High Courts19 Aug 2009
The Manager, NEKRTC Bus Depot Vs Bhimashankar and Another
Karnataka High Court · (2009) ILR (Kar) 3854 : (2010) 1 KCCR 660
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,260 of 2,397
High Courts19 Aug 2009Dismissed
Mineral Miners and Traders Vs The Director Department of Mines and Geology and The Deputy Director Department of Mines and Geology
Karnataka High Court · (2009) 5 KCCR 3525
Constitution of India, 1950 — Article 226, 227
High Courts18 Aug 2009Allowed
Smt. Shamavathi Rai, Smt. Somakke Shedthi and Smt. Seetha Shedthi Vs Smt. Appi S. Pergade, Tharanath Pergade, Sri Krishna @ Lathish Pergade and Sri Padma Pergade
Karnataka High Court · (2010) ILR (Kar) 140
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4 (5) (b)Limitation Act, 1963 — Section 120, 121, 5
High Courts18 Aug 2009Dismissed
G. Raja and Others Vs Syndicate Bank and Others
Karnataka High Court · (2010) 1 BC 318 : (2009) 5 KarLJ 713 : (2010) 6 RCR(Civil) 939
High Courts18 Aug 2009Allowed
The Commissioner of Income Tax and The Joint Commissioner of Income Tax Assessment-Special Range Vs Sharath Investments Pvt. Ltd.
Karnataka High Court · (2009) 227 CTR 72 : (2009) 317 ITR 294
Income Tax Act, 1961 — Section 260 A, 74
High Courts18 Aug 2009
Sri Shekar Bhojanna P.A. Holder, Yamaha Motors India (P) Ltd. Vs The State of Karnataka, The Commissioner of Commercial Taxes
Karnataka High Court · (2009) 08 KAR CK 0061
Karnataka Value Added Tax Rules, 2005 — Rule 3 (2)
High Courts17 Aug 2009Dismissed
The Karnataka Handloom Devlpt. Corpn. Ltd. Vs Mandya Dist. Central Co-op. Bank Ltd.
Karnataka High Court · (2009) ILR (Kar) 3838 : (2010) 1 KCCR 656
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 7 Rule 11Karnataka Co-operative Societies Act, 1959 — Section 125
High Courts17 Aug 2009
The Assistant Executive Engineer, KPTCL and Another Vs Yallawwa and Others
Karnataka High Court · (2010) 2 KCCR 1452
High Courts14 Aug 2009Allowed
K. Basavapurna Rao Vs State of Karnataka and Others
Karnataka High Court · (2011) 2 KarLJ 698
Criminal Procedure Code, 1973 (CrPC) — Section 173 (8), 482
High Courts14 Aug 2009Allowed
The State of Karnataka Vs Lingappa, Nanjappa, Neelamma and Ambika
Karnataka High Court · (2010) ILR (Kar) 938
Penal Code, 1860 (IPC) — Section 323, 324, 34, 341
High Courts14 Aug 2009Dismissed
Mubeen Pasha Vs The Managing Director, Bangalore Electricity Supply Company and Others
Karnataka High Court · (2009) 6 KarLJ 396
Karnataka Transparency in Public Procurements Act, 1999 — Section 12, 5
High Courts14 Aug 2009Dismissed
Syed Arifulla Habib rep. by his GPA, Moin Musadiq Pasha Vs The Commissioner, Bruhat Bangalore Mahanagara Palike and The Asst. Executive Engineer, Bruhat Bangalore Mahanagara Palike
Karnataka High Court · (2010) 1 KCCR 647
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Karnataka Municipal Corporations Act, 1976 — Section 321 (3)
High Courts13 Aug 2009
Dishnet Wireless Limited Vs Assistant Commissioner of Commercial Taxes and Others
Karnataka High Court · (2011) 45 VST 255
High Courts13 Aug 2009Dismissed
M.C. Suresh Vs Sri B. Srinivas Naik, Sri M.C. Sunil Kumar and Sri B.H. Umapathy, Labour Department
Karnataka High Court · (2010) 1 BC 505 : (2009) ILR (Kar) 3897 : (2009) 5 KCCR 3559
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 4Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Aug 2009Allowed
Chitra Exhibitors and Others Vs The Deputy Commissioner and District Magistrate and N. Srinivas
Karnataka High Court · (2009) 08 KAR CK 0100
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 34
High Courts13 Aug 2009Dismissed
The Medi Assist India TPA P. Ltd. Vs Deputy Commissioner of Income Tax (TDS), The Commissioner of Income Tax (TDS), Central Board of Direct Taxes and Union of India (UOI)
Karnataka High Court · (2009) 226 CTR 392
Income Tax Act, 1961 — Section 194 J, 201 (1), 201 (1A)
High Courts13 Aug 2009
Krishna Vs State of Karnataka
Karnataka High Court · (2010) CriLJ 1515
Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113 B, 60Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts13 Aug 2009Dismissed
Medi Assist India TPA (P.) Ltd. Vs Deputy Commissioner of Income Tax (TDS) , Circle-18(1)
Karnataka High Court · (2009) 184 TAXMAN 359
High Courts13 Aug 2009Dismissed
Sri Ganesh Prasad Hedge, Sri Vishwanath Hegde and Smt. Amitha Hegde Vs Smt. Surekha Shetty
Karnataka High Court · (2010) CriLJ 2186 : (2010) ILR (Kar) 916
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 200Penal Code, 1860 (IPC) — Section 403, 406
High Courts12 Aug 2009Allowed
The Commissioner of Income Tax and The Assistant Commissioner of Income Tax Vs Sri H.S. Ramachandra Rao
Karnataka High Court · (2009) 226 CTR 260
Income Tax Act, 1961 — Section 132 (4), 158 BC, 260 A