High Courts10 Aug 2009
Sri Gopi Naidu Vs A.M. Gopal, Chikka Chennigappa, G. Nagesh and The Special Deputy Commissioner
Karnataka High Court · (2009) 08 KAR CK 0076
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,262 of 2,397
High Courts10 Aug 2009Allowed
Welcast Steels Ltd. and Fourth Estate Ltd. Vs Bangalore Newspapers Employees Union
Karnataka High Court · (2009) 08 KAR CK 0065
High Courts10 Aug 2009
Sri Yellappa Vs The Principal Secretary, Department of Revenue, Government of Karnataka and Others
Karnataka High Court · (2009) 08 KAR CK 0056
High Courts10 Aug 2009Allowed
Sri Venkatesh @ Papanni Vs State of Karnataka
Karnataka High Court · (2010) 2 KCCR 1322
Penal Code, 1860 (IPC) — Section 307, 320, 324
High Courts10 Aug 2009Dismissed
Neelappa Vs Gowramma, Kenchappa and Siddappa
Karnataka High Court · (2009) 08 KAR CK 0012
High Courts07 Aug 2009
Management of Express Publications (Madurai) Ltd. Vs Mr. Siddaraju
Karnataka High Court · (2009) 08 KAR CK 0080
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2 (9)
High Courts07 Aug 2009
Raja General Agency and Others Vs Union of India (UOI), Ministry of Food and Consumers Affairs, Department of Sugar and Edible Oil and Others
Karnataka High Court · (2009) 08 KAR CK 0071
High Courts07 Aug 2009
P. Munirathnam Vs Asmath and The New India Assurance Co. Ltd. New India Assurance Co. Ltd. Vs P. Munirathnam and Smt. Asmath
Karnataka High Court · (2009) 08 KAR CK 0069
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 338
High Courts07 Aug 2009
Smt. Siddibai and Others Vs The State of Karnataka and Others
Karnataka High Court · (2009) 08 KAR CK 0064
High Courts07 Aug 2009Dismissed
Sri. H. Ananda Gowda Vs Smt. G. Poornima Gowda, Master Bharath Kumar and Kum. Bhavya represented by their natural guardian and next friend, mother, Smt. G. Poornima
Karnataka High Court · (2009) 08 KAR CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Aug 2009Dismissed
Vatal Nagaraj, Ex Member of Legislative Assembly, Chamarajanagar Constituency and Others Vs The State of Karnataka and Others
Karnataka High Court · (2009) 4 KCCR 3113
Karnataka Municipal Corporations Act, 1976 — Section 174, 175, 176, 177
High Courts07 Aug 2009
Devendra Vs The Divisional Manager, Bangalore Metropolitan Transport Corporation Ltd.
Karnataka High Court · (2009) 08 KAR CK 0028
Motor Vehicles Act, 1988 — Section 166
High Courts07 Aug 2009
WIPRO Limited Infotech Group Vs The State of Karnataka
Karnataka High Court · (2010) 29 VST 521
Karnataka Sales Tax Act, 1957 — Section 18 AA, 18 AA (4), 23 (1)
High Courts07 Aug 2009Dismissed
State Bank of Mysore Vs G. Mahadevappa
Karnataka High Court · (2009) 6 KarLJ 310 : (2010) 2 LLJ 237
State Bank of Mysore Employees (Pension) Regulations, 1995 — Regulation 29
High Courts06 Aug 2009Dismissed
Agricultural Produce Market Committee Vs Shivashakti Traders Onion, Potato Merchants and Commission Agents and The Director of Agricultural Marketing Department of Agricultural Marketing
Karnataka High Court · (2010) 2 KarLJ 51 : (2009) 5 KCCR 3459
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 75
High Courts06 Aug 2009Dismissed
Jairam Granite Industries Vs The State of Karnataka
Karnataka High Court · (2010) 29 VST 51
Karnataka Sales Tax Act, 1957 — Section 28 A (4)
High Courts06 Aug 2009Dismissed
Forbes Gokak Ltd. (Now Known as Gokak Textiles Ltd.) Vs Addl. Commissioner of Commercial Taxes and Others
Karnataka High Court · (2010) 29 VST 604
Karnataka Sales Tax Act, 1957 — Section 24
High Courts06 Aug 2009Allowed
Nirmala. D. Vs Vijayakumar H and The Branch Manager, New India Assurance Co. Ltd.
Karnataka High Court · (2009) 08 KAR CK 0030
Motor Vehicles Act, 1988 — Section 166
High Courts06 Aug 2009
Amberkar Pre Stressed Products and Others Vs Additional Commissioner of Commercial Taxes
Karnataka High Court · (2010) 32 VST 444
Karnataka Tax on Entry of Goods Act, 1979 — Section 15, 3 (1)
High Courts06 Aug 2009Allowed
S. Thigarajan Vs The Asst. Commissioner of Income Tax, Circle 14(1), The Chief Commissioner of Income Tax and The Central Board of Direct Taxes Department of Revenue Ministry of Finance Government of India
Karnataka High Court · (2010) 229 CTR 47 : (2010) ILR (Kar) 379 : (2010) 322 ITR 581 : (2009) 5 KCCR 3856 : (2009) 185 TAXMAN 20
Income Tax Act, 1961 — Section 139, 240, 244 A (1) (a), 244 A (1) (b)