High Courts22 Jan 2008Allowed
Motor Industries Co. Ltd. Vs Commissioner of Income Tax and Another
Karnataka High Court · (2009) 314 ITR 29
Income Tax Act, 1961 — Section 154, 244 A (1) (b), 244 A (3)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,335 of 2,397
High Courts21 Jan 2008
Vasanth Annaji Gramopadhye by his PA Holder, Sri G.S. Ganachari Vs State of Karnataka, Land Tribunal and Sri Shantappa Adappa Kadahatti
Karnataka High Court · (2008) ILR (Kar) 1071 : (2008) 4 KarLJ 51 : (2008) 2 KCCR 662
Karnataka Land Reforms Act, 1961 — Section 15
High Courts21 Jan 2008Allowed
Mr. Anil George Vs The Karnataka State Nursing Council
Karnataka High Court · AIR 2008 Kar 101 : (2008) 117 FLR 958 : (2008) ILR (Kar) 1815 : (2008) 4 KarLJ 173 : (2008) 2 KCCR 665
High Courts21 Jan 2008Allowed
B.K. Suresh Vs Income Tax Officer
Karnataka High Court · (2009) 221 CTR 80
Income Tax Act, 1961 — Section 10 (3), 143 (1) (a), 260 A
High Courts21 Jan 2008Allowed
The Special Land Acquisition Officer Vs Mallareddeppa Rabbanalli
Karnataka High Court · (2008) ILR (Kar) 1531 : (2008) 3 KarLJ 501
Karnataka Land Acquisition Act, 1961 — Section 18 (1), 18 (3) (b)
High Courts20 Jan 2008Allowed
H.M. Manjunath Vs The Board of Directors/Appellate Authority and Others
Karnataka High Court · (2009) ILR (Kar) 738 : (2009) 2 KarLJ 434
Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 19 (2), 22, 23
High Courts18 Jan 2008
K.C. Chandrashekar Raju Vs D. Venkatesh and Others
Karnataka High Court · (2008) ILR (Kar) 1660 : (2008) 6 KarLJ 298 : (2008) 2 KCCR 861 : (2008) 2 KCCR 1153
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4 (1), 151Evidence Act, 1872 — Section 63 (2), 65 (c)
High Courts18 Jan 2008Dismissed
Sri. C. Thimmappa Vs Mariyappa (since dead by his L.Rs. Smt. Parvathamma and Others)
Karnataka High Court · AIR 2008 Kar 107 : (2008) ILR (Kar) 1270 : (2008) 5 KarLJ 453 : (2008) 2 KCCR 703
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, 100
High Courts18 Jan 2008Dismissed
East West Hotels Ltd. Vs The Deputy Commissioner of Income Tax, Special Range-I
Karnataka High Court · (2008) 217 CTR 198 : (2008) ILR (Kar) 1004 : (2009) 309 ITR 149
Income Tax Act, 1961 — Section 143 (1) (a)
High Courts18 Jan 2008Dismissed
Karnataka University Vs Shri Tirakappa Hanumantappa and Others
Karnataka High Court · (2008) ILR (Kar) 3183 : (2009) 2 KarLJ 323 : (2008) 4 KCCR 319 SN
Constitution of India, 1950 — Article 19 (1) (g), 21, 300ALand Acquisition Act, 1894 — Section 18 (1), 18 (2) (a), 18 (3)
High Courts17 Jan 2008Dismissed
Screen Craft Vs State of Karnataka and Others
Karnataka High Court · (2008) 36 PTC 626
Copyright Act, 1957 — Section 63, 65Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts17 Jan 2008
Tata Tea Ltd. Vs State of Karnataka
Karnataka High Court · (2009) 23 VST 287
Income Tax Act, 1961 — Section 32 AKarnataka Sales Tax Act, 1957 — Section 5 (2) (a) (vi), 5 (3)
High Courts17 Jan 2008
Veerabhadrappa Shettar (since dead by LRs. Shantawwa Shettar and Others) and Sujata Awaradi Vs The Chairman, Vyvasaya Seva Sahakari Sangh and Others
Karnataka High Court · (2009) 4 CivCC 105 : (2008) 4 KarLJ 736
Limitation Act, 1963 — Section 5
High Courts17 Jan 2008Dismissed
State of Karnataka Vs Woodlands Hotel (P) Ltd.
Karnataka High Court · (2009) 25 VST 9
Karnataka Sales Tax Act, 1957 — Section 12 (3), 23 (1), 6
High Courts16 Jan 2008
National Insurance Co. Ltd. Vs Honnappa Naik, Naveen, Devappa and K. Anand Shetty Honnappa Naik Vs Sri. Devappa, Sri. K. Anand Shetty and National Insurance Co. Ltd.
Karnataka High Court · (2008) ACJ 1459 : AIR 2008 Kar 85 : (2008) ILR (Kar) 959 : (2008) 5 KarLJ 697 : (2008) 4 RCR(Civil) 369
Motor Vehicles Act, 1988 — Section 140, 160, 163 A
High Courts16 Jan 2008Allowed
Wockhardt Hospital and Heart Institute Vs Mr. G.R. Parthasarathi
Karnataka High Court · (2008) CriLJ 2198 : (2008) ILR (Kar) 851 : (2008) 2 KarLJ 593 : (2008) 2 KCCR 807
Criminal Procedure Code, 1973 (CrPC) — Section 468, 470, 473Penal Code, 1860 (IPC) — Section 25, 403, 405, 406, 415
High Courts16 Jan 2008Allowed
Shakti Farm House Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2010) 323 ITR 661
Income Tax Act, 1961 — Section 143 (1) (a), 26
High Courts14 Jan 2008Dismissed
Commissioner of Income Tax Vs Balaji Engineering and Construction Works
Karnataka High Court · (2010) 323 ITR 351
High Courts14 Jan 2008
Cauvery Neeravari Nigama Limited and Another Vs Smt. Shantha
Karnataka High Court · (2008) 2 KCCR 874
Industrial Disputes Act, 1947 — Section 25 B, 25 F
High Courts14 Jan 2008Dismissed
Nagamma and Others Vs R. Chandramma and Others
Karnataka High Court · (2009) ACJ 264
Motor Vehicles Act, 1988 — Section 149 (2) (a) (i) (a)