High Courts30 Nov 2011Allowed
Commissioner of Income Tax, Central Circle Vs Luwa India Ltd.
Karnataka High Court · (2012) 18 TAXMAN 365
Income Tax Act, 1961 — Section 143 (1) (a), 143 (2), 143 (3)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,040 of 2,397
High Courts29 Nov 2011Allowed
N.M. Rathnamma and others Vs C. Krishnan and others
Karnataka High Court · (2012) ACJ 1855
Motor Vehicles Act, 1988 — Section 166
High Courts29 Nov 2011Allowed
Sri K.N. Suresh Vs State of Karkataka and Sri B.N. Nyam Gowda Assistant Commissioner of Police
Karnataka High Court · (2012) ILR (Kar) 1443 : (2012) 2 KarLJ 581
Karnataka Police Act, 1963 — Section 2 (3), 79, 80
High Courts29 Nov 2011Dismissed
D.L. Srinivasa Shetty Represented By His Pa Holder Sir. D.L. Gopala Krishna Shetty Vs S.P. Krishnachari
Karnataka High Court · (2011) 11 KAR CK 0206
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Nov 2011Allowed
Sokke Hanumanthappa and Kamplepara Gopalappa Vs State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0205
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304 II, 324
High Courts29 Nov 2011
Smt S Mary Kutty, Smt Prasannamma Mary@ Shiny, Smt Sunitha and Smt Sali Vs Shri Nazeer Ahmed, United India Insurance Co Ltd. and Shri Ismail Khan
Karnataka High Court · (2011) 11 KAR CK 0137
Motor Vehicles Act, 1988 — Section 1, 6
High Courts29 Nov 2011Dismissed
Lingaraju Gowda, Since dead by his LRS. (Lakshmamma, Mohana, Kum. Chaitra and Chandra) 1b to 1d are minors Represented by their Mother as natural Guardian 1a appellant Smt. Lakshmamma, Nagaraju Gowda and Ramalingaiah Gowda Vs Chikkalinge Gowda, Since dead by his Lrs. (Puttalakshmamma and Jayalakshmamma)
Karnataka High Court · (2011) 11 KAR CK 0081
High Courts28 Nov 2011Dismissed
Sri. Rajanna Vs Sri. Rangaiah and Sri Thimmaiah
Karnataka High Court · (2011) 11 KAR CK 0200
High Courts28 Nov 2011Allowed
Sri. Manohar Lal Jain Vs Sri. Syed Hyder and Syed Hyder
Karnataka High Court · (2011) 11 KAR CK 0199
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Nov 2011Dismissed
Commissioner of Income Tax Vs R. Sridhar
Karnataka High Court · (2012) 210 TAXMAN 109
Income Tax Act, 1961 — Section 132, 158 BC, 158 BD
High Courts28 Nov 2011
Murali Vs State
Karnataka High Court · (2011) 11 KAR CK 0074
Penal Code, 1860 (IPC) — Section 120 B, 201, 302, 34
High Courts28 Nov 2011
Kolkunte Thipperudrappa Vs Heggeri Nagarajappa
Karnataka High Court · (2011) 11 KAR CK 0073
High Courts28 Nov 2011Allowed
Vectra Glosec Pvt. Ltd. Vs Principal Secretary to Government, Home Department (Police Expr.) Government of Karnataka, Vidhana Soudha, Bangalore-560001 and Others
Karnataka High Court · (2011) 11 KAR CK 0072
Karnataka Transparency in Public Procurements Act, 1999 — Section 13
High Courts25 Nov 2011Dismissed
Sri J. Rama Vs M. Vittal Bhat and Others
Karnataka High Court · (2011) ILR (Kar) 5637
Karnataka Land Reforms Act, 1961 — Section 12 (A), 48 A, 79 A, 79 A (2) (ii), 79 B
High Courts25 Nov 2011
Srinivasa Brothers Vs Additional Commissioner of Commercial Taxes, Zone I, Bangalore
Karnataka High Court · (2012) 55 VST 526
Karnataka Sales Tax Act, 1957 — Section 12 (3)
High Courts25 Nov 2011
Sri Anil Kumar Jain Vs The Chairman and Managing Director Canara Bank, Head Office 112-J.C.Road Bangalore-560 002 and The Executive Director Canara Bank, Head Office 112-J.C.Road Bangalore-560 002
Karnataka High Court · (2011) 11 KAR CK 0233
Canara Bank Officers Service Regulations, 1979 — Regulation 20 (3) (2)
High Courts25 Nov 2011Dismissed
Thimmegowda Vs State of Karnataka and Others
Karnataka High Court · (2012) ILR (Kar) 1451
High Courts24 Nov 2011
H.N. Raghunatha Vs The Bangalore Development Authority
Karnataka High Court · (2011) 11 KAR CK 0397
High Courts24 Nov 2011Dismissed
Chev. K. M. Joseph Vs Sri. A. S. Raja
Karnataka High Court · (2011) 11 KAR CK 0238
Transfer of Property Act, 1882 — Section 53 (a)
High Courts24 Nov 2011Dismissed
Jyothi Kondaraju Vs Additional General Manager (CS and HRD) Disciplinary Authority, ITI Ltd., Bangalore
Karnataka High Court · (2012) LLR 236
Constitution of India, 1950 — Article 226