High Courts02 Nov 2011Dismissed
Commissioner of Income Tax and Another Vs Samsung Electronics Co. Ltd.
Karnataka High Court · (2013) 350 ITR 65 : (2012) 204 TAXMAN 166
Income Tax Act, 1961 — Section 10 A, 80 HHC
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 41 of 143
High Courts02 Nov 2011
Dr. Shalini Vaz Vs Rajiv Gandhi University of Health Sciences (Karnataka)
Karnataka High Court · (2011) 11 KAR CK 0188
Constitution of India, 1950 — Article 226
High Courts02 Nov 2011Dismissed
B.S. Vidya Rep. by her P.A. Holder A. Praveen Vs The Urban Development Department, The Commissioner Bruhath Bangalore Mahanagara Palike Bangalore and Additional Director (Town Planning) Bruhath Bangalore Mahanagara Palike Bangalore
Karnataka High Court · (2011) 11 KAR CK 0187
High Courts02 Nov 2011Allowed
Sri Venkatramanaiah Vs State of Karnataka, The Commissioner Bakgalore Development Authority Palace Road, Bangalore and Additional Land Acquisition Office Bangalore Development Authority Palace Road, Bangalore
Karnataka High Court · (2011) 11 KAR CK 0186
Land Acquisition Act, 1894 — Section 48 (1)
High Courts02 Nov 2011Allowed
K.H. Sachidevi, Rakshitha, minor, R/by her mother K.H. Sachidevi or natural guardian and Hanumantharaya Vs S.R. Srikanth, National Insurance Company Ltd. and R. Shivakumar
Karnataka High Court · (2011) 11 KAR CK 0182
High Courts02 Nov 2011Dismissed
CIT Vs Sitel Operating Corporation India Ltd.
Karnataka High Court · (2012) 204 TAXMAN 56(1)
Income Tax Act, 1961 — Section 10 A, 80 HHC
High Courts02 Nov 2011Dismissed
Employees'' State Insurance Corporation, Regional Office, Karnataka Vs N.C. Panicker and another
Karnataka High Court · (2012) 133 FLR 508
Employees State Insurance Act, 1948 — Section 85 B
High Courts02 Nov 2011Dismissed
Smt. Anuradha and Sri. Anand Vs State of Karnataka and Venkatesh Babu
Karnataka High Court · (2011) 11 KAR CK 0124
Penal Code, 1860 (IPC) — Section 498A
High Courts02 Nov 2011Dismissed
Smt. Vijayalaksmi and Others Vs The State of Karnataka Rural Development and Panchayat Raj Smt. Thuiasamma and Others Vs Union of India and Others
Karnataka High Court · (2011) 11 KAR CK 0122
Hand Book of the Returning Officer, Karnataka State Election Commission Rules — Rule 3.12 (14)Karnataka Panchayat Raj Act, 1993 — Section 12 (g)
High Courts02 Nov 2011Allowed
Smt. Chandramma Vs Sri. K. Papanna
Karnataka High Court · (2011) 11 KAR CK 0099
High Courts02 Nov 2011Allowed
Sri K.R. Ramachandra Naik Vs The Karnataka Scheduled Caste and Scheduled Tribes Development Corporation Limited and The State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0098
Dr. B.R. Ambedkar Development Corporation Limited (Classification, Control & Appeal) Rules, 1991 — Rule 19, 22, 25
High Courts02 Nov 2011Dismissed
The Commissioner of Income Tax C.R. Building Queens Road Bangalore. and The Joint Commissioner of Income Tax Special Range-4 C.R. Building Queens Road Bangalore Vs M/s. Ranka and Ranka III Floor, Ranka Chambers 31. Cunningham Road Bangalore
Karnataka High Court · (2012) 253 CTR 498 : (2012) 284 ELT 185 : (2013) 352 ITR 121 : (2012) 206 TAXMAN 322
Income Tax Act, 1961 — Section 260 A, 268 A (1), 40 A (3)
High Courts02 Nov 2011
Dr. N. Venkataswamy Reddy Vs Union of India and Others
Karnataka High Court · (2013) 1 KarLJ 103
Electricity Act, 2003 — Section 127, 127 (1), 176 (u)
High Courts02 Nov 2011Dismissed
C.M. Ravi Kumar Vs The Director of Municipal Administration, The Deputy Commissioner, Ramanagar District, Ramanagar, The Tahsildar and The Chief Officer, Channapatna Town Panchayath, Channapatna
Karnataka High Court · (2011) 11 KAR CK 0071
High Courts02 Nov 2011
V. Muniswamy Vs The Commissioner Bruhat Bangalore Mahanagara Palike, Mission Road Bangalore-560002 and Assistant Revenue Officer BBMP., Koramangala Sub-Division Ward No. 68/148 Bangalore-560032
Karnataka High Court · (2011) 11 KAR CK 0070
High Courts02 Nov 2011Allowed
Shivanandaswamy M B Vs The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 11 KAR CK 0032
High Courts02 Nov 2011
C. Thimmaiah Vs State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0028
High Courts02 Nov 2011Allowed
Woshully Estate, M/s Tata Coffee Ltd. Vs Smt Lingamma
Karnataka High Court · (2011) 11 KAR CK 0022
Industrial Disputes Act, 1947 — Section 10 (4A), 25 F
High Courts02 Nov 2011Allowed
M/s. Ramananda Gas Agency Vs The Deputy Commissioner and M/s. Hindustan Petroleum, Corporation Limited
Karnataka High Court · (2011) 11 KAR CK 0012
Essential Commodities Act, 1955 — Section 3, 5 (b)Petroleum Products (Maintenance of Production, Storages and Supply) Order, 1999 — Section 7 (1), 7 (2), 7 (3)
High Courts02 Nov 2011
Dr. D. Girijamba Vs The State of Karnataka and Others
Karnataka High Court · (2011) 11 KAR CK 0011