High Courts11 Feb 2011Dismissed
Commissioner of C. Ex. Vs Sree Chamundeswari Sugars Ltd.
Karnataka High Court · (2011) 267 ELT 332
Central Excise Act, 1944 — Section 35 C (2)Limitation Act, 1963 — Section 24, 4, 5
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 126 of 143
High Courts11 Feb 2011Dismissed
Shilpa Enterprises Vs State of Karnataka
Karnataka High Court · (2012) 51 VST 56
Karnataka Sales Tax Act, 1957 — Section 22 A (1)
High Courts11 Feb 2011Allowed
Nippon Sheet Glass Co. Ltd. Vs Raman Fibre Sciences Private Limited
Karnataka High Court · (2011) CriLJ 2702 : (2011) 2 KCCR 1085 : (2011) 5 RCR(Criminal) 345
Constitution of India, 1950 — Article 19 (1) (a), 227Criminal Procedure Code, 1973 (CrPC) — Section 155 (2), 156 (1), 482Penal Code, 1860 (IPC) — Section 200, 499, 500
High Courts10 Feb 2011
Commr. of C. Ex. and Service Tax, Mangalore Vs S.S. Maritime
Karnataka High Court · (2011) 23 STR 114
Central Excise Act, 1944 — Section 35 G, 35 L
High Courts10 Feb 2011Allowed
The Asst. Commissioner of Commercial Taxes, The Commissioner of Commercial Taxes and State of Karnataka and Others Vs M/s.Pink City No. 30/3
Karnataka High Court · (2011) 02 KAR CK 0198
Constitution of India, 1950 — Article 14, 19 (1) (g), 19 (6)Karnataka Value Added Tax Act, 2003 — Section 35, 72 (1)
High Courts10 Feb 2011Dismissed
Commr. of C. Ex., Bangalore-III Vs Bhazrat Heavy Electricals Ltd.
Karnataka High Court · (2011) 24 STR 29 : (2012) 34 STT 293
High Courts10 Feb 2011
Lakshmegowda Vs State of Karnataka and Others
Karnataka High Court · (2011) 5 KarLJ 335 : (2011) 2 KCCR 150 SN : (2011) 8 RCR(Civil) 2967
High Courts10 Feb 2011Allowed
Lokesh Krishnappa Vs State
Karnataka High Court · (2011) 02 KAR CK 0112
Penal Code, 1860 (IPC) — Section 306, 324, 504, 506
High Courts10 Feb 2011
Mrs. Kavitha Mahesh Vs Chief Election Commissioner, Election Commissioners, Election Commission of India and Others
Karnataka High Court · (2011) 02 KAR CK 0111
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14 (3), 151Representation of the Peoples Act, 1951 — Section 87, 93
High Courts10 Feb 2011Allowed
Karnataka Co-Operative Milk Producers Federation Ltd. Vs Dy. CIT and Others
Karnataka High Court · (2011) 02 KAR CK 0040
Income Tax Act, 1961 — Section 32 (2)Karnataka Co-operative Societies Act, 1959 — Section 63
High Courts10 Feb 2011Allowed
Lakshminarayana Electricals Vs State of Karnataka and Another
Karnataka High Court · (2012) 47 VST 275
Karnataka Sales Tax Act, 1957 — Section 17 (6), 21 (4), 22 A, 22 A (1)
High Courts09 Feb 2011Dismissed
ITC Limited and Another Vs Union of India (UOI) and Others
Karnataka High Court · (2011) 2 KCCR 1585
Constitution of India, 1950 — Article 254 (2)Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 2 (e) (v)Waqf Act, 1954 — Section 5 (2)
High Courts09 Feb 2011Dismissed
Miss Aarti Mukund Pardhanani Vs Mac Charles (India) Ltd.
Karnataka High Court · (2011) 107 SCL 5
Companies Act, 1956 — Section 108, 155Constitution of India, 1950 — Article 10
High Courts09 Feb 2011Allowed
Bayamma Vs State Election Commissioner and Others
Karnataka High Court · (2011) ILR (Kar) 1733 : (2011) 61 KarLJ 1733 : (2011) 4 KCCR 400 SN
Constitution of India, 1950 — Article 226, 227, 243O
High Courts09 Feb 2011Allowed
The New India Assurance Co. Ltd. Vs Sri. A. Narayanappa and Dilip Kapoor and Brothers
Karnataka High Court · (2012) ACJ 2008 : (2011) 4 KarLJ 354
Workmens Compensation Act, 1923 — Section 21
High Courts09 Feb 2011Dismissed
Dr. M.C. Radhakrishna Vs Bangalore University and Others
Karnataka High Court · (2011) 3 KarLJ 666 : (2011) 3 KCCR 332 SN
Constitution of India, 1950 — Article 16 (4), 16 (4A)Karnataka Universities Act, 2000 — Section 36, 53, 53 (4), 54
High Courts09 Feb 2011Dismissed
Commissioner of C. Ex Vs Biocon Ltd.
Karnataka High Court · (2011) 267 ELT 28
Customs Act, 1962 — Section 25, 53Special Economic Zones Act, 2005 — Section 2 (g), 2 (j), 26 (1) (a) (b) (c)
High Courts09 Feb 2011Allowed
Kochamanda Sandeep and Madanda Raghu Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0034
Karnataka Forest Act, 1963 — Section 71 AWild Life (Protection) Act, 1972 — Section 39 (3) (a) (b), 44, 49, 9
High Courts08 Feb 2011Dismissed
Commissioner of Income Tax and Another Vs Ace Designers Ltd.
Karnataka High Court · (2011) 02 KAR CK 0197
Income Tax Act, 1961 — Section 43 B, 80 HHC, 80 HHC (2) (a), 80 M
High Courts08 Feb 2011
GE India Technology Centre (P) LTD. Vs Dispute Resolution Panel and Another
Karnataka High Court · (2011) 242 CTR 462 : (2011) 338 ITR 411 : (2012) 20 TAXMAN 709
Income Tax Act, 1961 — Section, 10 A, 10 B, 143 (3), 144 C (8)