High Courts24 Nov 2009Dismissed
Addl. Dir. General of Foreign Trade Vs Pharmed Medicare P. Ltd.
Karnataka High Court · (2010) 257 ELT 396
Foreign Trade (Regulations) Rules, 1993 — Rule 7 (1) (a), 7 (1) (b)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,249 of 2,397
High Courts23 Nov 2009Allowed
Smt. Susheelamma Vs The Accountant General A and E, Pension Division and The Inspector General of Registration and Commissioner of Stamps
Karnataka High Court · (2009) 5 KCCR 3861
Constitution of India, 1950 — Article 19 (1) (f), 31 (1)
High Courts23 Nov 2009
Mr. N.K.P. Abdul Haq Vs State of Karnataka
Karnataka High Court · (2009) ILR (Kar) 4363
Karnataka Police Act, 1963 — Section 31, 31 (1) (w), 31 (2), 31 (6)
High Courts23 Nov 2009Dismissed
Bheemaraya Vs P. Vasantkumar
Karnataka High Court · (2012) ILR (Kar) 1535 : (2010) ILR (Kar) 2430 : (2013) 1 KarLJ 226 : (2010) 3 KCCR 2063
Contempt of Courts Act, 1971 — Section 11, 12, 20Limitation Act, 1963 — Section 5
High Courts23 Nov 2009Dismissed
Satish Vs Sri K.N. Dayananda Murthy
Karnataka High Court · (2010) 2 KCCR 1571
High Courts23 Nov 2009Dismissed
The General Manager, Bharat Sanchar Nigam Limited Vs Sri. Malappa
Karnataka High Court · (2010) ILR (Kar) 312
Constitution of India, 1950 — Article 226, 227Telegraph Act, 1885 — Section 7 B
High Courts23 Nov 2009Allowed
The Commissioner of Income Tax and The Joint Commissioner of Income Tax, Special Range-1 Vs Sangeetha Granites Ltd.
Karnataka High Court · (2010) 233 CTR 566 : (2010) 326 ITR 324 : (2010) 2 KCCR 918
Income Tax Act, 1961 — Section 10 B, 260 A, 264, 80 HHC
High Courts23 Nov 2009
Commissioner of Income Tax and Another Vs Wipro Systems
Karnataka High Court · (2010) 325 ITR 234
Income Tax Act, 1961 — Section 17, 201 (1), 201 (1A)
High Courts20 Nov 2009Dismissed
The Regional Provident Fund Commissioner Vs Jamiyyatul Falah, Mr. Hazdullah Ismail and Employees'' Provident Fund Appellate Tribunal
Karnataka High Court · (2009) 5 KCCR 3847 : (2010) 3 LLJ 652
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 17 (3), 17 (5), 6, 6 A, 6 C
High Courts20 Nov 2009Allowed
The Registrar General, High Court of Karnataka Vs S. Leelavathi and Another
Karnataka High Court · (2010) 3 KarLJ 40
Family Courts Act, 1984 — Section 8
High Courts19 Nov 2009Allowed
Bannari Amman Sugars Limited Vs The Commissioner of Central Excise
Karnataka High Court · (2009) 11 KAR CK 0093
Central Excise Act, 1944 — Section 57 AA (a), 57 AA (d)
High Courts19 Nov 2009Dismissed
Rajashekar Vs S.Y. Ganganalli
Karnataka High Court · (2010) ILR (Kar) 2183
Contempt of Courts Act, 1971 — Section 11, 12, 13
High Courts19 Nov 2009Allowed
New India Assurance Company Limited Vs Smt. Padmavathamma, Smt. K. Rajeswari and D.N. Sudheer Shetty
Karnataka High Court · (2009) 11 KAR CK 0047
Constitution of India, 1950 — Article 142
High Courts19 Nov 2009Dismissed
B.V.V. Paper Industries Pvt. Ltd. Vs New Millennium Paper and Chemicals Pvt. Ltd. and Matha Agencies
Karnataka High Court · (2010) ILR (Kar) 3094 : (2010) 1 KCCR 455 : (2011) 6 RCR(Criminal) 925
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Nov 2009
The Commissioner of Income Tax, International Taxation, Rastrothana Building, Nrupathunga Road, Bangalore and The Income Tax Officer, Tds-1 Rastrothana Builidng, Nrupathunga Road, Bangalore Vs M/s. Sasken Communications Tech Ltd., No. 3008, 12th B Main 8th Cross, Hal II Stage, Bangalore -38
Karnataka High Court · (2009) 11 KAR CK 0100
High Courts18 Nov 2009Allowed
S.A. Rawther Spices (P) Ltd. Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (2011) 38 VST 410
High Courts18 Nov 2009Allowed
Larsen And Toubro Ltd. Vs Deputy Commissioner of Commercial Taxes (Assts-11 Fast Tract) and Another
Karnataka High Court · (2011) 40 VST 338
Karnataka Sales Tax Act, 1957 — Section 5 B, 6, 6 B
High Courts18 Nov 2009
Secretary to Government, Finance Department Vs Samtain Sales Private Ltd.
Karnataka High Court · (2011) 38 VST 56
Karnataka Sales Tax Rules, 1957 — Rule 6, 6 (4) (h)
High Courts17 Nov 2009Allowed
Thavareppa and Others Vs State of Karnataka
Karnataka High Court · (2011) 2 KarLJ 164 : (2011) 4 KCCR 3126
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts17 Nov 2009
Smt. Syeda Khatoon Vs The State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 4460
Karnataka Certain Inam Abolition Act, 1977 — Section 11Karnataka Land Reforms Act, 1961 — Section 48, 77 A