COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,082 of 2,397

High Courts11 Aug 2011Dismissed

M/s. Giri Darshini Trading Co. and M/s. Maheshwari Stores Rice Merchants Vs State of Karnataka and Others

Karnataka High Court · (2012) 2 KarLJ 225

Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968 — Rule 70, 71Karnataka Town and Country Planning Act, 1961 — Section 146 (K), 81 B, 9 (3)Karnataka Urban Development Authorities Act, 1987 — Section 32

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High Courts11 Aug 2011

Commr. of Cus., Bangalore Vs Hewlett Packard India Sales Ltd.

Karnataka High Court · (2012) 279 ELT 203

Central Excise Act, 1944 — Section 5 A (1)CENVAT Credit Rules, 2004 — Rule 10 (1), 11 (1), 11 (2)

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High Courts11 Aug 2011

M/s. Sharavathy Steel Products Pvt. Ltd. Vs The Income Tax Officer Ward 12(2), Nruoatunga Road, Bangalore

Karnataka High Court · (2011) 08 KAR CK 0033

Income Tax Act, 1961 — Section 80 IA

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High Courts11 Aug 2011Dismissed

Commissioner of Cus., Bangalore Vs Next Fashion Creators Pvt. Ltd.

Karnataka High Court · (2012) 280 ELT 374

Customs Act, 1962 — Section 23, 23 (1)

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High Courts11 Aug 2011Allowed

Bommegowda Vs State Of Karnataka

Karnataka High Court · (2011) 08 KAR CK 0021

Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (i) (x), 3 (v)

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High Courts11 Aug 2011Allowed

R. Suresh Kumar Vs Mysore Paper Mills Ltd. Mysore Paper Mills Ltd. Vs R. Suresh Kumar

Karnataka High Court · (2011) 08 KAR CK 0019

Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A

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High Courts11 Aug 2011Allowed

State of Karnataka Vs M/s. Anantha Refinery Pvt. Ltd.

Karnataka High Court · (2012) 52 VST 330

Central Sales Tax Act, 1956 — Section 8 (5)

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High Courts11 Aug 2011Dismissed

Dr. N.M. Manjunath and Dr. Sunil S. Nayak Vs The Rajiv Gandhi University of Health Sciences and A.B. Shetty Memorial Institute of Dental Sciences

Karnataka High Court · (2011) 08 KAR CK 0017

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High Courts11 Aug 2011Dismissed

M/S. Zam Zam Trading, No. 15, 1st Floor, P.C. Road, Balepet Cross, Bangalore - 53 Vs Adll. Comr of Comrl Taxes, Zone-1, 3rd Floor VTK, Gandinagar, Bangalore- 9

Karnataka High Court · (2011) 46 VST 546

Karnataka Value Added Tax Act, 2003 — Section 53 (2), 53 (2) (C), 53 (2) (d), 64 (1)

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High Courts11 Aug 2011

S.N. Rao @ S. Nagaraja Rao, Krishnaprasad Rao and K.R. Krishnamurthy Naidu Vs State Public Prosecutor, For Yelandur Police, Office At High Court Building, Bangalore

Karnataka High Court · (2011) 08 KAR CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 468 CPenal Code, 1860 (IPC) — Section 120 B, 182, 313, 34, 420

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High Courts11 Aug 2011Allowed

Chikkanna Vs State of Karnataka

Karnataka High Court · (2011) 08 KAR CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 143, 147, 148, 302, 34

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High Courts11 Aug 2011

Shri B.H. Somashekar and Others Vs The State of Karnataka

Karnataka High Court · (2011) 08 KAR CK 0010

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High Courts11 Aug 2011Dismissed

Shri H. Venkatesha Vs M/S Festo Controls Pvt. Ltd. M/S Festo Controls Pvt. Ltd. Vs Shri H.Venkatesha

Karnataka High Court · (2011) 08 KAR CK 0009

Industrial Disputes Act, 1947 — Section 1, 10 (4-A), 11 A

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High Courts11 Aug 2011Dismissed

The Commissioner of Income Tax, C.R. Building, Queens Road, Bangalore and The Joint commissioner of Income Tax(Asst), Special Range-2., C.R. Building, Queens Road, Bangalore Vs M/s. Micro Nova Pharmaceuticals Pvt. Ltd., No. 3, Queens Road, Bangalore

Karnataka High Court · (2012) 249 CTR 110 : (2012) 340 ITR 118

Income Tax Act, 1961 — Section 158 BFA (1), 240 (b)

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High Courts10 Aug 2011Dismissed

Sri. Suresh Mallya and Others Vs The Karnataka Forest Development Corporation and Others

Karnataka High Court · (2011) 08 KAR CK 0099

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14

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High Courts10 Aug 2011Dismissed

Mrs. Mary Vasantha Joseph and Others Vs Mrs. Gracy Abraham and Others

Karnataka High Court · (2011) 08 KAR CK 0098

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Limitation Act, 1963 — Section 5

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High Courts10 Aug 2011Dismissed

K. Ajitkumar Gadiyar and Others Vs Corporation Bank Sri. V.S. Rajeev Iyer Vs The Corporation Bank, A Government of India Enterprise

Karnataka High Court · (2011) 08 KAR CK 0094

Corporation Bank (Officers) Service Regulations, 1982 — Regulation 3 (1), 4Employees State Insurance Act, 1948 — Section 2 (22)Industrial Disputes Act, 1947 — Section 2 (rr)

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High Courts09 Aug 2011Dismissed

S. Ramaiah, S. Siddappa and S. Nanjappa Vs Kendriya Upadhayara Sangha and Others

Karnataka High Court · (2011) 08 KAR CK 0093

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High Courts09 Aug 2011

Sri D. Chandrashekar and Others Vs The State of Karnataka

Karnataka High Court · (2011) 08 KAR CK 0082

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High Courts09 Aug 2011Allowed

Shri George Zachariah and Smt. Elizabeth Zachariah Vs Mr. Noel F.C. Pinto, Shri P.D. Kishore Pal, Smt. S. Nagalakshmi Ammal and Kasthuri Rangan JDR No. 1 since deceased by L.Rs., (Smt. K.R. Sharada, Sri K.R. Jaya shankar, Sri K.R. Radha and Miss. K.R. Lalitha) P.D. Kishore Pal Vs Shri George Zachariah and Others

Karnataka High Court · (2011) 08 KAR CK 0081

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 95, Order 21 Rule 97, 151Limitation Act, 1963 — Section 18, 5

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