High Courts31 Oct 2007Allowed
Great Eastern Impex Pvt. Ltd. Vs State of Karnataka
Karnataka High Court · (2008) 14 VST 165
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,344 of 2,397
High Courts30 Oct 2007Dismissed
Special Land Acquisition Officer, Karnataka Industrial Areas Development Board and Karnataka Industrial Areas Development Board Vs State of Karnataka and Others S.B.G. Software Pvt. Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2008) 2 KarLJ 182
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4), 28 (6), 3 (1), 47
High Courts30 Oct 2007Dismissed
M.C. Associates and M.N.I. Builders Vs The State of Karnataka, Revenue Department and The Deputy Commissioner for Detection of Under Valuation of Stamps
Karnataka High Court · AIR 2008 Kar 207 : (2009) 1 KarLJ 71 : (2008) 4 KCCR 2283
Karnataka Stamp Act, 1957 — Section 45 A, 45 A (3)
High Courts30 Oct 2007Allowed
Commissioner of C. Ex. Vs I.T.C. Limited
Karnataka High Court · (2009) 13 STR 333
Central Excise Act, 1944 — Section 12 C, 35 B (2)
High Courts29 Oct 2007Dismissed
Shri Gutti Basaveshwar Leasing Finance and Pawn Brokers (Regd.) Vs Maruti and Another
Karnataka High Court · (2008) 3 BC 665 : (2008) 1 KCCR 153
Karnataka Small Causes Courts Act, 1964 — Section 18
High Courts29 Oct 2007
Ram Vs Murlidhar and Others
Karnataka High Court · (2008) 2 KarLJ 141 : (2008) 1 KCCR 218
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11D, 115, 9
High Courts29 Oct 2007Dismissed
The Commissioner of Central Excise Vs Bharat Petroleum Corporation Ltd., Tanir Bavi Installation
Karnataka High Court · (2007) 10 KAR CK 0050
Central Excise Act, 1944 — Section 11 A, 11 AB, 35 G
High Courts29 Oct 2007Dismissed
The Management of L and T Komatsu Limited Vs Larsen and Toubro Employees Association
Karnataka High Court · (2008) ILR (Kar) 326
Industrial Disputes Act, 1947 — Section 10 (4A), 11 A, 33 (2) (b), 33 A
High Courts29 Oct 2007
Sri Narayan Baburao Sapakal Vs Basavaraj Guled
Karnataka High Court · (2008) 1 KarLJ 93 : (2007) 4 KCCR 349 SN
Karnataka Rent Control Act, 1961 — Section 27 (2) (e), 27 (2) (r)
High Courts29 Oct 2007Dismissed
Dr. Hemachandra Sagar and Dr. Premachandra Sagar Vs Sri D. Prithviraj and Smt. Pramila Narayanswamy
Karnataka High Court · AIR 2008 Kar 634 : (2008) 1 KarLJ 166 : (2008) 1 KCCR 221
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 3, 151
High Courts26 Oct 2007Dismissed
D. Veeranna Vs The Assistant Registrar of Co-operative Societies, Madhugiri Sub-Division and Another
Karnataka High Court · (2008) 2 KarLJ 126
Karnataka Co-operative Societies Act, 1959 — Section 65, 69
High Courts26 Oct 2007Allowed
Sharanabasappa Shettar, Smt. Siddamma, Pampanna Shettar and Siddanna Pattannashettar Vs Shivakumar Sunkad and Others
Karnataka High Court · (2007) ILR (Kar) 5160 : (2008) 2 KarLJ 636 : (2008) 2 KCCR 822
Succession Act, 1925 — Section 14, 63, 81, 88, 89
High Courts26 Oct 2007Dismissed
MSPL Limited Vs S.B. Minerals
Karnataka High Court · AIR 2008 Kar 60 : (2008) 2 KarLJ 131 : (2008) 1 KCCR 426
Partnership Act, 1932 — Section 69, 69 (2)
High Courts26 Oct 2007
Commissioner of Income Tax and Another Vs Sea Rock Investment Ltd.
Karnataka High Court · (2009) 317 ITR 253
Income Tax Act, 1961 — Section 143, 143 (1) (a)
High Courts26 Oct 2007Dismissed
Hotel Basant Residency Vs The Excise Commissioner, Bangalore Division, Karnataka Appellate Tribunal and Sri Jain Swetamber Murthipujak Mandir (Popularly known as Gandhinagar Jain Temple) and Others
Karnataka High Court · (2008) 1 KarLJ 89 : (2007) 4 KCCR 353 SN
Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 5
High Courts25 Oct 2007Allowed
The State of Karnataka Vs Smt. H.J. Shakunthalamma
Karnataka High Court · (2008) 1 KarLJ 79 : (2008) 1 KCCR 16
Karnataka Land Revenue Act, 1964 — Section 49, 61
High Courts25 Oct 2007Dismissed
Dr. Shivanand Vs The State of Karnataka
Karnataka High Court · (2008) 3 KarLJ 426 : (2007) 4 KCCR 358 SN
Constitution of India, 1950 — Article 14, 16 (1)
High Courts25 Oct 2007Dismissed
Vysya Co-operative Bank Ltd. Vs Ms. G. Keerthana and Others
Karnataka High Court · AIR 2008 Kar 25 : (2008) 2 KarLJ 380 : (2008) 1 KCCR 423
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 34
High Courts24 Oct 2007Dismissed
Commissioner of Customs and Central Excise Vs Jindal Vijayanagar Steel Ltd.
Karnataka High Court · (2007) 123 ECC 355 : (2007) 149 ECR 355 : (2008) 222 ELT 35
Customs Act, 1962 — Section 61, 61 (1)
High Courts24 Oct 2007Dismissed
R.N. Shetty and Company Vs National Highway Authority of India and Another
Karnataka High Court · (2008) 2 KarLJ 30 : (2007) 4 KCCR 2741
Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 — Section 11Constitution of India, 1950 — Article 12