COURT ARCHIVE

Karnataka High Court judgments, 2014

3,159 judgments · page 83 of 158

High Courts18 Jun 2014Dismissed

Kirloskar Electric Company Limited Vs IDBI Bank Limited

Karnataka High Court · (2015) 1 BC 273 : (2014) 4 KarLJ 447 : (2014) 4 KCCR 3665

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 21

High Courts17 Jun 2014

Commissioner of Income Tax Vs Indian Institute of Management

Karnataka High Court · (2015) 275 CTR 424 : (2015) 370 ITR 81 : (2014) 226 TAXMAN 301

Income Tax Act, 1961 — Section 10, 10(23C), 10(23C)(iiiab)

High Courts17 Jun 2014

United India Insurance Company Ltd. Vs Sharada

Karnataka High Court · (2015) 1 ACC 555 : (2016) ACJ 335 : (2015) 2 AnWR 167

Contract Act, 1872 — Section 29Motor Vehicles Act, 1988 — Section 140, 163A, 2

High Courts16 Jun 2014

Jindal Aluminium Ltd. Vs Deputy Commissioner of Income Tax (Assessment)

Karnataka High Court · (2015) 370 ITR 235

Income Tax Act, 1961 — Section 115J, 143(3), 260A, 263, 288Tea Act, 1953 — Section 4

High Courts16 Jun 2014

Commissioner of Income Tax Vs Mcdowell and Co. Ltd.

Karnataka High Court · (2014) 369 ITR 293

High Courts16 Jun 2014

K. Srinivas Murthy Vs The Secretary, Government of Karnataka

Karnataka High Court · (2015) 1 AKR 253 : (2014) 5 KarLJ 358 : (2015) 1 KCCR 154

High Courts16 Jun 2014

Tarabai Vs Venkatesh

Karnataka High Court · (2015) 1 KCCR 980

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 6, 8

High Courts13 Jun 2014

H.K. Subramanya Vs M. Shekar Shetty

Karnataka High Court · (2014) 4 AKR 601

Constitution of India, 1950 — Article 300A

High Courts13 Jun 2014Disposed Off

Shivanagouda Vs Gurusiddappa

Karnataka High Court · (2014) 06 KAR CK 0206

Penal Code, 1860 (IPC) — Section 209, 34, 406, 408, 409

High Courts13 Jun 2014

Gunashekar Vs State by Hosahalli Police

Karnataka High Court · (2015) 1 KarLJ 31

Motor Vehicles Act, 1988 — Section 183, 187Penal Code, 1860 (IPC) — Section 279, 304A

High Courts13 Jun 2014

Ex-Servicemen and Economically Weaker Section Society Vs The Deputy Conservator of Forests

Karnataka High Court · (2014) 4 AKR 746

High Courts12 Jun 2014Dismissed

Rehamansab Vs Maruti

Karnataka High Court · (2014) 06 KAR CK 0134

Motor Vehicles Act, 1988 — Section 187Penal Code, 1860 (IPC) — Section 279, 338

High Courts12 Jun 2014

State of Karnataka Vs Maintec Technologies Private Limited

Karnataka High Court · (2014) 79 KarLJ 642 : (2015) 78 VST 429

Central Sales Tax Act, 1956 — Section 6, 8, 8(1), 9Karnataka Sales Tax Act, 1957 — Section 20, 20(5), 22, 22(4)Karnataka Value Added Tax Act, 2003 — Section 19(1), 35, 35(1), 36, 37

High Courts12 Jun 2014Dismissed

Vikram Manusuk Bhai Kothari Vs The State of Karnataka

Karnataka High Court · (2014) 06 KAR CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 341, 385, 506(ii)

High Courts12 Jun 2014

Yashodamma Vs Ramesha G.

Karnataka High Court · (2014) 4 ACC 758 : (2015) ACJ 2306 : (2014) 5 KarLJ 372

Motor Vehicles Act, 1988 — Section 166, 3

High Courts11 Jun 2014

Furtado Food Products Vs The Joint Commissioner Of Commercial Taxes (Administration)

Karnataka High Court · (2014) 80 KarLJ 26

Karnataka Value Added Tax Act, 2003 — Section 5

High Courts11 Jun 2014Allowed

Minappa Vs The State

Karnataka High Court · (2014) 06 KAR CK 0207

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 304(B), 34, 498(A)

High Courts11 Jun 2014

The Commissioner of Central Excise Vs Solectron Centum Electronics Ltd.

Karnataka High Court · (2014) 309 ELT 479

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Central Excises and Salt Act, 1944 — Section 5A

High Courts11 Jun 2014

Radha-Raman Hospitality (Private) Limited Vs The Assistant Commissioner of Commercial Taxes (L.V.O.-130)

Karnataka High Court · (2014) 79 KarLJ 574

High Courts11 Jun 2014Dismissed

B. Lingamma Vs Hampinakatti Hnumanthappa

Karnataka High Court · (2014) 06 KAR CK 0079

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 96