High Courts30 Sept 2011Dismissed
H and B Stores Ltd. Vs Additional Commissioner of Commercial Taxes, Zone I, Bangalore
Karnataka High Court · (2012) 55 VST 77
Karnataka Value Added Tax Act, 2003 — Section 53 (12), 53 (2), 64 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 49 of 143
High Courts30 Sept 2011Dismissed
The Principal Chief Post Master General Karnataka Circle, Director of Postal Services, Senior Superintendent of Post Offices Bangalore East Division and The Union of India (UOI) Vs Sopan Madari
Karnataka High Court · (2011) 09 KAR CK 0082
Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 29 (1)Central Civil Services (Conduct) Rules, 1964 — Rule 3 (1) (i), 3 (1) (ii)
High Courts30 Sept 2011Dismissed
M/s. Apna Car.Com Pvt. Ltd. Vs M/s. Automart India Ltd.
Karnataka High Court · (2011) ILR (Kar) 5583
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 10, 10 (1), 8
High Courts29 Sept 2011Dismissed
Mitsubishi Corporation Vs State of Karnataka and Others
Karnataka High Court · (2012) 53 VST 489
High Courts29 Sept 2011Allowed
East Cultural Association Vs State of Karnataka
Karnataka High Court · (2012) 55 VST 463
Karnataka Tax on Luxuries Act, 1979 — Section 2 (4), 3 B
High Courts29 Sept 2011
The Commissioner of Customs Vs T.V. Mohammed and Another
Karnataka High Court · (2013) 75 KarLJ 225
High Courts28 Sept 2011
Commissioner Of Income Tax and Another Vs Smt. Annapoornamma Chandrashekar
Karnataka High Court · (2012) 250 CTR 387 : (2013) 353 ITR 55 : (2012) 204 TAXMAN 92
Income Tax Act, 1961 — Section 132, 132 A, 158, 158 BC, 158 BD
High Courts28 Sept 2011Allowed
Kunigal Stud Farm Employees Union Vs M/s. United Racing and Blood Stock Breeders Ltd.
Karnataka High Court · (2011) 09 KAR CK 0102
Industrial Employment (Standing Orders) Act, 1946 — Section 6 (1)
High Courts28 Sept 2011Dismissed
Commissioner of Income Tax Vs Hindustan Aeronautics Ltd.
Karnataka High Court · (2011) 203 TAXMAN 449
Finance Act, 2000 — Section 115 JA, 115 JB, 80 HHC
High Courts28 Sept 2011
Bhuvaneshwari Maternity and Child Hospital Vs State Bank of India and Another
Karnataka High Court · (2012) 1 BC 81
High Courts26 Sept 2011Dismissed
Director of Income Tax (International Taxation) and Another Vs Mrs. Jennifer Bhide
Karnataka High Court · (2011) 09 KAR CK 0232
High Courts26 Sept 2011Dismissed
Director of Income Tax (International Taxation) Vs Mrs. Jennifer Bhide
Karnataka High Court · (2012) 252 CTR 444
Income Tax Act, 1961 — Section 143 (3), 54, 54 EC
High Courts26 Sept 2011Dismissed
Sri Lakshminarayana I Bhat Vs The Assistant General Manager (Personnel) and The Disciplinary Authority Industrial Relation Division Syndicate Bank, Head Office, Manipal - 576104, The General Manager (p) And the Appellate Authority Industrial Relation Division Syndicate Bank, Head Office, Manipal - 576104, The Executive Director (Reviewing Authority) Syndicate Bank, Corporate Office, Gandhinagar, Bangalore - 560009 and The Chairman and the Managing Director, Syndicate Bank, Head Office, Manipal - 576104
Karnataka High Court · (2011) 09 KAR CK 0202
Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 18, 6
High Courts26 Sept 2011Dismissed
CIT and Another Vs Shri Krishna Mohan
Karnataka High Court · (2011) 09 KAR CK 0116
Income Tax Act, 1961 — Section 249 (4) (a), 253, 253 (1) (b)
High Courts26 Sept 2011Dismissed
Sri Ritesh P. Amin Vs The Registrar General High Court of Karnataka Bangalore and The Registrar Karnataka Administrative Tribunal Indiranagar Bangalore
Karnataka High Court · (2011) 09 KAR CK 0069
High Courts23 Sept 2011Dismissed
Sri. L Krishnoji Rao Vs Agarbathi Workers House Building Co-operative Society Limited and Others
Karnataka High Court · (2011) 09 KAR CK 0229
High Courts23 Sept 2011Allowed
Karnataka Prantya Raita Sangha Vs Union of India, The State of Karnataka, Director National Rural Employment Guaranty Scheme Department of Rural Development and Panchayat Raj and Karnataka State Employment Guarantee Council Bharathiya Mazdoor Sangha Vs Union of India, The State of Karnataka and Director National Rural Employment Guaranty Scheme Department of Rural Development and Panchayat Raj C. Ramanjaneya, Rangaswamy, Govindaraju and Hanumantharaju Vs Union of India, The State of Karnataka Department of Rural Development and Panchayat Raj, Director National Rural Employment Guaranty Scheme Department of Rural Development and Panchayat Raj M.S. Building, Bangalore, Karnataka State Employment Guarantee Council and Committee on wage and labour standards
Karnataka High Court · (2011) 09 KAR CK 0190
Constitution of India, 1950 — Article 23, 41Mahatma Gandhi National Rural Employment Guarantee Act, 2005 — Section 6 (1), 6 (2)
High Courts23 Sept 2011Allowed
Siddamma Gowda, Janardhana and Veerabhadregowda @ Putta Gowda, 4 Viji @ Vijayalakshmi Vs State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0163
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 306, 34
High Courts23 Sept 2011Allowed
Sri. Ramachandra Kudthalkar, Panduranga Eswar Shet and Raghavendra Eswar Shet Vs The State
Karnataka High Court · (2011) 09 KAR CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts23 Sept 2011Allowed
A Gundabhat Shastry Vs Commissioner, Bangalore Development Authority and State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0155