High Courts31 Jan 2011Allowed
Shivagangamma M.C. and Others Vs State of Karnataka and Pathanjali Yoga Shikshana Trust
Karnataka High Court · (2011) 01 KAR CK 0082
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 132 of 143
High Courts31 Jan 2011Allowed
Ravichandra @ Kat Ravi Vs State
Karnataka High Court · (2011) 01 KAR CK 0077
Penal Code, 1860 (IPC) — Section 392
High Courts31 Jan 2011Dismissed
Sri K. Gopalkrishna Vs ING Vysya Bank Limited and Smt. G.K. Sulochana Since diseased rep.by L. Rs. (Mrs. Mamatha Chiruvella, Mr. Adarsh and Vishwas G.K.)
Karnataka High Court · (2011) 01 KAR CK 0075
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (4), 17 (3)
High Courts31 Jan 2011
Annapurna Electronic Recreation Association Vs The State of Karnataka and Others
Karnataka High Court · (2011) 01 KAR CK 0074
Karnataka Police Act, 1963 — Section 31
High Courts31 Jan 2011Allowed
Sri V.R. Jagadeesan Vs Sri J. Balaraj
Karnataka High Court · (2011) 01 KAR CK 0068
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts31 Jan 2011Dismissed
The National Insurance Company Limited Vs Smt. Naveena and Others
Karnataka High Court · (2012) ACJ 1843 : (2011) 8 RCR(Civil) 14
Motor Vehicles Act, 1988 — Section 147, 149 (2), 2 (35), 29
High Courts31 Jan 2011Allowed
Shri K. Ramachandrappa Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0063
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts31 Jan 2011Dismissed
CIT and Another Vs Deccan Creations (P) Ltd. and Others
Karnataka High Court · (2011) 01 KAR CK 0050
Income Tax Act, 1961 — Section 115 JAA, 143 (1), 234 B, 234 C
High Courts31 Jan 2011
CIT and Another Vs Karnataka Bank Ltd.
Karnataka High Court · (2011) 01 KAR CK 0049
Income Tax Act, 1961 — Section 143 (3), 154, 214, 244 A
High Courts31 Jan 2011Allowed
Smt. Sunanda and Another Vs Bharat Naik
Karnataka High Court · (2011) ILR (Kar) 1040
Criminal Procedure Code, 1973 (CrPC) — Section 126 (2), 397Family Courts Act, 1984 — Section 10 (2), 19 (4), 7 (2) (a)
High Courts31 Jan 2011Allowed
Landis+Gyr Limited Vs The General Manager (Ele) Procurement Bangalore Electricity Supply Company Ltd., Bangalore Electricity Supply Company Ltd., HPL-Socomec Pvt. Ltd. Atma Ram Mansion and Principal Secretary to Government and Appellate Authority Department of Energy Government of Karnataka
Karnataka High Court · (2011) ILR (Kar) 2148 : (2011) 3 KCCR 2174
Constitution of India, 1950 — Article 226, 227Karnataka Transparency in Public Procurements Act, 1999 — Section 10 A, 16
High Courts28 Jan 2011
Sreenivasa Vs A.R. Sreedhara Murthy and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 01 KAR CK 0197
High Courts28 Jan 2011Dismissed
Sri. Ganga Naika, Sri. K.C. Yogesh and Sri. M. Gopalakrishna Vs State of Karnataka and Others
Karnataka High Court · (2011) 01 KAR CK 0020
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 (A)
High Courts28 Jan 2011
Commr. of S.T., Bangalore Vs Metro Cash and Carry
Karnataka High Court · (2011) 23 STR 124
Finance Act, 1994 — Section 65 (47), 68 (1), 68 (2)Service Tax Rules, 1994 — Rule 2 (1) (d) (iv)
High Courts28 Jan 2011
Thirtharama and Others Vs State of Karnataka and Others
Karnataka High Court · (2011) ILR (Kar) 1231 : (2011) 4 KarLJ 349 : (2011) 1 KCCR 764
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 3 (1) (b), 4
High Courts27 Jan 2011Dismissed
Commissioner of C. Ex., Mysore Vs Jaladarshini Pipes Pvt. Ltd.
Karnataka High Court · (2012) 26 STR 594
Central Excise Act, 1944 — Section 11 (A), 35 (G), 35 (L)
High Courts27 Jan 2011
Sky Gourmet Catering Pvt. Ltd. Vs Assistant Commissioner of Commercial Taxes (Enforcement), Bangalore and Others
Karnataka High Court · (2011) 46 VST 32
Finance Act, 1994 — Section 65 (105) (zzt)Value Added Tax Act, 2005 — Section 2 (34), 2 (35), 2 (36)
High Courts27 Jan 2011Dismissed
Commissioner of Service Tax, Bangalore Vs VEE AAR Secure
Karnataka High Court · (2011) 22 STR 517
Finance Act, 1994 — Section 69, 73 (3), 75 A, 76, 77
High Courts27 Jan 2011Dismissed
D. Rudrappa Vs The Special Deputy Commissioner Bangalore Dist., Bangalore, The Assistant Commissioner Bangalore North Sub-Division Bangalore, Sri Ramesh and Sri Nagappa (Since Deceased) R/By LRs.(A) Smt Puttamma, B) Sri N Rajanna and C) Sri Pillappa
Karnataka High Court · (2011) 01 KAR CK 0227
Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 33, 34Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5
High Courts27 Jan 2011
Commissioner of Service Tax, Bangalore Vs Vinayaka Travels
Karnataka High Court · (2011) 23 STR 5
Finance Act, 1994 — Section 76, 77, 79, 80