COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,113 of 2,397

High Courts12 Apr 2011Dismissed

Commissioner of Service Tax, Service Tax Commissionerate, No. 16, S.P. Complex, Lalbagh Road, Bangalore - 5600217 Vs M/s. Scorpion Security Limited, Palace Ground, Vasanth Nagar, Bangalore - 560052

Karnataka High Court · (2011) 04 KAR CK 0067

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High Courts12 Apr 2011Allowed

M/s. Vasanth Colour Laboratories Ltd. Vs Smt Divya Devi and Karnataka State Financial Corporation

Karnataka High Court · (2011) 04 KAR CK 0066

Civil Procedure Code, 1908 (CPC) — Section 151, 21, 24, 89

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High Courts12 Apr 2011Dismissed

State of Karnataka Vs Basavalingaiah and Others

Karnataka High Court · (2011) 04 KAR CK 0065

Penal Code, 1860 (IPC) — Section 34, 498A, 506

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High Courts12 Apr 2011Allowed

Nazarulla Vs State of Karnataka

Karnataka High Court · (2011) 04 KAR CK 0064

Penal Code, 1860 (IPC) — Section 376, 448

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High Courts12 Apr 2011Allowed

Appayanna Vs State

Karnataka High Court · (2011) 04 KAR CK 0063

Penal Code, 1860 (IPC) — Section 302, 306, 448

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High Courts12 Apr 2011Allowed

Commissioner of Central Excise, Bangalore-1 Vs Bhuwalka Alloys (P.) Ltd.

Karnataka High Court · (2012) 281 ELT 213 : (2012) 34 STT 325

CENVAT Credit Rules, 2002 — Rule 7 (2), 9 (3)

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High Courts12 Apr 2011Dismissed

M/s. Shekarappa Kalakappa Shreegiri Commission Agent, APMC Yard Gadag Vs Shri Gadigeppa Jakkali

Karnataka High Court · (2013) 1 AKR 430 : (2013) 1 KCCR 431

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 84

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High Courts12 Apr 2011Dismissed

Mohammed Ayathulla Wasim Vs State Public Prosecutor High Court Building Bangalore

Karnataka High Court · (2011) 04 KAR CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 380, 392

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High Courts12 Apr 2011Dismissed

Narayan Rao Sindhya Vs State of Karnataka

Karnataka High Court · (2011) 04 KAR CK 0038

Penal Code, 1860 (IPC) — Section 416, 418, 420, 447, 468Transfer of Property Act, 1882 — Section 3

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High Courts12 Apr 2011Allowed

Smt. Gowramma Vs Rajesh and National Insurance Co. Ltd.

Karnataka High Court · (2011) 04 KAR CK 0037

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High Courts12 Apr 2011Allowed

Sri. Prakash Vs G.K. Renuka Murthy and Divisional Manager, Oriental Insurance Co. Ltd.

Karnataka High Court · (2011) 04 KAR CK 0036

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High Courts12 Apr 2011

M/s Srinvasa Minerals and Traders Ltd. and M/s Siddeswara International Vs M/s Disha Impex Pvt. Ltd. M/s Srinvasa Minerals and Traders Ltd. Vs M/s Disha Impex Pvt. Ltd.

Karnataka High Court · (2011) 04 KAR CK 0035

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High Courts12 Apr 2011Allowed

Smt. Jalaja and Hemanthgowda Vs The Managing Director, Karnataka State Road Transport Corporation

Karnataka High Court · (2011) 04 KAR CK 0034

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High Courts12 Apr 2011Allowed

Smt. Choodamani and Kum. Malathi Vs Sri M. Prakash

Karnataka High Court · (2011) 04 KAR CK 0033

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High Courts12 Apr 2011Dismissed

National Insurance Co. Ltd. Vs Mr. Ramesh Jagannath Horatti

Karnataka High Court · (2011) 04 KAR CK 0032

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High Courts12 Apr 2011Allowed

Reva Electric Car Pvt. Ltd. Vs Commissioner of C. EX., Bangalore-I

Karnataka High Court · (2011) 269 ELT 8

CENVAT Credit Rules, 2004 — Rule 5Customs Act, 1962 — Section 129 (2), 129 C (1), 35 D

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High Courts12 Apr 2011

Commissioner of Central Excise, Bangalore-III commissionerate, C.R. Building, Queen''s Road, Bangalore- 560001 Vs M/s. Kamal Bells, No. A-92/2, Industrial Estate, Rajajinagar, Bangalore - 560044

Karnataka High Court · (2011) 04 KAR CK 0024

Central Excise Duty — Section 11 A (2B)

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High Courts12 Apr 2011Dismissed

The Commissioner of Central Excise, (Administrative) 7th Floor, Trade Centre, Bunts Hostel Road, Mangalore - 575003 Vs M/s. Indian Oil Corporation Limited, Panambur, Mangalore - 575010

Karnataka High Court · (2011) 04 KAR CK 0023

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High Courts12 Apr 2011

Commr. of Service Tax, Bangalore Vs Lincoln Helios (India) Ltd.

Karnataka High Court · (2011) 23 STR 112

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High Courts12 Apr 2011Dismissed

Commr. of C. Ex. and Service Tax, L.T.U., Bangalore Vs TNT Ltd.

Karnataka High Court · (2011) 23 STR 115

Export of Services Rules, 2005 — Rule 3 (2), 4

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