COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 998 of 2,397

High Courts28 Feb 2012Allowed

M/s. CCI Ltd. Vs The Joint Commissioner of Income Tax, Udupi Range, Canara Towers, Mission Hospital Road, Udupi - 576101

Karnataka High Court · (2012) 250 CTR 291 : (2012) 206 TAXMAN 563

Income Tax Act, 1961 — Section 14 A

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High Courts28 Feb 2012Dismissed

Commissioner Of Income Tax and Another Vs Raghavendra constructions

Karnataka High Court · (2012) 250 CTR 285 : (2013) 354 ITR 194 : (2012) 208 TAXMAN 366

Income Tax Act, 1961 — Section 119, 80 IB, 80 IB (10)

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High Courts28 Feb 2012

Powercell Battery India Ltd. Vs R. Servesh

Karnataka High Court · (2012) 134 FLR 995 : (2012) 3 LLJ 319 : (2012) LLR 510

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 17 B

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High Courts28 Feb 2012

Smt. S. Nagarathna Vs Bangalore Development Authority, Bangalore and Another

Karnataka High Court · (2012) 2 KarLJ 363

Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 2 (4)

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High Courts27 Feb 2012Allowed

Ashok Guttedar Vs The Regional Commissioner, Gulbarga, The Deputy Commissioner (Revenue), Gulbarga, Deputy Commissioner (Excise), Gulbarga and Director, Archaeological Survey of India, Dharwad Circle, Dharwad

Karnataka High Court · (2013) 2 KarLJ 85

Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 20 A, 20 B, 20 C

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High Courts27 Feb 2012Allowed

Sri Kempahanumiah Vs M/s. Allied Motors Service Station

Karnataka High Court · AIR 2012 Kar 100 : (2012) ILR (Kar) 2388

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 105, 106, 7

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High Courts27 Feb 2012Allowed

Prakash Leasing Ltd. Vs Dy. CIT

Karnataka High Court · (2013) 356 ITR 179 : (2012) 208 TAXMAN 464 : (2012) 208 TAXMAN 204

Income Tax Act, 1961 — Section 143 (1), 143 (3), 2 (30), 80 M

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High Courts27 Feb 2012Allowed

Ashok Vs The Regional Commissioner, Gulbarga and Others

Karnataka High Court · (2013) 2 KarLJ 85

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High Courts25 Feb 2012Dismissed

Commissioner of Central Excise, Mangalore Vs Hml Agencies (P) Ltd

Karnataka High Court · (2012) 281 ELT 369 : (2013) 21 GSTR 86

Finance Act, 1988 — Section 73 (1)

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High Courts24 Feb 2012Dismissed

Bharath Electronics Contract Labour Union and Others Vs M/S. Bharat Electronics Ltd.

Karnataka High Court · (2012) ILR (Kar) 1653 : (2012) 6 KarLJ 61

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10 (1)Industrial Disputes Act, 1947 — Section 10 (1) (d), 2 K

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High Courts24 Feb 2012Allowed

N.M. Neelakanta Kas Officer Vs State

Karnataka High Court · (2012) 02 KAR CK 0062

Land Acquisition Act, 1894 — Section 16 (2), 18 (2)Penal Code, 1860 (IPC) — Section 219, 420

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High Courts24 Feb 2012Allowed

Ciniplex Pvt. Ltd. Vs State of Karnataka

Karnataka High Court · (2012) 53 VST 84

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High Courts23 Feb 2012Allowed

Sri T. Ramachandra and Others Vs Sri Mandali Ranganna and Others

Karnataka High Court · (2012) 02 KAR CK 0039

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 151

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High Courts23 Feb 2012Dismissed

CIT Vs Micronic Devices

Karnataka High Court · (2012) 02 KAR CK 0021

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High Courts23 Feb 2012

Britannia Industries Limited Vs Vinpack (India) Private Limited

Karnataka High Court · (2012) 02 KAR CK 0016

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts23 Feb 2012Dismissed

S. Basavarajappa Vs The District Commissioner, Davanagere District, Davanagere, The Assistant Commissioner, Davanagere Sub-Division, Davanagere and Sri Ramanaik

Karnataka High Court · (2012) ILR (Kar) 2057

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (2), 5 (1) (a), 5 (1) (b), 5 (b)

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High Courts22 Feb 2012Dismissed

Commissioner of Income Tax, Central Circle Vs Processor Systems (I) (P.) Ltd.

Karnataka High Court · (2012) 02 KAR CK 0073

Income Tax Act, 1961 — Section 10 A, 10 A (2), 33 B

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High Courts22 Feb 2012Dismissed

Commissioner of Income Tax-III Vs Mohd. V. Shaffiulla

Karnataka High Court · (2012) 210 TAXMAN 613

Income Tax Act, 1961 — Section 54 EC

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High Courts22 Feb 2012Dismissed

CIT and Another Vs Sri Lakshmi Cloth Stores

Karnataka High Court · (2012) 02 KAR CK 0020

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High Courts21 Feb 2012Dismissed

CIT Vs Sami Labs Ltd.

Karnataka High Court · (2012) 02 KAR CK 0082

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