High Courts11 Dec 2009Dismissed
Chandralekha Shetty Vs B.V. Sujatha Gupta and Others
Karnataka High Court · AIR 2010 Kar 104 : (2010) 1 KCCR 302
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 2 (11)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,244 of 2,397
High Courts11 Dec 2009Dismissed
Hind Nippon Rural Industries Pvt. Ltd. Vs The State of Karnataka
Karnataka High Court · (2010) 29 VST 468
Karnataka Sales Tax Act, 1957 — Section 12 (3), 20 (5), 5 C
High Courts11 Dec 2009Dismissed
New India Assurance Co. Ltd. Vs Barkathulla, T.H. Sadashivappa, Smt. Batul Jan and Mansoor Sab
Karnataka High Court · (2010) ACJ 2347 : (2010) ILR (Kar) 2535 : (2010) 1 KCCR 776
Motor Vehicles Act, 1988 — Section 147 (5), 157 (1)
High Courts11 Dec 2009Allowed
Bhuvaneshwari Vs Revappa @ Rani Siddaramappa Kolli Since Deceased by L.Rs. (Shavantrawwa Koli and Bhagyashree @ Bharti)
Karnataka High Court · (2012) 2 KarLJ 668
Family Courts Act, 1984 — Section 10, 19 (1), 7
High Courts10 Dec 2009Allowed
State of Karnataka Vs Madhu Traders
Karnataka High Court · (2010) 30 VST 215
Karnataka Sales Tax Act, 1957 — Section 12 A, 20 (5)
High Courts10 Dec 2009Allowed
H.E. Distilleries (P) Ltd. Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2010) 229 CTR 457
Income Tax Act, 1961 — Section 15 BBC, 158 BB, 158 BC
High Courts10 Dec 2009
Damalya Vs The State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 796
Penal Code, 1860 (IPC) — Section 147, 149, 323, 341, 504
High Courts10 Dec 2009
Smt. Vijaya Vs Smt. Mahammad Begum and Others
Karnataka High Court · (2010) ILR (Kar) 3850 : (2010) 1 KCCR 446
Karnataka Municipalities Act, 1964 — Section 21Limitation Act, 1963 — Section 24, 29, 4, 5
High Courts10 Dec 2009Allowed
The Commissioner of Income Tax and The Deputy Commissioner of Income Tax, Special Range-1 Vs Motor Industries Co. Ltd.
Karnataka High Court · (2010) 1 KCCR 327
Income Tax Act, 1961 — Section 43 B, 80 HHE, 80 HHHC
High Courts10 Dec 2009Allowed
Tropical Flavours (Private) Ltd. Vs State of Karnataka
Karnataka High Court · (2010) 27 VST 390
Karnataka Value Added Tax Act, 2003 — Section 16, 4 (1) (a) (ii), 4 (1) (b)
High Courts09 Dec 2009Dismissed
Raghunathrao Patil Vs The Deputy Commissioner Keb Road, Bidar and The Municipal Commissioner, City Municipal Council Bidar
Karnataka High Court · (2009) 12 KAR CK 0115
High Courts09 Dec 2009Dismissed
The Commissioner of Income Tax and The Income Tax Officer Vs The Ryots Agricultural Produce Co-op. Marketing Society Ltd.
Karnataka High Court · (2010) 323 ITR 666 : (2010) 2 KCCR 894
Income Tax Act, 1961 — Section 143 (1) (a), 154, 80 p (2)a (iv)
High Courts09 Dec 2009Allowed
Krishna Murthy Nookula Vs Y. Savitha Murthy Nookula
Karnataka High Court · (2011) 3 KCCR 2221
Protection of Women from Domestic Violence Act, 2005 — Section 20, 22, 23, 28
High Courts09 Dec 2009
Banudas Dattu Pawar and Others Vs State of Karnataka
Karnataka High Court · (2010) 5 KarLJ 293
Penal Code, 1860 (IPC) — Section 109, 143, 147, 148, 302
High Courts09 Dec 2009Dismissed
Byrappa and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (2010) ILR (Kar) 397 : (2010) 1 KCCR 390
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (a), 3 A, 4 (1)
High Courts09 Dec 2009
Sri T. Prakash and Others Vs Agricultural Produce Marketing Committee and Others
Karnataka High Court · (2010) ILR (Kar) 1949 : (2010) 2 KCCR 1077
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 10 (v), 11 (v), 2 (21)
High Courts08 Dec 2009Allowed
The Special Land Acquisition Officer, U.K.P., Lingasugur Vs Mallayya and Ors
Karnataka High Court · (2009) 12 KAR CK 0118
Land Acquisition Act, 1894 — Section 18, 18 (3), 54
High Courts08 Dec 2009Allowed
Commissioner of Income Tax Vs Matha Engineers
Karnataka High Court · (2011) 198 TAXMAN 243
Income Tax Act, 1961 — Section 143 (1) (a), 154, 80 AB, 80 O
High Courts08 Dec 2009Dismissed
Mahaboob Ali Khan and Another Vs Saheb Jan (Since Dead) by L.Rs. and Others
Karnataka High Court · (2010) 3 KarLJ 145
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts08 Dec 2009
C. Harish Vs The Assistant Commissioner, Bangalore South Sub-Division and Another
Karnataka High Court · (2010) 1 KarLJ 600