High Courts13 Oct 2011
Pfizer Limited Vs State of Karnataka and Others
Karnataka High Court · (2013) 76 KarLJ 58
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 48 of 143
High Courts12 Oct 2011Disposed Off
The Commissioner of Income Tax Ara Centre, 3rd Floor, E-2, Jhandewalan Extension New Delhi - 110 055 and The Assistant Commissioner of Income Tax Circle 4-11(2), C.R. Building, Queens Road, Bangalore Vs M/s. DSL Software Ltd., Leela Galaria Commercial Block, No. 23, Airport Road, Bangalore Now: Amalgamated With HCL Technologies Ltd. No. 806, Siddarth, 96, Nehru Place, New Delhi - 19
Karnataka High Court · (2013) 351 ITR 385 : (2012) 205 TAXMAN 48
Income Tax (Second Amendment) Act, 1998 — Section 10 A, 10 BIncome Tax Act, 1961 — Section 10 A, 10 B
High Courts12 Oct 2011Dismissed
T. Venkatesh Reddy and T. Keshava Reddy and Others Vs The State of Karnataka and Others
Karnataka High Court · (2011) 10 KAR CK 0092
Land Acquisition Act, 1894 — Section 11 A
High Courts12 Oct 2011Dismissed
The Regional Provident Fund Commissioner Vs Doddaballapur Spinning Mills Private Limited
Karnataka High Court · (2011) 10 KAR CK 0084
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 7 QSick Industrial Companies (Special Provisions) Act, 1985 — Section 20 (4), 22 (1)
High Courts12 Oct 2011Dismissed
Harischandra Puthran Vs Venugopal Kotian
Karnataka High Court · (2012) 1 BC 3
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Oct 2011Allowed
Canara Bank Vs M/s. Shimcga Steels Limited and Appellate Authority of Industrial and Financial Reconstruction (AAIFR)
Karnataka High Court · (2011) 10 KAR CK 0071
Companies Act, 1956 — Section 391, 392Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15 (1), 18 (1), 19 (2), 19 (4), 5 (1)
High Courts12 Oct 2011
B.S. Shanubhogue Vs The Secretary, Primary Co-operative Agricultural and Rural Development Bank, Employees Common Cadre Committee, Alur Venkata Rao Road, Chamarajpet, Bangalore - 560018 and The Member Secretary, Primary Co-operative Agricultural and Rural Development Bank, Employees Common Cadre Committee, Alur Venkata Rao Road, Chamarajpet, Bangalore - 560018
Karnataka High Court · (2011) 10 KAR CK 0067
Karnataka Co-operative Societies Act, 1959 — Section 71
High Courts12 Oct 2011Dismissed
State of Karnataka Vs K.A. Harsha
Karnataka High Court · (2012) CriLJ 1421 : (2011) 3 DMC 561
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts12 Oct 2011Dismissed
The State of Karnataka Vs Janardhana and Dundamma
Karnataka High Court · (2011) 3 DMC 498
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts12 Oct 2011
M/s K.T. Plantation Pvt. Ltd. Vs The Chief Secretary Govt. of Karnataka and Smt. Mary Joyce Poonacha
Karnataka High Court · (2011) 10 KAR CK 0036
High Courts12 Oct 2011Dismissed
Shivaji Vittal Rao Chauhan Vs Bahubali Devagouda Naslapuare
Karnataka High Court · (2012) ILR (Kar) 2248 : (2012) 3 KarLJ 672
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482General Clauses Act, 1897 — Section 27Penal Code, 1860 (IPC) — Section 120 B, 409, 469, 471, 477
High Courts12 Oct 2011Allowed
S.N. Shekar Vs Karnataka Stare Electronics Development Corporation Ltd. (KEONICS) and Appellate Authority, 29/1, R C Road Bangalore, Chairman and Managing Director Karnataka State Electronics Development Corporation Ltd. (KEONICS) 29/1, R C Road, Bangalore and Director (Operations) Karnataka State Electronics Development Corporation Ltd. (KEONICS) and Appellate Authority, 29/1, R C Road Bangalore
Karnataka High Court · (2011) 10 KAR CK 0015
High Courts12 Oct 2011Dismissed
Sri K. Krishna Bhat Vs Syndicate Bank
Karnataka High Court · (2011) 10 KAR CK 0013
High Courts07 Oct 2011Allowed
S. Darshan Srinivas Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0082
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 323, 355, 498A, 506 B
High Courts07 Oct 2011Allowed
Commissioner of Income Tax Vs Smt. N. Sannamma
Karnataka High Court · (2012) 204 TAXMAN 356
Finance Act, 1997 — Section 139, 139 (1), 147, 148, 234 A
High Courts04 Oct 2011Allowed
Sri. Sirajin Basha Vs Sri. B.S. Yediyurappa
Karnataka High Court · (2011) 10 KAR CK 0043
Karnataka Land Restriction on Transfer Act, 1991 — Section 3, 4Penal Code, 1860 (IPC) — Section 120 B, 405, 420, 426, 463Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (1) (e), 13 (2)
High Courts30 Sept 2011Allowed
Sri C.R. Shivananda and Veerashatva Samaja Chickmagalur Vs Sri H.C. Gurusiddappa and Sri H.C. Gangadarappa and Others Sri T.B. Nanjundaswamy and Sri B.S.T. Gurudev Setty Vs Sri K.C. Rajappa and Others
Karnataka High Court · (2011) 09 KAR CK 0205
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 31, 92
High Courts30 Sept 2011Dismissed
Munishamappa and others Vs Chikkalagumatah and another
Karnataka High Court · (2012) 2 KarLJ 151
Land Acquisition Act, 1894 — Section 18, 30, 31Mysore Court-fees and Suits Valuation Act, 1958 — Section 48, 49
High Courts30 Sept 2011
North East Karnataka Road Transport Corporation Vs Vijayalaxmi and Others
Karnataka High Court · (2011) 6 CTC 353
Motor Vehicles Act, 1988 — Section 123, 123 (2), 177
High Courts30 Sept 2011Allowed
In Re: Siemens Information Processing Services Pvt. Ltd.
Karnataka High Court · (2011) 09 KAR CK 0178
Companies Act, 1956 — Section 391, 392, 392 (2), 433