High Courts03 Jan 2008Disposed Off
Asstt. Commissioner of Income Tax Vs Brooke Bond Lipton India Ltd.
Karnataka High Court · (2010) 325 ITR 141
Income Tax Act, 1961 — Section 17 (2), 201 (1), 260 A
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 46 of 46
High Courts03 Jan 2008
Management of Karnataka Implements and Machineries Co. Ltd., (KIMCO), KSRTC and Karnataka State Road Transport Corporation Vs Rangamuthappa
Karnataka High Court · (2008) 117 FLR 726 : (2008) 2 KarLJ 671 : (2008) 3 LLJ 149
Industrial Disputes Act, 1947 — Section 33 C (2)
High Courts03 Jan 2008
Hindustan Unilever Limited Vs Deputy Commissioner of Commercial Taxes (Transition 1) and Another
Karnataka High Court · (2010) 27 VST 139
Karnataka Sales Tax Act, 1957 — Section 12 (2)
High Courts03 Jan 2008Allowed
Commissioner of Income Tax and Another Vs Kirtivan D. Kotian
Karnataka High Court · (2010) 320 ITR 704
Income Tax Act, 1961 — Section 143 (1) (a), 148, 17 (2) (ii)
High Courts02 Jan 2008Dismissed
North West Karnataka Road Transport Corporation Vs Dundappa Jyoti Navale, Smt. Seventa Navale, Kumari Archana and Kumari Sarika
Karnataka High Court · (2009) ACJ 159 : (2008) ILR (Kar) 747 : (2008) 2 KarLJ 746 : (2008) 1 KCCR 295
Motor Vehicles Act, 1988 — Section 140, 140 (3), 163 A