High Courts01 Mar 2011Dismissed
CIT Vs Expert Outsource (P) Ltd.
Karnataka High Court · (2011) 243 CTR 411
Income Tax Act, 1961 — Section 10 (2), 10 A, 10 A (2) (i) (b), 143 (3)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,134 of 2,397
High Courts01 Mar 2011Allowed
National Insurance Co. Ltd. Vs Sri. Rangappa, Chandregowda and Sri K.R. Subbegowda
Karnataka High Court · (2011) 131 FLR 660 : (2011) 5 KarLJ 268 : (2012) 2 LLJ 685
Workmens Compensation Act, 1923 — Section 4 (1) (c) (ii)
High Courts01 Mar 2011Allowed
The Branch Manager National Insurance Co. Ltd. Vs Sri. Ramappa, Smt. Thayamma and Sri B. Ramaswamy and Others
Karnataka High Court · (2011) ILR (Kar) 3155 : (2011) 3 KCCR 350 SN : (2011) 3 KCCR 348(1)
High Courts01 Mar 2011Allowed
Shivalingaiah Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0286
Penal Code, 1860 (IPC) — Section 376, 506
High Courts01 Mar 2011
B.K. Mohan Kumar Vs Smt. Kempamma and Others
Karnataka High Court · (2011) 03 KAR CK 0282
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts01 Mar 2011Dismissed
Smt. Mariyambi Ghorikhan Pathan Vs Gangadhar M. Gosavi and National Insurance Co. Ltd. Divisional Manager, National Insurance Co. Ltd. Vs Smt. Mariyambi Ghorikhan Pathan and Gangadhar M. Gosavi
Karnataka High Court · (2011) 03 KAR CK 0277
Motor Vehicles Act, 1988 — Section 70
High Courts01 Mar 2011Allowed
Commissioner of Central Excise Vs J.K. Industries Limited
Karnataka High Court · (2011) 185 ECR 450 : (2011) 268 ELT 168
Central Excise Act, 1944 — Section 11 AA, 11 BB, 35 C (2)Central Excise Rules, 2002 — Rule 7 (4), 8
High Courts01 Mar 2011
Smt. G.N. Bramarambika Vs The State of Karnataka and Others
Karnataka High Court · (2011) 03 KAR CK 0261
Grant-in-Aid Code Rules — Rule 17C
High Courts01 Mar 2011
New India Assurance Co. Ltd. Vs J. Krishna and Virupaksha Doddayachanahalli
Karnataka High Court · (2011) 03 KAR CK 0260
High Courts01 Mar 2011
Abdul Nasir Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0254
Arms Act, 1959 — Section 25, 27, 3, 5Penal Code, 1860 (IPC) — Section 120 (B)
High Courts01 Mar 2011
Maruthi Prasad S.J. Vs The Registrar, Jnana Bharathi, Bangalore University and The Principal, Vivekananda Law College
Karnataka High Court · (2011) 03 KAR CK 0250
High Courts01 Mar 2011Allowed
Chinnappaiah @ Honga Vs State
Karnataka High Court · (2011) 03 KAR CK 0249
Penal Code, 1860 (IPC) — Section 323, 354, 376
High Courts01 Mar 2011
Shivaprasad Gowda Vs Smt. Tushara Mani Gowda
Karnataka High Court · (2011) 03 KAR CK 0231
Penal Code, 1860 (IPC) — Section 498AProtection of Women from Domestic Violence Act, 2005 — Section 12, 18, 19, 19 (1), 20
High Courts01 Mar 2011
Ircon International Ltd. Vs Jt. Commissioner of Commercial Taxes and State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0212
Karnataka Value Added Tax Act, 2003 — Section 10 (3), 10 (5), 39 (1) (2), 62
High Courts01 Mar 2011
Kurangu @ Venkataramana Shetty Vs State
Karnataka High Court · (2011) 03 KAR CK 0211
Penal Code, 1860 (IPC) — Section 379
High Courts01 Mar 2011
Sri S.P. Muthuraman Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0210
Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 87Penal Code, 1860 (IPC) — Section 174 A, 406, 409
High Courts01 Mar 2011Dismissed
Sri. K.S. Aithal Vs Karnataka Land Army Corporation Ltd. and Others
Karnataka High Court · (2011) 03 KAR CK 0209
Karnataka Land Army Corporation Limited Service Rules, 1974 — Rule 3 (4)
High Courts01 Mar 2011Allowed
Madhu Machine Tools Vs The State of Karnataka and Others
Karnataka High Court · (2011) 184 ECR 395
High Courts01 Mar 2011
Sri Puttaraju, Sri Suresh and Sri Najunda @ Najundedegowda Vs The State
Karnataka High Court · (2011) 03 KAR CK 0198
Penal Code, 1860 (IPC) — Section 323, 324, 326, 34