High Courts08 Sept 2011Allowed
M/s. Laxmi Enterprises Vs The Commissioner and The Joint Commissioner (South)
Karnataka High Court · (2011) 09 KAR CK 0233
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 59 of 143
High Courts08 Sept 2011
Tribuvan Motors Vs State of Karnataka
Karnataka High Court · (2013) 57 VST 324
High Courts08 Sept 2011Dismissed
Commissioner of Service Tax, Bangalore Vs Master Kleen
Karnataka High Court · (2012) 25 STR 439
Finance Act, 1994 — Section 76, 76 (3)
High Courts08 Sept 2011Allowed
Smt. Kavita Ganashamdas Vs Sri Sudarshan Murthy, Smt. Rathnavathi Ballal and Sri Sanjay L. Carlo
Karnataka High Court · (2011) 09 KAR CK 0148
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1963 — Section 54, 54 (2)
High Courts08 Sept 2011Dismissed
State Vs Siddalingaiah and Others
Karnataka High Court · (2011) 09 KAR CK 0147
Penal Code, 1860 (IPC) — Section 143, 148, 149, 324, 326
High Courts08 Sept 2011Allowed
Rama @ Appi, Jagadisha @ Jagga and Sunil Kumar Swamy Vs State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0146
Penal Code, 1860 (IPC) — Section 143, 149, 302, 307, 323
High Courts08 Sept 2011Allowed
Raju @ Devaraju and Smt Hoovamma Vs Pavitra @ Puttalaxmi, Chinmay, (Since The Second Respondent Is Minor Rep By Natural Guardian Mother The First Respondent I.E. Pavitra @ Puttalakshmi) and Others
Karnataka High Court · (2011) 09 KAR CK 0067
High Courts08 Sept 2011Dismissed
Commissioner of Central Excise and Service Tax Vs Adecco Flexione Workforce Solutions Ltd.
Karnataka High Court · (2012) 26 STR 3 : (2012) 34 STT 472 : (2012) 51 VST 110
Finance Act, 1994 — Section 73 (1), 76
High Courts08 Sept 2011Dismissed
Jagadish Bajaj Vs Commissioner of Customs, Bangalore
Karnataka High Court · (2012) 281 ELT 71
Customs Act, 1962 — Section 129, 130 (c)
High Courts08 Sept 2011Allowed
Raghavendra Wines Vs State of Karnataka
Karnataka High Court · (2012) 56 VST 238
High Courts08 Sept 2011
The State of Karnataka and Another Vs Sri. K. Shivanna and Others
Karnataka High Court · (2011) 09 KAR CK 0025
Constitution of India, 1950 — Article 226, 32Reservation (to the posts In the Civil Services of the State) Act, 2002 — Section 4
High Courts08 Sept 2011Allowed
Sri. H.D. Kumarswamy Vs Sri. M. Vinod kumar Naik and State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts08 Sept 2011Allowed
Dr. B.L. Sujatha Vs The State of Karnataka and Dr M Dakshayani
Karnataka High Court · (2012) 5 KarLJ 599 : (2012) 3 KarLJ 334
High Courts07 Sept 2011
M/s Indus Towers Ltd. Vs The Deputy Commissioner of Commercial Taxes Enforcement I. South Zone, Koramangala Bangalore-560047 and Others etc. etc.
Karnataka High Court · (2012) 285 ELT 3 : (2012) 56 VST 369
Constitution of India, 1950 — Article 226, 286 (1) (a), 366 (29A) (d)Karnataka Value Added Tax Act, 2003 — Section 2 (29) (d), 39 (1)
High Courts07 Sept 2011Dismissed
M/s. V.S. Lad and Sons and Others Vs Sociedade De Fomento Industrial Private Limited
Karnataka High Court · (2011) 09 KAR CK 0219
Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 21, 3, 5
High Courts07 Sept 2011
Sri K. Govinde Gowda Vs Smt. Akkayamma and Others
Karnataka High Court · (2011) 4 KCCR 2799
Constitution of India, 1950 — Article 14Karnataka Stamp Act, 1957 — Section 31, 32, 34, 39
High Courts07 Sept 2011Dismissed
Suresh C. Vs State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0068
Karnataka Land Revenue Act, 1964 — Section 136 (3), 3, 4, 56
High Courts06 Sept 2011Dismissed
Sarojini, Sunitha and Sandeep, 2 and 3 are children of late A.P. Subramanyam Vs Ishwaridevi and The United India Insurance Co. Ltd. United India Insurance Co. Ltd. Vs Sarojini, Sunitha, Sandeep, 2 and 3 are children of late A.P. Subramanyam and Ishwaridevi Menaria
Karnataka High Court · (2013) 1 ACC 849 : (2013) ACJ 255 : (2012) ILR (Kar) 587 : (2011) 4 KCCR 3303 : (2012) 2 TAC 489
High Courts06 Sept 2011Allowed
Dr. M.N. Venkatararmu Vs The State of Karnataka and Others
Karnataka High Court · (2011) 09 KAR CK 0022
Constitution of India, 1950 — Article 12Karnataka Co-operative Societies Act, 1959 — Section 29 G
High Courts05 Sept 2011Allowed
Sri. C.S. Ravishankar and Sri. S. Bhojappa Vs Dr. C.K. Ravishankar Kalegowda and Others
Karnataka High Court · (2011) 09 KAR CK 0135
Arbitration and Conciliation Act, 1996 — Section 11, 11 (6), 8, 8 (1), 8 (2)