COURT ARCHIVE

Karnataka High Court judgments, 2018

519 judgments · page 7 of 26

High Courts26 Jun 2018Dismissed

M/s Dhammanagi Property Developers @APPELLANT@Hash Additional Commissioner of Commercial Taxes Zone-1

Karnataka High Court · (2018) 06 KAR CK 0033

Karnataka Value Added Tax Act, 2003 — Section 2(6), 3(2), 36, 39(1), 62(6), 64(1), 66(1), 72(2)Karnataka Sales Tax Act, 1957 — Section 2[1][t], 5(B), 17[6]Transfer of Property Act, 1882

Read judgment

High Courts25 Jun 2018allowed

Shivaprasad @ Shiva @APPELLANT@Hash State by Banasawadi Police

Karnataka High Court · (2018) 06 KAR CK 0032

Code of Criminal Procedure, 1973 — Section 216(4), 217, 232, 313, 374(2), 465, 535, 537Indian Penal Code, 1860 — Section 302, 306, 392, 397

Read judgment

High Courts25 Jun 2018Dismissed

Gopal S. Pandit @APPELLANT@Hash The Commissioner of Income Tax and Anr

Karnataka High Court · (2018) 06 KAR CK 0031

Income Tax Act, 1961 — Section 45, 54(B), 119, 139, 143(3), 144(B)(A), 153(A), 153(D), 260A

Read judgment

High Courts25 Jun 2018Dismissed

The Pr. Commissioner of Income Tax Cit(A) and Anr @APPELLANT@Hash M/s. Softbrands India P. Ltd

Karnataka High Court · (2018) 06 KAR CK 0030

Income Tax Act, 1961 — Section 92, 92(A), 92(B), 92(c ), 94(B), 133(6), 143, 147, 144©, 253, 253(1)(D), 254, 260A, 260(6)(A), 261Code of Civil Procedure, 1908 — Section 100, 103, 110

Read judgment

High Courts25 Jun 2018Dismissed

The Pr. Commissioner of Income Tax Cit(A) and Anr @APPELLANT@Hash M/s Acer India Pvt. Ltd

Karnataka High Court · (2018) 06 KAR CK 0029

Income Tax Act, 1961 — Section 37, 260A

Read judgment

High Courts22 Jun 2018Dismissed

Sri Santhosha and Ors @APPELLANT@Hash State by Maddur Police Station

Karnataka High Court · (2018) 06 KAR CK 0028

Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 143, 148, 149, 302, 307, 324

Read judgment

High Courts22 Jun 2018allowed

Mahammad Shariff and Anr @APPELLANT@Hash State of Karnataka

Karnataka High Court · (2018) 06 KAR CK 0027

Code of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 34, 302, 397Indian Evidence Act, 1872 — Section 9

Read judgment

High Courts21 Jun 2018Dismissed

The Pr. Commissioner of Income Tax Cit(A) and Anr @APPELLANT@Hash M/s Deccan Mining Syndicate Pvt. Ltd

Karnataka High Court · (2018) 06 KAR CK 0039

Income Tax Act,1961 — Section 10B, 132, 133(A), 260A, 271, 271(1)(c), 274

Read judgment

High Courts21 Jun 2018allowed

Shivaraju and Ors @APPELLANT@Hash State of Karnataka

Karnataka High Court · (2018) 06 KAR CK 0026

Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 34, 323, 324, 341, 504

Read judgment

High Courts20 Jun 2018Dismissed

N. Chalapathi and Ors @APPELLANT@Hash State of Karnataka and Anr

Karnataka High Court · (2018) 06 KAR CK 0025

Code of Criminal Procedure, 1973 — Section 197, 200, 203, 482Karnataka Education Act, 1983 — Section 117, 121, 138Indian Penal Code, 1860 — Section 120B, 409, 417, 418, 465, 468

Read judgment

High Courts20 Jun 2018Dismissed

Anand Balkrishna Appugol @APPELLANT@Hash Nana Dhondiba Desai and Anr

Karnataka High Court · (2018) 06 KAR CK 0024

Code of Criminal Procedure, 1973 — Section 482Karnataka Protection of Interest of Depositors in Financial Establishment Act, 2004 — Section 2(4), 3, 4, 6, 7, 8, 9, 18Karnataka Co-operative Societies Act, 1959 — Section 2A(6), 28A

Read judgment

High Courts20 Jun 2018Dismissed

The Commissioner of Central Excise @APPELLANT@Hash M/s. Indian Telephone Industries Limited

Karnataka High Court · (2018) 06 KAR CK 0023

Central Excise Act, 1944 — Section 11B, 35G

Read judgment

High Courts19 Jun 2018Dismissed

The Commissioner of Income-Tax Park view Building and Anr @APPELLANT@Hash M/s Agricultural Produce Market Committee

Karnataka High Court · (2018) 06 KAR CK 0022

Income Tax Act,1961 — Section 11(1)(a), 11(2), 12A, 28, 29, 30, 32, 32(1), 32(2), 34, 43(c), 56, 57, 58, 59, 260A, 263

Read judgment

High Courts19 Jun 2018allowed

Mr. Ankur Gupta and Anr @APPELLANT@Hash Central Adoption and Resources Agency and Ors

Karnataka High Court · (2018) 06 KAR CK 0021

Constitution of India, 1950 — Articles 226, 227Hague Convention, 1993 — Articles 4(b)Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 2(3), 2(52), 31, 32, 35, 36, 37, 40, 41(3), 59(1), 68

Read judgment

High Courts14 Jun 2018partly allowed

Sri. Thomas @APPELLANT@Hash State of Karnataka

Karnataka High Court · (2018) 06 KAR CK 0020

Code of Criminal Procedure, 1973 — Section 374(2), 428Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 353, 447Arms Act, 1959 — Section 3, 27

Read judgment

High Courts14 Jun 2018allowed

Naga @APPELLANT@Hash State of Karnataka

Karnataka High Court · (2018) 06 KAR CK 0019

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 143, 144, 147, 148, 149, 302, 307Arms Act, 1959 — Section 25, 27

Read judgment

High Courts14 Jun 2018Dismissed