High Courts25 Feb 2011Allowed
Sathyanarayana and Others Vs The State of Karnataka and Others
Karnataka High Court · (2011) 3 KCCR 348 SN : (2011) 3 KCCR 347
Karnataka Land Revenue Act, 1964 — Section 39, 67, 94, 94 (3)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,137 of 2,397
High Courts25 Feb 2011
Bharti Airtel Ltd. Formerly Knows as Bharti Telenet Ltd. Vs The State of Karnataka, Finance Department, The Union of India (UOI) and The Deputy Commissioner of Commercial Taxes Bharat Sanchar Nigam Ltd. Vs The State of Karnataka, Finance Department and Others
Karnataka High Court · (2011) ILR (Kar) 2859 : (2011) 32 STT 483
Constitution of India, 1950 — Article 14, 141, 19 (1) (g), 246, 248Karnataka Value Added Tax Act, 2003 — Section 2, 2 (15), 2 (m)
High Courts24 Feb 2011Allowed
The Special Land Acquisition Officer Vs Shri Mahadevappa Shri Mahadevappa Vs The Special Land Acquisition Officer
Karnataka High Court · (2011) 2 KCCR 1618
Land Acquisition Act, 1894 — Section 18, 4 (1)Mysore Court-fees and Suits Valuation Act, 1958 — Section 54
High Courts24 Feb 2011
Sri T. Nagaraj and Others Vs The State of KarnataKa and Others
Karnataka High Court · (2011) 3 KCCR 1915 : (2011) 8 RCR(Civil) 1303
Motor Vehicles Act, 1988 — Section 41, 44, 67Motor Vehicles Rules, 1989 — Rule 115, 124, 126
High Courts24 Feb 2011Allowed
Sap India Private Limited Vs The Assistant Commissioner of Commercial Taxes (Intelligence-13) and Another
Karnataka High Court · (2013) 75 KarLJ 122
High Courts23 Feb 2011Allowed
Smt. Saraladevi Vs Mr. Patric Augustine D''souza
Karnataka High Court · (2011) 02 KAR CK 0119
Evidence Act, 1872 — Section 63
High Courts23 Feb 2011
Mohankumar and Others Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2011) 02 KAR CK 0052
Constitution of India, 1950 — Article 226, 227
High Courts23 Feb 2011Dismissed
Dr. (Mr.) C. Madhusoodan Vs Steel Authority of India Ltd.
Karnataka High Court · (2011) ILR (Kar) 1993 : (2012) 3 KarLJ 71 : (2011) 2 KCCR 149 SN
Constitution of India, 1950 — Article 14, 15, 16, 21
High Courts23 Feb 2011
Canara Tile Works and Others Vs Canara Bank, Morgan''s Gate Branch and Another
Karnataka High Court · AIR 2011 Kar 110 : (2011) 3 KarLJ 107 : (2011) 3 KCCR 1892 : (2011) 8 RCR(Civil) 2838
Karnataka Land Revenue Act, 1964 — Section 77, 95 (2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 31
High Courts22 Feb 2011Dismissed
Sri. Muniraju @ Babu Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0069
Penal Code, 1860 (IPC) — Section 34, 376, 420
High Courts22 Feb 2011
Rathnamma, Ravikumar C.H., Rajegowda H. and Doddegowda Alias Chandru Vs The State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0032
Penal Code, 1860 (IPC) — Section 306, 308, 506
High Courts22 Feb 2011Allowed
Sri Venkataramanappa and Others Vs State of Karnataka and Karnataka Gruha Nirmana Sahakara Sangha Ltd.
Karnataka High Court · (2011) 02 KAR CK 0031
Land Acquisition Act, 1894 — Section 16 (2), 4, 6Penal Code, 1860 (IPC) — Section 192, 195
High Courts21 Feb 2011
Smt. Satyavva Vs Hubli Dharwad Municipal Corporation
Karnataka High Court · (2011) ILR (Kar) 2004 : (2011) 61 KarLJ 2004 : (2011) 4 KCCR 2844
Karnataka Municipal Corporations Act, 1976 — Section 288 DSlum Area (Improvement and Clearance) Act, 1956 — Section 3, 3 (1)
High Courts21 Feb 2011Dismissed
P.M. Jaleel @ Abdul Jaleel Vs State of Karnataka P.H. Shahid @ Sukur and B.M. Ali Asgar Vs The State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0148
Penal Code, 1860 (IPC) — Section 394
High Courts21 Feb 2011Dismissed
Smt. M. Suvarna and Others Vs The Factory Manager Motor Industries Company Ltd. Adugodi and Another
Karnataka High Court · (2012) 1 LLJ 254 : (2011) LLR 804
High Courts21 Feb 2011Dismissed
Union of India (UOI) Vs Nabin Designers and Constructors (P) Ltd.
Karnataka High Court · (2011) ILR (Kar) 3051 : (2011) 5 KarLJ 32 : (2011) 3 KCCR 351 SN : (2011) 3 KCCR 349
Arbitration and Conciliation Act, 1996 — Section 34
High Courts21 Feb 2011Dismissed
Maktumsab Vs The Director, Municipal Administration and Another
Karnataka High Court · (2012) ILR (Kar) 2636
High Courts18 Feb 2011Dismissed
Shri. S.K. Bidarahalli Vs General Manager (Personnel Service) CUM Appellate Authority UCO Bank Head Office and The Zonal Manager and Disciplinary Authority UCO Bank
Karnataka High Court · (2011) 5 KarLJ 136 : (2011) 3 KCCR 352 SN : (2011) 3 KCCR 350
High Courts18 Feb 2011Allowed
Institution of Engineers (India) Vs Joint Commissioner of Commercial Taxes (Intelligence), South Zone, Bangalore and Another
Karnataka High Court · (2011) 42 VST 401
Karnataka Tax on Luxuries Act, 1979 — Section 2 (5B), 2 (5B), 3 C, 4 A (1)
High Courts18 Feb 2011Dismissed
Smt. Kamala and Sri S.N. Subbe Gowda Vs State of Karnataka and Mysore Chamarajanagara Co-Operative Milk Producers Union Ltd.
Karnataka High Court · (2011) 02 KAR CK 0174