COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,196 of 2,397

High Courts15 Jul 2010Allowed

In Re: Flextronics Design Consumer Electronics (India) (P.) Ltd.

Karnataka High Court · (2010) 102 SCL 439

Foreign Exchange Management (Transfer or Issue of Security by a person resident outside India) Regulations, 2000 — Regulation 9B

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High Courts15 Jul 2010Dismissed

Miss Chandra Pardhanani, Mrs Man1 Pardhanani (a. Mani Hariradamani) Rajashri Co-operative Housing Ltd. and M B Pardhanani Rajashri Co-operative Housing Ltd. Vs Mac Charles (India) Ltd. and Sri. C.B. Pardhanani Chairman Mac Charles (India) Ltd.

Karnataka High Court · (2010) 07 KAR CK 0043

Companies Act, 1956 — Section 397, 398

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High Courts15 Jul 2010Dismissed

Sri Shivappa Reddy Vs Sri. C.K. Jagannath

Karnataka High Court · (2011) 3 BC 125 : (2010) CriLJ 4759 : (2010) 4 KCCR 2876 : (2011) 7 RCR(Criminal) 2165

Negotiable Instruments Act, 1881 (NI) — Section 136, 138

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High Courts15 Jul 2010Dismissed

K.N. Vishwamithra Vs Vasudha Vishwamithra

Karnataka High Court · (2010) 4 KCCR 2660 : (2011) 2 RCR(Civil) 465 : (2011) 2 RCR(Civil) 465

Hindu Marriage Act, 1955 — Section 24, 25, 26, 28

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High Courts15 Jul 2010Allowed

The West Coast Paper Mills Limited Vs The Government of Karnataka and Others

Karnataka High Court · (2010) 07 KAR CK 0028

Central Sales Tax Act, 1956 — Section 8, 8 (1), 8 (3)

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High Courts15 Jul 2010Allowed

Commissioner of Central Excise Vs Mrs. K. Vijaya C. Rai

Karnataka High Court · (2011) 21 STR 224 : (2010) 29 STT 98

Finance Act, 1994 — Section 76, 78

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High Courts14 Jul 2010

State of Karnataka Vs Videocon International Ltd.

Karnataka High Court · (2011) 186 ECR 44

Karnataka Sales Tax Act, 1957 — Section 20, 5 (3) (a)

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High Courts14 Jul 2010Dismissed

Jayasheela Stores and Others Vs The State of Karnataka and Others

Karnataka High Court · (2011) 1 KarLJ 332 : (2010) 4 KCCR 2790

Constitution of India, 1950 — Article 19 (1) (g), 21

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High Courts14 Jul 2010

Mahesh, T. Giriswamy and S. Puttabuddi Vs Deputy Registrar of Co-operative Societies, Asst. Registrar of Co-operative Societies, Mysore Sub-Division, The Primary Agriculture Credit Co-operative Bank Ltd. and Administrator The Primary Agriculture Credit Co-operative Bank Ltd.

Karnataka High Court · (2010) ILR (Kar) 5131 : (2011) 1 KarLJ 407 : (2010) 4 KCCR 2899

Karnataka Co-operative Societies Act, 1959 — Section 28 A (4), 28 A (5)

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High Courts14 Jul 2010

The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs M.N. Dastur and Company Private Limited

Karnataka High Court · (2010) 07 KAR CK 0020

Income Tax Act, 1961 — Section 143 (3), 147, 69

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High Courts13 Jul 2010

Diwan Bahadur S.L. Mathias and Sons Vs State of Karnataka and Others

Karnataka High Court · (2011) 43 VST 153

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High Courts13 Jul 2010

Commissioner of Income Tax Vs Molex (India) Ltd.

Karnataka High Court · (2011) 238 CTR 65 : (2012) 344 ITR 156 : (2010) 194 TAXMAN 52

Income Tax Act, 1961 — Section 143 (1) (a), 37 (1), 43 B

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High Courts13 Jul 2010Allowed

Shyamaraju and Co. (India) Pvt. Ltd. Vs Union of India (UOI)

Karnataka High Court · (2010) 180 ECR 280

Customs Act, 1962 — Section 2 (20), 2 (25), 2 (25), 25Special Economic Zones Act, 2005 — Section 2, 2 (m), 26, 26 (1) (c)

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High Courts13 Jul 2010Dismissed

Pradyumna S. Harish Vs The State and Kumari Priya Jha

Karnataka High Court · (2011) CriLJ 558 : (2011) 2 Crimes 537 : (2011) 1 KarLJ 416 : (2010) 4 KCCR 2880 : (2011) 7 RCR(Criminal) 1575

Penal Code, 1860 (IPC) — Section 312, 325, 354, 362, 376

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High Courts13 Jul 2010Allowed

All India Handloom Fabrics Marketing Co-operative society Limited Vs Sri. B.P. Ramkumar, Sri. B.S. Kuppaiah Shetty, Sri. B.K. Premkumar and Sri. B.K. Prakash Kumar

Karnataka High Court · (2010) ILR (Kar) 4973 : (2011) 2 KarLJ 517 : (2010) 4 KCCR 3110

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102, Order 21 Rule 97Transfer of Property Act, 1882 — Section 128, 53

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High Courts13 Jul 2010Allowed

Smt. Rajamma @ Savitramma and Others Vs The Deputy Commissioner, The City Municipal Council and G. Ramakrishna

Karnataka High Court · (2010) 6 KarLJ 281 : (2010) 4 KCCR 2802

Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3, 3 (1) (b)

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High Courts09 Jul 2010

Mangala Gowramma Vs C. Gurulingaiah

Karnataka High Court · (2011) 2 DMC 154 : (2010) 5 KarLJ 562 : (2011) 5 RCR(Civil) 84

Family Courts Act, 1984 — Section 19 (1)Hindu Adoption and Maintenance Act, 1956 — Section 13 (1) (ia), 13 (1) (ib)

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High Courts09 Jul 2010Allowed

Shri Muniraju R. and Others Vs The State of Karnataka and Smt. K. Sarojamma

Karnataka High Court · (2010) ILR (Kar) 4983 : (2010) 5 KarLJ 630

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 5 (1)

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High Courts09 Jul 2010Dismissed

Sri Mukesh Jain Vs Smt. Sandhya E. Rao and Sri. P. Suresh Kumar

Karnataka High Court · (2012) 3 KarLJ 658 : (2010) 4 KCCR 2781

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), 105, 9

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High Courts08 Jul 2010Dismissed

APCO Concrete Block and Allied Products Vs Deputy Commissioner of Commercial Taxes, Audit 1, DVO and Others

Karnataka High Court · (2011) 44 VST 312

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