High Courts23 Feb 2007
Commissioner of Income Tax Vs MICO Ltd.
Karnataka High Court · (2007) 209 CTR 377
Income Tax Act, 1961 — Section 10 (2) (xv), 37
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,367 of 2,393
High Courts23 Feb 2007Dismissed
A.V. Amarnathan Vs H.D. Kumaraswamy
Karnataka High Court · (2007) 3 KCCR 1943
Karnataka Electricity Reforms Act, 1999 — Section 14, 15
High Courts23 Feb 2007
Shri H. Nabhiraja Vs The Dy. Commissioner of Income Tax
Karnataka High Court · (2007) 210 CTR 55 : (2008) 296 ITR 119 : (2007) 2 KCCR 85 SN
Income Tax Act, 1961 — Section 132, 158 BC, 158 BF
High Courts22 Feb 2007Allowed
Smt. Bharathi Murthy N. and Others Vs Sri B.V. Krishnaswamy and Others
Karnataka High Court · (2010) 2 KCCR 1574
Karnataka Cinemas (Regulation) Act, 1964 — Section 10, 9
High Courts22 Feb 2007
The Karnataka Public Service Commission Vs Sri K. Mariswamy
Karnataka High Court · (2007) ILR (Kar) 4205 : (2008) 1 KarLJ 378
Karnataka Education Department Service (Technical Education Department) Recruitment Rules, 1987 — Rule 2, 2B
High Courts21 Feb 2007
S.R. Patil Vs State of Karnataka and Rajashekhar Mirje
Karnataka High Court · (2007) ILR (Kar) 4653 : (2007) 6 KarLJ 405 : (2007) 4 KCCR 2332
Karnataka Law Officers (Appointment and Conditions of Service) Rules, 1977 — Rule 26 (3), 5 (6)
High Courts21 Feb 2007Dismissed
Electro Anil Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2007) 4 KarLJ 316
Constitution of India, 1950 — Article 19, 21Karnataka Industrial Area Development (Amendment) Act, 2000 — Section 34 B
High Courts21 Feb 2007Dismissed
Smt. T.K. Gowramma Vs Sri. C.K. Raviprasanna Gowda
Karnataka High Court · (2007) ILR (Kar) 1214 : (2007) 2 KCCR 1482
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226, 227
High Courts21 Feb 2007Dismissed
Rasheed, Tanveer Khan and Amruth Vinmur Vs The State of Karnataka
Karnataka High Court · (2007) CriLJ 2316 : (2007) ILR (Kar) 1168 : (2007) 3 KarLJ 393 : (2007) 3 KCCR 1876 : (2008) 1 RCR(Criminal) 48
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20 (b) (ii) (c), 36 A (4)
High Courts21 Feb 2007Dismissed
Electro Anil Limited Vs State of Karnataka and Others
Karnataka High Court · (2007) 2 KCCR 1508
Constitution of India, 1950 — Article 19, 21Karnataka Industrial Area Development Act, 1966 — Section 28, 34 B
High Courts21 Feb 2007Dismissed
BPL Refrigerators Vs Deputy Labour Commissioner and Others
Karnataka High Court · (2007) 2 KCCR 1465 : (2007) 3 LLJ 739
Industrial Disputes Act, 1947 — Section 10, 33, 33 C (1), 4 K
High Courts21 Feb 2007Dismissed
Subhash Jadhav and Vithalrao Sawanth Vs Ravishankar Rasalkar
Karnataka High Court · (2008) 1 KarLJ 529
Karnataka Rent Act, 1999 — Section 27 (1) (a)Karnataka Rent Control Act, 1961 — Section 21 (1) (a) (d) (f) (h)
High Courts21 Feb 2007Dismissed
Flemingo Duty Free Shops Pvt. Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2010) 33 VST 30
Customs Act, 1962 — Section 58 (1)
High Courts20 Feb 2007Dismissed
Bharat Earth Movers Limited Vs Gangaramaiah by Sri Mahmood Mirza and Others
Karnataka High Court · (2007) 114 FLR 700 : (2007) 3 KarLJ 225 : (2007) 3 KCCR 1559 : (2007) 3 LLJ 112
Contract Labour (Regulation and Abolition) Act, 1970 — Section 21, 21 (2), 21 (4)Industrial Disputes Act, 1947 — Section 33 C (2)
High Courts19 Feb 2007Dismissed
The Commissioner Rehabilitation and Resettlement, Upper Krishna Project and The Additional Special Land Acquisition Officer, Upper Krishna Project Vs Smt. Jayashree A. Kotti and Others
Karnataka High Court · (2007) ILR (Kar) 1462 : (2007) 3 KarLJ 219 : (2007) 2 KCCR 1518 : (2007) 4 RCR(Civil) 589
Land Acquisition Act, 1894 — Section 28 A
High Courts19 Feb 2007Allowed
C.C. Transport Vs Karnataka Appellate Tribunal and Devangodi Harsha
Karnataka High Court · (2007) 02 KAR CK 0053
Karnataka Land Revenue Act, 1964 — Section 174, 175, 50
High Courts19 Feb 2007
Doddabidarakallu Gram Panchayath Vs The State of Karnataka, Bangalore Mahanagara Palika and Joint Commissioner, Bruhat Bangalore Mahanagara Palike
Karnataka High Court · (2007) 3 KCCR 1614
Constitution of India, 1950 — Article 243E, 243E (1), 243E (2)Karnataka Panchayat Raj Act, 1993 — Section 302
High Courts19 Feb 2007
Prof. P.N. Shetty Vs Director, ITI Limited
Karnataka High Court · (2007) ILR (Kar) 1175 : (2007) 4 KarLJ 430 : (2007) 3 KCCR 2118
Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 5 (2), 6, 6 (1)
High Courts15 Feb 2007Dismissed
Sri K. Gopalakrishna Upadhya Vs Syndicate Bank
Karnataka High Court · (2008) 3 KCCR 1910
Syndicate Bank Employees Pension Regulations, 1993 — Regulation 29
High Courts15 Feb 2007
The Godavari Sugar Mills Ltd. Vs Union of India (UOI)
Karnataka High Court · (2007) ILR (Kar) 1198 : (2007) 4 KCCR 2129
Essential Commodities Act, 1955 — Section 3, 3 (3) (C)