Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27, Order 41 Rule 29, 151Mysore Court-fees and Suits Valuation Act, 1958 — Section 11 (2), 11 (4)

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High Courts17 Jun 2010Dismissed

The Commissioner of Income Tax and The Assistant Commissioner of Income Tax Vs K.S. Ramakrishna

Karnataka High Court · (2011) 198 TAXMAN 239

Income Tax Act, 1961 — Section 10 B, 143 (2), 147, 80 HHC

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High Courts17 Jun 2010Allowed

Sri H.I. Shamshuddin Vs Karnataka State Financial Corporation and Others

Karnataka High Court · (2010) ILR (Kar) 3578 : (2010) 5 KarLJ 650

State Financial Corporations Act, 1951 — Section 29, 30, 31, 32

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High Courts17 Jun 2010

Commissioner of Income Tax Vs Ascalon Exports

Karnataka High Court · (2011) 196 TAXMAN 421

Income Tax Act, 1961 — Section 80 HHC (1), 80 HHC (3)

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High Courts17 Jun 2010

Associated Cement Companies Limited and Another Vs State of Karnataka and Another

Karnataka High Court · (2010) 5 KarLJ 422

Karnataka Electricity (Taxation on Consumption) (Amendment) Act, 2004 — Section 3 (2)

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High Courts16 Jun 2010Dismissed

State of Karnataka Vs M. Gopalakrishnaiah and Others

Karnataka High Court · (2010) 3 KCCR 1851

Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 20, 7

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High Courts16 Jun 2010Allowed

Smt. Sarojamma, Sri. Kulabhushana, Kum. Shruthi and Kum. Vijayalakskmi (since represented by their natural mother and next friend Smt. Sarojamma) Vs Dr. A. Manjula, Kum. L. Hema, Master L. Gautham and Master L. Gaurav

Karnataka High Court · (2011) 1 DMC 754 : (2010) 5 KarLJ 540 : (2011) 6 RCR(Civil) 1662

Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage Act, 1955 — Section 16, 6, 8

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High Courts16 Jun 2010Allowed

N. Sadasiva Vs Purushothama and Others

Karnataka High Court · (2011) 2 DMC 743 : (2010) ILR (Kar) 3510 : (2010) 5 KarLJ 559 : (2010) 3 KCCR 2215

Hindu Marriage Act, 1955 — Section 16

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High Courts16 Jun 2010

Bapu College of Education and Others Vs Bangalore University

Karnataka High Court · (2010) 06 KAR CK 0095

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High Courts16 Jun 2010

The Commissioner of Income Tax and The Assistant Commissioner of Income Tax Vs HJS Stones Ltd.

Karnataka High Court · (2011) 237 CTR 67 : (2011) 335 ITR 500

Income Tax Act, 1961 — Section 80 HHC, 80 HHC (3B)

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High Courts16 Jun 2010Allowed

United India Insurance Co. Ltd. Vs Sri Arun Kumar Shetty and Smt. Meenakshi Hegde

Karnataka High Court · (2010) 06 KAR CK 0076

Motor Vehicles Act, 1988 — Section 147, 163 A

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High Courts16 Jun 2010Allowed

The New India Assurance Co. Ltd. Vs Sri Saganaiah and Sri Gangadhareshwara Transport

Karnataka High Court · (2010) 06 KAR CK 0069

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High Courts16 Jun 2010

Divisional Controller KSRTC Kolar Division Vs Chikkamuniyamma and Chikkannachari

Karnataka High Court · (2010) 06 KAR CK 0058

Penal Code, 1860 (IPC) — Section 279, 337

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High Courts16 Jun 2010Disposed Off

Marimallappa Charities Vs CIT (Appeals) and Others

Karnataka High Court · (2010) 06 KAR CK 0030

Income Tax Act, 1961 — Section 11, 12, 13, 143 (3), 251

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High Courts16 Jun 2010Allowed

Suman Enterprises Vs The State of Karnataka

Karnataka High Court · (2010) 06 KAR CK 0003

Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Value Added Tax Act, 2003 — Section 18 A, 18 A (1), 18 A (10)

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High Courts15 Jun 2010

Venkatesh Construction Co. Vs Karnataka Vidyuth Karkhane Limited (Kavika) Karnataka Vidyuth Karkhane Limited (Kavika) Vs Venkatesh Construction Co.

Karnataka High Court · (2011) 1 KarLJ 665 : (2010) 3 KCCR 2265

Arbitration and Conciliation Act, 1996 — Section 34 (1), 34 (2), 75, 81

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