High Courts17 Jan 2008
Tata Tea Ltd. Vs State of Karnataka
Karnataka High Court · (2009) 23 VST 287
Income Tax Act, 1961 — Section 32 AKarnataka Sales Tax Act, 1957 — Section 5 (2) (a) (vi), 5 (3)
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 44 of 46
High Courts17 Jan 2008
Veerabhadrappa Shettar (since dead by LRs. Shantawwa Shettar and Others) and Sujata Awaradi Vs The Chairman, Vyvasaya Seva Sahakari Sangh and Others
Karnataka High Court · (2009) 4 CivCC 105 : (2008) 4 KarLJ 736
Limitation Act, 1963 — Section 5
High Courts17 Jan 2008Dismissed
State of Karnataka Vs Woodlands Hotel (P) Ltd.
Karnataka High Court · (2009) 25 VST 9
Karnataka Sales Tax Act, 1957 — Section 12 (3), 23 (1), 6
High Courts16 Jan 2008
National Insurance Co. Ltd. Vs Honnappa Naik, Naveen, Devappa and K. Anand Shetty Honnappa Naik Vs Sri. Devappa, Sri. K. Anand Shetty and National Insurance Co. Ltd.
Karnataka High Court · (2008) ACJ 1459 : AIR 2008 Kar 85 : (2008) ILR (Kar) 959 : (2008) 5 KarLJ 697 : (2008) 4 RCR(Civil) 369
Motor Vehicles Act, 1988 — Section 140, 160, 163 A
High Courts16 Jan 2008Allowed
Wockhardt Hospital and Heart Institute Vs Mr. G.R. Parthasarathi
Karnataka High Court · (2008) CriLJ 2198 : (2008) ILR (Kar) 851 : (2008) 2 KarLJ 593 : (2008) 2 KCCR 807
Criminal Procedure Code, 1973 (CrPC) — Section 468, 470, 473Penal Code, 1860 (IPC) — Section 25, 403, 405, 406, 415
High Courts16 Jan 2008Allowed
Shakti Farm House Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2010) 323 ITR 661
Income Tax Act, 1961 — Section 143 (1) (a), 26
High Courts14 Jan 2008Dismissed
Commissioner of Income Tax Vs Balaji Engineering and Construction Works
Karnataka High Court · (2010) 323 ITR 351
High Courts14 Jan 2008
Cauvery Neeravari Nigama Limited and Another Vs Smt. Shantha
Karnataka High Court · (2008) 2 KCCR 874
Industrial Disputes Act, 1947 — Section 25 B, 25 F
High Courts14 Jan 2008Dismissed
Nagamma and Others Vs R. Chandramma and Others
Karnataka High Court · (2009) ACJ 264
Motor Vehicles Act, 1988 — Section 149 (2) (a) (i) (a)
High Courts14 Jan 2008Dismissed
Nagamma @ Nagarathna, Anandakumar and Pallavi Vs R. Chandramma, Devanna and United India Insurance Co. Ltd.
Karnataka High Court · (2008) 118 FLR 184 : (2008) ILR (Kar) 1293 : (2008) 3 KarLJ 524 : (2008) 1 KCCR 434
Motor Vehicles Act, 1988 — Section 149 (2) (i) (a)
High Courts14 Jan 2008
Cauvery Neeravari Nigama Limited Vs Smt. Shantha
Karnataka High Court · (2008) 117 FLR 1175 : (2008) ILR (Kar) 1795 : (2008) 5 KCCR 3175 : (2008) 3 LLJ 446
Industrial Disputes Act, 1947 — Section 25 B, 25 F
High Courts14 Jan 2008Dismissed
Sri Malakari Pudalakatti (since dead by his LR Smt. Sitawwa Ningappa Naik) Vs State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 1568 : (2008) 3 KarLJ 465 : (2008) 1 KCCR 269
Karnataka Land Reforms Act, 1961 — Section 21 (1), 24
High Courts14 Jan 2008
1henkel Marketing India Limited, Bangalore Vs The Assistant Commissioner of Commercial Taxes, Bangalore and Others
Karnataka High Court · (2008) 64 KarLJ 353
Karnataka Value Added Tax Act, 2003 — Section 72(1)
High Courts14 Jan 2008Allowed
United India Insurance Company Ltd. Vs Smt. Manjamma and Veerappa
Karnataka High Court · (2008) 118 FLR 1147 : (2008) 4 KarLJ 756 : (2008) 2 KCCR 691 : (2009) 1 LLJ 59
Motor Vehicles Act, 1988 — Section 163, 166
High Courts14 Jan 2008Allowed
Dickenson Fowler Ltd. Vs Additional Commissioner of Commercial Taxes
Karnataka High Court · (2009) 26 VST 454
Karnataka Sales Tax Act, 1957 — Section 22 A
High Courts11 Jan 2008Allowed
Sri. M.R. Lakshmanappa Vs Sri Ramachandra Bhat
Karnataka High Court · (2008) ILR (Kar) 1157 : (2008) 4 KarLJ 254 : (2008) 1 KCCR 290
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, 151
High Courts10 Jan 2008Dismissed
Sri Ramu Solanke and Others Vs State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 606 : (2008) 2 KCCR 838
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 30 B
High Courts10 Jan 2008Dismissed
Sri Ramu Solanke, Sri Amar Vasanthrao Patil and Sri Vivek Vasantha Rao Patil Vs State of Karnataka and Others
Karnataka High Court · (2008) 5 KarLJ 18
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 30 B
High Courts10 Jan 2008Allowed
M.T. Belliappa Vs State of Karnataka
Karnataka High Court · (2008) CriLJ 1977 : (2008) ILR (Kar) 1068 : (2008) 3 KarLJ 713 : (2008) 1 KCCR 264
Criminal Procedure Code, 1973 (CrPC) — Section 458, 482Penal Code, 1860 (IPC) — Section 341, 352
High Courts10 Jan 2008Dismissed
Mysore Spun Silks Private Ltd. Vs Karnataka State Financial Corporation
Karnataka High Court · (2008) 4 KarLJ 374 : (2008) 1 KCCR 273