High Courts31 Mar 2009Dismissed
B.B. Nanjappa Vs State of Karnataka
Karnataka High Court · (2009) 03 KAR CK 0048
Penal Code, 1860 (IPC) — Section 380, 408, 468, 471
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,283 of 2,397
High Courts31 Mar 2009Dismissed
S. Suresh Rao Sathe and Others Vs The Karnataka Kshatriya Maratha Parishath
Karnataka High Court · (2009) 03 KAR CK 0047
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts31 Mar 2009
Prabhakar K. Prabhu Vs Ganapathi A. Prabhu
Karnataka High Court · (2009) 03 KAR CK 0045
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts31 Mar 2009
Dilip Deshmukh and Durgesh Dilip Deshmukh Vs The State of Karnataka and Others
Karnataka High Court · (2010) CriLJ 620 : (2009) ILR (Kar) 2248 : (2009) 6 KarLJ 78 : (2009) 5 KCCR 3708 : (2010) 6 RCR(Criminal) 1443
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154 (3), 200, 36
High Courts31 Mar 2009Dismissed
Nagaraju and Others Vs The Tahsildar
Karnataka High Court · (2009) ILR (Kar) 1671 : (2009) 5 KarLJ 496 : (2009) 3 KCCR 1638
Karnataka Land Revenue (Amendment) Act, 2007 — Section 192 A, 192 B, 192 CKarnataka Land Revenue Act, 1964 — Section 73, 73 (1), 73 (2)Mines and Mineral (Development and Regulation) Act, 1957 — Section 21, 4
High Courts31 Mar 2009
Sri. Nanjappa Vs Sri Doddaiah Gowdanna and Sri Rangamma
Karnataka High Court · (2010) 2 CivCC 661 : (2009) ILR (Kar) 2294 : (2010) 8 RCR(Civil) 325
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 100, 100 (5)Hindu Minority and Guardianship Act, 1956 — Section 11, 12, 8
High Courts31 Mar 2009Dismissed
K. Satish and Others Vs The State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 1237 : (2009) 5 KarLJ 296 : (2009) 3 KCCR 1613
Karnataka Municipal Corporations Act, 1976 — Section 176
High Courts30 Mar 2009Dismissed
The State of Karnataka Vs S.B Nanjappa Gowda, Since dead by L.Rs. Laxmamma Gowda and Avinash Gowda and Others
Karnataka High Court · (2009) ILR (Kar) 1897 : (2009) 5 KarLJ 141
Land Acquisition Act, 1894 — Section 5 A, 6 (1)
High Courts30 Mar 2009Dismissed
Smt. Nancy Pais Vs Sri S. Surendra and Sri N. Srinivasa
Karnataka High Court · (2010) ILR (Kar) 629
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 58, 47Limitation Act, 1963 — Section 4
High Courts30 Mar 2009
New Mangalore Port Trust Vs General Secretary, New Mangalore Port and Dock Workers'' Union
Karnataka High Court · (2010) 1 KCCR 100
New Mangalore Port Trust (Recruitment, Seniority and Promotion) Rules, 1980 — Rule 31
High Courts30 Mar 2009
Mysore Fruit Products Limited Vs The Director of Marketing and Others
Karnataka High Court · (2009) 3 KCCR 1580
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65 A, 70, 70 (1) (a)
High Courts26 Mar 2009Allowed
Smt. Rukmini Vs Smt. Indirammal
Karnataka High Court · (2009) ILR (Kar) 3224 : (2010) 8 RCR(Civil) 930
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 17, 17 (1) (b), 59 A, 91
High Courts26 Mar 2009Dismissed
Sri Anil Colaco Vs The Authorized Officer and Deputy Conservator of Forest, Koppa Division and The Range Forest Officer, Forest Mobile Squad
Karnataka High Court · (2009) 5 KarLJ 249
Constitution of India, 1950 — Article 226, 227Karnataka Forest Act, 1963 — Section 71 A, 71 A (1), 71 G
High Courts26 Mar 2009Partly Allowed
New Taj Mahal Cafe Pvt. Ltd. and Others Vs The State of Karnataka and Others
Karnataka High Court · (2009) 25 VST 101
Karnataka Value Added Tax Act, 2003 — Section 10, 11, 15, 72, 72 (2)
High Courts26 Mar 2009Allowed
Sri M.K. Narasimhappa Vs Sri Kondappa, Smt. Venkatalakshmamma, Sri G.B. Fakruddin and Sri T.N. Nagaraja
Karnataka High Court · (2009) 03 KAR CK 0055
High Courts26 Mar 2009Allowed
Furtado Food Products Vs Assistant Commissioner of Commercial Taxes (Audit-7) Vat Division, Joint Commissioner of Commercial Taxes (A), Mangalore Division and The State of Karnataka
Karnataka High Court · AIR 2009 Kar 2986 : (2009) ILR (Kar) 1990 : (2009) 25 VST 230
Karnataka Value Added Tax Act, 2003 — Section 38 (1), 62 (2), 62 (3)Mysore General Clauses Act, 1899 — Section 10
High Courts26 Mar 2009
Shri Aleemuddin and Others Vs The Divisional Manager, New India Assurance Company Limited
Karnataka High Court · (2009) ILR (Kar) 1422
Workmens Compensation Act, 1923 — Section 3 (1), 4 (1), 4 A (3)
High Courts26 Mar 2009
T. Ganganna Vs Zareena Begum
Karnataka High Court · (2009) 03 KAR CK 0044
Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts26 Mar 2009Dismissed
Mr. E. Ali Vs The Authorised Officer and Chief Manager Syndicate Bank Sadashivanagar Branch
Karnataka High Court · (2009) 4 KarLJ 551 : (2011) 1 RCR(Civil) 557 : (2011) 1 RCR(Civil) 557
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2 (1) (zd)Security Interest (Enforcement) Rules, 2002 — Rule 6 (2), 8 (6)
High Courts26 Mar 2009Dismissed
Smt. Sundaramma Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2009) 4 KarLJ 290
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (3)