Karnataka High Court Judgments

High Courts11 Aug 2010Dismissed

Member Secretary, Prescribed Authority for Bio-Medical Waste, (Management and Handling) Rules 1998 Vs Dr. M.V. Shetty Surgical Nursing Home, Union of India (UOI) Ministry of Environment and Forests and Government of Karnataka, Department of Forest, Ecology and Environment Karnataka State Pollution Vs Jaghadguru Sri. Shivarathreeshwara hospital and Others Government of Karnataka Department of Forest, Ecology and Environment Vs St. Philomena''s Hospital and Others

Karnataka High Court · (2010) 08 KAR CK 0018

Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 25, 6, 8

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High Courts11 Aug 2010Dismissed

Mukambika Fashions Vs Smt. Padmini Amalanathan, Miss Maria Sharely and Miss A. Sussan Christiana

Karnataka High Court · (2011) 1 KarLJ 605 : (2010) 4 KCCR 2906

Workmens Compensation Act, 1923 — Section 10 (1) (a), 10 (b), 30 (1) (a)

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High Courts10 Aug 2010Allowed

Commissioner of Income Tax Vs K.S. Dattatreya

Karnataka High Court · (2011) 241 CTR 227 : (2011) 3 KCCR 260 SN : (2011) 197 TAXMAN 151

Income Tax Act, 1961 — Section 132 (4), 68

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High Courts10 Aug 2010Dismissed

Commissioner of Income Tax Vs Festo Control (P.) Ltd.

Karnataka High Court · (2011) 196 TAXMAN 239

Income Tax Act, 1961 — Section 154, 44 AB, 80 HHC

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High Courts10 Aug 2010

Smt. Vijayalaxmi Vs Sri. Parameshwar Gujala and The Reliance General Insurance Co. Ltd.

Karnataka High Court · (2012) ACJ 804 : (2011) 2 KCCR 1657

Motor Vehicles Act, 1988 — Section 166

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High Courts09 Aug 2010Allowed

Janatha Shikshna Samiti Vidyagiri and Others Vs The State of Karnataka Department of Education (Collegiate Education) and The Commissioner of Collegiate Education

Karnataka High Court · (2010) 08 KAR CK 0116

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High Courts09 Aug 2010Dismissed

National Insurance Co Ltd. Vs Yalgurdappa since deceased by his L.Rs. and Another

Karnataka High Court · (2011) ILR (Kar) 4733

Motor Vehicles Act, 1988 — Section 10, 166, 2 (21)

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High Courts09 Aug 2010Dismissed

Tenax India Stone Products (P.) Ltd. Vs Aankit Granites Ltd.

Karnataka High Court · (2010) 103 SCL 228

Companies Act, 1956 — Section 433 (e)

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High Courts09 Aug 2010Dismissed

Oriental Insurance Co. Ltd. Vs Sundareshan, G. Prakash Babu and N. Mudhu

Karnataka High Court · (2010) 08 KAR CK 0071

Employees State Insurance Act, 1948 — Section 53Motor Vehicles Act, 1988 — Section 166

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High Courts09 Aug 2010

The Commr of Income Tax and Another Vs V. Rukmini

Karnataka High Court · (2011) 240 CTR 134 : (2011) ILR (Kar) 546 : (2011) 331 ITR 102 : (2011) 202 TAXMAN 100

Income Tax Act, 1961 — Section 159, 260 A, 260 A (7)

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High Courts06 Aug 2010Dismissed

Microqual Techno Private Limited Vs Additional Commissioner of Commercial Taxes

Karnataka High Court · (2012) 52 VST 362

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High Courts06 Aug 2010Dismissed

Mary George Vs N.D.H. Enterprises and Another

Karnataka High Court · (2010) 4 KCCR 2992

Karnataka Rent Act, 1999 — Section 21 (2) (r), 45 (4), 46 (1), 5

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High Courts06 Aug 2010Dismissed

Mary George Dead by children Paul George Brahma Kulam, (Also Shown as LR of Marry George) Vs N.D.H. Enterprises

Karnataka High Court · (2010) 4 KCCR 2992

Karnataka Rent Act, 1999 — Section 27 (2) (r), 45 (5), 46 (1)

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High Courts06 Aug 2010Allowed

K. George Varghese Vs State of Karnataka and Sri. Joseph Chacko

Karnataka High Court · (2010) ILR (Kar) 4993 : (2010) 4 KCCR 2686 : (2011) 8 RCR(Criminal) 313

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200Penal Code, 1860 (IPC) — Section 307, 323, 504

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High Courts06 Aug 2010Dismissed

Electronics and Controls Vs The Karnataka Industrial Area Development Board

Karnataka High Court · (2010) 4 KCCR 2648

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Section 58, 65

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High Courts06 Aug 2010Dismissed

Mrs. Kavitha Mahesh Vs Chief Election Commissioner, Election Commissioners and Election Commission of India and Others

Karnataka High Court · (2010) 08 KAR CK 0038

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, 151Representation of the Peoples Act, 1951 — Section 81, 87

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High Courts05 Aug 2010Allowed

Asstt. C.C. (Prev.) Vs B.G. Devaraj @ Devaraj Shet

Karnataka High Court · (2010) 260 ELT 35

Customs Act, 1962 — Section 111, 113, 135Gold (Control) Act, 1968 — Section 85 (1) (2), 85 (2)

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High Courts05 Aug 2010Dismissed

Veerabadhraiah Vs The State of Karnataka and Others Byrappa and Thammanna Vs The State of Karnataka, International Airport Authority and Toyota Kirloskar Motor Limited Hejjalada Maraiah and Erappa Vs State of Karnataka, The Karnataka Industrial Area Development Board and Special Land Acquisition Officer Karnataka Industrial Area Development Board

Karnataka High Court · (2010) ILR (Kar) 5571 : (2011) 1 KarLJ 635

Constitution of India, 1950 — Article 12, 14Karnataka Industrial Area Development Act, 1966 — Section 1 (3), 28 (1), 3 (1)

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High Courts04 Aug 2010Dismissed

Commissioner of Income Tax Vs Motor Industries Co. Ltd.

Karnataka High Court · (2012) 207 TAXMAN 78

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High Courts04 Aug 2010Allowed

Senior Superintendent of Post Offices Vs Bruhat Bangalore Mahanagara Palike

Karnataka High Court · (2010) 4 KCCR 2886

Constitution of India, 1950 — Article 285, 285 (1)Karnataka Municipal Corporations Act, 1976 — Section 110, 110 (j), 147

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