High Courts08 Sept 2006Dismissed
Big Apple Computers Vs The Commissioner of Customs and The Commissioner of Customs and CE (Appeals)
Karnataka High Court · (2006) 112 ECC 167 : (2006) ECR 167 : (2007) 207 ELT 36
Customs Act, 1962 — Section 35 G
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,387 of 2,393
High Courts07 Sept 2006Dismissed
Murudeshwara Ceramics Ltd. Vs Sri Shankar Venkatesh Kulkarni (since deceased by LRs. A. Shrinath Shankar Kulkarni and Smt. B. Geetabai Kulkarni) and The Special Land Acquisition Officer, Karnataka Industrial Areas Development Board
Karnataka High Court · (2007) 2 KCCR 857
Karnataka Industrial Area Development Act, 1966 — Section 29 (1), 29 (2)Land Acquisition (Mysore Extension and Amendment) Act, 1961 — Section 21, 23, 24, 4 (1)
High Courts07 Sept 2006Allowed
Mr. Shailendra Alva Vs Mr. Nagesh
Karnataka High Court · (2008) 4 KarLJ 471
Criminal Procedure Code, 1973 (CrPC) — Section 378 (4)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 148
High Courts07 Sept 2006Dismissed
Murudeshwara Ceramics Limited Vs Sri. Shankar Venkatesh Kulkarni (Deceased) by L.Rs. and Others
Karnataka High Court · (2007) 2 KCCR 857
Karnataka Industrial Area Development Act, 1966 — Section 29 (1), 29 (2)Karnataka Town and Country Planning Act, 1961 — Section 39, 69, 72Land Acquisition Act, 1894 — Section 23, 24, 4 (1)
High Courts06 Sept 2006Allowed
Sical Logistics Ltd., (Formerly South India Corporation (Agencies) Ltd.) Vs The Karnataka Power Corporation Ltd., South India Corporation Ltd. and Karamchand Thapar and Bros.(CS) Ltd.
Karnataka High Court · (2006) ILR (Kar) 4216 : (2006) 6 KarLJ 394 : (2007) 1 KCCR 580
Karnataka Transparency in Public Procurements Act, 1999 — Section 10, 13, 2 (1), 2 (d), 20Karnataka Transparency in Public Procurements Rules, 2000 — Rule 20, 21, 24, 27, 28
High Courts06 Sept 2006Dismissed
U. Basappa Vs The Assistant Commissioner and The Land Acquisition Officer
Karnataka High Court · (2006) ILR (Kar) 4066 : (2006) 6 KarLJ 509
Karnataka Land Acquisition Act, 1961 — Section 12 (1), 18 (1), 18 (3) (b)
High Courts06 Sept 2006Allowed
Shri Babu and Another Vs Shri Gundu (deceased) by L.Rs. and Others
Karnataka High Court · (2006) 4 KCCR 2250
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2
High Courts05 Sept 2006Dismissed
U. Basappa Vs The Assistant Commissioner and AO
Karnataka High Court · (2006) 4 KCCR 2454
Karnataka Land Acquisition Act, 1961 — Section 12 (2), 18, 18 (1), 18 (3) (b)Limitation Act, 1963 — Section 5
High Courts05 Sept 2006Allowed
Balakrishna Vs The Member Secretary, Lok Adalat and Another
Karnataka High Court · (2007) 3 CivCC 28 : (2007) 5 RCR(Civil) 453
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Sept 2006
Mahabalegowda and Others Vs The LAO and Asst. Commr. and Executive Engineer Minor Irrigation Division
Karnataka High Court · (2006) ILR (Kar) 3922 : (2006) 2 KarLJ 656
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 10, 11 A, 12 (2), 18 (1), 4 (1)
High Courts04 Sept 2006Allowed
Makbool Abdul Sab Nagarchi Vs Gokak Mills (Division of Forbes Gokak Ltd.)
Karnataka High Court · (2006) 4 KCCR 2265
High Courts02 Sept 2006
Hemareddi Iraddi and Govindareddi Vs Ramachandra Yallappa Hosmani, Yallapa Hosmani and Krishnawwa Hosmani, Karnataka Irrigation Dept (PWD)
Karnataka High Court · (2007) 1 KarLJ 428
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 41 Rule 4Hindu Succession Act, 1956 — Section 6
High Courts01 Sept 2006
Shahi Electricals, Bangalore Vs The Professional Tax Officer, IV Circle, Bangalore
Karnataka High Court · (2006) 61 KarLJ 383
Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 3(2)
High Courts01 Sept 2006
Larsen and Toubro Limited, Bangalore Vs State of Karnataka and Another
Karnataka High Court · (2006) 61 KarLJ 452
Central Sales Tax Act, 1956 — Section 15Karnataka Sales Tax Act, 1957 — Section 5(4)
High Courts01 Sept 2006Dismissed
Smt. M.H. Geetha Vs Smt. Manjulamma and Others
Karnataka High Court · (2006) 09 KAR CK 0017
High Courts31 Aug 2006Dismissed
The Commissioner of Central Excise Vs Tulsyan NEC Limited (Unit I)
Karnataka High Court · (2006) 4 KCCR 2480
Central Excise Act, 1944 — Section 11 AACentral Excise Rules, 1944 — Rule 173Q, 57F (11), 57I
High Courts31 Aug 2006Dismissed
The Commissioner of Central Excise Vs Tulsyan NEC Limited
Karnataka High Court · (2007) 207 ELT 209
Central Excise Act, 1944 — Section 11 AACentral Excise Rules, 1944 — Rule 173Q, 57I
High Courts31 Aug 2006
The New India Assurance Company Ltd. Vs Sri Nazeer Ahmed Sab and Sir Adinarayana Reddy
Karnataka High Court · (2007) ACJ 702 : (2006) 6 KarLJ 664
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts31 Aug 2006Dismissed
Official Liquidator of Dunford Fabrics Ltd. Vs G.C. Lohia
Karnataka High Court · (2008) 81 SCL 431
Companies Act, 1956 — Section 446, 454, 543
High Courts31 Aug 2006Allowed
The New India Assurance Co. Ltd. Vs Sri. Nazeer Ahmed and Another
Karnataka High Court · (2006) 4 KCCR 2559 : (2007) 5 RCR(Civil) 33
Civil Procedure Code, 1908 (CPC) — Section 151