High Courts06 Feb 2009Dismissed
K.V. Seshagiri Rao Vs State of Karnataka, The Land Tribunal and Mazoobi
Karnataka High Court · (2009) 4 KarLJ 182 : (2009) 2 KCCR 1178
Karnataka Land Reforms Act, 1961 — Section 25, 41 (2), 44 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,290 of 2,397
High Courts06 Feb 2009
Khaji Mohammed Khalid Vs The Chief Secretary, Government of Karnataka Vidhana Soudha Department of Forests, The Deputy Conservator of Forests Wild Life Division and Range Forest officer Shettyhalli Wild Life Range
Karnataka High Court · (2009) 02 KAR CK 0046
High Courts05 Feb 2009
The Special Land Acquisition Officer, U.K.P. Vs Rayappa Dharmanna Nemagoud and Another
Karnataka High Court · (2011) 2 KCCR 970
High Courts05 Feb 2009Dismissed
Shantappa Vs Irappa Shankarappa and Others
Karnataka High Court · (2009) 6 KarLJ 257
Partnership Act, 1932 — Section 69 (1), 69 (3), 69 (4) (a)
High Courts05 Feb 2009
H.K.E. Society Vs The Deputy Labour Commissioner and the Appellate Authority and Others
Karnataka High Court · (2011) 1 KCCR 344
Payment of Gratuity Act, 1972 — Section 7 (7)
High Courts05 Feb 2009Allowed
Sri Rajkumara Neelakantharaya Desai Vs The Secretary, Department Rural Development and Panchayat Raj and Others
Karnataka High Court · (2011) 3 KarLJ 387 : (2011) 1 KCCR 337
Karnataka Panchayat Raj Act, 1993 — Section 12, 13, 43 A
High Courts04 Feb 2009Dismissed
Smt. Janet Shankunthala Maben and Others Vs The State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 1839 : (2010) 1 KarLJ 654
Constitution of India, 1950 — Article 226Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (2), 28 (4), 28 (5)
High Courts04 Feb 2009Dismissed
S. Siddaramegowda Vs State
Karnataka High Court · (2009) CriLJ 2158 : (2009) 2 KarLJ 239 : (2010) 6 RCR(Criminal) 2591
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts04 Feb 2009Dismissed
Senior Divisional Manager, Divisional Office, LIC of India, Raichur and Another Vs Sunpole
Karnataka High Court · (2011) 1 KCCR 221
High Courts04 Feb 2009Dismissed
Smt. Janet Shakunthala Maben and Others Vs The State of Karnataka and Others
Karnataka High Court · (2009) 3 KCCR 2103 : (2010) 8 RCR(Civil) 612
Constitution of India, 1950 — Article 226Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (2), 28 (3), 28 (4), 28 (5)
High Courts03 Feb 2009
Sree Rama Areca Nut Traders Vs Areca Processing and Marketing Co-operative Society Limited and Another
Karnataka High Court · (2009) 4 KarLJ 645
Limitation Act, 1963 — Section 5
High Courts03 Feb 2009Allowed
Shivaram alias Bhadravathi Shivaram Vs The Police Sub-Inspector and Others
Karnataka High Court · (2009) 4 KarLJ 264 : (2010) 1 KCCR 532
Karnataka State Commission for Women Act, 1995 — Section 9
High Courts03 Feb 2009Allowed
M.S. Shivashankar Vs State of Karnataka and Another
Karnataka High Court · (2010) ILR (Kar) 328 : (2009) 5 KarLJ 130
Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004 — Section 3, 3 (2), 5
High Courts02 Feb 2009Dismissed
Pathan Rahamathulla Vs COD and Others
Karnataka High Court · (2010) CriLJ 4334 : (2011) 1 JCR 465 : (2010) 4 KCCR 2485
Criminal Procedure Code, 1973 (CrPC) — Section 362, 369, 482
High Courts02 Feb 2009Disposed Off
The Commissioner of Income Tax and The Income Tax Officer Vs Sri Gurappa P. Gavali
Karnataka High Court · (2009) 02 KAR CK 0041
High Courts02 Feb 2009
Suo Motu Vs The Chief Secretary Government of Karnataka and The Chairman, Empowered Committee Bangalore-Mysore Infrastructure Corridor Project and Others
Karnataka High Court · (2009) 2 KCCR 1155
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 200
High Courts02 Feb 2009Allowed
The Managing Director, KSRTC Vs Smt. Lalithamma and Others
Karnataka High Court · (2009) 3 KCCR 1980
Motor Vehicles Act, 1988 — Section 147
High Courts31 Jan 2009Dismissed
The Management of Bata India Limited Vs Bata Employees Association and Others
Karnataka High Court · (2010) 124 FLR 181 : (2009) ILR (Kar) 3199 : (2009) 4 KarLJ 673 : (2010) 1 LLJ 41
Industrial Disputes Act, 1947 — Section 33 (4)Industrial Disputes Rules, 1957 — Rule 2, 62 (4)
High Courts31 Jan 2009
K.B. Mulla Vs State of Karnataka and Another
Karnataka High Court · (2009) 3 KarLJ 310 : (2009) 2 KCCR 1166
Karnataka Government (Allotment of Government Quarters) Rules, 1999 — Rule 13, 22, 9 (3)
High Courts31 Jan 2009
State Vs Vithal Muttappa Kanamadi and Another
Karnataka High Court · (2011) 4 KarLJ 143
Criminal Procedure Code, 1973 (CrPC) — Section 378 (1), 378 (3)Penal Code, 1860 (IPC) — Section 302, 304 A, 341, 498A