High Courts16 Jun 2011Dismissed
Assistant Collector of Cus. (Prev.), Mangalore Vs Yogish Achar
Karnataka High Court · (2012) 278 ELT 312
Customs Act, 1962 — Section 108, 135
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 86 of 143
High Courts16 Jun 2011Dismissed
Sri Bettaswama1ah Vs The State of Karnataka and Others
Karnataka High Court · (2012) 2 KarLJ 16
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 163 (2), 168, 88
High Courts16 Jun 2011Dismissed
Commissioner of Customs, Bangalore Vs M.N.S. Exports (P) Ltd.
Karnataka High Court · (2012) 281 ELT 524 : (2013) 20 GSTR 394
Customs Act, 1962 — Section 108, 112, 147 (2)
High Courts15 Jun 2011
Shivakumar Vs The Managing Director BMTC, Central Office K.H. Road, Bangalore
Karnataka High Court · (2011) 06 KAR CK 0092
High Courts15 Jun 2011Allowed
National Insurance Company Ltd. Vs Smt. Anjali and Kum. Jeeva
Karnataka High Court · (2011) 8 RCR(Civil) 200
Motor Vehicles Act, 1988 — Section 163 A
High Courts15 Jun 2011Dismissed
Sathee Premnath and Others Vs Mysore Urban Development Authority, Corporation of the City of Mysore, State of Karnataka and Maverick Holdings and Investments Pvt. Ltd.
Karnataka High Court · (2011) 06 KAR CK 0079
Constitution of India, 1950 — Article 14, 19, 21, 300AMysore Improvement Act, 1903 — Section 18 (1), 18 (2)
High Courts15 Jun 2011
The Assistant Provident Fund Commissioner Vs Chinmaya Mission Hospital
Karnataka High Court · (2011) 131 FLR 159
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 A
High Courts15 Jun 2011
Oriental Insurance Co. Ltd. Vs Shivanna and Others
Karnataka High Court · (2011) 06 KAR CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 173, 200
High Courts14 Jun 2011Dismissed
State of Karnataka Vs Satish Sathyanarayana and Others
Karnataka High Court · (2012) CriLJ 379
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 323, 34, 506
High Courts14 Jun 2011Dismissed
The Oriental Insurance Company Ltd. Vs Sri. Viswanath, Since Dead By L. Rs., (Sri. Dharanappa Poojary,.Sri. Santhosh, Smt. Jayashree, Smt. Shobha The Respondent No. 1 (A) Is The Father,1 (B) Is The Brother 1(C) and 1(D) Are The Sisters of Late Viswanath, The Managing Partner, M/S. Durgamba Motors, Sri. Chandrashekar and National Insurance Company, Ltd.,
Karnataka High Court · (2012) ACJ 2316
High Courts14 Jun 2011Allowed
Betta alias Kariaiah Vs State
Karnataka High Court · (2011) CriLJ 4822
Penal Code, 1860 (IPC) — Section 307
High Courts14 Jun 2011
Smt. Puttamma and Others Vs Executive Engineer (Elc.) KPTCL, Major Works Division, Hassan and Another
Karnataka High Court · AIR 2012 Kar 5 : (2012) 1 RCR(Civil) 744
Electricity Act, 2003 — Section 164Telegraph Act, 1885 — Section 10 (d), 16, 16 (1)
High Courts14 Jun 2011
The Manager, United India Insurance Company Limited Vs Smt. Shanthamma, Sri. Sabanna, Nagamma, Since minor represented by her Natural guardian and mother Shanthamma and Smt. Indiramma Murthy
Karnataka High Court · (2012) 1 RCR(Civil) 745
Motor Vehicles Act, 1988 — Section 149 (2) (a) (ii), 149 (4) (5), 163 A, 166
High Courts14 Jun 2011Dismissed
New India Assurance Co. Ltd., Bangalore Vs N. Venkatesh and another
Karnataka High Court · (2013) 1 ACC 23 : (2012) ACJ 2503 : (2012) 1 RCR(Civil) 747 : (2012) 2 TAC 920
Motor Vehicles Act, 1988 — Section 2 (1) (1), 4 A (3)
High Courts13 Jun 2011
Richter Holding Limited Vs The Assistant Director of Income Tax, The Deputy Director of Income Tax and Union of India (UOI)
Karnataka High Court · (2011) 243 CTR 142 : (2011) 200 TAXMAN 263
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 116, 2 (47), 201 (1), 201 (1A), 45
High Courts13 Jun 2011Allowed
Namrata Hallur and Others Vs The State of Karnataka and Others Karnataka Public Service Commission Vs Sri. N. Govindaraju and Others The State of Karnataka Vs Sri. N. Govindaraju and Others
Karnataka High Court · (2011) 06 KAR CK 0069
General Recruitment Rules, 2006 — Rule 5, 6
High Courts13 Jun 2011Dismissed
Sri Ganganna Vs The Deputy Commissioner and Others
Karnataka High Court · (2011) 4 KCCR 419 SN
Constitution of India, 1950 — Article 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5 A
High Courts10 Jun 2011Dismissed
Srinivasa Structurals (India) Pvt. Ltd. Vs Commissioner of Commercial Taxes, Karnataka
Karnataka High Court · (2012) 47 VST 555
Karnataka Sales Tax Act, 1957 — Section 2 (a) (vi)
High Courts10 Jun 2011Allowed
Smt. Padma and Others Vs The Chief Traffic Manager, BMTC Central Office, Bangalore
Karnataka High Court · (2011) 5 KarLJ 626
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A
High Courts10 Jun 2011Allowed
Shri Ganesh Vs The State of Karnataka and another
Karnataka High Court · (2011) 3 KCCR 2457
Penal Code, 1860 (IPC) — Section 304