State of Karnataka Vs Jagadev Biradar
.... ataka, the levy of lifetime tax on such a vehicle would not arise. In other words, reliance was placed on Section 47 of the MV Act, 1988 to contend that registration of a vehicle, which is registered outside Karnataka is mandatory within the State of Karnataka only under the circumstances provided u ...
KARNATAKA HIGH COURT
M.H. Hasanabba Vs State of Karnataka
.... sal of the revision petition. 5. Upon going through the evidence placed on record by the prosecution i.e., evidence of RTO who has been examined as P.W. 1 and the evidence of the accused who has been examined as D.W. 1 coupled with the documents marked as Exs. P. 1 to P. 3 and Exs. D. 1 to D. 4, ...
Karnataka High Court
Sri S.P. Swaminathan Vs The Joint Commissioner-for Transports and Secretary, KSTA
.... 82 of the Rules provides for granting of tourist permits. Rule 83 of the Rules deals with payment of authorization fee. Sub-rule 2 of Rule 83 of the Rule provides every authorization shall be granted in Form 23-A, in case the certificate of registration is issued on smart card or shall be granted in ...
Karnataka High Court
K. Jayadevappa Vs The RTO and Tax Officer, Shimoga, The Deputy Commissioner for Transports, Smt. K. Champa and The State of Karnataka
.... ontentions urged etc. 9. We have heard Sri. N. E. Nagesh, learned Counsel for the appellant and Smt. S. Sujatha, learned AGA for the respondents extensively including several other contentions urged. 10. Liability of a person who is found in possession of registered vehicle to pay motor vehicl ...
Karnataka High Court
Rajashree Cement Vs State of Karnataka and Others
.... ed on public roads and as such, the vehicle cannot be taxed under the Taxation Act. We are unable to persuade ourselves to agree with the submission of the learned Senior Counsel for the petitioner. The crux of the question is whether the dumper is a motor vehicle and whether the vehicle attracts li ...
karnataka high court (gulbarga bench)
State of Karnataka Vs Bhavakanna Jeevappa Anandache
.... d held that, u/s 66 of the Motor Vehicles Act, 1988 no owner of a motor vehicle can use or permit the use of the vehicle as a transport vehicle in any public place unless it has the necessary permit. It was held that in the absence of any permit, it was not permissible to calculate the tax payable. ...
karnataka high court (gulbarga bench)
HMT Ltd. Vs The State of Karnataka and The Regional Transport Officer cum Taxation Authority <BR> BEML Limited
.... d, after removing the defects pointed out by the previous decision, the State Government could exercise its powers u/s 3(1) of the Act and it cannot be said that it has acted beyond its jurisdiction.... The defects pointed out in Aviny Polymers Private Limited''s case, supra, are removed and, the ...
Karnataka High Court
The Deputy Commissioner for Transports, Gulbarga Division and Another Vs Kumaraswamy Mining Company
.... liable to pay the tax. For that reasons, the State has made the payment of tax compulsory on every registered vehicle and that too in advance and has at the same time provided for the grant of refund of tax whenever the person paying the tax has not made use of the roads by plying the vehicle and su ...
karnataka high court (gulbarga bench)
The Regional Transport Officer and Another Vs S. Rajendra
.... to claim. (emphasis supplied) 7. The contention of Sri P.S. Manjunath, learned Advocate for the respondent is that the case being an ''exceptional one'' as the vehicle met with an accident, the Insurance Company sold the said vehicle and settled the claim on salvage loss basis and thus there ...
Karnataka High Court
Muniswamy Vs State
.... on of the vehicle they have proceeded only on the basis of inference drawn from the non-production of any material by the accused substantiating the seizure of the vehicle by the owner. A perusal of the evidence of PW1 Hanumanthappa Thambada - the complainant shows that he was not aware as to who wa ...
Karnataka High Court
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