COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,303 of 2,397

High Courts21 Oct 2008Allowed

Mahadeva Vs Vasantha Kumar

Karnataka High Court · (2009) ILR (Kar) 356 : (2009) 2 KarLJ 651 : (2009) 1 KCCR 386

Karnataka Rent Act, 1999 — Section 27 (2) (f), 27 (2) (i)Karnataka Rent Control Act, 1961 — Section 21 (1) (j)

High Courts21 Oct 2008

Manjappa (Dead) by his L.R. Vs State of Karnataka and Others

Karnataka High Court · (2009) 3 KarLJ 147 : (2009) 1 KCCR 11 SN

High Courts20 Oct 2008Dismissed

Commissioner of Income Tax and Another Vs D. Ananda Basappa

Karnataka High Court · (2009) 223 CTR 186 : (2009) 309 ITR 329 : (2009) 2 KCCR 50 SN : (2009) 180 TAXMAN 4

General Clauses Act, 1897 — Section 13Income Tax Act, 1961 — Section 54, 54 (1), 54 F

High Courts20 Oct 2008Dismissed

Karnataka Horologicals Ltd. Vs Karnataka State Industrial Investment and Development Corporation Ltd. and Others

Karnataka High Court · (2009) 5 KarLJ 88 : (2009) 5 KCCR 3755

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114State Financial Corporations Act, 1951 — Section 29, 29 (2), 29 (3)

High Courts20 Oct 2008

Sri. U. Laxman Shenoy Vs Asst. Commr of Commercial Taxes and Others

Karnataka High Court · (2009) 162 ECR 193 : (2008) ILR (Kar) 5084 : (2009) 1 KCCR 18 SN

Karnataka Value Added Tax Act, 2003 — Section 15 (1) (a), 15 (1) (c), 72

High Courts20 Oct 2008Dismissed

The Commissioner of Income Tax and Assistant Commissioner of Income Tax (INV) Vs Ramakrishna Nursing Home

Karnataka High Court · (2009) 313 ITR 290 : (2009) 183 TAXMAN 267

Income Tax Act, 1961 — Section 68, 69 B

High Courts20 Oct 2008

B. Krishna Bhat Vs Union of India (UOI), State of Karnataka, Public Works Department and National Highways Authority of India Sadashiva Rao Vs Union of India (UOI), National Highways Authority of India, The Chief Engineer, National Highways and State of Karnataka

Karnataka High Court · (2009) 3 KarLJ 204 : (2009) 1 KCCR 19 SN

Constitution of India, 1950 — Article 136, 226

High Courts20 Oct 2008

Good Samaritan Education Society, Good Samaritan English School and Others Vs State of Karnataka and Others

Karnataka High Court · (2008) 10 KAR CK 0008

Constitution of India, 1950 — Article 14, 19 (1) (g), 21

High Courts20 Oct 2008Dismissed

Fairozkhan Vs The Authorised Officer and Deputy Conservator of Forest, Mandya Division

Karnataka High Court · (2009) 1 KarLJ 90

High Courts17 Oct 2008Dismissed

K. Tirupati Reddy Vs The Managing Director, Karnataka Niravari Nigama Limited and Another

Karnataka High Court · (2008) 6 KarLJ 677

Karnataka Transparency in Public Procurements Rules, 2000 — Rule 17 (1), 17 (2)

High Courts17 Oct 2008Allowed

Basavantappa alias Basavant Vs State

Karnataka High Court · (2008) 6 KarLJ 685 : (2008) 5 KCCR 681 SN

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 465, 471, 473

High Courts17 Oct 2008

Smt. Madamma Vs The State of Karnataka and Others Smt. R. Sudha Rao rep. by her GPA Holder Sri R. Sathyanarayana Vs Bangalore Development Authority and Buddha Education Trust (R)

Karnataka High Court · (2009) 3 KarLJ 489 : (2009) 4 KCCR 2691

Karnataka Land Revenue Rules, 1966 — Rule 93A, 97 (4)

High Courts17 Oct 2008Allowed

Fathima Bai Vs ITO

Karnataka High Court · (2008) 10 KAR CK 0009

Income Tax Act, 1961 — Section 148, 54, 54 (1), 54 (2)

High Courts16 Oct 2008Allowed

H. Abdul Rasheed Vs Madrasa-E-Arabia

Karnataka High Court · (2009) 6 KarLJ 43

Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 2 (e) (v)Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)

High Courts16 Oct 2008

R. Nagaraj Vs Sri Brahmatantra Swathanthra Parakala Mutt and Another

Karnataka High Court · (2010) 2 KCCR 1499

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 131, 151

High Courts16 Oct 2008Dismissed

Bharathi Souhardha Credit Co-operative Ltd. Vs The State of Karnataka and Others

Karnataka High Court · AIR 2009 Kar 1532 : (2009) 2 KarLJ 593 : (2009) 1 KCCR 749

Karnataka Souhardha Sahakari Act, 1997 — Section 31 (2) (b), 38

High Courts16 Oct 2008Dismissed

Commissioner of Income Tax and Another Vs Chamundeshwari Sugar Limited

Karnataka High Court · (2009) 223 CTR 423 : (2009) ILR (Kar) 407 : (2009) 309 ITR 326 : (2009) 2 KCCR 988 : (2009) 183 TAXMAN 285

Income Tax Act, 1961 — Section 10 (1), 32

High Courts16 Oct 2008Dismissed

Sri. Ningappa Mudde Vs Smt. Leelavathi

Karnataka High Court · (2008) 10 KAR CK 0014

Contempt of Courts Act, 1971 — Section 11, 12

High Courts16 Oct 2008Dismissed

S.N. Murthy, B.T. Laxminarayana, M.N. Virupaksha and A.M. Suresh Vs State of Karnataka and Others

Karnataka High Court · (2009) 1 KarLJ 185 : (2009) 1 KCCR 630

Notaries Rules, 1956 — Rule 6, 6 (2) (a), 7

High Courts15 Oct 2008

Sri Vasanth Madhava Vs Sri E. Seshadri

Karnataka High Court · (2008) 5 KCCR 3331

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17