High Courts16 Aug 2011Dismissed
New India Assurance Co. Ltd. Vs Halappa and Others
Karnataka High Court · (2013) 1 AKR 299
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,081 of 2,397
High Courts16 Aug 2011Dismissed
Sri Ramakrishna Gouda (Since Deceased Represented by L.Rs. Neelamma Gouda, Thanuja and Shivaraju Gouda) and Smt Jayamma Vs The State of Karnataka and Others
Karnataka High Court · (2011) 08 KAR CK 0025
Constitution of India, 1950 — Article 227, 341Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (2), 5 A
High Courts16 Aug 2011Dismissed
K.G. Srinivas and V. Govindappa Vs Akshaya Financiers
Karnataka High Court · (2011) 08 KAR CK 0022
Civil Procedure Code, 1908 (CPC) — Section 107 (2)Karnataka Money Lenders Act, 1961 — Section 10, 11
High Courts15 Aug 2011Dismissed
Vst Tillers Tractors Limited. Regd. Office - No. 1 Dyavasandra Industrial Estate. P B No. 4801. Whitefield Road, Mahadevapura, Bangalore - 560048 Vs The Inspector General of Stamps and Registration, Shimsha Bhavan. Jala Mandali Building, 8th Block, Jayanagar, Bangalore
Karnataka High Court · (2011) 08 KAR CK 0144
Companies Act, 1956 — Section 391, 394Karnataka Stamp Act, 1957 — Section 19
High Courts12 Aug 2011
Smt. Bhavani Muniswamy Vs Bank of Baroda
Karnataka High Court · (2011) 08 KAR CK 0143
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20
High Courts12 Aug 2011Allowed
Mr. V.K.V. Sarma Vs Ms Indra Sarma
Karnataka High Court · (2012) CriLJ 592 : (2012) 1 DMC 802 : (2011) 6 KarLJ 345
Protection of Women from Domestic Violence Act, 2005 — Section 12, 2 (f)
High Courts12 Aug 2011
S. Manohara Vs T.M. Ganeshan Gounder and The Divisional Manager United India Assurance Company Ltd. Divisional Manager United India Insurance Company Ltd. Vs S. Manohar, T.M. Ganeshan Gounder, The Managing Director KSRTC and The Chairman Internal Security Fund KSRTC
Karnataka High Court · (2011) 08 KAR CK 0078
Workmens Compensation Act, 1923 — Section 22, 4 A (1)
High Courts12 Aug 2011Dismissed
Commissioner of Service Tax, Service Tax Commissionerate Vs Booz Allen and Hamilton Inc.
Karnataka High Court · (2012) 281 ELT 166 : (2012) 34 STT 481 : (2013) 57 VST 321
Contract Act, 1872 — Section 23Finance Act, 1994 — Section 76, 77, 80
High Courts12 Aug 2011Dismissed
Commissioner of Customs, Bangalore Vs Shiva Auto Works
Karnataka High Court · (2012) 280 ELT 6
Constitution of India, 1950 — Article 136, 32
High Courts12 Aug 2011Allowed
Smt. K Pankaja Prabhudev @ Pankaja Prabhudev Vs The Bangalor Development Authority
Karnataka High Court · (2012) 1 KarLJ 241
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 10, 13 (10)Constitution of India, 1950 — Article 39
High Courts11 Aug 2011Dismissed
Kuru Eramma Vs Santosh and Others
Karnataka High Court · (2012) ILR (Kar) 147
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts11 Aug 2011Partly Allowed
Sri. J.P. Narayanswamy Vs The Deputy Commissioner of Income Tax Central Circle -1(2), C.R. Building, Queens Road, Bangalore The Commissioner of Income Tax, C.R. Building, Queens Road, Bangalore and The Deputy Commissioner of Income Tax, Central Circle-1(2), C.R. Building, Queens Road, Bangalore Vs Sri. J.P. Narayana Swamy No. 190, Sankey Road, Sadhashivanagar, Bangalore
Karnataka High Court · (2012) 249 CTR 314 : (2012) 340 ITR 193 : (2012) 202 TAXMAN 4
Finance Act, 2002 — Section 113, 132, 132 AIncome Tax Act, 1961 — Section 143 (3), 158 BC
High Courts11 Aug 2011
Sri Sriramegowda Vs The Housing and Urban Dept., State of Karnataka and Others
Karnataka High Court · (2011) 08 KAR CK 0120
High Courts11 Aug 2011Dismissed
Millennium Floors, No. 101, 4th Cross, Lal Bagh Road, Rangappa Garden, Bangalore - 560 027 Vs Addl. Commr of Coml Taxes, Zone-1, Joint Commr. of Comml Taxes, (Appeals-1) and Commercial Tax Officer/Cpo Trcp (In) Arshinakunte
Karnataka High Court · (2013) 58 VST 539
Karnataka Value Added Tax Act, 2003 — Section 53 (2)
High Courts11 Aug 2011Dismissed
Commissioner of Central Excise Bangalore I Commissionerate, C.R. Building, Queen''s Road, Bangalore - 560 001 Vs M/S. MTR Foods Limited.
Karnataka High Court · (2012) 282 ELT 196
CENVAT Credit Rules, 2002 — Rule 11 (1), 7
High Courts11 Aug 2011Dismissed
State of Karnataka Vs Ravi Prakash Refineries (P.) Ltd.
Karnataka High Court · (2012) 55 VST 138
Central Sales Tax Act, 1956 — Section 8 (5), 9 (2)Karnataka Sales Tax Act, 1957 — Section 12 A
High Courts11 Aug 2011
Sri Srinivas Murthy Rao Vs State of Karnataka
Karnataka High Court · (2011) 08 KAR CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18 (2), 3 (l) (x), 306, 324, 342
High Courts11 Aug 2011Dismissed
Smt. Pramela and P. Anand Raj Vs M/s. Alagiri Poly Pack Private Ltd. and Others
Karnataka High Court · (2011) 08 KAR CK 0073
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 9 Rule 13, 151
High Courts11 Aug 2011Dismissed
Official Liquidator of S. Manekya Plastichem (P.) Ltd. (In Liquidation) Vs Senarath Kapukotuwa
Karnataka High Court · (2012) 171 CompCas 273 : (2011) 109 SCL 442
Companies Act, 1956 — Section 454, 454 (5), 468, 5 (A)
High Courts11 Aug 2011Dismissed
Commissioner of Customs, Bangalore Vs Sun Knit Wear Pvt. Ltd.
Karnataka High Court · (2012) 278 ELT 165
Customs Act, 1962 — Section 111 (o)