COURT ARCHIVE

Karnataka High Court judgments, 2008

905 judgments · page 38 of 46

High Courts22 Feb 2008Allowed

State of Karnataka and Others Vs K.G. Sowbhagya and Others

Karnataka High Court · (2008) ILR (Kar) 2022 : (2008) 5 KarLJ 576 : (2008) 2 KCCR 1112

Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 5

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High Courts22 Feb 2008Allowed

Smt. Lingamma dead by L.Rs. and Others Vs Gangadharaiah, Kamalamma and Shivalingamma

Karnataka High Court · (2008) ILR (Kar) 2450 : (2008) 4 KarLJ 564

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts22 Feb 2008

Commissioner of Income Tax and Another Vs Manjit Singh Sachdeva

Karnataka High Court · (2009) 310 ITR 357

Income Tax Act, 1961 — Section 143 (1A), 143 (2), 154

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High Courts22 Feb 2008

Assistant Commissioner of Income Tax and Another Vs Dr. K. Satish Shetty

Karnataka High Court · (2009) 310 ITR 366 : (2010) 188 TAXMAN 32

Income Tax Act, 1961 — Section 143 (1), 44 AB

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High Courts21 Feb 2008Dismissed

Commissioner of Income Tax and Another Vs Welcast Steel Ltd.

Karnataka High Court · (2009) 314 ITR 36

Income Tax Act, 1961 — Section 260 A, 80 AB, 80 HHC

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High Courts21 Feb 2008Dismissed

Jayalakshmamma Vs N. Srinivasa Sastry (Dead) By L.Rs and Another

Karnataka High Court · (2009) 1 KarLJ 175 : (2008) 3 KCCR 217 SN

Karnataka Land Reforms (Amendment) Act, 1990 — Section 17

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High Courts21 Feb 2008Dismissed

B. Chandravathi Shetty and W/o Muddanna Shetty (since dead by L.Rs., Smt. Hemalatha Shetty, Mr. Devidas Shetty and Mr. Ajith Shetty) and B. Prafulla Shetty and W/o S. Raghu Shetty Vs B. Seetharama Shetty and B. Vishwanth Shetty

Karnataka High Court · (2008) 2 KCCR 1029

Civil Procedure Code, 1908 (CPC) — Section 100, 105 (2)

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High Courts21 Feb 2008

Assistant Commissioner of Income Tax Vs Maini Precision Products P. Ltd.

Karnataka High Court · (2009) 314 ITR 134

Income Tax Act, 1961 — Section 260 A, 80 HHC, 80 HHV (4B)

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High Courts21 Feb 2008

Commissioner of Income Tax and Another Vs Hinduja Exports

Karnataka High Court · (2009) 312 ITR 61

Income Tax Act, 1961 — Section 260 A, 80 AB, 80 HHC

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High Courts20 Feb 2008Dismissed

Raghupathy Bhat, President Taxi Owners Association ''Guruprasad'' and Others Vs The State of Karnataka and The Commissioner for Transport, Government of Karnataka

Karnataka High Court · AIR 2008 Kar 203 : (2008) 4 KCCR 2159

Motor Vehicles Act, 1988 — Section 110 (1) (f), 112Motor Vehicles Rules, 1989 — Rule 118 (1), 118 (2)

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High Courts20 Feb 2008

G.M.A. Industrial and Trading Company, Mangalore Vs State of Karnataka

Karnataka High Court · (2009) 67 KarLJ 211

Karnataka Sales Tax Act, 1957 — Section 22

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High Courts19 Feb 2008Allowed

G. Rangaiah Vs Govindappa Rangappa and Others

Karnataka High Court · AIR 2008 Kar 151 : (2009) 1 CivCC 214 : (2008) 6 KarLJ 285 : (2008) 3 KCCR 1405 : (2009) 106 RD 168

Karnataka Stamp Act, 1957 — Section 2 (k) (ii), 34

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High Courts19 Feb 2008Dismissed

Dr. M. Mahalingam Vs Smt. Shashikala since deceased by LRs and Others

Karnataka High Court · (2008) ILR (Kar) 4055

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1 (2), Order 17 Rule 1 (2), 151

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High Courts18 Feb 2008

Sri Ananth Padmanabha Vs State of Karnataka, Urban Devlopment Department, The Commissioner, Mysore City Corporation and Sri E. Thimmaiah, Junior Engineer, Mysore City Corporation

Karnataka High Court · (2008) 4 KarLJ 9 : (2008) 2 KCCR 1219

Karnataka Municipal Corporations Act, 1976 — Section 82, 84, 85, 86Karnataka Municipal Corporations Rules, 1977 — Rule 26

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High Courts18 Feb 2008

Sri B. Patil Shidagouda Shivagouda, Sri Paragouda Bapuraya B. Patil and Sri Chanagouda Bapuraya B. Patil Vs The Assistant Commissioner Paragouda Chanagouda and Others Vs The Special Land Acquisition Officer/The Assistant Commissioner

Karnataka High Court · (2008) ILR (Kar) 2386 : (2008) 4 KarLJ 347 : (2008) 2 KCCR 1261

Land Acquisition Act, 1894 — Section 18, 4 (1)

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High Courts18 Feb 2008

Mahaveer Electro Mech Private Limited, Bangalore Vs State of Karnataka and Another

Karnataka High Court · (2008) 64 KarLJ 209

Karnataka Value Added Tax Act, 2003 — Section 79Karnataka Value Added Tax Rules, 2005 — Rule 39

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High Courts15 Feb 2008Allowed

Commissioner of Gift Tax and Another Vs Smt. S. Parvathamma

Karnataka High Court · (2009) 316 ITR 438 : (2009) 184 TAXMAN 48

Gift Tax Act, 1958 — Section 27Wealth Tax Act, 1957 — Section 27 A

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High Courts15 Feb 2008

Commissioner of Wealth Tax and Another Vs Arif Noor Mohammed

Karnataka High Court · (2009) 314 ITR 129 : (2009) 183 TAXMAN 269

Wealth Tax Act, 1957 — Section 16 (2), 17, 2 (a), 27 A

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High Courts15 Feb 2008

B.R. Jayanthi and Others Vs Radamma and Others

Karnataka High Court · (2008) ILR (Kar) 4612 : (2009) 3 KarLJ 459 : (2008) 3 KCCR 1622

Karnataka Civil Courts Act, 1964 — Section 23 A, 23 A (1)Succession Act, 1925 — Section 264, 265, 276

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High Courts15 Feb 2008

Sri Bharath Naik Vs The State

Karnataka High Court · (2009) ILR (Kar) 985 : (2009) 4 KarLJ 639

Probation of Offenders Act, 1958 — Section 12, 3, 4

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