High Courts06 Nov 2009Allowed
The District Level Recruitment Committee and Others Vs Sri Vasanth Shankar Rao and Others
Karnataka High Court · (2010) ILR (Kar) 49
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,252 of 2,397
High Courts06 Nov 2009Allowed
Commissioner of Income Tax and Another Vs Sandur Manganese and Iron Ores Ltd.
Karnataka High Court · (2010) 327 ITR 242
Income Tax Act, 1961 — Section 260 A, 271 (1) (c)
High Courts06 Nov 2009Dismissed
Commissioner of Income Tax and Another Vs Guffic Chem P. Ltd.
Karnataka High Court · (2009) 11 KAR CK 0021
Income Tax Act, 1961 — Section 260 A, 80 HH
High Courts04 Nov 2009
Smt. Vidya Murkumbi Director Shree Renuka Sugars Ltd. and Others Vs India Sugars and Refineries Limited and The State of Karnataka
Karnataka High Court · (2011) 3 KCCR 2282
Essential Commodities Act, 1955 — Section 10 (1), 3, 7, 8Penal Code, 1860 (IPC) — Section 403, 405, 420, 424
High Courts04 Nov 2009Allowed
Sri. Lingaraj Sirgapur Vs The State of Karnataka
Karnataka High Court · (2009) 11 KAR CK 0026
High Courts03 Nov 2009
Madeppa and Another Vs The Special Land Acquisition Officer For M and MIP
Karnataka High Court · (2010) 4 KarLJ 370
Land Acquisition Act, 1894 — Section 18 (1), 4 (1)
High Courts03 Nov 2009Allowed
Abdul Salam Vs The District Automobile Workers Association and Another
Karnataka High Court · (2010) ILR (Kar) 3018
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2 (b), Order 6 Rule 17Mysore Court-fees and Suits Valuation Act, 1958 — Section 11, 11 (1), 11 (5)
High Courts03 Nov 2009Dismissed
Sri A. Prabhakar Reddy Vs The Executive Engineer ID, KBJNL, Ayacut Road, Division No. 3, Krishnapur, Gulbarga District, The Chief Engineer, KBJNL, Canal Zone No. 1, Bheemarayangudi, Shahapur Tuluka, Gulbarga District and Sri S. Venkataraman, Sole Arbotrator, No. 161, 3rd ''F'' Cross, 2nd Block, 3rd Stage, Judges Colony, Basaveshwara Nagar, Bangalore
Karnataka High Court · (2013) 1 AKR 424
High Courts03 Nov 2009Allowed
The State of Karnataka Vs M/s Fmc Sanmar Ltd., (formerly M/s Moorco India Ltd.
Karnataka High Court · (2009) 11 KAR CK 0028
Karnataka Sales Tax Act, 1957 — Section 18 (2), 18 AA
High Courts02 Nov 2009
Karnataka Rajya Raitha Sangha and Others Vs The State of Karnataka
Karnataka High Court · (2010) ILR (Kar) 1449
Karnataka Land Revenue Act, 1964 — Section 160, 168Karnataka Land Revenue Rules, 1966 — Rule 112, 118, 120
High Courts30 Oct 2009Allowed
We Help Vs Asstt. Commr. of C. Ex. and Service Tax
Karnataka High Court · (2011) 22 STR 353
High Courts29 Oct 2009Allowed
Krithika Mullengada Magar (Formerly Known as M K Krithika) Vs Wipro Limited
Karnataka High Court · (2012) 108 CLA 28 : (2012) 170 CompCas 323
High Courts29 Oct 2009Allowed
Commissioner of Income Tax and Another Vs Swastik India
Karnataka High Court · (2009) 10 KAR CK 0066
Income Tax Act, 1961 — Section 143 (3), 271 (1) (c)
High Courts29 Oct 2009Allowed
Commissioner of Income Tax and Another Vs Pranam Metals
Karnataka High Court · (2010) 327 ITR 626
Income Tax Act, 1961 — Section 271 (1) (c)
High Courts29 Oct 2009Dismissed
B. Koosappa Vs P. Veerappa @ Koosappa
Karnataka High Court · (2009) ILR (Kar) 4523 : (2009) 5 KCCR 3457
Limitation Act, 1963 — Section 142, 65
High Courts29 Oct 2009Allowed
ITO and Another Vs K.N. Pramod
Karnataka High Court · (2009) 10 KAR CK 0018
Income Tax Act, 1961 — Section 260 A, 40 A, 40 A (3)
High Courts28 Oct 2009
Smt. Vidya Udaykumar Toranagatti and Others Vs Smt. Shobha and Another
Karnataka High Court · (2011) 3 KarLJ 304 : (2011) 1 KCCR 817
Succession Act, 1925 — Section 372, 373
High Courts28 Oct 2009Dismissed
Dr. Bhaktaprahlad Mishra and Dr. Shakuntala Vs Nirwani Shekargol, The Branch Manager National Insurance Company Limited, Gourava Arora and The Branch Manager, The Oriental Insurance Company Limited
Karnataka High Court · (2012) 3 KarLJ 448
Motor Vehicles Act, 1988 — Section 122
High Courts28 Oct 2009
Jadiyappa Parappa Jabin Vs Shivabasanagouda @ Basavaraj Tippanna Bellad and Jagannath Vittalsa Ladwa
Karnataka High Court · (2011) 4 KCCR 2898
Transfer of Property Act, 1882 — Section 106, 108 (j), 109