High Courts28 Feb 2012
Smt. S. Nagarathna Vs Bangalore Development Authority, Bangalore and Another
Karnataka High Court · (2012) 2 KarLJ 363
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 2 (4)
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 86 of 106
High Courts27 Feb 2012Allowed
Ashok Guttedar Vs The Regional Commissioner, Gulbarga, The Deputy Commissioner (Revenue), Gulbarga, Deputy Commissioner (Excise), Gulbarga and Director, Archaeological Survey of India, Dharwad Circle, Dharwad
Karnataka High Court · (2013) 2 KarLJ 85
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 20 A, 20 B, 20 C
High Courts27 Feb 2012Allowed
Sri Kempahanumiah Vs M/s. Allied Motors Service Station
Karnataka High Court · AIR 2012 Kar 100 : (2012) ILR (Kar) 2388
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 105, 106, 7
High Courts27 Feb 2012Allowed
Prakash Leasing Ltd. Vs Dy. CIT
Karnataka High Court · (2013) 356 ITR 179 : (2012) 208 TAXMAN 464 : (2012) 208 TAXMAN 204
Income Tax Act, 1961 — Section 143 (1), 143 (3), 2 (30), 80 M
High Courts27 Feb 2012Allowed
Ashok Vs The Regional Commissioner, Gulbarga and Others
Karnataka High Court · (2013) 2 KarLJ 85
High Courts25 Feb 2012Dismissed
Commissioner of Central Excise, Mangalore Vs Hml Agencies (P) Ltd
Karnataka High Court · (2012) 281 ELT 369 : (2013) 21 GSTR 86
Finance Act, 1988 — Section 73 (1)
High Courts24 Feb 2012Dismissed
Bharath Electronics Contract Labour Union and Others Vs M/S. Bharat Electronics Ltd.
Karnataka High Court · (2012) ILR (Kar) 1653 : (2012) 6 KarLJ 61
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10 (1)Industrial Disputes Act, 1947 — Section 10 (1) (d), 2 K
High Courts24 Feb 2012Allowed
N.M. Neelakanta Kas Officer Vs State
Karnataka High Court · (2012) 02 KAR CK 0062
Land Acquisition Act, 1894 — Section 16 (2), 18 (2)Penal Code, 1860 (IPC) — Section 219, 420
High Courts24 Feb 2012Allowed
Ciniplex Pvt. Ltd. Vs State of Karnataka
Karnataka High Court · (2012) 53 VST 84
High Courts23 Feb 2012Allowed
Sri T. Ramachandra and Others Vs Sri Mandali Ranganna and Others
Karnataka High Court · (2012) 02 KAR CK 0039
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 151
High Courts23 Feb 2012
Britannia Industries Limited Vs Vinpack (India) Private Limited
Karnataka High Court · (2012) 02 KAR CK 0016
Arbitration and Conciliation Act, 1996 — Section 9
High Courts23 Feb 2012Dismissed
S. Basavarajappa Vs The District Commissioner, Davanagere District, Davanagere, The Assistant Commissioner, Davanagere Sub-Division, Davanagere and Sri Ramanaik
Karnataka High Court · (2012) ILR (Kar) 2057
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (2), 5 (1) (a), 5 (1) (b), 5 (b)
High Courts22 Feb 2012Dismissed
Commissioner of Income Tax, Central Circle Vs Processor Systems (I) (P.) Ltd.
Karnataka High Court · (2012) 02 KAR CK 0073
Income Tax Act, 1961 — Section 10 A, 10 A (2), 33 B
High Courts22 Feb 2012Dismissed
Commissioner of Income Tax-III Vs Mohd. V. Shaffiulla
Karnataka High Court · (2012) 210 TAXMAN 613
Income Tax Act, 1961 — Section 54 EC
High Courts22 Feb 2012Dismissed
CIT and Another Vs Sri Lakshmi Cloth Stores
Karnataka High Court · (2012) 02 KAR CK 0020
High Courts21 Feb 2012
Smt. Dilshad Vs Sri. S.Munawar
Karnataka High Court · (2013) ILR (Kar) 525 : (2013) 1 KarLJ 342
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contempt of Courts Act, 1971 — Section 15 (1) (b)State Financial Corporations Act, 1951 — Section 29, 31
High Courts21 Feb 2012Dismissed
T.M.Amarnatha @ Amaranarayana Vs Mallamma and Others
Karnataka High Court · (2012) ILR (Kar) 2344 : (2012) 4 KarLJ 1
Penal Code, 1860 (IPC) — Section 109, 302, 34, 44
High Courts21 Feb 2012Allowed
Commissioner of Income Tax Vs Rational Software Corpn. India Ltd.
Karnataka High Court · (2012) 206 TAXMAN 137
Income Tax Act, 1961 — Section 9 (1)