High Courts04 Jan 2011Dismissed
Commissioner of Income Tax and Another Vs Islamic Academy Education
Karnataka High Court · (2011) 239 CTR 209 : (2011) 202 TAXMAN 276
Income Tax Act, 1961 — Section 132, 140 A (1), 153 A, 154, 234 A
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,157 of 2,397
High Courts04 Jan 2011
Mr. Upendra Vs The Divisional Manager, New India Assurance Co. Ltd. and Others
Karnataka High Court · (2011) 1 KCCR 602
High Courts04 Jan 2011Dismissed
Malnad Infotech Pvt Ltd. Vs HMT Ltd.
Karnataka High Court · (2011) 4 KarLJ 334 : (2011) 2 KCCR 1475 : (2011) 8 RCR(Civil) 1033
High Courts04 Jan 2011Allowed
Commissioner of Income Tax, Central Circle, Bangalore Vs I.G. Petrochemicals Ltd.
Karnataka High Court · (2011) 203 TAXMAN 4
Income Tax Act, 1961 — Section 10 B, 10 B (1)
High Courts04 Jan 2011Allowed
Mr. Aslam and Others Vs State
Karnataka High Court · (2011) 1 KCCR 652 : (2011) 8 RCR(Criminal) 859
Penal Code, 1860 (IPC) — Section 143, 148, 201, 302
High Courts03 Jan 2011
Smt. Venkatanarasamma rep. by her G.P.A. Holder Sri. K.V. Puttathimmegowda Vs The Special Deputy Commissioner, The Assistant Commissioner, The Tahsildar and Syed Ahmed
Karnataka High Court · (2011) 3 KarLJ 377
Constitution of India, 1950 — Article 226, 227Karnataka (Personal and Miscellaneous Inams Abolition) Act, 1954 — Section 29Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts03 Jan 2011Dismissed
Devaraju Vs State of Karnataka
Karnataka High Court · (2011) 1 KCCR 646
Penal Code, 1860 (IPC) — Section 143, 147, 148, 323, 324
High Courts03 Jan 2011Dismissed
K.J. Manjunath and K.J. Ravishankar Vs Anitha Ramesh @ K.J. Anitha and Others
Karnataka High Court · (2011) 01 KAR CK 0165
High Courts03 Jan 2011Dismissed
The Executive Officer Karnataka State Hai Committee Vs Sri Syed Mohammed Since Lead By His Lrs. and Others
Karnataka High Court · (2011) 01 KAR CK 0143
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts03 Jan 2011
B.C. Omkar Vs Veerashaiva Sahakari Bank Limited
Karnataka High Court · (2011) 01 KAR CK 0121
High Courts03 Jan 2011Dismissed
Sri. Manak chand and Smt. Susheela Vs Sri Babulal and Others
Karnataka High Court · (2011) 01 KAR CK 0107
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115
High Courts03 Jan 2011Dismissed
Union of India (UOI) and Another Vs Sri Gurulal Singh Sandhu
Karnataka High Court · (2011) 1 KCCR 594
High Courts03 Jan 2011Dismissed
Sri Shyam Bihari Rungta and Another Vs Dena Bank and Others
Karnataka High Court · (2011) 1 KCCR 616
Provincial Insolvency Act, 1920 — Section 75 (2), 8
High Courts03 Jan 2011Dismissed
Smt. Gangahanumakka Complainant Vs Sri Siddaiah and Another
Karnataka High Court · (2011) 1 KCCR 658
High Courts01 Jan 2011Dismissed
S. Shivakumar Vs State
Karnataka High Court · (2011) 01 KAR CK 0173
Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts30 Dec 2010Dismissed
Shri. Anil Dang Prop. Tycoon International Vs The Income Tax Officer
Karnataka High Court · (2011) ILR (Kar) 1847 : (2011) 4 KCCR 402 SN
Income Tax Act, 1961 — Section 260 A, 28, 80 HHC
High Courts30 Dec 2010Allowed
S. Prakash Vs State of Karnataka
Karnataka High Court · (2010) 12 KAR CK 0090
High Courts30 Dec 2010Allowed
Ambanna Jamadar Vs The State of Karnataka
Karnataka High Court · (2010) 12 KAR CK 0089
High Courts30 Dec 2010Allowed
Abhay Valvekar, Ashok Valvekar and Smt Archana A. Valvekar Vs Smt. Pragathi B. and State of Karnataka
Karnataka High Court · (2010) 12 KAR CK 0088
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 509
High Courts30 Dec 2010Allowed
Sri Ganesh Balu @ Ganesh Vs State of Karnataka
Karnataka High Court · (2010) 12 KAR CK 0085
Penal Code, 1860 (IPC) — Section 304 B, 498A