High Courts13 Oct 2014
The Commissioner of Income Tax Vs Canara Bank
Karnataka High Court · (2014) 10 KAR CK 0072
Finance Act, 2001 — Section 36, 36(1)(vii), 36(1)(viia), 36(1)(viia)(a), 36(2)
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 43 of 158
High Courts13 Oct 2014
The Superintendent of Customs Head Quarters Preventive Unit Vs Mohammed Zulkar Ali Bin Abdul Mazjid
Karnataka High Court · (2015) 316 ELT 188
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c), 23, 23(c), 28, 41
High Courts13 Oct 2014
The Divisional Manager National Insurance Company Ltd. Vs Mohammed Gouse
Karnataka High Court · (2014) 10 KAR CK 0062
High Courts13 Oct 2014
B.N. Surendra Vs Shivaswamy
Karnataka High Court · (2014) 10 KAR CK 0059
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), 106, 96
High Courts13 Oct 2014
D. Bhaktavatsala Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 34, 354, 504, 506
High Courts13 Oct 2014
Manjunatha Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 504
High Courts10 Oct 2014
C.N. Anantharam Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2015) 275 CTR 329 : (2015) 230 TAXMAN 34
Income Tax Act, 1961 — Section 22, 54, 54(1)
High Courts10 Oct 2014
Puttasrinivasu Vs Srinivasu Srinivasu Vs Puttasrinivasa
Karnataka High Court · (2014) 10 KAR CK 0194
High Courts10 Oct 2014
Bangalore International Airport Limited Vs United Breweries (Holdings) Limited United Breweries (Holdings) Limited Vs Bangalore International Airport Limited
Karnataka High Court · (2014) ILR 6184 : (2015) 1 KCCR 1
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3(5), 115, 151Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 126, 59, 60, 61
High Courts10 Oct 2014
L. Shanti Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0120
Penal Code, 1860 (IPC) — Section 34, 420, 465, 468, 471
High Courts10 Oct 2014
R. Shivaraju Vs The State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 439, 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 417, 418
High Courts10 Oct 2014
Vinod Aloysius Miranda Vs Angeline Sylvia Sophia Menezes
Karnataka High Court · (2014) 10 KAR CK 0109
Divorce Act, 1869 — Section 10(1)(ix)Family Courts Act, 1984 — Section 19
High Courts10 Oct 2014
The Karnataka Industrial Areas Development Board Vs Karimsab
Karnataka High Court · (2014) 10 KAR CK 0108
Karnataka Industrial Areas Development Act, 1966 — Section 28(4)
High Courts10 Oct 2014
Shankar Kumar Vs State
Karnataka High Court · (2014) 10 KAR CK 0079
Karnataka Land Revenue Act, 1964 — Section 192A, 192APenal Code, 1860 (IPC) — Section 447
High Courts10 Oct 2014
The Commissioner of Income Tax Vs Yashoda Shetty
Karnataka High Court · (2015) 371 ITR 75
Income Tax Act, 1961 — Section 132, 132(3), 158BB
High Courts10 Oct 2014
Basaveshwara Nagareeka Vs M.A. Sethuram
Karnataka High Court · (2014) 10 KAR CK 0060
Karnataka Urban Development Authorities Act, 1987 — Section 2(h), 39
High Courts10 Oct 2014
State By Mico Layout Police Bangalore City Vs Mohammed Thoseef
Karnataka High Court · (2014) 10 KAR CK 0015
Penal Code, 1860 (IPC) — Section 302
High Courts10 Oct 2014
Syed Yakub Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3Evidence Act, 1872 — Section 113B
High Courts10 Oct 2014
The Divisional Controller NEKRTC Vs Rukmuddin
Karnataka High Court · (2014) 10 KAR CK 0009
High Courts10 Oct 2014
K. Jagadeesh Reddy Vs Karnataka State Transport Authority
Karnataka High Court · (2014) 10 KAR CK 0007
Constitution of India, 1950 — Article 162, 298Motor Vehicles Act, 1988 — Section 100, 100(3), 103, 104, 2(28A)