High Courts17 Nov 2011Allowed
R.N. Shetty Trust Vs Secretary, Central Board of Direct Taxes and Others
Karnataka High Court · (2012) 343 ITR 294
Income Tax Act, 1961 — Section 119 (2) (b), 12 A
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,044 of 2,397
High Courts17 Nov 2011Dismissed
Riyaz Ahmed Sab Vs The State of Karnataka and Others
Karnataka High Court · (2011) 11 KAR CK 0306
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 366 A, 368 A
High Courts17 Nov 2011Dismissed
M.N. Gurumurthy Reddy @ M.N. Gurumurthy Vs Land Acquisition Officer Bangalore Development Authority T. Chowdaiah Road, Bangalore 560020, The Commissioner Bangalore Development Authority T. Chowdaiah Road, Bangalore 560020 and etc. etc.
Karnataka High Court · (2011) 11 KAR CK 0250
High Courts17 Nov 2011
Sri. Ezhil Vannan Vs Sri. Anandkumar Rao and Others Bangalore Metropolitan Transport Corporation Vs Sri. Ezhil Vannan and Others
Karnataka High Court · (2011) 11 KAR CK 0225
Motor Vehicles Act, 1988 — Section 166
High Courts17 Nov 2011Dismissed
M.N. Gurumurthy Reddy @ M.N. Gurumurthy and Others Vs Land Acquisition Officer Bangalore Development Authority T. Chowdaiah Road, Bangalore 560 020 and The Commissioner Bangalore Development Authority T. Chowdaiah Road, Bangalore 560 020 and Others
Karnataka High Court · (2011) 11 KAR CK 0064
High Courts16 Nov 2011Dismissed
Muniyappa, P.N. Narasappa Since Dead by Legal Representatives and Others Vs The Special Land Acquisition Officer for Railways and Karnataka Industrial Areas Development Board
Karnataka High Court · (2011) 11 KAR CK 0375
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Land Acquisition Act, 1894 — Section 11, 18, 18 (3), 28 A, 28 A (3)
High Courts16 Nov 2011
Devaraj R Vs The State of The Karnataka and H.N. Ranga Swamy
Karnataka High Court · (2011) 11 KAR CK 0372
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 366 A
High Courts16 Nov 2011Dismissed
B. Jayarama Shetty Vs Biviyas Finance and Leasing Ltd.
Karnataka High Court · (2011) 11 KAR CK 0226
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts16 Nov 2011Allowed
Commissioner of Income Tax Vs Wipro Finance Ltd.
Karnataka High Court · (2012) 205 TAXMAN 317
Income Tax Act, 1961 — Section 32
High Courts15 Nov 2011Dismissed
R. Krishnoji Rao Vs Chief Traffic Manager, Central Offices, Bangalore
Karnataka High Court · (2012) 134 FLR 1031 : (2012) 3 LLJ 438 : (2012) LLR 368
Industrial Disputes Act, 1947 — Section 10 (4A), 11 A
High Courts15 Nov 2011
Sri K. Sham Bhat Vs Sri K. Sitarama Bhat, Advocate and Others
Karnataka High Court · (2011) ILR (Kar) 5649
Civil Procedure Code, 1908 (CPC) — Section 3, 4, 54
High Courts11 Nov 2011Dismissed
Commissioner of Central Excise Vs Gokak Mills
Karnataka High Court · (2013) 21 GSTR 455
High Courts11 Nov 2011Dismissed
Sanaulla and Makbul Vs The Divisional Manager, Bangalore Metropolitan Transport Corporation, K.H. Road, Shanthinagar, Bangalore-27 Bangalore Metropolitan Transport Corporation, Central Office, K.H. Double Road, Shanthinagar, Bangalore Vs Sri. Sanaulla Sab and Smt. Makbul
Karnataka High Court · (2013) ACJ 1492
Motor Vehicles Act, 1988 — Section 163 A
High Courts11 Nov 2011
Sri A.K. Jeevan and Others Vs Competition Commission of India and The Belgaum District Chemist and Druggists Association
Karnataka High Court · (2011) 11 KAR CK 0212
Competition Act, 2002 — Section 26 (1), 36 (2), 41 (2), 43, 66 (6)
High Courts11 Nov 2011
Tushar Kant, Rakesh Kumar Suri, Vipin Bharadwaj Insurance Agent and Muthuveni Insurance Agent Vs The State of Karnataka and N. Lakshmanan Additional Director-Projects Power Corporation of Karnataka Limited
Karnataka High Court · (2011) 11 KAR CK 0146
Penal Code, 1860 (IPC) — Section 120 B, 409, 418, 420Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2)
High Courts11 Nov 2011Dismissed
The State of Karnataka and Others Vs Sri. I. Rudrayya and Others
Karnataka High Court · (2011) 11 KAR CK 0143
Constitution of India, 1950 — Article 14Karnataka Education Act, 1983 — Section 49, 87Karnataka Educational Institutions (Recruitment and terms and conditions of services of employees in private Aided Primary and Secondary Educational Institutions) Rules, 1999 — Rule 3 (1) (b)
High Courts11 Nov 2011Dismissed
Commissioner of Central Excise, Belgaum Commissionerate, No. 71, Club Road, Belgaum-590001 Vs M/s. Jineshwar Malleable and Alloys, No. 14, Angol Industrial Estate, Belgaum-590008
Karnataka High Court · (2012) 281 ELT 43 : (2013) 18 GSTR 159
Central Excise Act, 1944 — Section 11 B
High Courts10 Nov 2011Allowed
Smt. Janaki Naik and Others Vs State of Karnataka
Karnataka High Court · (2012) 3 KarLJ 480
Karnataka Industrial Area Development Act, 1966 — Section 28 (4), 30Land Acquisition Act, 1894 — Section 11, 3 (b), 9 (3)
High Courts10 Nov 2011Dismissed
Sri Chandra Naik Vs State of Karnataka and Sri Kariyappa
Karnataka High Court · (2011) 11 KAR CK 0110
Karnataka Land Grant Rules, 1969 — Rule 29AKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts09 Nov 2011
Sri J. Ravindranath and Others Vs The Secretary, Government of Karnataka, Dept. of Health and Family Welfare Services, M.S. Building, Dr. B.R. Ambedkar Veedhi, Bangalore-01 and Others
Karnataka High Court · (2011) 11 KAR CK 0369