High Courts07 Jan 2011Dismissed
O.P. Developers Vs State of Karnataka and Others
Karnataka High Court · (2012) 47 VST 207
Karnataka Sales Tax Act, 1957 — Section 22 A (1)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,155 of 2,397
High Courts07 Jan 2011Dismissed
Bharti Airtel Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2011) ILR (Kar) 1240 : (2011) 2 KCCR 866
Constitution of India, 1950 — Article 14, 32Karnataka Sales Tax Act, 1957 — Section 12 A, 20Karnataka Value Added Tax Act, 2003 — Section 39 (1), 62
High Courts07 Jan 2011
Cave Caterers Private Limited Vs Sudha Enterprises
Karnataka High Court · (2011) ILR (Kar) 2017 : (2011) 3 KarLJ 21 : (2011) 1 KCCR 721 : (2011) 8 RCR(Civil) 2843
Karnataka Stamp Act, 1957 — Section 32, 33, 35, 58
High Courts07 Jan 2011
Indian Council of Agricultural Research and Vs Smt. Varija amd Ors. etc. etc.
Karnataka High Court · AIR 2011 Kar 73 : (2011) ILR (Kar) 499 : (2011) 2 KarLJ 73 : (2011) 2 KCCR 1435 : (2011) 5 RCR(Civil) 928
Civil Procedure Code, 1908 (CPC) — Section 110Karnataka Civil Courts Act, 1964 — Section 19 (1)Land Acquisition Act, 1894 — Section 18 (3), 30, 54
High Courts07 Jan 2011
Toyota Kirloskar Motor (P.) Ltd. Vs Additional Commissioner of Income Tax, Large Tax Payers Unit
Karnataka High Court · (2011) 239 CTR 537 : (2012) 348 ITR 201 : (2011) 197 TAXMAN 477
Income Tax Act, 1961 — Section 144 C
High Courts07 Jan 2011Allowed
T. Mary Vs Commissioner of Police and Others
Karnataka High Court · (2011) 1 KCCR 611
Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 8
High Courts07 Jan 2011Dismissed
Sri. Raghunath Reddy Vs The Oriental Insurance Co. Ltd. and Mrs. Sangeetha R. Daust
Karnataka High Court · (2011) 01 KAR CK 0086
High Courts07 Jan 2011Dismissed
Vijaya Aharodyama Vs The Deputy Commissioner and Others
Karnataka High Court · (2011) ILR (Kar) 1983 : (2011) 3 KarLJ 689 : (2011) 2 KCCR 1470 : (2011) 2 RCR(Rent) 203
High Courts07 Jan 2011Dismissed
Sri. Ninganagouda Vs Smt. Kalubai and Others
Karnataka High Court · (2011) ILR (Kar) 760
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, 104, 151Evidence Act, 1872 — Section 90Karnataka Stamp Act, 1957 — Section 35
High Courts07 Jan 2011
Manager, Oriental Insurance Co. Ltd. Vs Guruvamma rep. by M.G. Aiyappa General Secretary Karnataka Industrial and Plantation Labour Union (KIPLU) and Manager Cottabetta Estate Tata Coffee Ltd. Oriental Insurance Co. Ltd. Vs K. Murugan rep. by M.G. Aiyappa General Secretary Karnataka Industrial and Plantation Labour Union (KIPLU) and Manager Jumboor Estate Tata Coffee Ltd. Divisional Manager The Oriental Insurance Co. Ltd. Vs C.S. Payas rep. by M.G. Aiyappa general Secretary Karnataka Industrial and Plantation Labour Union (KIPLU) and Manager Jumboor Estate, Tata Coffee Ltd.
Karnataka High Court · (2011) 01 KAR CK 0018
Workmens Compensation Act, 1923 — Section 17, 4 A (3), 4 A (3) (a)
High Courts07 Jan 2011Dismissed
Smt. Vijayalakshmi Vs Nagaraju
Karnataka High Court · (2011) 3 KarLJ 401 : (2011) 8 RCR(Civil) 2133
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Karnataka Stamp Act, 1957 — Section 34 (a), 35Stamp Act, 1899 — Section 38
High Courts06 Jan 2011Allowed
Commissioner of Income Tax and Another Vs Rinku Chakraborthy
Karnataka High Court · (2011) 242 CTR 425
Income Tax Act, 1961 — Section 142, 147, 158 BC, 2 (22) (e)
High Courts06 Jan 2011Allowed
Sri Krishna Saw Mill Vs Additional Commissioner of Commercial Taxes, Zone 1, Bangalore
Karnataka High Court · (2011) 42 VST 405
Karnataka Value Added Tax Act, 2003 — Section 64 (1)
High Courts06 Jan 2011Allowed
The Karnataka State Road Transport Corporation Vs The Regional Transport Authority, Khayum Khan and Saleem Khan
Karnataka High Court · (2011) 4 KarLJ 398 : (2011) 8 RCR(Civil) 935
Motor Vehicles Act, 1988 — Section 102, 90
High Courts06 Jan 2011Dismissed
Vishal Infrastructure Ltd. Vs State of Karnataka and Another
Karnataka High Court · (2011) 46 VST 401
High Courts06 Jan 2011Allowed
Smt. Muthukumari Vs The Chief Traffic Manager BMTC
Karnataka High Court · (2011) 01 KAR CK 0208
Industrial Disputes Act, 1947 — Section 10 (1) (c)
High Courts06 Jan 2011Allowed
Sri. Nayaz Vs State
Karnataka High Court · (2011) 01 KAR CK 0193
Penal Code, 1860 (IPC) — Section 380, 457
High Courts06 Jan 2011Allowed
Sri. Balaraju @ Balaiah Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0192
Penal Code, 1860 (IPC) — Section 143, 366 A, 448, 506
High Courts06 Jan 2011
Sri. B.M. Venkateshappa Vs Sri. B.L. Srinivasa Reddy
Karnataka High Court · (2011) 01 KAR CK 0027
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151