High Courts03 Apr 2009
In Re: Lotus Bio Analytical Services (P.) Ltd.
Karnataka High Court · (2009) 94 SCL 138
Companies Act, 1956 — Section 391, 394
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,281 of 2,397
High Courts03 Apr 2009Dismissed
Bates India Pvt. Ltd., formerly known as Clarion Advertising Services Ltd. Vs The State of Karnataka
Karnataka High Court · (2010) 27 VST 236
Karnataka Sales Tax Act, 1957 — Section 2 K, 6 B
High Courts02 Apr 2009
Mrs. Joyce Albuquerque Vs Mr. Cyprian Menezes, Roman Catholic, Sudhakar Shenoy and Mrs. Lucy Margaret Pereira Joyce Albuquerque Vs Richard M. Lobo @ R.M. Lobo, Edward Peris (since dead) (Sunniva Castelion @ Peris and Ivan Peris, (children of Late Edward Peris), Sudhakar Shenoy and Cyprian Menezes
Karnataka High Court · (2010) 2 KarLJ 136 : (2010) 3 KCCR 1706
Evidence Act, 1872 — Section 91
High Courts02 Apr 2009Allowed
The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs Vijaya Bank
Karnataka High Court · (2010) 323 ITR 163
Income Tax Act, 1961 — Section 36 (1), 36 (1) (vii), 36 (2)
High Courts02 Apr 2009Allowed
Doddaiah and Others Vs State of Karnataka
Karnataka High Court · (2009) 04 KAR CK 0114
Penal Code, 1860 (IPC) — Section 149, 306
High Courts02 Apr 2009Dismissed
Sri Divyesh Kumar Shah rep. by G.P.A. Holder Ramesh K. Shah, Sri Maneesh R. Shah rep. by G.P.A. Holder Ramesh K. Shah and Sri Kiran R. Shah rep. by G.P.A. Holder Ramesh K. Shah Vs Bangalore Development Authority
Karnataka High Court · (2009) 04 KAR CK 0100
High Courts02 Apr 2009
Smt. Achala Ganapathy Vs State of Karnataka and Others
Karnataka High Court · (2009) 04 KAR CK 0099
High Courts02 Apr 2009
Prakash Kumar, Sri P. Kishore Kumar, Sri P. Lalith Kumar and Smt. Lachi Bai Vs C.A. Venkatachalapathy Since Deceased by his LRS, C.V. Suresh Setty, C.V. Srinivas Setty, C.V. Mahesh Setty and Smt. Geetha Murthy
Karnataka High Court · (2009) 04 KAR CK 0082
High Courts02 Apr 2009
Sharan Rohidas Poojary Vs The State of Karnataka
Karnataka High Court · (2009) 04 KAR CK 0078
Penal Code, 1860 (IPC) — Section 376, 392
High Courts02 Apr 2009Dismissed
L.M.J. International Ltd. Vs Bharathmatha Coffee Works
Karnataka High Court · (2009) 04 KAR CK 0071
Constitution of India, 1950 — Article 226, 227
High Courts02 Apr 2009Dismissed
Shri Basavalinga Vs Shri Mohan Raja
Karnataka High Court · (2009) 04 KAR CK 0060
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1UKarnataka Rent Act, 1999 — Section 2 (3) (f), 2 (3) (g)
High Courts02 Apr 2009Dismissed
P. Thimmanaiak and Others Vs State of Karnataka and Others
Karnataka High Court · (2009) 4 KarLJ 173
Karnataka Panchayat Raj Act, 1993 — Section 209
High Courts02 Apr 2009
Deen Mohamed A.R. and Others Vs State of Karnataka and Others
Karnataka High Court · (2009) 04 KAR CK 0050
Constitution of India, 1950 — Article 226, 227
High Courts02 Apr 2009
Shivakumar Swamy Madappa Vs Smt Basamma, Mallanna, Karibasappa and Mahadevappa
Karnataka High Court · (2009) 04 KAR CK 0039
Karnataka Land Revenue Act, 1964 — Section 16 (e) (vii)
High Courts02 Apr 2009Dismissed
M. Kokila Vs The State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 2583 : (2009) 6 KarLJ 590 : (2010) 8 RCR(Civil) 2135
Karnataka Land Reforms Act, 1961 — Section 2 (1)Karnataka Land Revenue Act, 1964 — Section 95, 95 (2)
High Courts02 Apr 2009Dismissed
Belgundi Cements (Pvt.) Ltd. Vs Commissioner of Commercial Taxes
Karnataka High Court · (2010) 29 VST 59
Karnataka Sales Tax Act, 1957 — Section 12 A, 12 A (1A)
High Courts01 Apr 2009
Shivarama Parameshwara Hegde Vs Subray Honnappa Naik and The Divisional Manager United India Insurance Co. Ltd.
Karnataka High Court · (2011) ACJ 1464
Motor Vehicles Act, 1988 — Section 146, 147
High Courts01 Apr 2009
Smt. Lagumakka Vs The Oriental Insurance Company Limited and Another
Karnataka High Court · (2009) 2 KCCR 1193
High Courts01 Apr 2009
Smt. H. Kanthamma and Others Vs Sri S. Rudrappa and Others
Karnataka High Court · (2009) 3 KCCR 1936
High Courts01 Apr 2009
Mineral Sales Private Limited (MSPL), Hospet Vs State of Karnataka and Others
Karnataka High Court · (2009) 6 KarLJ 386
Karnataka Forest Act, 1963 — Section 24 (a), 24 (c) (ii), 24 (d), 82