High Courts23 Feb 2010Dismissed
Commissioner of Income Tax and Another Vs Murali Traders
Karnataka High Court · (2010) 02 KAR CK 0106
Income Tax Act, 1961 — Section 132 (4), 69 A
COURT ARCHIVE
Karnataka High Court judgments, 2010
1,761 judgments · page 80 of 89
High Courts23 Feb 2010Dismissed
The Tinplate Company of India Limited Vs Banu Steel Industry, Mahalakshmi Rice Mill Compound, Mahalakshmi Rice Mill Layout and Shama Rao Vittal Co-operative Bank Ltd.
Karnataka High Court · (2011) 2 KarLJ 200
Arbitration and Conciliation Act, 1996 — Section 20, 8, 8 (1)Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 9 Rule 7, 151
High Courts23 Feb 2010Allowed
Dr. Aswath N. Rao Vs The Asst. Commissioner of Income Tax
Karnataka High Court · (2010) ILR (Kar) 2335 : (2010) 326 ITR 188 : (2010) 191 TAXMAN 136
High Courts22 Feb 2010Dismissed
S.M. Education Society Vs Sri. Haji Abdul Khaleel (since deceased by his LRs. Smt. Fahmeedunnissa, Sri Kaleemulla, Sri Nurulla and Sri Nasrulla) and Sri. Haji Abdul Shukur
Karnataka High Court · (2010) 2 KCCR 1627
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (4), Order 9 Rule 13
High Courts22 Feb 2010Allowed
Vijayakiran Constructions Pvt. Ltd. Vs The Deputy Commissioner of Commercial Tax, Joint Commissioner of Commercial Taxes (Appeals) Division 2 and 4 and State of Karnataka
Karnataka High Court · (2010) 02 KAR CK 0058
Karnataka Sales Tax Act, 1957 — Section 12 A, 20 (4), 29 (1)
High Courts22 Feb 2010Allowed
Dr. Indira P. Nichani Vs Chief Commissioner of Income Tax and Another
Karnataka High Court · (2010) 02 KAR CK 0011
High Courts19 Feb 2010Dismissed
Manjappa and Others Vs State of Karnataka and Others
Karnataka High Court · (2011) 1 KCCR 597
High Courts19 Feb 2010Dismissed
Smt. Muniyamma and Others Vs The State of Karnataka Department of Revenue and Others Smt. Venkatamma Vs The State of Karnataka Department of Revenue and Others Smt. Venkatamma Vs State of Karnataka and Others
Karnataka High Court · (2011) 1 KarLJ 232
Karnataka Land Revenue Act, 1964 — Section 94 A, 94 A (4)
High Courts18 Feb 2010Dismissed
The National Insurance Company Ltd. Vs Anil and Another
Karnataka High Court · (2012) ACJ 1107 : (2011) 131 FLR 357 : (2010) ILR (Kar) 1941 : (2011) 5 KarLJ 132
Fidelity Guarantee Act — Section 5
High Courts18 Feb 2010Dismissed
Bajaj Allianz General Insurance Co. Ltd. Vs Prema and Others
Karnataka High Court · (2011) 2 TAC 503
High Courts18 Feb 2010
Commissioner of Income Tax and Another Vs ASK Brothers Ltd.
Karnataka High Court · (2011) 333 ITR 111
Income Tax Act, 1961 — Section 143 (3), 158 BC, 43 B
High Courts18 Feb 2010
National Insurance Company Limited Vs Sri. Sharanayya @ Sharanabasaayya, Smt. Savitri and Shivanand Sagashethi Sri. Sharanayya @ Sharanabasaayya Meti and Smt. Savitri Vs Sri. Shivanand Sagashetti and The Divisional Manager, National Insurance Co. Ltd.
Karnataka High Court · (2011) 3 KCCR 201 SN
Motor Vehicles Act, 1988 — Section 166
High Courts17 Feb 2010Dismissed
Sarvamma and Kathyayini Vs U.R. Virupakshaiah @ Virupakshappa
Karnataka High Court · (2010) ILR (Kar) 3595 : (2010) 6 KarLJ 323 : (2010) 2 KCCR 1183
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100, 151
High Courts17 Feb 2010
Dy. Commissioner of Income Tax and Another Vs Jeevan Saldanha
Karnataka High Court · (2010) 02 KAR CK 0079
Income Tax Act, 1961 — Section 133 A, 143 (1), 148, 271 (1) (c)
High Courts17 Feb 2010Allowed
Smt. Siriyala and Others Vs B.N. Ramesh
Karnataka High Court · (2010) ILR (Kar) 2996 : (2010) 2 KCCR 1233
High Courts17 Feb 2010Allowed
Smt. Nagarathnamma and Vadiraja Vs Smt. Halamma @ Sanna Halamma Dead by L.R. Haladamma
Karnataka High Court · (2010) 2 KCCR 1207
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 8, Order 8 Rule 7Evidence Act, 1872 — Section 41
High Courts17 Feb 2010Dismissed
The Commissioner of Income Tax and Another Vs Blend Well Bottles Pvt. Ltd.
Karnataka High Court · (2010) 323 ITR 18 : (2010) 2 KCCR 972
Income Tax Act, 1961 — Section 32, 37
High Courts17 Feb 2010Allowed
Karnataka Neeravari Nigam Limited Vs Kariyappa, The Special Land Acquisition Officer, Upper Tunga Project and The Executive Engineer, Upper Tunga Project
Karnataka High Court · (2010) 5 KarLJ 656 : (2010) 3 KCCR 2383 : (2011) 6 RCR(Civil) 1697
Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 54 (1), 6 (1)
High Courts17 Feb 2010Allowed
Commissioner of Income Tax Vs Producin Ltd.
Karnataka High Court · (2011) 197 TAXMAN 16
Income Tax Act, 1961 — Section 143 (1) (a), 36, 36 (1) (vii)
High Courts16 Feb 2010Allowed
State of Karnataka Vs Reliance Industries Ltd.
Karnataka High Court · (2012) 51 VST 274