COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,058 of 2,397

High Courts02 Nov 2011Dismissed

The Superintendent of Police, Bellary District, Bellary, The Director General and Inspector General of Police, Nrupathunga Road, Bangalore, The Secretary, Department of Home, Vidhana Soudha, Bangalore and The Accountant General, In Karnataka, Near Park House, Bangalore Vs Shahibuddin

Karnataka High Court · (2011) 11 KAR CK 0253

Karnataka State Civil Service (Regulation of Promotion, Pay and Pension) Rule, 1973 — Rule 4 (3)States Reorganisation Act, 1956 — Section 115, 115 (5)

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High Courts02 Nov 2011

Madhu Product Vs Sundaram Files

Karnataka High Court · (2011) 11 KAR CK 0242

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1 (2), Order 39 Rule 4Trade Marks Act, 1999 — Section 135, 135 (1), 29 (1)

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High Courts02 Nov 2011

New Generationa Education Society Vs Bruhat Bangalore Mahanagara Palike

Karnataka High Court · (2011) 11 KAR CK 0224

Karnataka Municipal Corporations Act, 1975 — Section 110 (1) (i) (b)

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High Courts02 Nov 2011Dismissed

Smt K.T. Vijayalakshmi Vs The Chief Commissioner of Income Tax Karnataka Circle, C.R. Buildings Queen''s Road Bangalore - 560 001 and Others

Karnataka High Court · (2011) 11 KAR CK 0204

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High Courts02 Nov 2011Allowed

Sri Rajanna Vs State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0196

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High Courts02 Nov 2011Dismissed

CIT Vs Himatsingka Seide and Co. Ltd.

Karnataka High Court · (2012) 204 TAXMAN 153

Income Tax Act, 1961 — Section 10 A, 80 HHC

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High Courts02 Nov 2011Dismissed

CIT Vs Fusion Software Engg. (P.) Ltd.

Karnataka High Court · (2012) 205 TAXMAN 396

Income Tax Act, 1961 — Section 10 (2) (iii), 10 (2)A (I), 10 A, 10 A (2) (ii), 115 JA (2) (c)

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High Courts02 Nov 2011Dismissed

Commissioner of Income Tax and Another Vs Samsung Electronics Co. Ltd.

Karnataka High Court · (2013) 350 ITR 65 : (2012) 204 TAXMAN 166

Income Tax Act, 1961 — Section 10 A, 80 HHC

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High Courts02 Nov 2011

Dr. Shalini Vaz Vs Rajiv Gandhi University of Health Sciences (Karnataka)

Karnataka High Court · (2011) 11 KAR CK 0188

Constitution of India, 1950 — Article 226

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High Courts02 Nov 2011Dismissed

B.S. Vidya Rep. by her P.A. Holder A. Praveen Vs The Urban Development Department, The Commissioner Bruhath Bangalore Mahanagara Palike Bangalore and Additional Director (Town Planning) Bruhath Bangalore Mahanagara Palike Bangalore

Karnataka High Court · (2011) 11 KAR CK 0187

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High Courts02 Nov 2011Allowed

Sri Venkatramanaiah Vs State of Karnataka, The Commissioner Bakgalore Development Authority Palace Road, Bangalore and Additional Land Acquisition Office Bangalore Development Authority Palace Road, Bangalore

Karnataka High Court · (2011) 11 KAR CK 0186

Land Acquisition Act, 1894 — Section 48 (1)

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High Courts02 Nov 2011Allowed

K.H. Sachidevi, Rakshitha, minor, R/by her mother K.H. Sachidevi or natural guardian and Hanumantharaya Vs S.R. Srikanth, National Insurance Company Ltd. and R. Shivakumar

Karnataka High Court · (2011) 11 KAR CK 0182

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High Courts02 Nov 2011Dismissed

CIT Vs Sitel Operating Corporation India Ltd.

Karnataka High Court · (2012) 204 TAXMAN 56(1)

Income Tax Act, 1961 — Section 10 A, 80 HHC

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High Courts02 Nov 2011Dismissed

Employees'' State Insurance Corporation, Regional Office, Karnataka Vs N.C. Panicker and another

Karnataka High Court · (2012) 133 FLR 508

Employees State Insurance Act, 1948 — Section 85 B

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High Courts02 Nov 2011Dismissed

Smt. Anuradha and Sri. Anand Vs State of Karnataka and Venkatesh Babu

Karnataka High Court · (2011) 11 KAR CK 0124

Penal Code, 1860 (IPC) — Section 498A

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High Courts02 Nov 2011Dismissed

Smt. Vijayalaksmi and Others Vs The State of Karnataka Rural Development and Panchayat Raj Smt. Thuiasamma and Others Vs Union of India and Others

Karnataka High Court · (2011) 11 KAR CK 0122

Hand Book of the Returning Officer, Karnataka State Election Commission Rules — Rule 3.12 (14)Karnataka Panchayat Raj Act, 1993 — Section 12 (g)

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High Courts02 Nov 2011Allowed

Smt. Chandramma Vs Sri. K. Papanna

Karnataka High Court · (2011) 11 KAR CK 0099

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High Courts02 Nov 2011Allowed

Sri K.R. Ramachandra Naik Vs The Karnataka Scheduled Caste and Scheduled Tribes Development Corporation Limited and The State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0098

Dr. B.R. Ambedkar Development Corporation Limited (Classification, Control & Appeal) Rules, 1991 — Rule 19, 22, 25

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High Courts02 Nov 2011Dismissed

The Commissioner of Income Tax C.R. Building Queens Road Bangalore. and The Joint Commissioner of Income Tax Special Range-4 C.R. Building Queens Road Bangalore Vs M/s. Ranka and Ranka III Floor, Ranka Chambers 31. Cunningham Road Bangalore

Karnataka High Court · (2012) 253 CTR 498 : (2012) 284 ELT 185 : (2013) 352 ITR 121 : (2012) 206 TAXMAN 322

Income Tax Act, 1961 — Section 260 A, 268 A (1), 40 A (3)

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High Courts02 Nov 2011

Dr. N. Venkataswamy Reddy Vs Union of India and Others

Karnataka High Court · (2013) 1 KarLJ 103

Electricity Act, 2003 — Section 127, 127 (1), 176 (u)

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