High Courts27 Feb 2009Allowed
Nazeer Ahmed and Another Vs High Court of Karnataka and Others
Karnataka High Court · (2010) 3 KarLJ 128
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,287 of 2,397
High Courts27 Feb 2009
Sachin Vs State
Karnataka High Court · (2010) 1 Crimes 497 : (2009) 6 KarLJ 324
Criminal Procedure Code, 1973 (CrPC) — Section 439 (1)Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts27 Feb 2009
S.R. Narayana Murthy Vs Joint Registrar of Co-operative Society, Bangalore Region and Others
Karnataka High Court · (2009) 4 KarLJ 294
Karnataka Co-operative Societies Act, 1959 — Section 12 (2), 70, 70 (1), 71
High Courts27 Feb 2009Dismissed
Fiza Developers and Inter-Trade Private Limited Vs AMCI (India) Private Limited and Another
Karnataka High Court · (2009) 6 KarLJ 545
Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 3
High Courts27 Feb 2009Dismissed
Commissioner of Service Tax Vs Mcdowel and Company Ltd.
Karnataka High Court · (2009) 16 STR 258 : (2010) 24 STT 394
Finance Act, 2000 — Section 116, 117
High Courts26 Feb 2009Dismissed
MSK Mills Vs MSK Mills Naukarara Sabha and Another
Karnataka High Court · (2010) 3 KarLJ 151
Industrial Disputes Act, 1947 — Section 25 M (2), 33 C (2)
High Courts26 Feb 2009Dismissed
The Karnataka Milk Federation Vs The State of Karnataka, The Director of Co-operative and The Registrar of Co-operative Societies Sri H.D. Revanna and Others Vs The State of Karnataka, Secretary to Government, Department of Co-operation and Others
Karnataka High Court · (2009) 5 KarLJ 522
Karnataka Co-operative Societies Act, 1959 — Section 63, 63 (10), 63 (11)
High Courts26 Feb 2009Dismissed
Ms. Belle Ravivarma Vs Union of India (UOI) and Another
Karnataka High Court · AIR 2009 Kar 2303 : (2009) 4 KarLJ 724 : (2009) 3 KCCR 1932
Constitution of India, 1950 — Article 226
High Courts25 Feb 2009Dismissed
Smt. Saraswathi Shetty Vs Smt. Lakshmi @ Bommi and Others
Karnataka High Court · (2009) ILR (Kar) 1783 : (2009) 4 KarLJ 558
Constitution of India, 1950 — Article 32
High Courts25 Feb 2009Dismissed
Deccan Aviation Limited Vs G.E. Commercial Aviation Services Ltd. and Others
Karnataka High Court · (2009) ILR (Kar) 1466 : (2009) 6 KarLJ 475 : (2009) 3 KCCR 110 SN
Companies Act, 1956 — Section 391, 392, 394
High Courts25 Feb 2009Dismissed
S.L. Prasad Vs The State of Karnataka
Karnataka High Court · (2009) 02 KAR CK 0039
Constitution of India, 1950 — Article 226, 227
High Courts25 Feb 2009Dismissed
Channabasappa Vs The Land Tribunal
Karnataka High Court · (2009) 2 KCCR 1130
Karnataka Land Reforms Act, 1961 — Section 133 (2)
High Courts25 Feb 2009Allowed
The Public Information Officer and Secretary, Shrimad Raghavendra Co-Operative Housing Society Limited Vs Karnataka State Information Commission and Another
Karnataka High Court · (2009) 6 KarLJ 299 : (2009) 5 KCCR 3754
High Courts24 Feb 2009Dismissed
MRF Limited Vs Commissioner of Commercial Taxes and Another
Karnataka High Court · (2010) 35 VST 539
Karnataka Value Added Tax Act, 2003 — Section 39, 59, 62, 65
High Courts24 Feb 2009Allowed
Oriental Insurance Company Vs Smt. Shobha A.V. and Others
Karnataka High Court · (2009) 02 KAR CK 0051
Motor Vehicles Act, 1988 — Section 170
High Courts21 Feb 2009Dismissed
Chandrashekar Chavan Vs State of Karnataka and Others
Karnataka High Court · (2009) 4 KarLJ 649 : (2009) 4 KCCR 2555
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10 (1) (aa), 15 (1) (2C)Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)
High Courts21 Feb 2009
Smt. Putalabai and Others Vs Gulbarga Taluk Panchayat and Others
Karnataka High Court · (2010) 3 KarLJ 57
Karnataka Panchayat Raj Act, 1993 — Section 120, 120 (2), 141 (2) (a)
High Courts21 Feb 2009
Sree Vinayaka Devasthana Samithi Vs Smt. Kamalamma
Karnataka High Court · (2009) 123 FLR 576 : (2009) ILR (Kar) 4021 : (2009) 5 KarLJ 361 : (2010) 1 LLJ 757
Industrial Disputes Act, 1947 — Section 2 (j)
High Courts20 Feb 2009Dismissed
SAP India Private Limited Vs Deputy Commissioner of Commercial Taxes
Karnataka High Court · (2009) 3 KCCR 96 SN : (2009) 26 VST 417
Karnataka Sales Tax Act, 1957 — Section 13 (3) (b)
High Courts19 Feb 2009Dismissed
The State of Karnataka and The S.S.L.C. Board Vs Udayakumar Wale, The Karnataka Mahila Hindi Seva Samithi and The Principal, Hindi Shikshaka (B.Ed.) Training College
Karnataka High Court · (2009) 02 KAR CK 0074