High Courts11 Jun 2010Dismissed
Smt. Nagarathnamma Vs M. Bantaiah and Others
Karnataka High Court · (2010) ILR (Kar) 4030 : (2011) 1 KarLJ 524 : (2010) 3 KCCR 2195
Karnataka Stamp Act, 1957 — Section 2 N, 34Registration Act, 1908 — Section 17, 49
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,202 of 2,397
High Courts11 Jun 2010Allowed
Smt. Nagamma Vs Sri V. Satish and The Divisional Manager, United India Insurance Co. Ltd.
Karnataka High Court · (2010) 06 KAR CK 0023
High Courts10 Jun 2010
Commissioner of Income Tax Vs Mysore Chrome Tanning Co. Ltd.
Karnataka High Court · (2011) 201 TAXMAN 211
High Courts10 Jun 2010
Ammayyamma Vs Deputy Commissioner and Assistant Controller
Karnataka High Court · (2010) 06 KAR CK 0086
High Courts10 Jun 2010Dismissed
Chikkamuniyappa (since deceased by his Lrs. Smt Jayamma @ Jayanthi) Vs Ramanarasamma @ Sumithramma
Karnataka High Court · (2011) 2 DMC 665 : (2010) 5 KarLJ 638 : (2010) 4 KCCR 2531 : (2011) 2 RCR(Civil) 463 : (2011) 2 RCR(Civil) 463
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13 B, 13 B (2)
High Courts10 Jun 2010Allowed
Smt N. Sheelavathi and Dr. K. Naveen Kumar Vs The Bangalore Development Authority and Others
Karnataka High Court · (2010) 3 KCCR 2110
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 13
High Courts09 Jun 2010Dismissed
H.M. Shankaramurthy Khander Vs National Highways Authority of India
Karnataka High Court · (2010) ILR (Kar) 3711 : (2011) 2 KarLJ 282 : (2010) 3 KCCR 2104
Arbitration and Conciliation Act, 1996 — Section 34, 34 (2), 37 (1) (b)
High Courts09 Jun 2010
Commissioner of Service Tax Vs Yokogawa Blue Star Limited
Karnataka High Court · (2010) 32 VST 460
Central Excise Act, 1944 — Section 11 B, 35 D, 35 G
High Courts09 Jun 2010
Commr. of S.T. Vs Yokogawa Blue Star Ltd.
Karnataka High Court · (2010) 19 STR 482
Central Excise Act, 1944 — Section 11 B, 35 G
High Courts09 Jun 2010Allowed
The Commissioner of Income Tax and The Joint Commissioner of Income Tax (Assessment) Vs Ranganatha Enterprises
Karnataka High Court · (2011) 196 TAXMAN 466
Income Tax Act, 1961 — Section 132, 142 (1)
High Courts09 Jun 2010Dismissed
New India Assurance Co. Ltd. Vs Sri G. Nagaraju, Darshan and Likith represented by Grand Mother Smt. Hanumakka
Karnataka High Court · (2011) ACJ 1129 : (2010) ILR (Kar) 3975 : (2011) 4 KarLJ 174 : (2011) 7 RCR(Criminal) 46
Motor Vehicles Act, 1988 — Section 163 A
High Courts08 Jun 2010Dismissed
M.N. Kaveramma and Another Vs The State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 3411 : (2010) 3 KCCR 2339
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts08 Jun 2010Dismissed
M.T. Siddashetty and K.S. Basavaraju Vs P.H. Gowda and Seetharam
Karnataka High Court · (2011) 2 KarLJ 60 : (2010) 4 KCCR 2765
Evidence Act, 1872 — Section 61, 62, 63, 65
High Courts08 Jun 2010
J.P. Manjunath Vs H.R. Susheela
Karnataka High Court · (2011) 2 DMC 31 : (2011) ILR (Kar) 95 : (2011) 1 KarLJ 430 : (2010) 3 KCCR 2090 : (2011) 6 RCR(Civil) 1741
Family Courts Act, 1984 — Section 19, 19 (1)Hindu Marriage Act, 1955 — Section 24
High Courts07 Jun 2010Allowed
Commissioner of Income Tax, Bangalore Vs Karnataka State Warehousing Corporation
Karnataka High Court · (2010) 195 TAXMAN 281
High Courts07 Jun 2010
Madhusudan Vs State of Karnataka
Karnataka High Court · (2011) CriLJ 215 : (2010) 4 KCCR 2841
Penal Code, 1860 (IPC) — Section 302, 307, 436
High Courts07 Jun 2010Allowed
Smt. D. Malliga Vs Asstt. Commissioner of Income Tax
Karnataka High Court · (2010) 06 KAR CK 0129
Income Tax Act, 1961 — Section 134, 199 (2) (b), 201, 244 A (1) (a)
High Courts07 Jun 2010Allowed
Smt. Uma Shetty and Sri Venkataramana Shetty Vs N.V. Rajachari, Smt. Saraswathi and Smt. Uma
Karnataka High Court · (2010) ILR (Kar) 3078 : (2010) 3 KCCR 1872
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, 100
High Courts07 Jun 2010
The Commissioner of Income Tax and The Assistant Commissioner of Income Tax Vs Karnataka State Warehousing Corporation
Karnataka High Court · (2010) 06 KAR CK 0100
Income Tax Act, 1961 — Section 10 (29)
High Courts07 Jun 2010
Sri A.R. Aswathanarayana Reddy and Sri A.R. Nanda Kumar Reddy represented by their Power of Attorney holder Sri H.P. Rama Reddy Vs Bangalore Development Authority and The Government of Karnataka
Karnataka High Court · (2010) 06 KAR CK 0090