High Courts06 Jun 2012
P. Vijaya Kumari and Others Vs National Insurance Company Limited and Others
Karnataka High Court · (2013) 1 KarLJ 149
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 971 of 2,397
High Courts06 Jun 2012
CIT and Another Vs Resonace Laboratories
Karnataka High Court · (2012) 06 KAR CK 0100
High Courts06 Jun 2012Allowed
The Commissioner of Income Tax Cr Building, Queens Road, Bangalore and The Deputy Commissioner of Income Tax Head Quarters II Bangalore Vs Ing Vysya Bank Ltd No. 72, St. Marks Road, Bangalore 1
Karnataka High Court · (2013) 356 ITR 532 : (2012) 208 TAXMAN 511
Income Tax Act, 1961 — Section 260 A, 37 (2), 80 AA, 80 M
High Courts06 Jun 2012Dismissed
Sri Monappa Naika Vs Land Tribunal, State of Karnataka and Smt Saraswathi
Karnataka High Court · AIR 2012 Kar 161 : (2013) 1 KarLJ 146
High Courts06 Jun 2012Dismissed
Krishnappa Vs Smt. K.N. Sridevi
Karnataka High Court · (2012) ILR (Kar) 3328 : (2012) 5 KarLJ 707
Penal Code, 1860 (IPC) — Section 323, 324, 325, 418
High Courts06 Jun 2012
P Vijay Kumari and Others Vs M/s National Ins Co Ltd., H G Muralidhar Kamath, Geethamma and Ranjitha
Karnataka High Court · (2013) 1 KarLJ 149
High Courts06 Jun 2012Allowed
Commissioner of Income Tax, International Taxation Vs ING Vysya Life Insurance Co. (P.) Ltd.
Karnataka High Court · (2012) 209 TAXMAN 58
Income Tax Act, 1961 — Section 195 (2), 195 (3), 195 (4), 201 (1), 9
High Courts06 Jun 2012Allowed
Commissioner of Income Tax, International Taxation Vs P.S.I. Data System Ltd.
Karnataka High Court · (2012) 208 TAXMAN 452
Income Tax Act, 1961 — Section 19 (2), 19 (3), 9
High Courts06 Jun 2012Allowed
Shantamma Vs The Principal Secretary and Others
Karnataka High Court · (2012) ILR (Kar) 4014 : (2013) 1 KCCR 539
Karnataka Panchayat Raj Act, 1993 — Section 48 (4), 48 (5)Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts05 Jun 2012Dismissed
Sri A. Ananthayya Bhat Vs Sri K.S. Surya Narayana Rao Chief Executive Officer Zilla Panchayath Bangalore Urban District Krushi Bhavan Complex Bangalore, Sri C. Mariyappa president Zilla Panchayath Bangalore Urban district Krushi Bhavan Complex Bangalore and Sri Prasanna kumar Executive Engineer Zilla Panchayath Bangalore Urban District Krushi Bhavan Complex Bangalore
Karnataka High Court · (2012) 06 KAR CK 0108
High Courts05 Jun 2012Dismissed
Smt. S. Kamalamma Vs Dr. R.K. Sulochana
Karnataka High Court · (2012) 06 KAR CK 0107
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts05 Jun 2012Allowed
Mr. Pawan K. Gupta Vs Mr. Debasish Mohanty
Karnataka High Court · (2012) 06 KAR CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 27, 33
High Courts05 Jun 2012
Smt Gowradevi S Orekondy and Others Vs K.B. Rudrappa and Others
Karnataka High Court · (2012) ILR (Kar) 3961 : (2012) 6 KarLJ 112
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts05 Jun 2012Dismissed
Sunil Kumar H Vs Sri V.B. Patil, I A S Secretary Karnataka Public Service Commission Park House, Udyoga Soudha Bangalore - 560001 and Sri Mohammed Sanaulla, I A S Secretary Government of Karnataka Department of Personal and Administrative Reforms, Vidhana Soudha Bangalore - 560001
Karnataka High Court · (2012) 06 KAR CK 0045
High Courts05 Jun 2012Allowed
Smt. A. Kowsalya Bai Vs Union of India
Karnataka High Court · (2012) 208 TAXMAN 208
Income Tax Act, 1961 — Section 193, 197 A, 206 AA
High Courts05 Jun 2012Dismissed
Zareena Bee S. Sayed Vs M/s Shriram Transport Finance Co. Ltd.
Karnataka High Court · (2012) 06 KAR CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Jun 2012Dismissed
Venkatappa Vs Venkataswamya Reddy, Munirathnamma and B. Muniraju
Karnataka High Court · (2012) ILR (Kar) 3403 : (2012) 6 KarLJ 174
Transfer of Property Act, 1882 — Section 52
High Courts04 Jun 2012Dismissed
Principal Kendriya Vidyalaya (Central School) Arasikere Road B. Katihalli Village Hassan 573201 Vs Anusuyamma Dead by LRs 1(N S Nandakumara and Late Shivashankar and Others), Chief Secretary Government of Karnataka, Tahsildar Hassan TQ Hassan 573201 and Chief Secretary Government of India New Delhi
Karnataka High Court · (2012) 06 KAR CK 0142
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Jun 2012
State of Karnataka Vs Krishnegowda @ Murthy
Karnataka High Court · (2012) 06 KAR CK 0141
Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 366 A, 368, 376, 506
High Courts04 Jun 2012Dismissed
Smt. Lakshmimani and Smt. Shalini Vs Smt. Neethu N.
Karnataka High Court · (2012) 06 KAR CK 0140
Protection of Women from Domestic Violence Act, 2005 — Section 12