High Courts13 Oct 2011
Smt. Subhadra and Sri Muniraju Vs Sri M Narasimha Murthy and Others
Karnataka High Court · (2011) 10 KAR CK 0093
Contract Act, 1872 — Section 202, 205, 210Easements Act, 1882 — Section 60
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,065 of 2,397
High Courts13 Oct 2011Dismissed
The Platform of BEL Ex. Employees and Others Vs The Chairman and Managing Director, M/s. Bharat Electronics Limited, Corporate Office, 116/2, Race Course Road, Bangalore-560001 and Others
Karnataka High Court · (2012) 132 FLR 1009 : (2012) 3 LLJ 458
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10 A (3A), 12, 18
High Courts13 Oct 2011Allowed
Toyota Kirloskar Auto Parts Pvt. Ltd. Vs C.C.E., LTU Bangalore
Karnataka High Court · (2012) 276 ELT 332
Central Excise Act, 1944 — Section 11 AA, 11 ABCentral Excise Rules, 2002 — Rule 7, 7 (4), 7 (5)
High Courts13 Oct 2011
Sri. Ravi Kumar Vs The Grain Merchants Co-operative Bank
Karnataka High Court · (2011) 10 KAR CK 0064
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13 (4), 14, 17Transfer of Property Act, 1882 — Section 106, 69, 69 A
High Courts13 Oct 2011Allowed
Purushotham Vs State of Karnataka
Karnataka High Court · (2012) 1 DMC 213
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304 B, 34, 498A
High Courts13 Oct 2011
Power Max Vs State of Karnataka and Another
Karnataka High Court · (2012) 52 VST 232
High Courts12 Oct 2011Disposed Off
The Commissioner of Income Tax Ara Centre, 3rd Floor, E-2, Jhandewalan Extension New Delhi - 110 055 and The Assistant Commissioner of Income Tax Circle 4-11(2), C.R. Building, Queens Road, Bangalore Vs M/s. DSL Software Ltd., Leela Galaria Commercial Block, No. 23, Airport Road, Bangalore Now: Amalgamated With HCL Technologies Ltd. No. 806, Siddarth, 96, Nehru Place, New Delhi - 19
Karnataka High Court · (2013) 351 ITR 385 : (2012) 205 TAXMAN 48
Income Tax (Second Amendment) Act, 1998 — Section 10 A, 10 BIncome Tax Act, 1961 — Section 10 A, 10 B
High Courts12 Oct 2011Dismissed
T. Venkatesh Reddy and T. Keshava Reddy and Others Vs The State of Karnataka and Others
Karnataka High Court · (2011) 10 KAR CK 0092
Land Acquisition Act, 1894 — Section 11 A
High Courts12 Oct 2011Dismissed
The Regional Provident Fund Commissioner Vs Doddaballapur Spinning Mills Private Limited
Karnataka High Court · (2011) 10 KAR CK 0084
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 7 QSick Industrial Companies (Special Provisions) Act, 1985 — Section 20 (4), 22 (1)
High Courts12 Oct 2011Dismissed
Harischandra Puthran Vs Venugopal Kotian
Karnataka High Court · (2012) 1 BC 3
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Oct 2011Allowed
Canara Bank Vs M/s. Shimcga Steels Limited and Appellate Authority of Industrial and Financial Reconstruction (AAIFR)
Karnataka High Court · (2011) 10 KAR CK 0071
Companies Act, 1956 — Section 391, 392Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15 (1), 18 (1), 19 (2), 19 (4), 5 (1)
High Courts12 Oct 2011
B.S. Shanubhogue Vs The Secretary, Primary Co-operative Agricultural and Rural Development Bank, Employees Common Cadre Committee, Alur Venkata Rao Road, Chamarajpet, Bangalore - 560018 and The Member Secretary, Primary Co-operative Agricultural and Rural Development Bank, Employees Common Cadre Committee, Alur Venkata Rao Road, Chamarajpet, Bangalore - 560018
Karnataka High Court · (2011) 10 KAR CK 0067
Karnataka Co-operative Societies Act, 1959 — Section 71
High Courts12 Oct 2011Dismissed
State of Karnataka Vs K.A. Harsha
Karnataka High Court · (2012) CriLJ 1421 : (2011) 3 DMC 561
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts12 Oct 2011Dismissed
The State of Karnataka Vs Janardhana and Dundamma
Karnataka High Court · (2011) 3 DMC 498
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts12 Oct 2011
M/s K.T. Plantation Pvt. Ltd. Vs The Chief Secretary Govt. of Karnataka and Smt. Mary Joyce Poonacha
Karnataka High Court · (2011) 10 KAR CK 0036
High Courts12 Oct 2011Dismissed
Shivaji Vittal Rao Chauhan Vs Bahubali Devagouda Naslapuare
Karnataka High Court · (2012) ILR (Kar) 2248 : (2012) 3 KarLJ 672
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482General Clauses Act, 1897 — Section 27Penal Code, 1860 (IPC) — Section 120 B, 409, 469, 471, 477
High Courts12 Oct 2011Allowed
S.N. Shekar Vs Karnataka Stare Electronics Development Corporation Ltd. (KEONICS) and Appellate Authority, 29/1, R C Road Bangalore, Chairman and Managing Director Karnataka State Electronics Development Corporation Ltd. (KEONICS) 29/1, R C Road, Bangalore and Director (Operations) Karnataka State Electronics Development Corporation Ltd. (KEONICS) and Appellate Authority, 29/1, R C Road Bangalore
Karnataka High Court · (2011) 10 KAR CK 0015
High Courts12 Oct 2011Dismissed
Sri K. Krishna Bhat Vs Syndicate Bank
Karnataka High Court · (2011) 10 KAR CK 0013
High Courts07 Oct 2011Allowed
S. Darshan Srinivas Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0082
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 323, 355, 498A, 506 B
High Courts07 Oct 2011Allowed
Commissioner of Income Tax Vs Smt. N. Sannamma
Karnataka High Court · (2012) 204 TAXMAN 356
Finance Act, 1997 — Section 139, 139 (1), 147, 148, 234 A