High Courts16 Feb 2010
Commissioner of Income Tax and Another Vs N. Leela Kumar
Karnataka High Court · (2010) 02 KAR CK 0103
Income Tax Act, 1961 — Section 113, 158 BFA (1)
COURT ARCHIVE
Karnataka High Court judgments, 2010
1,761 judgments · page 81 of 89
High Courts16 Feb 2010Dismissed
Prabhashankar Plaza rep by Sri K.S. Ganesh Setty Vs Income Tax Officer
Karnataka High Court · (2010) 327 ITR 582 : (2010) 191 TAXMAN 249
Income Tax Act, 1961 — Section 2 (24), 4
High Courts16 Feb 2010Dismissed
G.N. Malager Vs The District Health and Family Welfare Officer and Others
Karnataka High Court · (2010) 3 KarLJ 209
High Courts16 Feb 2010
The Commissioner of Income Tax and The Asst. Commissioner of Income Tax Vs M.N. Swaminathan Since dead by his L.Rs. Neelavathi and L.Rs. (Neelavathi and Others)
Karnataka High Court · (2010) ILR (Kar) 2842 : (2010) 322 ITR 643
High Courts16 Feb 2010
Sri Gavisiddappa (since deceased by LRs. Susheelamma and Others) Vs The Land Acquisition Officer and Assistant Commissioner and The Secretary APMC Agricultural Produce Market Committee Vs The Land Acquisition Officer and Assistant Commissioner and Others
Karnataka High Court · (2010) 6 KarLJ 443 : (2010) 3 KCCR 2448
Land Acquisition Act, 1894 — Section 18, 4 (1)
High Courts16 Feb 2010Dismissed
Syed Dastagir and M.A. Shatharaj Vs S.M. Rickabchand Challani and Noorjahan
Karnataka High Court · (2010) 2 KCCR 1524
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 2 (14), 2 (2)
High Courts16 Feb 2010Dismissed
Prabhashankar Plaza rep by Sri K.S. Ganesh Setty Vs Income Tax Officer, Ward 6(3), Bangalore
Karnataka High Court · (2010) 327 ITR 582 : (2010) 191 TAXMAN 249
High Courts16 Feb 2010Dismissed
Sri Suresh and Others Vs The Special Land Acquisition Officer
Karnataka High Court · (2010) ILR (Kar) 1610 : (2011) 2 KarLJ 515 : (2010) 3 KCCR 1649
Land Acquisition Act, 1894 — Section 54 (1)
High Courts15 Feb 2010Dismissed
Dr. D.R. Venkatesh Gowda Vs State of Karnataka and Others
Karnataka High Court · (2010) 4 KarLJ 254
High Courts15 Feb 2010Dismissed
T.V. Sundaram Iyengar and Sons Ltd. Vs The State of Karnataka
Karnataka High Court · (2010) ILR (Kar) 1919 : (2010) 32 VST 489
Constitution of India, 1950 — Article 14, 19 (1) (g), 265Karnataka Value Added Tax Act, 2003 — Section 2 (36), 30, 4
High Courts15 Feb 2010Allowed
Shriram Chits (Bangalore) Limited. Vs The Joint Commissioner of Income Tax
Karnataka High Court · (2010) 233 CTR 199 : (2010) 325 ITR 219 : (2010) 2 KCCR 1006 : (2010) 195 TAXMAN 382
Income Tax Act, 1961 — Section 143 (1), 154, 234 B, 260 A
High Courts15 Feb 2010Allowed
The Commissioner of Income Tax Vs United Breweries Limited and The Income Tax Appellate Tribunal, Bangalore Bench The Commissioner of Income Tax, (A) and The Deputy Commissioner of Income Tax Vs United Breweries Limited
Karnataka High Court · (2010) 325 ITR 485
Income Tax Act, 1961 — Section 143 (1), 143 (1) (a), 2 (47)
High Courts15 Feb 2010Dismissed
Ramaiah Vs The Secretary, Soravanahalli Village Panchayat and Another
Karnataka High Court · (2010) 3 KarLJ 260
Karnataka Panchayat Raj Act, 1993 — Section 235
High Courts15 Feb 2010Dismissed
B.V. Aswathaiah and Brothers Vs The State of Karnataka
Karnataka High Court · (2010) 31 VST 496
Karnataka Sales Tax Act, 1957 — Section 2 (1) (t), 25 A, 6, 6 D, 8 A
High Courts15 Feb 2010Dismissed
Commr. of C. Ex. Vs Sri Anjaneya Cotton Mills Ltd.
Karnataka High Court · (2010) 253 ELT 783
Central Excise Act, 1944 — Section 35 G
High Courts15 Feb 2010Dismissed
Sri. T. Shivakumar, PWD Contractor Vs The Commissioner of Commercial Taxes
Karnataka High Court · (2010) 2 KCCR 1157
Karnataka Sales Tax Act, 1957 — Section 17 (6), 22 A (1), 22 A (2), 5 B
High Courts11 Feb 2010Allowed
Smt. Sushma M. Jain Vs Govt. of Karnataka and Others
Karnataka High Court · (2011) CriLJ 1561 : (2011) 2 KarLJ 688 : (2011) 3 KCCR 256 SN
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 2 (3), 3 (1) (i)
High Courts11 Feb 2010Allowed
Shanawaz Vs Government of Karnataka and Others
Karnataka High Court · (2011) 4 KarLJ 42 : (2011) 4 KCCR 2510
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3, 3 (1), 3 (1) (i)Constitution of India, 1950 — Article 22 (5)
High Courts11 Feb 2010
B.A. Harish Gowda Vs Greenply Industries Ltd.
Karnataka High Court · (2010) 4 KCCR 2492 : (2011) 37 VST 539
Karnataka High Court Act, 1961 — Section 4Limitation Act, 1963 — Section 5
High Courts11 Feb 2010Dismissed
K. Karehanumaiah and Others Vs Government of Karnataka Industries and Commerce Department and Others
Karnataka High Court · (2010) 02 KAR CK 0062
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4)