High Courts01 Aug 2011
Punjab National Bank Vs Senior Divisional Manager Life Insurance Corporation of India and Estate Office Life Insurance Corporation of India
Karnataka High Court · (2011) 08 KAR CK 0113
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,085 of 2,397
High Courts01 Aug 2011Dismissed
Commissioner of Income Tax, Central Circle, Bangalore Vs Canfin Homes Ltd.
Karnataka High Court · (2011) 201 TAXMAN 273
Income Tax Act, 1961 — Section 144, 145 (2), 36 (1) (viii), 36 (2)
High Courts29 Jul 2011Allowed
V.T. Switch Gears and Transformers Vs Additional Commissioner of Commercial Taxes, Zone II, Bangalore
Karnataka High Court · (2012) 54 VST 507
Karnataka Tax on Entry of Goods Act, 1979 — Section 15 (1), 5 (4)
High Courts29 Jul 2011Dismissed
Commr. of C. Ex., Cus. and St., Belgaum Vs Bellary Steels and Alloys Ltd.
Karnataka High Court · (2012) 25 STR 350
Finance Act, 1994 — Section 65, 66, 68
High Courts29 Jul 2011
Phonographic Performance Ltd. Vs Dream Merchants, Events and Entertainment Group
Karnataka High Court · (2011) 07 KAR CK 0219
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Copyright Act, 1957 — Section 33
High Courts29 Jul 2011
Ramalal Mohanlal Mandoth Pawn Broker and Jewellery Vs Sri T.R. Dhananjaya
Karnataka High Court · (2011) 07 KAR CK 0195
Transfer of Property Act, 1882 — Section 106
High Courts29 Jul 2011Dismissed
The Enforcement officer, Directorate of Enforcement, foreign exchange Regulation Act 1973 Vs Mohammed Akram
Karnataka High Court · (2013) 1 Crimes 439
Criminal Procedure Code, 1973 (CrPC) — Section 313Foreign Exchange Regulation Act, 1973 (FERA) — Section 40, 56 (1)Forigen Evidence Rule Act, 1974 — Section 3 (c)
High Courts29 Jul 2011
Consolidated Engineering Enterprises Vs The Principal Secretary to Government Irrigation Department (Minor Irrigation), The Executive Engineer Minor Irrigation Division and Sri. B.M. Rama Prasad Chief Engineer (Retired)
Karnataka High Court · (2011) 07 KAR CK 0173
Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 18 Rule 17
High Courts29 Jul 2011Allowed
Sri G. Parameshwarappa, Peon Vs State
Karnataka High Court · (2011) 07 KAR CK 0171
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts29 Jul 2011
N. Neeraj Kumari, Kum. N. Bhavani and Kum. N. Sindhu Vs The Managing Director K.S.R.T.C The Managing Director K.S.R.T.C. Vs N. Neeraj Kumari, Kum. N. Bhavani and Kum. N. Sindhu
Karnataka High Court · (2011) 07 KAR CK 0170
Motor Vehicles Act, 1988 — Section 163 A
High Courts29 Jul 2011Allowed
Bangalore Metropolitan Transport Corporation Vs The Deputy Labour Commissioner and The Appellate Authority Under The Payment of Gratuity Act, The Assistant Labour Commissioner and Controlling Authority Under The Payment of Gratuity Act and Tukarama Rao
Karnataka High Court · (2011) 07 KAR CK 0169
Payment of Gratuity Rules, 1972 — Rule 10
High Courts29 Jul 2011Dismissed
Sri R. Raju Vs Sri N. Lokesh Reddy
Karnataka High Court · (2011) 07 KAR CK 0167
Criminal Procedure Code, 1973 (CrPC) — Section 200, 255 (2), 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 148
High Courts29 Jul 2011Allowed
Parvathamma Dead by L.R. Lokesh and Lokesh H. Vs Govindappa dead by L.R. (Kariyamma, Chandramma and Laxmamma), Kariyappa and M.B. Kalleshappa
Karnataka High Court · (2011) 07 KAR CK 0112
High Courts29 Jul 2011
Machamanda N. Sumanth, Manira Muthappa and Ajjamada Jaya Vs The State of Karnataka
Karnataka High Court · (2011) 07 KAR CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 332, 34, 341, 506
High Courts29 Jul 2011
Sri Noor Mohammed Panali Vs The Deputy Superintendent of Police and Another
Karnataka High Court · (2011) 07 KAR CK 0102
Penal Code, 1860 (IPC) — Section 161, 164, 165Prevention of Corruption Act, 1988 — Section 10, 11, 13, 15, 19
High Courts29 Jul 2011
Basappa Vs Smt. Nagarathnamma and Others
Karnataka High Court · (2011) 07 KAR CK 0100
High Courts29 Jul 2011Allowed
Ramegowda and Kempegowda Vs Boramma and Others
Karnataka High Court · (2011) 07 KAR CK 0097
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Transfer of Property Act, 1882 — Section 58 (c)
High Courts29 Jul 2011Dismissed
Commissioner of Central Excise, Belgaum Vs Gokak Mills
Karnataka High Court · (2012) 276 ELT 12
CENVAT Credit Rules, 2002 — Rule 12CENVAT Credit Rules, 2004 — Rule 14
High Courts29 Jul 2011Dismissed
Commissioner of Service Tax, Bangalore Vs Prakash and Co.
Karnataka High Court · (2012) 26 STR 303
Finance Act, 1994 — Section 76, 77
High Courts29 Jul 2011Dismissed
Commissioner of C. Ex., Cus. and S.T., Mysore Vs Vinay Chandra
Karnataka High Court · (2012) 279 ELT 491
Customs Act, 1962 — Section 112 (a) (ii)