High Courts31 Jul 2014
IFB Industries Limited Vs The Commercial Tax Officer (Audit-5.3)
Karnataka High Court · (2014) 80 KarLJ 292
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 73 of 158
High Courts31 Jul 2014
The Managing Director Vs Mallappa
Karnataka High Court · (2014) 4 AKR 156 : (2014) ILR 6733
High Courts30 Jul 2014
Commissioner of Central Excise Vs Impact Safety Glass Works Pvt. Ltd. The Commissioner of Commissioner Excise and Service Tax Vs Fosroc Chemicals (India) Pvt. Ltd.
Karnataka High Court · (2015) 318 ELT 240 : (2015) 31 GSTR 50
Central Excises and Salt Act, 1944 — Section 11AC, 2(m), 2(m)(ii), 37, 4Finance Act, 1994 — Section 94Special Economic Zones Act, 2005 — Section 26
High Courts30 Jul 2014
Shashikal J. Shetty Vs The State of Karnataka
Karnataka High Court · (2014) 4 AKR 788 : (2014) ILR 6853
High Courts30 Jul 2014
Kolte Patil Developers Ltd. Vs NTI Housing Co-Operative Society
Karnataka High Court · (2014) ILR 5525 : (2015) 2 KarLJ 373
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 6 Rule 17, Order 6 Rule 6, 151Karnataka Co-operative Societies Act, 1959 — Section 125
High Courts28 Jul 2014
Ace Multi Axes Systems Ltd. Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2014) 367 ITR 266
Income Tax Act, 1961 — Section 143(1), 143(3), 263, 80IA, 80IB
High Courts25 Jul 2014
Canara Housing Development Company Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2015) 274 CTR 122
Income Tax Act, 1961 — Section 132, 132A, 139, 143(1), 143(1)(a)
High Courts25 Jul 2014
Moin Basha Kurnooli Vs The State of Karnataka
Karnataka High Court · (2015) 1 AKR 1 : (2015) CriLJ 982 : (2014) 4 KCCR 3355
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 155(2), 156(1), 157Karnataka Police Act, 1963 — Section 33, 43(1), 78, 78(1), 78(3)Prevention of Corruption Act, 1988 — Section 5, 5(4)
High Courts25 Jul 2014
Hussainappa Vs The State of Karnataka
Karnataka High Court · (2015) 1 AKR 435
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 380, 457, 460
High Courts24 Jul 2014
Matrix International Vs The Joint Commissioner of Commercial Taxes
Karnataka High Court · (2014) 79 KarLJ 529
Karnataka Value Added Tax Act, 2003 — Section 63-A
High Courts24 Jul 2014
B.R. Neelakantappa Vs G.H. Srinivasa
Karnataka High Court · (2014) 4 AKR 659 : (2014) 5 KarLJ 377
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(4), Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a)Representation of the People Act, 1951 — Section 123(4), 81(3), 83, 83(1), 86
High Courts23 Jul 2014Dismissed
Mohammed Harfath Vs State by D.J. Halli Police Station
Karnataka High Court · (2014) 5 KarLJ 272
Bonded Labour System Abolition Act, 1976 — Section 16, 17, 18Child Labour (Prohibition and Regulation) Act, 1986 — Section 14Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts23 Jul 2014
Mallikarjun Vs The State of Karnataka
Karnataka High Court · (2014) 4 AKR 734 : (2014) ILR 4666 : (2015) 1 KarLJ 495
Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 110Penal Code, 1860 (IPC) — Section 323, 341, 504, 506
High Courts23 Jul 2014
Rajeshwari Metallurgicals Private Limited Vs Indian Bank
Karnataka High Court · (2015) 1 BC 342 : (2014) 5 KarLJ 466
High Courts22 Jul 2014
CICB-Chemicon P. Ltd. Vs Commissioner of Income Tax and Others
Karnataka High Court · (2015) 371 ITR 78
Civil Procedure Code, 1908 (CPC) — Order 42 Rule 42, 100, 108Income Tax Act, 1961 — Section 148, 260A, 50
High Courts22 Jul 2014
B.S. Shantharaju Vs Commissioner of Income Tax
Karnataka High Court · (2015) 370 ITR 617
Income Tax Act, 1961 — Section 143(1), 147, 148
High Courts22 Jul 2014Dismissed
N. Narayanappa Vs Bangalore Development Authority Sudhakar Hegde Vs State of Karnataka Suresh Kumar Sharma Vs The Commissioner
Karnataka High Court · (2014) 4 AKR 289 : (2014) ILR 4995
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(1), 3(3)Constitution of India, 1950 — Article 12, 14Karnataka Town and Country Planning Act, 1961 — Section 12, 2(7)(a)(i), 81B
High Courts22 Jul 2014
Tabreez Vs State
Karnataka High Court · (2014) 5 KarLJ 481
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 149, 201, 302