High Courts21 Jan 2016Disposed off
Arvind and Others Vs Tangewwa and Others
Karnataka High Court · (2016) 01 KAR CK 0277
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 2, Order 47 Rule 1
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 98 of 111
High Courts21 Jan 2016Dismissed
Commissioner of Income-Tax Vs Saravana Developers
Karnataka High Court · (2016) 289 CurTR 550 : (2016) 387 ITR 239
Income Tax Act, 1961 — Section 263
High Courts21 Jan 2016Allowed
Y.R. Iliger Vs State of Karnataka
Karnataka High Court · (2016) 01 KAR CK 0275
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 65-BPenal Code, 1860 (IPC) - Section 120-B
High Courts21 Jan 2016Allowed
Muni Anjini and Others Vs State of Karnataka and Others
Karnataka High Court · (2016) 01 KAR CK 0274
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(b), Section 151, Section 4, Section 6, Section 9Constitution of India, 1950 - Article 136, Article 226Land Acquisition Act, 1894 - Section 16
High Courts21 Jan 2016Disposed Off
Mahammed Ali Vs State of Karnataka
Karnataka High Court · (2016) 2 KantLJ 505
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts21 Jan 2016Allowed
Computer Access (P) Ltd. Vs State Bank of India and Others
Karnataka High Court · (2016) 01 KAR CK 0132
Constitution of India, 1950 - Article 300-ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, Section 13(2), Section 13(4), Section 14Transfer of Property Act
High Courts21 Jan 2016Allowed
Idols of Sri Nagareswara and Sri Kanyakaparameswari Temple and Others Vs N. Jayamma and Others
Karnataka High Court · (2016) 01 KAR CK 0131
High Courts21 Jan 2016Dismissed
The Commissioner of Income Tax and Others Vs Saravana Developers
Karnataka High Court · (2016) 01 KAR CK 0130
Income Tax Act, 1961 - Section 142(1), Section 143, Section 143(3), Section 260A, Section 263, Section 263(1)
High Courts21 Jan 2016Partly Allowed
D.C. Shivakumar - Appellant @HASH Smt. K. Meenakshi and another
Karnataka High Court · (2016) 167 AIC 385 : (2016) 4 KantLJ 74
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 1, Section 96
High Courts21 Jan 2016Allowed
Lingegowda Vs State of Karnataka and Others
Karnataka High Court · (2016) 2 KantLJ 650
Karnataka Co-operative Societies Act, 1959 - Section 109, Section 111, Section 111(2), Section 64, Section 70Penal Code, 1860 (IPC) - Section 405, Section 408, Section 409, Section 420
High Courts21 Jan 2016Disposed Off
Suresh Sharma Vs The Asst. Commissioner of Income Tax, Circle 3[1]
Karnataka High Court · (2016) 383 ITR 44
Income Tax Act, 1961 - Section 115JAA, Section 115JD, Section 139, Section 140A, Section 142, Section 143, Section 143[1], Section 143[2], Section 154, Section 234A, Section 234B, Section 234C, Section 260-A, Section 90, Section 90A, Section 91
High Courts20 Jan 2016Disposed off
Darshan B.P. and Others Vs Rajiv Gandhi University of Health Science and Others
Karnataka High Court · (2016) 01 KAR CK 0272
High Courts20 Jan 2016Disposed Off
The General Manager, ICICI Lombard Gen. Ins., Co. Ltd. and Others Vs Rajendrasingh and Others
Karnataka High Court · (2016) 01 KAR CK 0271
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 14Motor Vehicles Act, 1988 - Section 117, Section 122, Section 149, Section 149(1), Section 149(2), Section 166, Section 181, Section 3(1)
High Courts20 Jan 2016Disposed Off
Abhishek Solvent Extractions Private Limited Vs The Assistant Commissioner of Commercial Taxes (Audit-3) and Others
Karnataka High Court · (2016) 01 KAR CK 0270
Karnataka Value Added Tax Act, 2003 - Section 17, Section 38(1), Section 39(1), Section 69(1)
High Courts20 Jan 2016Disposed Off
Anantha Refinery Private Limited Vs The Assistant Commissioner of Commercial Taxes (Audit)-2 and Others
Karnataka High Court · (2016) 01 KAR CK 0269
Karnataka Value Added Tax Act, 2003 - Section 17, Section 38(1), Section 39(1), Section 69(1)
High Courts20 Jan 2016Partly Allowed
Gangamma and Others Vs K. Nagaraj and Others
Karnataka High Court · (2016) 01 KAR CK 0268
Motor Vehicles Act, 1988 - Section 10, Section 14(2)(a), Section 146, Section 147, Section 149, Section 149(2) (a) (ii), Section 187, Section 2 (47), Section 41Penal Code, 1860 (IPC) - Section 279, Section 337
High Courts20 Jan 2016Disposed Off
General Manager, ICICI Lombard Gen. Ins. Co. Ltd. Vs Rajendrasingh
Karnataka High Court · (2016) AAC 2314 : (2016) 3 CivilLJ 412 : (2016) ILRKarnataka 1409
Motor Vehicles Act, 1988 - Section 166
High Courts20 Jan 2016Disposed off
S. Parandhama and Others Vs P. Raju and Others
Karnataka High Court · (2016) 01 KAR CK 0266
Karnataka Court Fees and Suits Valuation Act, 1958 - Section 24(d), Section 38Specific Relief Act, 1963 - Section 31, Section 38, Section 7, Section 7(4)(c), Section 7(iv)(c)
High Courts20 Jan 2016Disposed Off
Anjaneya Agro Tech Private Limited Vs The Deputy Commissioner of Commercial Taxes (Audit) and Others
Karnataka High Court · (2016) 01 KAR CK 0265
Karnataka Value Added Tax Act, 2003 - Section 17, Section 38(1), Section 39(1), Section 69(1)
High Courts19 Jan 2016Disposed Off
Kaytee Switchgear Limited Vs The Deputy Commissioner of Commercial Taxes (Audit and Recovery)-2.8 and Others
Karnataka High Court · (2016) 01 KAR CK 0264
Karnataka Sales Tax Act, 1957 - Section 22-A(1), Section 6-B