High Courts12 Dec 2011Dismissed
CIT and Another Vs Mulberry Silk International Ltd.
Karnataka High Court · (2012) 205 TAXMAN 132
Income Tax Act, 1961 — Section 158 BC, 68
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,022 of 2,397
High Courts12 Dec 2011Dismissed
Bullion Investments and Financial Services (P) Ltd. Vs Dy. CIT
Karnataka High Court · (2012) 205 TAXMAN 440
Income Tax Act, 1961 — Section 115 J, 115 JA, 234 B, 234 C
High Courts12 Dec 2011Allowed
Smt. Manjula Suresh Vs Sri. G. Kondala Rao and The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0150
High Courts12 Dec 2011
Sri. Mohamed Nayazull @ Nayazulla Vs Sri. E. Manjunatha
Karnataka High Court · (2011) 12 KAR CK 0148
High Courts12 Dec 2011
Smt. Gulsheerunnisa Vs M. Srinivas
Karnataka High Court · (2011) 12 KAR CK 0146
High Courts12 Dec 2011Allowed
B.K. Prakash Vs State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 376, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (12)
High Courts12 Dec 2011Dismissed
Binny Limited Vs The General Secretary Binny Mills Workers Union No.1, Palace Road, Bangalore 560001 and Others
Karnataka High Court · (2011) 12 KAR CK 0142
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 18 (3), 25 FFA, 25 O
High Courts12 Dec 2011Dismissed
The Board of Directors The Management of KSRTC Central Offices Vs Gulam E. Ghouse
Karnataka High Court · (2011) 12 KAR CK 0141
High Courts12 Dec 2011
The Mangalore Co-operative Building Society Ltd. Vs The State of Karnataka, Sri. Bhujanga Rai and Sri. Shashank Rai
Karnataka High Court · (2011) 12 KAR CK 0135
Industrial Disputes Act, 1947 — Section 33 C (2)
High Courts12 Dec 2011Dismissed
Shri M Bhanuprakash Vs State of Karnataka and Others
Karnataka High Court · (2011) 12 KAR CK 0122
High Courts12 Dec 2011Dismissed
Cauvery Kalpatharu Grameena Bank Vs M/s Central Institute of Plastic Engineering and technology and Sri Narendra Kumar
Karnataka High Court · (2011) 12 KAR CK 0119
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts12 Dec 2011Dismissed
B N Vasantha Vs Smt K Vasanthi and Others
Karnataka High Court · (2011) 12 KAR CK 0118
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Hindu Adoption and Maintenance Act, 1956 — Section 25
High Courts12 Dec 2011Allowed
N.A. Sadashiva and Others Vs State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0117
High Courts12 Dec 2011Allowed
The Deputy conservator of forests, Madikeri division, Madikeri kodagu District and The State of Karnataka Forest Department M S Building, Bangalore 01 Vs M.P. Ravindra
Karnataka High Court · (2011) 12 KAR CK 0115
Industrial Disputes Act, 1947 — Section 10 (4A), 2 (j), 25 F
High Courts12 Dec 2011Dismissed
Sri. Gopalachari and Others Vs The State of Karnataka, The Managing Director Dr. B.R. Ambedkar Development Corporation and Hon''ble Lokayukta
Karnataka High Court · (2012) 2 KarLJ 211
Karnataka Lokayukta Act, 1984 — Section 7 (2-A), 8, 8 (2), 8 (2) (c), 8 (2) (d)
High Courts12 Dec 2011Allowed
V.M. Ramakrishna Muttaiah and Others Vs State
Karnataka High Court · (2012) 2 KarLJ 174
Penal Code, 1860 (IPC) — Section 143, 147, 307, 324, 504
High Courts12 Dec 2011Allowed
The Managing Director, M/s. Karnataka Soaps and Detergent Ltd., Sandal City. P.B. No. 5531 Rajajinagar, Bangalore-560 055 Vs K. Chaitanya and Others
Karnataka High Court · (2011) 12 KAR CK 0058
High Courts12 Dec 2011Allowed
PR Mallikarjuna Swamy Since Deceased by His L.Rs. Smt. R S Kavitha and Baby Lakshmi reptd. by The Natural Guardian and Mother, Smt. RS Kavita Vs The Karnataka State Road Transport Corporation
Karnataka High Court · (2011) 12 KAR CK 0057
Industrial Disputes Act, 1947 — Section 33 (2) (b)
High Courts12 Dec 2011Allowed
Smt. Nagamma Vs The Child Development Officer, Deputy Registrar, The President, Bala Vikasa Seva Samithi and Smt. Haladamma
Karnataka High Court · (2011) 12 KAR CK 0024
High Courts09 Dec 2011
Commissioner of Income Tax Vs Infosys Technologies Ltd. (No. 5)
Karnataka High Court · (2012) 349 ITR 610
Income Tax Act, 1961 — Section 37, 80 HHE