High Courts04 Jan 2012
Commissioner of Income Tax and Another Vs Infosys Technologies Ltd. (No. 2)
Karnataka High Court · (2012) 247 CTR 410 : (2012) 341 ITR 293 : (2012) 205 TAXMAN 98
Income Tax Act, 1961 — Section 120, 144 A, 263
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 102 of 106
High Courts03 Jan 2012Dismissed
Karnataka Soaps and Detergents Ltd. Vs Dy. CIT and Another
Karnataka High Court · (2012) 01 KAR CK 0343
Income Tax Act, 1961 — Section 260 A, 80 HHC
High Courts03 Jan 2012
The Director National Aerospace Laboratories Kodihalli, The Joint Secretary (Admin) Council of Scientific And Industrial Research, The Director General Council of Scientific And Industrial Research and The Union of India, Ministry of Science and Technology Vs C Shoba
Karnataka High Court · (2012) 01 KAR CK 0293
Administrative Tribunals Act, 1985 — Section 19
High Courts03 Jan 2012
Sri M Dharmappa Vs Sri M.L. Shankar Gowda and Others The Bangalore Development Authority Vs Sri M.L. Shankar and Others
Karnataka High Court · (2012) 01 KAR CK 0288
High Courts03 Jan 2012Dismissed
Sri. E. Hanumappa Vs T.S.Chandrasekhara Reddy
Karnataka High Court · (2012) 01 KAR CK 0282
High Courts03 Jan 2012Allowed
The Branch Manager, The New India Assurance Co. Ltd. Vs Smt. Rathnamma, Sri Ravi Kumar and Sri Madurappa
Karnataka High Court · (2012) 01 KAR CK 0275
High Courts03 Jan 2012Allowed
Sri Mahantha Gouda Biradara Vs The State of Karnataka and The High Court of Karnataka
Karnataka High Court · (2012) 01 KAR CK 0272
Constitution of India, 1950 — Article 309, 310, 311Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 285 (4), 95A
High Courts03 Jan 2012Allowed
Sri. Anwar Ansari Vs The State of Karnataka and The High Court of Karnataka
Karnataka High Court · (2012) 01 KAR CK 0270
Constitution of India, 1950 — Article 309, 310, 311Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 285 (4), 8 (vi), 95A
High Courts03 Jan 2012Dismissed
Miss Vidya Bhat Vs Mrs Prabhavathi Fernandes rep. By Her Power of Attorney Sri K.G. Sashidhar and Mr Rajaram Bhat
Karnataka High Court · (2012) 01 KAR CK 0267
Constitution of India, 1950 — Article 226, 227
High Courts03 Jan 2012
Manjunath G. Vs National Insurance Co Ltd., Regional Office, No. 144, Subaram Complex, M.G. Road, Bangalore - 560001 and Mr. Ravi Rao No. 9/1, Adarsh Gold Arch 4th Main, 3rd Cross, AECS Layout, Sanajayanagar, Bangalore - 560 094
Karnataka High Court · (2012) 01 KAR CK 0264
High Courts03 Jan 2012
Mangalamma Vs B. Shivakumar and The United India Insurance Company Limited
Karnataka High Court · (2012) 01 KAR CK 0263
High Courts03 Jan 2012Allowed
Smt. Muthamma Vs The United India Insurance Co. Ltd., D.O. IV, No. 19-19/1, South End Road, Basavanagudi, Bangalore 560020
Karnataka High Court · (2012) 01 KAR CK 0259
High Courts03 Jan 2012
Mrs. Ume-.E-Hani Vs Mr. Syed Faisal Madni
Karnataka High Court · (2012) 01 KAR CK 0256
High Courts03 Jan 2012Dismissed
Shri H. Sathyanarayana Reddy Vs Shri V. Chinnappa
Karnataka High Court · (2012) 01 KAR CK 0255
General Clauses Act, 1897 — Section 27Income Tax Act, 1961 — Section 269 SSNegotiable Instruments Act, 1881 (NI) — Section 138, 139, 146
High Courts03 Jan 2012Allowed
Shri Gourish Shankar Bhat Vs Karnataka Lokayukta
Karnataka High Court · (2012) 01 KAR CK 0252
High Courts03 Jan 2012
Mr K.C. Chandrashekar Raju, Proprietor, Chengama Raju Foundation, C/o The Chancery Pavilion. 135 Vs Max Hypermarket India Pvt. Ltd.
Karnataka High Court · (2012) 01 KAR CK 0249
Criminal Procedure Code, 1973 (CrPC) — Section 218, 219, 220, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 58
High Courts03 Jan 2012Dismissed
B.A. Hanumanthappa Vs State of Kamataka
Karnataka High Court · (2012) 01 KAR CK 0248
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Jan 2012Allowed
Lakashmikant Deshi Vs The State of Karnataka and The High Court of Karnataka
Karnataka High Court · (2012) 01 KAR CK 0237
Constitution of India, 1950 — Article 309, 310, 311Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 285 (4), 8 (vi), 95A
High Courts03 Jan 2012Allowed
J.M. Veerabhadraiah Vs The State of Karnataka and The Hon''ble Secretary Bauji Educational Association
Karnataka High Court · (2012) 01 KAR CK 0235
Constitution of India, 1950 — Article 19 (1) (f), 19 (5), 31 (1)
High Courts03 Jan 2012Dismissed
The Commissioner of Income - Tax. C.R. Building Queens Road, Bangalore and The Deputy Asst. Commissioner of Income Tax (Asst) Special Range -6, C.R. Building. Queens Road. Bangalore Vs M/s. Infosys Technologies Ltd. Electronics City. Hosur Road. Bangalore
Karnataka High Court · (2012) 247 CTR 573
Income Tax Act, 1961 — Section 260 A, 263