COURT ARCHIVE

Karnataka High Court judgments, 2018

519 judgments · page 4 of 26

High Courts30 Aug 2018Allowed

The Commissioner of Income Tax and Ors @APPELLANT@Hash Smt. Meenakshi Devi Avaru and Ors

Karnataka High Court · (2018) 08 KAR CK 0031

Wealth Tax Act 1957 — Section 2(e)(a), 2(e)(a)(b), 2(m), 2(a)(e)(v), 3, 4(8), 27(A)Income Tax Act,1961 — Section 22, 24, 80(U), 269(U)(A)Transfer of Property Act, 1882 — Section 53(A)

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High Courts28 Aug 2018Dismissed

Mr. Kishore K Vasu @APPELLANT@Hash Deputy Commissioner Madikeri and Ors

Karnataka High Court · (2018) 08 KAR CK 0030

Constitution of India, 1950 — Article 226, 227

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High Courts27 Aug 2018Allowed

M/s Township Promotersi @APPELLANT@Hash M/s Mantri Promoters

Karnataka High Court · (2018) 08 KAR CK 0029

Arbitration and Conciliation Act, 1996 — Section 5, 6(a), 7, 8, 9, 10(2), 11(5), 11(6), 11(7), 11(6)(a), 27, 34, 34(2)(b)(1)Code of Criminal Procedure, 1973 — Section 482Code of Civil Procedure, 1908 — Section 151

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High Courts27 Aug 2018Dismissed

Radiant Infosystems Limited @APPELLANT@Hash The Karnataka State

Karnataka High Court · (2018) 08 KAR CK 0028

Constitution of India, 1950 — Article 226, 227Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 24(3), 25(a), 34, 37

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High Courts23 Aug 2018Allowed

Padmabhushana Dr. M.C. Modi and Ors @APPELLANT@Hash The State of Karnataka and Ors

Karnataka High Court · (2018) 08 KAR CK 0027

Code of Criminal Procedure, 1973 — Section 145, 145(1), 146, 146(1), 146(2), 482

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High Courts23 Aug 2018Dismissed

Smt. Kempamma and Ors @APPELLANT@Hash Smt. Chikkamuniyamma

Karnataka High Court · (2018) 08 KAR CK 0026

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 18 Rule 17

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High Courts23 Aug 2018Dismissed

Smt. L. Padmavathi @APPELLANT@Hash State of Karnataka and Ors

Karnataka High Court · (2018) 08 KAR CK 0025

Constitution of India, 1950 — Article 14, 15(3), 15(4), 16(4), 38, 226, 227, 243(C), 243(D), 243(E), 243(T), 243(Q), 243(R), 243(S), 243(U)Karnataka Municipalities Act, 1964 — Section 11, 11(1), 12, 12(2), 18(1)(a), 41(2), 42

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High Courts21 Aug 2018Dismissed

Pushpa B. R. and Ors @APPELLANT@Hash State of Karnataka and Ors

Karnataka High Court · (2018) 08 KAR CK 0024

Constitution of India, 1950 — Article 226, 227

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High Courts21 Aug 2018Dismissed

Sri. V.V. Chari @APPELLANT@Hash M/s. Meenakshi Developers

Karnataka High Court · (2018) 08 KAR CK 0023

Code of Criminal Procedure, 1973 — Section 200, 397, 401Negotiable Instruments Act, 1881 — Section 5, 6, 20, 118, 138, 139

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High Courts16 Aug 2018Dismissed

H.A. Anil and Ors @APPELLANT@Hash B.K. Yogish and Ors

Karnataka High Court · (2018) 08 KAR CK 0022

Motor Vehicles Act, 1988 — Section 4(1), 4(2), 7, 14, 14(2), 173(1)Industrial Disputes Act, 1947 — Section 2(j)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013

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High Courts16 Aug 2018Partly Allowed

Irappa @APPELLANT@Hash State of Karnataka

Karnataka High Court · (2018) 08 KAR CK 0021

Code of Criminal Procedure, 1973 — Section 164, 374(2)Indian Penal Code, 1860 — Section 376, 376(1)Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 7, 8

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High Courts16 Aug 2018Dismissed

Bhaskar Gowda @APPELLANT@Hash Padmaprabha Kumar Y @ P.K. Jain

Karnataka High Court · (2018) 08 KAR CK 0020

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 7 Rule 11

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High Courts16 Aug 2018Allowed

Sri G Narendra Kumar @APPELLANT@Hash Smt G Manjula and Ors

Karnataka High Court · (2018) 08 KAR CK 0019

Constitution of India, 1950 — Article 227

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High Courts16 Aug 2018Dismissed

Fayaz Ahmad Shaikh @APPELLANT@Hash 1. State of Karnataka and Anr

Karnataka High Court · (2018) 08 KAR CK 0018

Constitution of India, 1950 — Article 226, 227Karnataka Civil Services (Conduct) Rules, 1966 — Section 3(1)(ii), Rule 3(1)Karnataka Lokayukta Act, 1984 — Section 2(2), 2(8), 8, 8(1)(b), 9(5), 12(c), 12(1), 12(3)

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High Courts14 Aug 2018Allowed

Mr. Rajendra Prasad @APPELLANT@Hash Mr. B.H. Krishna

Karnataka High Court · (2018) 08 KAR CK 0017

Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Order 14 Rule 5

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High Courts13 Aug 2018Dismissed

Mr. Manjunath Dasappa and Ors @APPELLANT@Hash Trans Global Power Ltd

Karnataka High Court · (2018) 08 KAR CK 0016

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151

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High Courts13 Aug 2018Dismissed

Smt.Rathnamma and Anr @APPELLANT@Hash Smt.Shanthamma and Ors

Karnataka High Court · (2018) 08 KAR CK 0015

Code of Civil Procedure, 1908 — Section 100Transfer of Property Act, 1882 — Section 58(C)

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High Courts13 Aug 2018Allowed

The Management of M/s Hewelet Packard India Sales+ Private Limited @APPELLANT@Hash The Secretary Ministry of Labour Government of Karnataka and Anr

Karnataka High Court · (2018) 08 KAR CK 0014

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(A), 12(1)Code of Civil Procedure, 1908 — Section 20

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High Courts13 Aug 2018Disposed of

Keval Chand @APPELLANT@Hash The Manager Kerala Road Ways Ltd and Anr

Karnataka High Court · (2018) 08 KAR CK 0013

Code of Civil Procedure, 1908 — Section 96, Order 41 Rule 1, Order 41 Rule 22Carriers Act, 1865 — Section 10

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High Courts10 Aug 2018Allowed

M/s. T T K Prestige Ltd @APPELLANT@Hash The Deputy Commissioner of Income Tax

Karnataka High Court · (2018) 08 KAR CK 0012

Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Income Tax Act, 1961 — Section 139, 142, 143(1), 143(3), 147, 147(a), 147(b), 148, 153, 263

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