High Courts22 Oct 2008
Mrs. Manaoranjitham Vs State of Karnataka and Others
Karnataka High Court · (2009) 3 KarLJ 130
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 9 of 46
High Courts22 Oct 2008Allowed
Gangavva Thotagi Vs The State Of Karnataka and The Deputy Commissioner
Karnataka High Court · (2011) 4 KCCR 2926
Karnataka State Freedom Fighters Pension Rules, 1965 — Rule 7
High Courts22 Oct 2008Dismissed
Raufsab Vs State of Karnataka
Karnataka High Court · (2011) 3 KarLJ 228
High Courts22 Oct 2008Allowed
Sri B. Paramashivaiah and Sri B. Chandrashekar Vs Sri M.K. Shankar Prasad Chetty and Sri M.K. Srinivas Murthy (since deceased by his Lrs Smt. Anita S. Murthy and Kum. Snigdha rep. by her mother and Guardian Smt. Anita S. Murthy) Sri B. Parameshivaiah and Others Vs Sri M.K. Shankar Prasad Chetty and Sri M.K. Srinivas Murthy Chetty Sri B. Parameshivaiah and Sri B. Chandrashekar Vs Sri M.K. Shankar Prasad Chetty and Others
Karnataka High Court · AIR 2009 Kar 88 : (2009) 3 KarLJ 319 : (2009) 4 KCCR 2783
Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (a) (r), 5
High Courts21 Oct 2008Dismissed
Smt. Malaprabha Shrikant Madar, Occ. Chairman Vs The Asst. Commissioner and The Gram Panchayat Ninjinkodal
Karnataka High Court · (2011) 4 KCCR 2889
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3, 3 (1), 3 (2)Karnataka Panchayat Raj Act, 1993 — Section 49
High Courts21 Oct 2008Dismissed
Ramappa Vs The Asst. Commissioner and The Gram Panchayat
Karnataka High Court · (2011) 4 KCCR 2915
Karnataka Panchayat Raj Act, 1993 — Section 49
High Courts21 Oct 2008Dismissed
Smt Muttavva Janigeri Vs The Asst. Commissioner, Hirekanagai Gramapanchayathi, Maruthi Basavanthappa Doddakurubar and Smt. Renuka Fakkikeerappa
Karnataka High Court · (2011) 4 KCCR 425 SN
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3, 3 (2)Karnataka Panchayat Raj Act, 1993 — Section 49
High Courts21 Oct 2008
Shri. Bheemappa Bhavikatti Vs Hubli Electricity Supply Company Ltd. and T. Venkateshappa
Karnataka High Court · (2011) 4 KCCR 429 SN
Constitution of India, 1950 — Article 12
High Courts21 Oct 2008Allowed
G.S. Chikkamadaiah Vs T. Venkatesh
Karnataka High Court · (2009) 2 KarLJ 117 : (2009) 4 KCCR 3032
Mysore Court-fees and Suits Valuation Act, 1958 — Section 13
High Courts21 Oct 2008Allowed
Commissioner of Income Tax and Another Vs United Insurance Co. Ltd.
Karnataka High Court · (2010) 325 ITR 231
Income Tax Act, 1961 — Section 194 A, 194 A (3) (ix), 201 (1A)
High Courts21 Oct 2008Allowed
The Commissioner of Income Tax and The Income Tax Officer (TDS) Vs Oriental Insurance Co. Ltd.
Karnataka High Court · (2009) 223 CTR 102 : (2009) ILR (Kar) 1340 : (2009) 315 ITR 102 : (2009) 183 TAXMAN 186
Income Tax Act, 1961 — Section 194 A, 194 A (3), 194 A (3) (ix), 201
High Courts21 Oct 2008
Renuka Agencies and Others Vs State of Karnataka and Others
Karnataka High Court · (2009) 1 KarLJ 242
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 6
High Courts21 Oct 2008Allowed
Mahadeva Vs Vasantha Kumar
Karnataka High Court · (2009) ILR (Kar) 356 : (2009) 2 KarLJ 651 : (2009) 1 KCCR 386
Karnataka Rent Act, 1999 — Section 27 (2) (f), 27 (2) (i)Karnataka Rent Control Act, 1961 — Section 21 (1) (j)
High Courts21 Oct 2008
Manjappa (Dead) by his L.R. Vs State of Karnataka and Others
Karnataka High Court · (2009) 3 KarLJ 147 : (2009) 1 KCCR 11 SN
High Courts20 Oct 2008Dismissed
Commissioner of Income Tax and Another Vs D. Ananda Basappa
Karnataka High Court · (2009) 223 CTR 186 : (2009) 309 ITR 329 : (2009) 2 KCCR 50 SN : (2009) 180 TAXMAN 4
General Clauses Act, 1897 — Section 13Income Tax Act, 1961 — Section 54, 54 (1), 54 F
High Courts20 Oct 2008Dismissed
Karnataka Horologicals Ltd. Vs Karnataka State Industrial Investment and Development Corporation Ltd. and Others
Karnataka High Court · (2009) 5 KarLJ 88 : (2009) 5 KCCR 3755
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114State Financial Corporations Act, 1951 — Section 29, 29 (2), 29 (3)
High Courts20 Oct 2008
Sri. U. Laxman Shenoy Vs Asst. Commr of Commercial Taxes and Others
Karnataka High Court · (2009) 162 ECR 193 : (2008) ILR (Kar) 5084 : (2009) 1 KCCR 18 SN
Karnataka Value Added Tax Act, 2003 — Section 15 (1) (a), 15 (1) (c), 72
High Courts20 Oct 2008Dismissed
The Commissioner of Income Tax and Assistant Commissioner of Income Tax (INV) Vs Ramakrishna Nursing Home
Karnataka High Court · (2009) 313 ITR 290 : (2009) 183 TAXMAN 267
Income Tax Act, 1961 — Section 68, 69 B
High Courts20 Oct 2008
B. Krishna Bhat Vs Union of India (UOI), State of Karnataka, Public Works Department and National Highways Authority of India Sadashiva Rao Vs Union of India (UOI), National Highways Authority of India, The Chief Engineer, National Highways and State of Karnataka
Karnataka High Court · (2009) 3 KarLJ 204 : (2009) 1 KCCR 19 SN
Constitution of India, 1950 — Article 136, 226
High Courts20 Oct 2008
Good Samaritan Education Society, Good Samaritan English School and Others Vs State of Karnataka and Others
Karnataka High Court · (2008) 10 KAR CK 0008
Constitution of India, 1950 — Article 14, 19 (1) (g), 21