High Courts07 Oct 2009Dismissed
Hukumchand and Co. Vs State of Karnataka and Another
Karnataka High Court · (2011) 37 VST 341
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,255 of 2,397
High Courts06 Oct 2009Dismissed
The Commissioner of Income Tax and The Joint Commissioner of Income Tax Vs Sri. J. Palemar Krishna
Karnataka High Court · (2009) 10 KAR CK 0051
Income Tax Act, 1961 — Section 260 A, 45 (5), 54 EA
High Courts06 Oct 2009
Smt. Jayasheela Vs P. Rajappa and The New India Assurance Company Ltd.
Karnataka High Court · (2011) ACJ 472 : (2010) ILR (Kar) 41 : (2011) 2 TAC 305
High Courts06 Oct 2009Allowed
Kirloskar Electric Company Ltd. Vs Assistant Commissioner of Commercial Taxes and Another
Karnataka High Court · (2010) 27 VST 81
Karnataka Value Added Tax Act, 2003 — Section 50Karnataka Value Added Tax Rules, 2005 — Rule 128
High Courts05 Oct 2009Allowed
Sri Suresh Jugaraj, Sri Ashok Kumar, Sri Dinesh Kumar and Sri Dilip Kumar Vs State of Karnataka and Karnataka Housing Board
Karnataka High Court · (2010) ILR (Kar) 1160
Land Acquisition Act, 1894 — Section 4 (1), 6 (1)
High Courts05 Oct 2009Allowed
The Commissioner of Income Tax and The Joint Commissioner of Income Tax, Assessment, Special Range-3 Vs Measurement Systems Pvt. Ltd.
Karnataka High Court · (2009) 318 ITR 378 : (2010) 187 TAXMAN 145
Income Tax Act, 1961 — Section 139 (1), 139 (5), 260 A
High Courts05 Oct 2009
Hukumchand and Co. Forest Produce and Cardamom Merchant Vs The State of Karnataka
Karnataka High Court · (2009) 10 KAR CK 0002
High Courts01 Oct 2009Dismissed
Maverick Holdings and Investments (P) Limited Vs The Registrar General, High Court of Karnataka and Others
Karnataka High Court · AIR 2010 Kar 99 : (2010) ILR (Kar) 1652 : (2010) 3 RCR(Civil) 306
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)Karnataka High Court Rules, 1959 — Rule 5, 6
High Courts01 Oct 2009
G.N. Chandraiah Vs State of Karnataka
Karnataka High Court · (2009) 6 KarLJ 655 : (2010) 1 KCCR 153 : (2011) 6 RCR(Criminal) 827
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 409
High Courts01 Oct 2009
Nagesh Vs State of Karnataka
Karnataka High Court · (2010) 1 KarLJ 291
Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts01 Oct 2009
Syed Shakeer @ Shakeer Vs State of Karnataka
Karnataka High Court · (2011) 3 KCCR 1742
High Courts30 Sept 2009
Commissioner of Customs Vs Sri Vikram Jain and Others
Karnataka High Court · (2009) 170 ECR 236 : (2009) 244 ELT 504
Customs Act, 1962 — Section 108, 111 (d), 118, 28
High Courts29 Sept 2009
Mr. Aiman Ahamed Khan, Minor represented by Natural Guardian Dr. Shamshad A. Khan and Others Vs State of Karnataka and Others
Karnataka High Court · (2009) 09 KAR CK 0062
University Grants Commission Act, 1956 — Section 2 (a), 2 (f), 26 (d), 3
High Courts27 Sept 2009Dismissed
K.G. Thimmappa Gowda and Others Vs B. Sarojini Gowda and Others
Karnataka High Court · (2009) 09 KAR CK 0029
Karnataka Land Reforms Act, 1961 — Section 77 A
High Courts22 Sept 2009Dismissed
B.S. Pandith since dead by LRs. (Smt. Vanaja B. Pandith, Anjana Suresh and Anupana B. Pandith), K.V. Vanaja, Rathnamma and Sheela Vs The State of Karnataka and Others
Karnataka High Court · (2009) 09 KAR CK 0041
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (1), 10 (3), 11 (7), 6 (1), 8 (1)
High Courts22 Sept 2009Allowed
Sri Ramachandrappa and Others Vs State of Karnataka and Others
Karnataka High Court · (2009) 09 KAR CK 0037
Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6 (1)
High Courts22 Sept 2009
Shantivana Resident Association (R) Vs The Commissioner, B.D.A., The Town Planning Member, B.D.A. and National Technological Institutions (NTI) Housing Co-operative Society Ltd. Bangalore Development Authority Vs National Technological Institutions Housing Co-operative Society Limited and Others Sri N. Ramaraju and Others Vs N.T.I. House Building Co-operative Society, The Commissioner, Bangalore Development Authority and The Town Planning Member, Bangalore Development Authority
Karnataka High Court · (2009) 09 KAR CK 0034
High Courts22 Sept 2009Allowed
Smt. Dhanalakshmi Vs The Aircraft Employees House Building Co-operative Society Limited, The Bangalore Development Authority, The State of Karnataka and Mrs. Ethel Ellen Ramu Kiran Ellen Enterprises and Others Vs The Bangalore Development Authority, The Aircraft Employees House Building Co-operative Society Ltd. and State of Karnataka and Commissioner to Government of Karnataka, Housing and Urban Development Department
Karnataka High Court · (2009) 09 KAR CK 0009
Land Acquisition Act, 1894 — Section 16 (2), 4 (1), 6 (1)
High Courts17 Sept 2009
Manjushri Construction Company Vs The State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 711
High Courts17 Sept 2009
Arasikere Taluk Primary Co-operative Agricultural and Rural Development Bank Ltd. Vs Common Cadre Authority, District Manager, Karnataka State Co-operative Agriculture and Rural Development Bank and Venkataramu Sri Venkataramu Gowda Vs Member Secretary, Common Cadre Committee, For PCA and RD Bank Employees and District Manager, Karnataka State Agricultural and Rural Development Bank, Hassan Branch
Karnataka High Court · (2009) 09 KAR CK 0054
Karnataka Co-operative Societies Act, 1959 — Section 128 A