COURT ARCHIVE

Karnataka High Court judgments, 2018

519 judgments · page 6 of 26

High Courts23 Jul 2018Disposed of

The Commissioner of Income Tax and Anr @APPELLANT@Hash M/s Prakash Electric Company

Karnataka High Court · (2018) 07 KAR CK 0016

Income Tax Act, 1961 — Section 47, 47(A)(3), 45, 45(1) 47(13)(B), 54, 54(F), 143(3), 147, 148, 234(A), 234(B), 260ACompanies Act, 1956 — Section 77A, 77BSecurities and Exchange Board of India Act, 1992 — Section 3

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High Courts23 Jul 2018Dismissed

M/s. Fidelity Business Services India Pvt. Ltd @APPELLANT@Hash Assistant Commissioner of Income- tax and Anr

Karnataka High Court · (2018) 07 KAR CK 0015

Income Tax Act, 1961 — Section 2(22)(e), 2(22)(d), 2(22)(iv), 10(2)(v), 25(A)(1), 46(A), 68, 69(A), 144(c)(5), 115(QA), 115(o), 253, 254, 260ACompanies Act, 1956 — Section 77A, 77BIncome Tax Act, 1922 — Section 33(4)

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High Courts20 Jul 2018Dismissed

Dasappa @APPELLANT@Hash State of Karnataka

Karnataka High Court · (2018) 07 KAR CK 0013

Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 201, 302, 498(a)Indian Evidence Act, 1872 — Section 101, 106, 114

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High Courts19 Jul 2018Disposed of

B. S. Devaraju and Ors @APPELLANT@Hash State of Karnataka Department of Agricultural Marketing and Ors

Karnataka High Court · (2018) 07 KAR CK 0012

Constitution of India, 1950 — Article 226, 227

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High Courts19 Jul 2018Dismissed

Commissioner of Income Tax @APPELLANT@Hash M/s. Maria Social Service Society and Ors

Karnataka High Court · (2018) 07 KAR CK 0011

Income Tax Act, 1961 — Section 11, 12, 12AA(3), 260AForeign Contribution (Regulation) Act, 2010

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High Courts19 Jul 2018Allowed

Telecom Employees Co-Operative Housing Society Ltd @APPELLANT@Hash State of Karnataka and Ors

Karnataka High Court · (2018) 07 KAR CK 0010

Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959

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High Courts18 Jul 2018Dismissed

Dr. Savio Pereira @APPELLANT@Hash Union of India and Ors

Karnataka High Court · (2018) 07 KAR CK 0009

Constitution of India, 1950 — Article 12, 11(2)(d), 11(2)(e), 226, 227Customs Act, 1962 — Section 129(6)

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High Courts17 Jul 2018Dismissed

Sri. Mallesh and Ors @APPELLANT@Hash Sri. Gurumurthy and Anr

Karnataka High Court · (2018) 07 KAR CK 0008

Motor Vehicles Act, 1988 — Section 140, 166(2), 168, 172(1), 173, 173(1)

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High Courts16 Jul 2018Dismissed

M/s Swiss Re Global Business Solutions India Private Limited @APPELLANT@Hash Assistant Commissioner of Income Tax

Karnataka High Court · (2018) 07 KAR CK 0007

Income Tax Act,1961 — Section 260A

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High Courts13 Jul 2018Partly Allowed

K.Yellappa and Ors @APPELLANT@Hash N.Manju and Ors

Karnataka High Court · (2018) 07 KAR CK 0006

Motor Vehicles Act, 1988 — Section 123, 128(1), 129, 173(1)

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High Courts13 Jul 2018Dismissed

Renukambike R and Ors @APPELLANT@Hash Smt Jnaneshwari State of Karnataka and Ors

Karnataka High Court · (2018) 07 KAR CK 0005

Code of Civil Procedure, 1908 — Section 151, Order 1 Rule 10Prevention of Corruption Act, 1988 — Section 7, 8, 9, 13Indian Penal Code, 1860 — Section 119, 120B, 166, 167, 418, 420, 465, 468

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High Courts05 Jul 2018Disposed of

Sri Sathish Kini @APPELLANT@Hash Smt Jnaneshwari M. H. Nutan and Ors

Karnataka High Court · (2018) 07 KAR CK 0004

Motor Vehicles Act, 1988 — Section 149(2), 149(2)(a)(ii), 173(1)Indian Evidence Act, 1872 — Section 40, 41, 42, 43, 44

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High Courts05 Jul 2018Dismissed

Dr. S Malini and Ors @APPELLANT@Hash State of Karnataka by Halasurugate Police and Anr

Karnataka High Court · (2018) 07 KAR CK 0003

Code of Criminal Procedure, 1973 — Section 154, 154(1), 154(3), 156, 482Indian Penal Code, 1860 — Section 120B, 109, 168, 176, 177, 201, 420, 468, 471

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High Courts03 Jul 2018Dismissed

Punditrao Dharenavar @APPELLANT@Hash State of Karnataka and Ors

Karnataka High Court · (2018) 07 KAR CK 0002

Constitution of India, 1950 — Article 25(1), 41(B), 51(A)(e), 51(A)(f), 226, 227, 350A

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High Courts03 Jul 2018allowed

S. Ravi and Ors @APPELLANT@Hash State of Karnataka

Karnataka High Court · (2018) 07 KAR CK 0001

Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 107, 306Indian Evidence Act, 1872 — Section 73

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High Courts29 Jun 2018Dismissed

Dr. Sekhar.S.Iyer @APPELLANT@Hash Chief Secretary Government of Karnataka, Bangalore and Ors

Karnataka High Court · (2018) 06 KAR CK 0038

Constitution of India, 1950 — Article 164(1), 173, 226, 227

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High Courts27 Jun 2018allowed

Kaviraj.S @APPELLANT@Hash State of Karnataka

Karnataka High Court · (2018) 06 KAR CK 0037

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 309, 504, 511

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High Courts26 Jun 2018Dismissed

M/s. Indigra Exports Pvt. Ltd @APPELLANT@Hash Deputy Commissioner of Income-tax Circle – 3 (1) (1)

Karnataka High Court · (2018) 06 KAR CK 0036

Income Tax Act,1961 — Section 92(C)(A), 260ACode of Civil Procedure, 1908 — Section 100, 103

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High Courts26 Jun 2018Dismissed

Sri T.V. Narayanasamy and Anr @APPELLANT@Hash State of Karnataka and Ors

Karnataka High Court · (2018) 06 KAR CK 0035

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 71Karnataka Industrial Areas Development Act, 1996 — Section 3(1

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High Courts26 Jun 2018Dismissed

Shri M A Zahid @APPELLANT@Hash Assistant Commissioner of Income Tax (OSD)

Karnataka High Court · (2018) 06 KAR CK 0034

Code of Criminal Procedure, 1973 — Section 4, 200, 280, 280(B), 438Income Tax Act,1961 — Section 220(2), 222, 276(C), 276(C)(2)Civil Procedure code, 1908 — Order 21 Rule 37

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