High Courts18 Feb 2010Dismissed
The National Insurance Company Ltd. Vs Anil and Another
Karnataka High Court · (2012) ACJ 1107 : (2011) 131 FLR 357 : (2010) ILR (Kar) 1941 : (2011) 5 KarLJ 132
Fidelity Guarantee Act — Section 5
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,234 of 2,397
High Courts18 Feb 2010Dismissed
Bajaj Allianz General Insurance Co. Ltd. Vs Prema and Others
Karnataka High Court · (2011) 2 TAC 503
High Courts18 Feb 2010
Commissioner of Income Tax and Another Vs ASK Brothers Ltd.
Karnataka High Court · (2011) 333 ITR 111
Income Tax Act, 1961 — Section 143 (3), 158 BC, 43 B
High Courts18 Feb 2010
National Insurance Company Limited Vs Sri. Sharanayya @ Sharanabasaayya, Smt. Savitri and Shivanand Sagashethi Sri. Sharanayya @ Sharanabasaayya Meti and Smt. Savitri Vs Sri. Shivanand Sagashetti and The Divisional Manager, National Insurance Co. Ltd.
Karnataka High Court · (2011) 3 KCCR 201 SN
Motor Vehicles Act, 1988 — Section 166
High Courts17 Feb 2010Dismissed
Sarvamma and Kathyayini Vs U.R. Virupakshaiah @ Virupakshappa
Karnataka High Court · (2010) ILR (Kar) 3595 : (2010) 6 KarLJ 323 : (2010) 2 KCCR 1183
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100, 151
High Courts17 Feb 2010
Dy. Commissioner of Income Tax and Another Vs Jeevan Saldanha
Karnataka High Court · (2010) 02 KAR CK 0079
Income Tax Act, 1961 — Section 133 A, 143 (1), 148, 271 (1) (c)
High Courts17 Feb 2010Dismissed
The Commissioner of Income Tax and Another Vs Blend Well Bottles Pvt. Ltd.
Karnataka High Court · (2010) 323 ITR 18 : (2010) 2 KCCR 972
Income Tax Act, 1961 — Section 32, 37
High Courts17 Feb 2010Allowed
Karnataka Neeravari Nigam Limited Vs Kariyappa, The Special Land Acquisition Officer, Upper Tunga Project and The Executive Engineer, Upper Tunga Project
Karnataka High Court · (2010) 5 KarLJ 656 : (2010) 3 KCCR 2383 : (2011) 6 RCR(Civil) 1697
Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 54 (1), 6 (1)
High Courts17 Feb 2010Allowed
Commissioner of Income Tax Vs Producin Ltd.
Karnataka High Court · (2011) 197 TAXMAN 16
Income Tax Act, 1961 — Section 143 (1) (a), 36, 36 (1) (vii)
High Courts16 Feb 2010Allowed
State of Karnataka Vs Reliance Industries Ltd.
Karnataka High Court · (2012) 51 VST 274
High Courts16 Feb 2010
Commissioner of Income Tax and Another Vs N. Leela Kumar
Karnataka High Court · (2010) 02 KAR CK 0103
Income Tax Act, 1961 — Section 113, 158 BFA (1)
High Courts16 Feb 2010Dismissed
Prabhashankar Plaza rep by Sri K.S. Ganesh Setty Vs Income Tax Officer
Karnataka High Court · (2010) 327 ITR 582 : (2010) 191 TAXMAN 249
Income Tax Act, 1961 — Section 2 (24), 4
High Courts16 Feb 2010Dismissed
G.N. Malager Vs The District Health and Family Welfare Officer and Others
Karnataka High Court · (2010) 3 KarLJ 209
High Courts16 Feb 2010
The Commissioner of Income Tax and The Asst. Commissioner of Income Tax Vs M.N. Swaminathan Since dead by his L.Rs. Neelavathi and L.Rs. (Neelavathi and Others)
Karnataka High Court · (2010) ILR (Kar) 2842 : (2010) 322 ITR 643
High Courts16 Feb 2010
Sri Gavisiddappa (since deceased by LRs. Susheelamma and Others) Vs The Land Acquisition Officer and Assistant Commissioner and The Secretary APMC Agricultural Produce Market Committee Vs The Land Acquisition Officer and Assistant Commissioner and Others
Karnataka High Court · (2010) 6 KarLJ 443 : (2010) 3 KCCR 2448
Land Acquisition Act, 1894 — Section 18, 4 (1)
High Courts16 Feb 2010Dismissed
Syed Dastagir and M.A. Shatharaj Vs S.M. Rickabchand Challani and Noorjahan
Karnataka High Court · (2010) 2 KCCR 1524
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 2 (14), 2 (2)
High Courts16 Feb 2010Dismissed
Prabhashankar Plaza rep by Sri K.S. Ganesh Setty Vs Income Tax Officer, Ward 6(3), Bangalore
Karnataka High Court · (2010) 327 ITR 582 : (2010) 191 TAXMAN 249
High Courts16 Feb 2010Dismissed
Sri Suresh and Others Vs The Special Land Acquisition Officer
Karnataka High Court · (2010) ILR (Kar) 1610 : (2011) 2 KarLJ 515 : (2010) 3 KCCR 1649
Land Acquisition Act, 1894 — Section 54 (1)
High Courts15 Feb 2010Dismissed
Dr. D.R. Venkatesh Gowda Vs State of Karnataka and Others
Karnataka High Court · (2010) 4 KarLJ 254
High Courts15 Feb 2010Dismissed
T.V. Sundaram Iyengar and Sons Ltd. Vs The State of Karnataka
Karnataka High Court · (2010) ILR (Kar) 1919 : (2010) 32 VST 489
Constitution of India, 1950 — Article 14, 19 (1) (g), 265Karnataka Value Added Tax Act, 2003 — Section 2 (36), 30, 4