COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 977 of 2,397

High Courts30 May 2012

M/s. Sunrise Industries Vs Sunrise Industrial Unit, AITUC, Tools Engineering and General Workers Association

Karnataka High Court · (2013) 136 FLR 488 : (2013) 1 KarLJ 119 : (2013) 1 LLJ 419 : (2013) LLR 60

Industrial Disputes Act, 1947 — Section 10 (1) (d), 2 (h), 3, 4

High Courts30 May 2012Dismissed

Shridhar Vs Miss Seeta

Karnataka High Court · AIR 2013 Kar 97 : (2013) 2 AKR 295 : (2013) 2 KarLJ 339 : (2013) 2 KCCR 989

Hindu Marriage Act, 1955 — Section 12(1)(b), 9

High Courts29 May 2012Dismissed

Commissioner of Income Tax, Central Circle Vs Canbank Financial Services Ltd.

Karnataka High Court · (2012) 208 TAXMAN 444

Income Tax Act, 1961 — Section 260 AInterest Tax Act, 1974 — Section 2 (5A), 2 (5B)

High Courts28 May 2012Dismissed

Smt. V.K. Sasikala Vs State

Karnataka High Court · (2012) 05 KAR CK 0011

High Courts25 May 2012

Syndicate Bank Vs Y.R. Shenoy

Karnataka High Court · (2012) 05 KAR CK 0008

Constitution of India, 1950 — Article 14, 21

High Courts25 May 2012Allowed

Multitek Engineers Vs Union of India

Karnataka High Court · (2013) 287 ELT 44

Customs Act, 1962 — Section 110, 110 (3), 110 (4), 124

High Courts24 May 2012Allowed

Atalanta Pumps (P.) Ltd. Vs Mrs. Kunda J. Majli

Karnataka High Court · (2013) 176 CompCas 393 : (2013) 2 KarLJ 144 : (2012) 114 SCL 516

Companies Act, 1956 — Section 433 (e), 433 (f), 439, 483

High Courts24 May 2012Dismissed

Canara Communications India P. Ltd. Vs Commissioner of Central Excise

Karnataka High Court · (2012) 55 VST 349

Central Excise Act, 1944 — Section 35 G (2)Finance Act, 1994 — Section 76, 78, 83

High Courts24 May 2012

Canara Communications India (P.) Ltd. Vs Commissioner of Central Excise, Central Excise Commisionerate

Karnataka High Court · (2012) 36 STT 314

Central Excise Act, 1944 — Section 35 G (2)Finance Act, 1994 — Section 76, 78, 83

High Courts24 May 2012Dismissed

Sri H.S. Shivaswamy Vs H.S. Raghavendra, H.R. Ravi and H.R. Keshavamurthy

Karnataka High Court · AIR 2012 Kar 157 : (2012) ILR (Kar) 3966

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32 (1), Order 21 Rule 32 (5)

High Courts24 May 2012

Mr. V. Prabhakar Vs Mr. K. Raja and Others

Karnataka High Court · (2012) ILR (Kar) 3558 : (2013) 1 KCCR 570

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Mysore Court-fees and Suits Valuation Act, 1958 — Section 11 (2), 34, 38

High Courts23 May 2012Dismissed

Mind Tree Ltd. (formerly known as M/s. Mindtree Consulting P. Ltd.) Vs Commissioner of Income Tax

Karnataka High Court · (2012) 346 ITR 76

Income Tax Act, 1961 — Section 263

High Courts23 May 2012Dismissed

The Aeronautical Development Agency (Sponsored by the Govt. of India, Ministry of Defence), The Programme Director Aeronautical Development Agency and The Director (Administration) Aeronautical Development Agency Vs Smt. Nanjamma and Others Smt. Nanjamma and Others Vs The Union of India and Others

Karnataka High Court · (2012) 6 KarLJ 329 : (2012) 4 LLJ 504

Constitution of India, 1950 — Article 142, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10 (1)

High Courts23 May 2012Dismissed

Sri. G.M. Venkatareddy Vs The Deputy Commissioner, Kolar District, Kolar, The Assistant Commissioner, Kolar Sub-Division, Kolar and Sri. Kambojappa

Karnataka High Court · (2012) ILR (Kar) 3168

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 3 (b), 4, 4 (1), 5 AMysore Land Revenue Code, 1888 — Section 43 (8), 43 (a), 43 G (4)

High Courts22 May 2012Allowed

Eshwarappa Since Dead By His LRs. (Smt Rathnamma, Nagaraja and Umesh) Vs The Deputy Commissioner Shimoga, The Assistant Commissioner Shimoga Sub-Division Shimoga, The Tahasildar Bhadravathi and Hanumanthappa

Karnataka High Court · (2012) 6 KarLJ 103

Karnataka Land Revenue Act, 1964 — Section 50

High Courts22 May 2012Allowed

B. Sridhara Murthy Vs The Bengaluru Development Authority

Karnataka High Court · (2013) 2 KarLJ 17

High Courts15 May 2012Allowed

Pavvya@Pavan Dayannavar Vs The State of Karnataka

Karnataka High Court · (2012) 05 KAR CK 0022

Penal Code, 1860 (IPC) — Section 143, 147, 148, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x)

High Courts15 May 2012

G.V. Seetaramu Vs State

Karnataka High Court · (2012) 05 KAR CK 0017

Penal Code, 1860 (IPC) — Section 193, 34, 465, 466, 468

High Courts15 May 2012Allowed

G. Mahalinga Vs The State of karanataka

Karnataka High Court · (2012) 05 KAR CK 0015

Penal Code, 1860 (IPC) — Section 366 (A)

High Courts10 May 2012

Sri. Laksham Vankateshwara Recreation Association Vs The State of Karnataka and Others

Karnataka High Court · (2012) 05 KAR CK 0019