COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,345 of 2,397

High Courts24 Oct 2007Allowed

The Commissioner of Income Tax and The Deputy Commissioner of Income Tax, Special Range-V Vs Altron Electronics (India) Ltd.

Karnataka High Court · (2009) 221 CTR 471 : (2008) 301 ITR 66 : (2008) 170 TAXMAN 1

Income Tax Act, 1961 — Section 271, 271 (1) (c), 274

Read judgment

High Courts24 Oct 2007Allowed

Sri Veerayya Mahantayya Koppad, Sri Basavaraj Mahantayya Koppad, Gurudevi Hiremath and Smt. Akkamahadevi Suragimath Vs Smt. Geetha Hiremath, Sri Virupakshappa Shivappa Hondappanavar (since dead by L.Rs. Sri Neelakantappa Hondappanavar and Others) and Sri Tariq Khan Pathan

Karnataka High Court · (2008) ILR (Kar) 1773 : (2008) 2 KarLJ 317 : (2008) 2 KCCR 619

Limitation Act, 1963 — Section 110, 127, 65

Read judgment

High Courts24 Oct 2007Dismissed

Chikkamanchaiah Vs H. Honnalagaiah Gowda

Karnataka High Court · AIR 2008 Kar 741 : (2008) 1 KarLJ 119 : (2007) 4 KCCR 354 SN

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15 (4)Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (r), 45

Read judgment

High Courts24 Oct 2007Dismissed

Rudrappa and Another Vs Basawaraj

Karnataka High Court · (2007) ILR (Kar) 4720 : (2008) 2 KarLJ 505 : (2007) 4 KCCR 2756

Civil Procedure Code, 1908 (CPC) — Section 151, 9Karnataka Co-operative Societies Act, 1959 — Section 70, 71

Read judgment

High Courts23 Oct 2007Allowed

Smt. M.V. Rajamma Vs Suresh Vadakannavar

Karnataka High Court · AIR 2008 Kar 41 : (2008) 1 KarLJ 175 : (2007) 4 KCCR 308 SN

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Family Courts Act, 1984 — Section 19

Read judgment

High Courts23 Oct 2007Dismissed

Commissioner of C. Ex. Vs Vishwanatha Karkera

Karnataka High Court · (2009) 14 STR 9 : (2009) 21 STT 213

Finance Act, 1994 — Section 76, 76 (1) (b) (ii)

Read judgment

High Courts23 Oct 2007

Shivanna Vs The Command Area Development Authority, Cauvery Basin Project, Narasimhaiah and State of Karnataka

Karnataka High Court · (2008) ILR (Kar) 729 : (2008) 3 KarLJ 407 : (2008) 2 KCCR 811

Read judgment

High Courts23 Oct 2007

Shattuppal L. Patil Vs Central Bank of India and Others

Karnataka High Court · (2008) 1 KCCR 162

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts23 Oct 2007

Shattuppa L. Patil Vs Central Bank of India (A Nationalised Bank of Govt. of India), Regional Manager, Zonal Manager and Senior Manager, Central Bank of India, Belgaum Branch

Karnataka High Court · (2008) 117 FLR 127 : (2008) 3 KarLJ 469

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts22 Oct 2007Allowed

Dr. C.S. Nagalakshmamma Vs State of Karnataka

Karnataka High Court · (2008) 2 KarLJ 301

Criminal Procedure Code, 1973 (CrPC) — Section 173, 195, 340

Read judgment

High Courts22 Oct 2007

1state of Karnataka Vs Akash Audio, Bangalore

Karnataka High Court · (2007) 63 KarLJ 341

Karnataka Sales Tax Act, 1957 — Section 5(3)(A)

Read judgment

High Courts12 Oct 2007Dismissed

Sri J. Prakash Vs Smt. M.T. Kamalamma and Another

Karnataka High Court · AIR 2008 Kar 26 : (2007) ILR (Kar) 4752 : (2008) 2 KarLJ 202 : (2007) 4 KCCR 2793

Karnataka Stamp Act, 1957 — Section 2 (d), 33, 34, 37

Read judgment

High Courts12 Oct 2007

The Oriental Insurance Company Limited Vs Y.S. Gangaiah and M. Anwar

Karnataka High Court · (2007) 10 KAR CK 0049

Motor Vehicles Act, 1988 — Section 147 (1), 166, 173 (1)

Read judgment

High Courts12 Oct 2007Dismissed

Smt. P. Sharadamma and Another Vs Sri Marithibbegowda

Karnataka High Court · (2007) ILR (Kar) 5233 : (2007) 4 KCCR 314 SN

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the Peoples Act, 1951 — Section 81

Read judgment

High Courts12 Oct 2007Allowed

Canara High School Association Vs State of Karnataka and The Karnataka State Minority Commission

Karnataka High Court · (2008) 2 KarLJ 736

Constitution of India, 1950 — Article 16 (4), 30, 30 (1)

Read judgment

High Courts12 Oct 2007Allowed

Central Bureau of Investigation Vs C.H. Wadigere and Another

Karnataka High Court · (2008) 2 KarLJ 656 : (2008) 1 KCCR 248

Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7

Read judgment

High Courts11 Oct 2007

The Management of Davangere Cotton Mills Vs C.R. Krishna and Another

Karnataka High Court · (2008) 117 FLR 24 : (2007) ILR (Kar) 4702 : (2008) 2 KarLJ 212 : (2007) 4 KCCR 2761 : (2008) 2 LLJ 733

Minimum Wages Act, 1948 — Section 20, 20 (2)

Read judgment

High Courts11 Oct 2007Dismissed

Continental Builders and Developers Vs State of Karnataka

Karnataka High Court · (2008) 14 VST 175

Karnataka Sales Tax Act, 1957 — Section 17 (6), 2 (1) (t), 5 B

Read judgment

High Courts11 Oct 2007Allowed

Mallikarjuna Vs Mareppa Madar, Basavarajappa Patil and Dr. Kavita

Karnataka High Court · (2007) ILR (Kar) 5357 : (2008) 2 KarLJ 227

Hindu Minority and Guardianship Act, 1956 — Section 8

Read judgment

High Courts11 Oct 2007Dismissed

Mrs. Sunita Nambiar Vs Karnataka State Financial Corporation

Karnataka High Court · (2008) ILR (Kar) 2057 : (2008) 4 KarLJ 408

State Financial Corporations Act, 1951 — Section 29, 31, 31 (1), 32

Read judgment