COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,116 of 2,397

High Courts07 Apr 2011

Official Liquidator of Southern Herbals Limited Vs Rajan, K.S.S and Prabha, L.B.C

Karnataka High Court · (2011) 166 CompCas 197 : (2011) ILR (Kar) 3223 : (2011) 5 KarLJ 55 : (2011) 3 KCCR 2376 : (2011) 110 SCL 421

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Companies (Court) Rules, 1959 — Rule 6, 7Companies Act, 1956 — Section 543 (2)

High Courts07 Apr 2011Allowed

Vinu and Viju Vs Additional Commissioner of Commercial Taxes

Karnataka High Court · (2011) 46 VST 302

High Courts07 Apr 2011

Pashupati Steels Vs Commissioner Of Central Excise Commissioner of Central Excise Vs Mangalore Steels

Karnataka High Court · (2013) 21 GSTR 460

High Courts06 Apr 2011

Commissioner of C. Ex., Bangalore-II Vs Gokaldas Images (P) Ltd.

Karnataka High Court · (2012) 278 ELT 590 : (2012) 28 STR 214

Central Excise Act, 1944 — Section 11 AB

High Courts06 Apr 2011Allowed

M.D. Nadeem Pasha Vs State of Karnataka, Department of Urban Development and The Tumkur City Municipal Corporation

Karnataka High Court · (2011) 04 KAR CK 0135

Constitution of India, 1950 — Article 154, 162, 166, 243 (2), 243P (g)Karnataka Municipal Corporations Act, 1976 — Section 2 (26), 3, 503

High Courts06 Apr 2011Allowed

Syed Salman Vs Ulsoor Police Station, Bangalore

Karnataka High Court · (2011) 04 KAR CK 0133

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 395, 397

High Courts06 Apr 2011

Inayat Beig and Munna @ Mohammad Hussian Vs The State of Karnataka

Karnataka High Court · (2011) 04 KAR CK 0132

Penal Code, 1860 (IPC) — Section 302

High Courts06 Apr 2011Dismissed

Vittala Vs The State of Karnataka

Karnataka High Court · (2011) 04 KAR CK 0126

Penal Code, 1860 (IPC) — Section 376, 420

High Courts06 Apr 2011

Dharmappa P. Hanji and Others Vs Jayhind Techno Machines P. Ltd.

Karnataka High Court · (2012) 174 CompCas 118

High Courts06 Apr 2011Allowed

Bellary Steels and Alloys Ltd. and Sri S. Madhav Vs Man Takraf (India) Pvt. Ltd. and Industrial Finance Corporation of India

Karnataka High Court · (2011) 166 CompCas 262 : (2011) 3 KCCR 341 SN : (2011) 3 KCCR 337 : (2011) 8 RCR(Civil) 411

Appellate Authority for Industrial and Financial Reconstruction Act — Section 25Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (4)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15 (1), 22

High Courts06 Apr 2011Dismissed

Commissioner of C. Ex., Bangalore-I Vs Resil Chemicals Pvt. Ltd.

Karnataka High Court · (2012) 278 ELT 301

Central Excise Rules, 2004 — Rule 19 (2), 3 (5)

High Courts06 Apr 2011Dismissed

Vikranth Tyres Ltd. Now known as, J.K. Tyres and Industries Ltd. Vs Smt. Indira, Kumari Chandini and Chi. Kalappa

Karnataka High Court · (2011) 04 KAR CK 0088

High Courts06 Apr 2011Allowed

K.A. Raghavendra Prasad Vs State of Karnataka

Karnataka High Court · (2011) 3 KCCR 2228

Penal Code, 1860 (IPC) — Section 255, 256, 257, 259, 420

High Courts06 Apr 2011Allowed

Sri Deepu @ Deepu Tiwari @ Anand Deepu Vs The State of Karnataka

Karnataka High Court · (2011) 04 KAR CK 0075

Penal Code, 1860 (IPC) — Section 307

High Courts06 Apr 2011

Gopala Vs The State of Karnataka

Karnataka High Court · (2011) 04 KAR CK 0053

Penal Code, 1860 (IPC) — Section 302, 304, 307

High Courts06 Apr 2011Dismissed

Mansoor Vs K.H. Ravindra Shetty and The Branch Manager, United India Assurance Co. Ltd.

Karnataka High Court · (2011) 04 KAR CK 0049

High Courts06 Apr 2011Allowed

Ayub Vs The State of Karnataka

Karnataka High Court · (2011) 04 KAR CK 0030

High Courts05 Apr 2011Allowed

Citicorp Finance India Limited Vs State of Karnataka

Karnataka High Court · (2012) 48 VST 238

Constitution of India, 1950 — Article 226Karnataka Value Added Tax Act, 2003 — Section 18, 63, 63 A (4), 64

High Courts05 Apr 2011

The Commissioner of Central Excise and Service Tax Vs Bill Forge Pvt. Ltd.

Karnataka High Court · (2012) 279 ELT 209 : (2012) 26 STR 204

Central Excise Act, 1944 — Section 11 A, 11 AB

High Courts05 Apr 2011

Sri. Srinivasa Vs State

Karnataka High Court · (2011) 04 KAR CK 0106

Penal Code, 1860 (IPC) — Section 306, 376, 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (xi)