High Courts19 Sept 2011Dismissed
Commissioner of Income Tax, Bangalore Vs Digital Global Soft Ltd.
Karnataka High Court · (2011) 203 TAXMAN 98
Income Tax Act, 1961 — Section 143 (1) (a), 154, 237, 263
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,071 of 2,397
High Courts19 Sept 2011Dismissed
U Sadananda Udupa Vs Smt T. Kusuma Shedthi
Karnataka High Court · (2011) 09 KAR CK 0200
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 39 Rule 1, Order 39 Rule 2, 115, 47
High Courts19 Sept 2011Dismissed
State Vs Shankaraiah Gudi and Others
Karnataka High Court · (2011) 09 KAR CK 0197
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 489 (B), 489 (C)
High Courts19 Sept 2011Allowed
Branch Manager, National Insurance Co. Ltd. Vs Nijalingappa @ B. Nijalingappa and Kumar
Karnataka High Court · (2011) 09 KAR CK 0192
Workmens Compensation Act, 1923 — Section 4 (1) (c) (ii)
High Courts19 Sept 2011Dismissed
Govindaraju Vs The Oriental Insurance Company Ltd.
Karnataka High Court · (2011) 09 KAR CK 0185
High Courts19 Sept 2011Dismissed
R. Pooval Poovannan, Formerly Technical Officer (Proceeding/Testing), Testing Department, Central Institute of Plastics Engineering and Technology (CIPET) Vs State
Karnataka High Court · (2011) 09 KAR CK 0184
Penal Code, 1860 (IPC) — Section 120 B, 409, 420, 466, 471Prevention of Corruption Act, 1988 — Section 13 (1) (c) (d), 13 (2)
High Courts19 Sept 2011Dismissed
Dr. H.N. Krishna Vs State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0183
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 417, 418, 465, 466, 471
High Courts19 Sept 2011Dismissed
Sri. N. Shankar Vs The Controller of Printing, KSRTC Printing Press
Karnataka High Court · (2011) 09 KAR CK 0177
Industrial Disputes Act, 1947 — Section 10 (4) (A), 11 A
High Courts19 Sept 2011
Sri B.E. Manjunath Vs The Deputy Commissioner (Food), The Tahsildar and The Deputy Director for Food and Civil Supplies
Karnataka High Court · (2011) 09 KAR CK 0176
High Courts19 Sept 2011
Gayathri Kharade Vs Milind V. Desai
Karnataka High Court · (2011) 09 KAR CK 0175
Civil Procedure Code, 1908 (CPC) — Section 151Penal Code, 1860 (IPC) — Section 498A
High Courts19 Sept 2011Dismissed
New Mangalore Port Trust Vs New Mangalore Port Staff Association
Karnataka High Court · (2011) 09 KAR CK 0173
Industrial Disputes Act, 1947 — Section 10 (2-A)
High Courts19 Sept 2011Dismissed
Smt. Dhanalakshmi Vs Union of India (UOI)
Karnataka High Court · (2011) 09 KAR CK 0161
Railways Act, 1989 — Section 123 (c) (2), 124 A
High Courts19 Sept 2011Allowed
Mrs. Laka Jain, Miss Palak Jain and Master Aryan Jain, Appellant Nos. 2 and 3 and are represented by their Mother and Natural Guardian, 1st Appellant Vs National Insurance Co. Ltd. and Niraj Cargo Movers
Karnataka High Court · (2011) 09 KAR CK 0160
High Courts19 Sept 2011Allowed
Sri V. Lakshminarayana Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2011) 09 KAR CK 0143
High Courts19 Sept 2011
New India Assurance Company Ltd. Vs R. Vasu, H.V. Rathnamma and Hexagan Engineers Ltd. R. Vasu and H.V. Rathnamma Vs New India Assurance Co. Ltd. and Hexagon Engineers Ltd.
Karnataka High Court · (2011) 09 KAR CK 0142
High Courts19 Sept 2011Allowed
Smt. Vimala Murthy, Smt. Padmavathi and Others Vs S. Prabhakara and The Divisional Manager, United India Insurance Co. Ltd., A.A. Circle.
Karnataka High Court · (2011) 09 KAR CK 0140
High Courts19 Sept 2011Allowed
B.R. Krishna Vs Rame Gowda and The Manager, Oriental Insurance Co. Ltd. 221, Cubbon Pet Road, N.R. Square Bangalore-2
Karnataka High Court · (2011) 09 KAR CK 0113
High Courts19 Sept 2011Allowed
Smt. Lalithamma Vs Sri. B.M. Nagendrappa and The United India Insurance Company Ltd.
Karnataka High Court · (2011) 09 KAR CK 0111
High Courts19 Sept 2011Allowed
Sri Muthu Vs Sri B. Nagaraju and Others
Karnataka High Court · (2011) 09 KAR CK 0110
High Courts19 Sept 2011Allowed
M/s. Green City Constructions Vs M/s. GKB Optolab Private Limited
Karnataka High Court · (2011) 09 KAR CK 0105
Arbitration and Conciliation Act, 1996 — Section 11 (6)