High Courts10 Jul 2012
The State of Karnataka and Another Vs South Indian Sugar Mills Association (Karnataka) and Others
Karnataka High Court · (2012) 07 KAR CK 0081
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 54 of 106
High Courts10 Jul 2012
The State of Karnataka Vs South Indian Sugar Mills Association (Karnataka)
Karnataka High Court · (2012) 07 KAR CK 0074
High Courts10 Jul 2012Allowed
Smt. Narasamma and Others Vs Sri K.V. Ramprasad Gupta, and The State of Karnataka Sri Venkatappa Vs Sri K.V. Ramprasad Gupta, Sri Narayana and The State of Karnataka
Karnataka High Court · (2012) 5 KarLJ 193
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11D, Order 7 Rule 13Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (e), 4 (2)
High Courts10 Jul 2012Dismissed
A. Chandrappa Vs Management of Bangalore Metropolitan Transport Corporation
Karnataka High Court · (2013) 136 FLR 289 : (2012) LLR 1245
High Courts10 Jul 2012Dismissed
Management of Sri Venkatramana Temple and Sri Hale Mariyamma Temple, Kapu Vs DY. Labour Commissioner and The Appellate Authority Under Payment of Gratuity Act and Others
Karnataka High Court · (2012) 135 FLR 730 : (2013) LLR 163
High Courts10 Jul 2012Dismissed
Irine D''souza and Others Vs Shambu Kallu Veerabhadra Temple and Others
Karnataka High Court · (2013) 1 KarLJ 173
Karnataka Land Reforms Act, 1961 — Section 4
High Courts10 Jul 2012Dismissed
Director of Income Tax (Exemptions) Vs Venkatesha Education Society
Karnataka High Court · (2012) 07 KAR CK 0026
High Courts10 Jul 2012Dismissed
M/s. Aztee Software and Technology Services Limited, No. 23, 3rd ''A'' Cross, 18th Main, 6th Block, Koramangala, Bangalore - 560063 Vs The Assistant Commissioner of Income Tax Circle 11(1), 5th floor, Bangalore
Karnataka High Court · (2012) 209 TAXMAN 187
Income Tax Act, 1961 — Section 260 A
High Courts10 Jul 2012
M/s. Oriental Insurance Company Limited Vs Hanumayya and N. Suresh
Karnataka High Court · (2013) 1 KarLJ 167
Motor Vehicles Act, 1988 — Section 166, 2 (16), 2 (21), 2 (47)
High Courts10 Jul 2012Allowed
Babu Rao Bhat Vs Nanjunda Settaru
Karnataka High Court · (2013) 3 BC 368 : (2012) CriLJ 4505 : (2012) ILR (Kar) 6097 : (2012) 6 KarLJ 646 : (2013) 1 RCR(Criminal) 726
Criminal Procedure Code, 1973 (CrPC) — Section 256, 357 (3)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts09 Jul 2012Dismissed
The Commissioner, Bangalore Development Authority Vs Viswachethana Trust
Karnataka High Court · (2013) 2 KarLJ 542
High Courts09 Jul 2012Dismissed
B Sanjeeva Shetty Vs Land Tribunal, Udupi, State of Karnataka, Rajeevi Shedthi and Santhosh Kumar Shetty
Karnataka High Court · (2012) 07 KAR CK 0028
High Courts09 Jul 2012Allowed
The Secretary, Pavan Polytechnic, Kolar Vs Miss G. Sandhya and another
Karnataka High Court · (2012) 4 KarLJ 671
High Courts06 Jul 2012
Ing Vysya Bank Ltd. Vs Commissioner of Income Tax and Another
Karnataka High Court · (2013) 255 CTR 311 : (2013) 213 TAXMAN 115
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 153 A, 153 C, 245 C (1), 245 H (1)
High Courts06 Jul 2012Dismissed
Athena Hotels and Resorts (Private) Limited, Bangalore and others Vs State of Karnataka and others
Karnataka High Court · (2012) 4 KarLJ 697
Karnataka Land Revenue Act, 1964 — Section 95
High Courts06 Jul 2012
P.V. Anandaram Vs Bruhath Bengaluru Mahanagara Palike, Bangalore and Others
Karnataka High Court · (2012) 5 KarLJ 170
Karnataka Municipal Corporations Act, 1976 — Section 321 (3)
High Courts06 Jul 2012
M/s Gerb Vibration Control Systems Pvt. Ltd. and Others Vs The Assistant Labour Commissioner and Others
Karnataka High Court · (2012) 07 KAR CK 0008
Court Fees Act, 1870 — Section 6 (3), 6 (4)Industrial Disputes Act, 1947 — Section 33 (4), 33 C (1), 33 C (2)
High Courts05 Jul 2012Allowed
Damodhar Shenoy Vs The Land Tribunal, Udupi and Another
Karnataka High Court · (2012) 5 KarLJ 541
High Courts05 Jul 2012
T.C. Riyaz Ahammed Alias T.C. Riyaz Vs The Station House Officer, Somwarpet Police Station, Somwarpet, Kodagu District
Karnataka High Court · (2012) 5 KarLJ 46
Explosive Substances Act, 1908 — Section 3, 5Karnataka Forest Act, 1963 — Section 33 (20 (v)Karnataka Preservation of Trees Act, 1976 — Section 22, 8
High Courts05 Jul 2012Allowed
The Commissioner of Income Tax C.R. Building, Queens Road Bangalore and The Deputy Commissioner of Income Tax Circle - 11(3), C.R. Building, Queens Road Bangalore Vs M/s Ecom Gill Coffee Trading Pvt. Ltd., No. 489/11, Borewell Road Whitefield Bangalore - 560066
Karnataka High Court · (2012) 252 CTR 281 : (2012) 209 TAXMAN 190
Income Tax Act, 1961 — Section 254, 254 (2A), 260 AKarnataka Value Added Tax Act, 2003 — Section 63, 63 (7) (b)