COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,302 of 2,397

High Courts24 Oct 2008Dismissed

Sri Gurubasappa Holegundi, Chairman Koppal Urban Development Authority Vs The State of Karnataka

Karnataka High Court · (2011) 4 KCCR 423 SN

Constitution of India, 1950 — Article 14Karnataka Urban Development Authorities Act, 1987 — Section 5

High Courts23 Oct 2008Dismissed

Sri H.T. Ganesh Vs The State of Karnataka

Karnataka High Court · (2009) ILR (Kar) 478 : (2009) 2 KarLJ 428 : (2009) 1 KCCR 644

Karnataka Forest Act, 1963 — Section 71 A (2), 71 D

High Courts23 Oct 2008

South Western Railway Employees Sangha Vs Union of India (UOI) and Others

Karnataka High Court · (2012) 4 KarLJ 327 : (2011) 4 KCCR 445 SN

High Courts23 Oct 2008Allowed

Vinod Sequiera Vs Bahunji alias G.M. Hassan Kunhi

Karnataka High Court · (2009) ILR (Kar) 184 : (2009) 1 KarLJ 75 : (2008) 5 KCCR 3364 : (2009) 5 RCR(Criminal) 894

Criminal Procedure Code, 1973 (CrPC) — Section 200, 256, 273Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts22 Oct 2008Dismissed

Y.K. Suresh Kumar Vs The Special Deputy Commissioner and Others

Karnataka High Court · (2009) 3 KarLJ 83 : (2009) 3 KCCR 163 SN

High Courts22 Oct 2008Dismissed

Regional Director, ESI Corporation, The Deputy Director, ESI Corporation and The Recovery Officer, ESI Corporation Vs The Management of Shagil Precision India The Management of Shagil Precision India Vs Regional Director, ESI Corporation, The Deputy Director, ESI Corporation and The Recovery Officer, ESI Corporation

Karnataka High Court · (2009) 120 FLR 950 : (2009) 1 KarLJ 452 : (2009) 2 LLJ 420

Employees State Insurance Act, 1948 — Section 2 (22), 75

High Courts22 Oct 2008

Officers Tailoring House Vs The Deputy Director, ESI Corporation

Karnataka High Court · (2008) 10 KAR CK 0038

Employees State Insurance Act, 1948 — Section 45 A, 75

High Courts22 Oct 2008Dismissed

Smt. Sumathi Sadashivayya Vs Lord Krishna Bank Ltd.

Karnataka High Court · (2009) 1 KarLJ 263 : (2009) 2 KCCR 48 SN

Constitution of India, 1950 — Article 226, 227Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14

High Courts22 Oct 2008

Mrs. Manaoranjitham Vs State of Karnataka and Others

Karnataka High Court · (2009) 3 KarLJ 130

High Courts22 Oct 2008Allowed

Gangavva Thotagi Vs The State Of Karnataka and The Deputy Commissioner

Karnataka High Court · (2011) 4 KCCR 2926

Karnataka State Freedom Fighters Pension Rules, 1965 — Rule 7

High Courts22 Oct 2008Dismissed

Raufsab Vs State of Karnataka

Karnataka High Court · (2011) 3 KarLJ 228

High Courts22 Oct 2008Allowed

Sri B. Paramashivaiah and Sri B. Chandrashekar Vs Sri M.K. Shankar Prasad Chetty and Sri M.K. Srinivas Murthy (since deceased by his Lrs Smt. Anita S. Murthy and Kum. Snigdha rep. by her mother and Guardian Smt. Anita S. Murthy) Sri B. Parameshivaiah and Others Vs Sri M.K. Shankar Prasad Chetty and Sri M.K. Srinivas Murthy Chetty Sri B. Parameshivaiah and Sri B. Chandrashekar Vs Sri M.K. Shankar Prasad Chetty and Others

Karnataka High Court · AIR 2009 Kar 88 : (2009) 3 KarLJ 319 : (2009) 4 KCCR 2783

Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (a) (r), 5

High Courts21 Oct 2008Dismissed

Smt. Malaprabha Shrikant Madar, Occ. Chairman Vs The Asst. Commissioner and The Gram Panchayat Ninjinkodal

Karnataka High Court · (2011) 4 KCCR 2889

Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3, 3 (1), 3 (2)Karnataka Panchayat Raj Act, 1993 — Section 49

High Courts21 Oct 2008Dismissed

Ramappa Vs The Asst. Commissioner and The Gram Panchayat

Karnataka High Court · (2011) 4 KCCR 2915

Karnataka Panchayat Raj Act, 1993 — Section 49

High Courts21 Oct 2008Dismissed

Smt Muttavva Janigeri Vs The Asst. Commissioner, Hirekanagai Gramapanchayathi, Maruthi Basavanthappa Doddakurubar and Smt. Renuka Fakkikeerappa

Karnataka High Court · (2011) 4 KCCR 425 SN

Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3, 3 (2)Karnataka Panchayat Raj Act, 1993 — Section 49

High Courts21 Oct 2008

Shri. Bheemappa Bhavikatti Vs Hubli Electricity Supply Company Ltd. and T. Venkateshappa

Karnataka High Court · (2011) 4 KCCR 429 SN

Constitution of India, 1950 — Article 12

High Courts21 Oct 2008Allowed

G.S. Chikkamadaiah Vs T. Venkatesh

Karnataka High Court · (2009) 2 KarLJ 117 : (2009) 4 KCCR 3032

Mysore Court-fees and Suits Valuation Act, 1958 — Section 13

High Courts21 Oct 2008Allowed

Commissioner of Income Tax and Another Vs United Insurance Co. Ltd.

Karnataka High Court · (2010) 325 ITR 231

Income Tax Act, 1961 — Section 194 A, 194 A (3) (ix), 201 (1A)

High Courts21 Oct 2008Allowed

The Commissioner of Income Tax and The Income Tax Officer (TDS) Vs Oriental Insurance Co. Ltd.

Karnataka High Court · (2009) 223 CTR 102 : (2009) ILR (Kar) 1340 : (2009) 315 ITR 102 : (2009) 183 TAXMAN 186

Income Tax Act, 1961 — Section 194 A, 194 A (3), 194 A (3) (ix), 201

High Courts21 Oct 2008

Renuka Agencies and Others Vs State of Karnataka and Others

Karnataka High Court · (2009) 1 KarLJ 242

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 6