COURT ARCHIVE

Karnataka High Court judgments, 2014

3,159 judgments · page 76 of 158

High Courts10 Jul 2014Allowed

R. Narayanappa Vs The Special Land Acquisition Officer

Karnataka High Court · (2014) 3 AKR 780 : (2014) ILR 5157 : (2014) 4 KCCR 3188

Constitution of India, 1950 — Article 300-ALand Acquisition Act, 1894 — Section 10, 18(1), 23, 4(1), 6(1)

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High Courts10 Jul 2014

The State of Karnataka Vs R. Venkatareddy

Karnataka High Court · (2015) 77 VST 130

Karnataka Sales Tax Act, 1957 — Section 3Karnataka Tax on Entry of Goods Act, 1979 — Section 4A, 4A(d), 4BMotor Vehicles Act, 1988 — Section 2, 2(16), 2(28), 2(j)

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High Courts09 Jul 2014

Resil Chemicals Private Limited Vs Commissioner of Central Excise, Bangalore 1 Commissionerate

Karnataka High Court · (2015) 77 VST 207

Factories Act, 1948 — Section 46

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High Courts09 Jul 2014

Manjunath Vs P. Nethravathi

Karnataka High Court · (2015) 1 AKR 57 : (2015) 2 DMC 154 : (2014) ILR 5141 : (2015) 2 KarLJ 173

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 504, 506

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High Courts09 Jul 2014

Microfx Vs State of Karnataka

Karnataka High Court · (2014) 79 KarLJ 663

Karnataka Value Added Tax Act, 2003 — Section 39

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High Courts09 Jul 2014

State of Karnataka Vs Zen Projects and Construction Private Limited

Karnataka High Court · (2014) 79 KarLJ 669

Karnataka Value Added Tax Act, 2003 — Section 39(1)

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High Courts09 Jul 2014

Rishab Carbons Private Limited Vs The Joint Commissioner of Commercial Taxes (Appeals-6)

Karnataka High Court · (2014) 80 KarLJ 56

Central Sales Tax Act, 1956 — Section 9Karnataka Sales Tax Act, 1957 — Section 20, 20(2)State Financial Corporations Act, 1951 — Section 29

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High Courts09 Jul 2014

Larsen and Toubro Limited Vs State of Karnataka

Karnataka High Court · (2014) 79 KarLJ 575

Karnataka Value Added Tax Act, 2003 — Section 39

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High Courts09 Jul 2014Allowed

Krishna Ganesh Bhat Vs The State of Karnataka and Others

Karnataka High Court · (2014) 07 KAR CK 0002

Criminal Procedure Code, 1973 (CrPC) - Section 397(3) 437 439(2) 482Penal Code, 1860 (IPC) - Section 34 383 384 437 504

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High Courts08 Jul 2014

Commissioner of Income Tax, Bangalore Vs Micron International Ltd.

Karnataka High Court · (2015) 229 TAXMAN 485

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High Courts08 Jul 2014Partly Allowed

K.C. Shanthi Vs A.M. Joyappa

Karnataka High Court · (2014) 3 AKR 856 : (2014) 4 KCCR 3389

Motor Vehicles Act, 1988 — Section 166

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High Courts08 Jul 2014

Mookambika Traders Vs The Commercial Tax Officer (Audit-1)

Karnataka High Court · (2014) 80 KarLJ 46

Karnataka Value Added Tax Act, 2003 — Section 62

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High Courts08 Jul 2014

Syndicate Bank Vs The Deputy Commissioner of Commercial Taxes (Recovery-1)

Karnataka High Court · (2014) 80 KarLJ 49

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High Courts08 Jul 2014Dismissed

United India Insurance Company Limited Vs Abdul Razak

Karnataka High Court · (2014) 3 AKR 860

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High Courts08 Jul 2014Dismissed

Suresh Kumar Vs S.K. Shreedevi

Karnataka High Court · (2014) 4 AKR 78 : (2014) ILR 4991 : (2014) 3 KCCR 2735

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High Courts08 Jul 2014

Masoom Vs The Secretary

Karnataka High Court · (2014) 4 AKR 54

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High Courts08 Jul 2014

Major Pankaj Rai Vs State of Karnataka

Karnataka High Court · (2014) 6 KarLJ 95

Transplantation of Human Organs and Tissues Act, 1994 — Section 18, 19, 20, 22, 22(1)

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High Courts07 Jul 2014

V. Sudharani and Others Vs Amsarpasha and Others

Karnataka High Court · (2014) 07 KAR CK 0153

Motor Vehicles Act, 1988 — Section 157, 166, 2(19), 2(30)

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High Courts07 Jul 2014

M.S. Venkatesh Vs Bharat Petroleum Corporation Ltd.

Karnataka High Court · (2014) 07 KAR CK 0152

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts07 Jul 2014

Vijayendra K.H. and Others Vs The State of Karnataka and Others

Karnataka High Court · (2014) 07 KAR CK 0126

Constitution of India, 1950 — Article 14, 16(1)

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