High Courts11 Feb 2008
Bata India Limited Vs Deputy Commissioner of Commercial Taxes and Another
Karnataka High Court · (2009) 24 VST 510
Karnataka Value Added Tax Act, 2003 — Section 39 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,332 of 2,397
High Courts08 Feb 2008Allowed
Associated Rubber Products Vs Harry and Jenny and Another
Karnataka High Court · (2008) 3 KCCR 1650 : (2009) 5 RCR(Civil) 154
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 151, 20
High Courts08 Feb 2008Dismissed
Manager, National Insurance Co. Ltd. Vs Mahabooba Bi and Others
Karnataka High Court · (2009) ACJ 310 : (2008) 118 FLR 580 : (2008) ILR (Kar) 2563 : (2009) 9 KarLJ 115
Motor Vehicles Act, 1988 — Section 147 (1) (a)
High Courts08 Feb 2008Allowed
Mahadevappa and Others Vs State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 1750 : (2008) 5 KarLJ 596 : (2008) 2 KCCR 1225
Karnataka Land Revenue Act, 1964 — Section 128, 129
High Courts08 Feb 2008Dismissed
Parappa and Others Vs Bhimappa and Another
Karnataka High Court · (2008) ILR (Kar) 1840 : (2008) 3 KCCR 1374
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10 (2)Evidence Act, 1872 — Section 67, 68, 71
High Courts08 Feb 2008Allowed
Sri S. Bylaiah Vs State
Karnataka High Court · (2008) ILR (Kar) 1892 : (2008) 4 KarLJ 40 : (2008) 2 KCCR 1059
Wild Life (Protection) Act, 1972 — Section 39, 40, 44, 49 (b), 9
High Courts08 Feb 2008Allowed
Karnataka Power Corporation Ltd. Vs G.G. Bhat
Karnataka High Court · (2008) 118 FLR 571 : (2008) 2 KCCR 1243
Industrial Disputes Act, 1947 — Section 10 (4A), 34
High Courts08 Feb 2008Dismissed
Chikajala Gram Panchayath Vs The State of Karnataka Revenue Department
Karnataka High Court · AIR 2008 Kar 2135 : (2008) ILR (Kar) 1879 : (2008) 2 KCCR 1082
High Courts08 Feb 2008Dismissed
Manager, National Insurance Company Limited Vs Mahabooba Bi and Others
Karnataka High Court · (2008) 2 KCCR 1264
Motor Vehicles Act, 1988 — Section 147 (1) (a)
High Courts07 Feb 2008Dismissed
Krishnegowda Vs The Chief Engineer (Elec.), Mangalore Electricity Supply Company Limited (MESCOM) and Others
Karnataka High Court · AIR 2008 Kar 2037 : (2008) 2 CTLJ 425 : (2008) 4 KarLJ 350 : (2008) 2 KCCR 1067
High Courts07 Feb 2008Dismissed
Sri. Onkarappa Chandappa Biradar Vs Sri Dhareppa
Karnataka High Court · (2008) ILR (Kar) 2891 : (2009) 2 KarLJ 748 : (2008) 3 KCCR 1532
Civil Procedure Code, 1908 (CPC) — Section 148, 151
High Courts07 Feb 2008Dismissed
Tahsildar and Others Vs Gurappa Shiddappa Rolli
Karnataka High Court · (2008) 4 KarLJ 361
High Courts07 Feb 2008Allowed
The Registrar, University of Agricultural Science Vs Fakiragowda Patil since deceased by his LRs., Gangamma, Guranagouda Fakiragouda Patil, Narayana Gouda Fakiragouda Patil and Sarojini Apparaya Munavalli, Shankara Gouda Guranagowda Patil and The Assistant Commissioner and Land Acquisition Officer
Karnataka High Court · (2010) 325 ITR 239 : (2008) 2 KCCR 1272
Land Acquisition Act, 1894 — Section 28, 34
High Courts06 Feb 2008Dismissed
The Assistant Commissioner of Central Excise and Customs, Hubli Division Vs Nandi Rerolling Mills Private Limited, The Hirekerur Urban Co-operative Bank of Mysore and The Branch Manager, State Bank of Mysore The Assistant Commissioner of Central Excise, Hubli Division Vs The Hirekeruru Urban Co-operative Bank Ltd. and Nandi Rerolling Mills Pvt. Ltd.
Karnataka High Court · AIR 2008 Kar 70 : (2008) 126 ECC 112 : (2008) 152 ECR 112 : (2008) 226 ELT 325 : (2008) ILR (Kar) 2598 : (2008) 5 KarLJ 81 : (2008) 12 STR 671 : (2009) 19 STT 467
Central Excise Act, 1944 — Section 11Karnataka Co-operative Societies Act, 1959 — Section 103
High Courts06 Feb 2008Allowed
Mr. N.R. Narayana Murthy Vs Mr. H.N. Nanjegowda
Karnataka High Court · (2008) CriLJ 2206 : (2008) ILR (Kar) 1574 : (2008) 4 KarLJ 73 : (2008) 2 KCCR 894
Prevention of Insults to National Honour Act, 1971 — Section 2, 3
High Courts05 Feb 2008Dismissed
H.P. Mudlappa Vs The Chief Engineer (Electrical), Bescom and Others
Karnataka High Court · AIR 2008 Kar 2810 : (2009) 2 KarLJ 264 : (2008) 3 KCCR 1511
High Courts05 Feb 2008
Deputy Commissioner of Income Tax Vs BPL Sanyo Finance Ltd.
Karnataka High Court · (2009) 223 CTR 461 : (2009) 312 ITR 63
Income Tax Act, 1961 — Section 2 (47), 260 A, 45
High Courts05 Feb 2008Allowed
Renuka Lakshmi Granites Vs K.M. Rajashekhara Murthy, Mr. K.M. Chandrashekar, Sri Govardhan Madde and The Director, Dept. of Mines and Geology
Karnataka High Court · (2008) ILR (Kar) 2776
Civil Procedure Code, 1908 (CPC) — Section 16, 16 (d), 20
High Courts05 Feb 2008Dismissed
The Belgaum District Central Cooperative Bank Ltd. Vs The Mahantesh Co Operative Credit Society Ltd. and Another
Karnataka High Court · AIR 2008 Kar 1953 : (2008) ILR (Kar) 1646 : (2008) 3 KarLJ 608
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 21 Rule 46
High Courts05 Feb 2008
Dr. N. Kasinath Vs Sri Arun R. Rawell and Others
Karnataka High Court · (2008) ILR (Kar) 857 : (2008) 2 KCCR 907
Limitation Act, 1963 — Section 54Specific Relief Act, 1963 — Section 19 (b), 21, 21 (1), 21 (2), 21 (4)