High Courts10 Feb 2011Allowed
Lokesh Krishnappa Vs State
Karnataka High Court · (2011) 02 KAR CK 0112
Penal Code, 1860 (IPC) — Section 306, 324, 504, 506
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,141 of 2,397
High Courts10 Feb 2011
Mrs. Kavitha Mahesh Vs Chief Election Commissioner, Election Commissioners, Election Commission of India and Others
Karnataka High Court · (2011) 02 KAR CK 0111
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14 (3), 151Representation of the Peoples Act, 1951 — Section 87, 93
High Courts10 Feb 2011Allowed
Karnataka Co-Operative Milk Producers Federation Ltd. Vs Dy. CIT and Others
Karnataka High Court · (2011) 02 KAR CK 0040
Income Tax Act, 1961 — Section 32 (2)Karnataka Co-operative Societies Act, 1959 — Section 63
High Courts10 Feb 2011Allowed
Lakshminarayana Electricals Vs State of Karnataka and Another
Karnataka High Court · (2012) 47 VST 275
Karnataka Sales Tax Act, 1957 — Section 17 (6), 21 (4), 22 A, 22 A (1)
High Courts09 Feb 2011Dismissed
Miss Aarti Mukund Pardhanani Vs Mac Charles (India) Ltd.
Karnataka High Court · (2011) 107 SCL 5
Companies Act, 1956 — Section 108, 155Constitution of India, 1950 — Article 10
High Courts09 Feb 2011Allowed
Bayamma Vs State Election Commissioner and Others
Karnataka High Court · (2011) ILR (Kar) 1733 : (2011) 61 KarLJ 1733 : (2011) 4 KCCR 400 SN
Constitution of India, 1950 — Article 226, 227, 243O
High Courts09 Feb 2011Allowed
The New India Assurance Co. Ltd. Vs Sri. A. Narayanappa and Dilip Kapoor and Brothers
Karnataka High Court · (2012) ACJ 2008 : (2011) 4 KarLJ 354
Workmens Compensation Act, 1923 — Section 21
High Courts09 Feb 2011Dismissed
Dr. M.C. Radhakrishna Vs Bangalore University and Others
Karnataka High Court · (2011) 3 KarLJ 666 : (2011) 3 KCCR 332 SN
Constitution of India, 1950 — Article 16 (4), 16 (4A)Karnataka Universities Act, 2000 — Section 36, 53, 53 (4), 54
High Courts09 Feb 2011Dismissed
Commissioner of C. Ex Vs Biocon Ltd.
Karnataka High Court · (2011) 267 ELT 28
Customs Act, 1962 — Section 25, 53Special Economic Zones Act, 2005 — Section 2 (g), 2 (j), 26 (1) (a) (b) (c)
High Courts09 Feb 2011Allowed
Kochamanda Sandeep and Madanda Raghu Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0034
Karnataka Forest Act, 1963 — Section 71 AWild Life (Protection) Act, 1972 — Section 39 (3) (a) (b), 44, 49, 9
High Courts08 Feb 2011Dismissed
Commissioner of Income Tax and Another Vs Ace Designers Ltd.
Karnataka High Court · (2011) 02 KAR CK 0197
Income Tax Act, 1961 — Section 43 B, 80 HHC, 80 HHC (2) (a), 80 M
High Courts08 Feb 2011
GE India Technology Centre (P) LTD. Vs Dispute Resolution Panel and Another
Karnataka High Court · (2011) 242 CTR 462 : (2011) 338 ITR 411 : (2012) 20 TAXMAN 709
Income Tax Act, 1961 — Section, 10 A, 10 B, 143 (3), 144 C (8)
High Courts08 Feb 2011Dismissed
Sri M.K. Nachappa and M.M. Ajith Vs Sri M.M. Aiyanna
Karnataka High Court · (2011) 4 KarLJ 371 : (2011) 3 KCCR 2341
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 49, 50, 67
High Courts08 Feb 2011Dismissed
Justine Devadas Vs The State of Kamataka
Karnataka High Court · (2011) 02 KAR CK 0124
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts08 Feb 2011Allowed
Maruthi Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0067
Penal Code, 1860 (IPC) — Section 120 B, 143, 149, 201, 302
High Courts08 Feb 2011Allowed
CIT and Another Vs Bharati Bt Ltd.
Karnataka High Court · (2011) 02 KAR CK 0039
Income Tax Act, 1961 — Section 201, 271 C, 273 B
High Courts08 Feb 2011Dismissed
Jebon Corporation India Liaison Office Vs CIT (International Taxation) and Another
Karnataka High Court · (2011) 245 CTR 300 : (2012) 206 TAXMAN 7
Foreign Exchange Regulation Act, 1973 (FERA) — Section 29 (1) (A)Income Tax Act, 1961 — Section 9 (l) (i)
High Courts08 Feb 2011
Smt. Renuka Vs The Deputy Commissioner and Others
Karnataka High Court · (2011) 3 KarLJ 276 : (2011) 3 KCCR 1744 : (2011) 6 RCR(Civil) 1966
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 49Karnataka Land Revenue Rules, 1966 — Rule 25
High Courts08 Feb 2011Dismissed
Commissioner of C. Ex. Vs Progressive Systems
Karnataka High Court · (2011) 02 KAR CK 0012
Central Excise Act, 1944 — Section 11 ACentral Excise Rules, 2002 — Rule 9CENVAT Credit Rules, 2004 — Rule 14, 3 (1), 4 (2)
High Courts07 Feb 2011Dismissed
The Commissioner of Income tax and Vs The Assistant Commissioner of Income tax, Sri. S. Mohan Kumar (HUF)
Karnataka High Court · (2011) 201 TAXMAN 161
Income Tax Act, 1961 — Section 132, 139 (1), 143 (1), 153 A, 268 A