COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,198 of 2,397

High Courts01 Jul 2010Allowed

Pujari Chikkanna (since deceased by his Lrs. Smt. Thimmakka and Others) and Chikkanna Vs G. Thimmaiah, Govindappa, Sriyappa and Chikkanna

Karnataka High Court · (2011) 4 KarLJ 375 : (2010) 3 KCCR 2257

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10A (2), 115Constitution of India, 1950 — Article 226, 227

High Courts30 Jun 2010

Shankar Vs The Chief Engineer, KPTCL and Others

Karnataka High Court · (2011) ACJ 1749 : (2011) ILR (Kar) 1573 : (2011) 1 KCCR 339

High Courts30 Jun 2010Allowed

Nagarjuna Construction Company Limited and Others Vs State of Karnataka and Others

Karnataka High Court · (2010) 06 KAR CK 0111

Karnataka Value Added Tax Act, 2003 — Section 39 (1), 4 (1) (c)Karnataka Value Added Tax Rules, 2005 — Rule 3 (1), 3 (1) (a), 3 (1) (g)

High Courts30 Jun 2010Allowed

The Commissioner of Income Tax and The Assistant Commissioner of Income Tax Vs Sankala Polymers Pvt. Ltd.

Karnataka High Court · (2010) 06 KAR CK 0042

Income Tax Act, 1961 — Section 115 J, 115 JA, 234 B, 234 C

High Courts30 Jun 2010Allowed

Mounesh Vs Thimmanna and Others

Karnataka High Court · (2011) ACJ 2054 : (2011) ILR (Kar) 2557 : (2011) 1 KCCR 341

Motor Vehicles Act, 1988 — Section 2 (14), 2 (b)Workmens Compensation Act, 1923 — Section 147

High Courts29 Jun 2010Dismissed

Commr. of C. Ex., Bangalore-II Vs Eta Technology Pvt. Ltd.

Karnataka High Court · (2017) 346 ELT 57

High Courts29 Jun 2010Dismissed

Sri B.Y. Narasimha Prasad Rao Vs Smt H.S. Saraswathi Rao

Karnataka High Court · (2010) 4 KCCR 2587

Hindu Adoption and Maintenance Act, 1956 — Section 4, 9Hindu Succession Act, 1956 — Section 14 (1), 14 (2)

High Courts29 Jun 2010Dismissed

State Vs Mohammed Nakeed, Syed Pasha and Mohammed Mujib

Karnataka High Court · (2011) 1 KarLJ 28

Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 302, 34, 498A

High Courts29 Jun 2010Dismissed

State of Karnataka Vs Richmond Distilleries (P) Ltd.

Karnataka High Court · (2012) 51 VST 215

High Courts29 Jun 2010Dismissed

Gopal, Ramesh and Savita Vs Shivasharanappa Abzale, Nagappa S. Shetty and National Insurance Company Ltd. UDUPI Kumar Rathod Vs Nagappa S. Shetty and The National Insurance Company Ltd. UDUPI

Karnataka High Court · (2010) 06 KAR CK 0011

Motor Vehicles Act, 1988 — Section 147, 147 (1) (b) (i)

High Courts29 Jun 2010Dismissed

The Poornaprajna Education Centre Vs The Bangalore Development Authority, The Town Planning Authority and Bruhath Bangalore Mahanagara Palike

Karnataka High Court · (2010) ILR (Kar) 3801 : (2011) 1 KarLJ 451

Bangalore Development Authority Act, 1976 — Section 15, 16 (1) (d), 38 A (2)

High Courts29 Jun 2010Allowed

Shekappa alias Chandrashekar Vs State of Karnataka

Karnataka High Court · (2010) 06 KAR CK 0004

High Courts28 Jun 2010Dismissed

B.N. Sampath Kumar Vs Rahimunissa Begum

Karnataka High Court · (2010) 4 KCCR 2757

Evidence Act, 1872 — Section 61, 63, 65

High Courts28 Jun 2010

The Deputy Conservator of Fores, Chikmagalur Division and Range Forest Officer, Chikmagalur Range Vs T.K. Thammanna Gowda, Manjappa and Revanna T.K. Thammanna Gowda Vs The Deputy Conservator of Forests, Chickmagalur Division, Range Forest Officer, Manjappa and Revanna

Karnataka High Court · (2011) ILR (Kar) 480 : (2011) 3 KarLJ 556 : (2010) 3 KCCR 2292

Civil Procedure Code, 1908 (CPC) — Section 64, 80

High Courts28 Jun 2010Dismissed

The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs Amanath Motor Owners Co-operative Society Ltd.

Karnataka High Court · (2011) 196 TAXMAN 322

Income Tax Act, 1961 — Section 143 (2)

High Courts26 Jun 2010

Dr. Shivanand Doddamani Vs The State of Karnataka and Others

Karnataka High Court · (2010) 3 KCCR 1832

Penal Code, 1860 (IPC) — Section 304 A, 34

High Courts26 Jun 2010Dismissed

The Assistant Commissioner and Land Acquisition Officer District Vs Dilipkumar and Others

Karnataka High Court · (2011) ILR (Kar) 820 : (2011) 3 KarLJ 385 : (2011) 1 KCCR 302

High Courts25 Jun 2010Allowed

The Director General of Income Tax (Exemptions) and The Deputy Commissioner of Income Tax Vs The Jockey''s Association of India

Karnataka High Court · (2010) 236 CTR 603 : (2010) 328 ITR 405 : (2010) 4 KCCR 2520

Income Tax Act, 1961 — Section 11 A, 12 A (a), 143 (3), 147, 148

High Courts24 Jun 2010Allowed

Smt. Sharada Kottari Vs Gopalakrishna Poojari

Karnataka High Court · (2010) 06 KAR CK 0096

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 24

High Courts24 Jun 2010Dismissed

Commr. of Service Tax Vs Toyoda Iron Works Co. Ltd.

Karnataka High Court · (2011) 30 STT 417 : (2011) 38 VST 558

Finance Act, 1994 — Section 65 (31), 66 A