COURT ARCHIVE

Karnataka High Court judgments, 2014

3,159 judgments · page 65 of 158

High Courts26 Aug 2014

Mohammed Harfath Vs State

Karnataka High Court · (2014) 5 KarLJ 460

Bonded Labour System Abolition Act, 1976 — Section 16, 17, 18Child Labour (Prohibition and Regulation) Act, 1986 — Section 14Criminal Procedure Code, 1973 (CrPC) — Section 439

Read judgment

High Courts26 Aug 2014Disposed Off

Indira College of Nursing Vs The Registrar,The Rajiv Gandhi University

Karnataka High Court · (2014) 08 KAR CK 0064

Read judgment

High Courts26 Aug 2014

Ananthamma Vs P. Harikishan Reddy The Branch Manager National Insurance Co.,Ltd. Vs Rangappa

Karnataka High Court · (2014) 08 KAR CK 0062

Motor Vehicles Act, 1988 — Section 163-A, 166

Read judgment

High Courts26 Aug 2014Dismissed

M.C. Ponnappa Vs State Bank of Mysore

Karnataka High Court · (2014) 4 AKR 279 : (2014) 5 KarLJ 595 : (2014) 4 KCCR 3601

Transfer of Property Act, 1882 — Section 67-A

Read judgment

High Courts26 Aug 2014

Kaizen Digital Cable Services Private Limited Vs The Deputy Commissioner of Commercial Taxes

Karnataka High Court · (2014) 08 KAR CK 0038

Karnataka Value Added Tax Act, 2003 — Section 2(29)

Read judgment

High Courts26 Aug 2014Allowed

Gold Enterprises and Property Developers Vs P. Satish Pai

Karnataka High Court · (2014) 08 KAR CK 0037

Income Tax Act, 1961 — Section 137, 138(1)(b)

Read judgment

High Courts26 Aug 2014Allowed

Jayantilal N. Shah Vs Nagarathna Murthy

Karnataka High Court · (2014) 4 AKR 728 : (2014) 6 KarLJ 116 : (2014) 4 KCCR 3812

Read judgment

High Courts26 Aug 2014Dismissed

A.C. Jayaram Vs State of Karnataka

Karnataka High Court · (2015) 1 KarLJ 163 : (2015) 4 KCCR 3305

Criminal Procedure Code, 1973 (CrPC) — Section 41-A, 438Penal Code, 1860 (IPC) — Section 34, 409, 419, 420, 465

Read judgment

High Courts25 Aug 2014

Commissioner of Income Tax Vs Tejas Networks India (P.) Ltd.

Karnataka High Court · (2015) 229 TAXMAN 40

Income Tax Act, 1961 — Section 35(1)(iv), 36(i)(iv)

Read judgment

High Courts25 Aug 2014

Green Agro Pack (P) Ltd. Vs The Commissioner of Income Tax

Karnataka High Court · (2014) 08 KAR CK 0164

Income Tax Act, 1961 — Section 10(B), 10B, 80HHB, 80HHC

Read judgment

High Courts25 Aug 2014Partly Allowed

Skytop Builders Private Limited Vs The Additional Registrar of Co-Operative Societies

Karnataka High Court · (2014) 08 KAR CK 0160

Arbitration and Conciliation Act, 1996 — Section 5, 8Karnataka Co-operative Societies Act, 1959 — Section 70

Read judgment

High Courts25 Aug 2014Dismissed

Subhadra Vs K.M. Naresh

Karnataka High Court · (2014) 08 KAR CK 0158

Read judgment

High Courts25 Aug 2014

The Commissioner of Income Tax Vs Sap Labs Pvt. Ltd.

Karnataka High Court · (2014) 271 CTR 612

Income Tax Act, 1961 — Section 143(1), 143(2), 148, 263, 92CA

Read judgment

High Courts25 Aug 2014

H.V. Srinivas Vs State of Karnataka

Karnataka High Court · (2014) 6 KarLJ 292

Karnataka Land Reforms Act, 1961 — Section 48A(1)

Read judgment

High Courts25 Aug 2014

The Secretary to Government, Revenue Department (Mujarai) Vs Prasanna Veeranjaneya Swamy Trust

Karnataka High Court · (2015) 1 AKR 608 : (2014) 6 KarLJ 447 : (2015) 2 KCCR 1559

Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 42, 43, 43(5), 43(6)

Read judgment

High Courts25 Aug 2014Allowed

Chandrappa Vs State of Karnataka

Karnataka High Court · (2014) 08 KAR CK 0090

Penal Code, 1860 (IPC) — Section 120-B, 143, 147, 148, 149

Read judgment

High Courts25 Aug 2014Partly Allowed

Nikhil Thard Vs Hanumakka

Karnataka High Court · (2014) 08 KAR CK 0087

Arbitration and Conciliation Act, 1996 — Section 11(6)

Read judgment

High Courts25 Aug 2014

Babu Vs Ratansingh Sidram Vs Babu

Karnataka High Court · (2014) 08 KAR CK 0086

Read judgment

High Courts25 Aug 2014

State of Karnataka Vs Raju

Karnataka High Court · (2014) 08 KAR CK 0079

Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 427

Read judgment

High Courts25 Aug 2014Allowed

Prajwal S. Kumar Vs Pullandaya Daivasthana Trust

Karnataka High Court · (2014) 08 KAR CK 0078

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97

Read judgment