High Courts15 Oct 2008
Commissioner of Income Tax and Another Vs Tata Lucent Technologies Ltd.
Karnataka High Court · (2009) 318 ITR 110
Income Tax Act, 1961 — Section 30, 31, 32, 37 (4), 37 (5)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,304 of 2,397
High Courts15 Oct 2008Dismissed
Sri V. Venkatavardhan Vs The Deputy Commissioner, The Assistant Commissioner, The Tahsildar and Sri M. Visveswaraiah Education Trust
Karnataka High Court · (2009) ILR (Kar) 575 : (2009) 9 KarLJ 120 : (2009) 2 KCCR 964
Karnataka Land Revenue Rules, 1966 — Rule 108C, 108D
High Courts15 Oct 2008Allowed
Smt. Sannamma Gowda and Others Vs State of Karnataka and Karnataka Industrial Development Board
Karnataka High Court · (2008) 10 KAR CK 0075
Karnataka Industrial Area Development Act, 1966 — Section 1 (3), 28 (1), 3 (1)
High Courts15 Oct 2008
T.R. Jaganath Rao Vs Gokul Promoters Pvt. Ltd.
Karnataka High Court · (2009) 2 KarLJ 162 : (2008) 5 KCCR 3487
Karnataka Rent Act, 1999 — Section 27 (1) (a), 27 (1) (r), 45
High Courts15 Oct 2008Dismissed
S S M and Sons Carrying on Business in Hosiery Vs Nanjamma, Since Deceased by her Lr G.H. Premakumari and Rajanna Since Deceased by Lrs. [Swarnamma, Girish rep by Mother Swarnamma, Harish rep by Mother Swarnamma and Rajnith rep by Mother Swarnamma] S S M and Sons Carrying on Business in Hosiery Vs Rajanna Since Deceased by Lrs. [Swarnamma, Girish rep by Mother Swarnamma, Harish rep by Mother Swarnamma and Rajnith rep by Mother Swarnamma]
Karnataka High Court · (2009) 4 KCCR 2759
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (f), 21 (1) (h), 21 (1) (p)
High Courts14 Oct 2008
Commissioner of Income Tax and Another Vs K. Venkatesh Dutt
Karnataka High Court · (2009) 319 ITR 331
Income Tax Act, 1961 — Section 139 (8), 215, 217
High Courts14 Oct 2008Dismissed
Sunandamma (since deceased by LRs. M.V. Padmanabha Shetty and M.V. Manjunatha) Vs Special Land Acquisition Officer, Karnataka Industrial Area Development Board
Karnataka High Court · (2008) 10 KAR CK 0076
Land Acquisition Act, 1894 — Section 11, 18 (1) (a), 4 (1), 54
High Courts14 Oct 2008
Smt. Mohini Devi Chopra and Others Vs Directorate of Civil Rights Enforcement and Others
Karnataka High Court · (2008) 6 KarLJ 689
High Courts14 Oct 2008
V.S. Gopalaswamy and Others Vs Bangalore Development Authority
Karnataka High Court · (2008) ILR (Kar) 4871 : (2008) 5 KCCR 3404
Bangalore Development Authority (Disposal of Corner Sites and Commercial Sites) Rules, 1984 — Rule 6 (2), 6 (3)
High Courts14 Oct 2008Dismissed
Sunandamma (Since Deceased) by L.Rs Vs The Special Land Acquisition Officer, Karnataka Industrial Area Development Board
Karnataka High Court · (2009) 1 KarLJ 189
Land Acquisition Act, 1894 — Section 11, 18, 18 (1), 4 (1)
High Courts14 Oct 2008Allowed
Belliyappa Gowda Vs Karnataka State Road Transport Corporation, Bangalore and another
Karnataka High Court · (2009) 121 FLR 690
High Courts13 Oct 2008
Ghatge Karkera Power Industries Vs Additional Commissioner of Commercial Taxes and Another
Karnataka High Court · (2009) 26 VST 378
Karnataka Sales Tax Act, 1957 — Section 22 A
High Courts13 Oct 2008Dismissed
The Tahsildar (ULC) Section, Special Deputy Commissioner and Competent Authority, The Special Deputy Commissioner and State of Karnataka Vs Abay Joseph
Karnataka High Court · (2009) 1 KarLJ 382 : (2009) 2 KCCR 49 SN
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (2), 10 (3), 10 (5), 10 (6)
High Courts13 Oct 2008Dismissed
Sanjay Jain Vs The Deputy Inspector General of Prisons and Another
Karnataka High Court · (2008) ILR (Kar) 4820
High Courts13 Oct 2008
Kashamma Vs Mahadevappa and Others
Karnataka High Court · (2008) 5 KCCR 3612
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151
High Courts03 Oct 2008Dismissed
Cauvery Theatre and Others Vs Union of India (UOI) and Others
Karnataka High Court · (2009) 25 VST 99
Constitution of India, 1950 — Article 14
High Courts03 Oct 2008Dismissed
Vijaya Bank and Others Vs Mohan Das Ramana Shetty
Karnataka High Court · (2009) 121 FLR 281 : (2008) 6 KarLJ 679
Payment of Gratuity Act, 1972 — Section 4 (6), 4 (6) (a)
High Courts03 Oct 2008
Daffodils English School Vs The State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 104
Constitution of India, 1950 — Article 19 (1) (g), 21, 26, 30 (1)
High Courts03 Oct 2008Dismissed
K.C. Laxmana Vs K.C. Chandrappa Gowda and Others
Karnataka High Court · AIR 2009 Kar 112 : (2009) 1 KarLJ 602 : (2008) 5 KCCR 3337
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 7 Rule 1E, 100, 21, 99Limitation Act, 1963 — Section 3
High Courts03 Oct 2008
Karnataka State Council for Science and Technology, Indian Institute of Science Vs G. Ravishankar G. Ravishankar Vs Karnataka State Council for Science and Technology, Indian Institute of Science
Karnataka High Court · (2008) 10 KAR CK 0048
Karnataka State Council for Science and Technology Leave Trawl Concession Rules — Rule 6.1, 8