High Courts15 Jan 2009
Thippanaika Vs The Deputy Commissioner and Others
Karnataka High Court · (2010) 1 KarLJ 288
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,293 of 2,397
High Courts15 Jan 2009Dismissed
Smt. Sulochana Damodhar Vs The State Transport Authority and Others Sri. Jawahar Nazarath Vs The State Transport Authority, The Kerala State Road Transport Corporation and The Kerala State Road Transport Employees Association
Karnataka High Court · (2009) 3 KarLJ 409 : (2009) 4 KCCR 2479
Motor Vehicles (Amendment) Act, 1988 — Section 217 A, 80 (3), 81, 88, 88 (5)
High Courts15 Jan 2009Dismissed
Marappa and Another Vs State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 1392 : (2009) 2 KarLJ 517
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts13 Jan 2009
Tirupati Chemicals Vs Deputy Commissioner of Commercial Taxes (Audit 31)
Karnataka High Court · (2010) 27 VST 380
Karnataka Value Added Tax Act, 2003 — Section 39 (2)
High Courts13 Jan 2009Allowed
The Commissioner of Income Tax and The Asst. Commissioner of Income Tax Vs Chitrakala Investment Trade and Business Finance Ltd.
Karnataka High Court · (2009) 01 KAR CK 0059
Income Tax Act, 1961 — Section 260 A, 36 (2)
High Courts13 Jan 2009Allowed
Abdul Aziz and Others Vs Police Sub-Inspector, Market Police Station and Others
Karnataka High Court · (2011) 3 KarLJ 326 : (2011) 1 KCCR 346
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154 (1), 154 (2), 154 (3)
High Courts12 Jan 2009Allowed
Sri Mario Pires Vs Bruhath Bangalore Mahanagara Palike and Others
Karnataka High Court · (2009) ILR (Kar) 1189
Right to Information Act, 2005 — Section 11
High Courts12 Jan 2009Dismissed
The Karnataka State Co-operative Marketing Federation Limited Vs Karnataka Agro Industries Corporation Limited and Krishak Bharati Co-operative Ltd.
Karnataka High Court · (2009) 01 KAR CK 0064
High Courts12 Jan 2009
N.G. Puttaswamy and Another Vs State of Karnataka and Others
Karnataka High Court · (2009) 2 KCCR 1201
Karnataka Transparency in Public Procurements Act, 1999 — Section 18, 4 (d), 5, 6
High Courts12 Jan 2009
Commissioner of Income Tax and Another Vs Endeavour Estates P. Ltd.
Karnataka High Court · (2009) 319 ITR 106
Income Tax Act, 1961 — Section 260 A, 271 (1) (c)
High Courts09 Jan 2009Dismissed
Commissioner of Income Tax and Another Vs Karnataka Urban Infrastructure Development and Finance Corporation
Karnataka High Court · (2009) 315 ITR 301
Income Tax Act, 1961 — Section 260 A
High Courts09 Jan 2009
Mohd. Yunus and Another Vs Mahboob Bi and Others
Karnataka High Court · (2009) 3 KarLJ 72 : (2009) 1 KCCR 778
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Jan 2009Dismissed
Shanthappa and Others Vs Channabasavaiah and Others
Karnataka High Court · (2009) ILR (Kar) 1525 : (2009) 2 KarLJ 644 : (2009) 2 KCCR 893
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 110
High Courts09 Jan 2009Allowed
Sri Lakshminrayana Industries Vs Karnataka State Financial Corporation and Chem Solar Energy System Private Limited
Karnataka High Court · AIR 2009 Kar 65 : (2009) 2 KarLJ 32 : (2009) 4 KCCR 2741 : (2011) 7 RCR(Civil) 2148
Constitution of India, 1950 — Article 12, 14, 226State Financial Corporations Act, 1951 — Section 29, 29 (1)
High Courts09 Jan 2009Allowed
Nokia Siemens Network India Private Limited Vs Nil
Karnataka High Court · (2009) 150 CompCas 728 : (2009) 9 KarLJ 8 : (2009) 2 KCCR 907 : (2010) 103 SCL 193
Companies Act, 1956 — Section 394 (1), 94, 97
High Courts09 Jan 2009Dismissed
Chandrashekar Hanamappa Kulali Vs Bhimappa Giriyappa Magi
Karnataka High Court · (2009) 9 KarLJ 92 : (2009) 1 KCCR 689
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Jan 2009Allowed
In Re: Titan Holdings Limited
Karnataka High Court · (2009) 01 KAR CK 0042
Companies Act, 1956 — Section 391, 394
High Courts09 Jan 2009Dismissed
Albert Mascrenhas Since dead by L.Rs. [Nelly Albert Mascrenhas and Uffernia Mascrenhas] Vs P.V. Verghese - dead by L.Rs [Leela Verghese, Bobby, Joy and Oenlic]
Karnataka High Court · AIR 2009 Kar 2196 : (2009) 4 KarLJ 17 : (2009) 1 KCCR 832
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 20
High Courts09 Jan 2009
Mysore Cements Limited Vs NIL
Karnataka High Court · (2009) 150 CompCas 623 : (2009) 4 KarLJ 388 : (2009) 4 KCCR 2707 : (2010) 97 SCL 290
Companies Act, 1956 — Section 100, 16, 394, 81
High Courts09 Jan 2009
Boramma Vs Srinivasa, Siddamma, Marigowda - dead by his LRs Yogesh and The Tahsildar
Karnataka High Court · (2009) 2 KarLJ 385 : (2009) 1 KCCR 670
Civil Procedure Code, 1908 (CPC) — Section 100