COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 138 of 143

High Courts19 Jan 2011Dismissed

Kiran Vs Anand and Others

Karnataka High Court · (2012) CriLJ 590 : (2011) ILR (Kar) 623

Criminal Procedure Code, 1973 (CrPC) — Section 200General Clauses Act, 1897 — Section 3 (35)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts19 Jan 2011

The Commissioner, for Commercial Taxes, The Joint Commissioner (Intelligence), of Commercial Taxes, The Assistant Commissioner of Commercial Taxes and The State of Karnataka and Others Vs Hennur and Others

Karnataka High Court · (2011) 42 VST 99

Constitution of India, 1950 — Article 119 (1) (g)Karnataka Tax on Luxuries Act, 1979 — Section 3 D

High Courts18 Jan 2011Dismissed

Commissioner of Income Tax, Central Circle, Bangalore Vs Chinnanachi Muthu Construction and Co.

Karnataka High Court · (2011) 01 KAR CK 0249

High Courts18 Jan 2011

Mrs. Shantha Naik Vs Smt. Rajeevi and Others

Karnataka High Court · (2011) ILR (Kar) 1308 : (2011) 4 KarLJ 404 : (2011) 1 KCCR 711

Karnataka Panchayat Raj Act, 1993 — Section 19, 20

High Courts18 Jan 2011Allowed

Sri. Krishnappa Gowda Vs The Inspector of Police

Karnataka High Court · (2011) 01 KAR CK 0144

Penal Code, 1860 (IPC) — Section 420Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 3, 4, 5

High Courts18 Jan 2011Dismissed

Sri B. Gurushanthaiah Vs The State of Karnataka

Karnataka High Court · (2011) 4 KCCR 2631

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 71, 94 (A)

High Courts18 Jan 2011Dismissed

Sri M.L. Shiva Kumar Gowda Vs Sri N. Annappa Since deceased by L.Rs. (Smt. Manji, Smt Saroja, Kumari Anusha and Kumari Amitha and Sri M.C. Krishnappa)

Karnataka High Court · (2011) 3 KarLJ 657 : (2011) 2 KCCR 1641

Karnataka Municipal Corporations Act, 1976 — Section 295, 423Karnataka Rent Act, 1999 — Section 2 (3) (g), 27 (2) (B) (II) (C)

High Courts18 Jan 2011Allowed

Sri. K. Ramesh, Sri. U. Vinodh Kumar @ Vinodh, Sri. Huchappa @ Hucha and Sri. Hiregowda Vs State of Karnataka

Karnataka High Court · (2011) 01 KAR CK 0007

Penal Code, 1860 (IPC) — Section 143, 147, 148, 307

High Courts17 Jan 2011Allowed

Nagaraja Vs The State of Karnataka

Karnataka High Court · (2011) 01 KAR CK 0163

Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 286, 304 A, 338

High Courts17 Jan 2011Allowed

Sri Naveen Vs State of Karnataka

Karnataka High Court · (2011) 01 KAR CK 0054

Penal Code, 1860 (IPC) — Section 376

High Courts17 Jan 2011Allowed

H.H. Cement Products Vs The Assistant Commissioner of (Headquarters)-VAT Division, The Commissioner of Commercial Taxes and State of Karnataka Peeci Industries Vs The Assistant Commissioner of Commercial Taxes, The Commissioner of Commercial Taxes and State of Karnataka, Department of Finance

Karnataka High Court · (2011) ILR (Kar) 1010 : (2011) 8 RCR(Civil) 2900 : (2012) 47 VST 264

Constitution of India, 1950 — Article 226Karnataka Value Added Tax Act, 2003 — Section 35, 39 (1), 4 (1) (b)

High Courts17 Jan 2011

Sri N. Nanjappa Vs The State of Karnataka Revenue Department

Karnataka High Court · (2011) 4 KCCR 2502 SN : (2011) 4 KCCR 2502

Karnataka Land Reforms Act, 1961 — Section 48 A, 77, 77 AKarnataka Land Revenue Act, 1964 — Section 49, 95 (5)

High Courts14 Jan 2011Dismissed

Vittal Jadav Vs State

Karnataka High Court · (2012) CriLJ 876

Penal Code, 1860 (IPC) — Section 300, 302, 304, 306

High Courts14 Jan 2011

Sri Gopi Vs The State of Karnataka and Others

Karnataka High Court · (2011) 01 KAR CK 0228

Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1), 4, 4 (2), 5, 5 A

High Courts14 Jan 2011Allowed

Mohan Krishna Shetty and Smt. Sharadha Shetty Vs Dinakar Keshav Shetty and Others

Karnataka High Court · (2011) 01 KAR CK 0164

Conduct of Election Rules, 1961 — Rule 93

High Courts14 Jan 2011Allowed

U.R. Kantharaju, Siddaramu and Chandru Vs State

Karnataka High Court · (2011) 01 KAR CK 0079

High Courts14 Jan 2011Allowed

Smt. Lalitha and Sri Siddaraju Gowda Vs Authorised Officer under The Provisions of Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Karnataka Industrial Co-operative and Karnataka State Co-operative Bank Ltd.

Karnataka High Court · (2011) 01 KAR CK 0057

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 13 (4), 17

High Courts14 Jan 2011Allowed

K M Dharmesh Babu Alias Babu and L. Ramesha @ Jogappa Alias Mati Vs The State of Karnataka

Karnataka High Court · (2011) 01 KAR CK 0053

High Courts14 Jan 2011Allowed

Basawanappa Bilgundi Vs The Karnataka State Information Commission and The Chief Engineer,Krishna Jala Bhagya Nigam Limited, Operation and Maintenance Zone

Karnataka High Court · (2012) 282 ELT 350 : (2011) ILR (Kar) 1976 : (2011) 4 KCCR 2834

Karnataka Right to Information Rules, 2005 — Rule 6Right to Information Act, 2005 — Section 19 (1), 5, 6, 7 (2), 8

High Courts14 Jan 2011Dismissed

Rohan Associates Vs Additional Commissioner of Commercial Taxes and Others

Karnataka High Court · (2013) 57 VST 368