Karnataka High Court Judgments 2011 — Page 100

Constitution of India, 1950 — Article 226, 246 (1), 366 (12)Finance Act, 1994 — Section 65 (11), 65 (19)Karnataka Value Added Tax Act, 2003 — Section 3, 39, 4 (1) (b)

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High Courts07 Apr 2011Dismissed

Karnataka Agro Industries Corporation Voluntarily Retired Employees Welfare Association (Regd) and Others Vs State of Karnataka and Karnataka Agro Industries Corporation Limited

Karnataka High Court · (2011) 04 KAR CK 0097

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12 (3), 18 (3)Karnataka Industrial Disputes Rules, 1957 — Rule 59 (1)

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High Courts07 Apr 2011Allowed

B.M. Madan Kumar Vs State

Karnataka High Court · (2011) 04 KAR CK 0093

Penal Code, 1860 (IPC) — Section 120 B, 379Petroleum Mineral Pipeline Act, 1962 — Section 15 (2)

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High Courts07 Apr 2011

Official Liquidator of Southern Herbals Limited Vs Rajan, K.S.S and Prabha, L.B.C

Karnataka High Court · (2011) 166 CompCas 197 : (2011) ILR (Kar) 3223 : (2011) 5 KarLJ 55 : (2011) 3 KCCR 2376 : (2011) 110 SCL 421

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Companies (Court) Rules, 1959 — Rule 6, 7Companies Act, 1956 — Section 543 (2)

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High Courts07 Apr 2011Allowed

Vinu and Viju Vs Additional Commissioner of Commercial Taxes

Karnataka High Court · (2011) 46 VST 302

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High Courts07 Apr 2011

Pashupati Steels Vs Commissioner Of Central Excise Commissioner of Central Excise Vs Mangalore Steels

Karnataka High Court · (2013) 21 GSTR 460

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High Courts06 Apr 2011

Commissioner of C. Ex., Bangalore-II Vs Gokaldas Images (P) Ltd.

Karnataka High Court · (2012) 278 ELT 590 : (2012) 28 STR 214

Central Excise Act, 1944 — Section 11 AB

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High Courts06 Apr 2011Allowed

M.D. Nadeem Pasha Vs State of Karnataka, Department of Urban Development and The Tumkur City Municipal Corporation

Karnataka High Court · (2011) 04 KAR CK 0135

Constitution of India, 1950 — Article 154, 162, 166, 243 (2), 243P (g)Karnataka Municipal Corporations Act, 1976 — Section 2 (26), 3, 503

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High Courts06 Apr 2011Allowed

Syed Salman Vs Ulsoor Police Station, Bangalore

Karnataka High Court · (2011) 04 KAR CK 0133

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 395, 397

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High Courts06 Apr 2011

Inayat Beig and Munna @ Mohammad Hussian Vs The State of Karnataka

Karnataka High Court · (2011) 04 KAR CK 0132

Penal Code, 1860 (IPC) — Section 302

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High Courts06 Apr 2011Dismissed

Vittala Vs The State of Karnataka

Karnataka High Court · (2011) 04 KAR CK 0126

Penal Code, 1860 (IPC) — Section 376, 420

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High Courts06 Apr 2011

Dharmappa P. Hanji and Others Vs Jayhind Techno Machines P. Ltd.

Karnataka High Court · (2012) 174 CompCas 118

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High Courts06 Apr 2011Allowed

Bellary Steels and Alloys Ltd. and Sri S. Madhav Vs Man Takraf (India) Pvt. Ltd. and Industrial Finance Corporation of India

Karnataka High Court · (2011) 166 CompCas 262 : (2011) 3 KCCR 341 SN : (2011) 3 KCCR 337 : (2011) 8 RCR(Civil) 411

Appellate Authority for Industrial and Financial Reconstruction Act — Section 25Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (4)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15 (1), 22

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High Courts06 Apr 2011Dismissed