High Courts25 Aug 2011
A. Joseph Fathiraj Vs State
Karnataka High Court · (2011) 08 KAR CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,078 of 2,397
High Courts25 Aug 2011Dismissed
Commissioner of Service Tax Vs C Ahead Info Technologies India Pvt. Ltd.
Karnataka High Court · (2012) 53 VST 215
High Courts25 Aug 2011
Shell India Markets Private Limited (Earlier Shell Technology India Private Limited) Vs Commissioner of Central Excise, Bangalore
Karnataka High Court · (2012) 28 STR 87 : (2012) 50 VST 140
Central Excise Act, 1944 — Section 11 BFinance Act, 1994 — Section 69
High Courts25 Aug 2011Dismissed
Mr. Haragi Parasappa @ Giddappa Vs State of Karnataka
Karnataka High Court · (2012) 1 KarLJ 285
Constitution of India, 1950 — Article 226, 227High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 2 (2), 2 (3b), 6, 9
High Courts24 Aug 2011
Pai Vinod Vs Deputy Commissioner of Income Tax Deputy Commissioner of Income Tax Vs Pai Vinod
Karnataka High Court · (2013) 353 ITR 622
High Courts23 Aug 2011
Karle International Vs Commissioner of Customs, Bangalore
Karnataka High Court · (2012) 281 ELT 486
Customs Act, 1962 — Section 51, 75, 75 (2)
High Courts23 Aug 2011
Sri Obalappa Obanna and Others Vs K.V. Lakshmana and Others
Karnataka High Court · (2011) 08 KAR CK 0087
Constitution of India, 1950 — Article 341, 342Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5 A, 5 A (1A)
High Courts23 Aug 2011Dismissed
Smt. Sannamma Vs The Assistant Commissioner Mandya District and Others
Karnataka High Court · (2012) 2 KarLJ 493
Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 A, 5 A (1A)
High Courts22 Aug 2011Allowed
C.K. Nagaraj Vs Union of India (UOI)
Karnataka High Court · (2011) 08 KAR CK 0148
Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 16
High Courts22 Aug 2011Allowed
Smt. Jayalaxmi, Mahesh, Rani and Viji (Since Mahesh, Rani and Viji, rep. by their mother natural guardian Smt. Jayalaxmi) Vs Union of India (UOI)
Karnataka High Court · (2011) 08 KAR CK 0147
Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 16
High Courts22 Aug 2011Allowed
Smt. Jayanthi, M.J. Balaji Venkatesh and M.J. Raghunathan (Since both are Minors, rep. by her mother Smt. Jayanthi) Vs Union of India (UOI)
Karnataka High Court · (2011) 08 KAR CK 0146
Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 16
High Courts22 Aug 2011Dismissed
The Commissioner of Income Tax, Hubli, and The Income Tax Officer, Ward - 1, Bangalore Vs Pai Provision Stores, Linking Towers, Maidan 2 Cross Road, Mangalore- 575 001
Karnataka High Court · (2011) 203 TAXMAN 196
High Courts22 Aug 2011Allowed
G.M. Basava and Smt. Susheela Basava Vs Union of India (UOI)
Karnataka High Court · (2011) 08 KAR CK 0130
Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 16
High Courts22 Aug 2011Allowed
Smt. Venktalaxmamma Vs Union of India (UOI)
Karnataka High Court · (2011) 08 KAR CK 0129
Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 16
High Courts22 Aug 2011Allowed
Smt. V. Malar and Others Vs Union of India (UOI)
Karnataka High Court · (2011) 08 KAR CK 0128
Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 16
High Courts22 Aug 2011Dismissed
Sri Annayappa Vs Smt. Javaramma (Since deceased rep, by L.Rs. Sri Basavaiah and Others)
Karnataka High Court · (2011) 08 KAR CK 0127
High Courts22 Aug 2011Dismissed
CIT Vs Sree Krishna Promoters and Builders
Karnataka High Court · (2011) 08 KAR CK 0058
Income Tax Act, 1961 — Section 269 SS, 271 D, 273 B
High Courts19 Aug 2011Allowed
The Assistant Commissioner and Land Acquisition Officer, Sub-Division, Bidar, The District Commissioner, Bidar and The Secretary to Government, Land Revenue Department, Vidhana Soudha, Bangalore Vs Mohammed Mahaboob Ali and M/s. Narnja Co-operative Sugar Factory
Karnataka High Court · (2011) 08 KAR CK 0158
Land Acquisition Act, 1894 — Section 4 (1), 6 (1)
High Courts19 Aug 2011
Motiwala Properties and Investment Co. Vs Indian Institute of Hardware Technology Ltd.
Karnataka High Court · (2011) 08 KAR CK 0152
Companies Act, 1956 — Section 433 (e), 433 (f)
High Courts19 Aug 2011Dismissed
M. Keshava Murthy Vs State of Karnataka
Karnataka High Court · (2011) 08 KAR CK 0151
Karnataka Civil Services Rules, 1974 — Rule 5 (2)Penal Code, 1860 (IPC) — Section 307, 324