High Courts05 Feb 2010Allowed
Commissioner of Customs, Bangalore Vs Satyanarayana Silk Koti
Karnataka High Court · (2011) 264 ELT 56
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 123, 130
COURT ARCHIVE
Karnataka High Court judgments, 2010
1,761 judgments · page 83 of 89
High Courts05 Feb 2010
Prashantha Shetty Vs Durgamba Motors and R. Chandra
Karnataka High Court · (2011) ACJ 699 : (2012) 1 TAC 886
Motor Vehicles Act, 1988 — Section 166
High Courts05 Feb 2010Dismissed
Commissioner of C. Ex. Vs Mother Dairy
Karnataka High Court · (2010) 252 ELT 506
Central Excise Act, 1944 — Section 35 G
High Courts05 Feb 2010
Hanumanthappa Togari and Others Vs State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 2915 : (2011) 5 KarLJ 39
Karnataka Panchayat Raj Act, 1993 — Section 186, 186 (2), 186 (2A), 188, 197 (2)
High Courts05 Feb 2010
H.L. Mahendra Vs Divisional Controller, Disciplinary Authority
Karnataka High Court · (2011) 1 LLJ 318
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts05 Feb 2010Allowed
Sri G. Prakash Vs The Director Municipal Administration, The Deputy Commissioner, Sri T. Chandranna, Town Panchayat Member and The Chief Officer
Karnataka High Court · (2010) ILR (Kar) 2265 : (2010) 2 KCCR 1501
Karnataka Municipalities Act, 1964 — Section 16 (k), 16 (k) (1)
High Courts04 Feb 2010Allowed
Tukaram (dead) by L.Rs Vs Hemalatha (dead) by L.Rs and Others
Karnataka High Court · (2010) 3 KarLJ 202
Evidence Act, 1872 — Section 91, 92, 92 (1)
High Courts04 Feb 2010
The Commissioner of Customs Vs Leela Scottish Lace Ltd. and Another
Karnataka High Court · (2010) 253 ELT 371 : (2010) 2 KCCR 982
Customs Act, 1962 — Section 74, 76
High Courts04 Feb 2010Dismissed
F. Moily Vs The Lokayuktha, State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 2904 : (2010) 2 KCCR 1001
Advocates Act, 1961 — Section 49, 49 (1) (c), 49 (c)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Karnataka Lokayukta Act, 1984 — Section 2 (12)
High Courts04 Feb 2010Dismissed
Laxmi Reddy Vs The State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 1908
Karnataka Panchayat Raj Act, 1993 — Section 177 (2), 302 A
High Courts03 Feb 2010Allowed
Bridgestone India Pvt. Ltd. Vs Additional Commissioner of Commercial Taxes, Bangalore and Others
Karnataka High Court · (2011) 42 VST 357
High Courts03 Feb 2010Dismissed
Harinath Jogi and Dayakar Mendon, Trustee of Sri. Manjunatheshwara Temple Vs State of Karnataka, Hindu Religious and Charitable Endorsements in Karnataka and Ex-Officio Deputy Director of Land Records and also Administrator to Kadri Manjunatha Temple Sree Durgaparameshwari Temple Vs State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 5114
Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 25, 29, 77
High Courts03 Feb 2010Dismissed
Smt. S. Kunjithamala and Others Vs HVAC Systems P. Ltd. and Others
Karnataka High Court · (2010) 154 CompCas 405 : (2010) 2 CompLJ 862 : (2010) 99 SCL 299
Companies Act, 1956 — Section 10 F, 397, 398
High Courts03 Feb 2010Allowed
Smt. Byyamma, Sri. Sudhakar and Doddavenkatarayappa Vs Sri. R. Babu Saheb and The Branch Manager, United India Insurance Co. Ltd.
Karnataka High Court · (2011) ACJ 451 : (2011) 6 RCR(Civil) 2300 : (2011) 2 TAC 146
High Courts03 Feb 2010Dismissed
P.L.G. Manu and Another Vs Shashi Distilleries P. Ltd. and Others
Karnataka High Court · (2012) 173 CompCas 165
High Courts03 Feb 2010Allowed
Sri. R. Prakash Vs Sri. D.M. Ravikumar and State of Karnataka
Karnataka High Court · (2010) ILR (Kar) 2198 : (2010) 3 KCCR 1784
Civil Procedure Code, 1908 (CPC) — Section 89Court Fees Act, 1870 — Section 16
High Courts02 Feb 2010Dismissed
K. Ganapathi Kamath, Sumayya Sheikh and Shashi S. Rai Vs The Regional Transport Authority and North West Karnataka Road Transport Corporation
Karnataka High Court · (2010) 02 KAR CK 0114
High Courts02 Feb 2010Allowed
Smt Jyothi Kumari No. 568, 10th Cross. Buddha Marga, Siddartha Layout, II Stage, Mysore Vs Asst. Commissioner of Income Tax (INV) - Circle-2 No. 55/1. Shilpashree Vidhyaranya Complex, Vishveshwaranagar, Mysore-570 008 The Commissioner of Income Tax Shilpashree Building Vishveshwara Nagar Mysore and The Assistant Commissioner of Income Tax (Investigation) Circle- 1, Shilpashree Building, Vishveshwara Nagar Mysore Vs Smt Jyothikumari
Karnataka High Court · (2012) 344 ITR 60 : (2013) 76 KarLJ 113 : (2012) 207 TAXMAN 40
High Courts01 Feb 2010Dismissed
Baburao Vs Shivaputra (Since Dead) by L.Rs. and Others
Karnataka High Court · (2011) 3 KarLJ 348
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 14
High Courts01 Feb 2010Allowed
B.E.M.L. Limited, Karnataka State Road Transport Corporation and The Divisional Controller, K.S.R.T.C., Kolar Division Vs The Industrial Credit and Investment Corporation of India and Others Bharat Gold Mines United Employees Association Vs Bharat Gold Mines Ltd. and Others
Karnataka High Court · (2011) 1 KarLJ 469 : (2011) 4 KCCR 418 SN
Constitution of India, 1950 — Article 21