High Courts06 Sept 2010Dismissed
Asstt. Collr. of Customs (Prev.), Mangalore Vs Prabhakar Shetty
Karnataka High Court · (2011) 263 ELT 228
Customs Act, 1962 — Section 111, 135 (1) (b)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,187 of 2,397
High Courts06 Sept 2010Dismissed
Sri T.P. Sathyanarayana and Another Vs Sri Mahesh and Another
Karnataka High Court · (2010) 4 KCCR 2969
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5, Order 7 Rule 11D, 26
High Courts06 Sept 2010Dismissed
(Prabhakar Telkar, Since Deceased By L. RS.), Pradeep Rao Telkar, Milind Rao Telkar and Smt. Prabhavati Rao Telkar Vs Vijayakumar Mehta
Karnataka High Court · (2010) 09 KAR CK 0026
Civil Procedure Code, 1908 (CPC) — Section 113Karnataka Rent Act, 1999 — Section 2 (2) (ii), 27 (2) (s)
High Courts03 Sept 2010
The State of Karnataka Vs Nagnath Moharrir
Karnataka High Court · (2012) 2 KarLJ 350
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 151
High Courts03 Sept 2010
Smt. Bindappala Sunandamma Vs K.S. Revanasiddappa
Karnataka High Court · (2011) 1 KCCR 835
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts03 Sept 2010Allowed
Marka Shivaram Krishna and Another Vs The Rajiv Gandhi University of Health Science and Another
Karnataka High Court · (2011) ILR (Kar) 194 : (2011) 3 KCCR 259 SN
High Courts03 Sept 2010Allowed
Bharat Sanchar Nigam Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2011) 44 VST 446
High Courts02 Sept 2010Allowed
Federal Mogul Goetze (India) Ltd., formerly known as Goetze (India) Ltd. Vs The Assistant Commissioner of Commercial Taxes (Audit), The Deputy Commissioner of Commercial Taxes (DM-51) and State of Karnataka
Karnataka High Court · (2010) 09 KAR CK 0166
Karnataka Value Added Tax Act, 2003 — Section 35 (4), 59 (1)
High Courts02 Sept 2010Dismissed
Sri N. Marappa Vs Smt. Shanthama, The Assistant Commissioner and The Special Deputy Commissioner
Karnataka High Court · (2011) 2 KarLJ 111
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (2), 5, 5 A
High Courts02 Sept 2010Allowed
K. Manjunath Huvinabhavi Vs Basavaraj Kulkarni and Venkat Rao Kulkarni
Karnataka High Court · (2010) 09 KAR CK 0009
Registration Act, 1908 — Section 17, 17 (1) (b), 49
High Courts01 Sept 2010
Sudha Enterprises Vs Cave Caterers Private Limited
Karnataka High Court · (2010) 09 KAR CK 0084
High Courts01 Sept 2010Allowed
Smt. V.S. Vijayalakshmi Since deceased by her L.R. Sri Lokesh M.C. Chowdegowda and Late V.S. Vijayalaxmi Vs Smt. Sadana Mary
Karnataka High Court · (2010) 09 KAR CK 0073
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts01 Sept 2010Dismissed
The Commissioner of Central Excise Vs Mangalore Refineries and Petrochemicals Ltd.
Karnataka High Court · (2011) 185 ECR 145 : (2011) 270 ELT 49 : (2011) 2 KCCR 119 SN
Central Excise Tariff Act, 1985 — Section 11 AB, 11 AC, 35 G, 35 L
High Courts01 Sept 2010
Chandramma, Deepika and Shivakumar Vs Rafeeq Ahmed Sab, Krishna and The United Insurance Co. Ltd.
Karnataka High Court · (2011) ACJ 2453
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 173 (1)
High Courts01 Sept 2010Dismissed
Ashok Kumar Lingala Vs State of Karnataka and Iron Ore Co. Ltd. Sandur Manganese and Iron Ores Ltd. Vs The State of Karnataka
Karnataka High Court · (2011) ILR (Kar) 18 : (2011) 2 KarLJ 295
Mineral Concession Rules, 1960 — Rule 22, 22 (3) (i) (h), 59, 60
High Courts01 Sept 2010Allowed
Sri D. Thilakan Naidu Vs Skylark Mansions Pvt. Ltd.
Karnataka High Court · (2010) 09 KAR CK 0013
Advocates Act, 1961 — Section 35Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts31 Aug 2010Dismissed
State Vs H.M. Anand and Others
Karnataka High Court · (2011) 3 KarLJ 239 : (2011) 4 KCCR 3239
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts31 Aug 2010
Smt. Rekha Chandrashekar, Kum. Sahana both represented by their Mother and Natural Guardian Smt. Rekha Chandrashekar and Smt. K. Mudhuprema Alias K. Muddamma Murthy Vs Sri. B.A. Beemraj and Others
Karnataka High Court · (2010) 08 KAR CK 0099
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts31 Aug 2010
National Insurance Co. Ltd. Vs Eranna @ Eraiah and Shivakumar
Karnataka High Court · (2010) 08 KAR CK 0098
Workmens Compensation Act, 1923 — Section 4 (1a)
High Courts31 Aug 2010Allowed
Machine Tools (India) Ltd. Vs Strayfield Heating Pvt. Ltd.
Karnataka High Court · (2011) 105 SCL 696
Companies Act, 1956 — Section 433 (e)