High Courts24 Apr 2013
State of Karnataka Vs Cauvery Motors (Private) Limited
Karnataka High Court · (2013) 77 KarLJ 1 : (2014) 68 VST 124
Karnataka Sales Tax Act, 1957 — Section 12A, 2(1)(t), 21(2)
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 128 of 165
High Courts24 Apr 2013
Commissioner of Income Tax Vs Shastha Pharma Laboratories (P.) Ltd.
Karnataka High Court · (2013) 262 CTR 352 : (2013) 355 ITR 316 : (2013) 216 TAXMAN 73
Income Tax Act, 1961 — Section 23, 23(1)(a), 23(1)(a)(b)
High Courts24 Apr 2013
The Central Arecanut and Cocoa Marketing and Processing Co-operative Ltd. Vs State of Karnataka
Karnataka High Court · (2013) 4 AKR 859 : (2013) ILR (Kar) 3699 : (2013) 76 KarLJ 382 : (2014) 67 VST 194
Central Sales Tax Act, 1956 — Section 2(h)
High Courts24 Apr 2013Allowed
Mr. R.K. Jain, Editor, Printer and Publisher, Excise Law Times Centax Publications Pvt. Ltd. Vs Sri P.G. Chacko, Judicial Member, Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench
Karnataka High Court · AIR 2013 Kar 142 : (2013) 3 KCCR 2262
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11
High Courts24 Apr 2013
Sri. Sharif Ahmed Vs Bank of Baroda
Karnataka High Court · (2013) 04 KAR CK 0043
High Courts22 Apr 2013
Yojaka Marine Pvt. Ltd. Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2013) 263 CTR 491 : (2013) 354 ITR 530
Income Tax Act, 1961 — Section 80-IA
High Courts22 Apr 2013Allowed
Venkataravanappa Vs The State
Karnataka High Court · (2013) 3 KCCR 1934
Penal Code, 1860 (IPC) — Section 120(b), 409, 420Prevention of Corruption Act, 1988 — Section 13(1)(c)(d), 13(2)
High Courts22 Apr 2013
Mr. Nazeer Saheb Vs K. Mohan Bhat, United India Insurance Co. Ltd. and Smt. Zulekha
Karnataka High Court · (2014) 1 ACC 551 : (2013) 6 KarLJ 320
High Courts22 Apr 2013Dismissed
Kempegowda and Smt. Rathnamma Vs Seena and The Branch Manager, Bajaj Allianz General Insurance Co. Ltd. Bajaj Allianz General Insurance Co. Vs Kempugowda, Ratnamma and Seena
Karnataka High Court · (2014) ACJ 381 : (2013) 3 AKR 521 : (2013) ILR (Kar) 2645
Motor Vehicles Act, 1988 — Section 166
High Courts22 Apr 2013
Sri. B. Jayaramaih Vs Smt. Gowramma and Others
Karnataka High Court · (2013) 04 KAR CK 0115
High Courts22 Apr 2013Dismissed
Sri K.R. Susheela Gowda Managing Trustee Vs Smt. Kamalamma and Others Netaji Rural Development Trust (R) Vs Sri Chandregowda and Others
Karnataka High Court · (2013) 04 KAR CK 0044
Karnataka Urban Development Authorities (Allotment of Sites) Rules, 1991 — Rule 7Karnataka Urban Development Authorities Act, 1987 — Section 17, 19, 38-A(1)
High Courts22 Apr 2013Allowed
M/s. Gimpex Limited and M/s. Gimpex Metal Limited Vs M/s. Arunodaya Minerals and Others
Karnataka High Court · (2013) 04 KAR CK 0033
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 9
High Courts22 Apr 2013
K.L.J.A. Kiran Babu Vs Management of the Hewlett-Packard Global Soft Pvt. Ltd.
Karnataka High Court · (2013) 138 FLR 496 : (2013) 4 LLJ 395 : (2013) LLR 819
Industrial Disputes Act, 1947 — Section 10(4-A)
High Courts22 Apr 2013
Commissioner of Income Tax and Another Vs Infosys Technologies Ltd.
Karnataka High Court · (2014) 360 ITR 714 : (2014) 223 TAXMAN 469
High Courts19 Apr 2013Dismissed
S. Rangaswamy Naik and H.R. Bhagwandas Vs B.R. Ravikanthe Gowda and Others Sri B.S. Marthurkar and Sri B.Y. Malagatti Vs B.R. Ravikanthe Gowda and Others
Karnataka High Court · (2013) 04 KAR CK 0193
High Courts19 Apr 2013
Karnataka Lokayukta by its Registrar Vs Sri Mallanna and State of Karnataka
Karnataka High Court · (2014) 1 AKR 53 : (2014) ILR (Kar) 70 : (2014) 4 KarLJ 153 : (2013) 4 KCCR 3348
Karnataka Civil Services (Conduct) Rules, 1966 — Rule 3(1)(i)
High Courts19 Apr 2013Allowed
Mr. Saleem. A.M., Mr. Rajeev Dangi and Mr. Ramdas Vs Sri. Bhawarlal and State of Karnataka
Karnataka High Court · (2013) 04 KAR CK 0167
Penal Code, 1860 (IPC) — Section 420, 504, 506
High Courts19 Apr 2013Allowed
Shri. C. Srinivasa Vs State of Karnataka and Dr. B.S. Manjunath Swamy
Karnataka High Court · (2013) 04 KAR CK 0152
Criminal Procedure Code, 1973 (CrPC) — Section 452Penal Code, 1860 (IPC) — Section 379
High Courts19 Apr 2013
Ranganath H.R. Vs The Secretary Election Commission of India, The Deputy Commissioner and The Tahasiladr and Taluk Election Officer
Karnataka High Court · (2013) 04 KAR CK 0099
High Courts19 Apr 2013Allowed
Sri Venkatesh Kumar. M Vs M/s The Millennium Credit Co-operative Society Ltd., The Sale Officer, M/s. The Millennium Credit Co-Operative Society Ltd. and Joint Registrar of Co-Operative Societies, Bangalore
Karnataka High Court · (2013) 04 KAR CK 0098
Karnataka Co-operative Societies Act, 1959 — Section 70