COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 60 of 143

High Courts05 Sept 2011Dismissed

Sri Munikempaiah Vs The State of Karnataka

Karnataka High Court · (2012) 1 KarLJ 455

Karnataka Industrial Area Development Act, 1966 — Section 28 (4), 28 (6)Karnataka Land Revenue Act, 1964 — Section 56Karnataka Land Revenue Rules, 1966 — Rule 19, 20, 36 (1)

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High Courts05 Sept 2011

CIT Vs Bangalore Leather and Leather Crafts Ltd.

Karnataka High Court · (2012) 211 TAXMAN 148

Income Tax Act, 1961 — Section 269 SS

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High Courts05 Sept 2011Dismissed

Smt. Megha and Others Vs Deputy Commissioner, Gulbarga and Another

Karnataka High Court · (2013) 1 AKR 421

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High Courts02 Sept 2011Dismissed

Sri Srinath Hegde and Others. Vs Bangalore Development Authority and The State of Karnataka

Karnataka High Court · (2011) 09 KAR CK 0070

Constitution of India, 1950 — Article 12, 14, 141, 226Contract Act, 1872 — Section 23Land Acquisition Act, 1894 — Section 16 (2)

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High Courts02 Sept 2011Dismissed

Sri Srwath Hegde and Others. Vs Bangalore Development Authority and The State of Karnataka and Others

Karnataka High Court · (2011) 09 KAR CK 0066

Bangalore Development Authority Act, 1976 — Section 17 (1), 27, 33Constitution of India, 1950 — Article 12, 226

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High Courts30 Aug 2011Dismissed

CIT Vs Adeep Roloforms (P.) Ltd.

Karnataka High Court · (2011) 08 KAR CK 0165

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High Courts30 Aug 2011Dismissed

Commissioner of Income Tax, Bangalore Vs Anand Technology Resource Park (P.) Ltd.

Karnataka High Court · (2011) 202 TAXMAN 654

Income Tax Act, 1961 — Section 28, 36, 36 (1) (iii)

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High Courts30 Aug 2011

Jabber Vs Lokesh Murthy and M/s. The New India Assurance Company Ltd., B.H. Road, Bhadravathi, Shimoga District

Karnataka High Court · (2011) 08 KAR CK 0135

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High Courts30 Aug 2011

Commissioner of Income Tax Vs Bhartiya Reserve Bank Note Mudran (P.) Ltd.

Karnataka High Court · (2012) 209 TAXMAN 148

Income Tax Act, 1961 — Section 115 JB, 234 B, 234 C

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High Courts30 Aug 2011

Smt. Munirathnamma and Others Vs Sri Anneppa and Others

Karnataka High Court · (2011) 08 KAR CK 0071

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Limitation Act, 1963 — Section 110

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High Courts30 Aug 2011Allowed

Dr. Gonchigari Narayana and Others Vs Sri Jagadeesh

Karnataka High Court · (2011) 08 KAR CK 0070

Civil Procedure Code, 1908 (CPC) — Section 92Income Tax Act, 1961 — Section 12 A, 12 AA (a), 80 G

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High Courts30 Aug 2011Allowed

Commissioner of Income Tax Vs Tata Elxsi Ltd.

Karnataka High Court · (2012) 204 TAXMAN 321

Income Tax Act, 1961 — Section 10 A, 80 HHC, 80 HHC (3)

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High Courts30 Aug 2011Allowed

Shanta Vs State of Kamataka

Karnataka High Court · (2013) 2 AKR 23 : (2013) 2 KCCR 1167

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High Courts30 Aug 2011Allowed

Ms. Malathi Rau Vs The Chief Engineer (West), The Commissioner, The Assistant Director (West), Planning Cell and Mrs. Kamini Srinivasan Kurpad

Karnataka High Court · (2011) 08 KAR CK 0023

Karnataka Municipal Corporations Act, 1976 — Section 10, 11, 443 (3), 9

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High Courts29 Aug 2011Dismissed

Sri Mazar Pasha Vs Smt. Faruana Begum and The Divisional Manager, New India Assurance Co. Ltd.

Karnataka High Court · (2011) 08 KAR CK 0137

Motor Vehicles Act, 1988 — Section 3 (1)Workmens Compensation Act, 1923 — Section 15, 22, 5

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High Courts29 Aug 2011Allowed

Smt. Rasul Bi and Others Vs Union of India

Karnataka High Court · (2011) 08 KAR CK 0136

Railways Act, 1890 — Section 123 (c), 123 (c) (ii), 124

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High Courts29 Aug 2011Dismissed

Sri B.S. Yedd Yurappa Vs The State of Karnataka and Sri Sirajin Basha

Karnataka High Court · (2011) 08 KAR CK 0122

Criminal Procedure Code, 1973 (CrPC) — Section 204 (b), 438Karnataka Land Restriction on Transfer Act, 1991 — Section 3, 4, 9Penal Code, 1860 (IPC) — Section 120 B, 405, 406, 420, 463

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High Courts29 Aug 2011Allowed