COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,267 of 2,397

High Courts10 Jul 2009Allowed

B.K. Suresh Reddy Vs Chief Executive Officer and Executive Member Karnataka, Industrial Area Development Board and Smt. Sudha Venkatesh

Karnataka High Court · (2009) ILR (Kar) 3634 : (2009) 5 KCCR 3750 : (2010) 7 RCR(Civil) 2262

Karnataka Industrial Area Development Act, 1966 — Section 3 (h), 6Karnataka Industrial Areas Development Board Regulations, 1966 — Regulation 10, 13, 4, 7

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High Courts10 Jul 2009Dismissed

The Commissioner of Income Tax and The Income Tax Officer Vs Shri J. Alexander

Karnataka High Court · (2009) ILR (Kar) 3846 : (2010) 1 KCCR 652 : (2010) 189 TAXMAN 34

Income Tax Act, 1961 — Section 260 A, 69 A, 69 B

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High Courts09 Jul 2009Allowed

Sri. Rama @ Ramaiah Vs The New India Assurance Company Limited

Karnataka High Court · (2009) 07 KAR CK 0043

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10Workmens Compensation Act, 1923 — Section 32

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High Courts09 Jul 2009Dismissed

A. Mallikarjunappa Vs Standard Industrial Engineering Company and Another

Karnataka High Court · (2009) 151 CompCas 199 : (2010) 99 SCL 88

Companies Act, 1956 — Section 466, 483Limitation Act, 1963 — Section 5

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High Courts09 Jul 2009

T.P. Indrakumar Vs ITO

Karnataka High Court · (2011) 238 CTR 213 : (2010) 322 ITR 454

Income Tax Act, 1961 — Section 234 A, 234 B, 271 (1) (c)

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High Courts09 Jul 2009Allowed

Greenply Industries Ltd. Vs Commissioner of Commercial Taxes, Karnataka Bangalore and Others

Karnataka High Court · (2011) 37 VST 536

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High Courts08 Jul 2009Dismissed

State of Karnataka Vs Ganapati Bhimappa Marchappanavar and Another

Karnataka High Court · (2010) 3 KCCR 1845

Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20 (b) (ii), 42

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High Courts08 Jul 2009Dismissed

The Commissioner of Central Excise Vs Raja Magnetics Ltd.

Karnataka High Court · (2010) 250 ELT 352 : (2010) 28 STT 166

Central Excise Act, 1944 — Section 35 GCentral Excise Rules, 2002 — Rule 9

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High Courts08 Jul 2009Dismissed

Government Tool Room and Training Centre Vs Shri Kariyappa since dead by his LRs. (Smt. Ningamma and Smt. Nagamma)

Karnataka High Court · (2010) 124 FLR 268 : (2009) ILR (Kar) 3685 : (2009) 4 KCCR 2867 : (2010) 1 SLR 203

Industrial Disputes Act, 1947 — Section 2 (oo), 2 (s), 25 B, 25 F

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High Courts08 Jul 2009

Surana Industries Limited Vs The Secretary to the Government of India Ministry of Mines Department of Mines and Others

Karnataka High Court · (2009) ILR (Kar) 2789 : (2010) 8 RCR(Civil) 413

Forest (Conservation) Act, 1980 — Section 2Mines and Mineral (Development and Regulation) Act, 1957 — Section 11 (3), 5

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High Courts07 Jul 2009Allowed

Sobha Projects and Trade (P) Ltd. Vs Government of Karnataka

Karnataka High Court · (2009) 6 KarLJ 161 : (2010) 1 KCCR 101

Karnataka Stamp Act, 1957 — Section 3, 4Transfer of Property Act, 1882 — Section 58 (f), 59

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High Courts07 Jul 2009Allowed

Dr. Ananth K. Bhat Vs State of Karnataka

Karnataka High Court · (2009) 4 KarLJ 643

Criminal Procedure Code, 1973 (CrPC) — Section 155 (2)Karnataka Forest Act, 1963 — Section 104, 64 A, 73

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High Courts07 Jul 2009

The Commissioner of Income Tax and The Assistant Commissioner of Income Tax Vs Gurunath Talkies

Karnataka High Court · (2009) 226 CTR 474 : (2010) 328 ITR 59 : (2009) 4 KCCR 2448 : (2010) 189 TAXMAN 171

Income Tax Act, 1961 — Section 143 (3), 147, 260 A, 45

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High Courts07 Jul 2009Partly Allowed

Commissioner of Income Tax and Another Vs Karnataka Bank Ltd.

Karnataka High Court · (2009) 07 KAR CK 0016

Income Tax Act, 1961 — Section 260 A, 36 (1) (vii), 36 (1) (viia)

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High Courts06 Jul 2009Allowed

Smt. Sabitha Devi and Sri Suresh Kumar Vs Smt. S.K. Shreedevi

Karnataka High Court · (2009) 6 KarLJ 81 : (2009) 4 KCCR 2778

Karnataka Rent Act, 1999 — Section 27 (2) (r), 27 (r), 80

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High Courts03 Jul 2009Dismissed

T. Krishna Vs The Branch Manager Bangalore City Corporative Bank Ltd., The Branch Manager Canara Bank and Sri M.A. Narayanappa

Karnataka High Court · (2010) CriLJ 1048 : (2009) ILR (Kar) 4103 : (2010) 1 KarLJ 564 : (2009) 5 KCCR 3500 : (2010) 7 RCR(Criminal) 301

Criminal Procedure Code, 1973 (CrPC) — Section 173, 239Penal Code, 1860 (IPC) — Section 204, 409, 418, 420

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High Courts03 Jul 2009Dismissed

Mr. N.K.P. Abdul Haq Vs State of Karnataka

Karnataka High Court · (2009) ILR (Kar) 3641 : (2009) 6 KarLJ 557 : (2009) 4 KCCR 3052 : (2010) 7 RCR(Civil) 2264

Karnataka Police Act, 1963 — Section 2 (15)Karnataka Shops and Commercial Establishments Act, 1961 — Section 11

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High Courts03 Jul 2009Dismissed

Sri Sri Sri Madhusudanandapuri Swamiji, Matadhipathi and Peetadhikari Omkar Ashram Vs The State of Karnataka

Karnataka High Court · (2009) 07 KAR CK 0077

Karnataka Land Grant Rules, 1969 — Rule 16, 21, 6Karnataka Land Revenue Act, 1964 — Section 3

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High Courts03 Jul 2009Dismissed

State of Karnataka and Others Vs Shankara Gouda

Karnataka High Court · (2011) 2 KCCR 959

Karnataka High Court Act, 1961 — Section 4

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High Courts03 Jul 2009Allowed

Smt. B.C. Ammakka Vs The State of Karnataka

Karnataka High Court · (2010) ILR (Kar) 2829 : (2010) 1 KCCR 186 : (2010) 5 SLR 678

Constitution of India, 1950 — Article 226, 227Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 8 (vi)

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