High Courts13 Mar 2013
VF Arvind Brands Private Limited Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2013) 76 KarLJ 1 : (2014) 71 VST 458
Karnataka Value Added Tax Act, 2003 — Section 39(1), 64(1)
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 144 of 165
High Courts12 Mar 2013
Anwari Khanam, Azik Shariff and Naseer Vs Eshwarappa and The New India Assurance Co. Ltd. Eshwarappa Vs Anwari Khanam, Azik Shariff, Naseer and New India Assurance Co. Ltd.
Karnataka High Court · (2013) 03 KAR CK 0141
High Courts12 Mar 2013Allowed
Smt. M.N. Janaki and Others Vs Shri K.G. Venkatesh
Karnataka High Court · (2013) 03 KAR CK 0134
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts12 Mar 2013Dismissed
The Chief Traffic Manager BMTC Vs Sri. M. Narayana Reddy
Karnataka High Court · (2013) 3 LLJ 80 : (2013) LLR 642
Industrial Disputes Act, 1947 — Section 31, 31(1), 33(2)(b), 33A
High Courts12 Mar 2013
M/s. Gras Impex Pvt. Ltd. Vs The Commissioner of Commercial Taxes, Vanijya Therige Karyalaya
Karnataka High Court · (2014) 43 GST 137 : (2013) ILR (Kar) 3202 : (2013) 77 KarLJ 297 : (2014) 70 VST 318
Karnataka Value Added Tax Act, 2003 — Section 59(4), 60, 60(7), 64(2), 66
High Courts12 Mar 2013
Basavantappa Sangappa Rotti Vs Veeranna @ Veerappa
Karnataka High Court · (2013) 03 KAR CK 0041
High Courts12 Mar 2013Dismissed
The Branch Manager Vs Lakshmana, Shankara and Vasanta Shetty
Karnataka High Court · (2014) ACJ 1030 : (2013) 3 AKR 194 : (2013) ILR (Kar) 3797 : (2013) 6 KarLJ 111
Workmens Compensation Act, 1923 — Section 3(1)(b)
High Courts12 Mar 2013Dismissed
The Branch Manager Vs Sri. Vasudev and The Chairman
Karnataka High Court · (2014) ACJ 686 : (2013) 3 AKR 243 : (2013) ILR (Kar) 2693 : (2013) 6 KarLJ 95 : (2013) 4 KCCR 3482
Workmens Compensation Act, 1923 — Section 3(1)(b)
High Courts12 Mar 2013Allowed
Smt. Shobhavathi Vs Dr. Krishnoji Rao
Karnataka High Court · (2013) 4 AKR 105 : (2013) ILR (Kar) 3529 : (2013) 6 KarLJ 408 : (2013) 4 KCCR 2683
Criminal Procedure Code, 1973 (CrPC) — Section 326, 465Negotiable Instruments Act, 1881 (NI) — Section 138, 143
High Courts11 Mar 2013
Sri Sivapriya Shelters Pvt. Ltd. Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2013) 355 ITR 221
Income Tax Act, 1961 — Section 153A, 234A, 234B
High Courts11 Mar 2013
Commissioner of Income Tax Vs Subboji Rao C.H.
Karnataka High Court · (2013) 355 ITR 320 : (2013) 216 TAXMAN 132
Income Tax Act, 1961 — Section 138, 142(2A), 158BC
High Courts11 Mar 2013Dismissed
Commissioner of Income Tax and Another Vs Vijaya Bank
Karnataka High Court · (2013) 356 ITR 578
High Courts11 Mar 2013Dismissed
M/s. Gold Field Steels Pvt. Ltd. and Sri. Sundareshan Vs M/s. Sanjay Alloys Pvt. Ltd. and K.R. Varadarajan
Karnataka High Court · (2013) 2 AKR 763 : (2014) 2 BC 76 : (2013) ILR (Kar) 1607 : (2013) 6 KarLJ 343
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Mar 2013
M/s. U.B. Global Corporation Ltd., (Amalgamated with M/s. United Breweries (Holdings) Ltd. Vs The Chief Commissioner of Income Tax Bangalore - II
Karnataka High Court · (2013) 2 AKR 849 : (2013) 263 CTR 658 : (2013) ILR (Kar) 2020 : (2013) 355 ITR 87 : (2013) 77 KarLJ 415
Income Tax Act, 1961 — Section 143(3), 234B, 80HHC
High Courts11 Mar 2013
Pavan Kumar Vs The Chairman, Shree Bhuvanendra College Trust, The Principal, Shree Bhuvanendra Pre-University College and Controller of Examination, Pre-University Board
Karnataka High Court · (2013) 03 KAR CK 0056
High Courts11 Mar 2013
Karnataka Bank Ltd. Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2013) 263 CTR 299 : (2013) 356 ITR 549 : (2013) 216 TAXMAN 192
Income Tax Act, 1961 — Section 145Reserve Bank of India Act, 1934 — Section 45JA
High Courts08 Mar 2013Allowed
Nalini and Another Vs State of Karnataka
Karnataka High Court · (2013) 3 DMC 512
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498-A
High Courts08 Mar 2013
Managing Director, KSRTC Vs Sri. S. Devendran S. Devendran Vs Managing Director, Karnataka State Road Transport Corporation, (KSRTC)
Karnataka High Court · (2013) 2 AKR 692
Motor Vehicles Act, 1988 — Section 166
High Courts07 Mar 2013Allowed
Sandur Manganese and Iron Ore Ltd. Vs Narayan and Others
Karnataka High Court · (2013) 3 LLJ 410
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Industrial Disputes Act, 1947 — Section 10(4-A), 11Penal Code, 1860 (IPC) — Section 380, 457
High Courts07 Mar 2013
The Commissioner of Income Tax and The Assistant Commissioner of Income Tax Vs Nike Inc.
Karnataka High Court · (2014) 264 CTR 508 : (2013) 217 TAXMAN 1
Income Tax Act, 1961 — Section 5, 5(2), 5(2)(b), 9, 9(1)(i)