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Karnataka High Court judgments, 2011

2,843 judgments · page 98 of 143

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High Courts12 Apr 2011

Commissioner of Central Excise, Bangalore-III commissionerate, C.R. Building, Queen''s Road, Bangalore- 560001 Vs M/s. Kamal Bells, No. A-92/2, Industrial Estate, Rajajinagar, Bangalore - 560044

Karnataka High Court · (2011) 04 KAR CK 0024

Central Excise Duty — Section 11 A (2B)
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High Courts12 Apr 2011Dismissed

The Commissioner of Central Excise, (Administrative) 7th Floor, Trade Centre, Bunts Hostel Road, Mangalore - 575003 Vs M/s. Indian Oil Corporation Limited, Panambur, Mangalore - 575010

Karnataka High Court · (2011) 04 KAR CK 0023

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High Courts12 Apr 2011

Commr. of Service Tax, Bangalore Vs Lincoln Helios (India) Ltd.

Karnataka High Court · (2011) 23 STR 112

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High Courts12 Apr 2011Dismissed

Commr. of C. Ex. and Service Tax, L.T.U., Bangalore Vs TNT Ltd.

Karnataka High Court · (2011) 23 STR 115

Export of Services Rules, 2005 — Rule 3 (2), 4
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High Courts12 Apr 2011Allowed

Gopala Naik Vs The National Insurance Co. Ltd. and N. Radhakrishna Shenoy

Karnataka High Court · (2011) 04 KAR CK 0012

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High Courts12 Apr 2011Dismissed

The New India Assurance Co. Ltd. Vs Sri Vitthal Anappa Hullennavar

Karnataka High Court · (2011) 04 KAR CK 0011

Motor Vehicles Act, 1939 — Section 173 (1)
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High Courts12 Apr 2011Dismissed

The Divisional Manager, New India Assurance Co. Ltd. Vs Smt. Parwatevva Baragundi, Sri Irappa Bhimappa Baragundi and Sri Yallappa Appanna More

Karnataka High Court · (2011) 04 KAR CK 0010

Motor Vehicles Act, 1988 — Section 173 (1)
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High Courts12 Apr 2011

Revanappa Vs The Special Land Acquisition Officer M and MIP, Gulbarga

Karnataka High Court · (2011) 04 KAR CK 0009

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High Courts12 Apr 2011

Nawaz Pasha Sab Vs G. B. Rangaswamy, P. Venkatachalam and The Manager National Insurance Co. Ltd.

Karnataka High Court · (2011) 04 KAR CK 0008

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High Courts12 Apr 2011Allowed

Sri Erappa Vs Sri Venkatahanumaiah and The Regional Manager, United India Insurance Co. Ltd., No. 25, Shankar Narayan Building, M.G. Road, Bangalore - 1

Karnataka High Court · (2011) 04 KAR CK 0007

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High Courts12 Apr 2011Allowed

Master Sudeep Vs Divisional Manager cum Controller, KSRTC, Kolar Division, Kolar-563101

Karnataka High Court · (2011) 04 KAR CK 0006

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High Courts12 Apr 2011Dismissed

New India Assurance Co. Ltd. Vs S. Madhurani, Smt. Gowramma, M. Muniraj and M. Narayanaswamy

Karnataka High Court · (2011) 04 KAR CK 0005

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High Courts12 Apr 2011Allowed

N. Rajesh Sony Vs The New India Assurance Co. Ltd. and The Managing Partner, M/s. S.R.K.T. and Company

Karnataka High Court · (2011) 04 KAR CK 0004

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High Courts12 Apr 2011Allowed

Shivamma Vs State of Karnataka and Mahalingappa

Karnataka High Court · (2011) 04 KAR CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 230, 313, 91Penal Code, 1860 (IPC) — Section 376, 417, 420
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High Courts11 Apr 2011Dismissed

Commissioner of Central Excise Vs Tata Advanced Materials Ltd.

Karnataka High Court · (2012) 34 STT 316

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High Courts11 Apr 2011Dismissed

Commissioner of Central Excise, Bangalore Vs Kailash Auto Builders Ltd.

Karnataka High Court · (2012) 280 ELT 49 : (2011) 33 STT 323

Central Excise Rules, 1944 — Rule 57Q, 57R (1)
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High Courts11 Apr 2011Dismissed

The New India Assurance Company Limited Vs Nandish and Another

Karnataka High Court · (2012) ILR (Kar) 501

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High Courts11 Apr 2011

Commissioner of C. EX., Bangalore-I Vs Shanti Polypacks (India) Pvt. Ltd.

Karnataka High Court · (2012) 190 ECR 14 : (2011) 269 ELT 61

Central Excise Rules, 1944 — Rule 57A, 57ABCENVAT Credit Rules, 2002 — Rule 3 (4)
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High Courts11 Apr 2011

Commissioner of C. EX., Bangalore-II Vs Gokaldas Intimate Wear

Karnataka High Court · (2011) 270 ELT 351

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High Courts11 Apr 2011

Commissioner of C. Ex., Bangalore-III Vs Tata Auto Comp Systems Ltd.

Karnataka High Court · (2012) 277 ELT 315 : (2012) 27 STR 338 : (2013) 38 STT 95

CENVAT Credit Rules, 2004 — Rule 2 (1), 3, 9
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