High Courts11 Apr 2011Dismissed
B.K. Manju Vs State
Karnataka High Court · (2011) 04 KAR CK 0107
Penal Code, 1860 (IPC) — Section 420, 465, 468, 471Prevention of Corruption Act, 1988 — Section 13 (1) (c) (d), 13 (2), 7
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 99 of 143
High Courts11 Apr 2011Dismissed
State Bank of Mysore Vs Asst. Commr. of Comml. Taxes (Enforcement), Commr. of Comml. Taxes and State of Karnataka State Bank of India Vs Asst. Commr. of Comml. Taxes and Others UCO Bank Vs State of Karnataka and Others
Karnataka High Court · (2011) ILR (Kar) 2613 : (2011) 3 KCCR 253 SN
Companies Act, 1956 — Section 3, 591Constitution of India, 1950 — Article 276 (2), 367 (1)General Clauses Act, 1897 — Section 3 (42)
High Courts11 Apr 2011Dismissed
M/s. Times Vpl Limited (Formerly Known as Vijayanand Printers Ltd and Earlier Known as M/s. Anand Printers and Publishers) Vs Union of India and The Regional Provident Fund Commissioner-II, Employees'' Provident Fund Organisation
Karnataka High Court · (2012) 3 KarLJ 59
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 7 A, 7 I
High Courts11 Apr 2011Dismissed
Commissioner of C. Ex., Bangalore-II Vs Madras Cements Ltd.
Karnataka High Court · (2012) 278 ELT 194
High Courts11 Apr 2011Dismissed
Commissioner of C. Ex., Bangalore-II Vs Millipore India Pvt. Ltd.
Karnataka High Court · (2012) 26 STR 514
CENVAT Credit Rules, 2004 — Rule 2 (1)
High Courts11 Apr 2011Dismissed
The Commissioner of Income Tax Karnataka (Central) Central Revenue Buildings Queens Road Bangalore 560001 Vs Late Sri H R Basavaraj By Legal Representative M/5 HRB Family Trust
Karnataka High Court · (2011) 04 KAR CK 0052
High Courts11 Apr 2011Dismissed
M.R. Chandrasena Vs The State of Karnataka
Karnataka High Court · (2011) 04 KAR CK 0043
Constitution of India, 1950 — Article 226, 311Land Acquisition Act, 1894 — Section 10, 11 A, 12 (2), 4 (1), 6 (1)
High Courts11 Apr 2011Dismissed
Smt Rosamma Joseph Vs Shri Ashok Nichani Proprietor, Ashnik Cables
Karnataka High Court · (2011) 3 KCCR 349 SN : (2011) 3 KCCR 348
Industrial Disputes Act, 1947 — Section 25
High Courts08 Apr 2011Disposed Off
Commissioner of C. Ex. Vs Apollo Power Systems (P) Ltd.
Karnataka High Court · (2017) 347 ELT 71
High Courts08 Apr 2011Dismissed
Commissioner of Central Excise Vs ICL Sugars Ltd.
Karnataka High Court · (2013) 18 GSTR 445
High Courts08 Apr 2011
Neptune Trade Links Pvt. Ltd. Vs Commissioner of Customs, Cochin
Karnataka High Court · (2012) 278 ELT 451 : (2012) 28 STR 92
Constitution of India, 1950 — Article 226, 227
High Courts08 Apr 2011Dismissed
Commissioner of Central Excise and Service Tax, Large Taxpayer Unit Vs ACE Designers Ltd.
Karnataka High Court · (2012) 26 STR 193 : (2012) 34 STT 294
CENVAT Credit Rules, 2004 — Rule 3Factories Act, 1948 — Section 46
High Courts08 Apr 2011
United India Insurance Company Ltd. Vs Krishna, Smt. Leelavathi and Venkatesh
Karnataka High Court · (2011) 4 KCCR 382 SN
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Employees Compensation Act, 1923 — Section 20
High Courts08 Apr 2011
Commissioner of Central Excise Vs Stanzen Toyotetsu India (P) Ltd.
Karnataka High Court · (2011) 23 STR 444 : (2011) 32 STT 101 : (2011) 44 VST 234
Central Excise Tariff Act, 1985 — Section 2 (1)CENVAT Credit Rules, 2004 — Rule 3, 9Finance Act, 1988 — Section 46, 66
High Courts08 Apr 2011Allowed
New India Assurance Co. Ltd. Vs Vijendra Setty, B.G. Sundaresh, B.G. Manjunath and B.G. Mohan Gowda
Karnataka High Court · (2011) 131 FLR 986 : (2011) 5 KarLJ 504 : (2011) 3 KCCR 347 SN : (2011) 3 KCCR 346 : (2012) 1 LLJ 641 : (2012) 1 TAC 265
Workmens Compensation Act, 1923 — Section 4 (1) (c) (ii)
High Courts08 Apr 2011Allowed
United India Insurance Co Ltd. Vs Palanna and K. H. Hanumnathappa
Karnataka High Court · (2011) 131 FLR 545 : (2011) ILR (Kar) 3214 : (2011) 5 KarLJ 50 : (2011) 4 KCCR 2616
Workmens Compensation Act, 1923 — Section 4 (1) (c) (ii)
High Courts08 Apr 2011
Gopi @ Gopalakrishna Vs State
Karnataka High Court · (2011) CriLJ 4815 : (2012) 1 DMC 393 : (2011) 6 KarLJ 214 : (2011) 3 KCCR 2414
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304 (B), 498A
High Courts08 Apr 2011Dismissed
Commissioner of Central Excise, Bangalore-I Commissionerate Vs Ecof Industries (P.) Ltd.
Karnataka High Court · (2012) 277 ELT 317 : (2013) 29 STR 107 : (2012) 26 STR 100 : (2012) 34 STT 327
CENVAT Credit Rules, 2002 — Rule 7
High Courts08 Apr 2011Dismissed
Commissioner of Central Excise, Bangalore-I Commissionerate Vs IFB Industries Ltd.
Karnataka High Court · (2012) 34 STT 312
CENVAT Credit Rules, 2004 — Rule 3Factories Act, 1948 — Section 46Finance Act, 1988 — Section 66
High Courts08 Apr 2011Dismissed
Commissioner of C. EX., Bangalore-II Vs Saravana Alloys Steels (P) Ltd.
Karnataka High Court · (2011) 269 ELT 71