COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 47 of 143

High Courts15 Oct 2011Allowed

The Commissioner of Income Tax, International Taxation, Rastrothana Building, Nrupatunga Road, Bangalore and the Income Tax Officer (Intl. Taxation) Ward 19(2), Rastrothana Building, Nrupatunga Road, Bangalore Vs M/s Wipro Ltd., Doddakannelli, Sarapur Road, Bangalore-560035

Karnataka High Court · (2013) 355 ITR 284 : (2011) 203 TAXMAN 621

Income Tax Act, 1961 — Section 195, 195 (1), 201, 201 (1), 9 (1)

High Courts15 Oct 2011Allowed

National Insurance Co. Ltd. Vs Sri Abdul Khader and Others

Karnataka High Court · (2011) 10 KAR CK 0012

High Courts15 Oct 2011

The Divisional Controller, BMTC Depot Vs M. Madhu, M. Madan Kumar and M. Deepa No. 3 is Being Minor Represented by Her Father Respondent No. 1 Sri M. Madhu, Sri M. Madan Kumar and M. Deepa Vs The Divisional Controller, BMTC, K.H. Road, Shanthinagar, Bangalore - 560027

Karnataka High Court · (2011) 10 KAR CK 0011

High Courts15 Oct 2011Allowed

Smt. Kamala Bai Vs The Managing Director, Karnataka State Road Transport Corporation, K.H. Road, Bangalore, Smt. M. Chandramathi and The New India Insurance Co., Ltd.

Karnataka High Court · (2011) 10 KAR CK 0010

Motor Vehicles Act, 1988 — Section 166

High Courts15 Oct 2011Allowed

Sreenidhi Vs Lakshminarayana and Regional Manager, New India Assurance Co. Ltd.

Karnataka High Court · (2011) 10 KAR CK 0009

High Courts15 Oct 2011Allowed

Smt. Venkatalakshmamma, Kum. Anuja, Amarnath Since P2 and 3 are Minors Rept. by Their Mother Natural Guardian P.1-Smt. Venkatalakshmamma Vs Murgappa

Karnataka High Court · (2011) 10 KAR CK 0008

High Courts15 Oct 2011Allowed

Smt Sunanda Shedthi Vs Sri B. Jayadeep Rao and United India Insurance Co Ltd.

Karnataka High Court · (2011) 10 KAR CK 0007

High Courts15 Oct 2011Allowed

T.K. Lakshmegowda Vs M/s. Oriental Insurance Company Limited and Sri. M.D. Murthy

Karnataka High Court · (2011) 10 KAR CK 0006

High Courts15 Oct 2011Dismissed

The New India Assurance Co. Ltd. Vs Kum. Banupriya and Sri. Heremane Sunil D''souza

Karnataka High Court · (2011) 10 KAR CK 0005

High Courts15 Oct 2011Allowed

Sri. K.B. Bettegowda Vs National Insurance Co. Ltd. and G. K. Reddy

Karnataka High Court · (2011) 10 KAR CK 0004

Motor Vehicles Act, 1988 — Section 166

High Courts14 Oct 2011Dismissed

Commissioner of Customs, Mangalore Vs Terapanth Foods Ltd.

Karnataka High Court · (2012) 281 ELT 205

High Courts14 Oct 2011Allowed

Hoornaz Banu and Mohamed Yoosuf Vs The President, Karnataka State Scheduled Caste and Scheduled Tribe Commission, D. Venkatayya (Petitioner dispute that the name of 2nd Respondent''s father is D.P. Malakondayya) and C. Manjunath

Karnataka High Court · (2011) 10 KAR CK 0048

Karnataka State Commission for Scheduled Castes and Scheduled Tribes Act, 2002 — Section 3 (1) (iv), 3 (1) (v), 3 (1) (viii)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 8

High Courts14 Oct 2011Dismissed

Kader Moideen Nagoor Gani Vs Asstt. Commr. of Cus., Bangalore

Karnataka High Court · (2012) 278 ELT 454

Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 401Customs Act, 1962 — Section 135 (1) (ii)

High Courts13 Oct 2011Dismissed

Commissioner of C. Ex., Bangalore-II Vs Pushpadeep Enterprises

Karnataka High Court · (2012) 279 ELT 503

High Courts13 Oct 2011

Smt. Subhadra and Sri Muniraju Vs Sri M Narasimha Murthy and Others

Karnataka High Court · (2011) 10 KAR CK 0093

Contract Act, 1872 — Section 202, 205, 210Easements Act, 1882 — Section 60

High Courts13 Oct 2011Dismissed

The Platform of BEL Ex. Employees and Others Vs The Chairman and Managing Director, M/s. Bharat Electronics Limited, Corporate Office, 116/2, Race Course Road, Bangalore-560001 and Others

Karnataka High Court · (2012) 132 FLR 1009 : (2012) 3 LLJ 458

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10 A (3A), 12, 18

High Courts13 Oct 2011Allowed

Toyota Kirloskar Auto Parts Pvt. Ltd. Vs C.C.E., LTU Bangalore

Karnataka High Court · (2012) 276 ELT 332

Central Excise Act, 1944 — Section 11 AA, 11 ABCentral Excise Rules, 2002 — Rule 7, 7 (4), 7 (5)

High Courts13 Oct 2011

Sri. Ravi Kumar Vs The Grain Merchants Co-operative Bank

Karnataka High Court · (2011) 10 KAR CK 0064

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13 (4), 14, 17Transfer of Property Act, 1882 — Section 106, 69, 69 A

High Courts13 Oct 2011Allowed

Purushotham Vs State of Karnataka

Karnataka High Court · (2012) 1 DMC 213

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304 B, 34, 498A

High Courts13 Oct 2011

Power Max Vs State of Karnataka and Another

Karnataka High Court · (2012) 52 VST 232