COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,266 of 2,397

High Courts17 Jul 2009Allowed

Smt. B.R. Premakumari Vs Supraja Credit Co-op. Society Ltd.

Karnataka High Court · (2010) 1 BC 120 : (2009) ILR (Kar) 3477 : (2009) 6 KarLJ 127 : (2010) 5 RCR(Criminal) 753

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 Jul 2009Dismissed

H. Sheena Billava Vs Secretary, Ministry of Finance

Karnataka High Court · (2010) 257 ELT 390

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts17 Jul 2009Dismissed

Smt. Aruna @ Suvarna and Another Vs Marilingappa

Karnataka High Court · (2010) 1 DMC 704 : (2009) ILR (Kar) 3728 : (2009) 5 KCCR 3731 : (2010) 6 RCR(Criminal) 2475

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 397, 401

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High Courts17 Jul 2009

J. Venkatesh Vs The Recovery Officer, Debts Recovery Tribunal and Others

Karnataka High Court · (2010) 2 BC 636 : (2009) 5 KarLJ 511 : (2010) 1 KCCR 98 : (2010) 7 RCR(Civil) 1204

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High Courts16 Jul 2009Allowed

Aishwarya Consolidates (P) Ltd. Vs The Addl. Commissioner of Commercial Taxes, Zone-I

Karnataka High Court · (2009) ILR (Kar) 3052 : (2009) 4 KCCR 2412 : (2010) 8 RCR(Civil) 891 : (2010) 27 VST 176

Karnataka Sales Tax Act, 1957 — Section 22 A (2), 24, 28 A (3B), 28 A (4A)

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High Courts16 Jul 2009Dismissed

Lohadri Mineral Enterprises Vs The State of Karnataka and Others

Karnataka High Court · (2009) 07 KAR CK 0061

Mines and Mineral (Development and Regulation) Act, 1957 — Section 11 (3), 11 (5), 30

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High Courts16 Jul 2009Dismissed

Syndicate Bank Vs Sri I. Bhagawandas Shetty

Karnataka High Court · (2009) ILR (Kar) 3343 : (2009) 6 KarLJ 286 : (2010) 1 SLR 373

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High Courts15 Jul 2009

Jyothi Brothers Vs State of Karnataka and Others

Karnataka High Court · (2009) ILR (Kar) 4157 : (2009) 6 KarLJ 91 : (2010) 1 KCCR 413

Forest (Conservation) Act, 1980 — Section 2

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High Courts15 Jul 2009Dismissed

Basavaraj Chanda Vs The State of Karnataka and Divisional Manager, New India Assurance Co., Ltd.

Karnataka High Court · (2009) 07 KAR CK 0036

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High Courts15 Jul 2009Allowed

Kamalamma and Others Vs Honnali Taluk Agricultural Produce Cooperative Marketing Society Ltd. and The Manager Syndicate Bank

Karnataka High Court · (2010) 4 KCCR 3211

Civil Procedure Code, 1908 (CPC) — Section 89Court Fees Act, 1870 — Section 16

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High Courts15 Jul 2009Dismissed

The Director of Income Tax Vs Garden City Educational Trust

Karnataka High Court · (2011) 330 ITR 480 : (2010) 1 KCCR 426 : (2010) 191 TAXMAN 238

Income Tax Act, 1961 — Section 10 (22), 12 A, 2 (15), 260 A

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High Courts14 Jul 2009Allowed

Varalakshmi Vs K. Thippanna @ Thippeswamy and H. Sajjad

Karnataka High Court · (2009) 07 KAR CK 0118

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High Courts14 Jul 2009Allowed

B.R. Ganganna Gowda since dead by LRs. (Rangaswamy B.G., Ramakrishnegowda B.G., Narayana Gowda B.G. and Honnamma Gowda) Vs The State of Karnataka, Smt. Parvathamma since dead by LR, Smt. Munigangamma, Sri H.P. Thandavachari husband of Munigangamma and The Land Tribunal

Karnataka High Court · (2010) ILR (Kar) 11 : (2010) 1 KarLJ 192

Karnataka Land Reforms (Amendment) Act, 1974 — Section 3 (2)

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High Courts14 Jul 2009Dismissed

Commissioner of Income Tax and Another Vs J.G. Lovoie

Karnataka High Court · (2009) 226 CTR 483 : (2009) 319 ITR 419 : (2010) 189 TAXMAN 39

Income Tax Act, 1961 — Section 10 (6) (viia) (II), 260 A

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High Courts14 Jul 2009Dismissed

Sri B. Sharadamma Vs The State of Karnataka and Kanaka Gruha Nirmana Sahakara Sangha Niyamita

Karnataka High Court · (2009) 4 KCCR 3075

Land Acquisition Act, 1894 — Section 11 A, 4 (1), 6 (1)

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High Courts14 Jul 2009Allowed

Gangadhar Kustagi Vs S.K. Kantha

Karnataka High Court · (2010) ILR (Kar) 691

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 500, 501

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High Courts13 Jul 2009Allowed

Smt. S.G. Sharadamma and Sri B.S. Banumaiah @ Praveen Vs Sri B.R. Srikantappa and Others

Karnataka High Court · (2009) ILR (Kar) 3760 : (2009) 5 KCCR 3725 : (2010) 7 RCR(Civil) 2285

Civil Procedure Code, 1908 (CPC) — Section 115, 92

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High Courts13 Jul 2009Dismissed

Dy. Commr. of Cus. (Prev.) Vs Chiramith Precision (India)

Karnataka High Court · (2010) 257 ELT 385

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Customs Act, 1962 — Section 111, 112, 135

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High Courts13 Jul 2009Allowed

Basavaraj Vs State of Karnataka

Karnataka High Court · (2009) 6 KarLJ 148 : (2011) 6 RCR(Criminal) 703

Criminal Procedure Code, 1973 (CrPC) — Section 498APenal Code, 1860 (IPC) — Section 306, 498A

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High Courts10 Jul 2009

S.M. Madan Kumar Vs Carbone Lorraine India P. Ltd.

Karnataka High Court · (2009) 150 CompCas 767 : (2010) 97 SCL 99

Companies Act, 1956 — Section 433 (e), 433 (f), 434

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