High Courts21 Aug 2008Allowed
Papanna Vs Venkataswamy and Another
Karnataka High Court · (2009) 1 KCCR 89
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 18 of 46
High Courts21 Aug 2008Dismissed
The Management of Sri Amruthashri Vidya Samsthe and Another Vs Sri R. Narayanaswamy and Another
Karnataka High Court · (2008) ILR (Kar) 4678 : (2008) 4 KCCR 2798
Karnataka Education Act, 1983 — Section 93, 94, 97Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 9, 9 (2)
High Courts21 Aug 2008Dismissed
Smt. Lakshmamma Vs Nagaraj K.
Karnataka High Court · (2009) 1 KarLJ 462
Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (a), 138 (b)
High Courts20 Aug 2008Allowed
Commissioner of Income Tax and Another Vs Asea Brown Boveri Ltd.
Karnataka High Court · (2009) 316 ITR 450
Income Tax Act, 1961 — Section 35 AC
High Courts20 Aug 2008Allowed
Commissioner of Income Tax and Another Vs Valerian Pinto
Karnataka High Court · (2009) 316 ITR 389
Income Tax Act, 1961 — Section 37 (1)
High Courts20 Aug 2008
Hennur-Banaswadi Cosmopolitan Club and Others Vs The Commissioner for Commercial Taxes Government of Karnataka, The Joint Commissioner (Intelligence) Commercial Taxes, The Asst. Commissioner of Commercial Taxes (Luxury Tax)-1 Government of Karnataka and The State of Karnataka and Others
Karnataka High Court · (2011) 42 VST 80
Karnataka Tax on Luxuries Act, 1979 — Section 3 B, 3 C, 3 D
High Courts19 Aug 2008Dismissed
B. Chandramathi Vs N. Prakash
Karnataka High Court · (2008) 08 KAR CK 0052
High Courts19 Aug 2008Dismissed
Commissioner of Income Tax and Another Vs Rama Engineering Works
Karnataka High Court · (2009) 313 ITR 312
High Courts19 Aug 2008
Chandamma and Others Vs Smt. Muktabai and Another
Karnataka High Court · (2010) 1 DMC 287 : (2009) ILR (Kar) 3527 : (2011) 1 KarLJ 448
Hindu Marriage Act, 1955 — Section 11, 25
High Courts18 Aug 2008Dismissed
Sri Boraiah Vs The Union of India (UOI) and Another
Karnataka High Court · AIR 2009 Kar 764 : (2008) ILR (Kar) 5102
Constitution of India, 1950 — Article 226
High Courts18 Aug 2008Allowed
Chandrashekharappa Koujageri Vs Sharanabasappa Kamblyal reptd. by P.A. Holder Sri Veeresh Kamblyal
Karnataka High Court · (2011) 1 KarLJ 444
Criminal Procedure Code, 1973 (CrPC) — Section 200, 302, 495Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Aug 2008Dismissed
Ashok Rayagouda Gadakari Vs Smt. Rekha
Karnataka High Court · (2008) 08 KAR CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts14 Aug 2008
Dayanand Rao Rangadal Vs Suresh Bulbule, Ramesh Navale, Srikanth Hanchate and Vijayakumar Hanchate
Karnataka High Court · (2008) 08 KAR CK 0010
Penal Code, 1860 (IPC) — Section 499, 500
High Courts14 Aug 2008Dismissed
Ratna Polypack (India) Limited Vs Union of India (UOI) and Others
Karnataka High Court · (2009) 1 KarLJ 515 : (2009) 3 LLJ 584
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 7 A, 7 Q
High Courts14 Aug 2008Dismissed
Shamoon Ahmed Sayed and Another Vs Intelligence Officer
Karnataka High Court · (2009) CriLJ 1215 : (2008) ILR (Kar) 4378 : (2009) 2 KarLJ 625 : (2008) 4 KCCR 2468
Criminal Procedure Code, 1973 (CrPC) — Section 231, 231 (2), 242 (3)Evidence Act, 1872 — Section 137, 138
High Courts13 Aug 2008Dismissed
Ishwara Gowda Patil, Smt. Shankarawa Gowda Patil and Sri. Shashidhar Gowda Patil Vs Siddeshwara Swami, Gurubrahmananda Swami, Brahmananda Matt (Ashram)
Karnataka High Court · (2011) 4 KCCR 2906
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 32 Rule 10, 151
High Courts13 Aug 2008Dismissed
Ramaiah Vs State of Karnataka and Others
Karnataka High Court · (2008) 5 KCCR 3302
Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 2 (12a), 5 A, 6 A
High Courts13 Aug 2008Dismissed
Papanna Since deceased by his LR''s Vs Smt. Chitra Annaswamy and Others
Karnataka High Court · (2008) ILR (Kar) 4782 : (2008) 5 KCCR 670 SN
Karnataka Land Reforms Act, 1961 — Section 112, 116 B, 48 A, 48 BMysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 10
High Courts12 Aug 2008
Commissioner of Income Tax and Another Vs L.R. Subramanya Swamy
Karnataka High Court · (2009) 314 ITR 125
Income Tax Act, 1961 — Section 80 HHC
High Courts12 Aug 2008
K.A. Devaraj Vs The District Commissioner and Others
Karnataka High Court · (2008) ILR (Kar) 5051
Karnataka Land Reforms Act, 1961 — Section 79 A, 79 B