High Courts22 Sept 2011Dismissed
State of Karnataka Vs Champakavathi
Karnataka High Court · (2011) 09 KAR CK 0144
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 341, 504
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 51 of 143
High Courts22 Sept 2011
Appellants: Game World Social Recreation and Games Club Vs The Government of Karnataka Home Department and Others
Karnataka High Court · (2011) 09 KAR CK 0126
Karnataka Police Act, 1963 — Section 31
High Courts22 Sept 2011Allowed
Smt. Afzalunnisa Vs Anjuman E. Islami Madrasa E. Niswan and Others
Karnataka High Court · (2011) 09 KAR CK 0121
High Courts22 Sept 2011Dismissed
Sri L. Shreeharsha Vs Kuvempu University and Dr. B.S. Mahadevaiah
Karnataka High Court · (2011) 09 KAR CK 0120
High Courts22 Sept 2011Dismissed
Sri. Ananda Kumara Vs The State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 2, 5 27, 8Penal Code, 1860 (IPC) — Section 302
High Courts22 Sept 2011Dismissed
Sri. Yarath Basheer Vs The State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 114, 302, 34, 506 II
High Courts22 Sept 2011Dismissed
M.B. Rajasekhar Vs Savithramma
Karnataka High Court · (2011) 09 KAR CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts22 Sept 2011
Kashi Recreation Association Vs The Government of Karnataka Home Department and Others
Karnataka High Court · (2011) 09 KAR CK 0072
Karnataka Police Act, 1963 — Section 31
High Courts22 Sept 2011Dismissed
Commissioner of Service Tax, Bangalore Vs Handimann Services Ltd.
Karnataka High Court · (2011) 24 STR 641
Finance Act, 1988 — Section 76, 78, 80
High Courts22 Sept 2011
Rasna Private Limited Vs State of Karnataka
Karnataka High Court · (2011) 188 ECR 233
Constitution of India, 1950 — Article 14, 19, 300AKarnataka Value Added Tax Act, 2003 — Section 4 (1) (b), 60, 64 (2)
High Courts22 Sept 2011Dismissed
Commissioner of Customs, Bangalore Vs Merchant Impex
Karnataka High Court · (2012) 276 ELT 458
Customs Act, 1962 — Section 28
High Courts22 Sept 2011Allowed
The Management of Hindustan Aeronautics Limited Vs Smt. G.N. Rama Rao
Karnataka High Court · (2011) 09 KAR CK 0016
Industrial Disputes Act, 1947 — Section 10 (1) (c), 11 (A), 17 (B)
High Courts22 Sept 2011
Sri A.P. Mohan Kumar and Others Vs State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0014
High Courts22 Sept 2011Dismissed
Commissioner of Central Excise and St, Large Taxpayer Unit, Bangalore Vs Dell International Services India Private Limited
Karnataka High Court · (2012) 51 VST 432
Central Excise Act, 1944 — Section 35 B
High Courts22 Sept 2011Allowed
Sri M.S. Aslam Vs State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0012
Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts22 Sept 2011Allowed
The Commissioner of Customs Vs Rasi Offset Printers
Karnataka High Court · (2011) 188 ECR 169 : (2012) 281 ELT 239
Customs Act, 1962 — Section 111 (d), 111 (m), 112 (a)Foreign Trade (Development and Regulation) Act, 1992 — Section 3 (2), 3 (3)
High Courts22 Sept 2011Dismissed
The Commissioner of Customs Vs Comat Technologies Pvt. Ltd.
Karnataka High Court · (2011) 188 ECR 156 : (2012) 280 ELT 511
High Courts22 Sept 2011Dismissed
The Comptroller and Auditor General of India, The Accountant General (A and E) and The Secretary to Government of India Ministry of Finance Vs Sri Knagaraja and Sri M.R. Radhakantha
Karnataka High Court · (2011) 09 KAR CK 0008
Central Civil Services (Pension) Rules, 1972 — Rule 55A
High Courts22 Sept 2011Allowed
Smt. A.G. Subhadramma Vs The Managing Director/Chairman, Hindustan Aeronautics Limited, The Personnel Manager (Admin) (Services Division), Hindustan Aeronautics Limited and The Chief Manager (Personnel), Medical and Health Unit, Hindustan Aeronautics Limited
Karnataka High Court · (2011) ILR (Kar) 5691
High Courts21 Sept 2011Allowed
Sri Eashwarachary Vs The State of Karnataka and Others
Karnataka High Court · (2011) 09 KAR CK 0196
Land Acquisition Act, 1894 — Section 30