High Courts11 Aug 2008Dismissed
Prakrith Builders Pvt. Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2009) 19 VST 589
Karnataka Sales Tax Act, 1957 — Section 12 (3), 22 (3), 22 (5)
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 19 of 46
High Courts11 Aug 2008
Arjun Baljee Vs Bangalore Development Authority
Karnataka High Court · (2008) ILR (Kar) 4690 : (2008) 4 KCCR 2752
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 11, 11 (1) (h), 11 (2), 11 (2) (3)
High Courts11 Aug 2008Dismissed
Devraj and Others Vs The Assistant Commissioner, Revenue Sub-Division and Another
Karnataka High Court · (2009) 1 KarLJ 318
Karnataka Land Reforms Act, 1961 — Section 77 A
High Courts08 Aug 2008Dismissed
M. Sarvar Khan and Others Vs State of Karnataka, Public Works Department, The Chief Engineer for Communication and Buildings, The Executive Engineer, Building Division and Assistant Executive Engineer
Karnataka High Court · (2009) ILR (Kar) 365 : (2009) 1 KCCR 459
Constitution of India, 1950 — Article 12, 14, 21, 226
High Courts08 Aug 2008Allowed
United India Insurance Co. Ltd. Vs Sridhar and M. Manjunath
Karnataka High Court · (2008) 08 KAR CK 0042
Workmens Compensation Act, 1923 — Section 3, 3 (1), 30 (1)
High Courts08 Aug 2008Allowed
M.G. Siddaveerappa Vs The Deputy Registrar of Co-operative Societies and Others
Karnataka High Court · (2009) 1 KarLJ 458
Karnataka Co-operative Societies Act, 1959 — Section 70 A (1), 70 A (2)
High Courts08 Aug 2008Allowed
Sarathy Teachers Training College managed by Premier Educational Trust and Dr. David Raja Teacher Training Institute managed by Dr. David Raja and Dr. Chandralekha Charitable Trust Vs State of Karnataka, Director, Dept. of State Education Research and Training and Regional Director, Southern Regional Committee National Council for Teacher Education Diganth Teachers Training Institute managed by Indigenous People Education Trust, Mother Theresa D.Ed. College managed by Mother Theresa Vidya Sanstha, Gopal D.Ed. College by Gopal Education Trust and Hemanth D.Ed. College managed by Hemant Memorial Education Trust Vs State of Karnataka and Regional Director, Southern Regional Committee, National Council for Teacher Education
Karnataka High Court · (2008) 08 KAR CK 0023
National Council for Teachers Education Act, 1993 — Section 14, 15, 16
High Courts07 Aug 2008Dismissed
K.L. Shivananjamurthy Vs K.L. Nagaraj @ K. Karehalli
Karnataka High Court · (2009) 4 CivCC 660 : (2008) ILR (Kar) 4537 : (2009) 6 KarLJ 174 : (2008) 5 KCCR 658 SN
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)
High Courts07 Aug 2008
United India Insurance Co. Ltd. Vs Baiju, Sharamath Khan and N.V. Hamza Koya Baiju Vs United India Insurance Co. Ltd.
Karnataka High Court · (2010) ACJ 1533 : (2009) ILR (Kar) 2362
High Courts06 Aug 2008Dismissed
United India Insurance Company Limited Vs Vijay Kumar and Others
Karnataka High Court · (2009) ACJ 2167 : (2008) ILR (Kar) 4832
Motor Vehicles Act, 1988 — Section 147, 149, 2 (10)
High Courts06 Aug 2008Allowed
Ramesh Reddy and Others Vs State and Others
Karnataka High Court · (2008) ILR (Kar) 4555 : (2009) 2 KarLJ 280 : (2008) 5 KCCR 3367
Penal Code, 1860 (IPC) — Section 143, 147, 148, 341, 506
High Courts06 Aug 2008Dismissed
Commissioner of Income Tax (International Taxation) and Another Vs Illinois Institute of Technology (India) P. Ltd.
Karnataka High Court · (2010) 321 ITR 49
Income Tax Act, 1961 — Section 195, 201 (1), 201 (1A)
High Courts05 Aug 2008Dismissed
A V Padma, S Poornachandrika and S Shalini Vs R Venugopal, United India Insurance Co. Ltd.
Karnataka High Court · (2008) 08 KAR CK 0008
High Courts04 Aug 2008
Karnataka Urban Infrastructure Development Finance Corporation Vs The Commissioner of Income Tax and Another
Karnataka High Court · (2008) ILR (Kar) 4512 : (2009) 308 ITR 297
Income Tax Act, 1961 — Section 201, 201 (1A)
High Courts01 Aug 2008Dismissed
Divisional Manager, National Insurance Company Limited Vs Smt. Laxmawwa and Others
Karnataka High Court · (2009) 1 KarLJ 625
Motor Vehicles Act, 1988 — Section 149 (2), 166
High Courts01 Aug 2008Dismissed
Siddaganga Oil Extractions Pvt. Ltd., Tumkur Vs Pioneer Feeds and Poultry Products Pvt. Ltd., Coimbatore and Others
Karnataka High Court · (2009) 3 CivCC 243
High Courts31 Jul 2008Allowed
Adinath Jain Swthambar Mandir Trust Vs State of Karnataka, Bangalore Mahanagara Palike and The Appeal Standing Committee Bangalore Mahanagara Palike
Karnataka High Court · (2009) 2 KCCR 1031
Karnataka Municipal Corporations Act, 1976 — Section 308, 309, 321 (3)
High Courts31 Jul 2008Allowed
Canara Bank Golden Jubilee Staff Welfare Fund Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2009) 222 CTR 286 : (2009) 308 ITR 202 : (2009) 184 TAXMAN 508
Income Tax Act, 1961 — Section 143 (1) (a), 143 (3), 148
High Courts31 Jul 2008Dismissed
Mohammed Nawaz and Others Vs State of Karnataka and Others
Karnataka High Court · (2009) 1 KarLJ 406 : (2009) 5 KCCR 3477
Karnataka Municipalities Act, 1964 — Section 11 (2), 11 (3), 11 (4)
High Courts31 Jul 2008Dismissed
Canara Bank Vs Sri Surendra Prabhu K.
Karnataka High Court · (2008) ILR (Kar) 4245 : (2008) 5 KCCR 624 SN