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Karnataka High Court judgments

47,933 judgments · page 1,232 of 2,397

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High Courts02 Mar 2010Allowed

The Commissioner of Income Tax and The Assistant Commissioner of Income Tax Vs Sri. U. Manohar Rao

Karnataka High Court · (2011) 238 CTR 337 : (2010) ILR (Kar) 1478 : (2010) 325 ITR 402

Income Tax Act, 1961 — Section 143, 147, 271 (1) (a)
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High Courts02 Mar 2010Dismissed

Smt. Baby and Others Vs Smt. Sheela Jalan and Another

Karnataka High Court · (2012) ACJ 869 : (2010) 126 FLR 386 : (2010) 3 KarLJ 131

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High Courts02 Mar 2010Dismissed

Commissioner of Income Tax and Another Vs Hajee Jaffar Shariff

Karnataka High Court · (2010) 03 KAR CK 0037

Income Tax Act, 1961 — Section 143 (1) (a), 80 HHC
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High Courts02 Mar 2010

Thomas Rajan and Another Vs Venkataramappa and Others

Karnataka High Court · (2010) 3 KarLJ 91

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11A, Order 7 Rule 11B, 151
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High Courts01 Mar 2010Dismissed

Commissioner of Income Tax and Another Vs Babu Reddy

Karnataka High Court · (2010) 03 KAR CK 0194

Income Tax Act, 1961 — Section 139 (9), 271 A, 44 AA
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High Courts26 Feb 2010Allowed

New India Assurance Co. Ltd. Vs Shankar and Krishanarajendra Urs.

Karnataka High Court · (2010) ILR (Kar) 2350 : (2011) 2 KarLJ 526

Criminal Procedure Code, 1973 (CrPC) — Section 340
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High Courts26 Feb 2010Allowed

State of Karnataka Vs Jyothi Gas (P) Ltd.

Karnataka High Court · (2010) 3 KCCR 1691

Karnataka Tax on Entry of Goods Act, 1979 — Section 13 (1), 13 (5), 14 (1)
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High Courts26 Feb 2010

Krishnendu Halder and Sri M. Visvesvaraya Institute of Technology Vs Visweswaraiah Technological University, Sir M. Visweswaraiah Institute of Technology and State of Karnataka

Karnataka High Court · (2010) ILR (Kar) 1735 : (2010) 5 KarLJ 675

Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14
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High Courts26 Feb 2010Dismissed

Karnataka Soaps and Detergents Ltd., Sandalwood Oil Division Vs Commissioner of Central Excise Commissioner of Central Excise Vs Karnataka Soaps and Detergents Ltd.

Karnataka High Court · (2010) 258 ELT 62 : (2010) ILR (Kar) 5309

Central Excise Act, 1944 — Section 11 A, 11 A (1), 11 ABCENVAT Credit Rules, 2002 — Rule 7 (1) (b), 9 (1) (b)
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High Courts26 Feb 2010Dismissed

Vyavasaya Seva Sahakari Bank Limited, Hirekoppa and Another Vs State of Karnataka and Others

Karnataka High Court · (2011) 4 KarLJ 99 : (2011) 4 KCCR 2892

General Clauses Act, 1897 — Section 21Karnataka Co-operative Societies Act, 1959 — Section 121, 29 C (5)Karnataka Cooperative Societies Rules, 1960 — Rule 5
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High Courts26 Feb 2010

Arun Medical Stores Vs Additional Commissioner of Commercial Taxes and Others

Karnataka High Court · (2011) 40 VST 354

Karnataka Value Added Tax Act, 2003 — Section 39 (1), 4 (4), 64 (1)
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High Courts26 Feb 2010

C.P.D. Computer Peripheral Devices Pvt. Ltd. Vs State of Karnataka

Karnataka High Court · (2013) 62 VST 317

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High Courts26 Feb 2010

Agorama Vs Debts Recovery Tribunal and Others

Karnataka High Court · (2010) 3 KarLJ 273

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High Courts26 Feb 2010Allowed

S.A. Rahaman and Others Vs State of Karnataka and Others

Karnataka High Court · (2010) 6 KarLJ 76

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High Courts26 Feb 2010

Madras Cements Ltd. Vs The Deputy Commissioner of Commercial Taxes (Audit), The State of Karnataka, Department of Finance, The Government of Karnataka and The Assistant Commissioner of Commercial Taxes

Karnataka High Court · (2010) ILR (Kar) 2483 : (2010) 35 VST 14

Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Value Added Tax Rules, 2005 — Rule 3 (2) (c), 39 (1)
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High Courts25 Feb 2010Allowed

The Commissioner of Income Tax and The Joint Commissioner of Income Tax (Asst) Vs IBM India Ltd. formerly Tata IBM India Ltd.

Karnataka High Court · (2010) 194 TAXMAN 405

Income Tax Act, 1961 — Section 37 (4), 37 (5)
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High Courts25 Feb 2010Allowed

State of Karnataka Vs Anjana Zarda Agencies

Karnataka High Court · (2011) 39 VST 525

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High Courts25 Feb 2010

Shashidharachar Purvochar Kumar Vs The Divisional Controller, K.S.R.T.C. Hubli Division

Karnataka High Court · (2011) ACJ 1731

Motor Vehicles Act, 1988 — Section 166
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High Courts25 Feb 2010Dismissed

The New India Assurance Company Limited Vs Smt. Muniyamma, Muniswamy and Krishnappa

Karnataka High Court · (2011) 1 TAC 563

Motor Vehicles Act, 1988 — Section 166, 173
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High Courts24 Feb 2010Dismissed

The Commissioner of Income Tax and The Joint Commissioner of Income Tax, TDS Vs Indo Nissin Foods Ltd.

Karnataka High Court · (2010) 325 ITR 451

Income Tax Act, 1961 — Section 192, 192 (1), 271 (1) (c)
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