High Courts25 Aug 2008Allowed
Banashankari Medical and Oncology Research Centre Ltd. Vs Joint Commissioner of Income Tax
Karnataka High Court · (2009) 316 ITR 407
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,311 of 2,397
High Courts25 Aug 2008Dismissed
Mohammed Bashu Vs Hospet Bar Association, President Shivanand Kinnal. and Present Secretary.
Karnataka High Court · (2011) 4 KCCR 2859
High Courts25 Aug 2008
Mamta Exports (P) Ltd. Vs Joint Dgft
Karnataka High Court · (2010) 259 ELT 336
Foreign Trade (Development and Regulation) Act, 1992 — Section 15 (1)
High Courts25 Aug 2008Allowed
Smt. Devakiammal Vs Sri Natarajan
Karnataka High Court · AIR 2009 Kar 780 : (2008) ILR (Kar) 5185 : (2009) 2 KCCR 1037
Karnataka Rent Control Act, 1961 — Section 27 (2) (j), 27 (2) (r), 31
High Courts22 Aug 2008
B.T. Patil and Sons, Belgaum (Construction)Pvt. Ltd. Vs Union of India (UOI) Union of India (UOI) Vs B.T. Patil and Sons, Belgaum (Construction)Pvt. Ltd.
Karnataka High Court · (2011) 2 KarLJ 29
Customs Act, 1962 — Section 11 BB, 27 A, 75 A
High Courts21 Aug 2008Allowed
Papanna Vs Venkataswamy and Another
Karnataka High Court · (2009) 1 KCCR 89
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts21 Aug 2008Dismissed
The Management of Sri Amruthashri Vidya Samsthe and Another Vs Sri R. Narayanaswamy and Another
Karnataka High Court · (2008) ILR (Kar) 4678 : (2008) 4 KCCR 2798
Karnataka Education Act, 1983 — Section 93, 94, 97Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 9, 9 (2)
High Courts21 Aug 2008Dismissed
Smt. Lakshmamma Vs Nagaraj K.
Karnataka High Court · (2009) 1 KarLJ 462
Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (a), 138 (b)
High Courts20 Aug 2008Allowed
Commissioner of Income Tax and Another Vs Asea Brown Boveri Ltd.
Karnataka High Court · (2009) 316 ITR 450
Income Tax Act, 1961 — Section 35 AC
High Courts20 Aug 2008Allowed
Commissioner of Income Tax and Another Vs Valerian Pinto
Karnataka High Court · (2009) 316 ITR 389
Income Tax Act, 1961 — Section 37 (1)
High Courts20 Aug 2008
Hennur-Banaswadi Cosmopolitan Club and Others Vs The Commissioner for Commercial Taxes Government of Karnataka, The Joint Commissioner (Intelligence) Commercial Taxes, The Asst. Commissioner of Commercial Taxes (Luxury Tax)-1 Government of Karnataka and The State of Karnataka and Others
Karnataka High Court · (2011) 42 VST 80
Karnataka Tax on Luxuries Act, 1979 — Section 3 B, 3 C, 3 D
High Courts19 Aug 2008Dismissed
B. Chandramathi Vs N. Prakash
Karnataka High Court · (2008) 08 KAR CK 0052
High Courts19 Aug 2008Dismissed
Commissioner of Income Tax and Another Vs Rama Engineering Works
Karnataka High Court · (2009) 313 ITR 312
High Courts19 Aug 2008
Chandamma and Others Vs Smt. Muktabai and Another
Karnataka High Court · (2010) 1 DMC 287 : (2009) ILR (Kar) 3527 : (2011) 1 KarLJ 448
Hindu Marriage Act, 1955 — Section 11, 25
High Courts18 Aug 2008Dismissed
Sri Boraiah Vs The Union of India (UOI) and Another
Karnataka High Court · AIR 2009 Kar 764 : (2008) ILR (Kar) 5102
Constitution of India, 1950 — Article 226
High Courts18 Aug 2008Allowed
Chandrashekharappa Koujageri Vs Sharanabasappa Kamblyal reptd. by P.A. Holder Sri Veeresh Kamblyal
Karnataka High Court · (2011) 1 KarLJ 444
Criminal Procedure Code, 1973 (CrPC) — Section 200, 302, 495Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Aug 2008Dismissed
Ashok Rayagouda Gadakari Vs Smt. Rekha
Karnataka High Court · (2008) 08 KAR CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts14 Aug 2008
Dayanand Rao Rangadal Vs Suresh Bulbule, Ramesh Navale, Srikanth Hanchate and Vijayakumar Hanchate
Karnataka High Court · (2008) 08 KAR CK 0010
Penal Code, 1860 (IPC) — Section 499, 500
High Courts14 Aug 2008Dismissed
Ratna Polypack (India) Limited Vs Union of India (UOI) and Others
Karnataka High Court · (2009) 1 KarLJ 515 : (2009) 3 LLJ 584
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 7 A, 7 Q
High Courts14 Aug 2008Dismissed
Shamoon Ahmed Sayed and Another Vs Intelligence Officer
Karnataka High Court · (2009) CriLJ 1215 : (2008) ILR (Kar) 4378 : (2009) 2 KarLJ 625 : (2008) 4 KCCR 2468
Criminal Procedure Code, 1973 (CrPC) — Section 231, 231 (2), 242 (3)Evidence Act, 1872 — Section 137, 138