High Courts27 Jan 2011Dismissed
Commissioner of C. EX. and S.T., Bangalore Vs Micro Labs Ltd.
Karnataka High Court · (2011) 22 STR 615 : (2011) 32 STT 390 : (2011) 43 VST 261
Finance Act, 1994 — Section 65 (19), 66 A, 68 (2)
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 133 of 143
High Courts27 Jan 2011Dismissed
Commr. of C. Ex. Vs Geneva Fine Punch Enclosures Ltd.
Karnataka High Court · (2011) 267 ELT 481
Central Excise Act, 1944 — Section 11 A, 11 A (2)
High Courts25 Jan 2011Dismissed
International Sufi Centre Vs DIT (Exemptions)
Karnataka High Court · (2011) 200 TAXMAN 323
Income Tax Act, 1961 — Section 12 A, 80 G, 80 G (5)
High Courts25 Jan 2011Dismissed
Commissioner of Income Tax and Another Vs Baehal Software Ltd.
Karnataka High Court · (2011) 240 CTR 316 : (2011) 339 ITR 368
Finance Act, 1994 — Section 10 B, 10 B (1)
High Courts25 Jan 2011Dismissed
CIT and Another Vs Rudra Industrial Comm. Corporation
Karnataka High Court · (2011) 01 KAR CK 0186
Income Tax Act, 1961 — Section 45 (2), 48
High Courts25 Jan 2011
Godrej Sara Lee Ltd. Vs State of Karnataka
Karnataka High Court · (2011) 185 ECR 165 : (2011) ILR (Kar) 2029 : (2011) 8 RCR(Civil) 2877
Insecticides Act, 1968 — Section 3 (e)Karnataka Value Added Tax Act, 2003 — Section 39 (1)
High Courts25 Jan 2011Allowed
Basavarajappa and Kumar Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0159
Penal Code, 1860 (IPC) — Section 143, 147, 149, 302, 498A
High Courts25 Jan 2011Dismissed
Shaik Sharaff Uddin and Others Vs Abdul Karim Since deceased by L.Rs. Jamruth and Others
Karnataka High Court · (2011) 2 KCCR 1462
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 23 Rule 3B, Order 43 Rule 1M, 96, 96 (3)
High Courts25 Jan 2011Dismissed
Commissioner of C. Ex. and S.T. Vs ABB Ltd.
Karnataka High Court · (2011) 22 STR 386
Central Excise Act, 1944 — Section 35 (G), 35 (L)
High Courts25 Jan 2011Dismissed
CIT and Another Vs Shamnur Savithramma Kallappa Public Trust
Karnataka High Court · (2011) 01 KAR CK 0048
Income Tax Act, 1961 — Section 11, 80 G
High Courts25 Jan 2011
Shri Sanwarmal Jain, Represented By His Gpa Holder, Shri. Murarilal Saraogi Vs The Special Deputy Commissioner Bangalore District Bangalore and Others
Karnataka High Court · (2012) 1 KarLJ 51
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 5 (3)
High Courts25 Jan 2011Dismissed
Vahannappa Ningappa Boli and Others Vs Mahalingappa Mahadevappa Boli and Others
Karnataka High Court · (2011) ILR (Kar) 582
Hindu Adoption and Maintenance Act, 1956 — Section 12, 8
High Courts25 Jan 2011Allowed
Babu Vs State of Karnataka
Karnataka High Court · (2012) CriLJ 156
Penal Code, 1860 (IPC) — Section 307, 326
High Courts25 Jan 2011Dismissed
The Karnataka Chamber of Commerce and Industry Vs The Commissioner of Income Tax and Another
Karnataka High Court · (2013) 2 AKR 346 : (2012) ILR (Kar) 6087 : (2013) 76 KarLJ 434
High Courts24 Jan 2011Allowed
Sri. N.B. Gurudeva Vs State Bank of Mysore, Authorised Officer/Chief Manager Specialised Asset Recovery Branch and Sri G.K. Shantharaju Proprietor Vinayaka Electrical Enterprises
Karnataka High Court · (2011) 4 KCCR 2530
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 133, 135Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13
High Courts24 Jan 2011Dismissed
Smt. Leelavathi Vs State of Karnataka and Sri N. Krishne Gowda
Karnataka High Court · (2012) 1 KarLJ 141 : (2011) 4 KCCR 2544
Karnataka Land Revenue Act, 1964 — Section 127, 129, 135, 136 (3)
High Courts24 Jan 2011Dismissed
Sri. Balakrishnarai Vs Deputy Commissioner and Others
Karnataka High Court · (2011) 3 KCCR 2153
Constitution of India, 1950 — Article 226, 227, 236Karnataka Land Revenue Act, 1964 — Section 136 (2)
High Courts24 Jan 2011
Abdul Rasheed and Others Vs Huligemma and Others
Karnataka High Court · (2011) 1 KCCR 660
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2 (2), Order 41 Rule 23, 145
High Courts24 Jan 2011Allowed
Siraj Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0176
Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 120 B, 307, 387, 447
High Courts24 Jan 2011Dismissed
Mrs. Poovamma Pai Vs B. Babu
Karnataka High Court · (2011) 01 KAR CK 0130
Civil Procedure Code, 1908 (CPC) — Section 47