High Courts25 Jan 2011Dismissed
Commissioner of C. Ex. and S.T. Vs ABB Ltd.
Karnataka High Court · (2011) 22 STR 386
Central Excise Act, 1944 — Section 35 (G), 35 (L)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,148 of 2,397
High Courts25 Jan 2011Dismissed
CIT and Another Vs Shamnur Savithramma Kallappa Public Trust
Karnataka High Court · (2011) 01 KAR CK 0048
Income Tax Act, 1961 — Section 11, 80 G
High Courts25 Jan 2011
Shri Sanwarmal Jain, Represented By His Gpa Holder, Shri. Murarilal Saraogi Vs The Special Deputy Commissioner Bangalore District Bangalore and Others
Karnataka High Court · (2012) 1 KarLJ 51
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 5 (3)
High Courts25 Jan 2011Dismissed
Vahannappa Ningappa Boli and Others Vs Mahalingappa Mahadevappa Boli and Others
Karnataka High Court · (2011) ILR (Kar) 582
Hindu Adoption and Maintenance Act, 1956 — Section 12, 8
High Courts25 Jan 2011Allowed
Babu Vs State of Karnataka
Karnataka High Court · (2012) CriLJ 156
Penal Code, 1860 (IPC) — Section 307, 326
High Courts25 Jan 2011Dismissed
The Karnataka Chamber of Commerce and Industry Vs The Commissioner of Income Tax and Another
Karnataka High Court · (2013) 2 AKR 346 : (2012) ILR (Kar) 6087 : (2013) 76 KarLJ 434
High Courts24 Jan 2011Allowed
Sri. N.B. Gurudeva Vs State Bank of Mysore, Authorised Officer/Chief Manager Specialised Asset Recovery Branch and Sri G.K. Shantharaju Proprietor Vinayaka Electrical Enterprises
Karnataka High Court · (2011) 4 KCCR 2530
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 133, 135Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13
High Courts24 Jan 2011Dismissed
Smt. Leelavathi Vs State of Karnataka and Sri N. Krishne Gowda
Karnataka High Court · (2012) 1 KarLJ 141 : (2011) 4 KCCR 2544
Karnataka Land Revenue Act, 1964 — Section 127, 129, 135, 136 (3)
High Courts24 Jan 2011Dismissed
Sri. Balakrishnarai Vs Deputy Commissioner and Others
Karnataka High Court · (2011) 3 KCCR 2153
Constitution of India, 1950 — Article 226, 227, 236Karnataka Land Revenue Act, 1964 — Section 136 (2)
High Courts24 Jan 2011
Abdul Rasheed and Others Vs Huligemma and Others
Karnataka High Court · (2011) 1 KCCR 660
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2 (2), Order 41 Rule 23, 145
High Courts24 Jan 2011Allowed
Siraj Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0176
Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 120 B, 307, 387, 447
High Courts24 Jan 2011Dismissed
Mrs. Poovamma Pai Vs B. Babu
Karnataka High Court · (2011) 01 KAR CK 0130
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts24 Jan 2011
Sri. Mohammed Arif Pasha Vs Karnataka State Financial Corporation and Smt. Kaushy M. Lal
Karnataka High Court · (2011) 01 KAR CK 0120
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5
High Courts24 Jan 2011
Sri. K. Gopi, Smt. Jayalakshmi and Kum Supriya Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0094
Penal Code, 1860 (IPC) — Section 420
High Courts24 Jan 2011Allowed
Rajesh Dattu Kohil Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0058
Penal Code, 1860 (IPC) — Section 34, 420Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 3, 4
High Courts22 Jan 2011
Lokayya Poojary and Another Vs State of Karnataka and Others
Karnataka High Court · (2011) 01 KAR CK 0250
High Courts22 Jan 2011Allowed
Indian Machine Tool Manufacturers'' Association Vs State of Karnataka and Others
Karnataka High Court · (2011) 42 VST 388
Karnataka Tax on Luxuries Act, 1979 — Section 2 (1A), 2 (4B), 2 (5B), 3 C
High Courts22 Jan 2011
Chandru. H.N. Gowda Vs State of Karnataka and Others State of Karnataka and Others Vs Sri Rangaraju and Others
Karnataka High Court · (2011) ILR (Kar) 1585 : (2011) 3 KarLJ 562 : (2011) 4 KCCR 399 SN
Constitution of India, 1950 — Article 162, 309Karnataka State Civil Services Rules, 1977 — Rule 8 (49)
High Courts22 Jan 2011Allowed
JK Tyre and Industries Ltd. Vs Assistant Commissioner of Central Excise Mysore II Division S1 and S2 and Asst. Registrar Customs, Excise and Service tax
Karnataka High Court · (2011) 185 ECR 138 : (2011) 266 ELT 163 : (2011) 2 KCCR 1196 : (2011) 3 RCR(Civil) 501 : (2011) 3 RCR(Civil) 501
Central Excise Act, 1944 — Section 254, 254 (2), 35 C (2)
High Courts22 Jan 2011Dismissed
R. Kumaraswamy Vs Smt. Channamma and Others
Karnataka High Court · (2011) 2 KCCR 1482
Karnataka High Court Act, 1961 — Section 9Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1) (e), 4 (2)