COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,334 of 2,397

High Courts28 Jan 2008Dismissed

The State Vs Y. Jayapal Hegde

Karnataka High Court · (2008) ILR (Kar) 904 : (2008) 4 KarLJ 145 : (2008) 2 KCCR 686

Prevention of Food Adulteration Act, 1954 — Section 2 (ia) (a), 2 (ia) (m), 7 (i)Prevention of Food Adulteration Rules, 1955 — Rule 14, 15, 16

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High Courts28 Jan 2008

Sbee Cables (India) Limited, Bangalore Vs The Deputy Commissioner of Commercial Taxes, Transition-33 and Recovery Divisions I and III, Bangalore

Karnataka High Court · (2008) 65 KarLJ 161

Karnataka Sales Tax Act, 1957 — Section 25A(1)Karnataka Sales Tax Rules, 1957 — Rule 38E

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High Courts27 Jan 2008

Nandi Infrastructure Corridor Enterprise Ltd. and Nandi Economic Corridor Enterprise Ltd. Vs The Bangalore Water Supply and Sewerage Board and Others

Karnataka High Court · (2008) ILR (Kar) 1933 : (2008) 5 KarLJ 583

Bangalore Water Supply and Sewerage Act, 1964 — Section 29

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High Courts25 Jan 2008Allowed

The Oriental Insurance Co. Ltd. Vs Kullegowda and Chaluvegowda

Karnataka High Court · (2008) ACJ 2219 : (2008) ILR (Kar) 1746 : (2008) 6 KarLJ 383 : (2008) 1 KCCR 421

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High Courts25 Jan 2008

Oriental Insurance Company Ltd. Vs Shivamma, Prabhakar, Ranganatha and Prasad

Karnataka High Court · AIR 2008 Kar 115 : (2008) ILR (Kar) 1561 : (2008) 4 KarLJ 121 : (2008) 1 KCCR 76 SN

Motor Vehicles Act, 1988 — Section 140

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High Courts25 Jan 2008Dismissed

The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs Sagar Talkies

Karnataka High Court · (2008) 217 CTR 74 : (2008) ILR (Kar) 1255

Income Tax Act, 1961 — Section 21 (1), 31 (1)

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High Courts25 Jan 2008Dismissed

B. Yellappa Vs Steel Authority of India Ltd.

Karnataka High Court · (2008) ILR (Kar) 1228 : (2008) 2 LLJ 612

Industrial Disputes Act, 1947 — Section 33 C (2), 36, 36 (4)

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High Courts24 Jan 2008Dismissed

Commissioner of Income Tax Vs D. Meenakshi

Karnataka High Court · (2009) 227 CTR 480 : (2009) 184 TAXMAN 88

Wealth Tax Act, 1957 — Section 16 (3), 17, 4 (1) (a)

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High Courts24 Jan 2008Dismissed

Commissioner of Service Tax Vs Standard Chartered Bank

Karnataka High Court · (2008) 10 STR 6 : (2009) 19 VST 453

Central Excise Act, 1944 — Section 11 B (2), 12 A

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High Courts23 Jan 2008Dismissed

Commissioner of Income Tax and Another Vs Mysore Paper Mills Ltd.

Karnataka High Court · (2010) 322 ITR 428

Income Tax Act, 1961 — Section 115 JB, 143 (1), 147, 260 A

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High Courts23 Jan 2008

Sri Sharfuddin (since dead by L.Rs. Faimunnisa Begum and Others) Vs The Karnataka State Ware Housing Corporation

Karnataka High Court · (2008) 117 FLR 855 : (2008) ILR (Kar) 1629 : (2008) 4 KarLJ 117 : (2008) 2 KCCR 858

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High Courts23 Jan 2008

Karigowda Vs The Special land Acquisition Officer, The Executive Engineer and The Managing Director Irrigation Board

Karnataka High Court · (2008) 01 KAR CK 0063

Land Acquisition Act, 1894 — Section 23 (1), 4 (1)

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High Courts23 Jan 2008

The Managing Director, Krishna Bhagya Jalanigam Ltd. Vs Sri Mehboobsab

Karnataka High Court · (2008) ILR (Kar) 1983 : (2008) 3 LLJ 433

Industrial Disputes Act, 1947 — Section 10 (4A), 25 F

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High Courts23 Jan 2008

Smt. Razia Begaum Vs Abdul Khadar and Others

Karnataka High Court · (2008) ILR (Kar) 1863

Mohammedan Law — Section 56, 63, 65

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High Courts23 Jan 2008Dismissed

Commissioner of Income Tax and Another Vs V.G. Siddartha

Karnataka High Court · (2010) 322 ITR 365

Income Tax Act, 1961 — Section 143 (3)

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High Courts22 Jan 2008Dismissed

Smt. Usha Gopirathnam, Sanjana Rathnam and Devina Suresh also called as Devina Hemdev Vs Shri P.S. Ranganathan, High Clere Stud Farm and Others

Karnataka High Court · (2008) 5 KCCR 3410

Partnership Act, 1932 — Section 11, 24, 3, 32, 4

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High Courts22 Jan 2008Allowed

R. Gopalakrishna Vs The Karnataka State Financial Corporation

Karnataka High Court · AIR 2008 Kar 77 : (2008) ILR (Kar) 2034

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2

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High Courts22 Jan 2008Dismissed

Baywest Power and Energy P. Ltd. Vs Zlpro International Ltd. and Another

Karnataka High Court · (2009) 148 CompCas 751

Companies Act, 1956 — Section 433

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High Courts22 Jan 2008

Oriental Insurance Company Limited Vs Smt. Saraswathamma and Others

Karnataka High Court · (2009) ACJ 696 : (2008) ILR (Kar) 1553 : (2008) 2 KCCR 1090

Motor Vehicles Act, 1988 — Section 163 A

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High Courts22 Jan 2008

Indu Jain and Others Vs State of Karnataka and Others

Karnataka High Court · (2008) 36 PTC 553

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