High Courts02 Apr 2012
Commissioner of Income Tax, Central Circle Vs Sangmeshwara Associates
Karnataka High Court · (2012) 345 ITR 396 : (2012) 20 TAXMAN 379
Income Tax Act, 1961 — Section 143 (3), 148, 260 a, 271 (1) (c)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 988 of 2,397
High Courts02 Apr 2012
Irappa Shivalingappa Pawadi Vs State
Karnataka High Court · (2013) 4 KarLJ 157
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 149, 302, 504, 506
High Courts02 Apr 2012
Ravindrakumar Vs Government of Karnataka and Another
Karnataka High Court · (2012) 3 KarLJ 171
Karnataka Municipal Corporations Act, 1976 — Section 10 (1A)
High Courts02 Apr 2012
Smt. Byramma Vs The Special Deputy Commissioner, Bangalore District, Bangalore and Another
Karnataka High Court · (2012) 3 KarLJ 167
Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts02 Apr 2012
Arun Raju Vs Smt. Lydia Anjali and Another
Karnataka High Court · (2012) 3 KarLJ 490
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Information Technology Act, 2000 — Section 67Penal Code, 1860 (IPC) — Section 354, 394
High Courts02 Apr 2012Allowed
The Commissioner of Income Tax Central Circle, C.R. Building, Queens Road Bangalore. and The Income Tax Officer Ward-6(2), C.R. Building, Queens Road Bangalore Vs M/s Sangmeshwara Associates 191, Sankey Road Sadashivanagar Bangalore
Karnataka High Court · (2012) 253 CTR 87 : (2012) 208 TAXMAN 311
Income Tax Act, 1961 — Section 143 (3), 271, 271 (1) (c)
High Courts02 Apr 2012Dismissed
Dr. L. Prashanth and Another Vs State and Another
Karnataka High Court · (2012) 3 KarLJ 404
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155 (2), 156 (1), 482
High Courts02 Apr 2012Allowed
Smt. Hanumakka Vs Smt. Sharadamma and Others
Karnataka High Court · (2012) 3 KarLJ 1
Hindu Succession Act, 1956 — Section 6, 6 (1), 6 (5)
High Courts02 Apr 2012Allowed
Karnataka State Road Transport Corporation Vs Deputy Labour Commissioner and the Appellate Authority under the Payment of Gratuity Act, Bangalore and Others
Karnataka High Court · (2012) 135 FLR 48 : (2013) 3 KarLJ 36 : (2012) LLR 838
Payment of Gratuity Act, 1972 — Section 15 (1), 7 (4), 7 (7)
High Courts02 Apr 2012
K.R. Bhadraswamy Gupta Vs Gangavathi Sugars Ltd. (In Liquidation)
Karnataka High Court · (2012) 113 SCL 216
High Courts30 Mar 2012Dismissed
The State of Karnataka Vs Sri. A.R. Infant I.P.S. -Karnataka Cadre, Secretary DOPT Union of India, Mr. Shankar Mahadev Bidari and UPSC Dr. Shankar Mahadev Bidari, IPS Vs State of Karnataka, Secretary Department of Personnel and Training Ministry of Personnel Public Grievances and Pensions Union of India, Union Public Service Commission and Sri. A.R. Infant I.P.S.
Karnataka High Court · (2012) 03 KAR CK 0074
Constitution of India, 1950 — Article 16Protection of Human Rights Act, 1993 — Section 36
High Courts30 Mar 2012Dismissed
Smt. Mahananda Vs State of Karnataka
Karnataka High Court · (2013) 2 KarLJ 178
Karnataka Excise Act, 1965 — Section 13, 14, 32, 38-A, 54
High Courts29 Mar 2012Dismissed
Commissioner of Income Tax Vs Madhukumar N. (Huf)
Karnataka High Court · (2012) 208 TAXMAN 394
Income Tax Act, 1961 — Section 2 (14) (iii) (a), 2 (14) (iii) (b), 260 A
High Courts29 Mar 2012
Official Liquidator of Karnataka Ball Bearing Ltd, (In Liqn) Vs ICICI Bank
Karnataka High Court · (2012) 175 CompCas 45 : (2012) 113 SCL 420
Companies Act, 1956 — Section 529 ACompany Court Rules, 1959 — Rule 6, 9
High Courts29 Mar 2012
Sri M. Seebaiah and Others Vs The State of Karnataka, The Bangalore Development Authority and Bangalore Rural District Co-operative Central Bank Employees Co-operative Society Ltd.
Karnataka High Court · (2012) 5 KarLJ 615
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Land Acquisition Act, 1894 — Section 48
High Courts29 Mar 2012
Shivaraja alias Shivu Vs State of Karnataka
Karnataka High Court · (2012) 3 KarLJ 174
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 399, 402
High Courts29 Mar 2012Dismissed
Mridulla J. Rao Vs Dr. Niranjan V. Joshi and Others
Karnataka High Court · (2012) 03 KAR CK 0015
Mysore Court-fees and Suits Valuation Act, 1958 — Section 35 (2), 49, 50
High Courts28 Mar 2012
M/s. Prime Industries Vs Official Liquidator of M/s. B.S. Refrigerators Limited Attached to High Court of Karnataka 4th Floor, D and F Wing Kendriyasadan, Koramangala Bangalore - 560034 and Asset Reconstruction Company (India) Limited
Karnataka High Court · (2013) 1 BC 700 : (2012) 172 CompCas 396 : (2012) 4 KarLJ 507 : (2012) 114 SCL 100
Companies Act, 1956 — Section 529, 529 A, 537Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13Security Interest (Enforcement) Rules, 2002 — Rule 6, 8 9
High Courts28 Mar 2012Allowed
Ligakath Ali Khan and S.K. Mohammed Khan Vs Sri Syed Wazeed Kathum, Sri Kamal Pasha S. and Sri Syed Fazal
Karnataka High Court · (2013) 1 KarLJ 135
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100, 96
High Courts28 Mar 2012
Mohammed Irfan Vs State of Karnataka
Karnataka High Court · (2012) 3 KarLJ 25
Criminal Procedure Code, 1973 (CrPC) — Section 167 (2), 439Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 20 (b) (ii) (B), 24, 27 A, 36 A (4)