High Courts21 Oct 2011Dismissed
Kirti D Shah and Others Vs Deluxe Roadlines (P.) Ltd.
Karnataka High Court · (2012) 111 CLA 410 : (2012) 174 CompCas 139
Companies Act, 1956 — Section 397, 398, 433 (f), 439
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,061 of 2,397
High Courts21 Oct 2011Allowed
Canara Bank Vs M/s. Computer Data Application Pvt. Ltd. and Others
Karnataka High Court · (2011) 10 KAR CK 0061
High Courts21 Oct 2011Allowed
The Secretary, Gram Panchayath and The Chief Executive Officer, Zilla Panchyath, Chikmagalur Vs Smt. Meenakshi, Master Sharath and Master Bharath, (Respondents No. 2 and 3 are rep by mother natural guardian
Karnataka High Court · (2011) 10 KAR CK 0058
High Courts21 Oct 2011
Lokesh R. Vs The Bangalore University Drectorate of Correspondent Courses and Distance Education
Karnataka High Court · (2011) 10 KAR CK 0057
High Courts21 Oct 2011Dismissed
S.Ramesh Vs Bajaj Alianz General Insurance Co. Ltd.
Karnataka High Court · (2011) 10 KAR CK 0047
Motor Vehicles Act, 1939 — Section 140, 92 A, 92 C
High Courts21 Oct 2011Allowed
Commissioner of Income Tax, International Taxation Vs Sunray Computers (P.) Ltd.
Karnataka High Court · (2012) 348 ITR 196 : (2012) 204 TAXMAN 1
Income Tax Act, 1961 — Section 201 (1), 201 (1A), 9 (1) (vi)
High Courts21 Oct 2011Allowed
Anil Kumar Vs Income Tax Officer
Karnataka High Court · (2012) 204 TAXMAN 162
Customs Act, 1962 — Section 2 (18), 50, 50 (1), 50 (2)Income Tax Act, 1961 — Section 256 (1), 256 (2), 35 B, 80 HHC, 80 HHC (1)
High Courts21 Oct 2011Dismissed
Jittu Thomas Vs Rajiv Gandhi University of Health Sciences, The Indian Nursing Council of India Combined Council and The Canara College of Nursing
Karnataka High Court · (2011) 10 KAR CK 0021
High Courts20 Oct 2011
Sri. Halappa Bharama Gavanale and Another Vs The State of Karnataka
Karnataka High Court · (2012) ILR (Kar) 629
Criminal Procedure Code, 1973 (CrPC) — Section 374 (1)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7 (a)Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Oct 2011Dismissed
Sri S. Parthasarathi Vs The General Manager (Admn. and HRD), K.P.T.C.L., Cauvery Bhavan, Bangalore - 560009
Karnataka High Court · (2012) ILR (Kar) 1358
Constitution of India, 1950 — Article 14
High Courts20 Oct 2011Dismissed
Mrs. J. Sahayasheela Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0115
High Courts20 Oct 2011
Sri Nagaraju Vs The Deputy Commissioner (Food), Chamrajnagar District, Chamrajnagar and The Tahsildar
Karnataka High Court · (2011) 10 KAR CK 0114
High Courts20 Oct 2011
W.R. Anil Kumar Reddy Vs The State of Karnataka and Others
Karnataka High Court · (2011) 10 KAR CK 0113
High Courts20 Oct 2011
Sri T.M. Ganeshan Goundar Vs The Regional Transport Authority Chitradurga Region Chitradurga and The Managing Director Karnataka State, Road Transport Corporation Central Office
Karnataka High Court · (2011) 10 KAR CK 0112
High Courts20 Oct 2011Allowed
M/s. Parisons Milling Co. Private Ltd. Vs State of Karnataka and The Secretary, Agricultural Produce Market Committee
Karnataka High Court · (2011) 10 KAR CK 0111
Constitution of India, 1950 — Article 286, 286 (1) (b)Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65, 66 (6)
High Courts20 Oct 2011
G. Basavaraj Vs H.M. Shivappa Patel
Karnataka High Court · (2011) 10 KAR CK 0096
Negotiable Instruments Act, 1881 (NI) — Section 138, 80Penal Code, 1860 (IPC) — Section 420
High Courts20 Oct 2011Allowed
Sri Shankar Vs The Deputy Commissioner of Police, South-East Division Koramangala, Bangalore - 25, The Assistant Commissioner of Police, Mico Layout Sub-Division, Bangalore - 20 and The Police Inspector, Tilak Nagar Police Station, Bangalore - 18
Karnataka High Court · (2011) 10 KAR CK 0095
Penal Code, 1860 (IPC) — Section 304 (A), 353, 427, 506
High Courts20 Oct 2011Dismissed
B.M. Prakash Vs State of Karnataka and Others
Karnataka High Court · (2011) 10 KAR CK 0094
Karnataka Municipalities Act, 1964 — Section 42 (10)
High Courts20 Oct 2011Allowed
Sri A.M. Dyavappa Vs State
Karnataka High Court · (2011) 10 KAR CK 0080
Penal Code, 1860 (IPC) — Section 408, 477 A
High Courts20 Oct 2011Allowed
R. Venugopal Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 306