COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 999 of 2,397

High Courts21 Feb 2012

Smt. Dilshad Vs Sri. S.Munawar

Karnataka High Court · (2013) ILR (Kar) 525 : (2013) 1 KarLJ 342

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contempt of Courts Act, 1971 — Section 15 (1) (b)State Financial Corporations Act, 1951 — Section 29, 31

Read judgment

High Courts21 Feb 2012Dismissed

T.M.Amarnatha @ Amaranarayana Vs Mallamma and Others

Karnataka High Court · (2012) ILR (Kar) 2344 : (2012) 4 KarLJ 1

Penal Code, 1860 (IPC) — Section 109, 302, 34, 44

Read judgment

High Courts21 Feb 2012Allowed

Commissioner of Income Tax Vs Rational Software Corpn. India Ltd.

Karnataka High Court · (2012) 206 TAXMAN 137

Income Tax Act, 1961 — Section 9 (1)

Read judgment

High Courts21 Feb 2012Allowed

M/s. Kapeela Rubbers and Another Vs Employees'' Provident Fund Organisation

Karnataka High Court · (2012) 4 LLJ 478 : (2012) LLR 482

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (a), 7 A

Read judgment

High Courts17 Feb 2012Dismissed

Smt. Sebastian Clara Msc. Bed Founder President-Cum-Treasurer Clara Education Society, Clara Evershine English Medium School and Smt Sebastian Theresa BSc, Vice President, Clara Education Society, Clara Evershine English Medium School Vs The State of Karnataka and Others

Karnataka High Court · (2012) 02 KAR CK 0035

Read judgment

High Courts17 Feb 2012Dismissed

R.H. Raddi Vs The High Court of Karnataka and Others

Karnataka High Court · (2013) 1 AKR 478 : (2012) ILR (Kar) 2576

Constitution of India, 1950 — Article 141Karnataka Civil Services Rules, 1974 — Rule 95A

Read judgment

High Courts16 Feb 2012

Sangappa Ramappa Jambur Vs Honnappa Jambur since deceased by LRs (Laxmavva and Others)

Karnataka High Court · (2013) 1 AKR 332 : (2012) ILR (Kar) 6441 : (2013) 1 KarLJ 334 : (2013) 1 KCCR 290

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 96Hindu Succession Act, 1956 — Section 6

Read judgment

High Courts16 Feb 2012Dismissed

State of Karnataka Vs Ningappa and Another

Karnataka High Court · (2012) 2 Crimes 478

Penal Code, 1860 (IPC) — Section 380

Read judgment

High Courts16 Feb 2012

The Divisional Manager, The New India Assurance Company Limited Vs Smt. Susheelamma and Others

Karnataka High Court · (2012) 02 KAR CK 0014

Workmens Compensation Act, 1923 — Section 30, 30 (1) (a), 30 (1) (aa)

Read judgment

High Courts16 Feb 2012Allowed

Authorized Officer, Karnataka Bank Ltd. Vs M/s Bharat Engineering Company

Karnataka High Court · (2012) 02 KAR CK 0003

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 14, 14 (1), 14 (2)

Read judgment

High Courts15 Feb 2012Dismissed

CIT Vs Essae Teraoka Ltd.

Karnataka High Court · (2012) 206 TAXMAN 143

Income Tax Act, 1961 — Section 80 HHC, 80 IA (9), 80 IB, 80 IB (13)

Read judgment

High Courts15 Feb 2012Dismissed

CIT and Another Vs H.B. Raviraj

Karnataka High Court · (2012) 02 KAR CK 0075

Read judgment

High Courts15 Feb 2012Dismissed

S Bhyrappa Vs Mysore City Corporation

Karnataka High Court · (2012) ILR (Kar) 3351 : (2012) 4 KarLJ 353

Karnataka Municipal Corporations Act, 1976 — Section 113, 113 (1), 310, 62Karnataka Taxation Rules, 1957 — Rule 19, 25Karnataka Town and Country Planning Act, 1961 — Section 14 A

Read judgment

High Courts15 Feb 2012Dismissed