COURT ARCHIVE

Karnataka High Court judgments, 2007

784 judgments · page 37 of 40

High Courts08 Feb 2007Dismissed

S.N.G. Exporters Vs Shilpi Granites Exporters, State of Karnataka and The Director of Mines and Geology, Government of Karnataka

Karnataka High Court · (2007) 3 KCCR 1871

Karnataka Minor Mineral Concession Rules, 1994 — Rule 11, 3 (2), 8BMines and Mineral (Development and Regulation) Act, 1957 — Section 15

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High Courts06 Feb 2007

Smt. Abeda Begum M. Inamdar Vs The Director, Agriculture Department, The Karnataka Agro Industrial Corporation and The Accountant General in Karnataka

Karnataka High Court · (2007) 4 KarLJ 536 : (2007) 3 KCCR 146 SN

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High Courts05 Feb 2007

Vysya Bank Ltd. Vs Deputy Commissioner of Wealth-tax (Assessment)

Karnataka High Court · (2008) 299 ITR 335

Wealth Tax Act, 1957 — Section 4 (8), 4 (8) (a)

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High Courts05 Feb 2007Dismissed

Vijaya Bank and Employees Housing Co.operative Society Ltd. Vs Assistant Commissioner, Bangalore South Sub-Division and C. Subbaiah Raju

Karnataka High Court · (2008) 218 CTR 466 : (2007) 3 KCCR 1626

Karnataka Land Revenue Act, 1964 — Section 136 (2)

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High Courts02 Feb 2007

Sri. Renuka Yellamma Devi and Archakara Sangha Vs The State of Karnataka and Others

Karnataka High Court · (2007) 3 KCCR 2091

Bombay Public Trust Act, 1950 — Section 11, 17Renuka Yellamma Devastana (Administration) Act, 1974 — Section 4

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High Courts02 Feb 2007

The Bangalore Jesuit Educational Society, St. Joseph''s College and Fa. Dr. Abrose Pinto Vs The State of Karnataka

Karnataka High Court · (2007) 3 KCCR 2099

Constitution of India, 1950 — Article 14

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High Courts01 Feb 2007

Sheebh Ahmed, Mansoor @ Mohd. Mansoor Pasha and Ameedkhan Vs State of Karnataka

Karnataka High Court · (2008) ILR (Kar) 307 : (2007) 5 KarLJ 432 : (2008) 3 KCCR 234 SN

Penal Code, 1860 (IPC) — Section 302, 325, 34

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High Courts01 Feb 2007Allowed

New India Assurance Co. Ltd. Vs Ashif Pasha and Others

Karnataka High Court · (2007) ACJ 2151 : (2007) 2 KarLJ 52 : (2007) 3 KCCR 1860

Motor Vehicles Act, 1988 — Section 170, 95

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High Courts01 Feb 2007Dismissed

Smt. Santosh Achcha Jain Vs State of Karnataka Shetty Constructions Vs State of Karnataka

Karnataka High Court · AIR 2007 Kar 77 : (2007) 4 KarLJ 189 : (2007) 4 KCCR 252 SN

Karnataka Stamp Act, 1957 — Section 45 A, 45 B

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High Courts01 Feb 2007Dismissed

Taurus Earthmovers Pvt. Ltd. Vs State of Karnataka

Karnataka High Court · (2007) 10 VST 224

Karnataka Sales Tax Act, 1957 — Section 21 (2), 21 (4)

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High Courts01 Feb 2007Allowed

Sri A. Balakrishnan Vs The General Manager, Hindustan Machine Tools Ltd. and The Commissioner, Income Tax

Karnataka High Court · (2007) 208 CTR 337 : (2007) 290 ITR 227 : (2007) 3 KCCR 197 SN

Income Tax Act, 1961 — Section 10 (10) (c), 173 (1), 89

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High Courts01 Feb 2007Allowed

A. Balakrishnan Vs General Manager, Hindustan Machine Tools Ltd.

Karnataka High Court · (2007) 161 TAXMAN 379

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High Courts31 Jan 2007Allowed

Jayamma Vs Lingamma

Karnataka High Court · (2007) 3 KarLJ 178 : (2007) 3 KCCR 1855 : (2012) 2 RCR(Civil) 55 : (2012) 1 RCR(Criminal) 814

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts31 Jan 2007Dismissed

K.B. Bandekar Vs The Principal Chief Conservator of Forest

Karnataka High Court · (2007) ILR (Kar) 2611 : (2007) 6 KarLJ 282 : (2007) 4 KCCR 230 SN

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High Courts31 Jan 2007

Income Tax Officer and Others Vs Raj and Raj Investments

Karnataka High Court · (2007) 213 CTR 203 : (2007) 293 ITR 66

Income Tax Act, 1961 — Section 133 A, 133 A (1), 133 A (3) (ia)

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High Courts31 Jan 2007Allowed

State of Karnataka Vs Durgappa Kivadi

Karnataka High Court · (2007) 01 KAR CK 0001

Penal Code, 1860 (IPC) — Section 323, 376

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High Courts29 Jan 2007

K. Sathya Murthy Vs The Secretary Ministry for Industry and Commerce Government of India, The Controller of Patent and Designs, Patent Office Branch, Wing ''C'' (C-4A), The Director General Intellectual Property Management Division, Council of Scientific and Industrial Research and Technology Information Forecasting and Assessment Council (TIFAC) (Department of Science and Technology)

Karnataka High Court · (2007) 4 KarLJ 686 : (2007) 4 KCCR 260 SN

Drugs and Cosmetics Act, 1940 — Section 11 B, 5

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High Courts29 Jan 2007Allowed

Khoday India Limited Vs The State of Karnataka

Karnataka High Court · (2007) 3 KarLJ 162 : (2007) 4 KCCR 2215

Karnataka Excise (Distillery and Warehouse) Rules, 1967 — Rule 3, 4, 7, 8

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High Courts29 Jan 2007

Bajirao Shiledar Vs State of Karnataka

Karnataka High Court · (2007) 01 KAR CK 0029

Penal Code, 1860 (IPC) — Section 149, 306, 498A

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High Courts29 Jan 2007

Shanta Benni and Chanabasappa Benni Vs The Executive Engineer, Karnataka Housing Board and The Assistant Commissioner and Land Acquisition Officer

Karnataka High Court · (2007) 3 KarLJ 361

Land Acquisition (Mysore Extension and Amendment) Act, 1961 — Section 18 (1) (a), 21

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