High Courts08 Nov 2011Dismissed
M. Mallappa and Others Vs N. Gangadhar
Karnataka High Court · (2011) 11 KAR CK 0069
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 34 of 143
High Courts08 Nov 2011Allowed
The Commissioner of Income Tax, Central circle C.R. Building, Queens Road, Bangalore and The Deputy Commissioner of Income Tax, Central Circle I, C.R. Building, Queens Road, Bangalore Vs M/s. Gokuldas Exports. No. 70, Mission Road, Bangalore
Karnataka High Court · (2011) 11 KAR CK 0068
Income Tax Act, 1961 — Section 143 (1) (a), 143 (3), 45 (4), 45 (4)
High Courts08 Nov 2011Dismissed
The Commissioner of Income Tax, C.R. Building, Queens Road, Bangalore and The Deputy Commissioner of Income Tax, Central Circle 2(1) C.R. Building, Queens Road, Bangalore Vs M/s. Ask Brothers Family Trust
Karnataka High Court · (2011) 11 KAR CK 0067
Income Tax Act, 1961 — Section 143 (1), 56 (2) (iii)
High Courts08 Nov 2011Dismissed
M/s. Minerva Industries Vs M/s. Lloyds Finance Ltd., No. 805/806, "A" Wing Mittal Towers, M.G. Road, Bangalore - 560001
Karnataka High Court · (2011) 11 KAR CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 397 (1), 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Nov 2011
Sri K.B. Gurubasappa Basappa Vs State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338
High Courts08 Nov 2011Allowed
Parashurama Vs H M Suresh Kumar and Divisional Manager Oriental insurance Co Ltd Div. Off., Muslim Hostel Complex Opp: Fire Brigade, Saraswathipuram Mysore
Karnataka High Court · (2011) 11 KAR CK 0054
High Courts08 Nov 2011
Sri Yallappa Buddannavar Vs The State of Karnataka and Others
Karnataka High Court · (2011) 11 KAR CK 0002
High Courts08 Nov 2011
Hiridevamma Sports and Recreation Center Vs The Secretary Department of Home Affairs, Vidhana Soudha, Dr. Ambedkar Road, Bangalore-560 001 and Others
Karnataka High Court · (2011) 11 KAR CK 0001
Karnataka Police Act, 1963 — Section 31
High Courts04 Nov 2011Allowed
Greenply Industries Limited Vs Commissioner of Commercial Taxes
Karnataka High Court · (2012) 53 VST 220
High Courts04 Nov 2011Allowed
Commissioner of Income Tax and Another Vs Infosys Technologies Ltd. (No. 3)
Karnataka High Court · (2012) 349 ITR 598
Income Tax Act, 1961 — Section 10 A, 80 HHE
High Courts04 Nov 2011Partly Allowed
Commissioner of Income Tax Vs Infosys Technologies Ltd.
Karnataka High Court · (2012) 18 TAXMAN 76
Income Tax Act, 1961 — Section 10 A, 80 HHE
High Courts04 Nov 2011Dismissed
Sri. G. Jayaram and Others Vs The Authorised Officer and Chief Manager Union Bank of India
Karnataka High Court · (2011) 11 KAR CK 0338
Constitution of India, 1950 — Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (4), 17, 17 (3)
High Courts04 Nov 2011Dismissed
M.B. Mallikarjuna Vs State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0337
Administrative Tribunals Act, 1985 — Section 2 (s)Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts04 Nov 2011Allowed
Mysore Jilla Mazdoor Sangh (Regd.) Vs The Management The Green Hotel Pvt. Ltd. Vinobha Road, Jayalaxmi Puram Mysore
Karnataka High Court · (2011) 11 KAR CK 0336
Industrial Disputes Act, 1947 — Section 10 (1C), 25 F
High Courts04 Nov 2011Dismissed
K. Santhosh Kumar Vs The State of Karnataka and Others
Karnataka High Court · (2011) 11 KAR CK 0335
High Courts04 Nov 2011Dismissed
Sri. Adrushappa Gurakanavar Vs The Inspector General CISF SS Hqrs Chennai-600 090, The Deputy Inspector General CISF South Zone Headquarters ''D'' Wing, Rajaji Bhavan Besant Nagar Chennai-90 and The Group Commandant CISF Group Headquarters Dost: CSEZ, Cochin
Karnataka High Court · (2011) 11 KAR CK 0334
Central Industrial Security Force Rules — Rule 32, 36Penal Code, 1860 (IPC) — Section 34, 504, 506
High Courts04 Nov 2011Dismissed
Bangalore Metropolitan Transport Corporation Vs The Deputy Labour Commissioner and The Appellate Authority, The Assistant Labour Commissioner and Controlling Authority Under The Payment of Gratuity Act and Channappa
Karnataka High Court · (2011) 11 KAR CK 0333
High Courts04 Nov 2011Dismissed
B.C. Parthasarathy, Dr. Gnanaprakash B.K. and Sri. Mahadeva Swamy Vs Dy. Commissioner Mysore District Mysore and Others
Karnataka High Court · (2011) 11 KAR CK 0332
Constitution of India, 1950 — Article 226Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (a), 3 (1) (b), 4 (1)
High Courts04 Nov 2011Allowed
Smt. Gowramma and Others Vs B.S. Nanjundaiah
Karnataka High Court · (2011) 11 KAR CK 0331
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts04 Nov 2011Allowed
Narayanaswamy N.E. and Venkatamma Vs Venkateshappa Dead by LRs and Others
Karnataka High Court · (2011) 11 KAR CK 0319