High Courts17 Sept 2009Allowed
The Commissioner of Income Tax and The Asst. Commissioner of Income Tax Vs Mysore Breweries Ltd.
Karnataka High Court · (2009) 227 CTR 569
Income Tax Act, 1961 — Section 115 JA, 115 JB (2), 260 A
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,256 of 2,397
High Courts17 Sept 2009
M.A. Krishnaiah Vs State of Karnataka
Karnataka High Court · (2009) 09 KAR CK 0040
Penal Code, 1860 (IPC) — Section 307, 354
High Courts17 Sept 2009Allowed
The Commissioner of Income Tax and The Asst. Commissioner of Income Tax Vs Tata Coffee Ltd. (Formerly known as Consolidated Coffee Ltd.)
Karnataka High Court · (2009) 09 KAR CK 0039
Income Tax Act, 1961 — Section 115 JA (2), 115 JB (2)
High Courts17 Sept 2009Allowed
Sri V. Dhayalan Vs Sri Muniswamy reptd. by his Power of Attorney and Sri D. Suresh
Karnataka High Court · (2009) ILR (Kar) 4527 : (2010) 2 KCCR 864
Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 52
High Courts17 Sept 2009
J.P. Chethan Vs The State of Karnataka and Others
Karnataka High Court · (2009) 09 KAR CK 0032
High Courts17 Sept 2009Allowed
Channabasappa, Mahadevappa, Haleshappa and Omkarappa Vs State
Karnataka High Court · (2010) 2 KCCR 1385
Penal Code, 1860 (IPC) — Section 376, 376 (2) (f), 377, 511
High Courts17 Sept 2009
Sri P.L. Venkatesh Vs Smt. M.G. Parvathi
Karnataka High Court · (2009) 09 KAR CK 0001
Hindu Marriage Act, 1955 — Section 13 (1) (a), 9
High Courts16 Sept 2009
Sri. K.P. Champakadhamaswamy Vs State of Karnataka and Others
Karnataka High Court · (2010) CriLJ 1040
Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 173 (2)
High Courts16 Sept 2009Dismissed
Sri. Jayaprakash Shetty Vs The Union of India (UOI) and Vijaya Bank
Karnataka High Court · (2009) 5 KCCR 3916
Constitution of India, 1950 — Article 14, 16, 21, 41
High Courts16 Sept 2009Dismissed
Madhukar Vishweshwar Shet Pokle Vs Shailesh and Others
Karnataka High Court · (2010) 3 KCCR 1974
Evidence Act, 1872 — Section 50
High Courts15 Sept 2009Dismissed
Commissioner of Income Tax Vs ANZ Information Technology P. Ltd.
Karnataka High Court · (2009) 318 ITR 123 : (2010) 189 TAXMAN 391
Income Tax Act, 1961 — Section 2 (24) (x), 260 A, 36 (1) (va)
High Courts15 Sept 2009Dismissed
Shri Venkataram, Adyaksha Madderi Gramapanchayat and Shri Yalagappa Vs Assistant Commissioner
Karnataka High Court · (2009) ILR (Kar) 4078 : (2009) 5 KCCR 3888
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3 (2)Karnataka Panchayat Raj Act, 1993 — Section 36, 47, 5
High Courts15 Sept 2009
International Society for Krishna Consciousness, Bhima Dasa, Gopal Krishna Goswami and Jaya Pataka Swamy Vs International Society for Krishna Consciousness and Others
Karnataka High Court · (2010) ILR (Kar) 2018
Constitution of India, 1950 — Article 211Contempt of Courts Act, 1971 — Section 2 (c)
High Courts11 Sept 2009Dismissed
Sri A. Venkatesh Vs The Regional Transport Authority and The Managing Director, Karnataka State Road Transport Corporation Smt. G.N. Gayathridevi Vs The Regional Transport Authority, The Managing Director, Karnataka State Road Transport Corporation and A. Venkatesh
Karnataka High Court · (2010) ILR (Kar) 716 : (2009) 5 KCCR 3540
Motor Vehicles Act, 1988 — Section 102, 68, 68 F, 82
High Courts11 Sept 2009
Union of India (UOI) Vs Col. Bhupinder Singh
Karnataka High Court · (2009) ILR (Kar) 3816
Central Civil Service Regulations — Regulation 3 (1) (a)Constitution of India, 1950 — Article 14, 16
High Courts11 Sept 2009Allowed
Smt. Lakshmamma and others Vs Smt. Honnamma and others
Karnataka High Court · (2011) 4 KCCR 2718
Limitation Act, 1963 — Section 142, 144, 65
High Courts11 Sept 2009Dismissed
Logwell Forge Limited Vs Bangalore Metro Rail Corporation Ltd. and Vossloh Fastening Systems GmbH
Karnataka High Court · (2010) ILR (Kar) 87
Karnataka Transparency in Public Procurements Act, 1999 — Section 2 (d), 4Karnataka Transparency in Public Procurements Rules, 2000 — Rule 11 (2), 11 (2) (a)
High Courts11 Sept 2009Dismissed
Sri. P. Parthasarathy Vs The State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 1421
Land Acquisition Act, 1894 — Section 28 (1), 28 (3), 28 (4)
High Courts11 Sept 2009Dismissed
P. Parthasarathy Vs The State of Karnataka and Others
Karnataka High Court · (2009) 4 KCCR 2807
Land Acquisition Act, 1894 — Section 28 (3), 4 (1), 6 (1)
High Courts10 Sept 2009Dismissed
Sri Narayana and Others Vs The State of Karnataka Department of Co-operation, Registrar of Co-operative Societies Department of Co-operation and Mysore-Chamarajanagar District Co-operative milk Producers Societies Union Limited and Others etc. etc.
Karnataka High Court · (2010) ILR (Kar) 837
Karnataka Co-operative Societies Act, 1959 — Section 129, 129 (2) (o)