High Courts07 Jan 2009Allowed
Shri Yamanappa Parasappa Sanadi Since (Deceased) by L.Rs. Vs Shri Sirajuddin Aulayasaheb Since (Deceased) by L.Rs.
Karnataka High Court · (2009) 01 KAR CK 0006
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Karnataka High Court judgments, 2009
1,130 judgments · page 57 of 57
High Courts06 Jan 2009
First Leasing Company of India Ltd. Vs Assistant Commissioner of Commercial Taxes
Karnataka High Court · (2009) 26 VST 460
Karnataka Sales Tax Act, 1957 — Section 12, 12 C (8)
High Courts05 Jan 2009Dismissed
Target Tours and Travels Vs National Departmental Stores and Another
Karnataka High Court · (2009) 2 KCCR 1132
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts05 Jan 2009Dismissed
Commissioner of Income Tax and Another Vs ACE Multitaxes Systems Pvt. Ltd.
Karnataka High Court · (2009) 317 ITR 207
Income Tax Act, 1961 — Section 12 A (b), 260 A, 80 IA (7)
High Courts05 Jan 2009
State of Karnataka and Another Vs Mohammed Shafi
Karnataka High Court · (2009) 2 KarLJ 514 : (2009) 4 KCCR 2654
Karnataka State Minorities Commission Act, 1994 — Section 3, 4, 4 (3)
High Courts05 Jan 2009Dismissed
Prashant Mahadev Pyati Vs The Registrar General, High Court of Karnataka and Another
Karnataka High Court · (2010) 3 KarLJ 72
Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 5
High Courts05 Jan 2009
New India Assurance Company Limited Vs V.I. Mathews and Others
Karnataka High Court · (2009) 2 KCCR 1518
High Courts02 Jan 2009Allowed
Philips Electronics India Ltd. and Others Vs State of Karnataka and Others
Karnataka High Court · (2009) 20 STT 314 : (2009) 21 VST 321
Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Value Added Tax Act, 2003 — Section 2 (12), 22, 35, 72 (1)
High Courts02 Jan 2009Allowed
Government of Karnataka and Others Vs Brigade Enterprises (P) Limited
Karnataka High Court · (2009) ILR (Kar) 633 : (2010) 8 RCR(Civil) 457
Constitution of India, 1950 — Article 14, 19, 19 (6)Karnataka Value Added Tax Act, 2003 — Section 2 (12), 22, 35, 72 (1)
High Courts02 Jan 2009Allowed
Philips Electronics India Ltd. Vs State of Karnataka
Karnataka High Court · (2009) 20 STT 314 : (2009) 21 VST 321
Karnataka Value Added Tax Act, 2003 — Section 2 (12), 22 35, 72 (1)