COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,143 of 2,397

High Courts04 Feb 2011Allowed

T.V. Sundaram Iyengar and Sons Ltd. Vs The State of Karnataka

Karnataka High Court · (2011) 185 ECR 454

Constitution of India, 1950 — Article 14, 19 (1) (g), 265Karnataka Value Added Tax Act, 2003 — Section 2 (36), 30, 39, 4Karnataka Value Added Tax Rules, 2005 — Rule 3 (2) (c), 31

High Courts04 Feb 2011Allowed

Bharat Fritz Werner Ltd. and Machine Tools Manufacturers Vs Assistant Labour Commissioner Division No. 11 and Bharat Fritz Werner Karmika Sangha

Karnataka High Court · (2011) 2 LLJ 850

Industrial Disputes Act, 1947 — Section 33 (2) (b), 33 (4)Karnataka Industrial Disputes Rules, 1957 — Rule 62, 62 (1), 62 (4)

High Courts04 Feb 2011

Canara Traders Vs State of Karnataka and Others

Karnataka High Court · (2011) 1 KCCR 601

High Courts04 Feb 2011Dismissed

Mrs. L.M. Agila Vs A.M. Mujawar

Karnataka High Court · (2011) 02 KAR CK 0102

High Courts04 Feb 2011

Reliable Tranquil Lay-out Site Owners Welfare Association Vs The Bangalore Developmet Authority and Rehable Developers

Karnataka High Court · (2011) 02 KAR CK 0087

High Courts04 Feb 2011

Sri B. Mruthunjaya Vs The Central Bureau of Investigation

Karnataka High Court · (2011) 02 KAR CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120 B, 409, 419, 420, 467Prevention of Corruption Act, 1988 — Section 13 (1) (c), 13 (2), 19 (1) (c)

High Courts04 Feb 2011

Mrs. Sutapa Dey and Mr. Mrinmoy Das Vs Nil

Karnataka High Court · (2011) 02 KAR CK 0056

Hindu Marriage Act, 1955 — Section 13 (B)

High Courts04 Feb 2011Allowed

Bangalore Water Supply and Sewerage Board Pensioners Association and Sri J.N.N. Murthy, retd. Public Relations Officer, BESSB and Sri T. Ramaiah, Senior Asst. retd., BWSSB Vs Bangalore Water Supply and Sewerage Board and Secretary to the Government of Karnataka

Karnataka High Court · (2011) 02 KAR CK 0050

State Government Pension Rules — Rule 34

High Courts04 Feb 2011Dismissed

C.C. Venkatanarasimhaiah Vs Vijaya Bank

Karnataka High Court · (2011) 02 KAR CK 0014

High Courts04 Feb 2011

Vasudeva Naik Vs Mr. Siddique T and The New India Assurance Co. Ltd.

Karnataka High Court · (2011) 02 KAR CK 0013

High Courts04 Feb 2011Dismissed

R.C. India Vs State of Karnataka

Karnataka High Court · (2011) 46 VST 405

High Courts03 Feb 2011

Commissioner of Income Tax Vs Millipore India (P.) Ltd.

Karnataka High Court · (2011) 02 KAR CK 0203

High Courts03 Feb 2011Dismissed

Smt. Jayalakshmamma Vs The State Government and Others

Karnataka High Court · (2011) 4 KarLJ 609 : (2011) 3 KCCR 331 SN : (2011) 3 KCCR 27

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (2), 5, 5 A

High Courts03 Feb 2011Allowed

Mr. Ravishankar Director and CEO Anantara Hospitality Pvt. Ltd. and Anantara Hospitality Pvt. Ltd. Vs M and H Management Ltd., Minor International Public Co. Ltd. and Mr. Vasudev Bhat Itechnologix India

Karnataka High Court · (2011) 2 KCCR 919 : (2011) 46 PTC 377 : (2011) 8 RCR(Civil) 1179

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 4Companies Act, 1956 — Section 147

High Courts03 Feb 2011

Sri. Karnataka Veneering Industries Vs State Bank of India

Karnataka High Court · (2011) 02 KAR CK 0138

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (4)

High Courts03 Feb 2011Allowed

Sri. Jayaram Jayanagara Vs Mr. K.R. Gururanga and State of Karnataka

Karnataka High Court · (2011) 02 KAR CK 0137

High Courts03 Feb 2011

Asian Paints Ltd. Vs Joint Commissioner of Commercial Tax Taxes (Admn.) and State of Karnataka

Karnataka High Court · (2011) 02 KAR CK 0117

Karnataka Value Added Tax Act, 2003 — Section 69

High Courts03 Feb 2011Dismissed

Habib Agro Industries Vs Commissioner of Commercial Taxes, Bangalore

Karnataka High Court · (2012) 49 VST 256

Karnataka Sales Tax Act, 1957 — Section 12 (4), 28 (3)

High Courts03 Feb 2011Allowed

Mallikarjunappa Vs State of Karnataka

Karnataka High Court · (2011) 02 KAR CK 0100

Electricity Act, 1910 — Section 135, 138Wild Life (Protection) Act, 1972 — Section 51, 9

High Courts03 Feb 2011Allowed

Balagopala Shetty and Balashekara Vs State of Karnataka

Karnataka High Court · (2011) 02 KAR CK 0094

Penal Code, 1860 (IPC) — Section 420, 465, 467, 471