High Courts14 Sept 2011Allowed
Sri Javarilal Mandot Vs Sri B.G. Nagaraj Rao
Karnataka High Court · (2011) 09 KAR CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,074 of 2,397
High Courts14 Sept 2011Dismissed
The Oriental Insurance Co. Ltd. Vs Smt. Dyamavva Goudar and Others
Karnataka High Court · (2013) 1 AKR 401
Motor Vehicles Act, 1988 — Section 140, 141, 142Workmens Compensation Act, 1923 — Section 10, 8
High Courts14 Sept 2011
Sri. Raghunathrao Patil Vs Sri. B. Basappa, The Municipal Commissioner, City Municipal Council, Bidar
Karnataka High Court · (2013) 2 AKR 326 : (2012) ILR (Kar) 595
Constitution of India, 1950 — Article 226, 227, 32
High Courts14 Sept 2011Dismissed
Commissioner of Income Tax Vs Parasamal Babulal Jain
Karnataka High Court · (2012) 208 TAXMAN 303 : (2011) 15 TAXMAN 338
Income Tax Act, 1961 — Section 143 (3), 271 (1) (c)
High Courts14 Sept 2011Dismissed
Sri. Raghunathrao Patil Vs Sri B. Basappa
Karnataka High Court · (2013) 2 AKR 326 : (2012) ILR (Kar) 595
Constitution of India, 1950 — Article 226, 227, 32
High Courts14 Sept 2011
Smt. Lakshmamma and Narasimhamurthy Vs State of Karnataka and Others
Karnataka High Court · (2011) 09 KAR CK 0030
Bangalore Development Authority Act, 1976 — Section 19
High Courts14 Sept 2011Dismissed
Commissioner of Income Tax Vs Buhler India Ltd.
Karnataka High Court · (2012) 206 TAXMAN 62
Income Tax Act, 1961 — Section 35 D, 80 HHC, 80 IA
High Courts13 Sept 2011Allowed
H.N. Veerabhadrachar Vs The Bangalore Development Authority
Karnataka High Court · (2013) 3 AKR 590
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 43, 66
High Courts13 Sept 2011Dismissed
Sree Manjunatha Wines Vs Commissioner of Income Tax, Bangalore
Karnataka High Court · (2011) 202 TAXMAN 620
Income Tax Act, 1961 — Section 206 C, 206 C (7)
High Courts13 Sept 2011Dismissed
Sri Rangaiah @ Rangaswamy Vs Sri Rangappa and Others
Karnataka High Court · (2011) 09 KAR CK 0189
High Courts13 Sept 2011Allowed
Lakshmappa Vs The State of Karnataka and Others
Karnataka High Court · (2011) 09 KAR CK 0188
Registration Act, 1908 — Section 17
High Courts13 Sept 2011Dismissed
Smt Bharathi, Master Kushal Kumar, Master Karthik and Ms Kavya Vs Smt. Dhanalakshmi and Smt. Munithayamma
Karnataka High Court · (2011) 09 KAR CK 0136
Hindu Succession Act, 1956 — Section 6, 8
High Courts13 Sept 2011Dismissed
Bhavanamma and Smt. Sreemathi Vs V.N. Dongare and City Municipal Council
Karnataka High Court · (2011) 09 KAR CK 0108
High Courts13 Sept 2011
Abdul Nazar Bakel Mavval Vs Commissioner of Cus., Mangalore
Karnataka High Court · (2012) 277 ELT 313
Customs Act, 1962 — Section 135Passports Act, 1967 — Section 10 (3) (e), 10 (A)
High Courts13 Sept 2011Allowed
Ananda Pai Vs State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0027
Prevention of Corruption Act, 1988 — Section 12
High Courts13 Sept 2011
Sri D.C. Gangadhara Vs Sri Shamusa, Sri N. Ramu and The Bangalore Development Authority
Karnataka High Court · (2011) 09 KAR CK 0024
High Courts12 Sept 2011
B V Harinarayana Reddy Vs Kumari Chukki Nanjunda Swamy and Others
Karnataka High Court · (2011) 09 KAR CK 0213
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Hindu Marriage Act, 1955 — Section 13 B, 7 (1) (c)
High Courts12 Sept 2011Partly Allowed
Solar Automobiles India (P) Ltd. Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2011) 245 CTR 475 : (2012) 204 TAXMAN 667
Income Tax Act, 1961 — Section 131, 156, 194 A, 201, 201 (1A)
High Courts12 Sept 2011Allowed
Commissioner of Income Tax, Bangalore Vs Smt. Subbalakshmi
Karnataka High Court · (2011) 202 TAXMAN 448
Income Tax Act, 1961 — Section 153 A
High Courts12 Sept 2011
Dr. R. Dwarakinath and Others Vs State of Karnataka and Others
Karnataka High Court · (2011) 09 KAR CK 0165
Biological Diversity Act, 2002 — Section 37Constitution of India, 1950 — Article 131