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
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,003 of 2,397
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
High Courts17 Jan 2012Allowed
Commissioner of Income Tax Vs H.P. Global Soft Ltd.
Karnataka High Court · (2012) 342 ITR 263 : (2012) 206 TAXMAN 110 : (2012) 20 TAXMAN 242
Income Tax Act, 1961 — Section 10 A, 10 A (6), 145, 80 I (9)
High Courts16 Jan 2012
M/s. Sudarshan Stone Enterprises (P) Ltd. Vs Sri K. Jothirlingam Principal Secretary to Government of Karnataka Department of Mines and Geology Vikasa Soudha Bangalore - 560001, Sri H.R. Srinivas Director Department of Mines and Geology khanija Bhavan, Race Course Road Bangalore and Sri Rayappa Senior Geologist Department of Mines and Geology Mandya District, Mandya
Karnataka High Court · (2012) 01 KAR CK 0130
Karnataka Minor Mineral Concession Rules, 1994 — Rule 11, 16
High Courts16 Jan 2012Dismissed
Shantawwa Vs The Managing Director and Others
Karnataka High Court · (2013) 1 AKR 519 : (2012) ILR (Kar) 5899
High Courts16 Jan 2012Allowed
Muddubalakrishna and Others Vs Managing Director, K.S.R.T.C. and Another
Karnataka High Court · (2012) 4 TAC 334
High Courts13 Jan 2012
Bangarappa Vs Rudrappa Since Deceased by His L.R. and Thippamma Since Deceased by Her L.R. R2 (a) Smt. Thippamma
Karnataka High Court · (2012) ILR (Kar) 1020
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100
High Courts13 Jan 2012Dismissed
Sri. P. Gangadhar Swamy and Others Vs Manu Baligara, Secretary, Department of Kannada and Culture, M.S. Building, Bangalore
Karnataka High Court · (2012) 01 KAR CK 0308
High Courts13 Jan 2012
The Managing Director, K.S.R.T.C., B.T.S Division, Shanthinagar, K.H. Road, Bangalore-27 Now called as Bangalore Metropolitan Transport Corporation Vs Smt. Akhila Begum and Arshad Baig, Still minor, Rep. by his mother and Natural guardian, Smt. Akhila Begum Both
Karnataka High Court · (2012) 01 KAR CK 0214
Motor Vehicles Act, 1988 — Section 166
High Courts13 Jan 2012Allowed
Smt. Jayamma, Sri. Anand, Sri. Nagendra and Manjula Vs Sri. Rizvan and United India Insurance Company Ltd.
Karnataka High Court · (2012) 3 KarLJ 343 : (2012) 4 TAC 53
Motor Vehicles Act, 1988 — Section 123, 166
High Courts12 Jan 2012Dismissed
Maheboobsab Buransab Maniyar and Others Vs Mohadinsab Maheboobsab Maniyar and Others
Karnataka High Court · (2012) ILR (Kar) 1192
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2Mohammedan Law — Section 231, 236
High Courts12 Jan 2012Dismissed
Mrs. Ishrath Sultana Vs Smt. Khurshidunnisa
Karnataka High Court · (2012) 01 KAR CK 0339
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts12 Jan 2012Allowed
Sri. Lakhan Malik @ Lakshman Malik Vs The Oriental Insurance co., Ltd. and Mr. Laaser
Karnataka High Court · (2012) 01 KAR CK 0335
High Courts12 Jan 2012Allowed
The Commissioner of Income Tax Central Circle, C R Building, Queens Road Bangalore and The Deputy Commissioner of Income Tax Central Circle-2(2) C.R. Building, Queens Road Bangalore Vs M/s Standard Chartered Finance Ltd., (Formerly Esanda Finanz and Leasing Ltd.) H-2, Connaught Circus New Delhi-110001
Karnataka High Court · (2013) 212 TAXMAN 24 : (2012) 207 TAXMAN 136
Income Tax Act, 1961 — Section 10 (a), 10 (b), 260 A, 34 (b)Interest Tax Act, 1974 — Section 21 H, 8 (b)
High Courts12 Jan 2012Dismissed
C.S. Kumar Vs State of Karnataka Department of Co-Operation M.S. Building, Ambedkar Veedi Bangalore-560001 and Others
Karnataka High Court · (2012) ILR (Kar) 1034
Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 64, 70
High Courts12 Jan 2012Allowed
Sanjeeva Achary Vs N.D. Sabestian and The Manager, United India Insurance Company Ltd.
Karnataka High Court · (2012) 01 KAR CK 0292
High Courts12 Jan 2012Allowed
Smt. Meera Mohan, D.M. Swetha and D.M. Shreyas, Minor Rep by Her Mother A1 as Natural Guardian Vs The Manager, Shreeram General Insurance Co. Ltd. and Mohameed Mazahar
Karnataka High Court · (2012) 01 KAR CK 0278
High Courts12 Jan 2012Allowed
Reliance General Insurance Company Limited. No. 3. 1st Floor, North Wing, Mandi Plaza, St. Mark''s Road, Bangalore, now at No. 28, 5th Floor, East Wing, Centenary Building, M.G. Road, Bangalore - 560001 Vs Muthaiah and Others
Karnataka High Court · (2012) 01 KAR CK 0234