COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,257 of 2,397

High Courts10 Sept 2009Allowed

Lolaksha represented as Guardian to Daughter, Preethi, Since Minor Vs The Convener, Common Law Admission Test, (CLAT-2009) Nalsar University of Law and Others

Karnataka High Court · (2009) ILR (Kar) 3934

Constitution of India, 1950 — Article 15 (4), 29 (2), 341, 342

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High Courts09 Sept 2009Allowed

Sampangi, Appaji Gowda, Srinivas and Raghu Vs Ravi Shankar C.R., Station House Officer, Railway Police, Cheluvaraj, Station House Officer, Narayanappa and State of Karnataka

Karnataka High Court · (2009) 09 KAR CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 169, 170

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High Courts09 Sept 2009Dismissed

The Union of India (UOI) Vs Ex Subedar Harbhajan Singh since dead by his Lrs (Glan Kaur and Others)

Karnataka High Court · (2009) ILR (Kar) 4166 : (2009) 5 KCCR 3454

Army Act, 1950 — Section 19, 20, 20 (1)

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High Courts09 Sept 2009Allowed

Commissioner of Income Tax Vs NCR Corporation India Ltd.

Karnataka High Court · (2010) 195 TAXMAN 430

Income Tax Act, 1961 — Section 115 JA, 260 A

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High Courts09 Sept 2009

India Sugars and Refineries Limited Vs The Secretary to Government, Commerce and Industries Department and Others

Karnataka High Court · (2010) 1 KarLJ 638

Essential Commodities Act, 1955 — Section 3, 4, 7, 8

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High Courts08 Sept 2009Dismissed

Good-Luck Education Society and ADAM Oxford Teachers Training Institute Vs State of Karnataka and Others

Karnataka High Court · (2009) 09 KAR CK 0049

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High Courts08 Sept 2009Dismissed

Poonams Interior and Decorators Vs State of Karnataka

Karnataka High Court · (2010) 29 VST 23

Karnataka Sales Tax Act, 1957 — Section 12 A, 3 C

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High Courts07 Sept 2009Allowed

The Commissioner of Income Tax, C.R. Building, Queens Road, Bangalore and The Joint Commissioner Of Income Tax (Asst), Special Range-5, C.R. Building, Queens Road, Bangalore Vs M/s. ITC Hotels, Ltd., No. 25, Sankey road, Bangalore

Karnataka High Court · (2012) 344 ITR 680 : (2013) 75 KarLJ 409

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High Courts07 Sept 2009

Dr. Annapurna and Others Vs Vijay and Others

Karnataka High Court · (2011) ACJ 2613 : (2010) ILR (Kar) 1614

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High Courts07 Sept 2009Dismissed

Sri. Ananth Awdhani Vs Sun Pharmaceuticals Industries Limited

Karnataka High Court · (2010) ILR (Kar) 1086 : (2010) 5 SLR 282

Industrial Disputes Act, 1947 — Section 17 B

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High Courts07 Sept 2009Dismissed

Smt. Doddawwa and Others Vs Sri Vithal Mallappa Balamatti and Others

Karnataka High Court · (2009) 09 KAR CK 0013

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High Courts03 Sept 2009Allowed

Bhoruka Textiles Ltd. Vs Commissioner of C. Ex. and Cus., Belgaum

Karnataka High Court · (2012) 280 ELT 504

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High Courts03 Sept 2009Dismissed

Official Liquidator of Alliance Leathers P. Ltd. (In Liquidation) Vs Nishath Patel and Another

Karnataka High Court · (2009) 151 CompCas 535

Companies Act, 1956 — Section 543, 543 (1)

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High Courts03 Sept 2009

Upadhya Art Foundation Vs The Karnataka State Open University

Karnataka High Court · (2009) 09 KAR CK 0007

Karnataka State Open University Act, 1992 — Section 4, 5, 5 (1)

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High Courts02 Sept 2009

Kuthar Ahmed Bava Vs S.K. District Co-operative Fish Marketing Federation Limited

Karnataka High Court · (2010) 1 BC 362 : (2009) 6 KarLJ 674 : (2010) 1 KCCR 144

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts02 Sept 2009Allowed

Larsen and Toubro Limited Vs The State of Karnataka

Karnataka High Court · (2010) ILR (Kar) 3154 : (2010) 34 VST 53

Karnataka Sales Tax Act, 1957 — Section 5 BKarnataka Sales Tax Rules, 1957 — Rule 6 (1) (c), 6 (4) (n) (iv)

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High Courts02 Sept 2009Dismissed

State of Karnataka and Others Vs M. Revanna

Karnataka High Court · (2010) 1 KarLJ 295

Constitution of India, 1950 — Article 14, 226

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High Courts01 Sept 2009

Branch Manager, Branch Officer, New India Assurance Company Limited Vs Revanasiddappa and Another

Karnataka High Court · (2010) 1 KarLJ 302

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High Courts01 Sept 2009Allowed

Smt. Roopa Vs Vijaya Kumar and Another

Karnataka High Court · (2009) 6 KarLJ 574 : (2010) 1 KCCR 151

Consumer Protection Act, 1986 — Section 27

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High Courts01 Sept 2009Allowed

R. Nagarathna and Others Vs Dodda Channaiah

Karnataka High Court · (2010) 1 CivCC 491 : (2010) 7 RCR(Civil) 1095

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