High Courts30 Jan 2009
In Re: M.C. Chandy
Karnataka High Court · (2009) 01 KAR CK 0052
Succession Act, 1925 — Section 242, 278, 300
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,291 of 2,397
High Courts30 Jan 2009Dismissed
Mahadevappa Vs Karnataka Lokayuktha and Another
Karnataka High Court · (2009) ILR (Kar) 947 : (2011) 3 KarLJ 279 : (2010) 6 RCR(Criminal) 974
Criminal Procedure Code, 1973 (CrPC) — Section 4, 428, 482, 5Karnataka Lokayukta Act, 1984 — Section 13 (1) (e), 13 (2)
High Courts30 Jan 2009
Rangaswamy and Another Vs State of Karnataka and Others
Karnataka High Court · (2009) 3 KarLJ 316
Karnataka Panchayat Raj Act, 1993 — Section 232, 233, 234, 235, 236
High Courts30 Jan 2009
Smt. Suvarna Vs State of Karnataka and Another
Karnataka High Court · (2011) 1 KCCR 331
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 167 (2) (b), 269
High Courts29 Jan 2009Dismissed
Commissioner of Income Tax and Another Vs Wipro Ltd.
Karnataka High Court · (2009) 319 ITR 289
Income Tax Act, 1961 — Section 17 (2) (iiia), 201 (1), 201 (1A), 260 A
High Courts29 Jan 2009Dismissed
Bazm-E-Niswan Charitable Trust and Another Vs Amanath Co-operative Bank Limited and Others
Karnataka High Court · (2009) 4 KarLJ 633 : (2010) 1 KCCR 491
Karnataka Co-operative Societies Act, 1959 — Section 70 (1), 70 (2) (e), 70 (3)
High Courts29 Jan 2009Dismissed
The Hebbar Sree Vaishnava Sabha Vs G.S. Yoganarasimha, N. Raghavachar, N.K. Sundararaj and The District Registrar of Societies and Firms
Karnataka High Court · (2009) 4 KarLJ 11
Karnataka Societies Registration Act, 1960 — Section 10, 3, 9
High Courts29 Jan 2009Allowed
Management of Indian Aluminium Company Limited Vs Sri S. Nagaiah
Karnataka High Court · (2009) ILR (Kar) 1902 : (2009) 3 KarLJ 184 : (2009) 4 KCCR 2875 : (2009) 3 LLJ 528 : (2009) 7 SLR 122
Industrial Disputes Act, 1947 — Section 11, 11 A, 33, 33 (2) (b)
High Courts29 Jan 2009Allowed
State and Others Vs Syed Ali Ahmed Hussaini and Others
Karnataka High Court · (2011) 5 KarLJ 590 : (2011) 1 KCCR 351
Limitation Act, 1963 — Section 64, 65
High Courts28 Jan 2009Dismissed
Chethana Kumble Vs Kumar Jhagirdar
Karnataka High Court · (2009) ILR (Kar) 1409 : (2009) 3 KarLJ 649
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151
High Courts28 Jan 2009
B.C. Reddy and Others Vs The Additional Registrar of Co-operative Societies (I and M) and Others
Karnataka High Court · (2009) 2 KarLJ 561 : (2009) 2 KCCR 1152
Karnataka Co-operative Societies Act, 1959 — Section 119Limitation Act, 1963 — Section 5
High Courts28 Jan 2009Dismissed
The Director of Municipal Administration Directorate of Municipal Administration Government of Karnataka, The Deputy Commissioner and The State of Karnataka Vs H.N. Guruprasad and The Municipal Commissioner City Municipal Council
Karnataka High Court · (2009) 3 KarLJ 245
Karnataka Civil Services (Appointment on Compassionate Grounds) Act, 1996 — Section 6 (4)
High Courts28 Jan 2009Allowed
In Re: Advanced Medical Optics India P. Ltd.
Karnataka High Court · (2009) 150 CompCas 230 : (2010) 97 SCL 160
Companies Act, 1956 — Section 78, 78 (1), 78 (2)
High Courts28 Jan 2009Dismissed
Sri S. Venkata Reddy Vs Sri Mulabagalappa and Others
Karnataka High Court · (2009) ILR (Kar) 1442 : (2009) 3 KarLJ 294 : (2009) 2 KCCR 1195
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (e), 4, 4 (2)
High Courts28 Jan 2009Dismissed
The Director of Municipal Administration and Others Vs H.N. Guruprasad and Another
Karnataka High Court · (2009) 122 FLR 41 : (2009) ILR (Kar) 1462 : (2009) 2 KCCR 1147
Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 6 (4)
High Courts28 Jan 2009
In Re: Indo Nissin Foods Ltd.
Karnataka High Court · (2009) 150 CompCas 275 : (2010) 97 SCL 132
Companies Act, 1956 — Section 100, 101, 189
High Courts27 Jan 2009
Leo Granex Vs Pavillion Granites and Others
Karnataka High Court · (2010) 1 ALD(Cri) 28 : (2010) 1 BC 536 : (2010) 2 CivCC 82 : (2009) ILR (Kar) 4062 : (2010) 1 KCCR 621 : (2010) 1 RCR(Civil) 944 : (2010) 1 RCR(Criminal) 870
Criminal Procedure Code, 1973 (CrPC) — Section 244, 251, 259Negotiable Instruments Act, 1881 (NI) — Section 138, 143
High Courts27 Jan 2009
The Director General, India Council of Agricultural Research and Others Vs T.B.S. Subramani and Another
Karnataka High Court · (2010) 124 FLR 149 : (2009) 6 KarLJ 538
Central Civil Services (Pension) Rules, 1972 — Rule 38, 38 (2)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts27 Jan 2009
G. Basavaraju Vs Smt. Arundathi and Another
Karnataka High Court · (2009) ILR (Kar) 1053 : (2009) 2 KarLJ 465 : (2009) 4 KCCR 2723
Contempt of Courts Act, 1971 — Section 11, 12Right to Information Act, 2005 — Section 18 (1), 19 (1), 20
High Courts27 Jan 2009
STeP-IN Forum and Another Vs The Registrar of Societies and Another
Karnataka High Court · (2009) 2 KarLJ 215 : (2009) 5 KCCR 3739