COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,336 of 2,397

High Courts14 Jan 2008Dismissed

Nagamma @ Nagarathna, Anandakumar and Pallavi Vs R. Chandramma, Devanna and United India Insurance Co. Ltd.

Karnataka High Court · (2008) 118 FLR 184 : (2008) ILR (Kar) 1293 : (2008) 3 KarLJ 524 : (2008) 1 KCCR 434

Motor Vehicles Act, 1988 — Section 149 (2) (i) (a)

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High Courts14 Jan 2008

Cauvery Neeravari Nigama Limited Vs Smt. Shantha

Karnataka High Court · (2008) 117 FLR 1175 : (2008) ILR (Kar) 1795 : (2008) 5 KCCR 3175 : (2008) 3 LLJ 446

Industrial Disputes Act, 1947 — Section 25 B, 25 F

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High Courts14 Jan 2008Dismissed

Sri Malakari Pudalakatti (since dead by his LR Smt. Sitawwa Ningappa Naik) Vs State of Karnataka and Others

Karnataka High Court · (2008) ILR (Kar) 1568 : (2008) 3 KarLJ 465 : (2008) 1 KCCR 269

Karnataka Land Reforms Act, 1961 — Section 21 (1), 24

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High Courts14 Jan 2008

1henkel Marketing India Limited, Bangalore Vs The Assistant Commissioner of Commercial Taxes, Bangalore and Others

Karnataka High Court · (2008) 64 KarLJ 353

Karnataka Value Added Tax Act, 2003 — Section 72(1)

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High Courts14 Jan 2008Allowed

United India Insurance Company Ltd. Vs Smt. Manjamma and Veerappa

Karnataka High Court · (2008) 118 FLR 1147 : (2008) 4 KarLJ 756 : (2008) 2 KCCR 691 : (2009) 1 LLJ 59

Motor Vehicles Act, 1988 — Section 163, 166

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High Courts14 Jan 2008Allowed

Dickenson Fowler Ltd. Vs Additional Commissioner of Commercial Taxes

Karnataka High Court · (2009) 26 VST 454

Karnataka Sales Tax Act, 1957 — Section 22 A

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High Courts11 Jan 2008Allowed

Sri. M.R. Lakshmanappa Vs Sri Ramachandra Bhat

Karnataka High Court · (2008) ILR (Kar) 1157 : (2008) 4 KarLJ 254 : (2008) 1 KCCR 290

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, 151

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High Courts10 Jan 2008Dismissed

Sri Ramu Solanke and Others Vs State of Karnataka and Others

Karnataka High Court · (2008) ILR (Kar) 606 : (2008) 2 KCCR 838

Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 30 B

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High Courts10 Jan 2008Allowed

M.T. Belliappa Vs State of Karnataka

Karnataka High Court · (2008) CriLJ 1977 : (2008) ILR (Kar) 1068 : (2008) 3 KarLJ 713 : (2008) 1 KCCR 264

Criminal Procedure Code, 1973 (CrPC) — Section 458, 482Penal Code, 1860 (IPC) — Section 341, 352

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High Courts10 Jan 2008Dismissed

Mysore Spun Silks Private Ltd. Vs Karnataka State Financial Corporation

Karnataka High Court · (2008) 4 KarLJ 374 : (2008) 1 KCCR 273

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High Courts09 Jan 2008Allowed

Commissioner of Income Tax and Another Vs Karnataka Vidyuth Kharkhane Ltd.

Karnataka High Court · (2009) 313 ITR 345

Income Tax Act, 1961 — Section 143 (2), 147, 148, 153 (2)

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High Courts09 Jan 2008Dismissed

P. Janakaraj and Smt. Sugamma Vs S. Balasubrahmanya Nambaji, P. Dattu Rao and P. Sudhakar Rao

Karnataka High Court · AIR 2008 Kar 190 : (2008) ILR (Kar) 3651 : (2008) 5 KarLJ 566 : (2008) 3 KCCR 1966

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 47

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High Courts09 Jan 2008Allowed

Commissioner of Income Tax and Another Vs Micro Land Ltd.

Karnataka High Court · (2010) 323 ITR 670

Income Tax Act, 1961 — Section 10 (14), 10 (5)

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High Courts09 Jan 2008Allowed

The Managing Director, Krishna Bhagya Jala Nigam Limited Vs Sri Allabaksh

Karnataka High Court · (2008) 118 FLR 669 : (2008) ILR (Kar) 1597 : (2008) 4 KarLJ 26 : (2008) 1 KCCR 51 SN : (2009) 1 LLJ 568

Constitution of India, 1950 — Article 226

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High Courts09 Jan 2008Dismissed

Commissioner of Income Tax and Another Vs Vysya Bank Ltd.

Karnataka High Court · (2009) 313 ITR 315

Income Tax Act, 1961 — Section 260 A, 263

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High Courts09 Jan 2008Allowed

Commissioner of Income Tax and Another Vs Mysore Minerals Ltd.

Karnataka High Court · AIR 2009 Kar 61(1) : (2009) 319 ITR 61

Income Tax Act, 1961 — Section 80 HHC

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High Courts08 Jan 2008Allowed

Ramachandra Linga Bhat (since deceased by LRs Dattatray Ramachandra Bhat, Narayan Ramachandra Bhat, Mahabaleshwar Ramachandra Bhat and Shreedhar Ramachandra Bhatt) Vs Lingappa Manjunath Bhat (since deceased by LRs Shanta Lingappa Bhatt and Others) and Others

Karnataka High Court · (2008) 01 KAR CK 0018

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100

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High Courts08 Jan 2008Dismissed

Commissioner of Income Tax Vs B. Sumangaladevi

Karnataka High Court · (2009) 313 ITR 285

Income Tax Act, 1961 — Section 143 (3), 147, 148, 260 A

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High Courts07 Jan 2008Allowed

Deputy Commissioner of Income Tax Vs Maharaja Shopping Complex

Karnataka High Court · (2009) 312 ITR 68

Income Tax Act, 1961 — Section 56, 56 (2) (iii)

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High Courts07 Jan 2008Dismissed

Commissioner of Central Excise Vs Beau Monde''s Clinic

Karnataka High Court · (2009) 14 STR 8 : (2009) 21 STT 326

Central Excise Act, 1944 — Section 35 G

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