High Courts09 Jan 2008Allowed
Commissioner of Income Tax and Another Vs Karnataka Vidyuth Kharkhane Ltd.
Karnataka High Court · (2009) 313 ITR 345
Income Tax Act, 1961 — Section 143 (2), 147, 148, 153 (2)
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 45 of 46
High Courts09 Jan 2008Dismissed
P. Janakaraj and Smt. Sugamma Vs S. Balasubrahmanya Nambaji, P. Dattu Rao and P. Sudhakar Rao
Karnataka High Court · AIR 2008 Kar 190 : (2008) ILR (Kar) 3651 : (2008) 5 KarLJ 566 : (2008) 3 KCCR 1966
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 47
High Courts09 Jan 2008Allowed
Commissioner of Income Tax and Another Vs Micro Land Ltd.
Karnataka High Court · (2010) 323 ITR 670
Income Tax Act, 1961 — Section 10 (14), 10 (5)
High Courts09 Jan 2008Allowed
The Managing Director, Krishna Bhagya Jala Nigam Limited Vs Sri Allabaksh
Karnataka High Court · (2008) 118 FLR 669 : (2008) ILR (Kar) 1597 : (2008) 4 KarLJ 26 : (2008) 1 KCCR 51 SN : (2009) 1 LLJ 568
Constitution of India, 1950 — Article 226
High Courts09 Jan 2008Dismissed
Commissioner of Income Tax and Another Vs Vysya Bank Ltd.
Karnataka High Court · (2009) 313 ITR 315
Income Tax Act, 1961 — Section 260 A, 263
High Courts09 Jan 2008Allowed
Commissioner of Income Tax and Another Vs Mysore Minerals Ltd.
Karnataka High Court · AIR 2009 Kar 61(1) : (2009) 319 ITR 61
Income Tax Act, 1961 — Section 80 HHC
High Courts08 Jan 2008Allowed
Ramachandra Linga Bhat (since deceased by LRs Dattatray Ramachandra Bhat, Narayan Ramachandra Bhat, Mahabaleshwar Ramachandra Bhat and Shreedhar Ramachandra Bhatt) Vs Lingappa Manjunath Bhat (since deceased by LRs Shanta Lingappa Bhatt and Others) and Others
Karnataka High Court · (2008) 01 KAR CK 0018
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100
High Courts08 Jan 2008Dismissed
Commissioner of Income Tax Vs B. Sumangaladevi
Karnataka High Court · (2009) 313 ITR 285
Income Tax Act, 1961 — Section 143 (3), 147, 148, 260 A
High Courts07 Jan 2008Allowed
Deputy Commissioner of Income Tax Vs Maharaja Shopping Complex
Karnataka High Court · (2009) 312 ITR 68
Income Tax Act, 1961 — Section 56, 56 (2) (iii)
High Courts07 Jan 2008Dismissed
Commissioner of Central Excise Vs Beau Monde''s Clinic
Karnataka High Court · (2009) 14 STR 8 : (2009) 21 STT 326
Central Excise Act, 1944 — Section 35 G
High Courts07 Jan 2008Allowed
Bangalore Metropolitan Transport Corporation Vs The Deputy Labour Commissioner and the Appellate Authority under the Payment of Gratuity Act, Bangalore Region and S. Nijaguna Shetty (since deceased by his LRs. Hemalatha N. Shetty, Kishore Kumar Shetty and Kiran Kumar Shetty)
Karnataka High Court · (2008) 117 FLR 1172 : (2008) 4 KarLJ 356 : (2008) 2 KCCR 882 : (2008) 3 LLJ 396
Payment of Gratuity Rules, 1972 — Rule 10, 7, 7 (1)
High Courts04 Jan 2008Dismissed
Prakash Pattanashetti Vs The District Magistrate, The Executive Engineer, P.W.D. Division and Anandrao @ Vittalrao Kulkarni
Karnataka High Court · (2008) ILR (Kar) 2825 : (2008) 3 KarLJ 475 : (2008) 1 KCCR 277
High Courts04 Jan 2008
1p. Mahendra and Company, Bangalore Vs General Manager, Metal Scrap Trading Corporation, Bangalore and Others
Karnataka High Court · (2008) 64 KarLJ 135
Constitution of India, 1950 — Article 226Karnataka Value Added Tax Act, 2003 — Section 47
High Courts04 Jan 2008Dismissed
Shivaputrappa Bharamappa Maneda Vs The Head Quarters Assistant, Sri. Linganagouda Neelappagouda Hucchanagoudar @ Patil and The State of Karnataka
Karnataka High Court · (2008) ILR (Kar) 900 : (2008) 3 KarLJ 171 : (2008) 1 KCCR 265
Karnataka Land Reforms Act, 1961 — Section 21, 21 (1)
High Courts04 Jan 2008Allowed
The Karnataka State Board of Wakfs and Dargah Syed Sultan Shah Saheb Arab (Sunni) Vs The Land Tribunal and Neelamma
Karnataka High Court · (2008) 3 KarLJ 641 : (2008) 1 KCCR 281
Karnataka Certain Inam Abolition Act, 1977 — Section 5
High Courts04 Jan 2008Allowed
R. Krishnappa Vs The State of Karnataka and State Election Commission of Karnataka
Karnataka High Court · (2008) ILR (Kar) 2185 : (2008) 3 KarLJ 238 : (2008) 4 KCCR 249 SN
Karnataka Panchayat Raj Act, 1993 — Section 167, 168, 168 (2)
High Courts04 Jan 2008
Karnataka State Industrial Investment and Development Corporation Ltd. Vs Karnataka Horologicals Ltd., Karmikara Sangha and Others Karnataka Horologicals Limited Vs Karnataka State Industrial Investment and Development Corporation Ltd. and Karnataka Horologicals Limited, Karmikara Sangha
Karnataka High Court · AIR 2008 Kar 93 : (2008) ILR (Kar) 756 : (2008) 3 KarLJ 507
Companies Act, 1956 — Section 529, 529 AState Financial Corporations Act, 1951 — Section 29, 31
High Courts04 Jan 2008Dismissed
V.K. Subramanian Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2009) 316 ITR 56
Income Tax Act, 1961 — Section 115 E, 115 H
High Courts04 Jan 2008
Velan Textiles Pvt. Ltd. Vs Deputy Commissioner of Income Tax (Assessment)
Karnataka High Court · (2009) 312 ITR 56 : (2010) 188 TAXMAN 63
Income Tax Act, 1961 — Section 260 A, 32 A (3), 32 A (4) (ii) (a), 32 A (4) (ii) (b)
High Courts03 Jan 2008Allowed
Commissioner of Income Tax and Another Vs Land Development Corporation
Karnataka High Court · (2009) 316 ITR 328
Income Tax Act, 1961 — Section 133 A, 143 (1) (a), 260 A