High Courts03 Jun 2011Dismissed
Commissioner of C. Ex., Bangalore-I Vs Aravind Clothing Ltd.
Karnataka High Court · (2012) 281 ELT 215
Central Excise Act, 1944 — Section 11 AB
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 89 of 143
High Courts03 Jun 2011Allowed
Bharath Sanchar Nigama Ltd. Vs Sri. Patrick Gonsalves
Karnataka High Court · (2011) 06 KAR CK 0064
High Courts03 Jun 2011Allowed
The Divisional Controller Ksrtc Vs Sri. M. Devaraju
Karnataka High Court · (2011) 131 FLR 670
Constitution of India, 1950 — Article 237Industrial Disputes Act, 1947 — Section 11 A
High Courts03 Jun 2011Dismissed
The New India Assurance Company Limited Vs Mini Badtol Dias
Karnataka High Court · (2013) ACJ 1671
High Courts03 Jun 2011Dismissed
Commissioner of C. Ex. and S.T., Bangalore Vs Mico Ltd.
Karnataka High Court · (2012) 281 ELT 680
Central Excise Act, 1944 — Section 11 A (2)
High Courts03 Jun 2011Allowed
Agro Seeds Corporation and Others Vs The State of Karnataka
Karnataka High Court · (2012) ILR (Kar) 2325 : (2011) 4 KarLJ 337 : (2011) 4 KCCR 3001
Public Procurement Act, 1999 — Section 4, 4 (d), 6
High Courts02 Jun 2011Allowed
Sri Murthy Vs State of Karnataka
Karnataka High Court · (2011) 06 KAR CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 420, 494, 506
High Courts02 Jun 2011Dismissed
Commissioner of Customs, Mangalore Vs Steel Complex Ltd.
Karnataka High Court · (2012) 208 ELT 54
Customs Act, 1962 — Section 23, 27 (1), 27 (2), 27 A
High Courts02 Jun 2011Dismissed
Smt. Sayeeda Begum Vs State of Karnataka and Others
Karnataka High Court · (2011) 06 KAR CK 0014
High Courts01 Jun 2011Dismissed
Sri. Mohammad Yusuff Khan Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2011) 4 KCCR 383 SN
Karnataka Land Reforms Act, 1961 — Section 79 A, 83Karnataka Land Revenue Rules, 1966 — Rule 43 (8)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (2), 5
High Courts01 Jun 2011Dismissed
V. Jagannathan, J The O.S.C. Educational Society (R), Udupi Vs Emmanuel Lalith Kumar
Karnataka High Court · (2011) 3 KCCR 2309
Karnataka Educational Institutions (Collegiate Education) Rules, 2003 — Rule 41 (i), 41 (ii), 47, 51
High Courts31 May 2011Allowed
M/s. Raghavendra Enterprises Vs State of Karnataka and M/s. S.L.N. Charities
Karnataka High Court · (2011) 05 KAR CK 0040
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 6Transfer of Property Act, 1882 — Section 53 A
High Courts31 May 2011Allowed
The New India Insurance Co. Ltd. Vs Smt. Lakshmamma and Master Pavan Raj, A minor represented by his mother and natural guardian Smt. Padma R
Karnataka High Court · (2012) ACJ 2099 : (2011) ILR (Kar) 3210 : (2011) 4 KCCR 3099
High Courts31 May 2011Dismissed
The United India Insurance Co. Ltd. Vs Sri Gururaj and N. Mahesh
Karnataka High Court · (2011) 05 KAR CK 0003
Constitution of India, 1950 — Article 141Workmens Compensation Act, 1923 — Section 19, 3 (5), 4 A (1)
High Courts30 May 2011Dismissed
Smt. Akkayamma Vs State of Karnataka and Others
Karnataka High Court · (2011) 5 KarLJ 435
Mysore Land Revenue Code, 1888 — Section 43 (G) (4), 5 A
High Courts30 May 2011Dismissed
Sri. H.S. Shivaraju Vs Smt. Manjulamma and Others
Karnataka High Court · (2011) 5 KarLJ 509 : (2011) 4 KCCR 2795
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23ASuccession (Amendment) Act, 1962 — Section 57 (a)Succession Act, 1925 — Section 213
High Courts30 May 2011Allowed
Smt. Mary John Vs State of Karnataka and Others
Karnataka High Court · (2011) 05 KAR CK 0025
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts30 May 2011
Rekaha S. and Others Vs State of Karnataka, Department of Housing and Urban Development, The Special Land Acquisition Officer Mysore Urban Development Authority and Mysore Urban Development Authority
Karnataka High Court · (2011) 05 KAR CK 0021
Karnataka Urban Development Authorities Act, 1987 — Section 17 (1), 19 (1) (2)Land Acquisition Act, 1894 — Section 11 A
High Courts30 May 2011Allowed
Aarpee Ashraya Vs Assistant Commissioner of Commercial Taxes and Others
Karnataka High Court · (2012) 54 VST 136