High Courts15 Feb 2007
1deccan Brakesets Company, Bangalore Vs Authority for Clarification and Advance Rulings, Bangalore
Karnataka High Court · (2007) 62 KarLJ 193
Karnataka Sales Tax Act, 1957 — Section 4
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,368 of 2,393
High Courts15 Feb 2007
State of Karnataka Vs Manipal Press Limited, Manipal, Udupi
Karnataka High Court · (2009) 67 KarLJ 567
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(1)Central Sales Tax Act, 1956 — Section 8(1)
High Courts15 Feb 2007Allowed
The Divisional Manager, United India Insurance Co. Ltd. Vs Smt. Akkavva Kasinakunti and Others
Karnataka High Court · (2008) ACJ 508
Motor Vehicles Act, 1988 — Section 157, 66
High Courts14 Feb 2007
Venkappa Naik Vs The Registrar of Co-operative Society and Others
Karnataka High Court · (2007) 3 KCCR 1598
Employees State Insurance Act, 1948 — Section 45 C, 45 G, 45 IKarnataka Co-operative Societies Act, 1959 — Section 23, 23 (3)
High Courts14 Feb 2007
Chaitra Fertilizers and Chemicals Private Limited Vs The Manager, Karnataka State Financial Corporation, West Branch and Official Liquidator, Metallic Soaps and Chemicals (Pvt.) Ltd. (In Liquidation)
Karnataka High Court · AIR 2007 Kar 72 : (2007) 4 KarLJ 66 : (2007) 3 KCCR 2084
Companies Act, 1956 — Section 446, 537 (1) (b)
High Courts14 Feb 2007Allowed
National Insurance Co. Ltd. Vs Smt. N. Gangadevamma Reddy and Others
Karnataka High Court · (2008) ACJ 113 : (2007) ILR (Kar) 1225 : (2007) 2 KarLJ 113 : (2007) 3 KCCR 163 SN
High Courts14 Feb 2007
Sri Syed Ghouse Mohiuddin Shah Khadri Vs State of Karnataka and Others Sri Syed Bandagi Hussaini Shakadri Vs State of Karnataka, Commissioner for Religious and Charitable Endowments in Karnataka, Deputy Commissioner and Sri Syed Shouse Mohijuddin Sha Khadri Sajjada Nasheen Sri Guru Dattathreya Peeta Devasthana Samvardhana Samithi Vs Commissioner for Religious and Charitable Endowments in Karnataka, Sri Syed Ghouse Mohinddin Shah Khadri, Sajjada Nasheen, Assistant Commissioner and Deputy Commissioner
Karnataka High Court · (2007) 3 KarLJ 341 : (2007) 4 KCCR 2197
Constitution of India, 1950 — Article 226, 25
High Courts14 Feb 2007Dismissed
R. Honnappa Vs The Deputy Commissioner and Others
Karnataka High Court · (2007) ILR (Kar) 1120 : (2007) 2 KarLJ 74 : (2007) 2 KCCR 1504
Karnataka Land Grant Rules, 1969 — Rule 2 (15), 4
High Courts09 Feb 2007Dismissed
Smt. Raheem Bee Vs The State Transport Authority in Karnataka and Others
Karnataka High Court · (2007) ILR (Kar) 1191 : (2007) 2 KarLJ 78 : (2007) 2 KCCR 1468
High Courts09 Feb 2007Allowed
I.C.D.S. Ltd. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (2007) 161 TAXMAN 293
High Courts09 Feb 2007
I.C.D.S. Limited Vs The Commissioner of Income Tax
Karnataka High Court · (2007) 209 CTR 54 : (2007) 291 ITR 18
Income Tax Act, 1961 — Section 32 (1) (2), 43
High Courts08 Feb 2007Allowed
H.M. Satish Gowda Vs B.N. Ashok Gowda
Karnataka High Court · (2007) 4 BC 344 : (2007) 2 CivCC 328 : (2007) CriLJ 2312 : (2007) 2 KCCR 1262 : (2007) 5 RCR(Criminal) 516
Evidence Act, 1872 — Section 45
High Courts08 Feb 2007Allowed
The Union Bank of India Vs Mr. Babu Mahadevappa Andani
Karnataka High Court · (2007) 115 FLR 330 : (2007) 4 KarLJ 717 : (2007) 4 KCCR 2165
Constitution of India, 1950 — Article 226
High Courts08 Feb 2007Dismissed
Sri. Venkatanarayanappa Vs Sri. Siddappa
Karnataka High Court · (2007) 2 KarLJ 37 : (2007) 3 KCCR 1577
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 4 (2)
High Courts08 Feb 2007
Puttanna Shetty (since deceased represented by his LRs. Smt. K. Vinoda Shetty and Others) Vs Padma Shetty (since deceased represented by LRs. Smt Neelamma Shetty and Others) and Others
Karnataka High Court · (2007) 2 KarLJ 28 : (2007) 3 KCCR 2107
Evidence Act, 1872 — Section 114
High Courts08 Feb 2007Allowed
Raveendranath Naik Vs Bar Council of India, Karnataka State Bar Council and Union of India (UOI)
Karnataka High Court · AIR 2007 Kar 75 : (2007) 2 KCCR 1339
Advocates Act, 1961 — Section 6 (1) (eee), 6 (2) (a) (b), 7 (1) (b), 7 (2) (ab)
High Courts08 Feb 2007Dismissed
S.N.G. Exporters Vs Shilpi Granites Exporters, State of Karnataka and The Director of Mines and Geology, Government of Karnataka
Karnataka High Court · (2007) 3 KCCR 1871
Karnataka Minor Mineral Concession Rules, 1994 — Rule 11, 3 (2), 8BMines and Mineral (Development and Regulation) Act, 1957 — Section 15
High Courts06 Feb 2007
Smt. Abeda Begum M. Inamdar Vs The Director, Agriculture Department, The Karnataka Agro Industrial Corporation and The Accountant General in Karnataka
Karnataka High Court · (2007) 4 KarLJ 536 : (2007) 3 KCCR 146 SN
High Courts05 Feb 2007
Vysya Bank Ltd. Vs Deputy Commissioner of Wealth-tax (Assessment)
Karnataka High Court · (2008) 299 ITR 335
Wealth Tax Act, 1957 — Section 4 (8), 4 (8) (a)
High Courts05 Feb 2007Dismissed
Vijaya Bank and Employees Housing Co.operative Society Ltd. Vs Assistant Commissioner, Bangalore South Sub-Division and C. Subbaiah Raju
Karnataka High Court · (2008) 218 CTR 466 : (2007) 3 KCCR 1626
Karnataka Land Revenue Act, 1964 — Section 136 (2)