High Courts31 Jan 2011
CIT and Another Vs Karnataka Bank Ltd.
Karnataka High Court · (2011) 01 KAR CK 0049
Income Tax Act, 1961 — Section 143 (3), 154, 214, 244 A
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,147 of 2,397
High Courts31 Jan 2011Allowed
Smt. Sunanda and Another Vs Bharat Naik
Karnataka High Court · (2011) ILR (Kar) 1040
Criminal Procedure Code, 1973 (CrPC) — Section 126 (2), 397Family Courts Act, 1984 — Section 10 (2), 19 (4), 7 (2) (a)
High Courts31 Jan 2011Allowed
Landis+Gyr Limited Vs The General Manager (Ele) Procurement Bangalore Electricity Supply Company Ltd., Bangalore Electricity Supply Company Ltd., HPL-Socomec Pvt. Ltd. Atma Ram Mansion and Principal Secretary to Government and Appellate Authority Department of Energy Government of Karnataka
Karnataka High Court · (2011) ILR (Kar) 2148 : (2011) 3 KCCR 2174
Constitution of India, 1950 — Article 226, 227Karnataka Transparency in Public Procurements Act, 1999 — Section 10 A, 16
High Courts28 Jan 2011
Sreenivasa Vs A.R. Sreedhara Murthy and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 01 KAR CK 0197
High Courts28 Jan 2011Dismissed
Sri. Ganga Naika, Sri. K.C. Yogesh and Sri. M. Gopalakrishna Vs State of Karnataka and Others
Karnataka High Court · (2011) 01 KAR CK 0020
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 (A)
High Courts28 Jan 2011
Commr. of S.T., Bangalore Vs Metro Cash and Carry
Karnataka High Court · (2011) 23 STR 124
Finance Act, 1994 — Section 65 (47), 68 (1), 68 (2)Service Tax Rules, 1994 — Rule 2 (1) (d) (iv)
High Courts28 Jan 2011
Thirtharama and Others Vs State of Karnataka and Others
Karnataka High Court · (2011) ILR (Kar) 1231 : (2011) 4 KarLJ 349 : (2011) 1 KCCR 764
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 3 (1) (b), 4
High Courts27 Jan 2011Dismissed
Commissioner of C. Ex., Mysore Vs Jaladarshini Pipes Pvt. Ltd.
Karnataka High Court · (2012) 26 STR 594
Central Excise Act, 1944 — Section 11 (A), 35 (G), 35 (L)
High Courts27 Jan 2011
Sky Gourmet Catering Pvt. Ltd. Vs Assistant Commissioner of Commercial Taxes (Enforcement), Bangalore and Others
Karnataka High Court · (2011) 46 VST 32
Finance Act, 1994 — Section 65 (105) (zzt)Value Added Tax Act, 2005 — Section 2 (34), 2 (35), 2 (36)
High Courts27 Jan 2011Dismissed
Commissioner of Service Tax, Bangalore Vs VEE AAR Secure
Karnataka High Court · (2011) 22 STR 517
Finance Act, 1994 — Section 69, 73 (3), 75 A, 76, 77
High Courts27 Jan 2011Dismissed
D. Rudrappa Vs The Special Deputy Commissioner Bangalore Dist., Bangalore, The Assistant Commissioner Bangalore North Sub-Division Bangalore, Sri Ramesh and Sri Nagappa (Since Deceased) R/By LRs.(A) Smt Puttamma, B) Sri N Rajanna and C) Sri Pillappa
Karnataka High Court · (2011) 01 KAR CK 0227
Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 33, 34Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5
High Courts27 Jan 2011
Commissioner of Service Tax, Bangalore Vs Vinayaka Travels
Karnataka High Court · (2011) 23 STR 5
Finance Act, 1994 — Section 76, 77, 79, 80
High Courts27 Jan 2011Dismissed
Commissioner of C. EX. and S.T., Bangalore Vs Micro Labs Ltd.
Karnataka High Court · (2011) 22 STR 615 : (2011) 32 STT 390 : (2011) 43 VST 261
Finance Act, 1994 — Section 65 (19), 66 A, 68 (2)
High Courts27 Jan 2011Dismissed
Commr. of C. Ex. Vs Geneva Fine Punch Enclosures Ltd.
Karnataka High Court · (2011) 267 ELT 481
Central Excise Act, 1944 — Section 11 A, 11 A (2)
High Courts25 Jan 2011Dismissed
International Sufi Centre Vs DIT (Exemptions)
Karnataka High Court · (2011) 200 TAXMAN 323
Income Tax Act, 1961 — Section 12 A, 80 G, 80 G (5)
High Courts25 Jan 2011Dismissed
Commissioner of Income Tax and Another Vs Baehal Software Ltd.
Karnataka High Court · (2011) 240 CTR 316 : (2011) 339 ITR 368
Finance Act, 1994 — Section 10 B, 10 B (1)
High Courts25 Jan 2011Dismissed
CIT and Another Vs Rudra Industrial Comm. Corporation
Karnataka High Court · (2011) 01 KAR CK 0186
Income Tax Act, 1961 — Section 45 (2), 48
High Courts25 Jan 2011
Godrej Sara Lee Ltd. Vs State of Karnataka
Karnataka High Court · (2011) 185 ECR 165 : (2011) ILR (Kar) 2029 : (2011) 8 RCR(Civil) 2877
Insecticides Act, 1968 — Section 3 (e)Karnataka Value Added Tax Act, 2003 — Section 39 (1)
High Courts25 Jan 2011Allowed
Basavarajappa and Kumar Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0159
Penal Code, 1860 (IPC) — Section 143, 147, 149, 302, 498A
High Courts25 Jan 2011Dismissed
Shaik Sharaff Uddin and Others Vs Abdul Karim Since deceased by L.Rs. Jamruth and Others
Karnataka High Court · (2011) 2 KCCR 1462
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 23 Rule 3B, Order 43 Rule 1M, 96, 96 (3)