COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,075 of 2,397

High Courts12 Sept 2011Partly Allowed

Solar Automobiles India (P.) Ltd. Vs Deputy Commissioner of Income Tax (TDS), Circle-18(2)

Karnataka High Court · (2011) 245 CTR 475 : (2012) 204 TAXMAN 667

Income Tax Act, 1961 — Section 131, 133 A, 156, 190, 194

Read judgment

High Courts12 Sept 2011Dismissed

Girimallappa Vs The Spl. Land Acquisition Officer and The Executive Engineer

Karnataka High Court · (2011) 09 KAR CK 0001

Read judgment

High Courts09 Sept 2011Allowed

Bharat Petroleum Corporation Limited Vs Additional Commissioner of Commercial Taxes

Karnataka High Court · (2012) 51 VST 496

Read judgment

High Courts09 Sept 2011Dismissed

R. Nagaraja Shetty and Others Vs The Karnataka Electricity Regulatory Commission

Karnataka High Court · (2012) ILR (Kar) 2211

Electricity Act, 2003 — Section 42 (1), 45, 45 (3), 46

Read judgment

High Courts09 Sept 2011Dismissed

R. Nagaraja Setty, M.R. Vishveshwaraiah and B.M. Sreekantaswamy Vs The Karnataka Electricity Regulatory Commission Bangalore

Karnataka High Court · (2013) 1 KarLJ 95

Electricity Act, 2003 — Section 42 (1), 45, 46, 62

Read judgment

High Courts09 Sept 2011Dismissed

Commissioner of Service Tax, Bangalore Vs Prasad Bidappa

Karnataka High Court · (2012) 26 STR 4

Finance Act, 1994 — Section 73 (3), 76

Read judgment

High Courts09 Sept 2011Dismissed

Nal Layout Residents'' Association and Nal Employees Co-Operative Housing Society Limited Vs Bangalore Development Authority and Kashmiri Hindu Cultural Welfare Trust (R)

Karnataka High Court · (2012) 2 KarLJ 111

Bangalore Development Authority (Allotment of Civic Amenity Sites) Act, 1976 — Section 2 (bb), 38 A

Read judgment

High Courts09 Sept 2011

Smt Vasanthaa Vs The Commissioner Bangalore Development Authority and Commissioner B.B.M.P.

Karnataka High Court · (2011) 09 KAR CK 0187

Civil Procedure Code, 1908 (CPC) — Section 151

Read judgment

High Courts09 Sept 2011

In Re: Solidcore Techsoft Systems India (P.) Ltd.

Karnataka High Court · (2012) 108 CLA 367 : (2012) 171 CompCas 286

Companies Act, 1956 — Section 391, 394

Read judgment

High Courts09 Sept 2011

Ferrostaal A.G. (formerly MAN Ferrostaal AG) Vs Bharati Shipyard Ltd. and State Bank of India

Karnataka High Court · (2011) 09 KAR CK 0028

Arbitration and Conciliation Act, 1996 — Section 44, 9

Read judgment

High Courts09 Sept 2011Dismissed

Commr. of C. Ex., Bangalore-III Vs Tata Auto Components Systems Ltd.

Karnataka High Court · (2012) 277 ELT 318 : (2013) 29 STR 105

Central Excise Act, 1944 — Section 11 ACENVAT Credit Rules, 2004 — Rule 10, 10 (3), 3 (5)

Read judgment

High Courts08 Sept 2011Allowed

M/s. Laxmi Enterprises Vs The Commissioner and The Joint Commissioner (South)

Karnataka High Court · (2011) 09 KAR CK 0233

Read judgment

High Courts08 Sept 2011

Tribuvan Motors Vs State of Karnataka

Karnataka High Court · (2013) 57 VST 324

Read judgment

High Courts08 Sept 2011Dismissed

Commissioner of Service Tax, Bangalore Vs Master Kleen

Karnataka High Court · (2012) 25 STR 439

Finance Act, 1994 — Section 76, 76 (3)

Read judgment

High Courts08 Sept 2011Allowed

Smt. Kavita Ganashamdas Vs Sri Sudarshan Murthy, Smt. Rathnavathi Ballal and Sri Sanjay L. Carlo

Karnataka High Court · (2011) 09 KAR CK 0148

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1963 — Section 54, 54 (2)

Read judgment

High Courts08 Sept 2011Dismissed

State Vs Siddalingaiah and Others

Karnataka High Court · (2011) 09 KAR CK 0147

Penal Code, 1860 (IPC) — Section 143, 148, 149, 324, 326

Read judgment

High Courts08 Sept 2011Allowed

Rama @ Appi, Jagadisha @ Jagga and Sunil Kumar Swamy Vs State of Karnataka

Karnataka High Court · (2011) 09 KAR CK 0146

Penal Code, 1860 (IPC) — Section 143, 149, 302, 307, 323

Read judgment

High Courts08 Sept 2011Allowed

Raju @ Devaraju and Smt Hoovamma Vs Pavitra @ Puttalaxmi, Chinmay, (Since The Second Respondent Is Minor Rep By Natural Guardian Mother The First Respondent I.E. Pavitra @ Puttalakshmi) and Others

Karnataka High Court · (2011) 09 KAR CK 0067

Read judgment

High Courts08 Sept 2011Dismissed

Commissioner of Central Excise and Service Tax Vs Adecco Flexione Workforce Solutions Ltd.

Karnataka High Court · (2012) 26 STR 3 : (2012) 34 STT 472 : (2012) 51 VST 110

Finance Act, 1994 — Section 73 (1), 76

Read judgment

High Courts08 Sept 2011Dismissed

Jagadish Bajaj Vs Commissioner of Customs, Bangalore

Karnataka High Court · (2012) 281 ELT 71

Customs Act, 1962 — Section 129, 130 (c)

Read judgment