High Courts31 Jul 2009Dismissed
Union of India (UOI) Vs N. Nanjundaiah and Others
Karnataka High Court · (2009) 5 KCCR 3552
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,264 of 2,397
High Courts31 Jul 2009Allowed
C. Vishvanatha and Revangouda Patil Vs The State of Karnataka
Karnataka High Court · (2009) 07 KAR CK 0037
Karnataka Lokayukta Act, 1984 — Section 14, 7, 9Penal Code, 1860 (IPC) — Section 420, 465, 468, 471
High Courts31 Jul 2009
Commissioner of Income Tax and Another Vs N. Srirama Reddy (Decd.)
Karnataka High Court · (2010) 228 CTR 541 : (2010) 328 ITR 71
Income Tax Act, 1961 — Section 14, 147
High Courts31 Jul 2009Allowed
Commissioner of Income Tax and Another Vs TATA Coffee Ltd.
Karnataka High Court · (2010) 229 CTR 38 : (2010) 326 ITR 214
Income Tax Act, 1961 — Section 260 A, 55 (2)
High Courts31 Jul 2009
Sri. S.R. Channappa Gowda Vs Sri. Devendrappa and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2009) 07 KAR CK 0023
Motor Vehicles Act, 1988 — Section 166
High Courts30 Jul 2009Dismissed
Bharati Vs Smt. Seema
Karnataka High Court · (2011) 4 KCCR 2850
Transfer of Property Act, 1882 — Section 58 (c), 60
High Courts30 Jul 2009
Smt. Geetha, Lokesh K.C., Lokesh K.C. and Somamma Vs The Managing Director, KSRTC
Karnataka High Court · (2010) ACJ 1963
High Courts30 Jul 2009
Y.K. Kumaraswamy Jois Vs Secretary to Government Department of Labour and Labour Officer and Conciliation Officer
Karnataka High Court · (2009) ILR (Kar) 4187 : (2012) 5 KarLJ 273 : (2009) 5 KCCR 3742
Industrial Disputes Act, 1947 — Section 12, 33 (c) (2)
High Courts30 Jul 2009Dismissed
Sri. S.R. Venkatareddy rep. by GPA Holder Sri. V. Babu Reddy Vs Sri. K.S. Shariff and Others
Karnataka High Court · (2009) ILR (Kar) 4331 : (2010) 1 KCCR 723
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Oredr 7 Rule 10
High Courts30 Jul 2009Allowed
Siddappa Doddasadeppa Gundyagol and Others Vs State of Karnataka
Karnataka High Court · (2010) 1 Crimes 13 : (2009) 6 KarLJ 95 : (2009) 5 KCCR 3722
Penal Code, 1860 (IPC) — Section 201, 302, 34, 363
High Courts30 Jul 2009
Mohan Multha Exporters Pvt. Ltd., Alvarea and Thomas Clearing and Forwarding Agent and Mr. Shravan Umesh Shirodkar Vs The Deputy Director of Mines and Geology and The Port Officer
Karnataka High Court · (2009) ILR (Kar) 4353 : (2009) 6 KarLJ 593 : (2010) 1 KCCR 170
Constitution of India, 1950 — Article 226, 227Karnataka Minor Mineral Concession Rules, 1994 — Rule 43
High Courts30 Jul 2009
Devendrappa Vs State of Karnataka and Others
Karnataka High Court · (2009) 5 KarLJ 543
Karnataka Land Revenue Act, 1964 — Section 94 A, 94 B
High Courts30 Jul 2009Dismissed
Gulbarga Central Co-Operative Wholesale Store Vs The Returning Officer/The Deputy Registrar of Co-Operative Societies and Others
Karnataka High Court · (2009) 5 KarLJ 595 : (2010) 1 KCCR 78
Karnataka Co-operative Societies Act, 1959 — Section 17 A, 70
High Courts30 Jul 2009
Sri. P. Venkateshwara Rao Vs Sri. Iqbal Beig and The State of Karnataka Sri Iqbal Baig Vs Union of India (UOI) and Others
Karnataka High Court · (2009) 07 KAR CK 0013
Mineral Concession Rules, 1960 — Rule 24 (3), 24A (6), 59 (1)Mines and Mineral (Development and Regulation) Act, 1957 — Section 11 (3), 11 (5)
High Courts30 Jul 2009
Yashaswi Convention Hall Vs The Manager, Karnataka State Financial Corporation and Others
Karnataka High Court · (2009) 5 KarLJ 555
State Financial Corporations Act, 1951 — Section 29
High Courts29 Jul 2009Dismissed
Smt. Karisiddamma, H.K. Thammanna @ Thammanna, Suresh and Purushothama Vs Smt. Sanna Kenchamma Siddappa
Karnataka High Court · (2010) ILR (Kar) 1197
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151
High Courts28 Jul 2009Allowed
Commissioner of Income Tax and Another Vs P.R. Seshadri
Karnataka High Court · (2010) 228 CTR 334
Income Tax Act, 1961 — Section 260 A, 54 F, 55 (2)
High Courts28 Jul 2009
The Workmen of NTTF Workers Union (Regd.) (Affiliated to Hind Mazdoor Kisan Panchayat) Vs The State of Karnataka
Karnataka High Court · (2009) 226 CTR 408 : (2010) 124 FLR 1091
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10 (1), 7, 9
High Courts27 Jul 2009
Sri Chennappa Vs The Managing Director, KSRTC
Karnataka High Court · (2009) 07 KAR CK 0071
High Courts27 Jul 2009Dismissed
Devaraj Dhanram Vs Firebricks and Potteries P. Ltd. and Others
Karnataka High Court · (2009) 151 CompCas 37 : (2010) 97 SCL 281
Companies Act, 1956 — Section 10 F, 397, 398