COURT ARCHIVE

Karnataka High Court judgments, 2018

519 judgments · page 3 of 26

High Courts12 Oct 2018Dismissed

Smt. Lakshmamma Vs State Of Karnataka

Karnataka High Court · (2018) 10 KAR CK 0007

Karnataka Gram Swaraj and Panchayat Raj Act, 1993 — Section 5, 45, 48, 49, 49(1), 49(2), 50, 140, 179Constitution of India, 1950 — Article 14, 21Karnataka Panchayat Raj (Motion of No-Confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3(7)

High Courts11 Oct 2018Dismissed

Sardar Veerangouda Patil Mahila Vidya Peeth Vs Basantkumar s/o. Thimmanagouda patil

Karnataka High Court · (2018) 10 KAR CK 0006

Charitable and Religious Trust Act, 1920 — Section 3, 7Karnataka High Court Act, 1961 — Section 4Constitution of India, 1950 — Article 226, 227

High Courts09 Oct 2018

M/S Distillers Company (P) Ltd Vs Karnataka Industrial Area Development Board

Karnataka High Court · (2018) 10 KAR CK 0005

Constitution of India, 1950 — Article 226

High Courts09 Oct 2018Disposed of

C.S.Mahesh Vs Nagaprasad Srinivasan

Karnataka High Court · (2018) 10 KAR CK 0004

Karnataka Stamp Act, 1957 — Section 33, 33(1), 33(2)

High Courts05 Oct 2018Dismissed

Smt. Ponnurangamma And Ors Vs Smt. Indira Deenadayalu Naidu And Ors

Karnataka High Court · (2018) 10 KAR CK 0003

Code of Civil Procedure, 1908 — Section 47, 151, Order 19 Rule 97, Order 19 Rule 99, Order 19 Rule 101, Order 9 Rule 13, Order 9 Rule 14

High Courts05 Oct 2018Dismissed

Dr. Vijay Mallya Vs State Bank Of India

Karnataka High Court · (2018) 10 KAR CK 0002

Recovery of Debts due to Banks and Financial Institutions Act, 1993 — Section 19, 20, 21General Clauses Act, 1897 — Section 6, 217(4)

High Courts05 Oct 2018Dismissed

Capt G R Gopinath Vs Syndicate Bank

Karnataka High Court · (2018) 10 KAR CK 0001

Recovery of Debts due to Banks and Financial Institutions Act, 1993 — Section 21

High Courts26 Sept 2018Allowed

Kelsi Katte Mahammed Shakir Vs Superintendent of Customs

Karnataka High Court · (2018) 09 KAR CK 0011

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(xxiii), 9, 37Customs Act, 1962 — Section 42, 108, 114, 135

High Courts26 Sept 2018Allowed

M/s J.C.Gupta & Sons A registered firm of partners Vs R.Narasimha Reddy

Karnataka High Court · (2018) 09 KAR CK 0010

High Courts26 Sept 2018Allowed

Lundbeck India Private Limited Vs State of Karnataka

Karnataka High Court · (2018) 09 KAR CK 0009

Drugs and Magic Remedies (Objectionable Advertisements) Rules, 1955 — Section 3(d), 3, 4, 5, 6, 14, 203, 204Code of Criminal Procedure, 1973 — Section 156(3, 200)Drugs and Magic Remedies (Objectionable Advertisements) Rules, 1955 — Rule 5

High Courts26 Sept 2018Allowed

Sri Srinath Mangalore Vs State of Karnataka

Karnataka High Court · (2018) 09 KAR CK 0008

Karnataka Municipal Corporations Act, 1976 — Section 34, 120B, 201, 321, 321B, 420, 406Code of Criminal Procedure, 1973 — Section 2(s), 161Constitution of India, 1950 — Article 226, 227

High Courts25 Sept 2018Allowed

Pr. Commissioner of Income Tax Vs M/s. Chamundi Winery and Distillery

Karnataka High Court · (2018) 09 KAR CK 0006

Income Tax Act 1961 — Section 2(24), 10(2), 16(1)(c), 28, 29, 37, 143(3), 260A

High Courts24 Sept 2018Dismissed

Smt.Sangeetha Vs Sri.Krishna Chari

Karnataka High Court · (2018) 09 KAR CK 0007

Motor Vehicles Act, 1988 — Section 2(30), 146, 147, 147(1)(b)(i), 163A, 163B, 166Workmen’s Compensation Act, 1923 — Section 3(1)

High Courts07 Sept 2018Allowed

Mr. Sahaji P.B and Anr @APPELLANT@Hash State of Karnataka

Karnataka High Court · (2018) 09 KAR CK 0005

Code of Criminal Procedure, 1973 — Section 397, 401Chit Funds Act, 1982 — Section 2(b), 2(e), 4, 9(2), 19, 19(1), 19(3), 19(4), 76Indian Penal Code, 1860 — Section 420

High Courts06 Sept 2018Dismissed

Bajaj Allianz General Insurance Co. Ltd @APPELLANT@Hash Pompapathi @ Pompanna and Ors

Karnataka High Court · (2018) 09 KAR CK 0004

Motor Vehicles Act, 1988 — Section 15, 19, 20, 21, 22, 23, 24, 149, 149(2), 170, 173(1)

High Courts05 Sept 2018Dismissed

1. M/s. Vapi Care Pharma Pvt. Ltd and Ors @APPELLANT@Hash State of Karnataka

Karnataka High Court · (2018) 09 KAR CK 0003

Constitution of India, 1950 — Article 14, 136, 226. 227Code of Criminal Procedure, 1973 — Section 200, 482Drugs and Cosmetics Act, 1940 — Section 17B(d). 18(a)(i), 24, 25(4), 27(c), 27(d)

High Courts03 Sept 2018Dismissed

M/s Dream Merchants Events and Entertainment Groups @APPELLANT@Hash State of Karnataka and Ors

Karnataka High Court · (2018) 09 KAR CK 0002

Karnataka High Court Act, 1961 — Section 4Karnataka Entertainment Tax Act, 1958 — Section 2(e), 2(e)(3), 2(k), 3, 3(A), 3(C), 4, 4(A), 4(A)(A), 4(B), 4(C), 4(E), 4(F), 4(G), 6(A)(3), 6(A)(4)

High Courts03 Sept 2018Allowed

Shri Shrishail Shivappa Koujalagi @APPELLANT@Hash The Inspector General of Police and Ors

Karnataka High Court · (2018) 09 KAR CK 0001

Constitution of India, 1950 — Article 14, 136, 226. 227Indian Penal Code, 1860 — Section 406, 420

High Courts31 Aug 2018Disposed of

Karnataka Rajya Vikalachetnara Rakshana Samiti @APPELLANT@Hash Indian Oil Corporationi and Ors

Karnataka High Court · (2018) 08 KAR CK 0033

Constitution of India, 1950 — Article 226, 227Right of Persons with Disabilities Act, 2016 — Section 19, 31, 34, 35, 37

High Courts31 Aug 2018Dismissed

The State of Karnataka and Ors @APPELLANT@Hash M/s. WS Retail Services Private Limited and Ors

Karnataka High Court · (2018) 08 KAR CK 0032

Karnataka High Court Act, 1961 — Section 4Income Tax Act,1961 — Section 88, 140(A)(1)Finance (No.2) Act, 1998 — Section 96