High Courts13 Sept 2011Dismissed
Smt Bharathi, Master Kushal Kumar, Master Karthik and Ms Kavya Vs Smt. Dhanalakshmi and Smt. Munithayamma
Karnataka High Court · (2011) 09 KAR CK 0136
Hindu Succession Act, 1956 — Section 6, 8
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 58 of 143
High Courts13 Sept 2011Dismissed
Bhavanamma and Smt. Sreemathi Vs V.N. Dongare and City Municipal Council
Karnataka High Court · (2011) 09 KAR CK 0108
High Courts13 Sept 2011
Abdul Nazar Bakel Mavval Vs Commissioner of Cus., Mangalore
Karnataka High Court · (2012) 277 ELT 313
Customs Act, 1962 — Section 135Passports Act, 1967 — Section 10 (3) (e), 10 (A)
High Courts13 Sept 2011Allowed
Ananda Pai Vs State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0027
Prevention of Corruption Act, 1988 — Section 12
High Courts13 Sept 2011
Sri D.C. Gangadhara Vs Sri Shamusa, Sri N. Ramu and The Bangalore Development Authority
Karnataka High Court · (2011) 09 KAR CK 0024
High Courts12 Sept 2011
B V Harinarayana Reddy Vs Kumari Chukki Nanjunda Swamy and Others
Karnataka High Court · (2011) 09 KAR CK 0213
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Hindu Marriage Act, 1955 — Section 13 B, 7 (1) (c)
High Courts12 Sept 2011Partly Allowed
Solar Automobiles India (P) Ltd. Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2011) 245 CTR 475 : (2012) 204 TAXMAN 667
Income Tax Act, 1961 — Section 131, 156, 194 A, 201, 201 (1A)
High Courts12 Sept 2011Allowed
Commissioner of Income Tax, Bangalore Vs Smt. Subbalakshmi
Karnataka High Court · (2011) 202 TAXMAN 448
Income Tax Act, 1961 — Section 153 A
High Courts12 Sept 2011
Dr. R. Dwarakinath and Others Vs State of Karnataka and Others
Karnataka High Court · (2011) 09 KAR CK 0165
Biological Diversity Act, 2002 — Section 37Constitution of India, 1950 — Article 131
High Courts12 Sept 2011Partly Allowed
Solar Automobiles India (P.) Ltd. Vs Deputy Commissioner of Income Tax (TDS), Circle-18(2)
Karnataka High Court · (2011) 245 CTR 475 : (2012) 204 TAXMAN 667
Income Tax Act, 1961 — Section 131, 133 A, 156, 190, 194
High Courts12 Sept 2011Dismissed
Girimallappa Vs The Spl. Land Acquisition Officer and The Executive Engineer
Karnataka High Court · (2011) 09 KAR CK 0001
High Courts09 Sept 2011Allowed
Bharat Petroleum Corporation Limited Vs Additional Commissioner of Commercial Taxes
Karnataka High Court · (2012) 51 VST 496
High Courts09 Sept 2011Dismissed
R. Nagaraja Shetty and Others Vs The Karnataka Electricity Regulatory Commission
Karnataka High Court · (2012) ILR (Kar) 2211
Electricity Act, 2003 — Section 42 (1), 45, 45 (3), 46
High Courts09 Sept 2011Dismissed
R. Nagaraja Setty, M.R. Vishveshwaraiah and B.M. Sreekantaswamy Vs The Karnataka Electricity Regulatory Commission Bangalore
Karnataka High Court · (2013) 1 KarLJ 95
Electricity Act, 2003 — Section 42 (1), 45, 46, 62
High Courts09 Sept 2011Dismissed
Commissioner of Service Tax, Bangalore Vs Prasad Bidappa
Karnataka High Court · (2012) 26 STR 4
Finance Act, 1994 — Section 73 (3), 76
High Courts09 Sept 2011Dismissed
Nal Layout Residents'' Association and Nal Employees Co-Operative Housing Society Limited Vs Bangalore Development Authority and Kashmiri Hindu Cultural Welfare Trust (R)
Karnataka High Court · (2012) 2 KarLJ 111
Bangalore Development Authority (Allotment of Civic Amenity Sites) Act, 1976 — Section 2 (bb), 38 A
High Courts09 Sept 2011
Smt Vasanthaa Vs The Commissioner Bangalore Development Authority and Commissioner B.B.M.P.
Karnataka High Court · (2011) 09 KAR CK 0187
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts09 Sept 2011
In Re: Solidcore Techsoft Systems India (P.) Ltd.
Karnataka High Court · (2012) 108 CLA 367 : (2012) 171 CompCas 286
Companies Act, 1956 — Section 391, 394
High Courts09 Sept 2011
Ferrostaal A.G. (formerly MAN Ferrostaal AG) Vs Bharati Shipyard Ltd. and State Bank of India
Karnataka High Court · (2011) 09 KAR CK 0028
Arbitration and Conciliation Act, 1996 — Section 44, 9
High Courts09 Sept 2011Dismissed
Commr. of C. Ex., Bangalore-III Vs Tata Auto Components Systems Ltd.
Karnataka High Court · (2012) 277 ELT 318 : (2013) 29 STR 105
Central Excise Act, 1944 — Section 11 ACENVAT Credit Rules, 2004 — Rule 10, 10 (3), 3 (5)