High Courts03 Aug 2011
Suvarna and Others Vs Murtujsab and Another
Karnataka High Court · (2012) ACJ 936
Motor Vehicles Act, 1988 — Section 163 A, 166
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,084 of 2,397
High Courts03 Aug 2011
C.C., Bangalore Vs Symphony Services Corporation India Pvt.
Karnataka High Court · (2012) 275 ELT 369
Customs Act, 1962 — Section 22, 23, 47, 60
High Courts03 Aug 2011Allowed
Babu Vs State
Karnataka High Court · (2012) ILR (Kar) 707 : (2012) 1 KarLJ 340
Criminal Procedure Code, 1973 (CrPC) — Section 313, 326Penal Code, 1860 (IPC) — Section 307, 498A
High Courts03 Aug 2011Allowed
Smt. Najmunnisa, Sameena Taj and Sabina Taj Vs The Regional Office The Oriental Insurance Co.Ltd.,
Karnataka High Court · (2013) 1 ACC 222 : (2012) ILR (Kar) 2063 : (2012) 4 KarLJ 523
Motor Vehicles Act, 1988 — Section 163 A, 166
High Courts03 Aug 2011
Commissioner of Income Tax and Another Vs Jupiter Bio-Science Ltd.
Karnataka High Court · (2013) 352 ITR 113
High Courts03 Aug 2011Dismissed
Bharat Sanchar Nigam Limited and Another Vs State of Karnataka and Others
Karnataka High Court · (2013) 75 KarLJ 310
High Courts02 Aug 2011Dismissed
Commissioner of Income Tax Vs Vishalam Seshadri
Karnataka High Court · (2012) 204 TAXMAN 140 : (2011) 16 TAXMAN 194
Income Tax Act, 1961 — Section 260 A, 54
High Courts02 Aug 2011Dismissed
Commissioner of Income Tax and another Vs Sasken Communications Tech Ltd.
Karnataka High Court · (2012) 347 ITR 362 : (2012) 204 TAXMAN 84
Income Tax Act, 1961 — Section 10 B, 10 B (2) (ii)
High Courts02 Aug 2011Dismissed
M.N. Shahid Vs ITO
Karnataka High Court · (2012) 208 TAXMAN 133
Income Tax Act, 1961 — Section 147
High Courts02 Aug 2011
Smt. Yashodamma and Smt. Meenakshi Vs Sri S.G. Subramanya Achar
Karnataka High Court · (2011) 08 KAR CK 0126
Specific Relief Act, 1963 — Section 34
High Courts02 Aug 2011Allowed
Babanna Naik, Sudakar Naik, Suresh Naik and Sadananda Naik Vs The Director The Primary Co-Operative Agricultural and Rural Development Bank, The Assistant Commissioner and Recovery Officer, Co-Operative Societies, The Deputy Commissioner and Sri Vijaya Chandra
Karnataka High Court · (2011) 08 KAR CK 0112
Karnataka Co-operative Societies Act, 1959 — Section 105, 71Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (2), 7
High Courts02 Aug 2011Dismissed
Erappa Vs Sanjeevamma Since Deceased by Ramachandra
Karnataka High Court · (2011) 08 KAR CK 0111
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1)
High Courts02 Aug 2011
Sri Ninan Chacko rep. by his GPA Holder Smt. Rani M. Alex Vs The Deputy Commissioner, The Assistant Commissioner, Ramesh and Smt. Vani Narayana
Karnataka High Court · (2011) 5 KarLJ 604 : (2011) 4 KCCR 2710
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (2)Transfer of Property Act, 1882 — Section 10, 11
High Courts02 Aug 2011
The Commissioner of Income Tax, C.R Building, Queens Road, Bangalore, The Deputy Commissioner of Income Tax Special Range - 15, Bombay and DY. Commissioner of Income Tax, Circle 11 (3) Rashtrothana Building, Nrupathunga Road, Bangalore Vs M/s H.P Global Soft Ltd. (Formerly M/s Digital Equipment (1) Ltd.) Digital house, No. 45/14, Tumkur Road. Yeshwanthpur 2nd Stage, Bangalore
Karnataka High Court · (2011) 08 KAR CK 0102
Income Tax Act, 1961 — Section 10 (2) (XV), 30 (a) (i), 32, 37
High Courts02 Aug 2011
Smt. Vijayalaxmi @ Hemalatha Vs The Government of Karnataka and Others
Karnataka High Court · (2011) 08 KAR CK 0076
High Courts02 Aug 2011Dismissed
Bangalore Metropolitan Transport Corporation, Bangalore Vs Nagaraja Naik
Karnataka High Court · (2012) 2 LLJ 235
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 10 (4A), 11 A
High Courts02 Aug 2011Dismissed
Shri Puttaveeraiah (Since) Deceased By His L.Rs. Shri Rudraswamy and Others Vs The Deputy Commissioner Mandya District Mandya, The asst. Commissioner Sub-division Mandya, Smt Ningamma and Shri Rudraiah
Karnataka High Court · (2011) 08 KAR CK 0044
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts01 Aug 2011
Sri. H.M. Manjappa, H. Anjanappa and B. Durgappa Vs State of Karnataka and Others
Karnataka High Court · (2012) 1 KarLJ 511
Karnataka Land Revenue Act, 1964 — Section 69, 94 B, 94 CPenal Code, 1860 (IPC) — Section 149, 427, 436, 504
High Courts01 Aug 2011
R. Neelakantan R. Aswini Eye Clinic Hold Worth Memorial Hospital Vs The Senior Divisional Manager Life Insurance Corporation of India and The Estate Officer
Karnataka High Court · (2011) 08 KAR CK 0125
High Courts01 Aug 2011
Khalid Ahammed and Others Vs Ghouse Khan and Karam Ahmed
Karnataka High Court · (2011) 08 KAR CK 0114
Mohammedan Law — Section 61, 63