High Courts02 Nov 2011Dismissed
Deputy Commissioner of Income Tax Vs Dell International Services India (P) Ltd.
Karnataka High Court · (2012) 206 TAXMAN 107
Income Tax Act, 1961 — Section 10 A, 80 HHC
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 40 of 143
High Courts02 Nov 2011
M/s. Aishwarya Association Vs The Government of Karnataka Home Department and Others
Karnataka High Court · (2011) 11 KAR CK 0301
Karnataka Police Act, 1963 — Section 31
High Courts02 Nov 2011Dismissed
Smt. Bhagya Vs Assistant commissioner Office of Mysore Sub Division District Mysore and Others
Karnataka High Court · (2011) 11 KAR CK 0300
Karnataka Panchayat Raj ((Motion of No-Confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3, 3 (2)
High Courts02 Nov 2011Dismissed
Smt Prema Rao Vs The Bangalore Development Authority
Karnataka High Court · (2011) 11 KAR CK 0296
High Courts02 Nov 2011Dismissed
P.P. Thangachan and Others Vs Jayakulal and Others
Karnataka High Court · (2011) 11 KAR CK 0295
High Courts02 Nov 2011Allowed
The Divisional Controller Bellary Division Karnataka State Road Transport Corporation Bellary Vs H N Basavarajappa
Karnataka High Court · (2011) 11 KAR CK 0294
High Courts02 Nov 2011Allowed
G.V.D. Sarojini Naidu and Others Vs Union of India and R.G. Guruswamy Naidu
Karnataka High Court · (2011) 11 KAR CK 0291
High Courts02 Nov 2011Allowed
Thippeswami Vs Girish H. M.
Karnataka High Court · (2011) 11 KAR CK 0290
High Courts02 Nov 2011Allowed
Prema S Hegde and Akasha S Hegde Vs Subod Bullal, Rajavarma Jain, Gummada Banga House, Naravi village, Belthangady and United India Insurance Company Ltd., Prabhu Building, 1st floor, Opp : Arun Talkies Main Road, Puttur
Karnataka High Court · (2011) 11 KAR CK 0289
High Courts02 Nov 2011
Sri Sachih Murali Naik Vs The Vishweshwaraiah Technological University (vtu) and Moodiakatte Institute of Technology
Karnataka High Court · (2011) 11 KAR CK 0286
High Courts02 Nov 2011
Sri C.S. Chandrashekar Vs The Bangalore Development Authority
Karnataka High Court · (2011) 11 KAR CK 0285
Land Acquisition Act, 1894 — Section 30
High Courts02 Nov 2011
D.S. Dwarakahath Murthy Vs The Deputy Commissioner Bangalore Rural District Bangalore, The Chief Officer Town Municipal Council Devanahalli and D.S. Madhu Rao
Karnataka High Court · (2011) 11 KAR CK 0283
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts02 Nov 2011Allowed
Shri. Sakappa Gowda Vs The Land Tribunal and Others
Karnataka High Court · (2011) 11 KAR CK 0281
High Courts02 Nov 2011Dismissed
The Superintendent of Police, Bellary District, Bellary, The Director General and Inspector General of Police, Nrupathunga Road, Bangalore, The Secretary, Department of Home, Vidhana Soudha, Bangalore and The Accountant General, In Karnataka, Near Park House, Bangalore Vs Shahibuddin
Karnataka High Court · (2011) 11 KAR CK 0253
Karnataka State Civil Service (Regulation of Promotion, Pay and Pension) Rule, 1973 — Rule 4 (3)States Reorganisation Act, 1956 — Section 115, 115 (5)
High Courts02 Nov 2011
Madhu Product Vs Sundaram Files
Karnataka High Court · (2011) 11 KAR CK 0242
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1 (2), Order 39 Rule 4Trade Marks Act, 1999 — Section 135, 135 (1), 29 (1)
High Courts02 Nov 2011
New Generationa Education Society Vs Bruhat Bangalore Mahanagara Palike
Karnataka High Court · (2011) 11 KAR CK 0224
Karnataka Municipal Corporations Act, 1975 — Section 110 (1) (i) (b)
High Courts02 Nov 2011Dismissed
Smt K.T. Vijayalakshmi Vs The Chief Commissioner of Income Tax Karnataka Circle, C.R. Buildings Queen''s Road Bangalore - 560 001 and Others
Karnataka High Court · (2011) 11 KAR CK 0204
High Courts02 Nov 2011Allowed
Sri Rajanna Vs State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0196
High Courts02 Nov 2011Dismissed
CIT Vs Himatsingka Seide and Co. Ltd.
Karnataka High Court · (2012) 204 TAXMAN 153
Income Tax Act, 1961 — Section 10 A, 80 HHC
High Courts02 Nov 2011Dismissed
CIT Vs Fusion Software Engg. (P.) Ltd.
Karnataka High Court · (2012) 205 TAXMAN 396
Income Tax Act, 1961 — Section 10 (2) (iii), 10 (2)A (I), 10 A, 10 A (2) (ii), 115 JA (2) (c)