COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,327 of 2,397

High Courts13 Mar 2008Dismissed

Commissioner of C. Ex. Vs Konkan Marine Agencies

Karnataka High Court · (2009) 221 CTR 467 : (2009) 13 STR 7 : (2009) 18 STT 115 : (2009) 22 VST 52

Central Excise Act, 1944 — Section 35 G (2)Contract Act, 1872 — Section 151, 152, 16

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High Courts12 Mar 2008Dismissed

Sri Yellappa Basvani Tashildar Vs State of Karnataka

Karnataka High Court · (2008) ILR (Kar) 3319 : (2008) 6 KarLJ 650 : (2008) 5 KCCR 676 SN

Karnataka Panchayat Raj Act, 1993 — Section 136, 140, 145, 152

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High Courts12 Mar 2008

Smt. Nanjamma Vs Smt. Akkayamma and Others

Karnataka High Court · AIR 2008 Kar 102 : (2008) ILR (Kar) 1420 : (2008) 4 KarLJ 177 : (2008) 2 KCCR 886

Mysore Court-fees and Suits Valuation Act, 1958 — Section 35 (1), 35 (2)

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High Courts12 Mar 2008

Honnappa and Others Vs The Land Tribunal and Others

Karnataka High Court · (2009) 1 KarLJ 217 : (2008) 3 KCCR 1520

Karnataka Land Reforms Act, 1961 — Section 63, 64, 65, 66

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High Courts11 Mar 2008

Ganapati Gouda (since deceased by his LRs. Smt. Sushila Gowda, Sri. Vinod Gowda, Sri Prakash Gowda and Smt. Rekha) and Others Vs Smt. Sukri Gouda (since deceased by her LRs. Jaggu Gouda and Others) and Ganapati Bhat Khurse

Karnataka High Court · (2008) 03 KAR CK 0071

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts11 Mar 2008

M.S. Srinivasamurthy and Sons Vs Bharath Petroleum Corporation Ltd.

Karnataka High Court · (2008) 03 KAR CK 0064

Constitution of India, 1950 — Article 14, 226

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High Courts11 Mar 2008

Smt. Zarina Bi and Others Vs Special Land Acquisition Officer

Karnataka High Court · (2008) ILR (Kar) 2771 : (2009) 2 KarLJ 448

Land Acquisition Act, 1894 — Section 12 (2), 18 (1), 4 (1)

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High Courts11 Mar 2008

Bhadra Advancing (P) Ltd. Vs Assistant Commissioner of Income Tax

Karnataka High Court · (2008) 219 CTR 447

Income Tax Act, 1961 — Section 143 (3), 260 A, 271 (1) (c)

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High Courts11 Mar 2008Dismissed

Amruthes N.P. Vs Principal Secretary to Chancellor (University Section), University of Mysore

Karnataka High Court · (2008) 3 KCCR 1927

Karnataka State Universities Act, 2000 — Section 14, 14 (2), 14 (3)

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High Courts11 Mar 2008Dismissed

State Vs K.M. Gangadhar

Karnataka High Court · (2008) 2 KCCR 985

Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 20, 7

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High Courts10 Mar 2008

T.C. Ranganath and Others Vs H.P. Jayachandra and Others

Karnataka High Court · (2009) 6 KarLJ 525 : (2009) 2 KCCR 938

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts10 Mar 2008Allowed

State of Karnataka Vs Basavaraj Siddappa Jadhav

Karnataka High Court · (2008) 5 KarLJ 163 : (2008) 2 KCCR 1257

Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338

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High Courts10 Mar 2008Dismissed

Suresh Zingade Vs The Managing Director, Karnataka Milk Federation and The General Manager, Karnataka Milk Federation

Karnataka High Court · (2008) ILR (Kar) 3243 : (2008) 2 KCCR 1185

Karnataka Co-operative Societies Act, 1959 — Section 70

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High Courts07 Mar 2008Dismissed

The Hubli-Dharwad Municipal Corporation Vs Chandrashekar

Karnataka High Court · (2008) 5 KCCR 3522

Contract Act, 1872 — Section 74Karnataka Municipal Corporations Act, 1976 — Section 64

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High Courts07 Mar 2008Dismissed

The Hubli-Dharwad Municipal Corporation Vs Chandrashekar Shetty

Karnataka High Court · AIR 2009 Kar 41

Karnataka Municipal Corporations Act, 1976 — Section 64

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High Courts07 Mar 2008Dismissed

G. Kaluram Vs K.G. Shivashankar

Karnataka High Court · (2009) 9 KarLJ 257 : (2008) 2 KCCR 1177

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

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High Courts07 Mar 2008Allowed

The Commissioner of Income Tax and The Assistant Commissioner of Income Tax Vs Mc Dowell and Company Ltd.

Karnataka High Court · (2008) 219 CTR 544 : (2008) ILR (Kar) 3218 : (2009) 310 ITR 215 : (2008) 3 KCCR 216 SN : (2009) 177 TAXMAN 317

Income Tax Act, 1961 — Section 234 (2), 254 (2), 260 A

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High Courts07 Mar 2008

The Joint Director and Another Vs Belgaum District Co-operative Milk Producers Societies Union Limited

Karnataka High Court · (2008) 119 FLR 166 : (2008) 5 KarLJ 172 : (2008) 3 LLJ 875

Employees State Insurance Act, 1948 — Section 39, 39 (5), 39 (5) (a)

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High Courts06 Mar 2008Allowed

Radha Bai Gaonkar Since deceased by her Legal Representatives Premabai Gaonkar, Manjunath and Sheetal Vs Sangawwa Guddadamath and Others

Karnataka High Court · (2009) 1 KCCR 845

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 109, 53 A

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High Courts06 Mar 2008

Raja Associates Vs Union of India (UOI) and The Manager, UCO Bank

Karnataka High Court · AIR 2008 Kar 136 : (2009) 2 KarLJ 50 : (2008) 2 KCCR 165 SN

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 13 (3A)

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