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
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,250 of 2,397
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)
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
High Courts16 Nov 2009Dismissed
Vijaylaxmi Vs The Divisional Manager, The United India Insurance Co. Ltd. and Others
Karnataka High Court · (2013) 1 KCCR 927
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
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
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)
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
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
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
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
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
High Courts16 Nov 2009Dismissed
State of Karnataka Vs Ratna Industries
Karnataka High Court · (2011) 37 VST 620
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
High Courts13 Nov 2009
C. Jagadish and Others Vs Karnataka State Finance Corporation and Others
Karnataka High Court · (2009) 5 KCCR 3880
Constitution of India, 1950 — Article 12, 226, 227
High Courts13 Nov 2009Dismissed
Shivani Healthcare and K.N. Murali Krishna Babu Vs Shivani Remedies
Karnataka High Court · (2009) 11 KAR CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts13 Nov 2009
Sebastian Jose Vs Indian Overseas Bank Ltd.
Karnataka High Court · (2010) 2 BC 688
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, Order 43 Rule 1Q, 115
High Courts12 Nov 2009Dismissed
Hussain Vs Smt. Nagina and Another
Karnataka High Court · (2010) CriLJ 1506 : (2009) ILR (Kar) 4619 : (2010) 4 KCCR 3190
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts12 Nov 2009Dismissed
Jagdish Shastri Vs Chief Secretary State of Karnataka and The Secretary Dept. of Personnel Administrative Reforms
Karnataka High Court · (2010) ILR (Kar) 2313
Constitution of India, 1950 — Article 309
High Courts12 Nov 2009
Mithra Associates Developers, Planters Private Limited and Another Vs Poojappa
Karnataka High Court · (2010) 2 BC 275 : (2010) 1 KarLJ 467
Negotiable Instruments Act, 1881 (NI) — Section 138