High Courts04 Sept 2012Allowed
State of Karnataka Vs M/s Reid and Taylor(India) Limited
Karnataka High Court · (2012) 09 KAR CK 0194
Central Sales Tax Act, 1956 — Section 11Karnataka Tax on Entry of Goods Act, 1979 — Section 3 (1), 6 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 944 of 2,397
High Courts04 Sept 2012
M/s Habib Proteins and Fats Extracts Vs The Commissioner of Commercial Taxes Vanijya Therige Karyalaya Gandhinagar, Bangalore - 560009
Karnataka High Court · (2013) 75 KarLJ 177
Karnataka Tax on Entry of Goods Act, 1979 — Section 3 (1), 5 (4), 5 (5)
High Courts04 Sept 2012Dismissed
State of Karnataka Lokayuktha, Inspector of Police, Hassan Vs G. Rajanald and M. Ramaswamy Gowda
Karnataka High Court · (2012) 09 KAR CK 0188
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts04 Sept 2012Allowed
Shoba Prabhakaran Vs The Special Land Acquisition Officer, Lao Karnataka Industrial Areas Development Board Mysore
Karnataka High Court · (2012) 09 KAR CK 0184
Land Acquisition Act, 1894 — Section 30
High Courts04 Sept 2012Dismissed
Dodda Nagappa @ K V Nagendra Vs Smt. Channamma, Since Dead by Lrs Smt. Nagamma and Others
Karnataka High Court · (2012) 09 KAR CK 0183
High Courts04 Sept 2012Dismissed
M. Susheelamma Vs M. Kanthamani
Karnataka High Court · (2012) 09 KAR CK 0182
High Courts04 Sept 2012Allowed
V Shivaraj Vs K S Sreenivasa Reddy and Raveendran Rajan
Karnataka High Court · (2012) 09 KAR CK 0181
High Courts04 Sept 2012Allowed
Sri. Seetappa Since deceased by LRs. Late K.S. Muniraju Since deceased by his LRs. (K.M. Savithramma and Others) and Sri. K.S. Muthanna Since deceased by LRs. (K.L. Lalitha, K.M. Murali and K.M. Sandhya) Vs Sri. Byrappa Since deceased by his LRs Seenappa Since deceased by his LRs. (Smt. Bharathi and Others) R-1(d) to R-1(i), since minors are rep. by natural guardian Mother - Bharathi All are, Smt. Sallapuramma and Smt. Jayamma
Karnataka High Court · (2012) 09 KAR CK 0177
High Courts04 Sept 2012
Korah Jimmy Vs Bangalore University Gnanabharathi Campus Bangalore and M.S. Ramaiah College of Law
Karnataka High Court · (2012) 09 KAR CK 0176
High Courts04 Sept 2012Allowed
T S Renuka Vs The Deputy Labour Commissioner and Appellate Authority Region 1, Karmika Bhavana Bannerghatta Raod, Bangalore - 560026, The Assistant Labour Commissioner and Controlling Authority Under Payment of Gratuity Act and The Chief Manager BMTC
Karnataka High Court · (2012) 09 KAR CK 0162
High Courts04 Sept 2012Dismissed
Sri P Mukundan Vs Smt Radhika Vasudevan, Smt. Padmini Narayan, Sri P Murlidhar and Smt. Sangeetha Ravikanth
Karnataka High Court · (2012) 09 KAR CK 0161
Constitution of India, 1950 — Article 14Hindu Succession Act, 1956 — Section 6 (5)
High Courts04 Sept 2012
Rajanna KG Vs The State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0104
Penal Code, 1860 (IPC) — Section 406, 420
High Courts04 Sept 2012Allowed
Narasimhamurthy Vs State
Karnataka High Court · (2012) 09 KAR CK 0103
Penal Code, 1860 (IPC) — Section 302
High Courts04 Sept 2012
Assistant Executive Engineer, Maintenance Sub-Division, Cauveny Neeravari Nigam Ltd. Vs Dy. Labour Commissioner and Appellate Authority and Others
Karnataka High Court · (2013) 137 FLR 292
High Courts04 Sept 2012Allowed
R. Unnikrishna Nair Vs Sadashivappa
Karnataka High Court · (2012) 09 KAR CK 0062
High Courts04 Sept 2012Dismissed
The Executive Engineer PWD and IWT Department Ramnagar Division, Ramnagar Vs P.V. Aravind PWD Contractor No. 74/A, 12th Main 27th Cross, BSK 2nd Stage Bangalore-70
Karnataka High Court · (2012) 09 KAR CK 0061
Arbitration And Conciliation Act, 1996 — Section 11 (5), 34
High Courts04 Sept 2012Dismissed
The Assistant Provident Fund Commissioner Vs M/s. Goenka Fashion Pvt. Ltd.
Karnataka High Court · (2012) 09 KAR CK 0060
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16 (1) (d)
High Courts04 Sept 2012
Lurdh Marry @ Kamalamma and Others Vs The Deputy Commissioner Mandya District, Mandya and Others
Karnataka High Court · (2012) 09 KAR CK 0059
High Courts04 Sept 2012
Assistant Executive Engineer Vs The Deputy Labour Commissioner and Appellate Authority and The state of Karnataka
Karnataka High Court · (2013) 137 FLR 292
High Courts04 Sept 2012
Sri A.G. Nagaraj Vs C.H. Rudrappa
Karnataka High Court · (2012) 09 KAR CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139