COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 69 of 143

High Courts29 Jul 2011Dismissed

The Enforcement officer, Directorate of Enforcement, foreign exchange Regulation Act 1973 Vs Mohammed Akram

Karnataka High Court · (2013) 1 Crimes 439

Criminal Procedure Code, 1973 (CrPC) — Section 313Foreign Exchange Regulation Act, 1973 (FERA) — Section 40, 56 (1)Forigen Evidence Rule Act, 1974 — Section 3 (c)

Read judgment

High Courts29 Jul 2011

Consolidated Engineering Enterprises Vs The Principal Secretary to Government Irrigation Department (Minor Irrigation), The Executive Engineer Minor Irrigation Division and Sri. B.M. Rama Prasad Chief Engineer (Retired)

Karnataka High Court · (2011) 07 KAR CK 0173

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 18 Rule 17

Read judgment

High Courts29 Jul 2011Allowed

Sri G. Parameshwarappa, Peon Vs State

Karnataka High Court · (2011) 07 KAR CK 0171

Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7

Read judgment

High Courts29 Jul 2011

N. Neeraj Kumari, Kum. N. Bhavani and Kum. N. Sindhu Vs The Managing Director K.S.R.T.C The Managing Director K.S.R.T.C. Vs N. Neeraj Kumari, Kum. N. Bhavani and Kum. N. Sindhu

Karnataka High Court · (2011) 07 KAR CK 0170

Motor Vehicles Act, 1988 — Section 163 A

Read judgment

High Courts29 Jul 2011Allowed

Bangalore Metropolitan Transport Corporation Vs The Deputy Labour Commissioner and The Appellate Authority Under The Payment of Gratuity Act, The Assistant Labour Commissioner and Controlling Authority Under The Payment of Gratuity Act and Tukarama Rao

Karnataka High Court · (2011) 07 KAR CK 0169

Payment of Gratuity Rules, 1972 — Rule 10

Read judgment

High Courts29 Jul 2011Dismissed

Sri R. Raju Vs Sri N. Lokesh Reddy

Karnataka High Court · (2011) 07 KAR CK 0167

Criminal Procedure Code, 1973 (CrPC) — Section 200, 255 (2), 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 148

Read judgment

High Courts29 Jul 2011Allowed

Parvathamma Dead by L.R. Lokesh and Lokesh H. Vs Govindappa dead by L.R. (Kariyamma, Chandramma and Laxmamma), Kariyappa and M.B. Kalleshappa

Karnataka High Court · (2011) 07 KAR CK 0112

Read judgment

High Courts29 Jul 2011

Machamanda N. Sumanth, Manira Muthappa and Ajjamada Jaya Vs The State of Karnataka

Karnataka High Court · (2011) 07 KAR CK 0111

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 332, 34, 341, 506

Read judgment

High Courts29 Jul 2011

Sri Noor Mohammed Panali Vs The Deputy Superintendent of Police and Another

Karnataka High Court · (2011) 07 KAR CK 0102

Penal Code, 1860 (IPC) — Section 161, 164, 165Prevention of Corruption Act, 1988 — Section 10, 11, 13, 15, 19

Read judgment

High Courts29 Jul 2011

Basappa Vs Smt. Nagarathnamma and Others

Karnataka High Court · (2011) 07 KAR CK 0100

Read judgment

High Courts29 Jul 2011Allowed

Ramegowda and Kempegowda Vs Boramma and Others

Karnataka High Court · (2011) 07 KAR CK 0097

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Transfer of Property Act, 1882 — Section 58 (c)

Read judgment

High Courts29 Jul 2011Dismissed

Commissioner of Central Excise, Belgaum Vs Gokak Mills

Karnataka High Court · (2012) 276 ELT 12

CENVAT Credit Rules, 2002 — Rule 12CENVAT Credit Rules, 2004 — Rule 14

Read judgment

High Courts29 Jul 2011Dismissed

Commissioner of Service Tax, Bangalore Vs Prakash and Co.

Karnataka High Court · (2012) 26 STR 303

Finance Act, 1994 — Section 76, 77

Read judgment

High Courts29 Jul 2011Dismissed

Commissioner of C. Ex., Cus. and S.T., Mysore Vs Vinay Chandra

Karnataka High Court · (2012) 279 ELT 491

Customs Act, 1962 — Section 112 (a) (ii)

Read judgment

High Courts29 Jul 2011Allowed

Sri. G.B. Neelakanta Prabhu Vs Sri. S G. Ravikumar, Smt. Sujatha and Sri. S.G. Punith Kumar rep. by his mother Sujatha

Karnataka High Court · (2011) 07 KAR CK 0043

Specific Relief Act, 1963 — Section 16 (c), 20, 22

Read judgment

High Courts29 Jul 2011Dismissed

Kairali Enterprises Vs State of Karnataka

Karnataka High Court · (2011) 07 KAR CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 100, 482Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 420

Read judgment

High Courts28 Jul 2011

Commissioner of Customs, Bangalore Vs G.M. Exports

Karnataka High Court · (2012) 279 ELT 493

Customs Act, 1962 — Section 111 (1), 111 (m), 125

Read judgment

High Courts28 Jul 2011Dismissed

Lingappa Achary Vs The State of Karnataka and Others

Karnataka High Court · (2011) 4 KCCR 2708

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (3), 5 A

Read judgment

High Courts28 Jul 2011Dismissed

Commissioner of Service Tax, Service Tax Commissionerate, Bangalore Vs AK and I Advertising Private Lt d

Karnataka High Court · (2012) 50 VST 296

Finance Act, 2003 — Section 76, 77, 78

Read judgment

High Courts27 Jul 2011Dismissed

Mr. N. Manzoor Ahmed and Another Vs State of Karnataka

Karnataka High Court · (2013) 1 KCCR 401

Read judgment