High Courts09 Jan 2009Allowed
N.C. Gangaraju (Since Dead) by his L.Rs and Another Vs State of Karnataka and Others
Karnataka High Court · (2009) 5 KarLJ 240 : (2009) 5 KCCR 3807
Karnataka Land Reforms Act, 1961 — Section 126, 133, 141
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,294 of 2,397
High Courts09 Jan 2009Allowed
Sri Krishna Vs Civil Judge (Senior Division) Court
Karnataka High Court · (2010) 2 KCCR 1447
Penal Code, 1860 (IPC) — Section 182, 188
High Courts09 Jan 2009
Commissioner of Income Tax and Another Vs Bangalore Water Supply and Sewerage Board
Karnataka High Court · (2009) 319 ITR 176
Income Tax Act, 1961 — Section 10 (20), 12 A, 260 A
High Courts09 Jan 2009
Shivarudrappa Fakirappa Uppin Since (Deceased) by L.Rs and Others Vs The Executive Engineer, Karnataka Housing Board, Hubli Division and Another
Karnataka High Court · (2009) 4 KarLJ 454 : (2010) 1 KCCR 543
Land Acquisition Act, 1894 — Section 16 (2), 23 (2), 28
High Courts07 Jan 2009Dismissed
The Oriental Insurance Co. Ltd. Vs Sri. G. Rohithkumar, Sri. Pawan Kumar G. and Kum. Jayalakshmi G.
Karnataka High Court · (2009) ILR (Kar) 1149 : (2009) 2 KarLJ 693 : (2009) 1 KCCR 517
Motor Vehicles Act, 1988 — Section 149 (2), 170, 173
High Courts07 Jan 2009Allowed
S.V. Sreenivasulu Chetty and Others Vs The State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 1565 : (2009) 2 KarLJ 138
Constitution of India, 1950 — Article 162, 265Mines and Mineral (Development and Regulation) Act, 1957 — Section 2, 9 (2), 9 A
High Courts07 Jan 2009Dismissed
Onam Agarbathi Company Vs The Deputy Commissioner of Income Tax, Special Range-II
Karnataka High Court · (2009) 223 CTR 465 : (2009) ILR (Kar) 1345 : (2009) 310 ITR 56
Income Tax Act, 1961 — Section 143 (1) (a), 143 (3), 40 (b)
High Courts07 Jan 2009
Neelkant Rao Vs Head Master, Government Higher Primary School and Another
Karnataka High Court · (2011) 3 KarLJ 274 : (2011) 1 KCCR 203
High Courts07 Jan 2009Allowed
Shri Yamanappa Parasappa Sanadi Since (Deceased) by L.Rs. Vs Shri Sirajuddin Aulayasaheb Since (Deceased) by L.Rs.
Karnataka High Court · (2009) 01 KAR CK 0006
Constitution of India, 1950 — Article 226, 227
High Courts06 Jan 2009
First Leasing Company of India Ltd. Vs Assistant Commissioner of Commercial Taxes
Karnataka High Court · (2009) 26 VST 460
Karnataka Sales Tax Act, 1957 — Section 12, 12 C (8)
High Courts05 Jan 2009Dismissed
Target Tours and Travels Vs National Departmental Stores and Another
Karnataka High Court · (2009) 2 KCCR 1132
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts05 Jan 2009Dismissed
Commissioner of Income Tax and Another Vs ACE Multitaxes Systems Pvt. Ltd.
Karnataka High Court · (2009) 317 ITR 207
Income Tax Act, 1961 — Section 12 A (b), 260 A, 80 IA (7)
High Courts05 Jan 2009
State of Karnataka and Another Vs Mohammed Shafi
Karnataka High Court · (2009) 2 KarLJ 514 : (2009) 4 KCCR 2654
Karnataka State Minorities Commission Act, 1994 — Section 3, 4, 4 (3)
High Courts05 Jan 2009Dismissed
Prashant Mahadev Pyati Vs The Registrar General, High Court of Karnataka and Another
Karnataka High Court · (2010) 3 KarLJ 72
Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 5
High Courts05 Jan 2009
New India Assurance Company Limited Vs V.I. Mathews and Others
Karnataka High Court · (2009) 2 KCCR 1518
High Courts02 Jan 2009Allowed
Government of Karnataka and Others Vs Brigade Enterprises (P) Limited
Karnataka High Court · (2009) ILR (Kar) 633 : (2010) 8 RCR(Civil) 457
Constitution of India, 1950 — Article 14, 19, 19 (6)Karnataka Value Added Tax Act, 2003 — Section 2 (12), 22, 35, 72 (1)
High Courts02 Jan 2009Allowed
Philips Electronics India Ltd. Vs State of Karnataka
Karnataka High Court · (2009) 20 STT 314 : (2009) 21 VST 321
Karnataka Value Added Tax Act, 2003 — Section 2 (12), 22 35, 72 (1)
High Courts19 Dec 2008Allowed
Asha Ramsh Kumar and Another Vs Bangalore Development Authority
Karnataka High Court · (2009) 1 KCCR 252
Income Tax Act, 1922 — Section 26 A, 59, 59 (5)Power of Attorney Act, 1882 — Section 2
High Courts19 Dec 2008
Narappa Gouda and Others etc. Vs Smt. Tulasawwa and Others etc.
Karnataka High Court · AIR 2009 Kar 180 : (2009) 4 KCCR 2352
Hindu Succession Act, 1956 — Section 6, 6 (i), 8
High Courts19 Dec 2008Allowed
Sri. Malipatil Basavarajappa Vs Smt. Sarvamangalamma and Others
Karnataka High Court · (2011) 4 KCCR 2930
Hindu Succession Act, 1956 — Section 8, 9