COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,204 of 2,397

High Courts02 Jun 2010Dismissed

Sri. K.S. Raghavan Vs The Director of Economics and Statistics and The State of Karnataka Department of Planning IFS and S and T

Karnataka High Court · (2010) ILR (Kar) 3485 : (2011) 1 KarLJ 457

Karnataka Civil Services (Probation) Rules, 1977 — Rule 5 (1) (b), 6 (1)

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High Courts02 Jun 2010Allowed

Mr. Jayarama Poojary, Smt. Mohini, Mr. Purandara Poojary and Mr. Jayantha Poojary Vs Mr. Subbu Poojary Poojary and Others

Karnataka High Court · (2010) 06 KAR CK 0021

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4 (2)

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High Courts01 Jun 2010

The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs S. Airyata Finance Ltd.

Karnataka High Court · (2010) 06 KAR CK 0104

Interest Tax Act, 1974 — Section 5 A, 5 B

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High Courts01 Jun 2010Allowed

Puttaraju M., M. Ramaiah @ Ramanna, M. Shanthamma and M. Suresh Vs State

Karnataka High Court · (2010) 06 KAR CK 0103

Penal Code, 1860 (IPC) — Section 114, 143, 149, 305, 498A

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High Courts01 Jun 2010Allowed

The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs Sri Dheeraj Daga

Karnataka High Court · (2010) 06 KAR CK 0101

Income Tax Act, 1961 — Section 132, 132 (4), 158 BC

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High Courts01 Jun 2010Allowed

P. Satish Pai Vs B. Yeshwanth Shenoy and Others Smt. Muniyappa, Sri. T. Ramesh and Sri. T. Srinivasa Vs Sri. H. Yeshwanth Shenoy and Sri P. Satish Pai

Karnataka High Court · (2010) ILR (Kar) 4022

Evidence Act, 1872 — Section 137, 138

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High Courts01 Jun 2010Allowed

Official Liquidator of the Mysore Acetate and Chemicals Co. Ltd. (In Liquidation) Vs Passari Cellulose Ltd.

Karnataka High Court · (2010) 101 SCL 327

Companies Act, 1956 — Section 446 (2) (b)

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High Courts01 Jun 2010Allowed

The Commissioner of Income Tax and Income Tax Officer Vs Sri G.D. Subraya Sheregar, P.W.D. Contractor

Karnataka High Court · (2010) 06 KAR CK 0061

Income Tax Act, 1961 — Section 269 SS, 271 D

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High Courts01 Jun 2010Dismissed

Kum. Bhjoomika N. Vs Karnataka Examinations Authority

Karnataka High Court · (2010) 06 KAR CK 0038

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High Courts01 Jun 2010Dismissed

Smt. Anasuya Nagaraj Vs The State of Karnataka and Others M. Prakash Vs The State of Karnataka, Department of Urban Development and Municipal Administration, The City Municipal Council and The Deputy Commissioner

Karnataka High Court · (2011) 1 KarLJ 18 : (2010) 4 KCCR 3097

Karnataka Municipalities Act, 1964 — Section 47 (2), 47 (3)

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High Courts01 Jun 2010

Janatha Motor Driving Training School Vs The Principal Secretary, Government of Karnataka, Transport Department and The Commissioner for Transport

Karnataka High Court · (2010) 06 KAR CK 0012

Motor Vehicles Act, 1988 — Section 12

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High Courts01 Jun 2010

Smt. Munilakshmamma, Sri. Nataraj and Jyothi Lakshmi Vs The New India Assurance Co. and Sri. C. Madakar

Karnataka High Court · (2010) 06 KAR CK 0008

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 163 A, 166

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High Courts31 May 2010Dismissed

M. Sadananda Rao Vs Chief Executive Officer/The General Manager, Kadaba Co-operative Agricultural Bank Ltd.

Karnataka High Court · (2010) 5 KarLJ 574 : (2010) 4 KCCR 2627

Karnataka Co-operative Societies Act, 1959 — Section 101, 101 (1) (a), 105, 107

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High Courts31 May 2010Dismissed

New India Assurance Co. Ltd. Vs K. Shashi Kumar, Ameer Khan and K.M. Narasimha Murthy

Karnataka High Court · (2011) ACJ 1312

Motor Vehicles Act, 1988 — Section 166

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High Courts31 May 2010Allowed

Narayanaswamy and Others Vs The Tahasildar, M. Venkataswamy and Muninarayana

Karnataka High Court · (2010) 6 KarLJ 439 : (2010) 3 KCCR 1883

Karnataka Village Offices Abolition Act, 1961 — Section 3 (2)Limitation Act, 1963 — Section 5

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High Courts28 May 2010

Ramakrishna Vs State of Karnataka and Others

Karnataka High Court · (2011) 2 KarLJ 424 : (2011) 4 KCCR 460 SN

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High Courts28 May 2010Dismissed

J.T. Kamaraj Vs The Secretary to The Government of Karnataka, Home Department and Others

Karnataka High Court · (2011) 2 KarLJ 350 : (2011) 4 KCCR 3416

Penal Code, 1860 (IPC) — Section 302

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High Courts28 May 2010

Official Liquidator, Bangalore Batteries (P.) Ltd. (in Liquidation) Vs N.S. Gopal

Karnataka High Court · (2010) 160 CompCas 436 : (2011) 1 CompLJ 263 : (2010) 103 SCL 164

Companies Act, 1956 — Section 543, 545 (5A)

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High Courts28 May 2010Dismissed

Commissioner of Service Tax, Service Tax Commissionerate Vs Acer India (P.) Ltd.

Karnataka High Court · (2010) 27 STT 291 : (2010) 35 VST 143

Finance Act, 1994 — Section 65 (25)

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High Courts28 May 2010Dismissed

Madura Coats Pvt. Ltd. Vs The Workmen of Madura Coats Pvt. Ltd.

Karnataka High Court · (2010) 127 FLR 165 : (2010) ILR (Kar) 3812 : (2011) 1 KarLJ 624 : (2010) 3 KCCR 1865

Industrial Disputes Act, 1947 — Section 33, 33 A

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