High Courts20 Jun 2011Dismissed
Director of Income Tax, International Taxation Vs Manoj Kumar Reddy Nare
Karnataka High Court · (2011) 245 CTR 350 : (2011) 201 TAXMAN 30
Income Tax Act, 1961 — Section 6 (1), 6 (1) (c)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,101 of 2,397
High Courts20 Jun 2011Allowed
Smt. T. Vijayalakshmi, Mr. Chandan. S and Mr. Chethan S Vs The Registrar General, High Court of Karnataka, Bangalore.
Karnataka High Court · (2011) 5 KarLJ 274 : (2011) 4 KCCR 2701
Karnataka Civil Services Rules, 1974 — Rule 302 (v) (a)Karnataka Government Servants (Family Pension) Rules, 1964 — Rule 8Karnataka Government Servants (Family Pension) Rules, 2002 — Rule 1 (3)
High Courts20 Jun 2011Allowed
CIT and Another Vs Dr. T.K. Dayalu
Karnataka High Court · (2011) 06 KAR CK 0089
Income Tax Act, 1961 — Section 143 (1), 143 (2), 2 (47)Transfer of Property Act, 1882 — Section 53 A
High Courts20 Jun 2011Allowed
Dyavegowda @ Mogannagowda Vs State
Karnataka High Court · (2011) 06 KAR CK 0065
Dowry Prohibition Act, 1961 — Section 3, 4, 438Penal Code, 1860 (IPC) — Section 302, 304 B, 34
High Courts20 Jun 2011Allowed
S. Venkatakrishna Gowda Vs State of Karnataka
Karnataka High Court · (2011) 06 KAR CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 385, 386Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts20 Jun 2011
Smt. Suchithra Nair, rep. by P.A. Holder G.K. Tulasidaran Nair Vs Sri. S.K. Thanga Raj
Karnataka High Court · (2011) 06 KAR CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts20 Jun 2011Dismissed
M.R. Narasimhaiah Vs N.M. Rajpal (HUF) and The Regional Manager, Oriental Insurance Company Ltd. The Oriental Insurance Company Ltd. Vs M.R. Narasixnhaiah
Karnataka High Court · (2013) ACJ 1012 : (2011) 4 KCCR 3064
High Courts17 Jun 2011Dismissed
Smt. Shivamma and another Vs Arogyamma and Another
Karnataka High Court · (2011) 3 KCCR 2458
Civil Procedure Code, 1908 (CPC) — Section 50, 52, 52 (1), 52 (2)
High Courts17 Jun 2011Dismissed
State Vs Raja @ Nathegowda, Doddalingaiah @ Doddakariyaiah, Chikkaiah Mariagowda and Boregowda Hydegowda
Karnataka High Court · (2011) 06 KAR CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 378 (1), 378 (3)Penal Code, 1860 (IPC) — Section 109, 34, 376, 417, 420
High Courts17 Jun 2011Allowed
Harish Vs State
Karnataka High Court · (2011) 06 KAR CK 0077
Essential Commodities Act, 1955 — Section 7, 8Penal Code, 1860 (IPC) — Section 120 (B), 380, 420, 447Petroleum Mineral Pipeline Act, 1962 — Section 15 (2)
High Courts17 Jun 2011
Sri. Benedict Vincent Vs The Managing Director, Bangalore Mahanagara Transport Corporation, Shanthinagar, Double Road, Bangalore
Karnataka High Court · (2011) 06 KAR CK 0070
Motor Vehicles Act, 1988 — Section 166
High Courts17 Jun 2011Allowed
Lokeshwari @ Asha Vs State
Karnataka High Court · (2011) 06 KAR CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 306
High Courts17 Jun 2011Allowed
Sri. D. Basavaraj Vs The State of Karnataka, The City Municipal Council and The President, The City Municipal Council
Karnataka High Court · (2011) 06 KAR CK 0055
High Courts17 Jun 2011
N.S. Shiva Vs State
Karnataka High Court · (2011) 06 KAR CK 0054
Penal Code, 1860 (IPC) — Section 354
High Courts17 Jun 2011
Sobha Developers Ltd. Vs The Bangalore Electricity Supply Company Ltd.
Karnataka High Court · (2011) 06 KAR CK 0040
Constitution of India, 1950 — Article 226
High Courts17 Jun 2011
D. Victor Samuel Vs Pretechplast (P.) Ltd.
Karnataka High Court · (2012) 108 CLA 25 : (2012) 170 CompCas 502 : (2011) 108 SCL 601
Companies Act, 1956 — Section 284, 284 (3)Company Law Board Regulations, 1991 — Regulation 44
High Courts17 Jun 2011
United India Insurance Company Ltd. Vs Jayanna and T. Rajappa
Karnataka High Court · (2011) 06 KAR CK 0013
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 147 (5), 4 A (3)
High Courts16 Jun 2011Dismissed
Commissioner of Customs, Bangalore Vs B.B.S. Pens (India) Pvt. Ltd.
Karnataka High Court · (2012) 278 ELT 171
Customs Act, 1962 — Section 130 E (b)
High Courts16 Jun 2011Dismissed
Iqbal Ahmed, Aslam Ahmed and Shaukath Begum Vs State of Karnataka, The Secretary Department of Muncipal Administration The Deputy Commissioner Tumkur District Tumkur and The Tahsildar Tumkur
Karnataka High Court · (2011) 4 KCCR 2705
High Courts16 Jun 2011Dismissed
Primary Health Centre Vs The Deputy Commissioner Dakshina Kannada, Mangalore and Others
Karnataka High Court · (2011) 5 KarLJ 668
Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 136, 136 (3)