High Courts21 Jan 2011Dismissed
Girish Vs State of Karnataka and Others
Karnataka High Court · (2011) 3 KarLJ 186 : (2011) 4 KCCR 3259
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 94 A
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Karnataka High Court judgments
47,933 judgments · page 1,150 of 2,397
High Courts20 Jan 2011
General Commodities Pvt. Ltd. Vs Commr. of Service Tax, Bangalore
Karnataka High Court · (2011) 23 STR 14
High Courts20 Jan 2011Dismissed
State of Karnataka Vs G.R.B. Dairy Foods Pvt. Ltd.
Karnataka High Court · (2011) 42 VST 360
Karnataka Sales Tax Act, 1957 — Section 28 A (2) (a)
High Courts20 Jan 2011Dismissed
Sri Veera Swamy Vs The State of Karnataka Department of Revenue and Sri. Mullakattaiah @ Muliaiah
Karnataka High Court · (2012) 1 KarLJ 525 : (2011) 3 KCCR 2337
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 25, 56 (3)
High Courts20 Jan 2011Dismissed
Mr. Sundara Gowda Vs B. Purushothama
Karnataka High Court · (2011) 01 KAR CK 0180
Penal Code, 1860 (IPC) — Section 497, 498
High Courts20 Jan 2011Dismissed
Suresh V. Vs State
Karnataka High Court · (2011) 01 KAR CK 0179
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts20 Jan 2011
T.R. Hanumanthappa, by its proprietor, Sri T.R. Manjunath Vs The Secretary Agricultural Producing Marketing Committee and The Director Agricultural Marketing Committee
Karnataka High Court · (2011) 01 KAR CK 0171
High Courts20 Jan 2011
Akbar Sab Vs Mehaboob Sikhandar Gaddakar Driver of K.S.R.T.C. bus bearing, The Managing Director K.S.R.T.C. Hubli Division and The Chairman Internal Security Fund KSRTC
Karnataka High Court · (2011) 01 KAR CK 0167
High Courts20 Jan 2011Dismissed
Commissioner of C. Ex. Vs Mangalore Refinery and Petrochemicals Ltd.
Karnataka High Court · (2011) 267 ELT 190 : (2012) 25 STR 393
Central Excise Act, 1944 — Section 11 A, 35 G, 35 LCENVAT Credit Rules, 2004 — Rule 14, 5, 6 (2), 6 (3)
High Courts20 Jan 2011
Shivappa @ Shivappa Tekale Jattenaika rep. by G.P.A. Holder J. Rajappa Vs Shankar Naik, Nagaraja and New India Assurance Co. Ltd.
Karnataka High Court · (2011) 01 KAR CK 0149
High Courts20 Jan 2011Dismissed
Boodesha Vs G.R. Karigowda and The Manager The New Assurance Co. Ltd.
Karnataka High Court · (2011) 01 KAR CK 0147
High Courts20 Jan 2011
Misri Devi @ Misiri Bai, Prakash M., Kanchan M. and Daku Bai Vs Oriental Insurance Co. Ltd. and Dhavan Roadways Services
Karnataka High Court · (2011) 01 KAR CK 0142
High Courts20 Jan 2011Dismissed
Smt. Shashi Karthikeyan and Others Vs The Tahsildar
Karnataka High Court · (2011) 4 KarLJ 365 : (2011) 2 KCCR 1428 : (2011) 6 RCR(Civil) 2093
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 79 BKarnataka Land Revenue Act, 1964 — Section 192 (a)
High Courts20 Jan 2011
Sri K. Govinda Raju Vs Sri Umesh Raj N. and Manager Bajaj Alianz General Insurance Co. Ltd.
Karnataka High Court · (2011) 01 KAR CK 0139
High Courts20 Jan 2011
Master Garish Since Minor reptd. by his Father and Natural Guardian Sri Anand Vs Sri Ramesh and The Regional Manager United India Insurance Co. Ltd.
Karnataka High Court · (2011) 01 KAR CK 0138
High Courts20 Jan 2011Allowed
Mohan Kumar Vs State
Karnataka High Court · (2011) 01 KAR CK 0137
Arms Act, 1959 — Section 25 (1) (a), 26 (1), 29Penal Code, 1860 (IPC) — Section 109, 120 B, 34
High Courts20 Jan 2011Allowed
Mohamed Hussain @ Chotu Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0136
High Courts20 Jan 2011Dismissed
Sri V. Lakshmana Murthy and Others Vs The State of Karnataka and Others
Karnataka High Court · (2011) 01 KAR CK 0131
Karnataka Land Revenue Act, 1964 — Section 94, 94 A (4)
High Courts20 Jan 2011
Adilakshmi and B.R. Rahul rep. by Natural Guardian his mother Vs The Commissioner Bruhat Bangalore Mahanagara Palike
Karnataka High Court · (2011) 01 KAR CK 0109
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts20 Jan 2011Allowed
Kaleesuwari Refinery (P) Ltd. Vs The Assistant Commissioner (CT), Enforcement
Karnataka High Court · (2011) 01 KAR CK 0096
Karnataka Value Added Tax Act, 2003 — Section 31 (4), 38, 39, 79