High Courts01 Jul 2009Disposed Off
The Commissioner of Income Tax and The Assistant Commissioner of Income Tax Vs Peoples Education Society
Karnataka High Court · (2009) 07 KAR CK 0003
Income Tax Act, 1961 — Section 10 (23C) (vi), 11, 12, 12 A
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,269 of 2,397
High Courts30 Jun 2009
B.M. Suresh Kumar Vs Om Prakash and Others
Karnataka High Court · (2011) ACJ 1032 : (2009) 3 KCCR 2122
High Courts30 Jun 2009Allowed
Sri. Samstana Mahabaleshwara Devaru and Sri. Balachandra Vigneshwara Dixit Vs The State of Karnataka
Karnataka High Court · (2012) 5 KarLJ 688
Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 2 (17), 23, 45
High Courts30 Jun 2009Allowed
Sumithra P. and Others Vs State of Karnataka
Karnataka High Court · (2009) ILR (Kar) 2752 : (2009) 4 KCCR 3017
Karnataka Civil Services (Service and Kannada Language Examination) Rules, 1974 — Rule 3, 3 (1), 6
High Courts30 Jun 2009
R. Kapinipathi Rao Vs Mysore Stoneware Pipes and Potteries Ltd. and Others
Karnataka High Court · (2009) 152 CompCas 632 : (2010) 98 SCL 437
Companies Act, 1956 — Section 172 (3), 53, 53 (2)
High Courts30 Jun 2009Allowed
Hutchison Essar South Ltd Vs Bruhat Bangalore Mahanagara Palike Pepsico India Holdings Pvt. Limited Vs State of Karnataka and Others Bharti Airtel Limited (formerly known as Bharti Televentures Ltd.) Vs State of Karnataka and Others Hindustan Coca Cola Beverages Private Limited Vs Bruhat Bangalore Mahanagara Palike
Karnataka High Court · (2009) ILR (Kar) 4255 : (2009) 4 KCCR 2459
Karnataka Municipal Corporations Act, 1976 — Section 134, 135, 136, 138
High Courts30 Jun 2009Allowed
Bajaj Allianz General Insurance Co. Ltd. Vs B.C. Kumar and Yoganarasimha
Karnataka High Court · (2010) ACJ 1667 : (2009) ILR (Kar) 2921 : (2010) 1 KarLJ 210
High Courts30 Jun 2009Dismissed
North West Karnataka Road Transport Corporation Vs A.K. Khazi
Karnataka High Court · (2011) 129 FLR 819 : (2012) 4 KarLJ 526 : (2011) 1 KCCR 606
Industrial Disputes Act, 1947 — Section 11 AKarnataka High Court Act, 1961 — Section 4
High Courts29 Jun 2009
K.P. Devaiah and Another Vs State of Karnataka and Others
Karnataka High Court · (2009) 5 KarLJ 660 : (2010) 1 KCCR 81
Karnataka Societies Registration Act, 1960 — Section 22, 23
High Courts29 Jun 2009Allowed
Sri Gurappa Vs State of Karnataka and Others
Karnataka High Court · (2010) 2 KCCR 1469
Karnataka Land Reforms Act, 1961 — Section 48 AKarnataka Land Reforms Rules, 1974 — Rule 17
High Courts29 Jun 2009Dismissed
Veera Vahana Udyog Pvt. Ltd. Vs The Karnataka State Road Transport Corporation and S.M. Kannappa Automobiles Pvt. Ltd.
Karnataka High Court · (2009) ILR (Kar) 3370 : (2009) 5 KCCR 3681 : (2010) 8 RCR(Civil) 2092
Constitution of India, 1950 — Article 14, 226, 227
High Courts29 Jun 2009
Smt. Kempamma Vs The Deputy Commissioner, The Asst. Commissioner, The Tahsildar and Sri Shankarappa
Karnataka High Court · (2009) 06 KAR CK 0049
Karnataka Land Revenue Act, 1964 — Section 128, 129
High Courts29 Jun 2009Dismissed
Davide Barbera and Another Vs Asia Stones S.L. and Others
Karnataka High Court · (2010) 155 CompCas 240
Companies Act, 1956 — Section 186, 186 (1)
High Courts29 Jun 2009Allowed
DSIPL-CEPL-Joint Venture Vs Belgaum Urban Development Authority and Others
Karnataka High Court · (2011) 2 KCCR 976
Karnataka Urban Development Authorities Act, 1987 — Section 10 (2), 15, 15 (1), 15 (2)
High Courts26 Jun 2009Dismissed
The Karnataka Planters'' Association and Sri. I.S. Umesh Chandra Gowda Vs State of Karnataka and Others
Karnataka High Court · (2010) 124 FLR 666 : (2009) ILR (Kar) 2938
Minimum Wages Act, 1948 — Section 5 (1), 5 (1) (b), 5 (2)
High Courts26 Jun 2009
Hassan Town Women''s Consumers Co-operative Society Limited and Another Vs State of Karnataka and Another
Karnataka High Court · (2009) 4 KarLJ 728
High Courts25 Jun 2009Dismissed
The Assistant Director of Animal Husbandary and Veterinary Sciences Vs General Secretary, Uttara Karnataka Animal Husbandary and Veterinary Workers Union
Karnataka High Court · (2011) 2 KCCR 1157
Industrial Disputes Act, 1947 — Section 10, 33 C (2)
High Courts25 Jun 2009Allowed
Venkoba (dead) by L.Rs. Vs The Assistant Commissioner and Land Acquisition Officer
Karnataka High Court · (2010) 1 KCCR 738
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Karnataka High Court Act, 1961 — Section 4
High Courts25 Jun 2009Dismissed
The Deputy Commissioner, The Deputy Conservator of Forest and The State of Karnataka Vs Kenchaiah and Others
Karnataka High Court · (2009) 06 KAR CK 0048
High Courts25 Jun 2009Dismissed
The Deputy Commissioner, The Deputy Conservator of Forests and The State of Karnataka Vs K.K. Basappa, Nagamma, K. Prashanth and H.H. Ananda reptd. by GPA Holder K.A. Mohammed
Karnataka High Court · (2009) 06 KAR CK 0047