High Courts15 Sept 2011Dismissed
Director of Mines and Geology Vs C.C.E. (Appeals-II)
Karnataka High Court · (2013) 31 STR 275
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 57 of 143
High Courts15 Sept 2011Allowed
Crystal Marble and Granite Pvt. Ltd. Vs Commr. of Cus., Bangalore
Karnataka High Court · (2012) 280 ELT 371 : (2013) 21 GSTR 219
Customs Act, 1962 — Section 68, 72 (1) (d)
High Courts15 Sept 2011Dismissed
Commissioner of Service Tax, Bangalore Vs Madura Coats Pvt. Ltd.
Karnataka High Court · (2012) 25 STR 3
Finance Act, 1994 — Section 66 A
High Courts15 Sept 2011Dismissed
C.S.T., Bangalore Vs Valdel Engineers and Constructors (P) Ltd.
Karnataka High Court · (2012) 26 ELT 108 : (2012) 26 STR 108
Finance Act, 1994 — Section 66 A
High Courts15 Sept 2011
Commissioner of Central Excise Vs Hemant N. Talekar
Karnataka High Court · (2012) 34 STT 473
High Courts15 Sept 2011
Sri Veerabhadreshwara Industrial Training College Vs The State of Karnataka and Mysore Urban Development Authority
Karnataka High Court · (2011) 09 KAR CK 0071
Constitution of India, 1950 — Article 14Karnataka Urban Development Authorities Act, 1987 — Section 31 (3), 31 (4), 36
High Courts15 Sept 2011Dismissed
Commissioner of C. Ex., Mangalore Vs NISA Industrial Service Pvt. Ltd.
Karnataka High Court · (2011) 24 STR 644
High Courts15 Sept 2011Dismissed
Commissioner of Central Excise, Bangalore-I Vs Bell Ceramics Ltd.
Karnataka High Court · (2012) 25 STR 428
High Courts14 Sept 2011
CIT Vs Insotex India Ltd.
Karnataka High Court · (2011) 09 KAR CK 0171
Income Tax Act, 1961 — Section 148
High Courts14 Sept 2011Allowed
Sri Javarilal Mandot Vs Sri B.G. Nagaraj Rao
Karnataka High Court · (2011) 09 KAR CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Sept 2011Dismissed
The Oriental Insurance Co. Ltd. Vs Smt. Dyamavva Goudar and Others
Karnataka High Court · (2013) 1 AKR 401
Motor Vehicles Act, 1988 — Section 140, 141, 142Workmens Compensation Act, 1923 — Section 10, 8
High Courts14 Sept 2011
Sri. Raghunathrao Patil Vs Sri. B. Basappa, The Municipal Commissioner, City Municipal Council, Bidar
Karnataka High Court · (2013) 2 AKR 326 : (2012) ILR (Kar) 595
Constitution of India, 1950 — Article 226, 227, 32
High Courts14 Sept 2011Dismissed
Commissioner of Income Tax Vs Parasamal Babulal Jain
Karnataka High Court · (2012) 208 TAXMAN 303 : (2011) 15 TAXMAN 338
Income Tax Act, 1961 — Section 143 (3), 271 (1) (c)
High Courts14 Sept 2011Dismissed
Sri. Raghunathrao Patil Vs Sri B. Basappa
Karnataka High Court · (2013) 2 AKR 326 : (2012) ILR (Kar) 595
Constitution of India, 1950 — Article 226, 227, 32
High Courts14 Sept 2011
Smt. Lakshmamma and Narasimhamurthy Vs State of Karnataka and Others
Karnataka High Court · (2011) 09 KAR CK 0030
Bangalore Development Authority Act, 1976 — Section 19
High Courts14 Sept 2011Dismissed
Commissioner of Income Tax Vs Buhler India Ltd.
Karnataka High Court · (2012) 206 TAXMAN 62
Income Tax Act, 1961 — Section 35 D, 80 HHC, 80 IA
High Courts13 Sept 2011Allowed
H.N. Veerabhadrachar Vs The Bangalore Development Authority
Karnataka High Court · (2013) 3 AKR 590
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 43, 66
High Courts13 Sept 2011Dismissed
Sree Manjunatha Wines Vs Commissioner of Income Tax, Bangalore
Karnataka High Court · (2011) 202 TAXMAN 620
Income Tax Act, 1961 — Section 206 C, 206 C (7)
High Courts13 Sept 2011Dismissed
Sri Rangaiah @ Rangaswamy Vs Sri Rangappa and Others
Karnataka High Court · (2011) 09 KAR CK 0189
High Courts13 Sept 2011Allowed
Lakshmappa Vs The State of Karnataka and Others
Karnataka High Court · (2011) 09 KAR CK 0188
Registration Act, 1908 — Section 17