COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 67 of 143

High Courts05 Aug 2011Allowed

Sri. Vijaykumar, Sri. Basavaraj and Sri. Gavisiddappa Vs State of Karnataka, Through PSI, Alawandi Town Police Station, Represented by its SPP, SPP Office, Circuit Bench, Dharwad

Karnataka High Court · (2011) 08 KAR CK 0169

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High Courts05 Aug 2011Allowed

State of Karnataka Vs Modayil Properties (P) Ltd.

Karnataka High Court · (2013) 61 VST 478

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High Courts05 Aug 2011

RK Colour Lab and Studio Vs Additional Commissioner of Commercial Taxes, Zone I, Bangalore

Karnataka High Court · (2012) 50 VST 542

Karnataka Entry Tax Act, 1979 — Section 15 (2)

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High Courts05 Aug 2011

Sri Dasaiah and Smt. Rathnamma Vs The State of Karnataka

Karnataka High Court · (2011) 08 KAR CK 0077

Penal Code, 1860 (IPC) — Section 302

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High Courts04 Aug 2011Dismissed

Commissioner of Customs, Bangalore Vs S.D. Mookerjea

Karnataka High Court · (2012) 190 ECR 15 : (2011) 274 ELT 31

Customs Act, 1962 — Section 111 (0), 28 (1)

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High Courts04 Aug 2011Allowed

Smt. Shobha Pillai Vs The Principal, Vijaya College and The Registrar, Academy of General Education

Karnataka High Court · (2011) 08 KAR CK 0090

Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 6 (1), 7

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High Courts04 Aug 2011Dismissed

Karnataka State Road Transport Corporation Bangalore Rural Division, Bangalore Vs The Deputy Labour Commissioner and The Appellate Authority, The Assistant Labour Commissioner and Controlling Authority under the Payment of Gratuity Act and L. Lakshman

Karnataka High Court · (2011) 08 KAR CK 0089

Payment of Gratuity Act, 1972 — Section 2 APayment of Gratuity Rules, 1972 — Rule 10, 10 (1)

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High Courts04 Aug 2011

Smt. Lata Purohit Vs Katterao Deshpande

Karnataka High Court · (2013) 1 KCCR 409

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204Penal Code, 1860 (IPC) — Section 34, 420, 500

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High Courts04 Aug 2011Dismissed

Sri. B.P. Channa Keshwava Shetty Vs State of Karnataka

Karnataka High Court · (2011) 5 KarLJ 206

Karnataka Land Revenue Act, 1964 — Section 67 (2), 67 (3)

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High Courts04 Aug 2011Dismissed

P.K. Mohammed Hanif Vs The Executive Officer, M.A. Usman and The Secretary

Karnataka High Court · (2011) 5 KarLJ 161

Constitution of India, 1950 — Article 226, 227Karnataka Panchayat Raj Act, 1993 — Section 269 (1), 64 (1), 64 (5)

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High Courts04 Aug 2011Allowed

Smt. Geetha D. Raju Vs State of Karnataka

Karnataka High Court · (2013) 58 VST 180

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High Courts04 Aug 2011

Smt. Mamtaz Begum Vs State of Karnataka

Karnataka High Court · (2013) 1 AKR 366

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High Courts04 Aug 2011Allowed

State of Karnataka Vs Shyamaraju and Company (India) Pvt. Ltd.

Karnataka High Court · (2012) 52 VST 125

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High Courts04 Aug 2011Allowed

Affiliated Computer Services (I) Pvt. Ltd. Vs Commr. of S. Tax, Bangalore

Karnataka High Court · (2012) 281 ELT 191 : (2012) 28 STR 432 : (2013) 39 STT 245

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High Courts03 Aug 2011

Suvarna and Others Vs Murtujsab and Another

Karnataka High Court · (2012) ACJ 936

Motor Vehicles Act, 1988 — Section 163 A, 166

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High Courts03 Aug 2011

C.C., Bangalore Vs Symphony Services Corporation India Pvt.

Karnataka High Court · (2012) 275 ELT 369

Customs Act, 1962 — Section 22, 23, 47, 60

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High Courts03 Aug 2011Allowed

Babu Vs State

Karnataka High Court · (2012) ILR (Kar) 707 : (2012) 1 KarLJ 340

Criminal Procedure Code, 1973 (CrPC) — Section 313, 326Penal Code, 1860 (IPC) — Section 307, 498A

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High Courts03 Aug 2011Allowed

Smt. Najmunnisa, Sameena Taj and Sabina Taj Vs The Regional Office The Oriental Insurance Co.Ltd.,

Karnataka High Court · (2013) 1 ACC 222 : (2012) ILR (Kar) 2063 : (2012) 4 KarLJ 523

Motor Vehicles Act, 1988 — Section 163 A, 166

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High Courts03 Aug 2011

Commissioner of Income Tax and Another Vs Jupiter Bio-Science Ltd.

Karnataka High Court · (2013) 352 ITR 113

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High Courts03 Aug 2011Dismissed

Bharat Sanchar Nigam Limited and Another Vs State of Karnataka and Others

Karnataka High Court · (2013) 75 KarLJ 310

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