High Courts03 Jul 2009
Sri R. Sadagopan Vs Sri K. Rajaiah Naidu
Karnataka High Court · (2009) ILR (Kar) 3302 : (2009) 6 KarLJ 239 : (2010) 1 KCCR 759
Contempt of Courts Act, 1971 — Section 12, 15 (1) (b), 2 (c) (ii)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,268 of 2,397
High Courts03 Jul 2009Allowed
S. Shankar Vs State of Karnataka and Another
Karnataka High Court · (2009) 4 KarLJ 637
Karnataka Forest Act, 1963 — Section 24 (e), 24 (f), 24 (g), 24 (h)Karnataka Forest Rules, 1969 — Rule 41, 41 (2)
High Courts03 Jul 2009Dismissed
Vijayashree Marketers and Others Vs Karnataka State Financial Corporation
Karnataka High Court · (2009) 6 KarLJ 170
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54
High Courts03 Jul 2009
Dr. Arvind Vs Sri Anand
Karnataka High Court · (2010) ILR (Kar) 5532 : (2011) 1 KCCR 777
Contract Act, 1872 — Section 43, 43 (2)Transfer of Property Act, 1882 — Section 100, 91, 92, 95
High Courts03 Jul 2009Allowed
Sri Phalahara Shivayogishwara Shikshana Samithi Vs State of Karnataka and Others
Karnataka High Court · (2011) 2 KCCR 982
Karnataka Education Act, 1983 — Section 130, 131Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 17 (2)
High Courts03 Jul 2009
IBEX Gallagher Praviate Ltd. Vs Dy. Conservator of Forest, Hunasur Wild Life Division and The Chief Conservator of Forest, Wild Life
Karnataka High Court · (2009) 6 KarLJ 687
Forest Act, 1927 — Section 82Karnataka Forest Act, 1963 — Section 109
High Courts03 Jul 2009Disposed Off
S. Jagannathan and Another Vs Asstt. Commissioner of Income Tax and Another
Karnataka High Court · (2011) 237 CTR 540
Finance Act, 1988 — Section 143 (3), 158 BC (C), 87 (m), 88
High Courts03 Jul 2009Dismissed
The Management of Hal Helicopter Division Vs Smt. L. Fathima Mary, Miss. Flance Cecilia and Fareda Caldis represented by Mother, Natural Guardian, Respondent No. 1
Karnataka High Court · (2010) ACJ 1135 : (2010) 124 FLR 883 : (2009) 6 KarLJ 120 : (2010) 1 LLJ 742 : (2011) 2 TAC 271
High Courts03 Jul 2009Allowed
Kotak Urja (P.) Ltd. Vs Chief Commissioner of Income Tax and Another
Karnataka High Court · (2009) 07 KAR CK 0004
Income Tax Act, 1961 — Section 230 A, 269 UC, 276 AB, 279 (2)
High Courts02 Jul 2009Allowed
Janthakal Enterprises Vs State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 1687 : (2010) 1 KCCR 236 : (2010) 7 RCR(Civil) 1059
Constitution of India, 1950 — Article 226, 227
High Courts02 Jul 2009Dismissed
Elasappa M. Vs Kolar District Co-Operative Central Bank
Karnataka High Court · (2009) 5 KarLJ 441
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts02 Jul 2009Dismissed
K.P. Bhagyamma Vs State of Karnataka, The Karnataka State Election Commission and P. Prakash
Karnataka High Court · (2009) ILR (Kar) 2890 : (2009) 6 KarLJ 402 : (2010) 8 RCR(Civil) 440
Karnataka Panchayat Raj Act, 1993 — Section 128 (2), 129 (2), 133
High Courts02 Jul 2009Dismissed
P. Gurunath Vs The Assistant Commissioner and Others
Karnataka High Court · (2011) 2 KCCR 961
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (2), 5
High Courts02 Jul 2009Allowed
Krishnabai and Others Vs Special Land Acquisition Officer (Claims), Upper Krishna Project and Another
Karnataka High Court · (2009) ILR (Kar) 4417 : (2011) 3 KarLJ 65 : (2011) 1 KCCR 379
Land Acquisition Act, 1894 — Section 11 (2), 23 (2)
High Courts01 Jul 2009
Sumit Kumar Shah Vs Rajiv Gandhi University of Health Sciences and Dr. B.R. Ambedkar Medical College Rahul Deep G. Vs State of Karnataka, Rajiv Gandhi University of Health Sciences and Vydehi Institute of Medical Science and Research Centre Subhima Goel Vs Rajiv Gandhi University of Health Sciences and The State of Karnataka
Karnataka High Court · (2009) ILR (Kar) 3135 : (2009) 5 KarLJ 228 : (2009) 4 KCCR 2465 : (2010) 8 RCR(Civil) 916
Rajiv Gandhi University of Health Sciences Act, 1994 — Section 13 (1), 13 (2), 20
High Courts01 Jul 2009
J.M. Baxi and Co. Vs Commissioner of Customs
Karnataka High Court · (2010) 257 ELT 373
Constitution of India, 1950 — Article 226Customs House Agents Licensing Regulations, 2004 — Regulation 20 (2)
High Courts01 Jul 2009Allowed
Sri H.L. Srinivasa Gupta, Sri. H.L. Ananthapadmanabha Gupta and his Legal representatives Swaranamba, Janardhana Gupta and Ramesh Gupta Vs Sri H.L. Sridhara Gupta, Sri. H.L. Nagaraj and Sri. H.L. Govindaraja Gupta
Karnataka High Court · (2009) 07 KAR CK 0065
Limitation Act, 1963 — Section 110, 65
High Courts01 Jul 2009Dismissed
Roy Rodrigues rep. by his Power of Attorney Holder, Ramesh V. Shetty Vs The Government of Karnataka, Karnataka Industrial Area Development Board, Cauvery Motors Pvt. Ltd. and Advaith Motors
Karnataka High Court · (2009) 6 KarLJ 188 : (2011) 1 RCR(Civil) 86
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (6)
High Courts01 Jul 2009Allowed
S. Sandeep Reddy, Kumari S. Soumya and Smt. Jayalakshmi S. Reddy Vs N. Srinivasa Reddy and The Secretary, Navodaya Sahakara Bank Ltd.
Karnataka High Court · (2010) ILR (Kar) 3110 : (2010) 2 KCCR 1548
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2Karnataka Co-operative Societies Act, 1959 — Section 118, 118 (1) (c)
High Courts01 Jul 2009Allowed
Smt Ningamma Patil and Others Vs The State of Karnataka
Karnataka High Court · (2012) 3 KarLJ 65 : (2011) 4 KCCR 2919
Karnataka Urban Development Authorities Act, 1987 — Section 17, 17 (1), 18