COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,360 of 2,393

High Courts18 Apr 2007Dismissed

B.S. Kyatanagoudar, Shri Basaveshwara Krupa Shivagiri and Others Vs Maharastra Apex Corporation Ltd.

Karnataka High Court · (2007) 139 CompCas 225 : (2007) 5 CompLJ 144 : (2008) 1 KarLJ 243 : (2008) 81 SCL 221

Companies Act, 1956 — Section 391, 392, 393, 394 A

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High Courts18 Apr 2007Allowed

The Commissioner of Income Tax Vs Sree Valliappa Textiles

Karnataka High Court · (2007) 211 CTR 309 : (2007) 294 ITR 322 : (2007) 163 TAXMAN 451

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

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High Courts18 Apr 2007

Commissioner of Income Tax Vs Eskayef Ltd.

Karnataka High Court · (2007) 211 CTR 31 : (2008) 296 ITR 110 : (2007) 164 TAXMAN 186

Companies (Profits) Surtax Act, 1964 — Section 16 (2)

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High Courts18 Apr 2007Dismissed

Suresh S. Rao and Others Vs Land Tribunal, State of Karnataka and Monappa Joti Mandalika

Karnataka High Court · (2007) ILR (Kar) 2409 : (2007) 5 KarLJ 303

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High Courts17 Apr 2007Dismissed

K. Ekambaram Reddy Vs Deputy Conservator of Forest, Bangalore Urban Division and Range Forest Officer, Division

Karnataka High Court · (2007) ILR (Kar) 3197 : (2007) 5 KarLJ 112 : (2007) 4 KCCR 370 SN

Karnataka Forest Act, 1963 — Section 62, 62 (1), 63

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High Courts17 Apr 2007Dismissed

Veerayya Saraganachari Vs The Assistant Commissioner, Bagalkot Sub-Division and Others

Karnataka High Court · (2007) 4 KarLJ 206 : (2007) 3 KCCR 205 SN

Karnataka Land Reforms Act, 1961 — Section 131, 133, 77 A

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High Courts17 Apr 2007Dismissed

Venkatesh Vs State of Karnataka

Karnataka High Court · (2007) ILR (Kar) 2777 : (2007) 4 KarLJ 507 : (2001) 1 KCCR 255

National Highways Act, 1956 — Section 2Penal Code, 1860 (IPC) — Section 363, 367, 392, 397

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High Courts17 Apr 2007Allowed

State of Karnataka Vs Rangappa

Karnataka High Court · (2007) 5 KarLJ 599 : (2007) 3 KCCR 1830

Penal Code, 1860 (IPC) — Section 408, 409

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High Courts17 Apr 2007Allowed

Kodandaramaswamy Deity Vs State of Karnataka and Others

Karnataka High Court · (2007) 4 KarLJ 331

Mysore (Religious and Charitable) Inams Abolition Act, 1955 — Section 7 (4)

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High Courts16 Apr 2007Allowed

BPL Limited and Sanyo BPL Pvt. Ltd. Vs Mr. M. Shashikumar and Others

Karnataka High Court · (2007) 04 KAR CK 0055

Companies Act, 1956 — Section 351, 354Industrial Disputes Act, 1947 — Section 10 (4A), 25 FF

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High Courts16 Apr 2007Dismissed

Dilip Bafna Vs K.S. Vasudeva Rao

Karnataka High Court · (2007) ILR (Kar) 3158 : (2007) 6 KarLJ 554 : (2007) 3 KCCR 1813

Arbitration and Conciliation Act, 1996 — Section 11, 20, 9

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High Courts16 Apr 2007Allowed

Compact Griha Nirman Vs Kusum Alloys Ltd.

Karnataka High Court · (2007) ILR (Kar) 3794 : (2007) 6 KarLJ 564

Arbitration and Conciliation Act, 1996 — Section 11, 11 (6)

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High Courts16 Apr 2007

Sri M.K. Shekarappa (since deceased by his LRs. Smt. Parvathamma and Others), M.K. Eshwarappa, M. Malleshappa and K. Nagarajappa Vs Smt. Shivagangamma and Others

Karnataka High Court · (2007) ILR (Kar) 2473 : (2007) 5 KarLJ 93 : (2007) 4 KCCR 227 SN

Limitation Act, 1963 — Section 61 (a), 61 (b)

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High Courts13 Apr 2007Dismissed

Smt. Prema Govinda Vs Karnataka Small Scale Industries Association

Karnataka High Court · (2007) 115 FLR 705 : (2007) 5 KarLJ 490 : (2008) 1 LLJ 34

Industrial Disputes Act, 1947 — Section 10 (4A), 2 (j), 2 (s)

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High Courts13 Apr 2007Dismissed

Dr. M. Venkataramanappa Vs The Chancellor, Bangalore University and Others

Karnataka High Court · (2007) 5 KarLJ 254

Constitution of India, 1950 — Article 226, 227Karnataka State Universities Act, 2000 — Section 8, 9

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High Courts13 Apr 2007

Naveen Wines, Hubli Vs State of Karnataka

Karnataka High Court · (2009) 67 KarLJ 456

Karnataka Sales Tax Act, 1957 — Section 12(3)

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High Courts13 Apr 2007Dismissed

Binny Mill Labour Welfare House building Co-operative Society Limited Vs D.R. Mruthyunjaya Aradhya

Karnataka High Court · (2008) ILR (Kar) 2245 : (2009) 2 KarLJ 291

Contract Act, 1872 — Section 2 (g), 2 (h), 2 (i)Specific Relief Act, 1963 — Section 31

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High Courts12 Apr 2007Dismissed

Thilliammal, Baby Ammal and Rajeswari Ammal Vs Thandavamurthy and Others

Karnataka High Court · (2008) ILR (Kar) 819 : (2008) 2 KCCR 88 SN

Hindu Succession Act, 1956 — Section 14, 14 (1)

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High Courts12 Apr 2007Dismissed

Motor Industries Co. Ltd. Vs The Joint Commissioner of Income Tax (Assessment), Special Range-3

Karnataka High Court · (2007) 211 CTR 489 : (2007) 292 ITR 70

Income Tax Act, 1961 — Section 129, 143 (1), 143 (1) (a)

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High Courts12 Apr 2007

Smt. C.R. Vijayalakshmi and Others Vs Bangalore University and R. Premaraj

Karnataka High Court · (2007) ILR (Kar) 2761 : (2007) 6 KarLJ 302 : (2007) 4 KCCR 367 SN

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