High Courts15 Oct 2011Allowed
M.B. Manjunath Gowda Vs Deputy Commissioner, Shimoga District, Shimoga and Others
Karnataka High Court · (2011) 10 KAR CK 0035
Karnataka A.P.M (Regulation and Development) Rules, 1968 — Rule 34 (2), 35 (1), 35 (4), 38
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,064 of 2,397
High Courts15 Oct 2011Dismissed
Karnataka Neeravari Nigam Limited Vs M/s. Shetty Construction Co. Pvt. Ltd.
Karnataka High Court · (2011) 10 KAR CK 0032
Arbitration Act, 1940 — Section 30, 33, 37 (1)
High Courts15 Oct 2011Allowed
The Commissioner of Income Tax C.R. Building, Queens Road, Bangalore and The Asst. Commissioner of Income Tax, Central Circle-II, Bangalore Vs M/s. United Breweries Ltd., No. 1/1, Vittal Malya Road, Bangalore
Karnataka High Court · (2011) 10 KAR CK 0031
Companies Act, 1956 — Section 30, 309, 36, 37Income Tax Act, 1961 — Section 143 (i) (a), 2 (41), 35 (i) (4), 37, 49 (c)
High Courts15 Oct 2011Allowed
United Communications, Udupi Vs Commissioner of Central Excise, Central Excise Commissionerate
Karnataka High Court · (2012) 281 ELT 168 : (2012) 34 STT 285 : (2012) 48 VST 118
Finance Act, 1994 — Section 73, 73 (3), 76, 78
High Courts15 Oct 2011Allowed
World View Vision Vs Commissioner of Central Excise
Karnataka High Court · (2012) 26 STR 304 : (2012) 34 STT 289
Finance Act, 1994 — Section 73 (3), 76, 78
High Courts15 Oct 2011Allowed
Xalted Information Systems Private Limited Vs Arasor Corporation
Karnataka High Court · (2011) 10 KAR CK 0023
High Courts15 Oct 2011Allowed
The Commissioner of Income Tax, International Taxation, Rastrothana Building, Nrupatunga Road, Bangalore and the Income Tax Officer (Intl. Taxation) Ward 19(2), Rastrothana Building, Nrupatunga Road, Bangalore Vs M/s Wipro Ltd., Doddakannelli, Sarapur Road, Bangalore-560035
Karnataka High Court · (2013) 355 ITR 284 : (2011) 203 TAXMAN 621
Income Tax Act, 1961 — Section 195, 195 (1), 201, 201 (1), 9 (1)
High Courts15 Oct 2011Allowed
National Insurance Co. Ltd. Vs Sri Abdul Khader and Others
Karnataka High Court · (2011) 10 KAR CK 0012
High Courts15 Oct 2011
The Divisional Controller, BMTC Depot Vs M. Madhu, M. Madan Kumar and M. Deepa No. 3 is Being Minor Represented by Her Father Respondent No. 1 Sri M. Madhu, Sri M. Madan Kumar and M. Deepa Vs The Divisional Controller, BMTC, K.H. Road, Shanthinagar, Bangalore - 560027
Karnataka High Court · (2011) 10 KAR CK 0011
High Courts15 Oct 2011Allowed
Smt. Kamala Bai Vs The Managing Director, Karnataka State Road Transport Corporation, K.H. Road, Bangalore, Smt. M. Chandramathi and The New India Insurance Co., Ltd.
Karnataka High Court · (2011) 10 KAR CK 0010
Motor Vehicles Act, 1988 — Section 166
High Courts15 Oct 2011Allowed
Sreenidhi Vs Lakshminarayana and Regional Manager, New India Assurance Co. Ltd.
Karnataka High Court · (2011) 10 KAR CK 0009
High Courts15 Oct 2011Allowed
Smt. Venkatalakshmamma, Kum. Anuja, Amarnath Since P2 and 3 are Minors Rept. by Their Mother Natural Guardian P.1-Smt. Venkatalakshmamma Vs Murgappa
Karnataka High Court · (2011) 10 KAR CK 0008
High Courts15 Oct 2011Allowed
Smt Sunanda Shedthi Vs Sri B. Jayadeep Rao and United India Insurance Co Ltd.
Karnataka High Court · (2011) 10 KAR CK 0007
High Courts15 Oct 2011Allowed
T.K. Lakshmegowda Vs M/s. Oriental Insurance Company Limited and Sri. M.D. Murthy
Karnataka High Court · (2011) 10 KAR CK 0006
High Courts15 Oct 2011Dismissed
The New India Assurance Co. Ltd. Vs Kum. Banupriya and Sri. Heremane Sunil D''souza
Karnataka High Court · (2011) 10 KAR CK 0005
High Courts15 Oct 2011Allowed
Sri. K.B. Bettegowda Vs National Insurance Co. Ltd. and G. K. Reddy
Karnataka High Court · (2011) 10 KAR CK 0004
Motor Vehicles Act, 1988 — Section 166
High Courts14 Oct 2011Dismissed
Commissioner of Customs, Mangalore Vs Terapanth Foods Ltd.
Karnataka High Court · (2012) 281 ELT 205
High Courts14 Oct 2011Allowed
Hoornaz Banu and Mohamed Yoosuf Vs The President, Karnataka State Scheduled Caste and Scheduled Tribe Commission, D. Venkatayya (Petitioner dispute that the name of 2nd Respondent''s father is D.P. Malakondayya) and C. Manjunath
Karnataka High Court · (2011) 10 KAR CK 0048
Karnataka State Commission for Scheduled Castes and Scheduled Tribes Act, 2002 — Section 3 (1) (iv), 3 (1) (v), 3 (1) (viii)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 8
High Courts14 Oct 2011Dismissed
Kader Moideen Nagoor Gani Vs Asstt. Commr. of Cus., Bangalore
Karnataka High Court · (2012) 278 ELT 454
Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 401Customs Act, 1962 — Section 135 (1) (ii)
High Courts13 Oct 2011Dismissed
Commissioner of C. Ex., Bangalore-II Vs Pushpadeep Enterprises
Karnataka High Court · (2012) 279 ELT 503