COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 61 of 143

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 0026

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 Courts26 Aug 2011

B.S. Yeddyurappa Vs State of Karnataka and Sri Y.S.V. Datta Member of Legislative Council

Karnataka High Court · (2011) 08 KAR CK 0121

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 190

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High Courts26 Aug 2011Dismissed

Ghatge Karkera Power Industries Vs Additional Commissioner of Commercial Taxes and Another

Karnataka High Court · (2013) 57 VST 255

Karnataka Sales Tax Act, 1957 — Section 22 A (1), 5 B

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High Courts26 Aug 2011Allowed

Bangalore Metropolitan Transport Corporation Vs The Deputy Labour Commissioner and The Appellate Authority and Others

Karnataka High Court · (2012) ILR (Kar) 453

Payment of Gratuity Act, 1972 — Section 2 (A)Payment of Gratuity Rules, 1972 — Rule 10

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High Courts26 Aug 2011Dismissed

Ultrafilter GMBH Vs Ultrafilter (India) P. Ltd. and Another

Karnataka High Court · (2011) 08 KAR CK 0040

Companies Act, 1956 — Section 397, 398, 399, 402, 403

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High Courts26 Aug 2011Dismissed

The Commissioner of Income Tax, C.R. Building, Queens Road, Bangalore and The Joint Commissioner of Income Tax(Asst), Special Range-2, C.R. Building, Queens Road, Bangalore Vs M/s. Micro Labs Ltd., No. 3, Queens Road, Bangalore The Commissioner of Income Tax, No. 55/1, Shilpashree Vidyaranaya Complex, Vishweshwaranagar, Mysore and The Asst. Commissioner of Income Tax, Investigation Circle-I, No. 55/1 Shilpashree Vidyaranaya Complex, Vishweshwaranagar, Mysore Vs Smt. Pawan Kumari Sakleshpur

Karnataka High Court · (2012) 254 CTR 81 : (2012) ILR (Kar) 2606 : (2012) 348 ITR 75 : (2012) 211 TAXMAN 15

Income Tax Act, 1961 — Section 132, 132 A, 139, 148, 158 BC

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High Courts25 Aug 2011Allowed

State of Karnataka Lokayukta Police Belgaum Vs Shri. Mahesh Hanumshet

Karnataka High Court · (2011) 08 KAR CK 0171

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High Courts25 Aug 2011Allowed

Chandrashekhar Junjappa Sooranagi Vs State of Karnataka Represented by State Public Prosecutor High Court Building Bangalore Vijaya Kumar and Amaresh Ningappa Halli Vs State Public Prosecutor for State of Karnataka by Laxmeshwara Police Station Ag''s Office, High Court Building Bangalore

Karnataka High Court · (2011) 08 KAR CK 0170

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High Courts25 Aug 2011Dismissed

Commissioner of Cus. Vs Jindal Vijayanagar Steel Ltd.

Karnataka High Court · (2017) 346 ELT 378

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High Courts25 Aug 2011Allowed

State of Karnataka Vs Mahesh Shankar Hanumshet

Karnataka High Court · (2013) 1 AKR 418

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High Courts25 Aug 2011Dismissed

ACC Ltd. Vs State of Karnataka

Karnataka High Court · (2012) 52 VST 129

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High Courts25 Aug 2011

A. Joseph Fathiraj Vs State

Karnataka High Court · (2011) 08 KAR CK 0123

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7

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High Courts25 Aug 2011Dismissed

Commissioner of Service Tax Vs C Ahead Info Technologies India Pvt. Ltd.

Karnataka High Court · (2012) 53 VST 215

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High Courts25 Aug 2011

Shell India Markets Private Limited (Earlier Shell Technology India Private Limited) Vs Commissioner of Central Excise, Bangalore

Karnataka High Court · (2012) 28 STR 87 : (2012) 50 VST 140

Central Excise Act, 1944 — Section 11 BFinance Act, 1994 — Section 69

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High Courts25 Aug 2011Dismissed

Mr. Haragi Parasappa @ Giddappa Vs State of Karnataka

Karnataka High Court · (2012) 1 KarLJ 285

Constitution of India, 1950 — Article 226, 227High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 2 (2), 2 (3b), 6, 9

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High Courts24 Aug 2011

Pai Vinod Vs Deputy Commissioner of Income Tax Deputy Commissioner of Income Tax Vs Pai Vinod

Karnataka High Court · (2013) 353 ITR 622

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High Courts23 Aug 2011

Karle International Vs Commissioner of Customs, Bangalore

Karnataka High Court · (2012) 281 ELT 486

Customs Act, 1962 — Section 51, 75, 75 (2)

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High Courts23 Aug 2011

Sri Obalappa Obanna and Others Vs K.V. Lakshmana and Others

Karnataka High Court · (2011) 08 KAR CK 0087

Constitution of India, 1950 — Article 341, 342Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5 A, 5 A (1A)

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High Courts23 Aug 2011

State Vs Karthik Mahadevappa

Karnataka High Court · (2011) 08 KAR CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 326, 328, 458

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High Courts23 Aug 2011Dismissed

Smt. Sannamma Vs The Assistant Commissioner Mandya District and Others

Karnataka High Court · (2012) 2 KarLJ 493

Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 A, 5 A (1A)

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