High Courts24 Dec 2010Dismissed
United Agencies Vs Assistant Commissioner of Commercial Taxes and Others
Karnataka High Court · (2013) 60 VST 163
COURT ARCHIVE
Karnataka High Court judgments, 2010
1,761 judgments · page 3 of 89
High Courts24 Dec 2010
Sri. Mahesh G. Shetty, Dr. G.P. Shetty, Sri. Dinesh G. Shetty and Smt. Nagalakshmi Shetty Rep. by his GPA Holder Dr. G.P. Shetty Vs The Commissioner of Income Tax
Karnataka High Court · (2010) 12 KAR CK 0002
Income Tax Act, 1961 — Section 14 A, 143 (2), 263
High Courts23 Dec 2010Allowed
Union of India (UOI) and Indian Plywood Industries Research and Training Institute Vs Smt. Ravikala U. Kamath
Karnataka High Court · (2011) 3 KCCR 2067
High Courts23 Dec 2010Dismissed
Smt. Sathyavathi Pattabiraman. M.A. CAIIB and Others Vs S.N. Finance Limited
Karnataka High Court · (2010) 12 KAR CK 0106
Penal Code, 1860 (IPC) — Section 403, 420
High Courts23 Dec 2010
Sri. K.P. Vasanthkumar Gowda Vs State of Karnataka
Karnataka High Court · (2010) 12 KAR CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 482Penal Code, 1860 (IPC) — Section 506
High Courts23 Dec 2010Dismissed
B.M. Raghu Vs State
Karnataka High Court · (2010) 12 KAR CK 0069
Penal Code, 1860 (IPC) — Section 143, 147, 148, 324, 341
High Courts23 Dec 2010
Basavaraj Vs The State of Karnataka
Karnataka High Court · (2010) 1 Crimes 9
Penal Code, 1860 (IPC) — Section 143, 147, 148, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (ix), 3 (1) (x)
High Courts23 Dec 2010Allowed
R. Sakru Nayaka Vs State of Karnataka
Karnataka High Court · (2010) 12 KAR CK 0023
Penal Code, 1860 (IPC) — Section 420
High Courts23 Dec 2010
B. Raghurama Prabhu Estate, Executrix, Smt. M. Kaveri Bai and Others Vs Joint Commissioner of Income Tax Jt. Commissioner of Income Tax Vs Arathi Shenoy and Others
Karnataka High Court · (2011) 239 CTR 274 : (2011) 335 ITR 394
Income Tax Act, 1961 — Section 260 A, 41 (2), 45 (3), 45 (4)
High Courts23 Dec 2010
Sakthi Ganapathi Seva Trust, M. Mahadevaswamy and Dr. Sathyamurthy Bhat Vs State of Karnataka Department of Urban Development
Karnataka High Court · (2010) 12 KAR CK 0007
High Courts23 Dec 2010Allowed
A. Suresh Vs Monarch Submersible Pump Pvt. Ltd., L. Subba Rao, Director and S. Radha, Director
Karnataka High Court · (2010) 12 KAR CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 313, 386Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Dec 2010
Smt. Aluvelamrna Vs State Election Commission
Karnataka High Court · (2010) 12 KAR CK 0083
Karnataka Panchayat Raj Act, 1993 — Section 17, 19
High Courts21 Dec 2010Dismissed
The Regional Director, Indian Airlines Limited Vs Mr. B. Babal Rao
Karnataka High Court · (2010) 12 KAR CK 0078
Constitution of India, 1950 — Article 226, 226, 229, 229
High Courts21 Dec 2010
Smt. Sharadamma (Since Dead by his L Rs Smt. Komala, Smt. S.V. Dakshayini Devi, Smt. M.S. Hemalatha), Smt. Parvathamma and Smt. K.R. Vishalakshamma Vs Sri. K.G. Jaganath Since Deceased by his LRs Smt. Anandamma, Smt. K.J. Nirmala and Smt. Jayamma
Karnataka High Court · (2010) 12 KAR CK 0075
Succession Act, 1925 — Section 372 (1)
High Courts21 Dec 2010
Padmanabha Shenoy Vs Dr. Premachandra Shenoy and Others Prem Chandra Shenoy Vs Padmanabha Shenoy and Others
Karnataka High Court · (2011) 3 KCCR 1757
Hindu Succession (Amendment) Act, 2005 — Section 10, 8
High Courts17 Dec 2010
Sri N.B. Hiremath Vs The State of Karnataka and Others
Karnataka High Court · (2010) 12 KAR CK 0082
High Courts17 Dec 2010
Smt. Cesilya D''Souza Vs Department of Mines and Geology
Karnataka High Court · (2010) 12 KAR CK 0015
High Courts16 Dec 2010Allowed
Sri Waris Islam Ayubi Vs State of Karnataka and The Secretary Agricultural Produce Marketing Committee
Karnataka High Court · (2010) 12 KAR CK 0137
High Courts16 Dec 2010Dismissed
N. Kumar Vs CBI/ACB
Karnataka High Court · (2011) CriLJ 1928 : (2011) 8 RCR(Criminal) 1836
Criminal Procedure Code, 1973 (CrPC) — Section 168, 169, 170, 173
High Courts16 Dec 2010
Sri. Deepak Raj Vs State of Karnataka
Karnataka High Court · (2010) 12 KAR CK 0121
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 149, 307, 341, 506