High Courts09 Apr 2013
Commissioner of Income Tax Vs D.L. Nandagopala Reddy (Indl.)
Karnataka High Court · (2014) 360 ITR 377 : (2013) 215 TAXMAN 636
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 133 of 165
High Courts09 Apr 2013Allowed
Commissioner of Income Tax Vs Mysore Breweries Ltd.
Karnataka High Court · (2013) 356 ITR 346 : (2013) 215 TAXMAN 704
Income Tax Act, 1961 — Section 133A, 143, 143(1), 154
High Courts09 Apr 2013
Sajjan Kumar Jhunjhuhnwala and Others Vs Eastern Roadways Pvt. Ltd.
Karnataka High Court · (2013) 4 BC 467
Companies Act, 1956 — Section 446Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Apr 2013
Anandaselvam V. Vs Mohammed Inayat and Another
Karnataka High Court · (2013) 3 ACC 539 : (2013) 4 AKR 636 : (2013) 138 FLR 254 : (2013) 3 KarLJ 412
High Courts09 Apr 2013
The National Insurance Company Limited Vs Lokesh M.K. and Kalashetty
Karnataka High Court · (2014) ILR (Kar) 207 : (2014) 3 KarLJ 402 : (2014) 1 KCCR 482
High Courts09 Apr 2013
Tippanna (dead) by L.Rs. Vs The Special Land Acquisition Officer, MI and MIP and Another
Karnataka High Court · (2013) 4 KarLJ 62
Land Acquisition Act, 1894 — Section 28-A
High Courts09 Apr 2013Dismissed
The Divisional Manager, National Insurance Company Limited Vs Smt. Suji Yane Sushila and Others
Karnataka High Court · (2014) 1 AKR 75 : (2013) 5 KarLJ 284
Motor Vehicles Act, 1988 — Section 168, 173
High Courts08 Apr 2013
The Commissioner of Income Tax and Another Vs Prakash Ladhani
Karnataka High Court · (2013) 76 KarLJ 218 : (2014) 220 TAXMAN 213
Income Tax Act, 1961 — Section 28
High Courts08 Apr 2013
Infosys Limited Vs Bangalore Electricity Supply Company Limited and Others
Karnataka High Court · (2013) ILR (Kar) 3811
Electricity Act, 2003 — Section 126, 61, 64
High Courts08 Apr 2013Dismissed
B. Parashuram Vs The Chief Traffic Manager, B.M.T.C.
Karnataka High Court · (2013) 4 KarLJ 284 : (2013) 3 LLJ 783
Industrial Disputes Act, 1947 — Section 11-A
High Courts05 Apr 2013Dismissed
The Regional Transport Officer and Taxation Authority Vs K. Ramesh Reddy
Karnataka High Court · (2013) 4 KarLJ 590
Constitution of India, 1950 — Article 226
High Courts05 Apr 2013
Mewaram R. Shah, Suraj Mal Maloo and Premkumar Vs Bhawar Lal and Nitesh Estates Private Limited
Karnataka High Court · (2013) 3 AKR 320 : (2014) ILR (Kar) 1619 : (2013) 3 KCCR 2443
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts05 Apr 2013
The Commissioner of Income Tax and The Joint Commissioner of Income Tax Vs M/s. Motor Industries Co. Ltd.
Karnataka High Court · (2014) 78 KarLJ 435
Income Tax Act, 1961 — Section 147, 148, 41(1), 43(B)
High Courts05 Apr 2013
M.R. Niranjan Murthy Vs State of Karnataka
Karnataka High Court · (2013) 04 KAR CK 0134
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 34, 366, 366(A), 506
High Courts05 Apr 2013Dismissed
The Executive Director, KPTC Employees Co-operative Society Ltd Vs The Joint Registrar of Co-operative Societies, Bangalore Division and Smt. G. Manjula The Executive Director, KPTC Employees Co-operative Society Ltd Vs The Joint Registrar of Co-operative Societies, Bangalore Division and Y.S. Girijamba The Executive Director, KPTC Employees Co-operative Society Ltd Vs The Joint Registrar of Co-operative Societies, Bangalore Division and Smt. T.S. Jalajamma
Karnataka High Court · (2013) 4 AKR 49 : (2013) ILR (Kar) 2701 : (2013) 3 KCCR 2345 : (2013) 5 LLN 598
Karnataka Co-operative Societies Act, 1959 — Section 70, 70(1), 70(2), 70(2)(a), 70(2)(e)
High Courts05 Apr 2013Allowed
The Managing Director, Bharti Airtel Limited and The Regional Manager, Bharti Airtel Limited Vs Assistant Controller of Legal Metrology
Karnataka High Court · (2013) 04 KAR CK 0118
Constitution of India, 1950 — Article 21Telegraph Act, 1885 — Section 4
High Courts05 Apr 2013
Mrs. Nusrath Unnissa Vs Town Panchyath and The State of Karnataka
Karnataka High Court · (2013) 04 KAR CK 0088
High Courts04 Apr 2013Allowed
R. Narayana Swamy Vs M. Chandrappa
Karnataka High Court · (2013) 3 AKR 473 : (2013) CriLJ 3734 : (2013) 3 KCCR 2619 : (2014) 3 RCR(Criminal) 509
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 192, 195(1)(b)(ii), 340Penal Code, 1860 (IPC) — Section 120B, 34, 463, 464, 465
High Courts04 Apr 2013Allowed
Sri. Jagdish Krishnaswamy and Others Vs Deputy Conservator of Forest Kudremukh Wild Life Division and Smt. Anita S. Arekal
Karnataka High Court · (2013) 3 AKR 1 : (2013) ILR (Kar) 2251 : (2013) 5 KarLJ 682 : (2013) 3 KCCR 1937
Criminal Procedure Code, 1973 (CrPC) — Section 212, 468
High Courts04 Apr 2013Allowed
Smt. L. Geetha and Others Vs The Tahsildar and Another
Karnataka High Court · (2013) 3 KarLJ 360
Karnataka Village Officers Abolition Act, 1961 — Section 3(2)