High Courts01 Dec 2008Dismissed
Sri Mahadevaswamy Vs The Karnataka Power Transmission Corporation Limited
Karnataka High Court · (2009) 2 KarLJ 356 : (2009) 1 KCCR 649
Electricity (Supply) Act, 1948 — Section 59, 79
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,297 of 2,397
High Courts01 Dec 2008
The Managing Director, Adarsh Film Institute Vs Smt. M.K. Sharada and Another
Karnataka High Court · (2009) 121 FLR 465 : (2009) ILR (Kar) 156 : (2009) 2 KarLJ 669
Industrial Disputes Act, 1947 — Section 10 (4A), 2 (k), 2 A
High Courts01 Dec 2008Allowed
Bangalore Club Vs The Asst. Commissioner of Commercial Taxes and The State of Karnataka Bangalore Golf Club Vs The Asst. Commissioner of Commercial Taxes and The State of Karnataka
Karnataka High Court · (2009) ILR (Kar) 2830 : (2010) 27 VST 489
Karnataka Tax on Luxuries Act, 1979 — Section 2, 2 (4)
High Courts01 Dec 2008Allowed
The Assistant Executive Engineer (Electrical), Karnataka Electricity Board now known as K.P.T.C.L. and The Executive Engineer (Ele), Karnataka Electricity Board now known as K.P.T.C.L. Vs Ennar Refineries Pvt. Ltd.
Karnataka High Court · (2009) 2 KarLJ 504 : (2009) 1 KCCR 436
Electricity Act, 2003 — Section 126, 127, 145
High Courts27 Nov 2008Dismissed
W.S. Insulators of India Ltd. Now called as W.S. Industries (India) Ltd., Trala Electromech Systems Pvt. Ltd. (formerly known as Transmission Line and Accessories Pvt. Ltd.) and Sri V. Srinivasan represented by Sri Dwarakanath Iyer Vs The Chief Secretary Government of Karnataka and Others
Karnataka High Court · (2009) 4 KarLJ 310
Karnataka Land Revenue Act, 1964 — Section 129, 136 (3)
High Courts27 Nov 2008Allowed
Smt. Kittur Yasmin Riyaz and Another Vs Deputy Commissioner and Others
Karnataka High Court · (2009) ILR (Kar) 47
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 2, 3, 4
High Courts27 Nov 2008Dismissed
W.S. Insulators of India Limited and Others Vs The Chief Secretary Government of Karnataka and Others
Karnataka High Court · (2009) 1 KCCR 771
Karnataka Land Revenue Act, 1964 — Section 127, 136 (1), 136 (3)
High Courts27 Nov 2008Dismissed
Sohil Nivas Nireshwalia Vs Visvesvararya Technological University and Others
Karnataka High Court · (2009) 3 KarLJ 243 : (2009) 1 KCCR 542
Karnataka Education Institutions (Prohibition of Capitation Fees) Rules, 1984 — Rule 3
High Courts27 Nov 2008Allowed
Smt. N. Rukmini Vs P. Puttaswami
Karnataka High Court · AIR 2009 Kar 61 : (2009) ILR (Kar) 71 : (2009) 2 KarLJ 640 : (2009) 1 KCCR 352
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, 151
High Courts26 Nov 2008
The State of Karnataka, Secretary to Government, Department of Co-operation, The Director of Cooperative Audit and The Registrar of Co-operative Societies Vs The Karnataka Milk Federation
Karnataka High Court · (2009) 2 KarLJ 709 : (2009) 1 KCCR 9 SN
Karnataka Co-operative Societies Act, 1959 — Section 2 (AA), 63 (10), 63 (11)
High Courts26 Nov 2008Dismissed
B.P. Girish Managing Trustee Sri Someshwara Devaru Temple (Private Temple) Vs State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 708 : (2009) 3 KarLJ 550 : (2009) 1 KCCR 278
Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 1 (3)
High Courts26 Nov 2008
P. Satyanarayana Vs C.H. Jayathertha
Karnataka High Court · (2009) 2 KCCR 1273
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Nov 2008Dismissed
Commissioner of Service Tax Vs Stag Software Pvt. Ltd.
Karnataka High Court · (2009) 16 STR 144
Central Excise Act, 1944 — Section 35 GFinance Act, 1994 — Section 65 (108), 65 (26)
High Courts25 Nov 2008Dismissed
M. Puttaswamy Vs State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 94 : (2009) 4 KarLJ 356 : (2009) 1 KCCR 676
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 19, 7
High Courts24 Nov 2008
Basappa Neelappa Sulikeri Vs The Spl Land Acquisition Officer
Karnataka High Court · (2011) 4 KCCR 2975
High Courts24 Nov 2008Dismissed
Smt. Bhagyamma and Others Vs Smt. Ningarama and Others
Karnataka High Court · (2009) ILR (Kar) 118 : (2009) 4 KarLJ 404 : (2009) 1 KCCR 410
Hindu Minority and Guardianship Act, 1956 — Section 12, 6, 8Limitation Act, 1963 — Section 7
High Courts24 Nov 2008
Nanjappa Vs Government of Karnataka, Land Revenue Department (Land Grant)
Karnataka High Court · (2009) ILR (Kar) 1399 : (2009) 5 KarLJ 147 : (2009) 1 KCCR 576
Karnataka Land Grant Rules, 1969 — Rule 12, 12 (1) (1), 4 (2)
High Courts24 Nov 2008
Smt. Sulochana Balegar Vs Sri. R. Chandrashekhar Balegar
Karnataka High Court · (2009) 3 CivCC 416 : (2009) ILR (Kar) 692 : (2009) 3 KarLJ 699 : (2009) 1 KCCR 661
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2Family Courts Act, 1984 — Section 13
High Courts24 Nov 2008Dismissed
Savani Transport Limited Vs State of Karnataka and K.R. Prasanna Kumar Setty
Karnataka High Court · AIR 2009 Kar 160 : (2009) 2 KarLJ 712
Karnataka Rent Act, 1999 — Section 2 (3) (g), 70 (2) (c)Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 31, 50
High Courts24 Nov 2008Dismissed
Sri G. Veeranna Vs The Joint Registrar of Co-operative Societies and Others
Karnataka High Court · (2009) 1 KCCR 532