COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,115 of 2,397

High Courts11 Apr 2011Dismissed

The Commissioner of Income Tax Karnataka (Central) Central Revenue Buildings Queens Road Bangalore 560001 Vs Late Sri H R Basavaraj By Legal Representative M/5 HRB Family Trust

Karnataka High Court · (2011) 04 KAR CK 0052

High Courts11 Apr 2011Dismissed

M.R. Chandrasena Vs The State of Karnataka

Karnataka High Court · (2011) 04 KAR CK 0043

Constitution of India, 1950 — Article 226, 311Land Acquisition Act, 1894 — Section 10, 11 A, 12 (2), 4 (1), 6 (1)

High Courts11 Apr 2011Dismissed

Smt Rosamma Joseph Vs Shri Ashok Nichani Proprietor, Ashnik Cables

Karnataka High Court · (2011) 3 KCCR 349 SN : (2011) 3 KCCR 348

Industrial Disputes Act, 1947 — Section 25

High Courts08 Apr 2011Disposed Off

Commissioner of C. Ex. Vs Apollo Power Systems (P) Ltd.

Karnataka High Court · (2017) 347 ELT 71

High Courts08 Apr 2011Dismissed

Commissioner of Central Excise Vs ICL Sugars Ltd.

Karnataka High Court · (2013) 18 GSTR 445

High Courts08 Apr 2011

Neptune Trade Links Pvt. Ltd. Vs Commissioner of Customs, Cochin

Karnataka High Court · (2012) 278 ELT 451 : (2012) 28 STR 92

Constitution of India, 1950 — Article 226, 227

High Courts08 Apr 2011Dismissed

Commissioner of Central Excise and Service Tax, Large Taxpayer Unit Vs ACE Designers Ltd.

Karnataka High Court · (2012) 26 STR 193 : (2012) 34 STT 294

CENVAT Credit Rules, 2004 — Rule 3Factories Act, 1948 — Section 46

High Courts08 Apr 2011

United India Insurance Company Ltd. Vs Krishna, Smt. Leelavathi and Venkatesh

Karnataka High Court · (2011) 4 KCCR 382 SN

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Employees Compensation Act, 1923 — Section 20

High Courts08 Apr 2011

Commissioner of Central Excise Vs Stanzen Toyotetsu India (P) Ltd.

Karnataka High Court · (2011) 23 STR 444 : (2011) 32 STT 101 : (2011) 44 VST 234

Central Excise Tariff Act, 1985 — Section 2 (1)CENVAT Credit Rules, 2004 — Rule 3, 9Finance Act, 1988 — Section 46, 66

High Courts08 Apr 2011Allowed

New India Assurance Co. Ltd. Vs Vijendra Setty, B.G. Sundaresh, B.G. Manjunath and B.G. Mohan Gowda

Karnataka High Court · (2011) 131 FLR 986 : (2011) 5 KarLJ 504 : (2011) 3 KCCR 347 SN : (2011) 3 KCCR 346 : (2012) 1 LLJ 641 : (2012) 1 TAC 265

Workmens Compensation Act, 1923 — Section 4 (1) (c) (ii)

High Courts08 Apr 2011Allowed

United India Insurance Co Ltd. Vs Palanna and K. H. Hanumnathappa

Karnataka High Court · (2011) 131 FLR 545 : (2011) ILR (Kar) 3214 : (2011) 5 KarLJ 50 : (2011) 4 KCCR 2616

Workmens Compensation Act, 1923 — Section 4 (1) (c) (ii)

High Courts08 Apr 2011Dismissed

Commissioner of Central Excise, Bangalore-I Commissionerate Vs Ecof Industries (P.) Ltd.

Karnataka High Court · (2012) 277 ELT 317 : (2013) 29 STR 107 : (2012) 26 STR 100 : (2012) 34 STT 327

CENVAT Credit Rules, 2002 — Rule 7

High Courts08 Apr 2011Dismissed

Commissioner of Central Excise, Bangalore-I Commissionerate Vs IFB Industries Ltd.

Karnataka High Court · (2012) 34 STT 312

CENVAT Credit Rules, 2004 — Rule 3Factories Act, 1948 — Section 46Finance Act, 1988 — Section 66

High Courts08 Apr 2011Dismissed

Commissioner of C. EX., Bangalore-II Vs Saravana Alloys Steels (P) Ltd.

Karnataka High Court · (2011) 269 ELT 71

High Courts07 Apr 2011

Srinivasa Gowda and Others Vs The President, The Karnataka Power Transmission Corporation Employees Union and Others The Karnataka Power Transmission Corporation Employees Union and Others Vs The President, The Karnataka Power Transmission Corporation Employees Union

Karnataka High Court · (2011) 04 KAR CK 0196

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Karnataka Power Transmission Corporation Employees Union Rules — Rule 12A, 12C (5), 7 (e)

High Courts07 Apr 2011

Commissioner of C. Ex., Bangalore Vs Beaver Automotive Pvt. Ltd.

Karnataka High Court · (2012) 277 ELT 61

Central Excise Rules, 1944 — Rule 57 (a), 57F, 57F (12), 9 (2)Customs Tariff Act, 1975 — Section 3

High Courts07 Apr 2011Allowed

S.R. Ravishankar Vs Additional, Commissioner of Commercial Taxes

Karnataka High Court · (2012) 54 VST 448

High Courts07 Apr 2011Allowed

Essar Telecom Infrastructure Pvt. Ltd. Vs Union of India (UOI), State of Karnataka and Deputy Commr. of Comml. Taxes (Audit 52)

Karnataka High Court · (2011) 04 KAR CK 0098

Constitution of India, 1950 — Article 226, 246 (1), 366 (12)Finance Act, 1994 — Section 65 (11), 65 (19)Karnataka Value Added Tax Act, 2003 — Section 3, 39, 4 (1) (b)

High Courts07 Apr 2011Dismissed

Karnataka Agro Industries Corporation Voluntarily Retired Employees Welfare Association (Regd) and Others Vs State of Karnataka and Karnataka Agro Industries Corporation Limited

Karnataka High Court · (2011) 04 KAR CK 0097

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12 (3), 18 (3)Karnataka Industrial Disputes Rules, 1957 — Rule 59 (1)

High Courts07 Apr 2011Allowed

B.M. Madan Kumar Vs State

Karnataka High Court · (2011) 04 KAR CK 0093

Penal Code, 1860 (IPC) — Section 120 B, 379Petroleum Mineral Pipeline Act, 1962 — Section 15 (2)