COURT ARCHIVE

Karnataka High Court judgments, 2013

3,288 judgments · page 130 of 165

High Courts17 Apr 2013

M/S. Spectrum Consultants India Private Limited Vs Commissioner of Income Tax

Karnataka High Court · (2014) 266 CTR 94 : (2013) ILR (Kar) 4408 : (2013) 77 KarLJ 440 : (2013) 215 TAXMAN 597

Income Tax Act, 1961 — Section 143(1), 2(24)(x), 36(1)(va), 43B, 43B(b)

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High Courts17 Apr 2013

Sumitra Vs Krishnegowda, Somashekar and Branch Manager New India Assurance Co. Ltd.

Karnataka High Court · (2013) 04 KAR CK 0157

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High Courts17 Apr 2013Dismissed

Smt. Devamma, Ramu, Savithramma and Smt. Jayamma Vs Rathnamma, Rajeshwari, Rajegowda and Ninganaika Smt. Devamma and Ramu Vs Rathnamma, Rajeshwari, Narasimhaiah Smt. Rathnamma and Smt. Rajeshwari Vs Smt. Devamma and Others

Karnataka High Court · (2013) 4 KarLJ 318

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High Courts17 Apr 2013

Carl Bechem Lubricants (India) Pvt. Ltd. Vs The State of Karnataka

Karnataka High Court · (2013) 4 AKR 3 : (2014) 44 GST 120 : (2013) ILR (Kar) 4104 : (2013) 76 KarLJ 374 : (2013) 66 VST 201

Karnataka Tax on Entry of Goods Act, 1979 — Section 15(2), 3(1), 5(4)

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High Courts17 Apr 2013

Sri. A.K. Kanoria Vs M/s. Bangalore Pesticides Limited

Karnataka High Court · (2013) 04 KAR CK 0086

Companies Act, 1956 — Section 468, 538(1)(a), 538(1)(b)

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High Courts17 Apr 2013Allowed

The President, The Health and Family Welfare Employees House Building Co-operative Society Ltd. Vs The President, The Karnataka State Commission for Scheduled Caste and Scheduled Tribes and Sri. C.M. Giriyaiah

Karnataka High Court · (2013) 04 KAR CK 0081

Karnataka State Commission for The Scheduled Castes and The Scheduled Tribes Act, 2002 — Section 8

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High Courts17 Apr 2013

Vivekananda Sports and Recreation Club No. 779 Vs The Superintendent of Police, The Deputy Superintendent of Police, Circle Inspector of Police and Sub Inspector of Police

Karnataka High Court · (2013) 04 KAR CK 0079

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High Courts17 Apr 2013

Span Design and Development (P.) Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (2013) 215 TAXMAN 559

Income Tax Act, 1961 — Section 127(2)(a), 132

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High Courts17 Apr 2013Dismissed

Bannatti Saibanna, Maruthi Jambaga and Devamitra Vs Union of India and Others

Karnataka High Court · (2013) 04 KAR CK 0053

Constitution (Scheduled Castes) Orders (Second Amendment) Act, 2002 — Entry6Constitution of India, 1950 — Article 341, 341(1), 366(24), 368

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High Courts17 Apr 2013Allowed

State Vs B.C. Manjunatha @ Manju and V. Prashanth

Karnataka High Court · (2013) 3 AKR 742 : (2013) ILR (Kar) 3156

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 392, 449

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High Courts17 Apr 2013Dismissed

Smt. Zahira @ Khatun Bee, Mahaboobnissa, Shannu and Fathima Vs Union of India

Karnataka High Court · (2013) 4 AKR 22 : (2013) ILR (Kar) 4857

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High Courts17 Apr 2013

KIOCL Limited (Formerly Kudremukh Iron Ore Company Limited) Vs Railway Board and Others

Karnataka High Court · (2014) 2 AKR 330 : (2013) ILR (Kar) 4993

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High Courts17 Apr 2013Dismissed

Basavaraj Vs Smt. Girijawwa

Karnataka High Court · (2013) 04 KAR CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts17 Apr 2013Allowed

Smt. Gowramma, Sri Anjanappa and Sri Mune Gowda Vs Subbanna and Others

Karnataka High Court · (2013) 3 KarLJ 449

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts17 Apr 2013Dismissed

Smt. Lakshmamma Vs Sri A. Puttaswamy and Others

Karnataka High Court · (2013) 3 KarLJ 443

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High Courts16 Apr 2013Allowed

Election Commission of India and The Chief Electoral Officer Vs The State of Karnataka and Others

Karnataka High Court · (2013) ILR (Kar) 5913 : (2013) 6 KarLJ 363 : (2013) 5 LW 41

Constitution of India, 1950 — Article 14, 16, 163(1), 328Representation of the Peoples Act, 1951 — Section 13AA, 13CC, 159, 20A, 28A

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High Courts16 Apr 2013Dismissed

Sanju @ Sanjay Vs State

Karnataka High Court · (2013) 04 KAR CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 361, 363, 366A, 375, 376

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High Courts16 Apr 2013Allowed

The Divisional Manager, Sullia Rubber Division KFDCL Vs Smt. Jeeva Jyothi

Karnataka High Court · (2013) 139 FLR 353 : (2013) 3 LLJ 743

Constitution of India, 1950 — Article 227

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High Courts16 Apr 2013

Ansarsab and Masaksab Vs The Chief Engineer, The Executive Engineer, KNNL and The Special Land Acquisition Officer, M and MIP

Karnataka High Court · (2013) 04 KAR CK 0093

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High Courts16 Apr 2013

Smt. Dakshayani, Smt. Meghaleela, Smt. Shivaleela and Ramesh Vs M/s. KSRTC, The Internal Insurance Fund Central Officer Central Officer and K.R. Venkatesh

Karnataka High Court · (2013) 04 KAR CK 0082

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