High Courts26 May 2009Dismissed
Andhra Pradesh State Road Transport Corporation Vs Smt. A. Shanthi and Smt. Pattammal
Karnataka High Court · (2009) 05 KAR CK 0029
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,275 of 2,397
High Courts26 May 2009Dismissed
Dr. Suma G.K. Vs The State of Karnataka and Others
Karnataka High Court · (2009) 05 KAR CK 0027
Karnataka Conduct of Entrance Test for Selection and Admission to Post Graduate Medical and Dental Degree and Diploma Courses Rules, 2006 — Rule 11, 11 (2), 12
High Courts26 May 2009
Sri B.K. Srinivas Iyengar Vs The Bangalore Development Authority
Karnataka High Court · (2010) ILR (Kar) 831 : (2009) 6 KarLJ 666
Constitution of India, 1950 — Article 12
High Courts25 May 2009Allowed
Sri. H.S. Manjunath, Sri. G. Ramesh and Sri. P.S. Vijayendra Vs The Managing Director, KSRTC and Others
Karnataka High Court · (2009) ILR (Kar) 2482 : (2010) 6 SLR 453
Constitution of India, 1950 — Article 162
High Courts25 May 2009
Suo Motu Vs The State of Karnataka and Others
Karnataka High Court · (2009) 4 KCCR 2360
Constitution of India, 1950 — Article 48A, 51A (g)Wild Life (Protection) Act, 1972 — Section 21, 29, 33 A, 34
High Courts25 May 2009
Bhaskara Reddy Vs Bangalore Development Authority
Karnataka High Court · (2009) ILR (Kar) 2882 : (2009) 6 KarLJ 670 : (2010) 8 RCR(Civil) 438
Bangalore Development Authority (Disposal of Corner Sites and Commercial Sites) Rules, 1984 — Rule 3, 5, 6
High Courts25 May 2009
Kalmesh Deshpande Vs Smt. Vijayakumari B. and Sri Krishnappa
Karnataka High Court · (2009) 05 KAR CK 0034
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Karnataka Rent Act, 1999 — Section 27 (2) (r), 32 (2) (a) (b)
High Courts25 May 2009Dismissed
K. Venkatappa Vs Sundaresh B.M. Ayak
Karnataka High Court · AIR 2010 Kar 12 : (2010) 1 KarLJ 541 : (2009) 3 KCCR 2233
Consumer Protection Act, 1986 — Section 2 (d)
High Courts25 May 2009Dismissed
Smt. P. Sharadamma and Sri S.M. Gurunanjaiah Vs Marithibbegowda
Karnataka High Court · (2009) 6 KarLJ 481
Representation of the Peoples Act, 1951 — Section 100, 100 (1) (d) (iv), 27, 27 (3), 81
High Courts21 May 2009Allowed
Arjun Belmar Rao and Abhishek Belmar Rao Vs The State of Karnataka
Karnataka High Court · (2009) 05 KAR CK 0023
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 307, 323, 324, 504
High Courts19 May 2009
Vijaya Vidya Saumsthe and Others Vs State of Karnataka
Karnataka High Court · (2009) 05 KAR CK 0017
High Courts14 May 2009
R.S. Traders Vs The Asst. Commissioner of Commercial Taxes and The Finance Secretary, Government of Karnataka Lakshmi Sri Agency Vs Dy. Commissioner of Commercial Taxes, Bangalore Division, Commissioner of Commercial Taxes and State of Karnataka
Karnataka High Court · (2009) 05 KAR CK 0026
Karnataka Value Added Tax Act, 2003 — Section 72 (2)
High Courts14 May 2009Allowed
B.A. Pillappa, M. Jayatnma @ Jaye, B.A. Gurumurthy and B.A. Srinivasa Vs State
Karnataka High Court · (2009) 05 KAR CK 0016
Penal Code, 1860 (IPC) — Section 34, 342, 365, 506 B
High Courts14 May 2009
The Corporation Bank Vs Kotresh and Others
Karnataka High Court · (2009) 05 KAR CK 0003
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts12 May 2009Allowed
Shivappa Gowda Vs The State of Karnataka
Karnataka High Court · (2009) 05 KAR CK 0022
Penal Code, 1860 (IPC) — Section 304 B, 306, 34, 498A
High Courts12 May 2009Dismissed
Wipro Limited Infotech Group Vs The State of Karnataka
Karnataka High Court · (2009) 25 VST 1
Karnataka Sales Tax Act, 1957 — Section 18, 18 A
High Courts12 May 2009
Mahaveer Textiles Agencies and Sha Goutamkumar Kishorekumar Hubli by Mohanlal Phokarchand Bhansali and also by his Son Goutamkumar Mohanlal Bhansali Vs Chandrasekhar Basavaraj Talikoti, Gangadhar Basavaraj Talikoti, Shivraj Basavaraj Talikoti and Suneeta
Karnataka High Court · (2009) 05 KAR CK 0002
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts07 May 2009Allowed
Rajanna, Prabhakara and Yousuf Shariff Vs Police Inspector and Station House Officer
Karnataka High Court · (2009) 05 KAR CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts07 May 2009Allowed
Tejas Kumar D. Vs State
Karnataka High Court · (2009) 05 KAR CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 144, 147, 148