High Courts01 Mar 2011Allowed
Madhu Machine Tools Vs The State of Karnataka and Others
Karnataka High Court · (2011) 184 ECR 395
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 120 of 143
High Courts01 Mar 2011
Sri Puttaraju, Sri Suresh and Sri Najunda @ Najundedegowda Vs The State
Karnataka High Court · (2011) 03 KAR CK 0198
Penal Code, 1860 (IPC) — Section 323, 324, 326, 34
High Courts01 Mar 2011
Shri Kali Indane Gas Agency and Sri Sunil Hegpe Vs T.M. Sundaresh
Karnataka High Court · (2011) 03 KAR CK 0194
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Mar 2011Allowed
Sri. S.P. Krishna, Sri. S.T. Thayappa and Sri. M.R.D. Gupta Vs The Karnataka Co-operative Milk Producers Federation Ltd.
Karnataka High Court · (2011) 03 KAR CK 0190
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts01 Mar 2011
Atlantic Shipping Pvt. Ltd. Vs Union of India (UOI) and Others
Karnataka High Court · (2011) 185 ECR 271(1)
Customs Act, 1962 — Section 116, 148, 28, 30
High Courts01 Mar 2011Allowed
H.B. Chandrappa Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0184
Karnataka Excise Act, 1965 — Section 32, 34
High Courts01 Mar 2011Dismissed
Commissioner of Central Excise Vs Tafe Ltd. (Tractor Division)
Karnataka High Court · (2011) 268 ELT 49 : (2011) 31 STT 332
Central Excise Act, 1944 — Section 11 ACentral Excise Rules, 1944 — Rule 57A, 57JCENVAT Credit Rules, 2002 — Rule 12, 3
High Courts01 Mar 2011
The Management of Gopalakrishna Textile Mills Pvt. Ltd. Vs S. Muniswamy
Karnataka High Court · (2011) 03 KAR CK 0105
Industrial Disputes Act, 1947 — Section 10 (4-A)
High Courts01 Mar 2011Dismissed
Gepach International Vs Commissioner of C. Ex.
Karnataka High Court · (2011) 267 ELT 591
High Courts01 Mar 2011
Smt. Subbalakshmi Vs The State of Karnataka and The City Municipal Council
Karnataka High Court · (2011) 03 KAR CK 0053
High Courts01 Mar 2011Dismissed
The Commissioner of Central Excise Vs Saturn Industries
Karnataka High Court · (2011) 267 ELT 609 : (2012) 25 STR 495
CENVAT Credit Rules, 2002 — Rule 7 (1) (a)
High Courts01 Mar 2011Dismissed
S.D.M. Education Society Vs Dr. D. Ganapathi Bhat, The State of Karnataka and Sri V.T. Kulkarni Principal S.D.M. College of Business Management
Karnataka High Court · (2011) 03 KAR CK 0019
Constitution of India, 1950 — Article 226, 227
High Courts01 Mar 2011
Sri T.G. Veerappa Vs The Management of Dynamic Hydraulics Ltd.
Karnataka High Court · (2011) 03 KAR CK 0018
High Courts28 Feb 2011Dismissed
The Divisional Manager National Insurance Co. Ltd., Sujatha Complex, Opp. P.B. Road, Hubli Vs Sri Prakash
Karnataka High Court · (2012) ACJ 2656 : (2012) 4 KarLJ 49
Motor Vehicles Act, 1988 — Section 10 (2), 149 (2) (a) (ii), 2 (25), 2 (35), 2 (47)Motor Vehicles Rules, 1989 — Rule 16
High Courts28 Feb 2011Allowed
Commissioner of Central Excise Vs Wolfra Tech Private Limited
Karnataka High Court · (2011) 270 ELT 334
Central Excise Act, 1944 — Section 35 B (1), 35 EECentral Excise Rules, 2002 — Rule 18, 19 (2)Finance Act, 1984 — Section 47
High Courts28 Feb 2011Dismissed
Nagashetty Wagdale Vs Basawaraj Mehtre
Karnataka High Court · (2011) 02 KAR CK 0186
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 8, Order 34 Rule 9
High Courts28 Feb 2011
Sri. Lakshmana Reddy and Sri. Gurumurthy Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0178
Karnataka Forest Act, 1963 — Section 87Penal Code, 1860 (IPC) — Section 376
High Courts28 Feb 2011
M. Mahesha, Chandrashekara and Mahadeva Vs The State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0177
Electricity Act, 2003 — Section 135, 138Penal Code, 1860 (IPC) — Section 149, 201, 304
High Courts28 Feb 2011
Sri. M. Ravindrakumar and Sri. Hariprakash M. Vs Sri. A. Krishnappa
Karnataka High Court · (2011) 02 KAR CK 0176
High Courts28 Feb 2011
Athaulla. D.B. Vs State
Karnataka High Court · (2011) 02 KAR CK 0171
Penal Code, 1860 (IPC) — Section 306, 323, 34, 506