COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,337 of 2,397

High Courts07 Jan 2008Allowed

Bangalore Metropolitan Transport Corporation Vs The Deputy Labour Commissioner and the Appellate Authority under the Payment of Gratuity Act, Bangalore Region and S. Nijaguna Shetty (since deceased by his LRs. Hemalatha N. Shetty, Kishore Kumar Shetty and Kiran Kumar Shetty)

Karnataka High Court · (2008) 117 FLR 1172 : (2008) 4 KarLJ 356 : (2008) 2 KCCR 882 : (2008) 3 LLJ 396

Payment of Gratuity Rules, 1972 — Rule 10, 7, 7 (1)

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High Courts04 Jan 2008Dismissed

Prakash Pattanashetti Vs The District Magistrate, The Executive Engineer, P.W.D. Division and Anandrao @ Vittalrao Kulkarni

Karnataka High Court · (2008) ILR (Kar) 2825 : (2008) 3 KarLJ 475 : (2008) 1 KCCR 277

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High Courts04 Jan 2008

1p. Mahendra and Company, Bangalore Vs General Manager, Metal Scrap Trading Corporation, Bangalore and Others

Karnataka High Court · (2008) 64 KarLJ 135

Constitution of India, 1950 — Article 226Karnataka Value Added Tax Act, 2003 — Section 47

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High Courts04 Jan 2008Dismissed

Shivaputrappa Bharamappa Maneda Vs The Head Quarters Assistant, Sri. Linganagouda Neelappagouda Hucchanagoudar @ Patil and The State of Karnataka

Karnataka High Court · (2008) ILR (Kar) 900 : (2008) 3 KarLJ 171 : (2008) 1 KCCR 265

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

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High Courts04 Jan 2008Allowed

The Karnataka State Board of Wakfs and Dargah Syed Sultan Shah Saheb Arab (Sunni) Vs The Land Tribunal and Neelamma

Karnataka High Court · (2008) 3 KarLJ 641 : (2008) 1 KCCR 281

Karnataka Certain Inam Abolition Act, 1977 — Section 5

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High Courts04 Jan 2008Allowed

R. Krishnappa Vs The State of Karnataka and State Election Commission of Karnataka

Karnataka High Court · (2008) ILR (Kar) 2185 : (2008) 3 KarLJ 238 : (2008) 4 KCCR 249 SN

Karnataka Panchayat Raj Act, 1993 — Section 167, 168, 168 (2)

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High Courts04 Jan 2008

Karnataka State Industrial Investment and Development Corporation Ltd. Vs Karnataka Horologicals Ltd., Karmikara Sangha and Others Karnataka Horologicals Limited Vs Karnataka State Industrial Investment and Development Corporation Ltd. and Karnataka Horologicals Limited, Karmikara Sangha

Karnataka High Court · AIR 2008 Kar 93 : (2008) ILR (Kar) 756 : (2008) 3 KarLJ 507

Companies Act, 1956 — Section 529, 529 AState Financial Corporations Act, 1951 — Section 29, 31

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High Courts04 Jan 2008Dismissed

V.K. Subramanian Vs Assistant Commissioner of Income Tax

Karnataka High Court · (2009) 316 ITR 56

Income Tax Act, 1961 — Section 115 E, 115 H

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High Courts04 Jan 2008

Velan Textiles Pvt. Ltd. Vs Deputy Commissioner of Income Tax (Assessment)

Karnataka High Court · (2009) 312 ITR 56 : (2010) 188 TAXMAN 63

Income Tax Act, 1961 — Section 260 A, 32 A (3), 32 A (4) (ii) (a), 32 A (4) (ii) (b)

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High Courts03 Jan 2008Allowed

Commissioner of Income Tax and Another Vs Land Development Corporation

Karnataka High Court · (2009) 316 ITR 328

Income Tax Act, 1961 — Section 133 A, 143 (1) (a), 260 A

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High Courts03 Jan 2008Disposed Off

Asstt. Commissioner of Income Tax Vs Brooke Bond Lipton India Ltd.

Karnataka High Court · (2010) 325 ITR 141

Income Tax Act, 1961 — Section 17 (2), 201 (1), 260 A

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High Courts03 Jan 2008

Management of Karnataka Implements and Machineries Co. Ltd., (KIMCO), KSRTC and Karnataka State Road Transport Corporation Vs Rangamuthappa

Karnataka High Court · (2008) 117 FLR 726 : (2008) 2 KarLJ 671 : (2008) 3 LLJ 149

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

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High Courts03 Jan 2008

Hindustan Unilever Limited Vs Deputy Commissioner of Commercial Taxes (Transition 1) and Another

Karnataka High Court · (2010) 27 VST 139

Karnataka Sales Tax Act, 1957 — Section 12 (2)

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High Courts03 Jan 2008Allowed

Commissioner of Income Tax and Another Vs Kirtivan D. Kotian

Karnataka High Court · (2010) 320 ITR 704

Income Tax Act, 1961 — Section 143 (1) (a), 148, 17 (2) (ii)

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High Courts02 Jan 2008Dismissed

North West Karnataka Road Transport Corporation Vs Dundappa Jyoti Navale, Smt. Seventa Navale, Kumari Archana and Kumari Sarika

Karnataka High Court · (2009) ACJ 159 : (2008) ILR (Kar) 747 : (2008) 2 KarLJ 746 : (2008) 1 KCCR 295

Motor Vehicles Act, 1988 — Section 140, 140 (3), 163 A

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