High Courts24 Jan 2012Allowed
Bruhat Bangalore Mahanagara Palike Vs Sri Ramesh Vishwanatha
Karnataka High Court · (2012) 01 KAR CK 0186
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 90 of 106
High Courts23 Jan 2012Dismissed
Jamia Masjid, Gubbi Vs K.V. Rudrappa (Since Dead) by L.Rs and Others
Karnataka High Court · (2012) 01 KAR CK 0346
High Courts23 Jan 2012Dismissed
The Jamia Masjid Gubbi Vs Sri K.V. Rudrappa Since Dead by L.Rs. 1 to 3. and Others Etc.
Karnataka High Court · (2012) 01 KAR CK 0049
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 12, Order 23 Rule 1, 11, 92
High Courts23 Jan 2012Dismissed
State of Karnataka Vs Rajanaika and Others
Karnataka High Court · (2012) CriLJ 2611 : (2012) 3 KarLJ 607
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 164, 164 (2)Penal Code, 1860 (IPC) — Section 201, 302, 34, 395, 415
High Courts23 Jan 2012Dismissed
B.M. Channappa Vs Management of Warner Lambert India Pvt. Ltd.
Karnataka High Court · (2012) 3 LLJ 245 : (2012) LLR 374
Industrial Disputes (Karnataka Amendment) Act, 1988 — Section 10 (4A)Industrial Disputes Act, 1947 — Section 11 A, 2 A
High Courts23 Jan 2012
Commissioner of Income Tax Vs H.P. Global Soft Ltd.
Karnataka High Court · (2012) 342 ITR 276 : (2012) 206 TAXMAN 41
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 143 (3), 260 A, 43 B
High Courts20 Jan 2012Allowed
Dyamagouda Paravatgouda Patil Vs Special Land Acquisition Officer, Dharwad
Karnataka High Court · (2013) 1 AKR 455
High Courts20 Jan 2012
Sri. H.D. Kumarswamy Vs The State of Karnataka and Sri. Y''sm Abraham T.J.
Karnataka High Court · (2012) 01 KAR CK 0217
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 4 (2)Karnataka Lokayukta Act, 1984 — Section 12, 12 (3), 14Mineral Concession Rules, 1960 — Rule 4, 59, 59 (2)
High Courts20 Jan 2012Dismissed
T.V. Anantharaman Vs Wintac Ltd.
Karnataka High Court · (2012) 111 SCL 789
Companies Act, 1956 — Section 43 (e), 433, 433 (f)Limitation Act, 1963 — Section 18
High Courts20 Jan 2012Dismissed
M/s. Ruchi Soya Industries Limited Vs Union of India
Karnataka High Court · (2012) 281 ELT 406
Constitution of India, 1950 — Article 14, 226, 227Customs Act, 1962 — Section 14 (1) (1A), 14 (2)Customs Rules, 2007 — Rule 2
High Courts20 Jan 2012
Sri S.M. Krishna Mallaiah Vs State of Karnataka and Sri Y''sm Abraham T.J.
Karnataka High Court · (2012) 01 KAR CK 0110
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200Karnataka Lokayukta Act, 1984 — Section 14Penal Code, 1860 (IPC) — Section 465, 468, 471
High Courts20 Jan 2012Allowed
E.S. Prasanna Vs State of Karnataka
Karnataka High Court · (2012) 01 KAR CK 0044
Penal Code, 1860 (IPC) — Section 295 A, 34, 506
High Courts18 Jan 2012
Sridhar and R Maruthi Since Minor rep. by His Next Friend and Guardian Sridhar Vs N Revanna and Others
Karnataka High Court · AIR 2012 Kar 79
Succession Act, 1925 — Section 13, 3, 97Transfer of Property Act, 1882 — Section 10, 14
High Courts18 Jan 2012Dismissed
Karnataka Instrade Corporation Ltd. Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2012) 248 CTR 98 : (2012) 342 ITR 1
Income Tax Act, 1961 — Section 260 A, 271 (1) (c)
High Courts17 Jan 2012Allowed
S. Chandrashekar Vs State
Karnataka High Court · (2012) 3 KarLJ 36
Penal Code, 1860 (IPC) — Section 420, 467, 468, 472, 473Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2)
High Courts17 Jan 2012Dismissed
Sri G. Sathyanarayana Raj Vs The State of Karnataka and Others
Karnataka High Court · (2012) 01 KAR CK 0307
Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 5 (1), 5 (3)Karnataka Scheduled Casts and Scheduled Tribes (PTCL) Rules, 1979 — Rule 3 (3)
High Courts17 Jan 2012Dismissed
Islamia Institute of Technology Vs Islamia Institute of Technology Employees Union
Karnataka High Court · (2012) ILR (Kar) 968 : (2012) 4 LLJ 488
Industrial Disputes Act, 1947 — Section 11 A, 17 (1), 17 (2), 17 B
High Courts17 Jan 2012Allowed
Ashok Gowda Vs Gopika Credit and Investment Co.
Karnataka High Court · (2012) 111 SCL 792
Companies Act, 1956 — Section 433 (e), 433 (f), 582
High Courts17 Jan 2012Partly Allowed
The Commissioner of Income Tax C.R. Building, Queens Road, Bangalore, The Deputy Commissioner of Income Tax Special Range-15 Bombay and Dy. Commissioner of Income Tax, Circle 11 (3), Rashtrothana Building, Nrupathunga Road, Bangalore Vs M/s H.P. Global Soft Ltd. (Formerly M/s Digital Equipment (I) Ltd.,) Digital House, No. 45/14, Tumkur Road, Yeshwanthpur 2nd Stage, Bangalore
Karnataka High Court · (2012) 01 KAR CK 0227
Income Tax Act, 1961 — Section 10 A (6), 42, 42 (2), 80 I (9)
High Courts17 Jan 2012Allowed
Mainstay Teleservices (P.) Ltd. Vs Iwire Network Designs (P.) Ltd.
Karnataka High Court · (2012) 111 SCL 768
Companies Act, 1956 — Section 433 (e), 433 (f), 434, 439