High Courts10 Nov 2006Allowed
The Deputy Commissioner of Income Tax, Special Range-4 Vs Yellamma Dasappa Hospital
Karnataka High Court · (2007) 207 CTR 523 : (2007) ILR (Kar) 4622 : (2007) 290 ITR 353
Income Tax Act, 1961 — Section 32, 32 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,380 of 2,393
High Courts10 Nov 2006Allowed
K. Venkataramaiah Setty Vs B.R. Seetharamappa Setty and Others
Karnataka High Court · (2007) 1 KarLJ 495 : (2007) 2 KCCR 1190
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 9 Rule 13, 151
High Courts10 Nov 2006Dismissed
Biyar Rubber (P) Limited Vs The Commissioner of Income Tax
Karnataka High Court · (2007) 2 KCCR 1049
Income Tax Act, 1961 — Section 148 (3), 256 (2), 32 A
High Courts10 Nov 2006Allowed
Deputy Commissioner of Income Tax, Special Range-4 Vs Yellamma Dasappa Hospital
Karnataka High Court · (2007) 159 TAXMAN 58
High Courts09 Nov 2006Allowed
Vikrant Tyres Limited, now known as J.K. Industries Limited Vs Sri Mahadeva
Karnataka High Court · (2007) ACJ 969 : (2007) 114 FLR 527(2)
High Courts09 Nov 2006Dismissed
Karnataka State Financial Corporation Vs Janakaiah Naidu, Janardhana Naidu and Dadkhalander
Karnataka High Court · (2007) 139 CompCas 134 : (2007) ILR (Kar) 200 : (2006) 6 KarLJ 703
Contract Act, 1872 — Section 135State Financial Corporations Act, 1951 — Section 31 (1) (aa)
High Courts08 Nov 2006Dismissed
Krishnappa Gowda Vs The Assistant Commissioner Puttur and The Prescribed Authority for Belthangady and Others
Karnataka High Court · (2007) 1 KarLJ 114
Karnataka Land Reforms Act, 1961 — Section 44, 45, 77 AKarnataka Land Revenue Act, 1964 — Section 133
High Courts08 Nov 2006Allowed
Divisional Manager, New India Assurance Co. Ltd. Vs Dasara Honnuraswamy and Others
Karnataka High Court · (2007) 5 RCR(Civil) 107
Workmens Compensation Act, 1923 — Section 12
High Courts08 Nov 2006
D. Komalakshi Vs The Dy. Commissioner of Income Tax
Karnataka High Court · (2007) 209 CTR 70 : (2007) 292 ITR 99
Income Tax Act, 1961 — Section 132, 158 BC, 249 (4)
High Courts08 Nov 2006
Syko Bag Industries, Proprietor, Mr. T.K. Yahoo and Mrs. K. Zubaida Vs ICDS Limited and Sri B.I. Sharma, Advocate and Arbitrator
Karnataka High Court · (2007) 4 ARBLR 452 : (2007) ILR (Kar) 2673 : (2007) 5 KarLJ 229 : (2007) 4 KCCR 240 SN
Arbitration and Conciliation Act, 1996 — Section 14 (1) (b), 2 (1) (e), 36, 37 (1), 5Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 22, Order 41 Rule 22 (1), Order 41 Rule 22 (4), 100Consumer Protection Act, 1986 — Section 12, 13, 18, 22
High Courts07 Nov 2006Dismissed
The Deputy Regional Director, ESI Corporation and The Manager, ESI Corporation Vs Hotel Vijay
Karnataka High Court · (2007) 2 KarLJ 66
Employees State Insurance Act, 1948 — Section 75
High Courts06 Nov 2006Dismissed
Bharat Conductors Pvt. Ltd. Vs Karnataka Electricity Board and V. Byrappa Arbitrator The Karnataka Electricity Board Vs V. Byrappa Arbitrator and Bharat Conductors Pvt. Ltd.
Karnataka High Court · (2007) 2 ARBLR 490 : (2007) 1 KarLJ 408 : (2007) 1 KCCR 375
Arbitration Act, 1940 — Section 14, 16, 16 (1) (a), 30
High Courts06 Nov 2006
H.N. Jayachandra Reddy Vs M.V.S. Nanjappa
Karnataka High Court · (2007) 3 KCCR 2009
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts03 Nov 2006Dismissed
Analytica (India) Private Limited Vs IT Source LLC and Sushama Tripathi
Karnataka High Court · (2007) ILR (Kar) 118 : (2007) 2 KarLJ 108 : (2007) 2 KCCR 52 SN
Arbitration and Conciliation Act, 1996 — Section 11 (5)Companies Act, 1956 — Section 2 (1) (i)
High Courts03 Nov 2006Allowed
The Branch Manager, United India Insurance Co. Ltd. Vs Srinivasa and Others
Karnataka High Court · (2007) ACJ 718
Motor Vehicles Act, 1988 — Section 3, 3 (1)
High Courts02 Nov 2006Dismissed
G.S. Ramesh Vs Maba Corporate Services Ltd. Co.
Karnataka High Court · (2006) 4 KCCR 2643
Criminal Procedure Code, 1973 (CrPC) — Section 482, 91Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Nov 2006Allowed
National Insurance Co. Limited Vs Mumtaz and Others
Karnataka High Court · (2007) 1 KCCR 195
Criminal Procedure Code, 1973 (CrPC) — Section 161Workmens Compensation Act, 1923 — Section 2 (n), 3
High Courts02 Nov 2006
B.R. Jayanth Bhatt, Kalagodu Ratnakar Rao and H.C. Basavarajappa Vs The State of Karnataka, The Rural Development and Panchayath Raj and The Director, Rural Infra Structure and Ex-officio Deputy Secretary to the Govt., The Rural Development and Panchayathraj
Karnataka High Court · (2006) 6 KarLJ 623
Constitution of India, 1950 — Article 243C, 243GKarnataka Panchayat Raj Act, 1993 — Section 184
High Courts02 Nov 2006Dismissed
Triveni Resorts Daba Towers Udupi Vs The Asst Executive Engineer (Elecl) Urban Sub Div Urban Sub-Division, K.P.T.C.L., The Superintending Engineer (Elecl) and First Appellate Authority and The Chief Engineer Electricity) KPTCL Mangalore Zone and II Appellate Authority
Karnataka High Court · (2006) 11 KAR CK 0047
Constitution of India, 1950 — Article 226, 227
High Courts02 Nov 2006Allowed
Smt. Nirmala Murthy Vs Sri Naveen Chhaggar and Bangalore City Chamarajpet Art Silk Handloom Weavers and Exporters Association
Karnataka High Court · AIR 2007 Kar 40 : (2007) 1 KCCR 42
Specific Relief Act, 1963 — Section 38, 38 (3), 38 (3) (d)