High Courts03 Apr 2013
G. Ramaiah Vs V. Nanjunda Murthy, Smt. Girijamma and Thimmappa
Karnataka High Court · (2013) 04 KAR CK 0087
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 135 of 165
High Courts03 Apr 2013Allowed
Dr. Umapathy B.E. Vs State of Karnataka
Karnataka High Court · (2013) 4 KarLJ 292
Karnataka Police Act, 1963 — Section 20-B
High Courts03 Apr 2013
K. Peddanna Vs The Management of KSRTC
Karnataka High Court · (2013) ILR (Kar) 4335 : (2013) 6 KarLJ 70 : (2013) 4 KCCR 2762
Constitution of India, 1950 — Article 226
High Courts03 Apr 2013Dismissed
N. Mruthunjaya @ Muthu Vs State
Karnataka High Court · (2013) 2 AKR 767 : (2013) ILR (Kar) 2038 : (2013) 5 KarLJ 625
Imports and Exports (Control) Act, 1947 — Section 5, 6Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts03 Apr 2013
Nagananda and K.R. Hanumantha Raju Vs Smt. Gowramma (Died in the Year 1984) Dead by LRs (Smt. Rukminidevi and Others) and Others
Karnataka High Court · AIR 2013 Kar 137 : (2013) ILR (Kar) 2751 : (2013) 4 KCCR 2780
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Transfer of Property Act, 1882 — Section 52
High Courts03 Apr 2013
Southern Motors Vs State of Karnataka
Karnataka High Court · (2014) 79 KarLJ 533
High Courts03 Apr 2013
In Re: Synopsys (India) Private Limited
Karnataka High Court · (2013) 3 AKR 365 : (2013) ILR (Kar) 2681 : (2013) 6 KarLJ 290
Companies Act, 1956 — Section 2(7), 391, 391(2), 394
High Courts02 Apr 2013
Commissioner of Income Tax-III Vs Velankani Information Systems (P.) Ltd.
Karnataka High Court · (2014) 265 CTR 250 : (2013) 218 TAXMAN 88
Income Tax Act, 1961 — Section 115JB, 143(1), 143(2), 80-IA
High Courts02 Apr 2013Dismissed
Mrs. Zainabi Vs The Special Land Acquisition Officer and Bangalore Development Authority
Karnataka High Court · AIR 2013 Kar 188 : (2013) ILR (Kar) 4764 : (2013) 3 KCCR 2302
Civil Procedure Code, 1908 (CPC) — Section 110Land Acquisition Act, 1894 — Section 18, 28A, 28A(1), 3(d)
High Courts02 Apr 2013
Rittal India Pvt. Ltd. Vs The Union of India, Central Board of Excise and Customs and The Assistant Commissioner of Central Excise and Service Tax
Karnataka High Court · (2014) 300 ELT 226 : (2013) 40 STT 274
High Courts02 Apr 2013Dismissed
State of Karnataka Vs Saif @ Saifuddin, Naseer @ Naseeruddin and Sallu @ Salaluddin
Karnataka High Court · (2013) 04 KAR CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 323, 324, 354, 506
High Courts02 Apr 2013
Basanna and Another Vs State
Karnataka High Court · (2014) 1 Crimes 197 : (2013) 3 KarLJ 543 : (2013) 4 KCCR 3318
Criminal Procedure Code, 1973 (CrPC) — Section 446
High Courts02 Apr 2013Dismissed
Y. Panduranga and Another Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) 4 KarLJ 154
Karnataka Land Revenue Act, 1964 — Section 71
High Courts02 Apr 2013Partly Allowed
Royal Sundaram Alliance Insurance Co. Ltd. Vs Sri. Murthy @ Narashimha Murthy and P.C. Venkatareddi
Karnataka High Court · (2013) 3 AKR 661 : (2013) ILR (Kar) 6061
Civil Procedure Code, 1908 (CPC) — Section 89
High Courts01 Apr 2013
Commissioner of Income Tax and Another Vs Manipal Academy of Higher Education (MAHE)
Karnataka High Court · (2014) 266 CTR 443 : (2013) 357 ITR 114 : (2013) 218 TAXMAN 1
Income Tax Act, 1961 — Section 10(23C)(vi), 11(5)
High Courts01 Apr 2013
Commissioner of Income Tax and Another Vs Manipal Universal Learning Pvt. Ltd. (formerly known as Manipal Infocom (I) P. Ltd.)
Karnataka High Court · (2013) 359 ITR 369
High Courts01 Apr 2013Dismissed
Dilip Arjun Gavade Vs Vishnu Arjun Killekar and Another
Karnataka High Court · (2013) 3 ACC 371
High Courts01 Apr 2013
Commissioner of Income Tax Vs Raman Boards Ltd.
Karnataka High Court · (2013) 355 ITR 305 : (2013) 216 TAXMAN 103
Income Tax Act, 1961 — Section 37(1), 40A(2)(b)
High Courts01 Apr 2013
Commissioner of Income Tax Vs Mahabaleswara Enterprises
Karnataka High Court · (2013) 218 TAXMAN 287
High Courts01 Apr 2013
The SPL Lao, The Executive Engineer, The Deputy Commissioneir and The State of Karnataka Vs Hucchaih and Others
Karnataka High Court · (2013) 3 AKR 402 : (2013) ILR (Kar) 2088 : (2013) 3 KCCR 2408
Constitution of India, 1950 — Article 21, 300ALand Acquisition Act, 1894 — Section 4(1), 5(a), 9