High Courts12 Mar 2010
Araliyappan Vs The National Insurance Co. Ltd. H. Venkatesh Vs Araliyappan and The National Insurance Co. Ltd.
Karnataka High Court · (2010) 03 KAR CK 0080
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,229 of 2,397
High Courts12 Mar 2010Allowed
Commr. of C. Ex. and St. Vs Suprajit Engineering Ltd.
Karnataka High Court · (2010) 253 ELT 369 : (2010) 26 STT 475
CENVAT Credit Rules, 2004 — Rule 4 (2) (b), 4 (4)Income Tax Act, 1961 — Section 32
High Courts12 Mar 2010Dismissed
Commr. of LTU Vs Toyota Kirloskar Motors Pvt. Ltd.
Karnataka High Court · (2010) 253 ELT 178
Central Excise Act, 1944 — Section 11 A (2), 11 AB, 11 AC
High Courts12 Mar 2010
Mirza Sanaulla Vs The Davanagere Urban Development Authority
Karnataka High Court · (2010) ILR (Kar) 2956 : (2010) 6 KarLJ 239
Karnataka Urban Development Authorities Act, 1987 — Section 17 (i), 17 (ii), 3 (4)
High Courts11 Mar 2010Allowed
Sri S.H. Manjunath, Sri B. Hucharayappa, Sri B. Shivamurthy Banther and Sri Umapathy Vs State of Karnataka, The Principal Secretary Housing Department Government of Karnataka, The Karnataka Housing Board and The Special Land Acquisition Officer Karnataka Housing Board
Karnataka High Court · (2010) 6 KarLJ 101 : (2010) 4 KCCR 2631
Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6 (1)
High Courts11 Mar 2010Dismissed
Commissioner of Customs Vs Sir Md. Yaseen
Karnataka High Court · (2010) 255 ELT 50
Customs Act, 1962 — Section 129 A
High Courts11 Mar 2010
Commr. of Cus. Vs Sai Lakshmi Industries Pvt. Ltd.
Karnataka High Court · (2010) 255 ELT 34 : (2010) 20 STR 550
Central Excise Act, 1944 — Section 11 A, 11 AC
High Courts11 Mar 2010Dismissed
Calypso Foods (P) Ltd. Vs Jt. Commr. of C. Ex., Cus. and Service Tax
Karnataka High Court · (2010) 257 ELT 530
Central Excise Act, 1944 — Section 35, 35 B, 35 C, 35 ILimitation Act, 1963 — Section 14 (2), 5
High Courts11 Mar 2010
K. Chandrashekar Vs Secretary and Regional Transport Officer, Regional Transport Authority
Karnataka High Court · (2010) 5 KarLJ 452
Karnataka Motor Vehicles Taxation Act, 1957 — Section 14
High Courts11 Mar 2010
State of Karnataka Vs Hindustan Aeronautics Ltd.
Karnataka High Court · (2011) 39 VST 205
Karnataka Sales Tax Act, 1957 — Section 5 B
High Courts10 Mar 2010Dismissed
Selvi J. Jayalalithaa Vs State
Karnataka High Court · (2010) 03 KAR CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 190 (1), 482Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)
High Courts10 Mar 2010Allowed
Commissioner of Income Tax and Another Vs Krone Communication Ltd.
Karnataka High Court · (2010) 233 CTR 203
Income Tax Act, 1961 — Section 154, 80 HHC
High Courts09 Mar 2010Dismissed
Nirmal Kumar Jain Vs A. Mohammed Noor and Others
Karnataka High Court · (2010) 6 KarLJ 177 : (2011) 1 RCR(Rent) 212
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j)
High Courts09 Mar 2010Allowed
Mr. P.K. Fravesh and Others Vs The State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 3729 : (2010) 6 KarLJ 455 : (2010) 3 KCCR 2419
Constitution of India, 1950 — Article 19 (1) (g), 19 (6), 51AWild Life (Protection) Act, 1972 — Section 33, 38 V, 38 V (1), 38 V (4)
High Courts09 Mar 2010
Karthik Krishna Vs A.C. Nagaraj
Karnataka High Court · (2010) 03 KAR CK 0175
Arbitration and Conciliation Act, 1996 — Section 11
High Courts09 Mar 2010Allowed
The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs IAS Officers Associations, Chief Secretary, Govt. of Karnataka
Karnataka High Court · (2011) 241 CTR 574 : (2010) 325 ITR 254
Income Tax Act, 1961 — Section 12 A, 148
High Courts08 Mar 2010Dismissed
Sri Samsthana Mahabaleshwar Devaru and Another Vs State of Karnataka and Another
Karnataka High Court · (2011) ILR (Kar) 2667 : (2011) 2 KCCR 928
Constitution of India, 1950 — Article 226, 227Karnataka High Court Act, 1961 — Section 4
High Courts08 Mar 2010Dismissed
Sri S. Basheer Vs Sri H.M. Bhaskar
Karnataka High Court · (2010) 03 KAR CK 0160
Civil Procedure Code, 1908 (CPC) — Section 103
High Courts08 Mar 2010
Brig. Subhash Chandra Sharma and Ms. Amita Sharma Vs Ind Sing Developers Pvt. Ltd.
Karnataka High Court · (2010) 03 KAR CK 0149
Arbitration and Conciliation Act, 1996 — Section 11 (5)
High Courts08 Mar 2010Dismissed
Karnataka State Financial Corporation Vs Smt. M.K. Sudharani, Smt. Susheelamma and Sri. Jogaiah
Karnataka High Court · (2010) 03 KAR CK 0135
State Financial Corporations Act, 1951 — Section 31 (1) (a) (aa), 32