COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,110 of 2,397

High Courts18 Apr 2011Allowed

Sky Gourmet Catering Private Limited Vs The Assistant Commissioner of Commercial Taxes, The Commissioner of Commercial Taxes, The State of Karnataka and The Commissioner of Service Tax

Karnataka High Court · (2011) 04 KAR CK 0099

Constitution of India, 1950 — Article 246 (1), 246 (3)Finance Act, 1994 — Section 65 (105) (zzt)Karnataka Value Added Tax Act, 2003 — Section 39 (1), 39 (2)

Read judgment

High Courts18 Apr 2011Allowed

Hariyana Steel and Power (Division of Hariyana Ship Breakers Ltd.) Vs State of Karnataka and Another

Karnataka High Court · (2012) 50 VST 503

Karnataka Tax on Entry of Goods Act, 1979 — Section 11 A

Read judgment

High Courts18 Apr 2011Allowed

National Highway Authority of India Vs Assistant Commissioner and Competent Authority and Sri Syed Zakir Hussain

Karnataka High Court · (2011) 04 KAR CK 0087

Land Acquisition Act, 1894 — Section 12, 18, 23National Highways Act, 1956 — Section 3 D (1), 3 G (1), 3 G (4)

Read judgment

High Courts18 Apr 2011Allowed

M/s. Vishal Associates and Others Vs M/s. K.L.F. Oil Industries

Karnataka High Court · (2013) 1 AKR 466 : (2013) 2 KarLJ 349

Read judgment

High Courts15 Apr 2011Allowed

Priyanka Vs The New India Assurance Company Limited and Others

Karnataka High Court · (2011) ILR (Kar) 5563

Read judgment

High Courts15 Apr 2011

Commissioner of Customs, Mangalore Vs Sterling Foods

Karnataka High Court · (2011) 269 ELT 341

Customs Act, 1962 — Section 130, 28

Read judgment

High Courts15 Apr 2011Dismissed

Mohan Krishna Shetty and Smt. Sharadha Shetty Vs Dinakar Keshav Shetty and Others

Karnataka High Court · (2011) 04 KAR CK 0137

Conduct of Election Rules, 1961 — Rule 10 (1)Representation of the Peoples Act, 1951 — Section 101 (a), 38, 81

Read judgment

High Courts15 Apr 2011

K.K. Nag Ltd. Vs The Additional Commissioner of Commercial Taxes

Karnataka High Court · (2013) 57 VST 337

Read judgment

High Courts13 Apr 2011Dismissed

Commissioner of Service Tax, Bangalore Vs Shah Polymers

Karnataka High Court · (2012) 26 STR 513

Central Excise Act, 1944 — Section 35 G, 35 L

Read judgment

High Courts13 Apr 2011Dismissed

Commissioner of Service Tax, Bangalore Vs John Fowler (I) Ltd.

Karnataka High Court · (2012) 26 STR 301

Central Excise Act, 1944 — Section 35 G, 35 LFinance Act, 1994 — Section 65 (31)

Read judgment

High Courts13 Apr 2011Dismissed

Commissioner of Service Tax, Service Tax Commissionerate Vs Molex (India) Ltd.

Karnataka High Court · (2012) 34 STT 524

Finance Act, 1994 — Section 66, 66 A, 66 A (2)

Read judgment

High Courts13 Apr 2011Dismissed

Commissioner of Service Tax, Bangalore Vs Widia GMBH

Karnataka High Court · (2011) 23 STR 585

Central Excise Act, 1944 — Section 35 G, 35 L

Read judgment

High Courts13 Apr 2011

Commissioner of Service Tax, Bangalore Vs Siddarth Polymers

Karnataka High Court · (2011) 23 STR 209

Finance Act, 1994 — Section 35 G, 35 L, 65 (25)

Read judgment

High Courts13 Apr 2011Dismissed

Commr. of S.T., Bangalore Vs Karnataka State Beverages Corpn. Ltd.

Karnataka High Court · (2011) 24 STR 405

Central Excise Act, 1944 — Section 35 G, 35 LFinance Act, 1994 — Section 65 (102), 65 (105) (zza)

Read judgment

High Courts13 Apr 2011Dismissed

Commr. of Service Tax, Bangalore Vs Pimac Engg. and Services P. Ltd.

Karnataka High Court · (2012) 278 ELT 158

Central Excise Act, 1944 — Section 35 G, 35 LService Tax Rules, 1994 — Rule 2 (1) (d) (iv)

Read judgment

High Courts13 Apr 2011Dismissed

Commissioner of Central Excise Vs Town Hall Committee, Mysore City Corporation

Karnataka High Court · (2011) 24 STR 172 : (2011) 32 STT 257

Read judgment

High Courts13 Apr 2011Dismissed

Basamma and Others Vs Devamma and Another

Karnataka High Court · (2011) 3 KCCR 2139

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 22 Rule 1, Order 22 Rule 4, 100, 11

Read judgment

High Courts13 Apr 2011

Commissioner of Service Tax, Bangalore Vs Goetze TP (India) Ltd.

Karnataka High Court · (2011) 24 STR 28

Central Excise Act, 1944 — Section 35 G, 35 L

Read judgment

High Courts13 Apr 2011Dismissed

Commr. of C. Ex. and S.T., Ltu, Bangalore Vs Volvo India Ltd.

Karnataka High Court · (2011) 04 KAR CK 0104

Central Excise Act, 1944 — Section 35 G, 35 LService Tax Rules, 1994 — Rule 2 (1) (d) (iv)

Read judgment

High Courts13 Apr 2011Dismissed

Commissioner of S.T., Bangalore Vs Siemens Vdo Automotive Ltd.

Karnataka High Court · (2012) 27 STR 11

Central Excise Act, 1944 — Section 35 G, 35 L

Read judgment