High Courts28 Nov 2007Dismissed
Commissioner of C. Ex. Vs Vijai Industries
Karnataka High Court · (2010) 258 ELT 358
Central Excise Act, 1944 — Section 11 BB
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,341 of 2,397
High Courts27 Nov 2007Allowed
Management of Asian Paints (India) Limited Vs Appellate Authority Under The Payment of Gratuity Act, 1972 (Central) and Jayanth V. Deshpande rep. by the General Secretary
Karnataka High Court · (2008) 117 FLR 121 : (2008) ILR (Kar) 1819 : (2008) 1 KarLJ 695 : (2008) 1 KCCR 241 : (2008) 1 LLJ 943
Payment of Gratuity Act, 1972 — Section 2 (e), 2 (s), 7 (7)
High Courts27 Nov 2007
Abdul Wajid and Others Vs A.S. Onkarappa and Others
Karnataka High Court · (2008) ILR (Kar) 120 : (2008) 4 KarLJ 573
Civil Procedure Code, 1908 (CPC) — Section 8, 9Mysore Court-fees and Suits Valuation Act, 1958 — Section 41
High Courts26 Nov 2007Dismissed
B. Puttaswamy Vs The Regional Transport Officer and Others
Karnataka High Court · (2008) 2 KarLJ 586
High Courts26 Nov 2007
Asgar Jan Vs Commissioner of Income Tax
Karnataka High Court · (2008) 298 ITR 60
Income Tax Act, 1961 — Section 143 (1) (a), 148
High Courts26 Nov 2007
Mohammed Zakaulla Vs C. Munireddy C. Munireddy Vs Mohammed Zakaulla
Karnataka High Court · (2008) 3 KarLJ 583
Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (o), 27 (2) (r)
High Courts26 Nov 2007
2kumaraswamy Mining Company, Bellary Vs The Deputy Commissioner for Transports, Gulbarga Division, Gulbarga and Another
Karnataka High Court · (2008) 64 KarLJ 319
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16(1)(A)(Ii)Karnataka Motor Vehicles Taxation Rules, 1957 — Rule 34
High Courts26 Nov 2007
C. Umamaheswari Vs Vijaya Bank
Karnataka High Court · (2008) 116 FLR 967 : (2008) ILR (Kar) 142 : (2008) 1 KarLJ 511 : (2008) 1 KCCR 8 SN
Constitution of India, 1950 — Article 14, 16 (1), 21
High Courts24 Nov 2007Dismissed
Gandharva Enterprises Vs The North Western Karnataka Road Transport Corporation
Karnataka High Court · (2007) 11 KAR CK 0021
High Courts23 Nov 2007Dismissed
M.V. Amarashetty Vs Chief Commissioner of Income Tax and Another (No. 1)
Karnataka High Court · (2009) 309 ITR 89 : (2009) 180 TAXMAN 172
Income Tax Act, 1961 — Section 148, 156, 220 (2A)
High Courts22 Nov 2007
M.V. Ramachandrasa and Another Vs Prakash Chand and Another
Karnataka High Court · (2008) 1 KarLJ 454 : (2008) 1 KCCR 214
Civil Procedure Code, 1908 (CPC) — Section 115, 24
High Courts22 Nov 2007
S. Ganesh Perumal Vs State of Karnataka - SPP
Karnataka High Court · (2008) ILR (Kar) 177 : (2008) 2 KarLJ 525
Penal Code, 1860 (IPC) — Section 105, 106, 304
High Courts21 Nov 2007Allowed
Smt. Devamma Vs The Special Land Acquisition Officer and The Executive Engineer Bettegowda Vs The Special Land Acquisition Officer, The Executive Engineer, HLBC and Managing Director, Cauveri Neeravari Nigama (Irrigation Board)
Karnataka High Court · (2008) 3 KarLJ 537
Land Acquisition Act, 1894 — Section 18, 4, 54
High Courts21 Nov 2007
Smt. Mariam George Vs Smt. S. Jeswina Murty
Karnataka High Court · (2009) 2 CivCC 492 : (2008) ILR (Kar) 672 : (2008) 1 KarLJ 383 : (2008) 2 KCCR 121 SN
Evidence Act, 1872 — Section 101
High Courts20 Nov 2007Dismissed
Commissioner of Income Tax and Another Vs S.K. Srigiri and Bros.
Karnataka High Court · (2008) 298 ITR 13 : (2008) 171 TAXMAN 264
Income Tax Act, 1961 — Section 263, 40 (b) (iii)
High Courts20 Nov 2007Dismissed
The Godavari Sugar Mills Ltd. Vs The Karnataka Power Transmission Corporation Ltd. (formerly known as Karnataka Electricity Board), State of Karnataka, Karnataka Electricity Regulatory Commission (KERC) and Hubli Electricity Supply Company
Karnataka High Court · (2008) 1 KarLJ 656
Karnataka Electricity Reforms Act, 1999 — Section 17, 25
High Courts19 Nov 2007Dismissed
National Insurance Co. Ltd. Vs Smt. Gurumallamma and Amithabh Nahata
Karnataka High Court · (2008) ACJ 1116 : (2008) ILR (Kar) 996 : (2008) 6 KarLJ 160
Motor Vehicles Act, 1988 — Section 163 A
High Courts19 Nov 2007Allowed
Deputy Commissioner of Income Tax (Assessment) Vs Mysore Paper Mills Ltd.
Karnataka High Court · (2008) 298 ITR 20
Income Tax Act, 1961 — Section 143 (1A), 143 (2)
High Courts19 Nov 2007Dismissed
Mrs. Anuradha Shenoy Vs N. Nanjappa
Karnataka High Court · (2008) ILR (Kar) 390 : (2008) 3 KarLJ 541 : (2008) 1 KCCR 232
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11D, 115
High Courts16 Nov 2007
Nityananda Auto Stores Vs Birla Tyres
Karnataka High Court · (2008) ILR (Kar) 658 : (2008) 2 KarLJ 558 : (2008) 1 KCCR 211
Karnataka Civil Courts (Amendment) Act, 2007 — Section 4, 5