Karnataka High Court Judgments 2009 — Page 9

High Courts18 Nov 2009Allowed

Sri. Lakshmana Dasappa Since lunatic represented by his Next friend G. Ganesh Vs Sri. M. Manju

Karnataka High Court · (2010) 2 KCCR 1114

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Limitation Act, 1963 — Section 5

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High Courts18 Nov 2009

Secretary to Government, Finance Department Vs Samtain Sales Private Ltd.

Karnataka High Court · (2011) 38 VST 56

Karnataka Sales Tax Rules, 1957 — Rule 6, 6 (4) (h)

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High Courts17 Nov 2009Allowed

Thavareppa and Others Vs State of Karnataka

Karnataka High Court · (2011) 2 KarLJ 164 : (2011) 4 KCCR 3126

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

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High Courts17 Nov 2009

Smt. Syeda Khatoon Vs The State of Karnataka and Others

Karnataka High Court · (2009) ILR (Kar) 4460

Karnataka Certain Inam Abolition Act, 1977 — Section 11Karnataka Land Reforms Act, 1961 — Section 48, 77 A

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High Courts17 Nov 2009Dismissed

M. Gangadhar Vs The State of Karnataka, Department of Urban Development and The Director of Municipal Administration

Karnataka High Court · (2010) ILR (Kar) 119

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High Courts17 Nov 2009

N.D. Thimmegowda Vs B.N. Kempegowda and Another

Karnataka High Court · (2010) 1 KarLJ 310

Motor Vehicles Act, 1988 — Section 166

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High Courts17 Nov 2009Dismissed

Sakthi Masala (P) Ltd. Vs State of Karnataka

Karnataka High Court · (2010) 29 VST 461

Karnataka Value Added Tax Act, 2003 — Section 4, 4 (1) (b)

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High Courts17 Nov 2009

Smt Jagadevi Guggal Vs Shivasharanappa, Gangadhar Bawagi and The Divisional Manager Oriental Insurance Company Ltd., N.G. Complex Ist Floor Opp Mini Vidhana Soudha Gulbarga

Karnataka High Court · (2009) 11 KAR CK 0027

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High Courts17 Nov 2009

Skyline Constructions and Housing Pvt. Ltd. Vs Authority for Clarification and Advance Rulings, Gandhinagar, Bangalore and Another

Karnataka High Court · (2011) 37 VST 290

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High Courts16 Nov 2009Dismissed

Vijaylaxmi Vs The Divisional Manager, The United India Insurance Co. Ltd. and Others

Karnataka High Court · (2013) 1 KCCR 927

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High Courts16 Nov 2009

Smt. Rita Mahajan Vs Union of India (UOI) Ministry of Consumer Affairs Food and Public Distribution, Department of Food and Public Distribution and State of Karnataka

Karnataka High Court · (2009) 5 KCCR 3946

Constitution of India, 1950 — Article 14, 21, 226Karnataka Essential Commodities Licensing Order, 1986 — Section 3

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High Courts16 Nov 2009Allowed

Srinandan Singhal and Deepak Singhal Vs Sri. Kunj Bihari and Others

Karnataka High Court · (2009) 11 KAR CK 0075

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts16 Nov 2009Allowed

Anraj Vs Mahalakshmamma, K. Thimmarayappa and K. Venkatesh

Karnataka High Court · (2010) ILR (Kar) 2004 : (2009) 5 KCCR 3694

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, 151Karnataka Rent Act, 1999 — Section 27 (2) (r)

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High Courts16 Nov 2009Dismissed

Nagamma Vs Sri Bharathi Hallikeri and Another

Karnataka High Court · (2010) ILR (Kar) 1758

Contempt of Courts Act, 1971 — Section 11, 12

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High Courts16 Nov 2009Dismissed

Regional Manager, United India Insurance Co. Ltd. Vs Bibi Jan and others

Karnataka High Court · (2011) ACJ 2307

Motor Vehicles Act, 1988 — Section 147, 166

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High Courts16 Nov 2009Dismissed

State of Karnataka Vs Vithal Sahadev Kolekar

Karnataka High Court · (2010) 5 KarLJ 687

Penal Code, 1860 (IPC) — Section 376 (2) (f), 511

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High Courts16 Nov 2009Dismissed

The Commissioner of Income Tax and The Deputy Commissioner of Income tax (Asst.) Special Range-5 Vs ITC Hotels Ltd.

Karnataka High Court · (2011) 238 CTR 447 : (2011) 334 ITR 109 : (2010) 190 TAXMAN 430

Income Tax Act, 1961 — Section 260 A

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High Courts16 Nov 2009

Sri B.H. Lakshminarayana Vs Smt. Girijamma

Karnataka High Court · (2010) 4 KCCR 2637 : (2011) 2 RCR(Criminal) 207

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts16 Nov 2009Dismissed

State of Karnataka Vs Ratna Industries

Karnataka High Court · (2011) 37 VST 620

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High Courts13 Nov 2009Allowed

Karnataka State Financial Corporation Vs The Deputy Commissioner for Transport, Bangalore Division, The Assistant Regional Transport Officer, N.K. Murali and S. Rudrappa Karnataka State Industrial Investment and Development Corporation Ltd. Vs Joint Commissioner for Transport (Bangalore Urban and Rural) and The Assistant Regional Transport Officer and Taxation Authority Executive Engineer, Karnataka Neeravari Nigam Ltd Vs Deputy Commissioner for Transport and Commissioner for Transport Department Karnataka State Financial Corporation Vs The Regional Transport Officer, Raghu Ramegouda and S. Ramachandra

Karnataka High Court · AIR 2010 Kar 91 : (2010) ILR (Kar) 249 : (2010) 1 KCCR 370

Karnataka Motor Vehicle Taxation Act, 1957 — Section 3, 31Karnataka Motor Vehicles Taxation Act, 1957 — Section 15

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Karnataka High Court judgments, 2009