High Courts15 Apr 2009
Shaikh Moinudin and Others Vs Buransab and Others
Karnataka High Court · (2009) 3 KCCR 1983
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,280 of 2,397
High Courts15 Apr 2009Allowed
Babappa Vs State
Karnataka High Court · (2010) 2 KarLJ 1 : (2010) 2 KCCR 1010
Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2), 17
High Courts15 Apr 2009Dismissed
Navayuvaka Sangha (R) and Others Vs The Government of Karnataka and Others
Karnataka High Court · (2009) 5 KarLJ 159
High Courts13 Apr 2009Dismissed
Sri. Kariyappa Bin Thippanna and Others Vs State of Karnataka and Others
Karnataka High Court · (2009) 4 KarLJ 692
Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 23
High Courts13 Apr 2009
Mysore Construction Co. (Prop. Mycon Construction Ltd.) and Others Vs State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 2657 : (2010) 8 RCR(Civil) 2157 : (2009) 24 VST 250
Karnataka Value Added Tax Act, 2003 — Section 15, 15 (5) (e), 4 (3) (d)
High Courts13 Apr 2009
V.S. Lad and Sons Vs The State of Karnataka and Others
Karnataka High Court · (2009) CriLJ 3760 : (2009) 6 KarLJ 430 : (2009) 3 KCCR 2067 : (2010) 7 RCR(Criminal) 751
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest (Conservation) Act, 1980 — Section 2Karnataka Forest Act, 1963 — Section 62 A, 62 B
High Courts09 Apr 2009Dismissed
Sri Abdul Ayub Vs State of Karnataka and Others
Karnataka High Court · (2009) 04 KAR CK 0130
High Courts09 Apr 2009
The Mysore Paper Mills Limited Vs Sri Prasanna
Karnataka High Court · (2009) 123 FLR 253 : (2009) ILR (Kar) 4266 : (2009) 6 KarLJ 464 : (2009) 3 KCCR 1618 : (2010) 3 SLR 417
Industrial Disputes Act, 1947 — Section 25 B, 25 F
High Courts09 Apr 2009
In Re: Paxar India (P.) Ltd.
Karnataka High Court · (2009) 93 SCL 112
Companies Act, 1956 — Section 391, 394
High Courts08 Apr 2009Allowed
M.P. Sreenath Gupta Vs The Assistant Executive Engineer (EI), Bangalore Electricity Supply Company TRD, W3 Sub-Division and Another
Karnataka High Court · (2009) 4 KarLJ 268 : (2009) 3 KCCR 1946
Electricity Act, 2003 — Section 126, 126 (3)
High Courts06 Apr 2009Dismissed
C. Shashi Kumar Vs State of Karnataka and Others
Karnataka High Court · AIR 2009 Kar 2538 : (2009) 6 KarLJ 320 : (2009) 2 KCCR 1456
Mineral Concession Rules, 1960 — Rule 59 (1), 59 (2)Mines and Mineral (Development and Regulation) Act, 1957 — Section 10, 11
High Courts06 Apr 2009Dismissed
Bhima Mines and Minerals Private Limited and Others Vs State of Karnataka and Others
Karnataka High Court · (2009) 5 KarLJ 144 : (2011) 1 RCR(Civil) 358 : (2011) 1 RCR(Civil) 358
High Courts06 Apr 2009Allowed
The Deputy Commissioner for Transports, Gulbarga Division and Another Vs Kumaraswamy Mining Company
Karnataka High Court · (2010) 5 KarLJ 479
Karnataka Motor Vehicles Taxation Act, 1957 — Section 3 (1), 4
High Courts03 Apr 2009Dismissed
Berya Fishermen Co-operative Society Limited Vs The Senior Assistant Director of Fisheries and Others
Karnataka High Court · (2009) 4 KarLJ 259
High Courts03 Apr 2009Dismissed
R.C. India Vs The State of Karnataka
Karnataka High Court · (2009) 26 VST 674
Karnataka Sales Tax Act, 1957 — Section 10 (2), 10 B, 22 A (1)
High Courts03 Apr 2009Dismissed
Devaraju and Smt. Ningamma Vs Smt. Chandramma and Roopa
Karnataka High Court · (2009) 04 KAR CK 0113
Penal Code, 1860 (IPC) — Section 498A, 506
High Courts03 Apr 2009
A.S. Krishna Murthy Vs C.N. Revanna and Others Sri C.N. Revanna Vs Smt. S. Nalina Sreenivasan and The District Magistrate
Karnataka High Court · (2009) 5 KarLJ 454 : (2009) 5 KCCR 3816
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j)Transfer of Property Act, 1882 — Section 106, 111
High Courts03 Apr 2009
U.M. Suresh Rao Vs State of Karnataka Department of House and Urban Development and Others
Karnataka High Court · (2009) 04 KAR CK 0087
Karnataka Town and Country Planning Act, 1961 — Section 13 D, 14, 14 A, 3 (2)
High Courts03 Apr 2009
Rangegowda Vs Khalimulia and The United India Ins Co. Ltd.
Karnataka High Court · (2009) 04 KAR CK 0077
High Courts03 Apr 2009Allowed
M.R.K. Rao and Others Vs Corporation of City of Bangalore
Karnataka High Court · (2009) 04 KAR CK 0073