High Courts18 Apr 2011
Commissioner of Central Excise, Mangalore Vs Rai and Associates
Karnataka High Court · (2011) 23 STR 210
Chartered Accountants Act, 1949 — Section 2 (2), 35 G, 65 (105) (s)
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 94 of 143
High Courts18 Apr 2011
Commissioner of Customs, Bangalore Vs Five Star Shipping Co. Ltd.
Karnataka High Court · (2012) 278 ELT 196
Customs Act, 1962 — Section 111
High Courts18 Apr 2011Allowed
Sky Gourmet Catering Private Limited Vs The Assistant Commissioner of Commercial Taxes, The Commissioner of Commercial Taxes, The State of Karnataka and The Commissioner of Service Tax
Karnataka High Court · (2011) 04 KAR CK 0099
Constitution of India, 1950 — Article 246 (1), 246 (3)Finance Act, 1994 — Section 65 (105) (zzt)Karnataka Value Added Tax Act, 2003 — Section 39 (1), 39 (2)
High Courts18 Apr 2011Allowed
Hariyana Steel and Power (Division of Hariyana Ship Breakers Ltd.) Vs State of Karnataka and Another
Karnataka High Court · (2012) 50 VST 503
Karnataka Tax on Entry of Goods Act, 1979 — Section 11 A
High Courts18 Apr 2011Allowed
National Highway Authority of India Vs Assistant Commissioner and Competent Authority and Sri Syed Zakir Hussain
Karnataka High Court · (2011) 04 KAR CK 0087
Land Acquisition Act, 1894 — Section 12, 18, 23National Highways Act, 1956 — Section 3 D (1), 3 G (1), 3 G (4)
High Courts18 Apr 2011Allowed
M/s. Vishal Associates and Others Vs M/s. K.L.F. Oil Industries
Karnataka High Court · (2013) 1 AKR 466 : (2013) 2 KarLJ 349
High Courts15 Apr 2011Allowed
Priyanka Vs The New India Assurance Company Limited and Others
Karnataka High Court · (2011) ILR (Kar) 5563
High Courts15 Apr 2011
Commissioner of Customs, Mangalore Vs Sterling Foods
Karnataka High Court · (2011) 269 ELT 341
Customs Act, 1962 — Section 130, 28
High Courts15 Apr 2011Dismissed
Mohan Krishna Shetty and Smt. Sharadha Shetty Vs Dinakar Keshav Shetty and Others
Karnataka High Court · (2011) 04 KAR CK 0137
Conduct of Election Rules, 1961 — Rule 10 (1)Representation of the Peoples Act, 1951 — Section 101 (a), 38, 81
High Courts15 Apr 2011
K.K. Nag Ltd. Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2013) 57 VST 337
High Courts15 Apr 2011Allowed
Sasken Communication Technologies Ltd. Vs Joint Commissioner of Commercial Taxes (Appeals)-3, Bangalore
Karnataka High Court · (2011) 33 STT 507
Karnataka Value Added Tax Act, 2003 — Section 36, 39 (1), 72 (2)Karnataka Value Added Tax Rules, 2005 — Rule 3 (2)
High Courts13 Apr 2011Dismissed
Commissioner of Service Tax, Bangalore Vs Shah Polymers
Karnataka High Court · (2012) 26 STR 513
Central Excise Act, 1944 — Section 35 G, 35 L
High Courts13 Apr 2011Dismissed
Commissioner of Service Tax, Bangalore Vs John Fowler (I) Ltd.
Karnataka High Court · (2012) 26 STR 301
Central Excise Act, 1944 — Section 35 G, 35 LFinance Act, 1994 — Section 65 (31)
High Courts13 Apr 2011Dismissed
Commissioner of Service Tax, Service Tax Commissionerate Vs Molex (India) Ltd.
Karnataka High Court · (2012) 34 STT 524
Finance Act, 1994 — Section 66, 66 A, 66 A (2)
High Courts13 Apr 2011Dismissed
Commissioner of Service Tax, Bangalore Vs Widia GMBH
Karnataka High Court · (2011) 23 STR 585
Central Excise Act, 1944 — Section 35 G, 35 L
High Courts13 Apr 2011
Commissioner of Service Tax, Bangalore Vs Siddarth Polymers
Karnataka High Court · (2011) 23 STR 209
Finance Act, 1994 — Section 35 G, 35 L, 65 (25)
High Courts13 Apr 2011Dismissed
Commr. of S.T., Bangalore Vs Karnataka State Beverages Corpn. Ltd.
Karnataka High Court · (2011) 24 STR 405
Central Excise Act, 1944 — Section 35 G, 35 LFinance Act, 1994 — Section 65 (102), 65 (105) (zza)
High Courts13 Apr 2011Dismissed
Commr. of Service Tax, Bangalore Vs Pimac Engg. and Services P. Ltd.
Karnataka High Court · (2012) 278 ELT 158
Central Excise Act, 1944 — Section 35 G, 35 LService Tax Rules, 1994 — Rule 2 (1) (d) (iv)
High Courts13 Apr 2011Dismissed
Commissioner of Central Excise Vs Town Hall Committee, Mysore City Corporation
Karnataka High Court · (2011) 24 STR 172 : (2011) 32 STT 257
High Courts13 Apr 2011Dismissed
Basamma and Others Vs Devamma and Another
Karnataka High Court · (2011) 3 KCCR 2139
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 22 Rule 1, Order 22 Rule 4, 100, 11