High Courts05 Apr 2011Dismissed
State of Karnataka Vs Sree Sapthagiri Industries
Karnataka High Court · (2012) 47 VST 536
Karnataka Value Added Tax Act, 2003 — Section 39 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,117 of 2,397
High Courts05 Apr 2011
Tropicana Beverages (Now known as Pepsico India Holdings Pvt. Ltd.) Vs State of Karnataka and Others
Karnataka High Court · (2012) 54 VST 472
Central Sales Tax Act, 1956 — Section 18 A (1), 6 A, 9 (2)
High Courts01 Apr 2011Dismissed
Udaya Suvarna Vs Rama Amin and The Oriental Insurance Co. Ltd. Rama Amin Vs The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 04 KAR CK 0195
Motor Vehicles Act, 1939 — Section 166
High Courts01 Apr 2011Dismissed
Commissioner of C. Ex., Mangalore Vs Kudremukh Iron and Steel Co. Ltd.
Karnataka High Court · (2011) 271 ELT 172 : (2012) 34 STT 329
CENVAT Credit Rules, 2002 — Rule 6
High Courts01 Apr 2011
United India Insurance Company Ltd. Vs Smt. Varija Gowda, Master Veenth Gowda, Smt. Nagamma and Ivar Bhothlu
Karnataka High Court · (2011) 3 KCCR 346 SN : (2011) 3 KCCR 345
High Courts01 Apr 2011
Sri P. Subraya Naik and Others Vs The Hon''ble Chief Justice, High Court of Karnataka and Others
Karnataka High Court · (2011) 3 KarLJ 529
Constitution of India, 1950 — Article 14, 15, 215, 229, 235
High Courts01 Apr 2011Allowed
Sri Basavaraj Sirsi Vs The State of Karnataka
Karnataka High Court · (2011) CriLJ 4809 : (2011) 5 KarLJ 153 : (2011) 3 KCCR 2073
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 180, 353
High Courts01 Apr 2011Dismissed
Commissioner of C. Ex., Bangalore-III Vs Himalaya Drug Co. Ltd.
Karnataka High Court · (2011) 270 ELT 171
Central Excise Rules, 1944 — Rule 57AE, 57AE (i)
High Courts01 Apr 2011Allowed
Partha and Others Vs State
Karnataka High Court · (2011) 04 KAR CK 0092
Destruction and Loss of Properties Act — Section 2 (a)Penal Code, 1860 (IPC) — Section 143, 147, 324, 448
High Courts01 Apr 2011Dismissed
Commissioner of C. EX. Vs Switchgear and Control Technics P. Ltd.
Karnataka High Court · (2011) 269 ELT 496
Central Excise Act, 1944 — Section 35 G, 35 L
High Courts31 Mar 2011Allowed
Commissioner of Central Excise, Bangalore - III, Commissionerate Vs Oswal High Tech (P.) Ltd.
Karnataka High Court · (2012) 279 ELT 201 : (2012) 34 STT 319
CENVAT Credit Rules, 2002 — Rule 9 (2)
High Courts31 Mar 2011Dismissed
Hubli Electricity Supply Company Ltd., (Hescom) Vs State of Karnataka Department of Finance
Karnataka High Court · (2012) ILR (Kar) 1014 : (2013) 60 VST 187
Constitution of India, 1950 — Article 226Karnataka Value Added Tax Act, 2003 — Section 62
High Courts31 Mar 2011
National Insurance Co. Ltd. Vs Sri. Ramamurthy and Smt. Ningamma
Karnataka High Court · (2011) 6 KarLJ 368
Workmens Compensation Act, 1923 — Section 20, 4 (1) (c) (ii)
High Courts31 Mar 2011Allowed
Shankare Gowda, Smt. Premamma Gowda, Prakash @ Doddaswamy Gowda and Vanajakshi Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0264
Penal Code, 1860 (IPC) — Section 143, 149, 306, 498A
High Courts31 Mar 2011Allowed
Jayamma Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0193
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439
High Courts31 Mar 2011Dismissed
Commissioner of Customs, Bangalore Vs Hitachi Koki India Pvt. Ltd.
Karnataka High Court · (2012) 281 ELT 207
Customs Act, 1962 — Section 18 (1), 18 (2), 27
High Courts31 Mar 2011
Shri. K. Sippe Gowda Vs The High Court Karnataka
Karnataka High Court · (2011) 03 KAR CK 0022
Constitution of India, 1950 — Article 311Karnataka Civil Services Rules, 1974 — Rule 160, 175, 175 (2), 182
High Courts30 Mar 2011
Shri. Veeranna Horadi and Others Vs Smt. Gouramma Horadi
Karnataka High Court · (2011) 03 KAR CK 0374
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Mar 2011
Shri. M.R. Sudharshana Gowda and Others Vs The Chairman and Managing Director, HMT Limited and Others
Karnataka High Court · (2011) 03 KAR CK 0337
High Courts30 Mar 2011Dismissed
Prabhudevaru and Gangadaraiah Vs Smt. Thimmamma and Others
Karnataka High Court · (2011) 03 KAR CK 0324
Limitation Act, 1963 — Section 5Mysore Land Revenue Rules, 1960 — Rule 43 (8)