High Courts22 Apr 2009
Kumara Swamy Vs Dharme Gowda and Others
Karnataka High Court · (2009) 4 KCCR 2907
Hindu Succession Act, 1956 — Section 14, 14 (1), 8
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Karnataka High Court judgments
47,933 judgments · page 1,279 of 2,397
High Courts21 Apr 2009
Indian Oil Corporation Ltd. Vs Mukund Construction Company
Karnataka High Court · (2009) ILR (Kar) 4172 : (2009) 4 KCCR 2769
Income Tax Act, 1961 — Section 239 (a), 50 CLimitation Act, 1963 — Section 18, 3, 54
High Courts21 Apr 2009Allowed
K.M. Kahdir Ahmed Vs Suriya Parveen Shariff and Not Hussain Shariff, Hasiff Hussain Shariff, Mubeen Tej Shariff and Fayaz Pasha
Karnataka High Court · (2009) 04 KAR CK 0085
High Courts21 Apr 2009Allowed
Vinarom Private Limited Vs Nil
Karnataka High Court · (2009) 93 SCL 144
Companies Act, 1956 — Section 391, 394
High Courts21 Apr 2009Dismissed
M. Murthy @ Mark Murthy @ Nallonu Vs State
Karnataka High Court · (2009) 04 KAR CK 0034
Penal Code, 1860 (IPC) — Section 143, 147, 148, 302
High Courts21 Apr 2009Dismissed
Surya Organic Chemical Private Limited Vs Commercial Tax Officer (Recovery)
Karnataka High Court · (2009) 26 VST 536
Karnataka Sales Tax Act, 1957 — Section 13 (2)
High Courts21 Apr 2009Dismissed
H.G. Ramesh Vs The State of Karnataka and The Government Pre University College
Karnataka High Court · (2009) 5 KarLJ 152
Karnataka Civil Services (Appointment on Compassionate Grounds) (Amendment) Rules, 1998 — Rule 5
High Courts21 Apr 2009Dismissed
Global Stone India Limited Vs State of Karnataka and Another
Karnataka High Court · (2009) 25 VST 602
Karnataka Value Added Tax Act, 2003 — Section 59
High Courts20 Apr 2009Allowed
In Re: FEI Software (India) (P.) Ltd.
Karnataka High Court · (2009) 94 SCL 113
Companies Act, 1956 — Section 391, 394
High Courts20 Apr 2009Dismissed
Giridhar Vijay Nair Vs Visveswaraya Technological University and M.S. Ramaiah Institute of Technology
Karnataka High Court · (2009) 5 KarLJ 163
High Courts20 Apr 2009Allowed
Smt. Korapalu S. Shetty Vs I.T.C. Limited and National Securities Depository Ltd.
Karnataka High Court · (2009) ILR (Kar) 2769 : (2009) 6 KarLJ 586 : (2009) 3 KCCR 1969 : (2011) 8 RCR(Civil) 2186
Securities Exchange Board of India Act, 1993 — Section 15 A, 15 B, 15 C, 15 F, 15 G
High Courts20 Apr 2009Dismissed
Classic Developers Vs Deputy Commissioner of Commercial Taxes and Others
Karnataka High Court · (2009) 25 VST 375
Karnataka Value Added Tax Act, 2003 — Section 38 (1), 39, 39 (1)
High Courts17 Apr 2009
K.N. Sakrappa Vs Karnataka State Financial Corporation and Others
Karnataka High Court · (2009) ILR (Kar) 2415 : (2009) 3 KCCR 1566
Karnataka Sales Tax Act, 1957 — Section 13, 14, 15
High Courts17 Apr 2009
NEC Realestate Pvt. Ltd. Vs State of Karnataka
Karnataka High Court · (2009) 5 KarLJ 665
High Courts16 Apr 2009Allowed
Smt. Tejaswini Vs Aravinda Tejas Chandra Gowda
Karnataka High Court · (2010) CriLJ 616 : (2009) 6 KarLJ 643 : (2009) 3 KCCR 2245
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (1) (a)
High Courts16 Apr 2009Dismissed
Smt. H.R. Nagarathna Vs Smt. Jayashree Prasad
Karnataka High Court · (2009) 2 ALD(Cri) 27 : (2009) 4 KarLJ 26 : (2010) 6 RCR(Criminal) 1244
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts16 Apr 2009
Sri P. Shekharappa and Others Vs The Election Commission of India, The State Election Commission, Office of The State Election Commission, The Deputy Commissioner and The superintendent of Police
Karnataka High Court · (2009) 5 KarLJ 161
Constitution of India, 1950 — Article 324
High Courts16 Apr 2009Dismissed
Karnataka State Electro Homeopathy Research and Development Association and Adivappa Lakshman Neginhal Vs Karnataka Ayurvedic and Unani Practitioners Board, State of Karnataka and Union of India (UOI)
Karnataka High Court · (2009) 4 KarLJ 505
High Courts16 Apr 2009
Karnataka Bank Limited Vs The Chief Electoral Officer for Karnataka and Others
Karnataka High Court · AIR 2009 Kar 168 : (2009) ILR (Kar) 3123 : (2009) 4 KarLJ 349 : (2010) 8 RCR(Civil) 912
Constitution of India, 1950 — Article 226, 227Representation of the Peoples Act, 1951 — Section 159
High Courts16 Apr 2009
The Karnataka Bank Limited Vs Chief Electoral Officer for Karnataka and Others
Karnataka High Court · (2009) 3 KCCR 1588
Representation of the Peoples Act, 1951 — Section 159