High Courts15 Jul 2014
Commissioner of Income Tax and Others Vs Allergan India P. Ltd.
Karnataka High Court · (2015) 371 ITR 38
Income Tax Act, 1961 — Section 200, 30, 31, 32, 32
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 75 of 158
High Courts15 Jul 2014Disposed Off
L. Premkishore Vs Revajeethu Builders Developers
Karnataka High Court · (2015) ILR 452 : (2014) 4 KCCR 3194
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 149Karnataka Court Fees and Suits Valuation Act, 1958 — Section 21, 24(a)
High Courts15 Jul 2014
Abraham Vs State of Karnataka
Karnataka High Court · (2015) 2 AKR 371 : (2015) 1 KCCR 1090
Constitution of India, 1950 — Article 14Karnataka Panchayat Raj Act, 1993 — Section 140(3), 179(3), 49
High Courts15 Jul 2014
Gramox Paper and Boards Limited Vs The Local Vat Officer-200
Karnataka High Court · (2014) 80 KarLJ 62
High Courts15 Jul 2014
Mallappa Holkundi Vs The Special Director General
Karnataka High Court · (2014) 4 AKR 65
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 324, 34, 504
High Courts14 Jul 2014
Commissioner of Income Tax Vs K. Ramachandra Rao
Karnataka High Court · (2015) 277 CTR 522 : (2015) 230 TAXMAN 334
Income Tax Act, 1961 - Section 139, 139(1), 153A, 45, 54(F)
High Courts14 Jul 2014
Dream Logistics Company (India) Private Limited Vs State of Karnataka
Karnataka High Court · (2014) 80 KarLJ 35
Karnataka Value Added Tax Act, 2003 — Section 65(1)
High Courts14 Jul 2014
Ashok Vs Management of NWKRTC
Karnataka High Court · (2014) 143 FLR 722
Constitution of India, 1950 — Article 226, 227
High Courts11 Jul 2014
Patel Realty India Limited and Others Vs State and Others
Karnataka High Court · (2015) 1 AKR 150 : (2014) 4 KCCR 3831
High Courts11 Jul 2014
Alupro Building Systems Private Limited Vs The Joint Commissioner of Commercial Taxes (Admn.)
Karnataka High Court · (2014) 79 KarLJ 558
Constitution of India, 1950 — Article 265Karnataka Value Added Tax Act, 2003 — Section 38, 39, 50
High Courts11 Jul 2014Dismissed
The Oriental Insurance Co. Ltd. Vs Ramesh
Karnataka High Court · (2016) ACJ 519 : (2014) 4 AKR 158 : (2014) ILR 4681 : (2014) 4 KCCR 3411
High Courts11 Jul 2014
Bharathkumar Vs State of Karnataka
Karnataka High Court · (2014) 4 AKR 245 : (2014) ILR 4355 : (2014) 3 KCCR 2365
Constitution of India, 1950 — Article 226Karnataka Town and Country Planning Act, 1961 — Section 14A
High Courts11 Jul 2014
Harsha Enterprises Vs State of Karnataka
Karnataka High Court · (2014) 07 KAR CK 0059
Constitution of India, 1950 — Article 14, 162, 19(1), 19(i)(g), 265Karnataka Value Added Tax Act, 2003 — Section 2, 35, 38, 4, 88
High Courts11 Jul 2014
Pruthvi Stones Vs Government of Karnataka,Commissioner of Commercial Taxes
Karnataka High Court · (2014) 79 KarLJ 586
Karnataka Value Added Tax Act, 2003 — Section 22
High Courts11 Jul 2014
Vedant Fashions Pvt. Ltd. Vs Rajul Devi
Karnataka High Court · (2014) 07 KAR CK 0028
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3(a), Order 43 Rule 1
High Courts11 Jul 2014
Sri. R. Shankaran Vs The State of Karnataka
Karnataka High Court · (2014) 4 AKR 451 : (2014) ILR 4371 : (2014) 4 KCCR 2800
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(1), 3(3)Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 11A, 11-A, 16, 17, 23
High Courts10 Jul 2014
Milan Plywood Suppliers Vs State of Karnataka
Karnataka High Court · (2014) 80 KarLJ 206 : (2015) 86 VST 117
High Courts10 Jul 2014
Kolte Patil Developers Limited Vs State of Karnataka
Karnataka High Court · (2014) 79 KarLJ 553 : (2015) 85 VST 207
Karnataka Sales Tax Act, 1957 — Section 10, 12(3), 18(3), 5, 5-A
High Courts10 Jul 2014
State of Karnataka Vs Suresh Enterprises
Karnataka High Court · (2014) 79 KarLJ 659
Constitution of India, 1950 — Article 276(2)
High Courts10 Jul 2014Dismissed
Thimmakka Vs Alkurabovi
Karnataka High Court · (2014) 3 AKR 846
Motor Vehicles Act, 1988 — Section 166, 2(30)