High Courts30 Jul 2010
Rakesh Brothers Vs Commercial Tax Officer (Enforcement) 1, South Zone V.T.K.H, Bangalore
Karnataka High Court · (2011) 42 VST 569
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,194 of 2,397
High Courts30 Jul 2010
Dr. H S Prakash and Dr. Mahantesh Gudleppa Todakar Vs State of Karnataka and Others
Karnataka High Court · (2011) ILR (Kar) 2200 : (2011) 3 KCCR 338 SN : (2011) 3 KCCR 334
Karnataka Medical Education Department (Deputation of in-service candidates to Post Graduate Super Speciality Course) Rules 2006 — Rule 2D, 3 (2), 6
High Courts30 Jul 2010Dismissed
Commissioner of Service Tax Vs N.K. Agencies Private Limited
Karnataka High Court · (2011) 38 VST 469
Finance Act, 1994 — Section 65 (19), 65 (25)
High Courts29 Jul 2010Allowed
P.K. Goel and Another Vs Labour Enforcement Officer (Central)-I
Karnataka High Court · (2011) 128 FLR 827 : (2010) ILR (Kar) 5505 : (2011) 2 KarLJ 342 : (2011) 1 KCCR 44 : (2011) 3 LLJ 519 : (2011) LLR 410
Equal Remuneration Act, 1976 — Section 10 (1) (a), 2 (c), 8Equal Remuneration Rules, 1976 — Rule 6
High Courts29 Jul 2010
Bharat Petroleum Corporation Limited Vs The State of Karnataka
Karnataka High Court · (2010) ILR (Kar) 5377
Karnataka Sales Tax Act, 1957 — Section 5, 5 B, 5 C, 6, 6 D
High Courts28 Jul 2010
Kobian Pte. Ltd. Vs Kobian India P. Ltd. and Others Kobian India P. Ltd. and Others Vs Kobian Pte. Ltd.
Karnataka High Court · (2011) 162 CompCas 357
Companies Act, 1956 — Section 402
High Courts28 Jul 2010Allowed
Mahila Meenugarara, Sahakara Sangha Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2011) 2 KarLJ 346 : (2010) 4 KCCR 2793
High Courts28 Jul 2010Dismissed
Manoj Gupta Sales Executive Vs State of Karnataka
Karnataka High Court · (2011) ILR (Kar) 113 : (2011) 1 KarLJ 399 : (2010) 4 KCCR 2671
Standards of Weights and Measures (Packaged Commodities), Rules, 1977 — Rule 2P, 6, 6 (1A)
High Courts27 Jul 2010Dismissed
Mitsubhishi Corporation Vs State of Karnataka and Another
Karnataka High Court · (2010) 35 VST 214
Karnataka Value Added Tax Act, 2003 — Section 40 (1), 62
High Courts27 Jul 2010Dismissed
Smt. Munemma and Others Vs Shri N. Venkateshappa
Karnataka High Court · (2011) 1 KarLJ 96 : (2010) 4 KCCR 2807
Karnataka Village Offices Abolition Act, 1961 — Section 4 (3), 7, 7 (1)
High Courts27 Jul 2010Dismissed
Sri. R. Narasimharaju Vs Sri. R. Mohankrishna
Karnataka High Court · (2011) 2 DMC 603 : (2011) 3 KarLJ 125 : (2010) 4 KCCR 3089
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 151Hindu Adoption and Maintenance Act, 1956 — Section 21, 22, 3 (b)
High Courts26 Jul 2010Dismissed
Commissioner of Income Tax Vs Subha and Prabha Builders Ltd.
Karnataka High Court · (2012) 20 TAXMAN 657
High Courts26 Jul 2010Dismissed
State of Karnataka Vs Anwersab
Karnataka High Court · (2011) 1 KarLJ 350 : (2011) 4 KCCR 3038
Penal Code, 1860 (IPC) — Section 376, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 5
High Courts26 Jul 2010Allowed
Harikrishna Punaroor Rao and Appanna Hegde Vs State of Karnataka and Others
Karnataka High Court · (2011) 1 KarLJ 631 : (2010) 4 KCCR 2663
Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 25
High Courts26 Jul 2010Dismissed
Commissioner of Income Tax and Another Vs Subha and Prabha Builders Ltd.
Karnataka High Court · (2012) 250 CTR 106 : (2012) 342 ITR 14
High Courts26 Jul 2010Dismissed
J. Sumermal (HUF) Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2010) 195 TAXMAN 210
Income Tax Act, 1961 — Section 133 (6), 143 (2), 273 (1) (c)
High Courts23 Jul 2010Dismissed
Sabanna and Others Vs The State of Karnataka
Karnataka High Court · (2011) ILR (Kar) 4650
Penal Code, 1860 (IPC) — Section 109, 302, 34
High Courts23 Jul 2010Allowed
Smt. Sujatha Rana Vs Mr. Dilip Kumar Das
Karnataka High Court · (2010) 160 CompCas 28 : (2011) 2 Crimes 664 : (2011) 1 KarLJ 518 : (2010) 4 KCCR 2917
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts23 Jul 2010Dismissed
M. Nagabhushana Vs State of Karnataka and Others
Karnataka High Court · (2010) 6 KarLJ 134
Constitution of India, 1950 — Article 226, 32Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4)
High Courts23 Jul 2010Allowed
Mfar Constructions Limited Vs Commissioner of Commercial Taxes (Karnataka), Vanijya Therige Karkalaya, Bangalore
Karnataka High Court · (2011) 43 VST 60