High Courts15 Sept 2008Allowed
Syndicate Bank Vs M. Hanumanthappa
Karnataka High Court · (2009) 121 FLR 27 : (2008) ILR (Kar) 5139 : (2009) 1 KarLJ 419
Industrial Disputes Act, 1947 — Section 10 (1) (d), 11 A
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,308 of 2,397
High Courts15 Sept 2008Allowed
Sri K.T. Krishnegowda Vs The Joint Registrar of Co-op Societies, Mysore Division, The Deputy Registrar of Co-operative Societies Mysore Division, Taluk Co-operative Agricultural and Rural Development Bank Ltd. and Sri Lakkannagowda
Karnataka High Court · (2008) 09 KAR CK 0004
Karnataka Co-operative Societies Act, 1959 — Section 29 C, 29 C (2) (b)
High Courts12 Sept 2008Allowed
Baswaraj Ambarao Aluji and Others Vs Command Area Development Authority, Krishna Basin Projects and Others
Karnataka High Court · (2011) 1 KCCR 400
Command Areas Development Act, 1980 — Section 15, 48, 78 A
High Courts12 Sept 2008
Pressy Pinto Vs Rony Maxim Pinto and Others
Karnataka High Court · AIR 2009 Kar 157 : (2009) 5 KarLJ 601 : (2010) 1 KCCR 536
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 2, 104, 96Succession Act, 1925 — Section 295, 299
High Courts12 Sept 2008Dismissed
Secretary, Central Board of Direct Taxes and Another Vs B.K. Sinha Union of India (UOI) and Others Vs A.S. Mani
Karnataka High Court · (2009) 221 CTR 284 : (2009) 309 ITR 1 : (2009) 177 TAXMAN 483
Income Tax Act, 1961 — Section 80 RRA
High Courts12 Sept 2008Allowed
Smt. Hemavathi Vs New India Assurance Co. Ltd. and Others
Karnataka High Court · (2009) ACJ 1751 : (2008) ILR (Kar) 5069 : (2009) 2 KCCR 1067
High Courts12 Sept 2008
Mallikarjun Hosakote Vs The General Manager, The Karnataka State Road Transport Corporation and The Deputy General Manager Internal Insurance Fund, KSRTC North West Karnataka Road Transport Corporation and North West Karnataka Road Transport Corporation Internal Insurance Fund Vs Mallikarjun Veerabhadrappa Hosakoti
Karnataka High Court · (2010) ACJ 151
Motor Vehicles Act, 1988 — Section 166, 168
High Courts12 Sept 2008Dismissed
ITI Employees Housing Co-operative Society Ltd. Vs The State of Karnataka and Sri Rangappa (since dead represented by Lrs. Sri Rangappa and Sri Puttanna)
Karnataka High Court · (2009) ILR (Kar) 584 : (2009) 3 KarLJ 364 : (2009) 2 KCCR 1009
Land Acquisition Act, 1894 — Section 48 (1), 48 A (1), 52
High Courts12 Sept 2008
Mr. M. Shashikumar and Others Vs The Management of BPL Limited and The Management of Sanyo BPL Pvt. Ltd. The Management of Sanyo BPL Private Limited Vs Mr. M. Shashikumar and Others
Karnataka High Court · (2010) 1 KCCR 587 : (2009) 3 LLJ 66
Industrial Disputes Act, 1947 — Section 25 F, 25 FF, 25 G
High Courts12 Sept 2008Dismissed
N.G.E.F. Limited Vs Regional Director and Recovery Officer, ESI Corporation
Karnataka High Court · (2009) 5 KarLJ 437
Employees State Insurance Act, 1948 — Section 2 (9), 75
High Courts12 Sept 2008Dismissed
Fiza Developers and Inter-Trade Pvt. Limited Vs AMCI (India) Private Limited and AMCI Export Corporation
Karnataka High Court · (2008) 09 KAR CK 0006
Arbitration and Conciliation Act, 1996 — Section 2 (e), 34, 82
High Courts11 Sept 2008Allowed
The Divisional Manager, The New India Assurance Company Limited Vs Mehboobsab and Another
Karnataka High Court · (2011) 3 KLJ 212
Motor Vehicles Act, 1988 — Section 110 AA, 167Workmens Compensation Act, 1923 — Section 3, 3 (5)
High Courts11 Sept 2008
The Director-in-charge Anthropological Survey of India Vs Dr. B.V. Ravi Prasad Rao
Karnataka High Court · (2008) 09 KAR CK 0053
High Courts10 Sept 2008Dismissed
Sree Venugopala Swamy Temple Trust Vs Corporation of the City of Bangalore
Karnataka High Court · AIR 2009 Kar 63 : (2009) 1 KCCR 600
Bangalore Mahanagara Palike Act — Section 64 (1), 64 (2)Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 5, 5 (1)
High Courts10 Sept 2008
Vijayalakshmi Marketing Vs State of Karnataka
Karnataka High Court · (2009) 1 KCCR 203
Constitution of India, 1950 — Article 226, 227Standards of Weights and Measures Act, 1976 — Section 39, 63, 73
High Courts10 Sept 2008Dismissed
Hoysala Plantations and Processing (Traders, Exporters of Agro Products) Vs KSSIDC (Karnataka State Small Industries Development Corporation Ltd.)
Karnataka High Court · (2008) 09 KAR CK 0022
Constitution of India, 1950 — Article 226
High Courts10 Sept 2008Allowed
NCR Corporation India Pvt. Ltd. Vs The Deputy Commissioner of Commerical Taxes (Intelligence)
Karnataka High Court · (2010) ILR (Kar) 1370 : (2009) 22 VST 371
Central Sales Tax Act, 1956 — Section 2 (g), 3Karnataka Sales Tax Act, 1957 — Section 12 (2), 12 AKarnataka Value Added Tax Act, 2003 — Section 38, 39
High Courts10 Sept 2008Dismissed
Bhuvaneswar Traders Vs Commissioner of Commercial Taxes and Others
Karnataka High Court · (2009) 23 VST 215
Karnataka Value Added Tax Act, 2003 — Section 54Karnataka Value Added Tax Rules, 2005 — Rule 161
High Courts09 Sept 2008Dismissed
Mangalore Urban Development Authority Vs Leelavathi and Others
Karnataka High Court · (2008) ILR (Kar) 5059 : (2009) 2 KarLJ 284
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (1), 10 (3), 10 (6)
High Courts09 Sept 2008Dismissed
Mr. Raja @ Dosewala @ Nagaraja Vs The Jail Superintendent and Others
Karnataka High Court · (2009) CriLJ 638 : (2008) ILR (Kar) 4684 : (2008) 4 KCCR 2662
Criminal Procedure Code, 1973 (CrPC) — Section 427, 482