COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,270 of 2,397

High Courts25 Jun 2009Dismissed

The Deputy Commissioner, The Deputy Conservator of Forest and The State of Karnataka Vs K.G. Venkatesh, Raghunath and Y.S. Puttaswamygowda rep. by Purchaser and GPA Holder K.C. Venkatesh

Karnataka High Court · (2009) 06 KAR CK 0011

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High Courts24 Jun 2009Dismissed

Wisdom Security Services Vs Shimoga Co-operative Milk Producers Societies Union Ltd.

Karnataka High Court · (2009) ILR (Kar) 2858 : (2010) 8 RCR(Civil) 430

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High Courts24 Jun 2009Allowed

The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs Sir M. Visveswaraya Educational Trust

Karnataka High Court · (2009) 319 ITR 425

Income Tax Act, 1961 — Section 10 (22), 13 (2B), 143 (1), 143 (2)

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High Courts24 Jun 2009

Paragon Steels (P) Ltd. Vs Paragon Rubber Industries

Karnataka High Court · (2009) ILR (Kar) 3446 : (2009) 6 KarLJ 566 : (2010) 1 KCCR 180 : (2010) 8 RCR(Civil) 2108

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 27 (1)

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High Courts24 Jun 2009Dismissed

H.G. Sudhakara Vs The State of Karnataka and Others

Karnataka High Court · (2010) 1 KarLJ 180 : (2009) 5 KCCR 3839 : (2010) 7 RCR(Civil) 1054

Karnataka Land Revenue Act, 1964 — Section 94 A, 94 B, 94 C

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High Courts24 Jun 2009Dismissed

T.D. Vasantha Kumar Vs The Assistant Executive Engineer and Another

Karnataka High Court · (2010) 124 FLR 180 : (2009) 5 KarLJ 489 : (2010) 1 LLJ 17

Industrial Disputes Act, 1947 — Section 17 B, 25 F

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High Courts24 Jun 2009Allowed

Hanamanth Vs The Managing Director, North West Karnataka State Road Transport Corporation and Another

Karnataka High Court · (2011) 2 KCCR 1191

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

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High Courts23 Jun 2009Allowed

Official Liquidator of Keonics Penta Semi-Conductors Limited (in Liqn.) Vs Sri Bharat B. Narang

Karnataka High Court · (2010) 154 CompCas 416 : (2009) ILR (Kar) 3783 : (2010) 7 RCR(Civil) 2289

Companies Act, 1956 — Section 454, 454 (1), 454 (2)Penal Code, 1860 (IPC) — Section 182

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High Courts23 Jun 2009

Chartered Housing Private Limited and Madhura Developeres Vs The Commissioner, Asst. Revenue Officer Subramanyapura Sub-Division and The Administrator

Karnataka High Court · (2009) 06 KAR CK 0104

Karnataka Town and Country Planning Act, 1961 — Section 14 A, 446

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High Courts23 Jun 2009Allowed

Arihant Pharma Vs The Registrar Debt Recovery Tribunal, Canara Bank and Mr. Inderchand Dungarwal

Karnataka High Court · AIR 2010 Kar 35 : (2010) 1 BC 329 : (2009) ILR (Kar) 3190 : (2009) 6 KarLJ 599 : (2009) 4 KCCR 3027 : (2010) 8 RCR(Civil) 928

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 17

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High Courts23 Jun 2009Dismissed

H.G. Vijaya Raghava Reddy Vs The Secretary, Karnataka State Transport Authority and Others

Karnataka High Court · (2009) 4 KarLJ 682

Criminal Procedure Code, 1973 (CrPC) — Section 203

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High Courts23 Jun 2009Allowed

Management of International Travel Service Vs Sri A.S. Devaraja

Karnataka High Court · (2010) 124 FLR 1089 : (2009) ILR (Kar) 3441 : (2009) 6 KarLJ 703 : (2010) 1 KCCR 130 : (2010) 3 LLJ 528 : (2010) 1 SLR 345

Industrial Disputes Act, 1947 — Section 33 (c) (2)

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High Courts23 Jun 2009Allowed

Gurukripa Beedi Industry Pvt. Ltd. Vs Asst. Provident Fund Commissioner Employees Provident Fund Organisation and Recovery Officer

Karnataka High Court · (2010) 124 FLR 679 : (2010) ILR (Kar) 861 : (2010) 1 KCCR 439

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 2 (b), 6, 7 AIndustrial Disputes Act, 1947 — Section 18 (1)

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High Courts22 Jun 2009Dismissed

H.S. Mahesha, Advocate Vs The State of Karnataka and K. Ravikumar @ Rock Line Ravikumar

Karnataka High Court · (2009) ILR (Kar) 2442 : (2010) 1 KarLJ 702

Karnataka Home Guards Act, 1962 — Section 3 (2), 3 (2A), 3 B (3)Karnataka Home Guards Rules, 1963 — Rule 14 (1), 3A, 3B

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High Courts19 Jun 2009Dismissed

K.M. Hiriyannappa Vs State of Karnataka and Others

Karnataka High Court · (2009) ILR (Kar) 2844 : (2010) 1 KarLJ 364 : (2010) 8 RCR(Civil) 426

Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999 — Section 14, 2 (7), 3 (1), 7

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High Courts19 Jun 2009

Kamalabai Vs State of Karnataka and Others

Karnataka High Court · (2009) ILR (Kar) 3456 : (2011) 2 KCCR 145 SN : (2010) 8 RCR(Civil) 2111

Karnataka Panchayatraj (Taluka Panchayat President and Vice President Reservation) Rules, 2005 — Rule 5, 5A

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High Courts19 Jun 2009Dismissed

Shanthiniketan Housing Foundation and Others Vs Brig (Retd.) J.N. Devaiah, Smt. Dotty Devaiah, The State of Karnataka and Union of India (UOI) Ministry of Consumer Affairs Food and Public Distribution and Others

Karnataka High Court · (2009) ILR (Kar) 2589 : (2009) 6 KarLJ 205 : (2010) 8 RCR(Civil) 2136

Constitution of India, 1950 — Article 20, 21Consumer Protection Act, 1986 — Section 25, 27, 27 (2), 27 (3)

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High Courts18 Jun 2009Allowed

Satish Reddy and Others Vs State of Karnataka and Others

Karnataka High Court · (2009) ILR (Kar) 4285 : (2011) 5 KarLJ 493 : (2010) 1 KCCR 717

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 44 (1), 44 (3)

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High Courts18 Jun 2009Allowed

Sri N. Dasegowda Vs The Secretary, Dr. Ambedkar Education Society (R)

Karnataka High Court · (2010) ILR (Kar) 19 : (2010) 3 KCCR 2038

Karnataka Education Act, 1983 — Section 93, 94, 94 (1)

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High Courts17 Jun 2009Allowed

ECI Engineering and Construction Co., Ltd. Vs Additional Commissioner of Commercial Taxes, Zone I Hindustan Construction Company Ltd. Vs State of Karnataka

Karnataka High Court · (2010) 33 VST 757

Constitution of India, 1950 — Article 265, 366 (29A) (b)

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