High Courts25 Mar 2009Dismissed
Shrimathi Nayak Vs Renuka
Karnataka High Court · (2010) 1 CivCC 344 : (2010) CriLJ 372 : (2010) 1 KarLJ 197
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,284 of 2,397
High Courts25 Mar 2009Dismissed
Om Investment Corporation Vs Assistant Provident Fund Commissioner, Employees Provident Fund Organisation
Karnataka High Court · (2009) 123 FLR 411 : (2009) ILR (Kar) 3173 : (2009) 5 KarLJ 125 : (2009) 4 KCCR 2956 : (2009) 4 LLJ 317
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (a), 2 A, 7 A
High Courts25 Mar 2009Dismissed
Marimallappa Charities Vs Addl. Commissioner of Income Tax and Another
Karnataka High Court · (2009) 03 KAR CK 0062
Income Tax Act, 1961 — Section 220 (3), 251, 260 A
High Courts25 Mar 2009Dismissed
Smt. B. Indramma Vs Sri Eshwar
Karnataka High Court · (2010) 1 ALD(Cri) 23 : (2010) 2 BC 643 : (2010) 1 CivCC 661 : (2009) ILR (Kar) 2331 : (2009) 5 KarLJ 491 : (2010) 1 KCCR 94 : (2010) 5 RCR(Criminal) 719
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts24 Mar 2009Allowed
Kolte Patil Developers Ltd. Vs Additional Commissioner of Commercial Taxes Zone I
Karnataka High Court · (2011) 42 VST 226
Karnataka Sales Tax Act, 1957 — Section 20, 22, 22 A (1)
High Courts24 Mar 2009Dismissed
Yajaman Gowraiah since dead by his Lrs Shanthamma Vs N.V.S. Shivaram since dead by his Lrs (Jayamma and Others) and Others
Karnataka High Court · (2009) ILR (Kar) 2105 : (2009) 4 KarLJ 514 : (2009) 3 KCCR 1624
Limitation Act, 1963 — Section 65Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 5
High Courts24 Mar 2009
The Chief Postmaster General and Others Vs Bangalore Water Supply and Sewerage Board and Others
Karnataka High Court · (2009) ILR (Kar) 1743 : (2009) 5 KarLJ 477
Bangalore Sewerage (Amendment) Regulation, 1997 — Regulation 2CBangalore Water Supply and Sewerage Act, 1964 — Section 84, 88
High Courts24 Mar 2009Dismissed
National Agricultural Co-operative Marketing Federation of India Ltd. Vs Deputy Commissioner of Commercial Taxes (Assessments 16)
Karnataka High Court · (2009) 26 VST 596
Karnataka Sales Tax Act, 1957 — Section 23 (1)Karnataka Sales Tax Rules, 1957 — Rule 31 (1)
High Courts24 Mar 2009Dismissed
Sri M. Sanjeev Gowda Vs The Commissioner, Hindu Religious and Charitable Endowments and Others
Karnataka High Court · (2009) ILR (Kar) 2254 : (2009) 3 KCCR 1800 : (2010) 8 RCR(Civil) 308
Karnataka Government (Transaction of Business) Rules, 1977 — Rule 14 (1), 22 (3), 3 (2)Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 22, 25 (1)
High Courts24 Mar 2009Dismissed
Ajjappa Sabappa Malagi Vs State of Karnataka
Karnataka High Court · (2011) 2 KCCR 905
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts23 Mar 2009Allowed
H.N. Yoga Rajan Vs Government Tool Room and Training Centre and Another
Karnataka High Court · (2009) ILR (Kar) 1750 : (2009) 4 KarLJ 50 : (2009) 3 KCCR 93 SN
Constitution of India, 1950 — Article 12Visveswaraiah Technological University Act, 1994 — Section 2 (2), 2 (g), 2 (h)
High Courts20 Mar 2009Dismissed
Smt. B. Indrani Gowda and Others Vs The Registrar of Firms and Deputy Registrar of Co-operative Societies, Returning Officer for Election to Vidyavardhaka Sangha (Regd.) and Sales Officer (Govt.), V. Lakshminarayana, Asst. Director, Command Area Development Authority and Vidyavardhaka Sangha (Regd.)
Karnataka High Court · AIR 2009 Kar 2569 : (2009) 4 KarLJ 526
High Courts19 Mar 2009
H.V. Vijayaraghavan and Another Vs Malathi Das and Others
Karnataka High Court · (2009) 5 KarLJ 375 : (2009) 4 KCCR 2313
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (2), 5 AKarnataka Town and Country Planning Act, 1961 — Section 14 A, 15, 15 (1), 15 (2)
High Courts19 Mar 2009Dismissed
Airport Authority Employees Union Vs Union of India (UOI) and Others
Karnataka High Court · (2009) 4 KarLJ 366 : (2009) 3 KCCR 164 SN : (2010) 101 SCL 250
Companies Act, 1956 — Section 234, 234 (6), 234 (7)
High Courts19 Mar 2009Dismissed
A.S. Parameshwaraiah and Others Vs State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 1761 : (2009) 4 KarLJ 330 : (2009) 3 KCCR 1849 : (2010) 7 RCR(Civil) 2959
Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provisions) Rules, 1966 — Rule 39Karnataka Municipalities Act, 1964 — Section 72
High Courts18 Mar 2009Dismissed
P. Raghu and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 2009 Kar 1244 : (2009) 4 KarLJ 339
Karnataka Municipal Corporations Act, 1976 — Section 32 (2) (b), 35 (1) (a)
High Courts18 Mar 2009Dismissed
The Commissioner of Income Tax and The Dy. Commissioner of Income Tax, Spl. Range-II Vs Gajanana Enterprises
Karnataka High Court · (2009) 03 KAR CK 0070
Income Tax Act, 1961 — Section 143 (1A)
High Courts18 Mar 2009Allowed
Mahamed Rafiq, Umarabbi Vs State
Karnataka High Court · (2009) 03 KAR CK 0054
High Courts18 Mar 2009Dismissed
The Commissioner of Income Tax and The Dy. Commissioner of Income Tax, Spl. Range-II Vs TTK Prestige Ltd.
Karnataka High Court · (2009) 227 CTR 565 : (2010) 322 ITR 390 : (2009) 184 TAXMAN 18
Income Tax Act, 1961 — Section 143 (3), 154, 80 IA
High Courts18 Mar 2009Dismissed
Commissioner of Income Tax and Another Vs Gajanana Enterprises
Karnataka High Court · (2010) 229 CTR 176 : (2009) 314 ITR 247
Income Tax Act, 1961 — Section 143 (1A)