High Courts11 Jan 2013Allowed
Vishwaradhya Bindangi and Others Vs Kavita
Karnataka High Court · (2013) 01 KAR CK 0075
Penal Code, 1860 (IPC) — Section 114, 120, 149, 323, 494
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 161 of 165
High Courts11 Jan 2013
The Commissioner of Income Tax Vs Visvesvaraya Technological University
Karnataka High Court · (2013) 75 KarLJ 303
Income Tax Act, 1961 — Section 10(23-C)(iii-ab), 260-A, 80-G(5)
High Courts11 Jan 2013
K. Parameshwar Bhat Vs Bruhat Bangalore Mahanagara Palike and Sri Vijayakumar Patil
Karnataka High Court · (2013) 01 KAR CK 0051
Karnataka Municipal Corporations Act, 1976 — Section 321(1), 321(3)
High Courts11 Jan 2013
The Registrar Karnataka State Law University Nava Nagar, Hubli Dist. Dharwad-580025 Vs Arundhati College of Law, Dr. Babasaheb Ambedkar Vidya Vardhaka Sangh, The State of Karnataka and The Secretary Bar Council of India 21 Rouse Avenue Institutional Area, New Delhi
Karnataka High Court · (2013) 01 KAR CK 0049
High Courts11 Jan 2013
Krishna Kumar Sud Vs The Additional Commissioner of Commercial Taxes, Zone-1
Karnataka High Court · (2013) 75 KarLJ 384
Karnataka Value Added Tax Act, 2003 — Section 64(1)
High Courts11 Jan 2013
Sri. S.B. Manjunath Vs The Executive Officer
Karnataka High Court · (2013) 01 KAR CK 0040
Karnataka Panchayat Raj Act, 1993 — Section 269
High Courts11 Jan 2013
Arun Fabricators Vs The Additional Commissioner Of Commercial Taxes
Karnataka High Court · (2013) 76 KarLJ 15
Karnataka Sales Tax Act, 1957 — Section 22-A(1), 25, 5(iv), 5-B
High Courts10 Jan 2013
CBCI Society for Medical Education and St. John Medical College Vs Union of India and State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0134
High Courts10 Jan 2013
Ail Singhani Bulk Carriers Vs State of Karnataka
Karnataka High Court · (2013) 75 KarLJ 129
Karnataka Sales Tax Act, 1957 — Section 23(1)Limitation Act, 1963 — Section 5
High Courts10 Jan 2013
Sri. Shambanna @ Shambu Vs The Special Land Acquisition Officer, MUDA and Others
Karnataka High Court · (2013) 2 AKR 362 : (2013) 5 KarLJ 509 : (2013) 2 KCCR 1334
High Courts09 Jan 2013
The Commissioner of Customs, Bangalore Vs Naveed Ahamed Khan
Karnataka High Court · (2013) 75 KarLJ 168
Customs Act, 1962 — Section 111, 111(e), 123
High Courts09 Jan 2013Allowed
M/s. Fouress Engineering (India) Ltd. Vs Fouress Engineering and The Asst. Labour Commissioner
Karnataka High Court · (2013) 3 AKR 94 : (2014) 141 FLR 725 : (2013) ILR (Kar) 1531 : (2013) 5 KarLJ 382 : (2013) 2 KCCR 1747 : (2013) LabIC 2458 : (2014) LLR 592
Industrial Disputes (Karnataka) Rules, 1957 — Rule 62Industrial Disputes Act, 1947 — Section 2(s), 33(3), 33(4)
High Courts09 Jan 2013
The Commissioner of Customs Vs Akram M.D.
Karnataka High Court · (2013) 75 KarLJ 258
Customs Act, 1962 — Section 111, 130(1), 135
High Courts09 Jan 2013Dismissed
Thilakananda M.K. Vs State Of Karnataka and Basavaraj Valdor
Karnataka High Court · (2013) 01 KAR CK 0106
Constitution of India, 1950 — Article 226
High Courts09 Jan 2013
KLE Academy of Higher Education and Research Deemed University, JNMC Campus, Belgaum-590010 and Dr. Vishwanatha Dondappa Patil Vs Union of India, State of Karnataka Department of Medical Education and Medical Council of India
Karnataka High Court · (2013) 01 KAR CK 0104
High Courts09 Jan 2013
The Commissioner of Customs, Bangalore Vs Sayed Ahamed Khan
Karnataka High Court · (2013) 75 KarLJ 170
Customs Act, 1962 — Section 111, 111(e), 123
High Courts09 Jan 2013
The Commissioner of Customs Vs Javed Ahamed Khan
Karnataka High Court · (2013) 75 KarLJ 256
Customs Act, 1962 — Section 111, 111(e), 123, 135
High Courts08 Jan 2013
Basappa and Others Vs Rajshree
Karnataka High Court · (2013) 2 KCCR 1515
Penal Code, 1860 (IPC) — Section 34, 494
High Courts08 Jan 2013
Commissioner of Income Tax and Another Vs Spice Telecom
Karnataka High Court · (2013) 352 ITR 151
Income Tax Act, 1961 — Section 201(1), 201(1A), 260A