High Courts21 Apr 2011
In Re : Ub Nizam Breweries P. Ltd.
Karnataka High Court · (2011) 167 CompCas 562
Companies Act, 1956 — Section 391
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 93 of 143
High Courts21 Apr 2011Dismissed
Commissioner of Service Tax, Service Tax Commissionerate Vs Motor World
Karnataka High Court · (2013) 75 KarLJ 234 : (2012) 27 STR 225 : (2012) 54 VST 202
Central Excise Act, 1944 — Section 11 B, 9 C, 9 DFinance Act, 2008 — Section 76, 78, 80
High Courts21 Apr 2011Dismissed
Commissioner of Service Tax Vs Scott Wilson Kirkpatrick (India) Pvt. Limited
Karnataka High Court · (2011) 23 STR 321 : (2011) 32 STT 174
Central Excise Act, 1944 — Section 35 (L) (b), 35 GFinance Act, 1994 — Section 66, 75, 83
High Courts21 Apr 2011Dismissed
The Commissioner of Customs Vs Motorola India Limited
Karnataka High Court · (2011) 3 KCCR 355 SN : (2011) 3 KCCR 353
Customs Act, 1962 — Section 129 D, 130Income Tax Act, 1961 — Section 23, 25, 29, 30, 31
High Courts21 Apr 2011
Firepro Systems Private Limited Vs Commissioner of Service Tax
Karnataka High Court · (2011) 44 VST 259
High Courts20 Apr 2011
Commr. of Service Tax, Bangalore Vs Lakshminarayana Mining Co.
Karnataka High Court · (2012) 26 STR 517
Finance Act, 1994 — Section 65 (105) (zzp), 65 (50b)
High Courts20 Apr 2011
Commr. of C. Ex., Bangalore-III Vs Triveni Engineering and Indus. Ltd.
Karnataka High Court · (2012) 26 STR 406
High Courts20 Apr 2011
Commissioner of Service Tax, Service Tax Commissionerate, Bangalore Vs LSG Sky Chef India Pvt. Ltd.
Karnataka High Court · (2011) 46 VST 57
Constitution of India, 1950 — Article 366 (29A) (f)Finance Act, 1994 — Section 65 (76a), 67
High Courts20 Apr 2011Dismissed
Commissioner of S.T., Bangalore Vs Relq Software Pvt. Ltd.
Karnataka High Court · (2011) 23 STR 449
Finance Act, 1994 — Section 35 G, 65 (105) (zzi), 65 (108)
High Courts20 Apr 2011Dismissed
Karnataka State Road Transport Corporation Vs Manjegowda
Karnataka High Court · (2011) 5 KarLJ 71 : (2011) 4 KCCR 2524
Karnataka State Road Transport Corporation (Conduct and Discipline) Regulations, 1971 — Regulation 23 (8)
High Courts20 Apr 2011Allowed
Tippu Anees @ Anees Vs State of Karnataka
Karnataka High Court · (2011) 04 KAR CK 0096
Penal Code, 1860 (IPC) — Section 489 C
High Courts20 Apr 2011Dismissed
Johann Tuchler Vs Superintendent of Customs, Air Intelligence Unit
Karnataka High Court · (2011) 5 KarLJ 64 : (2011) 4 KCCR 2592
Constitution of India, 1950 — Article 21, 22, 22 (2)Criminal Procedure Code, 1973 (CrPC) — Section 167, 46, 57
High Courts20 Apr 2011
S.M. Adiga Vs Syndicate Bank Shri. Manku Mera since Deceased by his Legal Representative Vs Syndicate Bank
Karnataka High Court · (2011) 3 KCCR 343 SN : (2011) 3 KCCR 339
Penal Code, 1860 (IPC) — Section 25, 405, 421, 422, 423Syndicate Bank Employees Pension Regulations, 1995 — Regulation 43, 45, 48
High Courts20 Apr 2011
Commissioner of Service Tax Vs The Grand Ashok
Karnataka High Court · (2013) 31 STR 528 : (2011) 32 STT 223
Constitution of India, 1950 — Article 366 (29A)Finance Act, 1994 — Section 65 (76a), 67
High Courts20 Apr 2011Allowed
Commissioner of C. EX. Vs J.K. Industries Ltd.
Karnataka High Court · (2011) 269 ELT 455 : (2013) 21 GSTR 466
High Courts19 Apr 2011Allowed
G. Thimmaiah Vs State and Another
Karnataka High Court · (2012) CriLJ 385
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239Penal Code, 1860 (IPC) — Section 34, 417, 420
High Courts19 Apr 2011Allowed
Inthiyas alias Inthiyas Ahmed Vs State of Karnataka
Karnataka High Court · (2011) CriLJ 4802
Penal Code, 1860 (IPC) — Section 489 (B), 489 (C)
High Courts19 Apr 2011Dismissed
Sriramegowda Vs The Housing and Urban Development Department, Bengaluru and Others
Karnataka High Court · AIR 2012 Kar 56
Karnataka Municipal Corporations Act, 1976 — Section 172, 176Karnataka Transparency in Public Procurements Act, 1999 — Section 4 (b)
High Courts19 Apr 2011Dismissed
Sri. Ameeruddin Kodakaeri Vs Hussainsab Hakki
Karnataka High Court · AIR 2012 Kar 155
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts18 Apr 2011Dismissed
Ramesh Solanki Vs Commissioner of Customs, Bangalore
Karnataka High Court · (2012) 278 ELT 316
Customs Act, 1962 — Section 108, 2 (26)