COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 4 of 143

High Courts12 Dec 2011Dismissed

M/s. Nandhi Minerals Vs State of Karnataka, Union of India and M/s. S.K. Sarawagi and Co. Pvt. Ltd.

Karnataka High Court · (2011) 12 KAR CK 0329

Mineral Concession Rules, 1960 — Rule 54, 57Mines and Mineral (Development and Regulation) Act, 1957 — Section 30

High Courts12 Dec 2011Allowed

M/s. Indo French Traders Vs M/s. MMTC Limited

Karnataka High Court · (2011) 12 KAR CK 0328

Sale of Goods Act, 1930 — Section 64 (2), 64 A

High Courts12 Dec 2011Dismissed

Ningamma, Kyathegowda and N.K. Puttaswamy Vs Kempamma, Kempamma, Kullegowda and N.K. Krishnegowda

Karnataka High Court · (2011) 12 KAR CK 0327

Hindu Succession Act, 1956 — Section 6

High Courts12 Dec 2011Allowed

Bruhat Bangalore Mahanagara Palike (BBMP) Vs Suresh Mittal

Karnataka High Court · (2011) 12 KAR CK 0326

High Courts12 Dec 2011

G. Rathnavathi Rao and Others Vs Gopala Achari and Others

Karnataka High Court · (2011) 12 KAR CK 0238

Land Acquisition Act, 1894 — Section 4 (1), 6 (1), 9

High Courts12 Dec 2011Allowed

Smt. Sundari Bai Vs State of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0237

High Courts12 Dec 2011Allowed

Ministry of Communications Employees Co-operative Housing Society Ltd. Vs Bangalore Development Authority

Karnataka High Court · (2011) 12 KAR CK 0235

Bangalore Development Authority Act, 1976 — Section 13, 3 (a)

High Courts12 Dec 2011

Sri B.P. Harishkumar Reddy Vs State of Karnataka and Karnataka Public Lands Corporation Ltd.

Karnataka High Court · (2011) 12 KAR CK 0234

High Courts12 Dec 2011

CIT and Others Vs Tyco Electronics Tools India (P) Ltd.

Karnataka High Court · (2012) 205 TAXMAN 403

Income Tax Act, 1961 — Section 10 A, 10 A (6), 115 JB, 143 (1), 148

High Courts12 Dec 2011Dismissed

CIT and Another Vs Mulberry Silk International Ltd.

Karnataka High Court · (2012) 205 TAXMAN 132

Income Tax Act, 1961 — Section 158 BC, 68

High Courts12 Dec 2011Dismissed

Bullion Investments and Financial Services (P) Ltd. Vs Dy. CIT

Karnataka High Court · (2012) 205 TAXMAN 440

Income Tax Act, 1961 — Section 115 J, 115 JA, 234 B, 234 C

High Courts12 Dec 2011Allowed

Smt. Manjula Suresh Vs Sri. G. Kondala Rao and The New India Assurance Co. Ltd.

Karnataka High Court · (2011) 12 KAR CK 0150

High Courts12 Dec 2011

Sri. Mohamed Nayazull @ Nayazulla Vs Sri. E. Manjunatha

Karnataka High Court · (2011) 12 KAR CK 0148

High Courts12 Dec 2011

Smt. Gulsheerunnisa Vs M. Srinivas

Karnataka High Court · (2011) 12 KAR CK 0146

High Courts12 Dec 2011Allowed

B.K. Prakash Vs State of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0143

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 376, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (12)

High Courts12 Dec 2011Dismissed

Binny Limited Vs The General Secretary Binny Mills Workers Union No.1, Palace Road, Bangalore 560001 and Others

Karnataka High Court · (2011) 12 KAR CK 0142

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 18 (3), 25 FFA, 25 O

High Courts12 Dec 2011Dismissed

The Board of Directors The Management of KSRTC Central Offices Vs Gulam E. Ghouse

Karnataka High Court · (2011) 12 KAR CK 0141

High Courts12 Dec 2011

The Mangalore Co-operative Building Society Ltd. Vs The State of Karnataka, Sri. Bhujanga Rai and Sri. Shashank Rai

Karnataka High Court · (2011) 12 KAR CK 0135

Industrial Disputes Act, 1947 — Section 33 C (2)

High Courts12 Dec 2011Dismissed

Shri M Bhanuprakash Vs State of Karnataka and Others

Karnataka High Court · (2011) 12 KAR CK 0122

High Courts12 Dec 2011Dismissed

Cauvery Kalpatharu Grameena Bank Vs M/s Central Institute of Plastic Engineering and technology and Sri Narendra Kumar

Karnataka High Court · (2011) 12 KAR CK 0119

Civil Procedure Code, 1908 (CPC) — Section 10, 151