High Courts01 Jul 2014Disposed Off
Ningamma Vs The State of Karnataka
Karnataka High Court · (2014) 4 KarLJ 418
Karnataka Industrial Areas Development Act, 1966 — Section 28(4)
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 80 of 158
High Courts01 Jul 2014
ALP Consulting Ltd. Vs Assistant Commissioner of Service Tax
Karnataka High Court · (2014) 47 GST 177 : (2015) 37 STR 693 : (2015) 83 VST 547
Central Excises and Salt Act, 1944 — Section 14Finance Act, 2013 — Section 106, 106(1), 70, 72, 73
High Courts01 Jul 2014Dismissed
Annes Collection Private Limited Vs State Bank of India,Overseas Branch
Karnataka High Court · (2014) 5 KarLJ 258
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21
High Courts01 Jul 2014Dismissed
S.N. Prakash Vs G.V. Krishna
Karnataka High Court · (2014) 4 KCCR 2789
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 92, 92(1)
High Courts01 Jul 2014
Commissioner of Income-tax Vs Karnataka Bank Ltd.
Karnataka High Court · (2014) 226 TAXMAN 187
Income Tax Act, 1961 — Section 10(15)(h), 10(23G), 10(33), 145, 145(1)
High Courts01 Jul 2014Disposed Off
Dwaraka Social Association Vs The Commissioner of Police
Karnataka High Court · (2014) 4 KarLJ 434 : (2014) 4 KCCR 3543
High Courts01 Jul 2014
Renuka Ramnath Vs Hasham Investments and Trading Company Pvt. Ltd.
Karnataka High Court · (2014) 4 AKR 741
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts01 Jul 2014Allowed
T.B. Rajanna Vs State of Karnataka
Karnataka High Court · (2014) 07 KAR CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 46Penal Code, 1860 (IPC) — Section 120B
High Courts01 Jul 2014
The Commissioner of Income Tax, Bangalore and Others Vs Murudeshwar Decor Ltd.
Karnataka High Court · (2014) 07 KAR CK 0001
Income Tax Act, 1961 - Section 2(29BA) 32-AB 80-HH 80-IA
High Courts30 Jun 2014
Ge Be P. Lt.d Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2015) 371 ITR 32
Income Tax Act, 1961 — Section 10B, 143(3), 260A, 80HH
High Courts30 Jun 2014Allowed
The Government of Karnataka Vs Kumari Shilpa Shrishail Baragadagi
Karnataka High Court · (2014) 3 AKR 848 : (2014) ILR 5389 : (2014) 4 KCCR 3426
Civil Procedure Code, 1908 (CPC) — Section 100, 9, 96
High Courts30 Jun 2014Allowed
S. Krishnamurthy Vs State of Karnataka
Karnataka High Court · (2014) 4 AKR 107 : (2014) ILR 5335
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200Prevention of Corruption Act, 1988 — Section 13(1)(c)(d), 13(1)(c)(d)(ii), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii)
High Courts30 Jun 2014Disposed Off
Ushadevi Shrishail Dhari Vs The Karnataka Industrial Area Development Board
Karnataka High Court · (2014) 4 KarLJ 606
High Courts30 Jun 2014
Suresha Vs State
Karnataka High Court · (2014) 5 KarLJ 562
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts30 Jun 2014Allowed
D. Abdullah Sab Vs Syed Abdul Jabbar
Karnataka High Court · (2014) 4 KarLJ 461 : (2014) 4 KCCR 3539
Limitation Act, 1963 — Section 5
High Courts30 Jun 2014
Deccan Mining Syndicate Private Limited Vs The Assistant Commissioner of Commercial Taxes (Audit-1.6)
Karnataka High Court · (2014) 79 KarLJ 548
Central Sales Tax Act, 1956 — Section 9Karnataka Value Added Tax Act, 2003 — Section 39, 62
High Courts30 Jun 2014
Gulbarga Electricity Supply Company Limited Vs Union of India
Karnataka High Court · AIR 2014 Kar 161 : (2014) 4 AKR 327 : (2014) ILR 4069 : (2014) 6 KarLJ 545 : (2014) 3 KCCR 2728
Electricity Act, 2003 — Section 120, 120(2)(f), 176, 176(2)(t)
High Courts30 Jun 2014Disposed Off
State of Karnataka Vs South Indian Sugar Mills Association
Karnataka High Court · (2014) 4 KarLJ 500 : (2014) 4 KCCR 3436