High Courts01 Jul 2011
New India Assurance Co. Ltd. Vs M. Prabhu and H.M. Gopl Reddy
Karnataka High Court · (2011) 07 KAR CK 0148
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 147, 149, 66 (3)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,099 of 2,397
High Courts01 Jul 2011Dismissed
Sri. Indu B. Srivastava, IFS Vs Sri. Avani Kumar Varma IFS and Others
Karnataka High Court · (2011) 5 KarLJ 654 : (2011) 4 KCCR 2744
All India Services Act, 1951 — Section 3 (1)Constitution of India, 1950 — Article 227
High Courts01 Jul 2011Dismissed
State of Karnataka Vs Kotak Mahindra Prime Ltd.
Karnataka High Court · (2012) 47 VST 27
Karnataka Value Added Tax Act, 2003 — Section 11, 18
High Courts01 Jul 2011
Vinco Colour and Ceramics Vs State of Karnataka
Karnataka High Court · (2012) 49 VST 207
Karnataka Value Added Tax Act, 2003 — Section 53 (12), 53 (12), 53 (2)
High Courts01 Jul 2011Dismissed
Commissioner of Service Tax, Bangalore Vs Denso Corporation
Karnataka High Court · (2012) 27 STR 10 : (2012) 37 STT 222
High Courts30 Jun 2011Dismissed
A.V. Chandrashekarappa and A.V. Shivashankara (Since deceased by his L.Rs. Smt. A.S. Shantha and Vishwanath Alur, Minor, Guardian Natural, mother Smt. A.S. Shantha) are Vs The Special Land Acquisition Officer, City Improvement Trust Board, Davanagere
Karnataka High Court · (2011) 06 KAR CK 0071
Land Acquisition Act, 1894 — Section 18 (1)Mysore Court-fees and Suits Valuation Act, 1958 — Section 63
High Courts30 Jun 2011Allowed
M.D. Peersab and Others Vs The State of Karnataka
Karnataka High Court · (2013) 1 KCCR 398
High Courts30 Jun 2011Dismissed
Ali Singhania Bulk Carriers Vs State of Karnataka
Karnataka High Court · (2012) 53 VST 226
High Courts29 Jun 2011
The Land Acquisition Officer Vs Sri. A. Jagadish and Others
Karnataka High Court · (2011) 06 KAR CK 0108
High Courts29 Jun 2011Dismissed
State Vs Rajashekhar
Karnataka High Court · (2011) 06 KAR CK 0106
Penal Code, 1860 (IPC) — Section 376, 417, 506
High Courts29 Jun 2011Allowed
State of Karnataka Vs N.K. Agro Oils (P) Ltd.
Karnataka High Court · (2011) 44 VST 345
High Courts29 Jun 2011
Vijaya Innovative Concepts Vs The Commissioner, The Joint Commissioner (Markets), The Principal Secretary Government of Karnataka Urban Development Department and The State of Karnataka
Karnataka High Court · (2011) 06 KAR CK 0085
Karnataka Transparency in Public Procurements Act, 1999 — Section 4 (g)
High Courts29 Jun 2011
The Land Acquisition Officer Vs Sri. Ramanna and Another
Karnataka High Court · (2011) 06 KAR CK 0010
High Courts28 Jun 2011
K. Rangaswamy Reddy Vs Sri G.V. Srinivasa Raju, Sri. K.V. Suresh Kumar Rao and Sri. M.K. Suresh
Karnataka High Court · (2011) 06 KAR CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3)Penal Code, 1860 (IPC) — Section 420
High Courts28 Jun 2011
State Vs Lakshmana
Karnataka High Court · (2011) 06 KAR CK 0095
Penal Code, 1860 (IPC) — Section 376, 506
High Courts28 Jun 2011Allowed
Jubilant Organosys Limited Vs Assistant Commissioner of Central Excise, Commissioner of Central Excise, Mysore Commissionerate, Commissioner of Central Excise (Appeals) and Union of India (UOI)
Karnataka High Court · (2011) 06 KAR CK 0068
Central Excise Act, 1944 — Section 11 A, 11 BBCentral Excise Rules, 2002 — Rule 18Customs Tariff Act, 1975 — Section 3, 8, 9 A
High Courts27 Jun 2011Dismissed
Central Bureau of Investigation, Bangalore Vs J. Alexander, IAS, Additional Chief Secretary, Government of Karnataka, Bangalore and Others
Karnataka High Court · (2011) 06 KAR CK 0102
Evidence Act, 1872 — Section 41, 42, 43Penal Code, 1860 (IPC) — Section 120 BPrevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2)
High Courts27 Jun 2011Allowed
Union of India Vs H.G. Bhaskar
Karnataka High Court · (2011) 06 KAR CK 0003
Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 14
High Courts24 Jun 2011Dismissed
P.B. Pathy Vs S. Pandurangam and Another
Karnataka High Court · AIR 2012 Kar 24
Karnataka Land Revenue Act, 1964 — Section 64
High Courts24 Jun 2011Dismissed
Sri. K. Sooryanarayana Bhat Vs Union of India and State of Karnataka
Karnataka High Court · (2011) 5 KarLJ 612 : (2011) 4 KCCR 3056
Civil Procedure Code, 1908 (CPC) — Section 122Criminal Procedure Code, 1973 (CrPC) — Section 297 (1), 297 (1) (b)Karnataka Civil Practice Rules, 1967 — Rule 28A