Constitution of India, 1950 — Article 311, 341, 342 (2)Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointments, etc.) Act, 1990 — Section 11

Read judgment

High Courts21 Jan 2011Dismissed

Girish Vs State of Karnataka and Others

Karnataka High Court · (2011) 3 KarLJ 186 : (2011) 4 KCCR 3259

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 94 A

Read judgment

High Courts20 Jan 2011

General Commodities Pvt. Ltd. Vs Commr. of Service Tax, Bangalore

Karnataka High Court · (2011) 23 STR 14

Read judgment

High Courts20 Jan 2011Dismissed

State of Karnataka Vs G.R.B. Dairy Foods Pvt. Ltd.

Karnataka High Court · (2011) 42 VST 360

Karnataka Sales Tax Act, 1957 — Section 28 A (2) (a)

Read judgment

High Courts20 Jan 2011Dismissed

Sri Veera Swamy Vs The State of Karnataka Department of Revenue and Sri. Mullakattaiah @ Muliaiah

Karnataka High Court · (2012) 1 KarLJ 525 : (2011) 3 KCCR 2337

Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 25, 56 (3)

Read judgment

High Courts20 Jan 2011Dismissed

Mr. Sundara Gowda Vs B. Purushothama

Karnataka High Court · (2011) 01 KAR CK 0180

Penal Code, 1860 (IPC) — Section 497, 498

Read judgment

High Courts20 Jan 2011Dismissed

Suresh V. Vs State

Karnataka High Court · (2011) 01 KAR CK 0179

Penal Code, 1860 (IPC) — Section 201, 302, 34

Read judgment

High Courts20 Jan 2011

T.R. Hanumanthappa, by its proprietor, Sri T.R. Manjunath Vs The Secretary Agricultural Producing Marketing Committee and The Director Agricultural Marketing Committee

Karnataka High Court · (2011) 01 KAR CK 0171

Read judgment

High Courts20 Jan 2011

Akbar Sab Vs Mehaboob Sikhandar Gaddakar Driver of K.S.R.T.C. bus bearing, The Managing Director K.S.R.T.C. Hubli Division and The Chairman Internal Security Fund KSRTC

Karnataka High Court · (2011) 01 KAR CK 0167

Read judgment

High Courts20 Jan 2011Dismissed

Commissioner of C. Ex. Vs Mangalore Refinery and Petrochemicals Ltd.

Karnataka High Court · (2011) 267 ELT 190 : (2012) 25 STR 393

Central Excise Act, 1944 — Section 11 A, 35 G, 35 LCENVAT Credit Rules, 2004 — Rule 14, 5, 6 (2), 6 (3)

Read judgment

High Courts20 Jan 2011

Shivappa @ Shivappa Tekale Jattenaika rep. by G.P.A. Holder J. Rajappa Vs Shankar Naik, Nagaraja and New India Assurance Co. Ltd.

Karnataka High Court · (2011) 01 KAR CK 0149

Read judgment

High Courts20 Jan 2011Dismissed

Boodesha Vs G.R. Karigowda and The Manager The New Assurance Co. Ltd.

Karnataka High Court · (2011) 01 KAR CK 0147

Read judgment

High Courts20 Jan 2011

Misri Devi @ Misiri Bai, Prakash M., Kanchan M. and Daku Bai Vs Oriental Insurance Co. Ltd. and Dhavan Roadways Services

Karnataka High Court · (2011) 01 KAR CK 0142

Read judgment