High Courts29 Sept 2010Allowed
Smt. Geetha Bhat Vs Additional Commissioner of Commercial Taxes, Zone I, Gandhinagar, Bangalore
Karnataka High Court · (2012) 52 VST 292
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,180 of 2,397
High Courts29 Sept 2010
Vani@Suvarna Pandit, Sharath and Srajana Vs The Managing Director M/s. Thriveni Earth Movers Pvt. Ltd. and United India Insurance Co. Ltd.
Karnataka High Court · (2011) ACJ 1786
Motor Vehicles Act, 1988 — Section 163 A
High Courts29 Sept 2010Allowed
Gopalakrishna Shetty Vs Additional Commissioner of Commercial Taxes, Zone I
Karnataka High Court · (2011) 39 VST 239
Karnataka Sales Tax Act, 1957 — Section 12 (2), 18 B (4), 18 B (5), 28 AA (4)
High Courts29 Sept 2010
Mresult Services (P.) Ltd. Vs Pan Electronics (India) Ltd.
Karnataka High Court · (2011) 162 CompCas 243 : (2010) 104 SCL 579
Companies Act, 1956 — Section 433 (e), 433 (f)
High Courts29 Sept 2010Allowed
Sarda Engineering Industries Vs State of Karnataka and Others
Karnataka High Court · (2011) 41 VST 76
High Courts29 Sept 2010Allowed
Sapta Innovation Design and Consulting (P.) Ltd. Vs Worldmartt Retail Stores and Services Ltd.
Karnataka High Court · (2010) 105 SCL 52
Companies Act, 1956 — Section 434
High Courts28 Sept 2010Allowed
Deputy Commissioner Vs Smt. N. Latha and Others
Karnataka High Court · (2010) 09 KAR CK 0128
Constitution of India, 1950 — Article 243 (O), 243K, 327
High Courts28 Sept 2010
Sri. B. Ramesh Bhatta Vs Smt. Lalitha, Smt. Gayatri and Sri. Kaushik
Karnataka High Court · (2010) 09 KAR CK 0090
High Courts28 Sept 2010Allowed
Gati Limited Vs Deputy Commissioner, Commercial Taxes and Another
Karnataka High Court · (2011) 41 VST 223
Karnataka Sales Tax Act, 1957 — Section 13 (2)
High Courts28 Sept 2010Allowed
Dr. K.H. Manjunath Vs State of Karnataka and Others
Karnataka High Court · (2011) 2 KarLJ 67
Constitution of India, 1950 — Article 226Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 26C
High Courts28 Sept 2010Allowed
S. Venkoji Rao Vs Bangalore Development Authority
Karnataka High Court · (2011) ILR (Kar) 408 : (2011) 2 KarLJ 286
Registration Act, 1908 — Section 47, 48, 49Specific Relief Act, 1963 — Section 31
High Courts27 Sept 2010Dismissed
Kennametal India Limited Vs Additional Commissioner of Commercial Taxes (Appeals), Zone 1, Bangalore
Karnataka High Court · (2011) 42 VST 335
High Courts27 Sept 2010Allowed
S. Prakash and Others Vs State of Karnataka and Others
Karnataka High Court · (2011) 2 KarLJ 181
Karnataka Co-operative Societies Act, 1959 — Section 2 (a-1), 29 (1)
High Courts27 Sept 2010Allowed
John Wesly Mannual (Dead) by L.Rs. and Another Vs M. Vanajakshi
Karnataka High Court · (2011) 1 KarLJ 685
Succession Act, 1925 — Section 213, 213 (1)
High Courts27 Sept 2010Dismissed
CIT and Another Vs Mfar Construction Ltd.
Karnataka High Court · (2010) 09 KAR CK 0120
Income Tax Act, 1961 — Section 37
High Courts27 Sept 2010Partly Allowed
Shahid Vs State of Karnataka
Karnataka High Court · (2010) ILR (Kar) 5681 : (2010) 4 KCCR 3008
Penal Code, 1860 (IPC) — Section 323, 341, 376
High Courts27 Sept 2010Allowed
Smt. Lakshmi, Smt. Prema, Kum. Deepika and Chi. Aravind Vs Managing Director Tamilnadu State Transport Limited Managing Director Tamilnadu State Transport Limited Vs Smt. Lakshmi, Smt. Prema, Kum. Deepika and Chi. Aravind
Karnataka High Court · (2011) ACJ 2219
Motor Vehicles Act, 1988 — Section 166
High Courts27 Sept 2010Dismissed
The Divisional Controller and The Managing Director, K.S.R.T.C. Vs Smt. T.G. Bhanumathi, A.B. Shivaraj, A.B. Hemalatha. and Smt. Sannamma Smt. T.G. Bhanumathi, A.B. Shivaraj, A.B. Hemalatha. and Smt. Sannamma Vs The Divisional Controller and The Managing Director, K.S.R.T.C.
Karnataka High Court · (2011) ACJ 1750
Motor Vehicles Act, 1988 — Section 166
High Courts27 Sept 2010Dismissed
State of Karnataka Directorate of Health and Family Welfare and Government Medical College and Research Institute Mysore Vs Smt. Shashikala S. and Para Medical Board
Karnataka High Court · (2010) 09 KAR CK 0030
High Courts27 Sept 2010
Karnataka State Road Trans. Corpn. and Another Vs T.G. Bhanumathi and Others
Karnataka High Court · (2012) 3 TAC 656