High Courts13 Feb 2012Dismissed
Commissioner of Income Tax-III Vs K. Satish Kumar Singh
Karnataka High Court · (2012) 209 TAXMAN 502
Income Tax Act, 1961 — Section 143 (1), 249 (4), 249 (4) (a)
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 88 of 106
High Courts10 Feb 2012Dismissed
Hullappa Vs The State of Karnataka
Karnataka High Court · (2012) 02 KAR CK 0079
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 110, 35
High Courts10 Feb 2012
M/s. Shell India Markets Pvt. Ltd. and Mr. Anabil Dutta Vs The Central Provident Fund Commissioner Bhavishya Nidhi Bhawan, 14, Bikaji Cama Place, New Delhi - 110066, The Regional Provident Fund Commissioner Sub Regional Office, Whitefield, 36, Lakshmi Complex, NH-4, Old Madras Road, K.R. Puram, Bangalore - 560036, The Assistant Provident Fund Commissioner Sub Regional Office, Whitefield, 36, Lakshmi Complex, NH-4, Old Madras Road, K.R. Puram, Bangalore - 560036 and The Secretary Ministry of labour Government of India Shram Shakti Bhavan, Rafi Marg, New Delhi - 110001
Karnataka High Court · (2012) 133 FLR 735 : (2012) ILR (Kar) 2716 : (2012) 3 KarLJ 313 : (2012) 3 LLJ 686
Constitution of India, 1950 — Article 19 (6), 19 (g)Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 17, 17 (2), 5
High Courts10 Feb 2012
K.G. Bopaiah Speaker. Karnataka Legislative Assembly Bangalore Vs Deputy Superintendent of Police Lokayukta Madikeri, Kodagu District. and Smt. Kechamada Saritha Poonacha
Karnataka High Court · (2012) 02 KAR CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 482Forest (Conservation) Act, 1980 — Section 3 APenal Code, 1860 (IPC) — Section 120 B, 409, 420
High Courts10 Feb 2012Dismissed
M/s. Padmavathy Panel Boards Limited (in Liquidation) Vs Mr. K.S. Krishnaprasad Ex. Mg. Director No. 1151 11th Main Rpc Layout, Vijayanagar Bangalore-560 040, Sri P. Sudarshan E-42 Manish Complex No. 10, Convent Road Bangalore-560 025, Sri K.S. Jayadev 10/53, 13th Cross 4th-T Block, Jayanagar Bangalore-560078 and Sri V. Raghuram B-107, 8th Main, 19th Cross Malleswaram Bangalore-560055
Karnataka High Court · (2012) 02 KAR CK 0040
Companies (Court) Rules, 1959 — Rule 132Companies Act, 1956 — Section 454, 454 (5), 454 (5A)
High Courts09 Feb 2012Dismissed
M/s. Eureka Builders and Others Vs Gulabchand and Others
Karnataka High Court · (2013) 3 AKR 466 : (2013) 2 ARBLR 548 : (2013) ILR (Kar) 454 : (2013) 2 KCCR 977
Arbitration and Conciliation Act, 1996 — Section 16, 48(2), 8Civil Procedure Code, 1908 (CPC) — Section 115
High Courts09 Feb 2012Dismissed
M/S Ibex Engineering Pvt. Ltd. Vs The State of Karnataka
Karnataka High Court · (2012) ILR (Kar) 2137 : (2012) 49 VST 302
Central Sales Tax Act, 1956 — Section 5 (1)Karnataka Value Added Tax Act, 2003 — Section 4, 4 (1) (a), 4 (1) (b), 64 (1)
High Courts07 Feb 2012Allowed
Shri A N Ramalingegowda Vs The State of Karnataka and Bangalore Mahanagara Palike AV Amarnathan Vs Government of Karnataka and Others Abdul Huq Vs The Commissioner Bruhath Bangalore Mahanagara Palike, M/S Danish publications Pvt. Ltd. and The State Government of Karnataka
Karnataka High Court · (2012) 3 KarLJ 6
Constitution of India, 1950 — Article 14Karnataka Municipal Corporations Act, 1976 — Section 102, 174, 176, 95, 96
High Courts07 Feb 2012
Shri. G.N. Ramesh Vs The State of Karnataka
Karnataka High Court · (2012) ILR (Kar) 2160
Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 3, 5, 9 (3)
High Courts06 Feb 2012Dismissed
Sri S. Anand Mudaliyar Vs Smt. Lakshmi
Karnataka High Court · (2013) 1 DMC 409 : (2012) ILR (Kar) 2334
Guardian and Wards Act, 1890 — Section 12, 25, 7
High Courts06 Feb 2012
Syndicate Bank, Zonal Office, Udui Vs M.B. Gunaga, Karwar
Karnataka High Court · (2012) LLR 543
Constitution of India, 1950 — Article 311 (2)Industrial Disputes Act, 1947 — Section 10 (2A)
High Courts06 Feb 2012Dismissed
State of Karnataka Vs N. Ramasingh
Karnataka High Court · (2012) 02 KAR CK 0045
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts06 Feb 2012Dismissed
Dr Poornima Vs Directorate of Medical Education Anand Rao Circle and Others Dr. Prasad. H.L. Vs State of Karnataka and Others
Karnataka High Court · (2012) ILR (Kar) 2545 : (2012) 4 KarLJ 120
Constitution of India, 1950 — Article 15 (4)
High Courts06 Feb 2012Dismissed
J. Venkatesh Vs Smt. J.P. Sujatha
Karnataka High Court · (2012) 3 KarLJ 564
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 151Constitution of India, 1950 — Article 136, 226Contempt of Courts Act, 1971 — Section 2 (c)
High Courts06 Feb 2012Dismissed
Sri. N. Keshavappa Vs The Asst. Commissioner Chitradurga Sub Division. Chitradurga-577501 and Others
Karnataka High Court · (2012) 02 KAR CK 0031
Hindu Religious Institutions and Charitable Endowment Act, 1997 — Section 25, 25 (1), 28, 29
High Courts06 Feb 2012Allowed
Mr. Raju Vs M/s. Ahdhavan Bankers
Karnataka High Court · (2012) ILR (Kar) 1597 : (2012) 5 KarLJ 530
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 7 Rule 10
High Courts03 Feb 2012Dismissed
J. Manjunatha Vs State of Karnataka
Karnataka High Court · (2012) 02 KAR CK 0049
Motor Vehicles Act, 1988 — Section 134 (b), 167Penal Code, 1860 (IPC) — Section 279, 304 B
High Courts03 Feb 2012Dismissed
Smt. V.K. Sasikala Vs State
Karnataka High Court · (2012) 02 KAR CK 0048
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 279, 282, 313, 313 (1) (b), 537Evidence Act, 1872 — Section 119
High Courts02 Feb 2012Dismissed
M Somaiah, Narayanappa and Venkateshappa Vs Sri. Krishnappaa since deceased by L.Rs. Smt. Saraswathamma
Karnataka High Court · (2012) 02 KAR CK 0051
Evidence Act, 1872 — Section 91Karnataka Land Revenue Act, 1964 — Section 133
High Courts02 Feb 2012Allowed
Sri D Harish Vs Sri Mani and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2012) 02 KAR CK 0050