High Courts20 Oct 2008Dismissed
Fairozkhan Vs The Authorised Officer and Deputy Conservator of Forest, Mandya Division
Karnataka High Court · (2009) 1 KarLJ 90
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 10 of 46
High Courts17 Oct 2008Dismissed
K. Tirupati Reddy Vs The Managing Director, Karnataka Niravari Nigama Limited and Another
Karnataka High Court · (2008) 6 KarLJ 677
Karnataka Transparency in Public Procurements Rules, 2000 — Rule 17 (1), 17 (2)
High Courts17 Oct 2008Allowed
Basavantappa alias Basavant Vs State
Karnataka High Court · (2008) 6 KarLJ 685 : (2008) 5 KCCR 681 SN
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 465, 471, 473
High Courts17 Oct 2008
Smt. Madamma Vs The State of Karnataka and Others Smt. R. Sudha Rao rep. by her GPA Holder Sri R. Sathyanarayana Vs Bangalore Development Authority and Buddha Education Trust (R)
Karnataka High Court · (2009) 3 KarLJ 489 : (2009) 4 KCCR 2691
Karnataka Land Revenue Rules, 1966 — Rule 93A, 97 (4)
High Courts17 Oct 2008Allowed
Fathima Bai Vs ITO
Karnataka High Court · (2008) 10 KAR CK 0009
Income Tax Act, 1961 — Section 148, 54, 54 (1), 54 (2)
High Courts16 Oct 2008Allowed
H. Abdul Rasheed Vs Madrasa-E-Arabia
Karnataka High Court · (2009) 6 KarLJ 43
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 2 (e) (v)Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)
High Courts16 Oct 2008
R. Nagaraj Vs Sri Brahmatantra Swathanthra Parakala Mutt and Another
Karnataka High Court · (2010) 2 KCCR 1499
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 131, 151
High Courts16 Oct 2008Dismissed
Bharathi Souhardha Credit Co-operative Ltd. Vs The State of Karnataka and Others
Karnataka High Court · AIR 2009 Kar 1532 : (2009) 2 KarLJ 593 : (2009) 1 KCCR 749
Karnataka Souhardha Sahakari Act, 1997 — Section 31 (2) (b), 38
High Courts16 Oct 2008Dismissed
Commissioner of Income Tax and Another Vs Chamundeshwari Sugar Limited
Karnataka High Court · (2009) 223 CTR 423 : (2009) ILR (Kar) 407 : (2009) 309 ITR 326 : (2009) 2 KCCR 988 : (2009) 183 TAXMAN 285
Income Tax Act, 1961 — Section 10 (1), 32
High Courts16 Oct 2008Dismissed
Sri. Ningappa Mudde Vs Smt. Leelavathi
Karnataka High Court · (2008) 10 KAR CK 0014
Contempt of Courts Act, 1971 — Section 11, 12
High Courts16 Oct 2008Dismissed
S.N. Murthy, B.T. Laxminarayana, M.N. Virupaksha and A.M. Suresh Vs State of Karnataka and Others
Karnataka High Court · (2009) 1 KarLJ 185 : (2009) 1 KCCR 630
Notaries Rules, 1956 — Rule 6, 6 (2) (a), 7
High Courts15 Oct 2008
Sri Vasanth Madhava Vs Sri E. Seshadri
Karnataka High Court · (2008) 5 KCCR 3331
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 Oct 2008
Commissioner of Income Tax and Another Vs Tata Lucent Technologies Ltd.
Karnataka High Court · (2009) 318 ITR 110
Income Tax Act, 1961 — Section 30, 31, 32, 37 (4), 37 (5)
High Courts15 Oct 2008Dismissed
Sri V. Venkatavardhan Vs The Deputy Commissioner, The Assistant Commissioner, The Tahsildar and Sri M. Visveswaraiah Education Trust
Karnataka High Court · (2009) ILR (Kar) 575 : (2009) 9 KarLJ 120 : (2009) 2 KCCR 964
Karnataka Land Revenue Rules, 1966 — Rule 108C, 108D
High Courts15 Oct 2008Allowed
Smt. Sannamma Gowda and Others Vs State of Karnataka and Karnataka Industrial Development Board
Karnataka High Court · (2008) 10 KAR CK 0075
Karnataka Industrial Area Development Act, 1966 — Section 1 (3), 28 (1), 3 (1)
High Courts15 Oct 2008
T.R. Jaganath Rao Vs Gokul Promoters Pvt. Ltd.
Karnataka High Court · (2009) 2 KarLJ 162 : (2008) 5 KCCR 3487
Karnataka Rent Act, 1999 — Section 27 (1) (a), 27 (1) (r), 45
High Courts15 Oct 2008Dismissed
S S M and Sons Carrying on Business in Hosiery Vs Nanjamma, Since Deceased by her Lr G.H. Premakumari and Rajanna Since Deceased by Lrs. [Swarnamma, Girish rep by Mother Swarnamma, Harish rep by Mother Swarnamma and Rajnith rep by Mother Swarnamma] S S M and Sons Carrying on Business in Hosiery Vs Rajanna Since Deceased by Lrs. [Swarnamma, Girish rep by Mother Swarnamma, Harish rep by Mother Swarnamma and Rajnith rep by Mother Swarnamma]
Karnataka High Court · (2009) 4 KCCR 2759
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (f), 21 (1) (h), 21 (1) (p)
High Courts14 Oct 2008
Commissioner of Income Tax and Another Vs K. Venkatesh Dutt
Karnataka High Court · (2009) 319 ITR 331
Income Tax Act, 1961 — Section 139 (8), 215, 217
High Courts14 Oct 2008Dismissed
Sunandamma (since deceased by LRs. M.V. Padmanabha Shetty and M.V. Manjunatha) Vs Special Land Acquisition Officer, Karnataka Industrial Area Development Board
Karnataka High Court · (2008) 10 KAR CK 0076
Land Acquisition Act, 1894 — Section 11, 18 (1) (a), 4 (1), 54
High Courts14 Oct 2008
Smt. Mohini Devi Chopra and Others Vs Directorate of Civil Rights Enforcement and Others
Karnataka High Court · (2008) 6 KarLJ 689