COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,415 of 2,393

High Courts07 Feb 2006

Maharashtra Apex Corporation Ltd. Vs The Commissioner of Income Tax

Karnataka High Court · (2006) 203 CTR 45 : (2006) ILR (Kar) 1858 : (2006) 286 ITR 585 : (2006) 2 KCCR 128 SN : (2006) 155 TAXMAN 53

Income Tax Act, 1961 — Section 20 (1), 256 (2), 80 M

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High Courts06 Feb 2006

Akhila Bharatha Billavara Union and Another Vs Smt. Shakunthala

Karnataka High Court · (2006) 109 FLR 997 : (2006) ILR (Kar) 1523 : (2006) 2 KarLJ 459 : (2006) 2 KCCR 889

Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 8

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High Courts03 Feb 2006

Kshamaben Mahendrakumar Patel Vs Rajiv Gandhi University of Health Sciences and Another

Karnataka High Court · (2006) 2 KarLJ 594

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High Courts03 Feb 2006

B.A. Bhavikumar Vs Regional Transport Authority and Others

Karnataka High Court · (2006) 2 ACC 482 : AIR 2006 Kar 160 : (2006) ILR (Kar) 1164 : (2006) 2 KarLJ 191

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3Motor Vehicles Act, 1988 — Section 115, 214 (3), 71 (3) (a)

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High Courts03 Feb 2006

Dr. Sampathkumar B.V. Vs Ms. Dr. K.G.V. Lakshmi, GCIM, Lakshmi Health Centre

Karnataka High Court · (2006) 4 BC 209 : (2006) 132 CompCas 160 : (2006) CriLJ 2267 : (2006) ILR (Kar) 1730 : (2006) 3 KarLJ 333

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts03 Feb 2006

Abdul Sab Nabi Sab Kittur and Others Vs State

Karnataka High Court · (2006) 2 DMC 648 : (2006) 3 KCCR 1414 : (2006) 3 RCR(Criminal) 470

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304 B, 498A

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High Courts03 Feb 2006Dismissed

Larsen and Toubro Limited Vs Addl. Deputy Commissioner of Commercial Taxes and Another

Karnataka High Court · (2008) 16 VST 616

Karnataka Sales Tax Act, 1957 — Section 10 (1), 10 (2), 2 (1) (t), 23 (1), 5 (1)Karnataka Sales Tax Rules, 1957 — Rule 6, 6 (1)

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High Courts02 Feb 2006Dismissed

Subray Phondu Prabhu, Pundalik Phondu Prabhu, Damodar Phondu Prabhu and Devi Das Phondu Prabhu Vs Fathimabi and Others

Karnataka High Court · (2006) 4 KarLJ 470 : (2006) 3 KCCR 1642

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Karnataka Rent Act, 1999 — Section 70

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High Courts02 Feb 2006Dismissed

Ashoka Creations (P) Ltd. Vs The Assistant Commissioner of Commercial Taxes

Karnataka High Court · (2006) ILR (Kar) 1880 : (2006) 2 KCCR 131 SN

Constitution of India, 1950 — Article 226, 227Karnataka Sales Tax Act, 1957 — Section 10, 20

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High Courts02 Feb 2006

Chandrashekar and Others Vs State of Karnataka and Others

Karnataka High Court · (2006) 2 KarLJ 291

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High Courts02 Feb 2006Allowed

The State of Karnataka Vs Wipro GE Medical Systems Ltd.

Karnataka High Court · (2006) ILR (Kar) 1659

Karnataka Tax on Entry of Goods Act, 1979 — Section 3, 3 (1), 3 (2)

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High Courts02 Feb 2006Dismissed

State of Karnataka Vs Krishna Parasharam Kharade and Others

Karnataka High Court · (2007) 1 DMC 114 : (2006) 3 KCCR 1755 : (2006) 3 RCR(Criminal) 821

Penal Code, 1860 (IPC) — Section 304, 306, 34, 498A

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High Courts02 Feb 2006Allowed

Chandrashekar and Others Vs The State of Karnataka and Others

Karnataka High Court · (2006) 2 KCCR 749

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High Courts01 Feb 2006

South Kanara Home Industries Vs Employees'' Provident Fund Appellate Tribunal and Another

Karnataka High Court · (2006) 109 FLR 200 : (2006) ILR (Kar) 1193 : (2006) 2 KarLJ 373 : (2006) 2 KCCR 1292 : (2006) 2 LLJ 1055

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 3, 7 A

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High Courts01 Feb 2006

V.L. Shankar and Another Vs State of Karnataka and Another

Karnataka High Court · (2006) CriLJ 1743 : (2006) ILR (Kar) 1158 : (2006) 2 KarLJ 295 : (2006) 1 KCCR 70 SN : (2006) 2 KLT 989

Constitution of India, 1950 — Article 254 (2)Karnataka Lokayukta Act, 1984 — Section 14Penal Code, 1860 (IPC) — Section 120 B, 34

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High Courts01 Feb 2006

Yeribasavana Gouda and Others Vs State of Karnataka and Others

Karnataka High Court · (2006) 2 KarLJ 198

Karnataka Land Reforms Act, 1961 — Section 121 A, 48 A

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High Courts01 Feb 2006Dismissed

Madhukeshwara S.S. Vs University of Agricultural Sciences

Karnataka High Court · (2006) 2 KarLJ 430

Constitution of India, 1950 — Article 12, 16Karnataka Universities of Agricultural Sciences Act, 1963 — Section 2 (3), 24 (1), 26, 26 (e), 39

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High Courts01 Feb 2006

Yeribasavana Gouda and Others Vs The State of Karnataka and Others

Karnataka High Court · (2006) 1 KCCR 667

Karnataka Land Reforms Act, 1961 — Section 121 A, 48 A

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High Courts31 Jan 2006Dismissed

Smt. G. Bharthi and Another Vs The Assistant Registrar of Co-operative Society, Chitradurga Sub-Division and Another

Karnataka High Court · (2006) ILR (Kar) 1502 : (2006) 2 KarLJ 303 : (2006) 1 KCCR 665

Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 64, 64 (4), 69Karnataka Cooperative Societies Rules, 1960 — Rule 69

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High Courts31 Jan 2006

The Commissioner of Income Tax Vs Smt. Amarjeet Kaur and Others

Karnataka High Court · (2006) 201 CTR 134 : (2006) ILR (Kar) 1060 : (2006) 283 ITR 71

Income Tax Act, 1922 — Section 10 (2) (xv)Income Tax Act, 1961 — Section 256 (1), 37Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 2 (c), 3, 4

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