COURT ARCHIVE

Karnataka High Court judgments, 2009

1,130 judgments · page 7 of 57

High Courts30 Nov 2009Allowed

Smt. C.S. Gangamma and W/o late Puttaswamy Vs Sri. Puttaramaiah, Dead by his L.Rs. (Smt. Jayamma, Sri. Ravi, Smt. Savitha and Sri. Raghu)

Karnataka High Court · (2010) ILR (Kar) 2552 : (2010) 2 KCCR 1458

Registration Act, 1908 — Section 13, 77, 77 (1)

Read judgment

High Courts30 Nov 2009

Commissioner of Income Tax and Another Vs S.N. Murali Mohan

Karnataka High Court · (2010) 320 ITR 144

Income Tax Act, 1961 — Section 132

Read judgment

High Courts27 Nov 2009

Sri C.J. Singh Kochar Vs State of Karnataka and Others Paranjape Schemes Bangalore Vs The Karnataka State Pollution Control Board and Others

Karnataka High Court · (2009) 11 KAR CK 0080

Water (Prevention and Control of Pollution) Act, 1974 — Section 17 (1), 25 (7), 26

Read judgment

High Courts27 Nov 2009Allowed

State of Karnataka Vs Bhavakanna Jeevappa Anandache

Karnataka High Court · (2010) 4 KarLJ 378

Karnataka Motor Vehicles Taxation Act, 1957 — Section 12 (1), 12 (1) (a), 3 (1), 4 (1)

Read judgment

High Courts27 Nov 2009

Mr. D.L. Walton Vs Kirloskar Investments and Finance Ltd. and Others

Karnataka High Court · (2010) ILR (Kar) 1397 : (2010) 2 KCCR 924

Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1

Read judgment

High Courts27 Nov 2009Allowed

Divisional Manager, National Insurance Co. Ltd. Vs Shivu @ Shivakumara and G. Veeranna

Karnataka High Court · (2010) ILR (Kar) 1205 : (2010) 1 KCCR 281

Workmens Compensation Act, 1923 — Section 3, 4

Read judgment

High Courts26 Nov 2009Allowed

M. Hemananda and Others Vs The Secretary, Education Department and Others

Karnataka High Court · (2010) ILR (Kar) 3387 : (2010) 1 KarLJ 342 : (2009) 4 KCCR 3122

Read judgment

High Courts26 Nov 2009Allowed

Ekantha Reddy G. Vs State of Karnataka and Others

Karnataka High Court · (2010) ILR (Kar) 1136 : (2010) 1 KCCR 336

Read judgment

High Courts26 Nov 2009

Associated Cement Companies Limited Vs The State of Karnataka, The Commissioner of Commercial Taxes

Karnataka High Court · (2010) 1 KCCR 333 : (2011) 41 VST 308

Karnataka Sales Tax Act, 1957 — Section 20 (5), 6 B, 8 A

Read judgment

High Courts26 Nov 2009Allowed

Pradeep Kumar Vs The State of Karnataka

Karnataka High Court · (2010) CriLJ 2672 : (2010) 5 KarLJ 436 : (2011) 6 RCR(Criminal) 2134

Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 304, 324, 326, 429

Read judgment

High Courts26 Nov 2009

S. Prakasha, B. Jayashankar Gowda, N.J. Thejokar Gowda and R. Prakash Reddy Vs The Principal Secretary, Department of Labour, Government of Karnataka and The Management of Zenith Textiles

Karnataka High Court · (2010) ILR (Kar) 857 : (2010) 4 SLR 305

Industrial Disputes Act, 1947 — Section 10, 33 (2), 33 (2) (b)

Read judgment

High Courts26 Nov 2009

N. Kamalamma Setty since dead by LRs, K.S. Nagendraprasad Vs H.S. Subbanarasimha Sastry

Karnataka High Court · (2010) 1 KCCR 290

Karnataka Rent Act, 1999 — Section 43, 43 (b)Karnataka Rent Control Act, 1961 — Section 21 (1) (a) (h) (f), 21 (1) (a) (h) (j)

Read judgment

High Courts26 Nov 2009

Samson M. Goudar Vs General Manager (A and HRD) KPTCL

Karnataka High Court · (2009) 11 KAR CK 0007

Constitution of India, 1950 — Article 14

Read judgment

High Courts25 Nov 2009

Brijesh Pael and Ramaprasad K.M. Vs H.S. Putta Kempanna Gowda and Others

Karnataka High Court · (2010) ILR (Kar) 2257 : (2009) 5 KCCR 3589

Criminal Procedure Code, 1973 (CrPC) — Section 468, 469Penal Code, 1860 (IPC) — Section 499, 500, 501

Read judgment

High Courts25 Nov 2009Dismissed

State of Karnataka and Others Vs Shivraj

Karnataka High Court · (2010) ILR (Kar) 37

Constitution of India, 1950 — Article 227

Read judgment

High Courts25 Nov 2009Allowed

Murali alias Muralidhar Vs State of Karnataka

Karnataka High Court · (2011) CriLJ 1072 : (2010) 5 KarLJ 690

Penal Code, 1860 (IPC) — Section 302, 323, 498A, 504

Read judgment

High Courts24 Nov 2009

Shivanand Vs Gulbarga University, The Board of Appointment to The Post of Lecturer in The Dept of MCA and Ganapath Singh Gangaram Singh Rajput

Karnataka High Court · (2009) 11 KAR CK 0095

Read judgment

High Courts24 Nov 2009

Commissioner of Central Excise Vs Mahaveer Generics

Karnataka High Court · (2010) 2 KCCR 943 : (2010) 24 STT 545 : (2010) 31 VST 439

Central Excise Act, 1944 — Section 2 (19) (a), 2 (aaa), 35 G

Read judgment

High Courts24 Nov 2009Allowed

Commissioner of Income Tax and Another Vs Sunrise Sales Corporation

Karnataka High Court · (2009) 11 KAR CK 0068

Read judgment

High Courts24 Nov 2009Dismissed

Prof. B.N. Patil Vs The Management of Hyderabad Karnataka Education Society (R) and Others

Karnataka High Court · (2010) 5 KarLJ 473

Read judgment