High Courts22 Feb 2008
Commissioner of Income Tax and Another Vs Manjit Singh Sachdeva
Karnataka High Court · (2009) 310 ITR 357
Income Tax Act, 1961 — Section 143 (1A), 143 (2), 154
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,330 of 2,397
High Courts22 Feb 2008
Assistant Commissioner of Income Tax and Another Vs Dr. K. Satish Shetty
Karnataka High Court · (2009) 310 ITR 366 : (2010) 188 TAXMAN 32
Income Tax Act, 1961 — Section 143 (1), 44 AB
High Courts21 Feb 2008Dismissed
Commissioner of Income Tax and Another Vs Welcast Steel Ltd.
Karnataka High Court · (2009) 314 ITR 36
Income Tax Act, 1961 — Section 260 A, 80 AB, 80 HHC
High Courts21 Feb 2008Dismissed
Jayalakshmamma Vs N. Srinivasa Sastry (Dead) By L.Rs and Another
Karnataka High Court · (2009) 1 KarLJ 175 : (2008) 3 KCCR 217 SN
Karnataka Land Reforms (Amendment) Act, 1990 — Section 17
High Courts21 Feb 2008
Assistant Commissioner of Income Tax Vs Maini Precision Products P. Ltd.
Karnataka High Court · (2009) 314 ITR 134
Income Tax Act, 1961 — Section 260 A, 80 HHC, 80 HHV (4B)
High Courts21 Feb 2008
Commissioner of Income Tax and Another Vs Hinduja Exports
Karnataka High Court · (2009) 312 ITR 61
Income Tax Act, 1961 — Section 260 A, 80 AB, 80 HHC
High Courts20 Feb 2008Dismissed
Raghupathy Bhat, President Taxi Owners Association ''Guruprasad'' and Others Vs The State of Karnataka and The Commissioner for Transport, Government of Karnataka
Karnataka High Court · AIR 2008 Kar 203 : (2008) 4 KCCR 2159
Motor Vehicles Act, 1988 — Section 110 (1) (f), 112Motor Vehicles Rules, 1989 — Rule 118 (1), 118 (2)
High Courts20 Feb 2008
G.M.A. Industrial and Trading Company, Mangalore Vs State of Karnataka
Karnataka High Court · (2009) 67 KarLJ 211
Karnataka Sales Tax Act, 1957 — Section 22
High Courts19 Feb 2008Dismissed
Dr. M. Mahalingam Vs Smt. Shashikala since deceased by LRs and Others
Karnataka High Court · (2008) ILR (Kar) 4055
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1 (2), Order 17 Rule 1 (2), 151
High Courts18 Feb 2008
Sri Ananth Padmanabha Vs State of Karnataka, Urban Devlopment Department, The Commissioner, Mysore City Corporation and Sri E. Thimmaiah, Junior Engineer, Mysore City Corporation
Karnataka High Court · (2008) 4 KarLJ 9 : (2008) 2 KCCR 1219
Karnataka Municipal Corporations Act, 1976 — Section 82, 84, 85, 86Karnataka Municipal Corporations Rules, 1977 — Rule 26
High Courts18 Feb 2008
Mahaveer Electro Mech Private Limited, Bangalore Vs State of Karnataka and Another
Karnataka High Court · (2008) 64 KarLJ 209
Karnataka Value Added Tax Act, 2003 — Section 79Karnataka Value Added Tax Rules, 2005 — Rule 39
High Courts15 Feb 2008Allowed
Commissioner of Gift Tax and Another Vs Smt. S. Parvathamma
Karnataka High Court · (2009) 316 ITR 438 : (2009) 184 TAXMAN 48
Gift Tax Act, 1958 — Section 27Wealth Tax Act, 1957 — Section 27 A
High Courts15 Feb 2008
Commissioner of Wealth Tax and Another Vs Arif Noor Mohammed
Karnataka High Court · (2009) 314 ITR 129 : (2009) 183 TAXMAN 269
Wealth Tax Act, 1957 — Section 16 (2), 17, 2 (a), 27 A
High Courts15 Feb 2008
B.R. Jayanthi and Others Vs Radamma and Others
Karnataka High Court · (2008) ILR (Kar) 4612 : (2009) 3 KarLJ 459 : (2008) 3 KCCR 1622
Karnataka Civil Courts Act, 1964 — Section 23 A, 23 A (1)Succession Act, 1925 — Section 264, 265, 276
High Courts15 Feb 2008
Sri Bharath Naik Vs The State
Karnataka High Court · (2009) ILR (Kar) 985 : (2009) 4 KarLJ 639
Probation of Offenders Act, 1958 — Section 12, 3, 4
High Courts15 Feb 2008
Sri Bharath Vs The State
Karnataka High Court · (2009) ILR (Kar) 985 : (2009) 4 KarLJ 639
Penal Code, 1860 (IPC) — Section 279, 338Probation of Offenders Act, 1958 — Section 12, 3, 4
High Courts15 Feb 2008Dismissed
Khaja Bee Vs Jamia Majeed
Karnataka High Court · (2009) 1 KCCR 753
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Feb 2008Allowed
Sri Venkateshwara Hill Crushers and Bangalore District Stone Crushers and Quarry Owners Association Vs The State of Karnataka
Karnataka High Court · (2008) 4 KarLJ 230 : (2008) 3 KCCR 1329
Karnataka Land Revenue Act, 1964 — Section 94 A, 94 B, 94 C
High Courts15 Feb 2008Dismissed
The SPL Land Acquisition Officer, Assistant Commissioner Vs Shri Maruti Babu Takale and Shri Raghu Babu Takale
Karnataka High Court · (2008) 2 KCCR 1157
Land Acquisition Act, 1894 — Section 18 (1)
High Courts15 Feb 2008Dismissed
The Special Land Acquisition Officer Vs Shri Maruti Babu Takale and Another
Karnataka High Court · (2008) ILR (Kar) 2216 : (2008) 4 KarLJ 753
Land Acquisition Act, 1894 — Section 18 (1)