High Courts21 Mar 2012
M/s. Mantri Developers Private Limited Vs State of Karnataka and Bangalore Development Authority
Karnataka High Court · (2013) 1 KarLJ 66
Bangalore Development Authority Act, 1976 — Section 15, 16, 17, 17 (3), 32 (6) (iv)
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 78 of 106
High Courts21 Mar 2012Dismissed
Abdul Naveed Vs Dr. Masbah Najam
Karnataka High Court · (2012) 2 KarLJ 692
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 6, Order 18 Rule 17Special Marriage Act, 1954 — Section 22
High Courts21 Mar 2012Dismissed
S. Krishna Murthy Vs Hoysala Building Development Co. (P.) Ltd. (In Liquidation)
Karnataka High Court · (2012) 109 CLA 167 : (2012) 5 KarLJ 37 : (2012) 113 SCL 409
Companies Act, 1956 — Section 391, 392, 393, 394
High Courts20 Mar 2012Dismissed
Chikkananje Gowda Vs Siddalingaradhya
Karnataka High Court · (2012) 4 KarLJ 174
High Courts20 Mar 2012Allowed
Prasad S.L.N. Vs Sky High Fashion Private Limited, Bangalore and Another
Karnataka High Court · (2012) 3 BC 470 : (2012) 3 KarLJ 94
Companies Act, 1956 — Section 433 (e), 433 (f), 434
High Courts20 Mar 2012
J.R. Srinivas Vs Sree Gururaja Enterprises P. Ltd. and Others
Karnataka High Court · (2012) 171 CompCas 363
High Courts20 Mar 2012
Official Liquidator of Mercara Curers (P.) Ltd. (In Liquidation) Vs J.D. Sritharan
Karnataka High Court · (2012) 113 SCL 240
Companies Act, 1956 — Section 454Criminal Procedure Code, 1973 (CrPC) — Section 313State Financial Corporations Act, 1951 — Section 29
High Courts20 Mar 2012Allowed
Smt. T. Rathna Vs Smt. T.N. Rathnamma and Others
Karnataka High Court · (2012) 3 KarLJ 30
High Courts20 Mar 2012Allowed
Commissioner of Income Tax, International Taxation Vs Ansys Software (P.) Ltd.
Karnataka High Court · (2012) 208 TAXMAN 254
Income Tax Act, 1961 — Section 9 (1)
High Courts20 Mar 2012Dismissed
Commissioner of Income Tax, Central Circle, Bangalore Vs ITTI (P.) Ltd.
Karnataka High Court · (2012) 208 TAXMAN 53
Income Tax Act, 1961 — Section 10 A, 10 B
High Courts20 Mar 2012
M/s Baganeheddal ''C'' Estate Vs The Karnataka Appellate Tribunal and The Assessment Commissioner of Agricultural Income Tax, Circle 1 Chickmagalur
Karnataka High Court · (2012) ILR (Kar) 3953 : (2013) 75 KarLJ 160 : (2013) 212 TAXMAN 99
Mysore Agricultural Income Tax Act, 1957 — Section 34 (9), 43 (4)
High Courts19 Mar 2012
The Manager Tata AIG General Insurance Co. Ltd. Vs Smt. Jyothsna Ramu Shetty, Kum Vijaya Gayathri rep by Mother Jyothsna Ramu and D S J Guptha
Karnataka High Court · (2012) 03 KAR CK 0122
Income Tax Act, 1961 — Section 44 AB
High Courts19 Mar 2012Allowed
Smt Seetha Poojarthy and SMT. Jayanthi Vs Panju Poojary and Others
Karnataka High Court · (2013) 3 AKR 353 : (2012) ILR (Kar) 2231 : (2013) 1 KarLJ 43
Hindu Succession Act, 1956 — Section 7 (2)Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts19 Mar 2012
Sri M.R. Sampath Iyengar Vs Sri M.R. Ramaswamy Iyengar
Karnataka High Court · (2012) ILR (Kar) 2240
High Courts19 Mar 2012Dismissed
Commissioner of Income Tax Vs R. Nagaraja Rao
Karnataka High Court · (2012) 207 TAXMAN 236
High Courts16 Mar 2012Allowed
National Insurance Company Limited, Branch Office, Hassan Vs Shivanna and Another
Karnataka High Court · (2012) 135 FLR 425
Workmens Compensation Act, 1923 — Section 4 (1) (c) (ii)
High Courts16 Mar 2012Dismissed
Commissioner of Income Tax, International Taxation Vs Bovis Lend Lease (India) (P.) Ltd.
Karnataka High Court · (2012) 208 TAXMAN 168
Income Tax Act, 1961 — Section 195 (1), 197, 197, 201, 201 (1)
High Courts16 Mar 2012Allowed
Miss Karishma Anand Vs Union of India
Karnataka High Court · (2012) 03 KAR CK 0121
Civil Procedure Code, 1908 (CPC) — Section 151, 80, 80 (2)
High Courts16 Mar 2012
Smt. Lokamma and Others Vs The Deputy Commissioner, Raichur, Dist. Raichur-584101, The Town Municipal Council, Deodurg, Tq. Deodurg, Dist: Raichur-584111, Sri Laxman Gosal and Others
Karnataka High Court · (2013) 1 AKR 258 : (2013) 2 KarLJ 169
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 4 (2), 4 (2) (iii)Karnataka Municipalities Act, 1964 — Section 16 (3)
High Courts15 Mar 2012Dismissed
Shailesh and Another Vs The State of Karnataka
Karnataka High Court · (2012) 03 KAR CK 0178