High Courts13 Jan 2011Dismissed
Commissioner of C. Ex. Vs Mtr Foods Ltd.
Karnataka High Court · (2011) 267 ELT 608
Central Excise Act, 1944 — Section 35 G, 35 G (1), 35 L
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,154 of 2,397
High Courts13 Jan 2011Dismissed
Siddaiah Vs Management of Mandya National Paper Mills Ltd., Belagula
Karnataka High Court · (2012) LLR 1267
High Courts12 Jan 2011Allowed
Mahadev Kareppa Muddapur Vs The Kulgod Police
Karnataka High Court · (2011) 01 KAR CK 0245
Penal Code, 1860 (IPC) — Section 109, 306, 34, 498A
High Courts12 Jan 2011Dismissed
Director of Income Tax (Exemptions) Vs International Society For Krishna Consciousness
Karnataka High Court · (2011) 01 KAR CK 0239
Income Tax Act, 1961 — Section 80 G, 80 G (5)Societies Registration Act, 1860 — Section 12 AA
High Courts12 Jan 2011
Mrs. Kavitha Mahesh Vs Chief Election Commissioner and Others
Karnataka High Court · (2011) 2 KCCR 1269
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 5, Order 26 Rule 16A, Order 26 Rule 18Evidence Act, 1872 — Section 137Representation of the Peoples Act, 1951 — Section 129, 36, 86, 87
High Courts12 Jan 2011Dismissed
Dr. M. Chetana Vs The Registrar, Karnataka State Open University and Others
Karnataka High Court · (2011) 1 KCCR 578
High Courts12 Jan 2011
The Oriental Insurance Co Ltd. Vs Smt N.B. Manjula and Others
Karnataka High Court · (2011) 01 KAR CK 0119
High Courts12 Jan 2011Allowed
The Mysore Urban Development Authority Vs Chikkaboraiah Since deceased rep. by his L.Rs. (Smt. Chikkamariyamma, Sri Marilingu, Sri Siddegowda and Smt. Nagarathna) and State of Karnataka
Karnataka High Court · (2011) ILR (Kar) 1874 : (2011) 4 KarLJ 5 : (2011) 2 KCCR 1425
Karnataka Urban Development Authorities Act, 1987 — Section 19 (1), 27, 36
High Courts12 Jan 2011Dismissed
CIT and Another Vs Intel Tech India (P) Ltd.
Karnataka High Court · (2011) 01 KAR CK 0002
Finance Act, 1988 — Section 191, 195, 201, 201 (1), 201 (1A)
High Courts11 Jan 2011
The New India Assurance Company Limited Vs K. Somashekhar and Another
Karnataka High Court · (2011) 130 FLR 612 : (2011) ILR (Kar) 1880 : (2011) 3 KarLJ 101 : (2011) 3 LLJ 815 : (2011) 3 TAC 76
High Courts11 Jan 2011Dismissed
Commissioner of Income Tax Vs Anitha Rajagopal Rao
Karnataka High Court · (2012) 206 TAXMAN 71
High Courts11 Jan 2011
Kadaiah Gowda Vs The Thasildar and Others
Karnataka High Court · (2011) 01 KAR CK 0157
High Courts11 Jan 2011Dismissed
R.R. College of Management Studies and Computer Application Vs The Bangalore University and Others
Karnataka High Court · (2011) 4 KarLJ 362 : (2011) 4 KCCR 2628
High Courts11 Jan 2011
Shri S.P. Ramesh Vs State of Karnataka and Others
Karnataka High Court · (2011) 01 KAR CK 0070
Karnataka Co-operative Societies (Amendment) Act, 2009 — Section 98 N (iii) (e), 98 N (iii) (f)
High Courts11 Jan 2011
Smt. Sushila Bai Desai Vs The State of Karnataka and The Land Tribunal
Karnataka High Court · (2011) 01 KAR CK 0003
High Courts10 Jan 2011Allowed
Air Force School Parent''s Welfare Association Vs The State of Karnataka, The Central Board of Secondary Education, I.A.F. Educational and Cultural Society, Air Force School Welfare Education Society (Awes) and The Principle Air Force School Ranjitha Kankaraj Vs The State of Karnataka and Others Parachute Regiment School Parents Association Vs The State of Karnataka
Karnataka High Court · (2011) 2 KarLJ 363 : (2011) 2 KCCR 1320
Constitution of India, 1950 — Article 14, 21A, 45Karnataka Education Act, 1983 — Section 131, 133
High Courts10 Jan 2011
Rashmi Hospitality Services Pvt. Ltd. Vs The Secretary Department of Finance, The Assistant Commissioner of Commercial Taxes (Enforcement), The Joint Commissioner of Commercial Taxes (Appeals) and The Joint Commissioner of Commercial Taxes (Enforcement)
Karnataka High Court · (2011) 184 ECR 171
Karnataka Value Added Tax Act, 2003 — Section 39 (1)
High Courts10 Jan 2011
Muni Reddy Since Dead by L.Rs. (Munipapamma Reddy and Others) and Krishna Reddy Sicne Dead by L.Rs. (Lakshmamma, Venkataramna Reddy, Gangojamma and Thulasamma) Vs Raghunatha Reddy and Lakshmana Reddy Since Dead by L.Rs. (Muniyamma Reddy, Shankar Reddy and Parvathamma) and Balakrishna Reddy
Karnataka High Court · (2011) 01 KAR CK 0118
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts10 Jan 2011Dismissed
Anand Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
High Courts10 Jan 2011Dismissed
Iliya @ Mohammed Iliyas Katagi Vs The State Of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0028
Penal Code, 1860 (IPC) — Section 302, 34, 498A