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
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,248 of 2,397
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
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)
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
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
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
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
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)
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)
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
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
High Courts25 Nov 2009Dismissed
State of Karnataka and Others Vs Shivraj
Karnataka High Court · (2010) ILR (Kar) 37
Constitution of India, 1950 — Article 227
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
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
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
High Courts24 Nov 2009Allowed
Commissioner of Income Tax and Another Vs Sunrise Sales Corporation
Karnataka High Court · (2009) 11 KAR CK 0068
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
High Courts24 Nov 2009Allowed
Commissioner of Income Tax and Another Vs Dr. M.J. Mohan
Karnataka High Court · (2010) 230 CTR 394 : (2010) 320 ITR 368
Income Tax Act, 1961 — Section 143 (1) (a), 23, 24 (1) (ix)
High Courts24 Nov 2009Allowed
K. Narasimhan Vs Smt. Rohini Devanathan
Karnataka High Court · (2010) CriLJ 2173 : (2011) 2 DMC 131 : (2010) ILR (Kar) 669 : (2010) 5 KarLJ 305 : (2010) 1 KCCR 86 : (2010) 3 RCR(Criminal) 72
Protection of Women from Domestic Violence Act, 2005 — Section 12
High Courts24 Nov 2009Dismissed
Commissioner of Service Tax Vs Central Power Research Institute
Karnataka High Court · (2010) 25 STT 5