High Courts20 Oct 2011
Mr. Hajee Arasalike Usman Karopady Vs The State of Karnataka and Others
Karnataka High Court · (2011) 10 KAR CK 0020
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 45 of 143
High Courts20 Oct 2011Dismissed
Krishnaiah Bhovi Vs The State of Karnataka and Shivaiah Bhovi
Karnataka High Court · (2011) 10 KAR CK 0019
High Courts19 Oct 2011Allowed
Karnataka State Warehousing Corporation Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2011) 10 KAR CK 0130
High Courts19 Oct 2011Allowed
Karunya Rural Health Care Society Vs Director of Income Tax (Exemptions), Trust Circle
Karnataka High Court · (2012) 209 TAXMAN 230
Income Tax Act, 1961 — Section 12, 80 G
High Courts19 Oct 2011
M. Bhaktavatsala Vs Smt. Shantha Murthy
Karnataka High Court · (2011) 10 KAR CK 0110
Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 2 (j)
High Courts19 Oct 2011Dismissed
S.P. Kalas Vs Karnataka Land Army Corporation Ltd.
Karnataka High Court · (2011) 10 KAR CK 0109
Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A
High Courts19 Oct 2011Allowed
K.N. Ramachandra Rao Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0108
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts19 Oct 2011Dismissed
State Vs Puttaswamy
Karnataka High Court · (2011) 10 KAR CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302
High Courts19 Oct 2011
B.M. Jagadeesh Shetty and Others Vs Tahsildar Muzarai officer Periyapatna Taluk, Bettadapura Grama Panchayathi Pep. by its Secretary, Bettadapura Periyapatna, Sidlu Mallikarjunaswamy temple Bettadapura and The Assistant Commissioner Smt. Janaki, Tottapashetty and Suresh B.C. Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0106
High Courts19 Oct 2011Allowed
M. Ashok Vs H. Ramegowda
Karnataka High Court · (2011) 10 KAR CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Negotiable Instruments Act, 1881 (NI) — Section 133, 138
High Courts19 Oct 2011Dismissed
State of Karnataka Vs Bachhi Reddy Bachhi Reddy Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 216Penal Code, 1860 (IPC) — Section 341, 354, 376, 506, 511
High Courts19 Oct 2011Allowed
Prakash Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 306, 34, 498A
High Courts19 Oct 2011
The Commissioner of Income Tax Central Circle C. R. Building Queens Road Bangalore and The Assistant Commissioner of Income Tax Central Circle - 2(3) C. R. Building Queens Road Bangalore Vs Smt. Mukta Sridhar No. 30, Mahanta Layout Off. Bull Temple Road Bangalore-560019
Karnataka High Court · (2011) 10 KAR CK 0045
Income Tax Act, 1922 — Section 132, 132 (4), 139, 271 (1) (c)
High Courts18 Oct 2011Dismissed
CIT and Another Vs Compaq Electric Ltd.
Karnataka High Court · (2012) 249 CTR 214 : (2012) 204 TAXMAN 58
Income Tax Act, 1961 — Section 10 B, 143 (3), 148, 41 (1)
High Courts18 Oct 2011Dismissed
CIT Vs Vrinda P. Issac
Karnataka High Court · (2013) 212 TAXMAN 101
Income Tax Act, 1961 — Section 139, 139 (4), 143 (3), 263, 54 F
High Courts18 Oct 2011Allowed
National Insurance Co. Ltd. Vs Ranganathappa @ Ranganath
Karnataka High Court · (2011) 10 KAR CK 0049
Motor Vehicles Act, 1988 — Section 166
High Courts18 Oct 2011Allowed
M/s. GI Power Corporation Limited Vs The State of Karnataka and The Chief Electrical Inspector to the Government Karnataka
Karnataka High Court · (2013) 1 AKR 858
High Courts18 Oct 2011
The Headmaster, Bharat Matha School Vs State of Karnataka and Others
Karnataka High Court · (2013) 4 KarLJ 412
High Courts17 Oct 2011Dismissed
Director of IT and Others Vs V. Ramakrishna Seva Ashrama
Karnataka High Court · (2013) 258 CTR 201 : (2012) 205 TAXMAN 26
Income Tax Act, 1961 — Section 11 (1), 12 A, 80 G