High Courts21 Oct 2011Allowed
Anil Kumar Vs Income Tax Officer
Karnataka High Court · (2012) 204 TAXMAN 162
Customs Act, 1962 — Section 2 (18), 50, 50 (1), 50 (2)Income Tax Act, 1961 — Section 256 (1), 256 (2), 35 B, 80 HHC, 80 HHC (1)
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 44 of 143
High Courts21 Oct 2011Dismissed
Jittu Thomas Vs Rajiv Gandhi University of Health Sciences, The Indian Nursing Council of India Combined Council and The Canara College of Nursing
Karnataka High Court · (2011) 10 KAR CK 0021
High Courts20 Oct 2011
Sri. Halappa Bharama Gavanale and Another Vs The State of Karnataka
Karnataka High Court · (2012) ILR (Kar) 629
Criminal Procedure Code, 1973 (CrPC) — Section 374 (1)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7 (a)Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Oct 2011Dismissed
Sri S. Parthasarathi Vs The General Manager (Admn. and HRD), K.P.T.C.L., Cauvery Bhavan, Bangalore - 560009
Karnataka High Court · (2012) ILR (Kar) 1358
Constitution of India, 1950 — Article 14
High Courts20 Oct 2011Dismissed
Mrs. J. Sahayasheela Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0115
High Courts20 Oct 2011
Sri Nagaraju Vs The Deputy Commissioner (Food), Chamrajnagar District, Chamrajnagar and The Tahsildar
Karnataka High Court · (2011) 10 KAR CK 0114
High Courts20 Oct 2011
W.R. Anil Kumar Reddy Vs The State of Karnataka and Others
Karnataka High Court · (2011) 10 KAR CK 0113
High Courts20 Oct 2011
Sri T.M. Ganeshan Goundar Vs The Regional Transport Authority Chitradurga Region Chitradurga and The Managing Director Karnataka State, Road Transport Corporation Central Office
Karnataka High Court · (2011) 10 KAR CK 0112
High Courts20 Oct 2011Allowed
M/s. Parisons Milling Co. Private Ltd. Vs State of Karnataka and The Secretary, Agricultural Produce Market Committee
Karnataka High Court · (2011) 10 KAR CK 0111
Constitution of India, 1950 — Article 286, 286 (1) (b)Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65, 66 (6)
High Courts20 Oct 2011
G. Basavaraj Vs H.M. Shivappa Patel
Karnataka High Court · (2011) 10 KAR CK 0096
Negotiable Instruments Act, 1881 (NI) — Section 138, 80Penal Code, 1860 (IPC) — Section 420
High Courts20 Oct 2011Allowed
Sri Shankar Vs The Deputy Commissioner of Police, South-East Division Koramangala, Bangalore - 25, The Assistant Commissioner of Police, Mico Layout Sub-Division, Bangalore - 20 and The Police Inspector, Tilak Nagar Police Station, Bangalore - 18
Karnataka High Court · (2011) 10 KAR CK 0095
Penal Code, 1860 (IPC) — Section 304 (A), 353, 427, 506
High Courts20 Oct 2011Dismissed
B.M. Prakash Vs State of Karnataka and Others
Karnataka High Court · (2011) 10 KAR CK 0094
Karnataka Municipalities Act, 1964 — Section 42 (10)
High Courts20 Oct 2011Allowed
Sri A.M. Dyavappa Vs State
Karnataka High Court · (2011) 10 KAR CK 0080
Penal Code, 1860 (IPC) — Section 408, 477 A
High Courts20 Oct 2011Allowed
R. Venugopal Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 306
High Courts20 Oct 2011Dismissed
Smt P. Sukanya Vs Sri Professor K.B. Vasudeva Principal Vidyavardhaka Law College Affiliated to University of Mysore Seshadri Iyer Road Mysore - 570 021
Karnataka High Court · (2011) 10 KAR CK 0078
High Courts20 Oct 2011Allowed
Agricultural Produce Market Committee Vs B.K. Renukaradhya
Karnataka High Court · (2011) 10 KAR CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 258, 313, 468Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 114, 115, 116
High Courts20 Oct 2011Dismissed
T.C. Nagaraju Vs State
Karnataka High Court · (2011) 10 KAR CK 0059
Prevention of Corruption Act, 1988 — Section 12, 13 (1) (d), 13 (2), 7, 8
High Courts20 Oct 2011Dismissed
Sri Shivappa B.N. Vs Under Secretary, Department of Municipal Administration, Vidhana Scudha, Bangalore, DMA, Administrative Office, Vishweshwerayya Podium, Bangalore and Town Panchayat, Administrative Office
Karnataka High Court · (2011) 10 KAR CK 0056
High Courts20 Oct 2011
Sri Sai Guru, Recreation Association Vs The State of Karnataka and Others
Karnataka High Court · (2011) 10 KAR CK 0055
Karnataka Police Act, 1963 — Section 31
High Courts20 Oct 2011
Smt. S Manjula Vs Mysore Urban Development Authority
Karnataka High Court · (2011) 10 KAR CK 0022