High Courts22 Jul 2011Allowed
Shakira, Ruzmi rep by Guardian Mother Smt. Shakira, Mohammed Husen Shabandri and Sabeera Vs Krishna Kanchan and Royal Sundaram Alliance Insurance Co. Ltd.
Karnataka High Court · (2011) 07 KAR CK 0008
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 77 of 143
High Courts21 Jul 2011
Commr. of C. Ex., Bangalore-III Vs Kenna Metal Widia [India] Ltd.
Karnataka High Court · (2012) 280 ELT 381
Central Excise Act, 1944 — Section 11 AB, 11 AB (2B)
High Courts21 Jul 2011Allowed
Ismail Khan Shah and Others Vs State
Karnataka High Court · (2012) CriLJ 2649
Penal Code, 1860 (IPC) — Section 120 B, 420Prevention of Corruption Act, 1988 — Section 3, 4
High Courts21 Jul 2011
Ismail Khan Shah @ I.K. Shah, M. Ibrahim Khan and I.K. Feju Shah Vs State
Karnataka High Court · (2011) 07 KAR CK 0272
Penal Code, 1860 (IPC) — Section 120 B, 420, 467, 468
High Courts21 Jul 2011Allowed
Commissioner of Central Excise, Bangalore-I Vs Aravind Brands Ltd.
Karnataka High Court · (2011) 273 ELT 239
Central Excise Act, 1944 — Section 11 AB
High Courts21 Jul 2011
Shahina K.K. Vs State
Karnataka High Court · (2011) 07 KAR CK 0192
Constitution of India, 1950 — Article 19Penal Code, 1860 (IPC) — Section 149, 506
High Courts21 Jul 2011Dismissed
V.K. Sasikala Vs State
Karnataka High Court · (2011) 07 KAR CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 109, 120 BPrevention of Corruption Act, 1988 — Section 13 (1), 13 (2)
High Courts21 Jul 2011Dismissed
Sri. R.N. Sohankumar and Others Vs Sri. Sirajin Basha
Karnataka High Court · (2011) 07 KAR CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Land (Restriction on Transfer) Act, 1991 — Section 3, 4Penal Code, 1860 (IPC) — Section 120 B, 405, 406, 420, 463
High Courts21 Jul 2011Dismissed
Aisin NTTF Pvt. Limited Vs State of karnataka and Others
Karnataka High Court · (2012) 50 VST 494
Karnataka Sales Tax Act, 1957 — Section 22 (6), 25 A, 4, 5 A, 6 B
High Courts21 Jul 2011Dismissed
Official Liquidator of Murudeshwara Foods and Exports Ltd. (in Liqn.) Vs Sri. K. Ananda Shetty and Others
Karnataka High Court · (2011) 167 CompCas 422
Companies (Court) Rules, 1959 — Rule 11B, 260Companies Act, 1956 — Section 503 (5), 543, 550 (3), 552, 555 (3)
High Courts20 Jul 2011
Commissioner of Income Tax, Bangalore Vs Kurlon Ltd.
Karnataka High Court · (2011) 07 KAR CK 0286
High Courts20 Jul 2011
Smt. R. Geethamani Vs Sri Chandraiah
Karnataka High Court · (2011) 07 KAR CK 0217
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts20 Jul 2011Dismissed
Branch Manager, Oriental Insurance Co Ltd. Vs Smt. Fathimabi
Karnataka High Court · (2012) 1 KarLJ 346 : (2012) 2 LLJ 770 : (2012) 2 TAC 481
High Courts20 Jul 2011Dismissed
State Vs Muniyappa Nagappa and Chikka Nagappa
Karnataka High Court · (2011) 07 KAR CK 0117
Penal Code, 1860 (IPC) — Section 109, 376, 417, 506
High Courts20 Jul 2011Allowed
Divakara Bhandary and Sri Ponkar Poojary @ Shivappa Poojary Vs State of Karnataka
Karnataka High Court · (2011) 07 KAR CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 34, 439
High Courts20 Jul 2011
The High Court of Karnataka Vs G. Ramesh and Smt. Pushpalatha
Karnataka High Court · (2011) 07 KAR CK 0115
Contempt of Courts Act, 1971 — Section 12
High Courts20 Jul 2011Dismissed
M/s. ETA Melco Engg. Co. Pvt. Ltd. Vs Commercial Tax Officer, (ENF 14), SZ, VTK-2, Office of the Addl. Commissioner of Commercial Taxes, 6th Floor, 80 Feet Road, Near NGH Complex, Viveknagar Post, Koramangala, Bangalore - 47, The Dy. Commissioner of Commercial Taxes (ENF), SZ, VTK-2, Office of the Addl. Commissioner of Commercial Taxes, 6th Floor, 80 Feet Road, Near NGH Complex, Viveknagar Post, Koramangala, Bangalore - 47, Addl. Commissioner of Commercial Taxes (ENF), SZ, VTK-2, Office of the Addl. Commissioner of Commercial Taxes, 6th Floor, 80 Feet Road, Near NGH Complex, Viveknagar Post, Koramangala, Bangalore - 47 and The Commissioner of Commercial Taxes, Karnataka, HOD, 1st Main, VTK, Gandhinagar, Bangalore - 9
Karnataka High Court · (2011) 07 KAR CK 0107
Karnataka Value Added Tax Act, 2003 — Section 2 (24), 39 (1), 72 (2)
High Courts20 Jul 2011Dismissed
M/s. Ador Multiproducts Ltd. Vs Mr. N.B. Sagadevan
Karnataka High Court · (2012) 1 LLJ 20 : (2011) LLR 1166
Industrial Disputes Act, 1947 — Section 10 (4A), 2 (s)
High Courts20 Jul 2011Allowed
M. Harish So. Late Made Gowsa Vs Kum Sindhu and Chi. Sagar
Karnataka High Court · AIR 2012 Kar 1 : (2011) 4 KCCR 3235
Hindu Succession Act, 1956 — Section 12, 6, 8
High Courts19 Jul 2011Allowed
Girijesh vyas and Smt. Smitha vyas Vs G. Vishnuvardhan, Tata Aig Gen. Ins. Company Ltd. And Subramani
Karnataka High Court · (2012) ACJ 2326 : AIR 2012 Kar 44 : (2012) ILR (Kar) 983 : (2011) 4 KCCR 2998