High Courts11 Jun 2009Allowed
Shaik Shafi Vs State of Karnataka
Karnataka High Court · (2009) 6 KarLJ 85
Notaries Rules, 1956 — Rule 13, 13 (12) (b)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,272 of 2,397
High Courts11 Jun 2009Dismissed
Zakirunnissa, S. Rajashekar and Nissar Ahmed Vs State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 3392 : (2010) 1 KarLJ 554 : (2009) 4 KCCR 2895 : (2010) 8 RCR(Civil) 2099
Karnataka Industrial Area Development Act, 1966 — Section 2 (7a), 28 (6), 3 (1)
High Courts10 Jun 2009
Sri Govind B. Ron Vs State of Karnataka
Karnataka High Court · (2009) ILR (Kar) 3805 : (2010) 1 KarLJ 319 : (2011) 1 RCR(Civil) 83 : (2011) 1 RCR(Civil) 83
Mineral Concession Rules, 1960 — Rule 24A, 24A (6)Mines and Mineral (Development and Regulation) Act, 1957 — Section 18, 4
High Courts10 Jun 2009Allowed
V.S. Balasubramanyam Iyer and Smt. Kalavathi Vs L.K. Trust, Highland Enterprises and Prestige Estate Projects Pvt. Ltd.
Karnataka High Court · (2009) ILR (Kar) 4276 : (2010) 1 KarLJ 359 : (2009) 3 KCCR 2240
Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (b), 24 (d)
High Courts10 Jun 2009
Sri Padmanabha S. Shettigar and Smt. Nipmala P. Shettigar Vs The Commissioner, Udupi City Municipal Council
Karnataka High Court · (2009) 06 KAR CK 0031
High Courts10 Jun 2009Dismissed
Mohammed Ashraf and Others Vs The State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 418
Karnataka Municipalities Act, 1964 — Section 349, 349 (1)
High Courts10 Jun 2009Allowed
Smt. P. Ragini Vs Bank of India and Sri M.M. Ananthamurthy
Karnataka High Court · AIR 2010 Kar 38 : (2011) 1 RCR(Civil) 82 : (2011) 1 RCR(Civil) 82
Limitation Act, 1963 — Section 5Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17 (1)
High Courts10 Jun 2009Allowed
Bharat Credit Co-operative Society Vs Umakant, Chandrakant V. Naik and K.C. Sumithra
Karnataka High Court · (2010) CriLJ 2188 : (2009) ILR (Kar) 3218 : (2010) 3 KarLJ 109 : (2009) 5 KCCR 3712 : (2010) 6 RCR(Criminal) 1909
Criminal Procedure Code, 1973 (CrPC) — Section 200, 249, 320Penal Code, 1860 (IPC) — Section 379, 405, 408, 468
High Courts10 Jun 2009
Subbanna Gowramma Family Trust Vs Commissioner of Income Tax
Karnataka High Court · (2009) 227 CTR 654 : (2009) 314 ITR 284
Income Tax Act, 1961 — Section 161 (1A), 164 (3), 260 (1)
High Courts10 Jun 2009Dismissed
Sri C.S. Muniyappa (since deceased by Proposed LRs. Sri Thammaiah Younger Brother of Late Muniyappa since deceased by his Lrs St. Srinivas and Others) and Sri Pillaiah younger brother of Late Muniyappa (since dead by Lrs. Smt. Parvathi, Sri S.P. Ramdas, S.P. Dileep and Kum Deepathi) Vs The Corporation of the City of Bangalore
Karnataka High Court · (2010) 3 CivCC 113 : (2009) ILR (Kar) 4570 : (2009) 5 KarLJ 588 : (2009) 5 KCCR 3961 : (2011) 6 RCR(Criminal) 632
Hindu Succession Act, 1956 — Section 8, 9
High Courts09 Jun 2009Dismissed
Essar Project Ltd. Vs Commissioner of Commercial Taxes
Karnataka High Court · (2013) 63 VST 49
High Courts09 Jun 2009Dismissed
M/s. Hotel Ashoka India Tourism Development Corporation Ltd. Vs The Assistant Commissioner of Commercial Taxes Transition-I and The State of Karnataka
Karnataka High Court · (2009) 06 KAR CK 0106
High Courts09 Jun 2009
Polyfex (India) (P) Ltd. Vs Director General of Income Tax (Investigation) and Another
Karnataka High Court · (2009) 06 KAR CK 0084
Income Tax Act, 1961 — Section 154, 220 (2), 220 (2)A, 234 B
High Courts09 Jun 2009
Smt. K.K. Banu Vs Smt. R. Bhagirathy and The Returning Officer Kadagadalu Gram Panchayath Election
Karnataka High Court · (2009) ILR (Kar) 3429 : (2010) 1 KarLJ 449 : (2010) 8 RCR(Civil) 2105
Karnataka Panchayat Raj Act, 1993 — Section 20Representation of the Peoples Act, 1951 — Section 101
High Courts09 Jun 2009Allowed
Dr. Shivanand Vs The State of Karnataka and Hon''ble Minister for Department of Medical Education, Government of Karnataka, Dr. M.L. Siddaraju
Karnataka High Court · (2010) ILR (Kar) 543 : (2010) 1 KarLJ 246 : (2010) 1 KCCR 193
Constitution of India, 1950 — Article 14, 16, 226
High Courts09 Jun 2009Dismissed
Mass Traders (P) Ltd. Vs Appropriate Authority and Others
Karnataka High Court · (2010) 228 CTR 537 : (2010) 329 ITR 302
Income Tax Act, 1961 — Section 269 UD, 269 UE (2)
High Courts08 Jun 2009Allowed
The National Insurance Company Limited Vs Kumari Martina and Another
Karnataka High Court · (2009) ILR (Kar) 2776
Motor Vehicles Act, 1988 — Section 147 (5), 149, 149 (1), 166
High Courts08 Jun 2009
Muthoot Finance Pvt. Ltd. Vs State of Karnataka
Karnataka High Court · (2009) 06 KAR CK 0059
High Courts08 Jun 2009Dismissed
MM. Agencies Private Ltd. Vs State of Karnataka
Karnataka High Court · (2011) 41 VST 507
High Courts08 Jun 2009
R.K. Prathapa Vs The Tahsildar and Another
Karnataka High Court · (2009) 4 KarLJ 731