High Courts10 Jul 2008
Fifth Avenue Vs Commissioner of Income Tax and Another
Karnataka High Court · (2009) 224 CTR 442 : (2009) 319 ITR 127
Income Tax Act, 1961 — Section 132, 132 (4A), 271 (1) (c)
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 23 of 46
High Courts09 Jul 2008
CIT and Another Vs Gokuldas Exports and Others
Karnataka High Court · (2008) 07 KAR CK 0084
Income Tax Act, 1961 — Section 129, 143 (3), 143 (3) (a), 260 A
High Courts09 Jul 2008Allowed
Sesappa Poojary and Others Vs P.K. Karunakara and Another
Karnataka High Court · (2009) ACJ 2516
Motor Vehicles Act, 1988 — Section 166
High Courts09 Jul 2008Dismissed
P.V. Srinivasa Shetty Vs Sunil Transport Company
Karnataka High Court · (2008) ILR (Kar) 4099 : (2009) 1 KarLJ 227 : (2008) 4 KCCR 2361 : (2009) 5 RCR(Criminal) 900
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Jul 2008
Commissioner of Income Tax Vs Gokuldas Exports
Karnataka High Court · (2011) 335 ITR 214 : (2011) 333 ITR 214 : (2012) 20 TAXMAN 491
High Courts08 Jul 2008
Canara Overseas Limited, Bangalore Vs State of Karnataka
Karnataka High Court · (2009) 67 KarLJ 161
Karnataka Value Added Tax Act, 2003 — Section 2(19)
High Courts07 Jul 2008Allowed
Mr. Earappa Vs State of Karnataka
Karnataka High Court · (2008) 07 KAR CK 0087
Penal Code, 1860 (IPC) — Section 302, 304
High Courts07 Jul 2008Allowed
B.R. Shivarama Reddy, Since deceased by his L.Rs. Smt. Narasamma Reddy etc., B.S. Krishnarjuna Reddy and B.S. Nagarjuna Reddy Vs The Land Tribunal Pavagada and State of Karnataka
Karnataka High Court · (2009) 5 KarLJ 657
Karnataka Land Reforms Act, 1961 — Section 2 (18), 63 (2), 67 (2)
High Courts03 Jul 2008Allowed
The Bidar District Central Co-op Bank Limited Vs The Karnataka Information Commission and Another
Karnataka High Court · AIR 2009 Kar 1049 : (2008) ILR (Kar) 3830 : (2009) 1 KarLJ 231 : (2008) 4 KCCR 2396 : (2009) 5 RCR(Civil) 394
Right to Information Act, 2005 — Section 2 (h), 2 (h) (d), 2 (h) (i)
High Courts03 Jul 2008
India Heritage Foundation Vs State of Karnataka and Others
Karnataka High Court · (2008) 18 VST 376
Karnataka Value Added Tax Act, 2003 — Section 38 (1), 39, 79, 82
High Courts03 Jul 2008Allowed
State Bank of Mysore Vs The Commissioner of Commercial Taxes and State of Karnataka
Karnataka High Court · (2008) 07 KAR CK 0045
Constitution of India, 1950 — Article 276 (1), 276 (2)Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 2 (b), 2 (h), 3
High Courts03 Jul 2008Dismissed
Dr. B.N. Krishna Prasad Vs State of Karnataka and Others
Karnataka High Court · AIR 2009 Kar 690 : (2008) 4 KCCR 2841
High Courts03 Jul 2008Dismissed
Smt. Nagaratna Vs The Election Officer, Jadkal Gram Panchayath and Smt. Shobha Bovi
Karnataka High Court · (2008) ILR (Kar) 3949 : (2008) 6 KarLJ 116 : (2008) 4 KCCR 289 SN
Karnataka Panchayat Raj (Conduct of Election) Rules, 1993 — Rule 74 (2) (c)
High Courts02 Jul 2008
Jayakanth Vs State of Karnataka
Karnataka High Court · (2009) CriLJ 1224 : (2008) ILR (Kar) 5197 : (2008) 4 KCCR 2739 : (2009) 5 RCR(Criminal) 896
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Penal Code, 1860 (IPC) — Section 354, 504, 506 B, 509
High Courts02 Jul 2008
Karnataka Religious and Linguistic Minority Professional Colleges Association (R) Vs Dr. P.G. Parvathi and Others The Principal, Oxford Dental College and Research Centre Vs Dr. P.G. Parvathi and Others Dr. P.G. Parvathi, Dr. Hariprasad Rao Raju Naidu and Dr. T.R. Shyam Prasad Shetty Vs The State of Karnataka and Others Dr. Sitaram Prasad Kasina Rao Vs The Karnataka Religious and Linguistic Minority Professional Colleges Association and Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2009) ILR (Kar) 216
Karnataka Education Act, 1983 — Section 2 (21)
High Courts02 Jul 2008
P.R. Ramesh Murthy Vs State of Karnataka, The Election Commission, State of Karnataka and Bangalore Mahanagara Palike M. Nagaraj Vs State of Karnataka, Under Secretary, Urban Development Department, Government of Karnataka, Sri Dilip Rau, Administrator Designate, Bangalore Mahanagara Palike and Bangalore Mahanagara Palike
Karnataka High Court · AIR 2009 Kar 10 : (2009) 1 KarLJ 328
Constitution of India, 1950 — Article 243A, 243U
High Courts02 Jul 2008Allowed
The Jamia Masjid Vs K.V. Rudrappa by L.Rs.
Karnataka High Court · (2008) 4 KCCR 2619
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 23 Rule 4B, 11, 92
High Courts02 Jul 2008
B. Mruthyunjayappa and B.M. Somashekarappa Vs Gurumurthy and Others
Karnataka High Court · (2008) ILR (Kar) 4987 : (2008) 5 KCCR 663 SN
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11A, Order 7 Rule 11D
High Courts02 Jul 2008Dismissed
Sudarsan Wadia Vs Titan Industries Limited and Another
Karnataka High Court · (2008) ILR (Kar) 4495
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2