High Courts18 Feb 2009
High Court of Karnataka Vs Sri. Rangappa Bhovi
Karnataka High Court · (2009) 3 KCCR 1812 : (2011) 7 RCR(Criminal) 1440
Contempt of Courts Act, 1971 — Section 12, 15, 2 (c)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,288 of 2,397
High Courts18 Feb 2009
High Court of Karnataka Vs Rangappa Bhovi
Karnataka High Court · (2009) CriLJ 3638 : (2009) 4 KarLJ 299
Contempt of Courts Act, 1971 — Section 12, 19, 19 (3), 2 (c)
High Courts18 Feb 2009Allowed
A.R.A. Basith Saheb Charitable Trust Vs Karnataka State Board of Wakf and Another
Karnataka High Court · AIR 2009 Kar 2697 : (2009) ILR (Kar) 2403 : (2009) 4 KarLJ 90 : (2009) 3 KCCR 2083
Waqf Act, 1995 — Section 13, 72, 72 (1)
High Courts18 Feb 2009Dismissed
Tumkur Poura Karmikara Sangha (Regd.) Vs The Municipal Council and Another
Karnataka High Court · (2009) 122 FLR 933 : (2009) 4 KarLJ 96 : (2010) 1 KCCR 64 : (2009) 4 LLJ 709
Constitution of India, 1950 — Article 12, 14, 16, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10 (1), 12, 7
High Courts18 Feb 2009Dismissed
Registrar General, High Court of Karnataka Vs B.A. Umesh
Karnataka High Court · (2010) 1 ALT(Cri) 402 : (2009) CriLJ 3642 : (2011) 3 RCR(Criminal) 1908
Penal Code, 1860 (IPC) — Section 302, 376, 392
High Courts17 Feb 2009Dismissed
Official Liquidator of Alliance Leathers P. Ltd. (In Liquidation) Vs Kerala Financial Corporation and Another
Karnataka High Court · (2009) 149 CompCas 429
Companies Act, 1956 — Section 437, 441 (2), 456
High Courts17 Feb 2009Dismissed
S. Govindaraju Vs The Divisional Controller, Bangalore Metropolitan Transport Corporation
Karnataka High Court · (2009) 123 FLR 250 : (2009) 5 KarLJ 325 : (2009) 3 KCCR 1592
Industrial Disputes Act, 1947 — Section 10 (1C)
High Courts17 Feb 2009Dismissed
P. Channabasavaiah Vs The Divisional Controller, Karnataka State Road Transport Corporation, Bangalore Rural Division
Karnataka High Court · (2009) 123 FLR 511 : (2009) 5 KarLJ 172 : (2009) 3 KCCR 1925
High Courts17 Feb 2009Allowed
Sri M.A. Parthasarathy Vs The Spl. Deputy Commissioner, The State of Karnataka and The Commissioner, Survey, Settlement of Land Records
Karnataka High Court · (2009) ILR (Kar) 1940 : (2009) 5 KarLJ 203 : (2009) 3 KCCR 139 SN
Karnataka Land Revenue Act, 1964 — Section 136 (3)Karnataka Lokayukta Act, 1984 — Section 2 (12), 7, 8, 8 (2) (d)
High Courts17 Feb 2009Dismissed
H.K. Shekar Vs Karnataka State Road Transport Corporation
Karnataka High Court · (2009) 123 FLR 650 : (2009) 5 KarLJ 155 : (2009) 3 KCCR 1928
High Courts16 Feb 2009Dismissed
Smt. Giddamma and Another Vs Smt. Venkatamma, (Dead by LRS) and Others
Karnataka High Court · (2009) ILR (Kar) 992 : (2009) 4 KarLJ 696
Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 59, 63
High Courts16 Feb 2009Allowed
Smt. A. Bhagyamma and Another Vs Bangalore Development Authority
Karnataka High Court · AIR 2010 Kar 63 : (2009) ILR (Kar) 2747 : (2009) 4 KarLJ 509 : (2010) 8 RCR(Civil) 2185
Transfer of Property Act, 1882 — Section 54
High Courts16 Feb 2009Allowed
Union of India (UOI) and Others Vs B. Jayaram and Others
Karnataka High Court · (2009) 4 KarLJ 33
Constitution of India, 1950 — Article 12, 226Railways Act, 1989 — Section 50, 51 (2)
High Courts16 Feb 2009Dismissed
Shivananda Gurusiddappa Yadavannavar, Shankarappa Channappa Morabad, Channappa Basavanneppa Morabad and Yallappa Govindappa Mantur Vs The Deputy Commissioner and Others
Karnataka High Court · (2011) 4 KCCR 2875
Karnataka Land Grant Act, 1968 — Section 108 K, 94 A
High Courts13 Feb 2009Allowed
H.B. Amar Singh and Others Vs Karnataka State Road Transport Corporation and Others
Karnataka High Court · (2010) 125 FLR 83 : (2010) 1 KarLJ 602 : (2010) 3 LLJ 386
Constitution of India, 1950 — Article 141Payment of Gratuity Act, 1972 — Section 4, 4 (5)
High Courts13 Feb 2009Dismissed
Patric John (Since Deceased) by L.Rs Vs Somashekhar
Karnataka High Court · (2009) 5 KarLJ 345 : (2010) 1 KCCR 517
Karnataka High Court Act, 1961 — Section 21, 21 (1) (h), 27, 27 (2) (r)
High Courts13 Feb 2009Allowed
South Indian Sugar Mills Association and Sri Prabhulingesh Sugars and Chemicals Limited Vs The Union of India (UOI), Ministry of Consumer Affairs, Food and Public Distribution, Department of Food and Public Distribution, The State of Karnataka and The Commissioner for Cane Development and Director of Sugar Sri Chamundeswari Sugars Ltd. Vs The State of Karnataka and The Commissioner for Cane Development and Director of Sugar
Karnataka High Court · (2009) ILR (Kar) 2216 : (2009) 5 KarLJ 302 : (2010) 8 RCR(Civil) 300
Constitution of India, 1950 — Article 162, 246, 254Essential Commodities Act, 1955 — Section 2 (a), 2 (b), 3 (1), 3 (2)
High Courts13 Feb 2009
Mrs. Surinder Kaur Nayak and Another Vs Chief Personnel Manager, Syndicate Bank Ltd. and Others
Karnataka High Court · (2009) ILR (Kar) 1125 : (2010) 1 KarLJ 234 : (2010) 1 LLJ 313
Payment of Gratuity Act, 1972 — Section 4, 4 (6), 4 (6) (a)Syndicate Bank Officers Employees (Conduct) Regulations, 1976 — Regulation 24, 3 (1), 3 (8)
High Courts12 Feb 2009Dismissed
K.S.R.T.C. Staff and Workers Federation (AITUC) Vs Management of K.S.R.T.C. and Others
Karnataka High Court · (2009) 4 LLJ 881
High Courts12 Feb 2009Allowed
P.A. Girish and Another Vs The Management of BPL Limited and Another
Karnataka High Court · (2009) ILR (Kar) 4583 : (2010) 1 KarLJ 220 : (2010) 1 LLJ 218 : (2010) 3 SLR 504
Industrial Disputes Act, 1947 — Section 33, 33 (2) (b)