High Courts01 Mar 2012Allowed
Nischal Jain Vs M/s. Matha Minerals (P) Ltd.
Karnataka High Court · (2012) 03 KAR CK 0043
Negotiable Instruments Act, 1881 (NI) — Section 138, 138, 141, 141
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 85 of 106
High Courts01 Mar 2012Allowed
H.G. Venkateshmurthy Vs Ravanna
Karnataka High Court · (2013) 1 KCCR 68
Evidence Act, 1872 — Section 45, 45
High Courts01 Mar 2012
B.C. Suresh Vs The State of Karnataka
Karnataka High Court · (2013) 2 AKR 826 : (2013) ILR (Kar) 2731 : (2013) 3 KCCR 2041
Criminal Procedure Code, 1973 (CrPC) — Section 173Electricity Act, 2003 — Section 135, 138, 151
High Courts01 Mar 2012Dismissed
Official Liquidator of Sree Ayyappa Chit Funds (P.) Ltd. Vs Registrar of Co-op. Societies and Registrar General of Moneylenders
Karnataka High Court · (2012) 112 SCL 751
Companies Act, 1956 — Section 468
High Courts01 Mar 2012Dismissed
Smt. Anjanamma Vs State of Karnataka and Others
Karnataka High Court · AIR 2012 Kar 107
High Courts29 Feb 2012Allowed
Management of Sri Ramakrishna Pre-University College Vs Ms. Pushpa Anchan and Another
Karnataka High Court · (2012) 4 LLJ 179
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 33 (C-2)
High Courts29 Feb 2012Allowed
K.E. Lokesha and Another Vs State of Karnataka
Karnataka High Court · (2012) CriLJ 2120
Penal Code, 1860 (IPC) — Section 380, 454
High Courts29 Feb 2012Allowed
Manipal University Vs Sri. Vasantha Kotian Poojary
Karnataka High Court · (2012) 4 KarLJ 429
Payment of Gratuity Act, 1972 — Section 2 (c), 2 (s), 4
High Courts29 Feb 2012Allowed
Sakamma H.M. Vs Karnataka Power Transmission Corporation Limited (KPTCL)
Karnataka High Court · (2012) 02 KAR CK 0060
Constitution of India, 1950 — Article 14, 15, 15 (1), 15 (2), 16
High Courts29 Feb 2012Dismissed
Commissioner of Income Tax and Another Vs G.R. Developers
Karnataka High Court · (2013) 353 ITR 1
High Courts29 Feb 2012Dismissed
Commissioner of Income Tax and Another Vs Akshay Eminence Developers (P.) Ltd.
Karnataka High Court · (2013) 259 CTR 266
High Courts29 Feb 2012
Commissioner of Income Tax, Central Circle 1(2) Vs Anriya Project Management Services (P.) Ltd.
Karnataka High Court · (2013) 255 CTR 435 : (2013) 353 ITR 12 : (2012) 209 TAXMAN 1
Income Tax Act, 1961 — Section 132, 153 A, 234 B, 80 IB (10)
High Courts29 Feb 2012Dismissed
Commissioner of Income Tax Vs Mystic Investments
Karnataka High Court · (2013) 255 CTR 439 : (2012) 208 TAXMAN 373
Income Tax Act, 1961 — Section 80 IB (10)
High Courts28 Feb 2012Dismissed
Commissioner of Income Tax, Central Circle Vs Shravanee Constructions
Karnataka High Court · (2012) 209 TAXMAN 6
Income Tax Act, 1961 — Section 80 IB (10)
High Courts28 Feb 2012Allowed
Sri Mr. Manjunath Gowda Vs The Authorized Officer and Deputy Commissioner of Excise Chickmagalur District Chickmagalur and The Inspector of Police Balehonnur Police Station Chickmagalur Dist
Karnataka High Court · (2012) ILR (Kar) 2627 : (2012) 6 KarLJ 375
Karnataka Excise Act, 1965 — Section 32, 34, 40, 43Penal Code, 1860 (IPC) — Section 171
High Courts28 Feb 2012
Honnamma and Others Vs State of Karnataka and Others
Karnataka High Court · (2012) 2 KarLJ 365
Land Acquisition Act, 1894 — Section 6 (1)
High Courts28 Feb 2012Dismissed
Smt. Ramya Vs The Chief Manager and Authorised Officer (SARC), State Bank of India, Bangalore and Others
Karnataka High Court · (2012) 3 BC 465 : (2012) 2 KarLJ 527
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (4), 17
High Courts28 Feb 2012Allowed
M/s. CCI Ltd. Vs The Joint Commissioner of Income Tax, Udupi Range, Canara Towers, Mission Hospital Road, Udupi - 576101
Karnataka High Court · (2012) 250 CTR 291 : (2012) 206 TAXMAN 563
Income Tax Act, 1961 — Section 14 A
High Courts28 Feb 2012Dismissed
Commissioner Of Income Tax and Another Vs Raghavendra constructions
Karnataka High Court · (2012) 250 CTR 285 : (2013) 354 ITR 194 : (2012) 208 TAXMAN 366
Income Tax Act, 1961 — Section 119, 80 IB, 80 IB (10)
High Courts28 Feb 2012
Powercell Battery India Ltd. Vs R. Servesh
Karnataka High Court · (2012) 134 FLR 995 : (2012) 3 LLJ 319 : (2012) LLR 510
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 17 B