COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 129 of 143

High Courts03 Feb 2011Dismissed

Smt. Jayalakshmamma Vs The State Government and Others

Karnataka High Court · (2011) 4 KarLJ 609 : (2011) 3 KCCR 331 SN : (2011) 3 KCCR 27

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (2), 5, 5 A

High Courts03 Feb 2011Allowed

Mr. Ravishankar Director and CEO Anantara Hospitality Pvt. Ltd. and Anantara Hospitality Pvt. Ltd. Vs M and H Management Ltd., Minor International Public Co. Ltd. and Mr. Vasudev Bhat Itechnologix India

Karnataka High Court · (2011) 2 KCCR 919 : (2011) 46 PTC 377 : (2011) 8 RCR(Civil) 1179

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 4Companies Act, 1956 — Section 147

High Courts03 Feb 2011

Sri. Karnataka Veneering Industries Vs State Bank of India

Karnataka High Court · (2011) 02 KAR CK 0138

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (4)

High Courts03 Feb 2011Allowed

Sri. Jayaram Jayanagara Vs Mr. K.R. Gururanga and State of Karnataka

Karnataka High Court · (2011) 02 KAR CK 0137

High Courts03 Feb 2011

Asian Paints Ltd. Vs Joint Commissioner of Commercial Tax Taxes (Admn.) and State of Karnataka

Karnataka High Court · (2011) 02 KAR CK 0117

Karnataka Value Added Tax Act, 2003 — Section 69

High Courts03 Feb 2011Dismissed

Habib Agro Industries Vs Commissioner of Commercial Taxes, Bangalore

Karnataka High Court · (2012) 49 VST 256

Karnataka Sales Tax Act, 1957 — Section 12 (4), 28 (3)

High Courts03 Feb 2011Allowed

Mallikarjunappa Vs State of Karnataka

Karnataka High Court · (2011) 02 KAR CK 0100

Electricity Act, 1910 — Section 135, 138Wild Life (Protection) Act, 1972 — Section 51, 9

High Courts03 Feb 2011Allowed

Balagopala Shetty and Balashekara Vs State of Karnataka

Karnataka High Court · (2011) 02 KAR CK 0094

Penal Code, 1860 (IPC) — Section 420, 465, 467, 471

High Courts03 Feb 2011Allowed

Girisha @ Hiriyanna Vs State of Karnataka

Karnataka High Court · (2011) 02 KAR CK 0075

Penal Code, 1860 (IPC) — Section 363, 365, 366, 506

High Courts03 Feb 2011Allowed

Sri. Putha @ Abdul Rahiman and Sri. Musthak Ahammad Vs State of Karnataka

Karnataka High Court · (2011) 02 KAR CK 0074

Penal Code, 1860 (IPC) — Section 307, 326, 34

High Courts03 Feb 2011

Skol Breweries Ltd. Vs Union of India (UOI)

Karnataka High Court · (2011) 186 ECR 68 : (2011) 22 STR 264 : (2011) 32 STT 407 : (2011) 41 VST 482

Finance Act, 1994 — Section 65 (105) (zzr), 65 (55a)

High Courts03 Feb 2011Dismissed

K.N. Shivakumari Vs Assistant Commissioner and Others

Karnataka High Court · AIR 2011 Kar 158 : (2011) ILR (Kar) 2579 : (2011) 4 KarLJ 656 : (2011) 2 KCCR 1515

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4

High Courts03 Feb 2011Dismissed

Commissioner of C. Ex., Bangalore-I Vs ECOF Industries Pvt. Ltd.

Karnataka High Court · (2011) 23 STR 337

Central Excise Act, 1944 — Section 11 ACENVAT Credit Rules, 2004 — Rule 14, 3 (1), 7

High Courts03 Feb 2011Allowed

Branch Manager, National Insurance Co. Ltd. Vs Ramalingegowda and Chandra

Karnataka High Court · (2012) ACJ 1595 : (2011) 130 FLR 358 : (2011) ILR (Kar) 1840 : (2011) 4 KarLJ 644 : (2011) 2 KCCR 1512 : (2012) 1 LLJ 228 : (2011) LLR 939 : (2011) 4 TAC 642

High Courts03 Feb 2011Dismissed

The Commissioner of Income Tax and The Assistant Commissioner of Income Tax and Others Vs Millipore India Pvt. Ltd. and Others etc. etc.

Karnataka High Court · (2011) 02 KAR CK 0008

Income Tax Act, 1961 — Section 143 (3), 263, 80 HHC, 80 IA

High Courts02 Feb 2011

Smt. Sheela @ Sheela Suresh Vs K.C. Panchalaya @ Prem Kumar

Karnataka High Court · (2011) 02 KAR CK 0123

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts02 Feb 2011Allowed

Shivappa Vs State

Karnataka High Court · (2011) 02 KAR CK 0120

Penal Code, 1860 (IPC) — Section 120 B, 302

High Courts02 Feb 2011Allowed

Sri. Mahesh @ Madesha, Sri. Doraiswamy @ Koli and Sri Tharesh @ Ramesha Vs The State of Karnataka

Karnataka High Court · (2011) 02 KAR CK 0115

Penal Code, 1860 (IPC) — Section 307, 34, 341

High Courts02 Feb 2011Allowed

Mr. Suraleen Sarkar Vs State of Karnataka

Karnataka High Court · (2011) 02 KAR CK 0099

Penal Code, 1860 (IPC) — Section 324, 34, 498A, 506

High Courts02 Feb 2011Allowed

Sri Ganesha and Sri Praveen Vs State of Karnataka

Karnataka High Court · (2011) 02 KAR CK 0092

Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21