COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,340 of 2,397

High Courts04 Dec 2007Allowed

A.S. Chinnaswamy Raju (HUF) Vs The Assistant Commissioner of Income Tax (Inv.)

Karnataka High Court · (2008) 215 CTR 168 : (2008) ILR (Kar) 1489 : (2008) 300 ITR 96 : (2008) 169 TAXMAN 181

Income Tax Act, 1961 — Section 254 (1), 254 (2)

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High Courts04 Dec 2007

Patel and Sons, Bangalore Vs State of Karnataka and Others

Karnataka High Court · (2008) 64 KarLJ 322

Constitution of India, 1950 — Article 226Karnataka Tax on Entry of Goods Act, 1979 — Section 14(1)

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High Courts04 Dec 2007Dismissed

M. Saravana@ K.D. Saravana Vs The State of Karnataka

Karnataka High Court · (2007) 12 KAR CK 0022

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High Courts04 Dec 2007Dismissed

Srinivasa Gowda Vs H.J. Leelavathi

Karnataka High Court · (2008) 1 KarLJ 152 : (2008) 1 KCCR 302

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127

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High Courts04 Dec 2007Dismissed

Shankar M. Pujari Vs The Divisional Controller, North West Karnataka Road Transport Corporation, Bagalkot Division

Karnataka High Court · (2008) 118 FLR 340 : (2008) ILR (Kar) 970 : (2008) 3 KarLJ 592 : (2008) 3 LLJ 828

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

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High Courts03 Dec 2007Allowed

Association of Physical Education Teachers Vs Rajiv Gandhi University of Health Sciences

Karnataka High Court · (2008) ILR (Kar) 321 : (2008) 3 KarLJ 423 : (2008) 1 KCCR 109

Rajiv Gandhi University of Health Sciences Act, 1994 — Section 2 (m), 21 (1) (xii)

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High Courts03 Dec 2007Dismissed

Kempoji Rao Vs The Special Land Acquisition and Estate Officer and Another

Karnataka High Court · AIR 2008 Kar 54 : (2008) 1 KarLJ 140 : (2008) 1 KCCR 305

Land Acquisition Act, 1894 — Section 18 (3), 30, 31

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High Courts03 Dec 2007

Sree Vinayaka Roadways Vs Deputy Commissioner of Commercial Taxes Debt Management-1, Bangalore Division

Karnataka High Court · (2008) 13 VST 436

Karnataka Value Added Tax Act, 2003 — Section 38 (5), 53 (12), 62 (1)

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High Courts30 Nov 2007Allowed

Tukaram Sheshagiri Shanbhag since dead by L.Rs. (Ananth Tukaram Shanbhag and Others) Vs The Chairman, Gram Panchayath and The Secretary, Gram Panchayath

Karnataka High Court · (2008) 3 KarLJ 577

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts30 Nov 2007Dismissed

Sri Narayan S. Bhat Vs The State of Karnataka

Karnataka High Court · (2008) ILR (Kar) 396 : (2008) 3 KarLJ 410

Karnataka Home Guards Act, 1962 — Section 11, 35 (2)

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High Courts30 Nov 2007Allowed

Gujjala Hulagappa (since dead by L.Rs. Dodda Venkoba since deceased by his L.Rs. (G. Anasuyamma Venkoba, Gopalakrishna Gujjal, Prasad Gujjal Venkoba and G.V. Jayakumar Venkoba) Gujjala Sanna Venkoba, Gujjala Jayamma and Gujjala Saraswathimma) Vs Lakshmidevamma and Hussainamma since dead by L.Rs.

Karnataka High Court · (2009) 1 CivCC 109 : (2008) 3 KarLJ 479 : (2008) 1 KCCR 225

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31

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High Courts30 Nov 2007

Sri. Narayana S. Bhat Vs The State of Karnataka and Another

Karnataka High Court · (2008) 2 KCCR 818

Karnataka Home Guards Act, 1962 — Section 11Karnataka Home Guards Rules, 1963 — Rule 14A (2)

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High Courts29 Nov 2007Allowed

Sri Gangadhar Baddi Vs Sri. Raghunathasa Magajikondi

Karnataka High Court · (2008) CriLJ 1006 : (2008) 4 KarLJ 279 : (2008) 1 KCCR 186

Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b)

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High Courts29 Nov 2007Dismissed

Smt. Gowramma deceased by L.Rs. Vs M. Sachidananda Murthy

Karnataka High Court · (2010) 2 KCCR 1051

Transfer of Property Act, 1882 — Section 60, 91, 91 (a)

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High Courts29 Nov 2007Allowed

Sri. H.V. Suresh Jetty and Others Vs State of Karnataka and Sri. V. Krishna Jetty

Karnataka High Court · (2008) CriLJ 1013 : (2008) 1 KarLJ 680 : (2008) 1 KCCR 285

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200, 203, 482

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High Courts29 Nov 2007Dismissed

Chandrashekhar Ningappa Vs The Special Land Acquisition Officer and Others

Karnataka High Court · AIR 2008 Kar 1346 : (2008) ILR (Kar) 1689 : (2008) 1 KarLJ 458 : (2008) 1 KCCR 340

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115Land Acquisition Act, 1894 — Section 31, 31 (2)

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High Courts29 Nov 2007Dismissed

Nirmala Sindhe Vs Shivaji Pol

Karnataka High Court · (2008) 1 KarLJ 360 : (2008) 1 KCCR 334

Karnataka Small Causes Courts Act, 1964 — Section 18Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts28 Nov 2007Allowed

N. Kodandarama Reddy Vs Graphite India Karmikare Sangha

Karnataka High Court · (2008) ILR (Kar) 192 : (2008) 1 KarLJ 703 : (2008) 1 KCCR 515

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts28 Nov 2007

World Resorts Ltd. Vs The State of Karnataka and Others

Karnataka High Court · (2008) ILR (Kar) 565 : (2009) 20 VST 642

Karnataka Sales Tax Act, 1957 — Section 12 B, 14

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High Courts28 Nov 2007Dismissed

Bellary Power (India) P. Ltd. Vs Standard Industrial Engineering Company

Karnataka High Court · (2009) 151 CompCas 195 : (2010) 97 SCL 138

Companies Act, 1956 — Section 433 (e), 433 (f), 434

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