financial Corporations Act, 1951 — Section 29, 29 (1)
High Courts09 Jan 2009Allowed
Nokia Siemens Network India Private Limited Vs Nil
Karnataka High Court · (2009) 150 CompCas 728 : (2009) 9 KarLJ 8 : (2009) 2 KCCR 907 : (2010) 103 SCL 193
Companies Act, 1956 — Section 394 (1), 94, 97
High Courts09 Jan 2009Dismissed
Chandrashekar Hanamappa Kulali Vs Bhimappa Giriyappa Magi
Karnataka High Court · (2009) 9 KarLJ 92 : (2009) 1 KCCR 689
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Jan 2009Allowed
In Re: Titan Holdings Limited
Karnataka High Court · (2009) 01 KAR CK 0042
Companies Act, 1956 — Section 391, 394
High Courts09 Jan 2009Dismissed
Albert Mascrenhas Since dead by L.Rs. [Nelly Albert Mascrenhas and Uffernia Mascrenhas] Vs P.V. Verghese - dead by L.Rs [Leela Verghese, Bobby, Joy and Oenlic]
Karnataka High Court · AIR 2009 Kar 2196 : (2009) 4 KarLJ 17 : (2009) 1 KCCR 832
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 20
High Courts09 Jan 2009
Mysore Cements Limited Vs NIL
Karnataka High Court · (2009) 150 CompCas 623 : (2009) 4 KarLJ 388 : (2009) 4 KCCR 2707 : (2010) 97 SCL 290
Companies Act, 1956 — Section 100, 16, 394, 81
High Courts09 Jan 2009
Boramma Vs Srinivasa, Siddamma, Marigowda - dead by his LRs Yogesh and The Tahsildar
Karnataka High Court · (2009) 2 KarLJ 385 : (2009) 1 KCCR 670
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Jan 2009Allowed
N.C. Gangaraju (Since Dead) by his L.Rs and Another Vs State of Karnataka and Others
Karnataka High Court · (2009) 5 KarLJ 240 : (2009) 5 KCCR 3807
Karnataka Land Reforms Act, 1961 — Section 126, 133, 141
High Courts09 Jan 2009
Ashish Kumar and Another Vs Mohammed Ali
Karnataka High Court · (2010) ACJ 14 : (2009) 4 KarLJ 652
Contempt of Courts Act, 1971 — Section 17, 19, 20, 22, 23High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981 — Rule 11
High Courts09 Jan 2009Allowed
Sri Krishna Vs Civil Judge (Senior Division) Court
Karnataka High Court · (2010) 2 KCCR 1447
Penal Code, 1860 (IPC) — Section 182, 188
High Courts09 Jan 2009
Commissioner of Income Tax and Another Vs Bangalore Water Supply and Sewerage Board
Karnataka High Court · (2009) 319 ITR 176
Income Tax Act, 1961 — Section 10 (20), 12 A, 260 A
High Courts09 Jan 2009
Shivarudrappa Fakirappa Uppin Since (Deceased) by L.Rs and Others Vs The Executive Engineer, Karnataka Housing Board, Hubli Division and Another
Karnataka High Court · (2009) 4 KarLJ 454 : (2010) 1 KCCR 543
Land Acquisition Act, 1894 — Section 16 (2), 23 (2), 28
High Courts07 Jan 2009Dismissed
The Oriental Insurance Co. Ltd. Vs Sri. G. Rohithkumar, Sri. Pawan Kumar G. and Kum. Jayalakshmi G.
Karnataka High Court · (2009) ILR (Kar) 1149 : (2009) 2 KarLJ 693 : (2009) 1 KCCR 517
Motor Vehicles Act, 1988 — Section 149 (2), 170, 173
High Courts07 Jan 2009Allowed
S.V. Sreenivasulu Chetty and Others Vs The State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 1565 : (2009) 2 KarLJ 138
Constitution of India, 1950 — Article 162, 265Mines and Mineral (Development and Regulation) Act, 1957 — Section 2, 9 (2), 9 A
High Courts07 Jan 2009Dismissed
Onam Agarbathi Company Vs The Deputy Commissioner of Income Tax, Special Range-II
Karnataka High Court · (2009) 223 CTR 465 : (2009) ILR (Kar) 1345 : (2009) 310 ITR 56
Income Tax Act, 1961 — Section 143 (1) (a), 143 (3), 40 (b)
High Courts07 Jan 2009
Neelkant Rao Vs Head Master, Government Higher Primary School and Another
Karnataka High Court · (2011) 3 KarLJ 274 : (2011) 1 KCCR 203