High Courts08 Mar 2011Dismissed
Commr. of C. Ex. and S. Tax, LTU Vs Bharat Electronics Ltd.
Karnataka High Court · (2011) 267 ELT 172 : (2013) 20 GSTR 488
Central Excise Rules, 1944 — Rule 57AD, 57CCFinance Act, 2005 — Section 82
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 116 of 143
High Courts08 Mar 2011Allowed
State of Karnataka Vs Kallappa Somanna Kamble and Others
Karnataka High Court · (2013) 2 KCCR 1156
High Courts07 Mar 2011Dismissed
Commissioner of C. Ex. Vs Pacific Pharmaceuticals
Karnataka High Court · (2011) 268 ELT 75
High Courts07 Mar 2011Dismissed
Commissioner of C. Ex. Vs ITC Limited
Karnataka High Court · (2011) 268 ELT 308
Central Excise Act, 1944 — Section 11 B, 113 (2)Central Excise Rules, 1944 — Rule 173C
High Courts07 Mar 2011Allowed
Commissioner of Central Excise Vs Presscom Products
Karnataka High Court · (2011) 185 ECR 458 : (2011) 268 ELT 344
Central Excise Act, 1944 — Section 11 A (2B), 11 AB
High Courts07 Mar 2011Allowed
Chikkakunnappa, since deceased by his LRs. (Sri. Muniraju and Others), Ashwath C. since dead by his LRs (Smt. Kalavati, Smt. Manjula, Sri. Srinivas A. and Smt. Chaitanya and Ashwathanarayana Vs State of Karnataka and Others
Karnataka High Court · (2011) 03 KAR CK 0237
Revenue Recovery Act, 1890 — Section 34Revenue Rules — Rule 17
High Courts07 Mar 2011Allowed
Prabha Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0232
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts07 Mar 2011
Chandrappa Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0191
High Courts07 Mar 2011Dismissed
Commissioner of C. Ex. Vs Rajashri Packagers Ltd.
Karnataka High Court · (2011) 268 ELT 337
CENVAT Credit Rules, 2004 — Rule 6 (4)
High Courts07 Mar 2011Dismissed
Commissioner of C. Ex. Vs Abinandan Petro Pack Pvt. Ltd.
Karnataka High Court · (2011) 267 ELT 579
High Courts07 Mar 2011Dismissed
Dada Pavate Vs Basavaraj Revanasiddappa Hipparagi, Since Deceased by His L.R.S. (Sri. Chandrasekhar Hipparagi)
Karnataka High Court · (2012) 6 KarLJ 108
Transfer of Property Act, 1882 — Section 106, 111
High Courts07 Mar 2011Dismissed
Shri. Adiveppagouda Rayanagoudar Vs Smt. Manjula Bellakki and Smt. Vijayalakshmi
Karnataka High Court · (2013) 1 AKR 533
Evidence Act, 1872 — Section 63
High Courts07 Mar 2011Dismissed
N. Rathan Kumar Naik Vs The Central Arecanut and Cocoa Marketing and Processing Co-operative Limited
Karnataka High Court · (2011) 03 KAR CK 0038
Industrial Disputes Act, 1947 — Section 10 (4) (A)
High Courts07 Mar 2011
Sri. Vikas Sethia Vs The State of Karnataka and Sri. Rajesh Kumar
Karnataka High Court · (2011) 03 KAR CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts04 Mar 2011
Ramachandra B. Vs Shri. Raju and The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0292
High Courts04 Mar 2011
Mahesh M. alias Chikke Gowda Vs K.S. Thimmaiah and The Divisional Controller KSRTC (Urban)
Karnataka High Court · (2011) 03 KAR CK 0291
High Courts04 Mar 2011Allowed
Mohammad Iqbal and Asif Manzil Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0284
High Courts04 Mar 2011
Zabulla @ Munna Vs State of Jayanagar Police
Karnataka High Court · (2011) 03 KAR CK 0262
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397Penal Code, 1860 (IPC) — Section 392
High Courts04 Mar 2011Allowed
Swamy @ Guruswamy Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0259
Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Mar 2011Dismissed
Changzhou Yongfa Corduroy Co. Ltd. Vs Commr. of Cus., Bangalore
Karnataka High Court · (2011) 269 ELT 218
Customs Act, 1962 — Section 11, 111 (1), 111 (d), 111 (m), 114 A