High Courts09 Jan 2018Disposed off
PEPSICO INDIA HOLDINGS PVT. LTD Vs THE DEPUTY COMMISSIONER OF COMMERCIAL TAXES
Karnataka High Court · (2018) 01 KAR CK 0158
Karnataka Value Added Tax Act, 2003, Section 62, Section 39(1)
COURT ARCHIVE
Karnataka High Court judgments, 2018
519 judgments · page 23 of 26
High Courts09 Jan 2018Dismissed
Kambanaika Vs Puttalakshmi & Anr
Karnataka High Court · (2018) 01 KAR CK 0157
Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parents
High Courts08 Jan 2018Dismissed
INDUS TRUST Vs AMITHA SRINIVAS & Ors
Karnataka High Court · (2018) 01 KAR CK 0156
High Courts08 Jan 2018
SEPCO ELECTRIC POWER Vs STATE BANK OF INDIA
Karnataka High Court · (2018) 01 KAR CK 0155
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtArbitration and Co
High Courts08 Jan 2018
B.P.MAHESH AND OTHERS Vs THE STATE OF KARNATAKA AND OTHERS
Karnataka High Court · (2018) 01 KAR CK 0154
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts08 Jan 2018Disposed off
ANNAPURNA Vs MANAGING DIRECTOR
Karnataka High Court · (2018) 01 KAR CK 0153
Constitution of India, Article 226, Article 142 - Power of High Courts to Issue certain writs - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc
High Courts08 Jan 2018
M/S.GOOGLE INDIA PRIVATE LTD Vs THE COMMISSIONER OF INCOME-TAX
Karnataka High Court · (2018) 01 KAR CK 0152
Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 40(a)(i), Sectio
High Courts08 Jan 2018Allowed
GOVINDASWAMY Vs SRI. KANTESHA & Anr
Karnataka High Court · (2018) 01 KAR CK 0151
Motor Vehicles Act, 1988, Section 166, Section 166, Section 163, Section 163, Section 163-A, Section 163-
High Courts08 Jan 2018Allowed
PUNYAMURTHY @ MURTHY & Anr Vs THE STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0150
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section
High Courts08 Jan 2018Disposed off
M/S M.K. SWAMY & SONS Vs THE COMMISSIONER OF EXCISE IN KARNATAKA & Anr
Karnataka High Court · (2018) 01 KAR CK 0149
Central Excise Act, 1944, Section 61(2)
High Courts08 Jan 2018Disposed off
SRI MAYIGE GOWDA & Ors Vs STATE OF KARNATAKA & Ors
Karnataka High Court · (2018) 01 KAR CK 0148
Constitution of India, Article 21 - Amendment of the Schedule
High Courts08 Jan 2018Allowed
Sri Madhusudan Rao @ Madhu Vs State of Karnataka
Karnataka High Court · (2018) 01 KAR CK 0147
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section
High Courts08 Jan 2018Allowed
DEEPTHI PONUGUPATI & Ors Vs THE STATE OF KARNATAKA & Anr
Karnataka High Court · (2018) 01 KAR CK 0146
Indian Penal Code, 1860, Section 34, Section 323, Section 506, Section 504, Section 341 - Acts done by several persons in furthera
High Courts08 Jan 2018Allowed
TAYAMMA & Ors Vs STATE OF KARNATAKA
Karnataka High Court · (2018) 01 KAR CK 0145
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 149, Section
High Courts08 Jan 2018Disposed off
SRI. GANESH. S Vs STATE OF KARNATAKA & Ors
Karnataka High Court · (2018) 01 KAR CK 0143
High Courts08 Jan 2018Disposed off
DASHARATHI DIXIT & Ors Vs SADANANDA & Ors
Karnataka High Court · (2018) 01 KAR CK 0142
High Courts08 Jan 2018Disposed off
M/S ADITHYA TEXTILES Vs KARNATAKA INDUSTRIAL AREA
Karnataka High Court · (2018) 01 KAR CK 0141
High Courts08 Jan 2018Allowed
NATIONAL INSURANCE CO. LTD. Vs SRI ABHI @ ABHILASH & Anr
Karnataka High Court · (2018) 01 KAR CK 0140
Workmens Compensation Act, 1923, Section 3 -Karnataka Motor Vehicles Rules, 1989, - Rule 100, Rule 100(1)
High Courts08 Jan 2018Disposed off
C.J. Mumtaz Ahmed & Ors Vs The Chief Officer & Anr
Karnataka High Court · (2018) 01 KAR CK 0139
Code of Civil Procedure, 1908, Section 151, Order 39Rule 1, Order 39Rule 2 - Saving of Inherent powers of CourtKarnataka Public
High Courts08 Jan 2018Dismissed
H.R.RAGHAVENDRA & Ors Vs THE STATE OF KARNATAKA & Ors
Karnataka High Court · (2018) 01 KAR CK 0003