High Courts28 Mar 2012Dismissed
C.K.K. Catering Services Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2012) 346 ITR 92 : (2012) 210 TAXMAN 41
Income Tax Act, 1961 — Section 158 BC, 158 BFA (1)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 989 of 2,397
High Courts27 Mar 2012
Karnataka State Financial Corpn. Vs Dunford Fabrics (P.) Ltd.
Karnataka High Court · (2012) 114 SCL 485
Company Court Rules, 1959 — Rule 9
High Courts27 Mar 2012Allowed
K.R. Krishnegowda and Another Vs Chief Manager/Authorised Officer, Kotak Mahindra Bank
Karnataka High Court · AIR 2012 Kar 116 : (2013) 1 BC 445 : (2013) 112 CLA 493 : (2012) 172 CompCas 145 : (2012) ILR (Kar) 1479 : (2012) 5 KarLJ 626
Companies Act, 1956 — Section 529 (1), 529 ASecuritization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 13 (4), 14Security Interest (Enforcement) Rules, 2002 — Rule 4, 8, 8 (1), 8 (2), 9 (1)
High Courts26 Mar 2012Dismissed
G. Soma Reddy Vs ITO
Karnataka High Court · (2012) 03 KAR CK 0041
Income Tax Act, 1961 — Section 260 A, 271 (1) (c)
High Courts26 Mar 2012Allowed
Irappa Shivalingappa Pawadi Vs State of Karnataka
Karnataka High Court · (2012) 3 KarLJ 495
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 149, 336, 427
High Courts22 Mar 2012Allowed
Sripada Gouda Vs State
Karnataka High Court · (2012) 6 KarLJ 180
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)
High Courts22 Mar 2012Dismissed
Oriental Insurance Co. Ltd. Vs Smt. Premakka and Others Smt. Premakka and Others Vs Sri Ahfak Amhed Khan and The Oriental Insurance Co. Ltd., R D
Karnataka High Court · (2012) ACJ 2681 : (2012) 6 KarLJ 142
Civil Procedure Code, 1908 (CPC) — Section 21, 21 (1)Motor Vehicles Act, 1988 — Section 166, 166 (2)
High Courts22 Mar 2012Dismissed
M/s. S.M. Kannappa Automobiles Pvt. Ltd. No. 2 New Mental Hospital Road Bangalore - 560027 Vs Bhupinder Rai and Sudharshan Kumar Manchanda Sudarshan Kumar Manchanda Vs Bhupender Rai and S.M. Kannappa Automobiles Pvt. Ltd. Smt. Prema Kumari and Others Vs Sri. Bhupendra Rai, S.M. Kannappa Automobiles Pvt. Ltd. and Sri. Sudarshan Kumar Manchanda
Karnataka High Court · (2012) 110 CLA 156 : (2012) 172 CompCas 106
Companies Act, 1956 — Section 155, 469Company (Issue of Share Certificate) Rules, 1960 — Rule 6Constitution of India, 1950 — Article 136
High Courts22 Mar 2012
Official Liquidator of Janamadhyama Prakashana Ltd, (In Liquidation) Vs Gregory Mathias, Mathias Aluminium and Plastics (P.) Ltd.
Karnataka High Court · (2012) 113 SCL 245
Companies Act, 1956 — Section 454
High Courts22 Mar 2012Dismissed
The Oriental Insurance Company Ltd. Vs Sri Mallikethi Basappa and Others
Karnataka High Court · (2013) 137 FLR 1098 : (2012) ILR (Kar) 2572 : (2013) 3 KarLJ 59 : (2013) 3 LLN 240 : (2013) LLR 832
High Courts22 Mar 2012Dismissed
Space Infra Build (India) Pvt. Ltd. Vs Dell International Services India Pvt. Ltd.
Karnataka High Court · (2012) 03 KAR CK 0045
High Courts22 Mar 2012Dismissed
Sri. John Foscol Lopis, @ John Junvav Dias, Adopted son of Junvav Thomas Dias Vs Hubli Electricity Supply Co. Ltd., (HESCOM) and Karnataka Power Transport Corporation Ltd.
Karnataka High Court · (2013) 1 KCCR 425
High Courts21 Mar 2012Dismissed
Commissioner of Income Tax and Another Vs John Brown Technologies India (P) Ltd. Kvaneer Process (I) (P) Ltd. and Another Vs CIT and Another
Karnataka High Court · (2013) 257 CTR 370
High Courts21 Mar 2012Dismissed
R. Krishna Reddy Vs Smt. Komala and Another
Karnataka High Court · (2012) 4 KarLJ 346
High Courts21 Mar 2012Allowed
T.S. Sathyananda Vs Smt. Vidya Nagendra and Others
Karnataka High Court · (2012) 4 KarLJ 343
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 120 B, 405, 406, 420, 465Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (1) (e)
High Courts21 Mar 2012Allowed
Smt. Lathifa Vs The State of Karnataka and Others
Karnataka High Court · (2012) CriLJ 3487 : (2012) ILR (Kar) 2220
Criminal Procedure Code, 1973 (CrPC) — Section 102, 102 (3)Penal Code, 1860 (IPC) — Section 309, 404
High Courts21 Mar 2012
Smt. S. Shakunthala Vs Bangalore Development Authority, Bangalore and Another
Karnataka High Court · (2012) 2 KarLJ 694
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 2 (4)
High Courts21 Mar 2012Dismissed
Sri S Krishna Murthy and others Retd. ITI Officer Authorised Representative of ITI Retired officers and Allottees of Chaitanya Apartments Creditors to M/s. Hoysala Building Development Co. Pvt. Ltd., (In Liquidation "Sri Krupa Nilaya", No. 28-29 1st Cross, Ward No. 15 Devasandra Main Road, Devasandra K.R. Puram, Bangalore-36 and Others Vs M/s. Hoysala Building Development Company Pvt. Ltd.
Karnataka High Court · (2012) 03 KAR CK 0141
Companies Act, 1956 — Section 391, 392, 393, 394
High Courts21 Mar 2012Allowed
Mr. Manas Agrawal, Mr. Vineet Kumar, Mr. Abhishek Anand Choudhary and Affine Analytics Private Limited Vs Mu Sigma Business Solutions Private Limited
Karnataka High Court · (2012) 03 KAR CK 0106
Arbitration and Conciliation Act, 1996 — Section 3, 8, 9
High Courts21 Mar 2012
The Divisional Manager The National Insurance Company Limited Vs Mr. Melwin D''souza
Karnataka High Court · (2012) 03 KAR CK 0082
Workmens Compensation Act, 1923 — Section 3 (1) (b), 4 (1) (c) (ii)