High Courts17 Aug 2010Allowed
Madura Coats Pvt. Ltd. Vs Workmen of Madura Coats Ltd.
Karnataka High Court · (2011) 2 LLJ 286
Industrial Disputes Act, 1947 — Section 33, 33 A
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,191 of 2,397
High Courts16 Aug 2010Dismissed
Colonel R. Handa Vs Abhaya Land and Finance Private Limited and Others
Karnataka High Court · (2011) 2 KarLJ 253
Companies Act, 1956 — Section 260Specific Relief Act, 1963 — Section 34, 42
High Courts16 Aug 2010Dismissed
G. Raghavendra represented by his GPA Holder Mr. J.B. Padamkumar and J.B. Padamkumar Vs C. Harish, C.P. Paul, V. Govinda Raju and D. Ganesh Sri. C. Harish Vs G. Raghavendra, represented by his GPA holder Mr. J.B. Padamkumar, Sri. C.P. Paul, Sri. V. Govinda Raju, and Sri. D. Ganesh
Karnataka High Court · AIR 2011 Kar 1 : (2011) 2 KarLJ 17 : (2010) 4 KCCR 2743
Karnataka Stamp Act, 1957 — Section 32, 33, 34Registration Act, 1908 — Section 49
High Courts13 Aug 2010Dismissed
Commissioner of Central Excise, Commissionerate Vs Madras Cements Ltd.
Karnataka High Court · (2010) 28 STT 512
Central Excise Act, 1944 — Section 11 A, 8 (1)CENVAT Credit Rules, 2002 — Rule 2 (b) (i), 2 (b) (ii)
High Courts13 Aug 2010
Shivakumar U/G of his Real Father Nagappa Vs Dasarath Doddamani, National Insurance Co. Ltd., Burhan Sab and The New India Assurance Co. Ltd.
Karnataka High Court · (2010) 08 KAR CK 0054
Motor Vehicles Act, 1988 — Section 166
High Courts13 Aug 2010Allowed
Tractors and Farms Equipment Limited Vs State of Karnataka
Karnataka High Court · (2011) 39 VST 459
High Courts13 Aug 2010Dismissed
Ingram Micro India Private Limited Vs State of Karnataka
Karnataka High Court · (2011) 42 VST 327
High Courts13 Aug 2010Allowed
Employees State Insurance Corporation Vs New Forge Company New Forge Company Vs Employment State Insurance Corporation
Karnataka High Court · (2011) 128 FLR 356 : (2010) 4 KCCR 3052 : (2011) 1 LLJ 681
Employees State Insurance Act, 1948 — Section 39, 40 (1), 45, 75
High Courts13 Aug 2010Allowed
United Telecom Ltd. Vs Commissioner of CUS
Karnataka High Court · (2010) 259 ELT 322
Constitution of India, 1950 — Article 226
High Courts13 Aug 2010Dismissed
State of Karnataka Vs Khoday Eshwarsa and Sons
Karnataka High Court · (2012) 52 VST 204
High Courts13 Aug 2010Allowed
Pampathy Reddy Vs N.E.K.R.T.C.
Karnataka High Court · (2011) 3 KCCR 243 SN
Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 21
High Courts12 Aug 2010Allowed
Commissioner (LTU), Bangalore Vs ACE Designers Pvt. Ltd.
Karnataka High Court · (2011) 272 ELT 208
High Courts12 Aug 2010Dismissed
Commr. of Service Tax Vs Bharat Electronics Ltd.
Karnataka High Court · (2010) 20 STR 307
Finance Act, 1994 — Section 66 A, 68Service Tax Rules, 1994 — Rule 6 (1)
High Courts12 Aug 2010Dismissed
Commissioner of Service Tax Vs Bharat Electronics Ltd.
Karnataka High Court · (2010) 20 STR 307 : (2010) 28 STT 456 : (2011) 42 VST 185
Finance Act, 1994 — Section 66 A, 68
High Courts11 Aug 2010Allowed
New India Assurance Co. Ltd. Vs Mrs. Sharmila Devadas, Mudasar Nazar Aboobakkar Kaji and National Insurance Co. Ltd. Sharmila Devadas Vs Mudasar Nazar Aboobakkar Kaji and New India Assurance Company Limited
Karnataka High Court · (2011) ACJ 1332
High Courts11 Aug 2010Allowed
Karnataka Forest Development Corporation Ltd. Vs Assistant Commissioner of Income Tax (TDS)
Karnataka High Court · (2011) 196 TAXMAN 445
Income Tax Act, 1961 — Section 154Limitation Act, 1963 — Section 5
High Courts11 Aug 2010
Foto Flash Vs Deputy Commissioner of Commercial Taxes (Recovery) and Others
Karnataka High Court · (2011) 42 VST 177
Constitution of India, 1950 — Article 14, 366
High Courts11 Aug 2010Dismissed
Sri. H.C. Madappa Vs The State of Karnataka
Karnataka High Court · (2011) 128 FLR 185 : (2010) 4 KCCR 3027
High Courts11 Aug 2010Dismissed
Sri H.C. Madappa Vs State of Karnataka and Another
Karnataka High Court · (2011) 128 FLR 185 : (2010) 4 KCCR 3027
High Courts11 Aug 2010Dismissed
Commissioner of Income Tax and Joint Commissioner of Wealth-tax, Assessment, Special Range-5 Vs Shankaranarayana Industries and Plantations (P.) Ltd.
Karnataka High Court · (2010) 194 TAXMAN 189
Wealth Tax Act, 1957 — Section 2 (ea)