High Courts14 Feb 2008Allowed
Employees, State Insurance Corporation Vs Loka Shikshana Trust
Karnataka High Court · (2008) 4 KCCR 2932
Employees State Insurance Act, 1948 — Section 82 (2), 85 B, 93 A
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,331 of 2,397
High Courts14 Feb 2008Allowed
Employees'' State Insurance Corporation Vs Loka Shikshana Trust
Karnataka High Court · (2008) 119 FLR 327 : (2008) 3 LLJ 945
Employees State Insurance Act, 1948 — Section 82 (2), 85 B
High Courts14 Feb 2008Allowed
A. Sathyanarayan Vs Sri K. Selvan
Karnataka High Court · (2008) ILR (Kar) 2650
Negotiable Instruments Act, 1881 (NI) — Section 138, 140
High Courts14 Feb 2008Allowed
Harikishan Malu, Premchand Malu and Brijmohan Malu Vs Ramesh Kulkarni, Krishnakumar and Laxmi Raman Lahoti
Karnataka High Court · (2008) 02 KAR CK 0055
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
High Courts14 Feb 2008Allowed
Neela Naik Vs Saroja Naik and Others
Karnataka High Court · AIR 2008 Kar 132 : (2008) ILR (Kar) 2545 : (2009) 2 KarLJ 147 : (2008) 2 KCCR 1194
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 4, 8
High Courts14 Feb 2008Dismissed
Manohar Chatlani @ Manu Vs The Central Bureau of Investigation
Karnataka High Court · (2008) ILR (Kar) 2466 : (2008) 6 KarLJ 50
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195 (2), 340Delhi Special Police Establishment Act, 1946 — Section 5, 6Penal Code, 1860 (IPC) — Section 120 B, 420, 468, 471
High Courts14 Feb 2008Dismissed
Sri Kenchegowda Vs K.B. Krishnappa and Others
Karnataka High Court · (2008) ILR (Kar) 3453 : (2009) 4 KarLJ 613 : (2008) 4 KCCR 2536
Hindu Marriage Act, 1955 — Section 16, 16 (1), 16 (2), 16 (3)
High Courts14 Feb 2008
Commissioner of Income Tax and Another Vs Malabar Industrial Co. Ltd.
Karnataka High Court · (2010) 320 ITR 486
Income Tax Act, 1961 — Section 260 A
High Courts13 Feb 2008Allowed
Sri. Madhusudanandapuri Swamiji Vs The Assistant Commissioner/Sub-Divisional Magistrate and Others
Karnataka High Court · (2008) 1 KCCR 536
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145 (1), 146, 146 (1)
High Courts13 Feb 2008Dismissed
R.D. Mendon and Sons Vs Income Tax Officer
Karnataka High Court · (2010) 323 ITR 655
Income Tax Act, 1961 — Section 143, 143 (2), 143 (2), 260 A
High Courts13 Feb 2008Allowed
Commissioner of Income Tax and Another Vs Hoysala Blow Moulders (India) Ltd.
Karnataka High Court · (2009) 317 ITR 284
Income Tax Act, 1961 — Section 143 (1) (a), 260 A, 80 HHC
High Courts13 Feb 2008Allowed
Sri Sri Sri Madhusudanandapuri, Swamiji of Omkarashrama Vs The Assistant Commissioner, Bangalore South Sub-Division Cum Sub-Divisional Magistrate, The Police Inspector, The Tahsildar and Sri Purushothamanandapuri Swamiji
Karnataka High Court · (2008) ILR (Kar) 1704
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145 (1), 145 (6)
High Courts13 Feb 2008
Sri Gurudeva Industries Vs The Director, Department of Agricultural Marketing and Others
Karnataka High Court · (2008) ILR (Kar) 1765 : (2008) 3 KarLJ 622 : (2008) 2 KCCR 1124
Agricultural Produce Marketing (Regulation) Act, 1996 — Section 65 (4)
High Courts13 Feb 2008Dismissed
Shivappa Malappa Tattimani Vs The Disciplinary Authority and Divisional Controller and Another
Karnataka High Court · (2008) ILR (Kar) 2225 : (2008) 4 KarLJ 338 : (2008) 2 KCCR 1107
Penal Code, 1860 (IPC) — Section 406, 408, 460, 471
High Courts13 Feb 2008Dismissed
Sri Pandurang alias Sathyabodh Vs The State of Karnataka
Karnataka High Court · (2008) CriLJ 2507 : (2008) 5 KarLJ 34 : (2008) 2 KCCR 965
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)
High Courts13 Feb 2008Allowed
The Hubli Forests Contractors and Timber Merchants Association Ltd. Vs The Hubli Dharwad Municipal Corporation, Narayan Marutisa, Sri. S.K. Patil and Sri. Ramji Patel The Hubli Dharwad Municipal Corporation Vs Narayan Marutisa, The Hubli Forest Contractors and Timber Merchant''s Association Ltd., Sri. S.K. Patil and Sri. Ramji Patel
Karnataka High Court · (2008) 02 KAR CK 0017
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 4, 100
High Courts12 Feb 2008
Juvam Bouthis Pinto (deceased) by LRs. Vs Nonu Moily (deceased) by LRs.
Karnataka High Court · AIR 2008 Kar 2236 : (2008) 3 KCCR 1634
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Feb 2008Allowed
Veerappa and Others Vs Smt. Halavva and Others
Karnataka High Court · (2008) ILR (Kar) 2159 : (2008) 5 KarLJ 485 : (2008) 2 KCCR 1015
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100
High Courts12 Feb 2008
M. Shivanna and Another Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2008) 218 CTR 279 : (2008) 301 ITR 233 : (2008) 171 TAXMAN 48
Income Tax Act, 1961 — Section 222, 226 (3)
High Courts11 Feb 2008
Wires and Cables (India), Bangalore Vs State of Karnataka and Others
Karnataka High Court · (2008) 64 KarLJ 238
Constitution of India, 1950 — Article 226Karnataka Value Added Tax Act, 2003 — Section 72Karnataka Value Added Tax Rules, 2005 — Rule 166