High Courts12 Jun 2018Dismissed
The Pr. Commissioner of Income-Tax and Anr @APPELLANT@Hash M/s. International Stones India Pvt. Ltd
Karnataka High Court · (2018) 06 KAR CK 0014
Income Tax Act,1961 — Section 10B, 10A(4), 260ACustoms Act, 1962
COURT ARCHIVE
Karnataka High Court judgments, 2018
519 judgments · page 8 of 26
High Courts12 Jun 2018Dismissed
Manjunatha Y V @ Thamma Manja @APPELLANT@Hash State of Karnataka
Karnataka High Court · (2018) 06 KAR CK 0013
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 143, 144, 147, 148, 149, 302, 307Arms Act, 1959 — Section 25, 27
High Courts11 Jun 2018Dismissed
Moulasab @APPELLANT@Hash State of Karnataka
Karnataka High Court · (2018) 06 KAR CK 0012
Code of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 279, 304AMotor Vehicles Act, 1988 — Section 134, 184, 187
High Courts11 Jun 2018allowed
A.L. Premkumar @APPELLANT@Hash Bruhat Bengaluru Mahanagara Palike and Anr
Karnataka High Court · (2018) 06 KAR CK 0011
Constitution of India, 1950 — Article 226, 227Prevention of Corruption Act, 1988 — Section 19(1), 22Karnataka Municipal Corporations Act
High Courts11 Jun 2018Dismissed
Sri V. Vinod D. Kamath @APPELLANT@Hash Sri Preeth Hegde
Karnataka High Court · (2018) 06 KAR CK 0010
Karnataka High Court Act, 1961 — Section 4Arbitration and Conciliation Act, 1996 — Section 34
High Courts11 Jun 2018partly allowed
Shyam Bhat @APPELLANT@Hash State by Karnataka
Karnataka High Court · (2018) 06 KAR CK 0009
Code of Criminal Procedure, 1973 — Section 374(2), 375(b)Indian Penal Code, 1860 — Section 109, 409, 467, 471, 477(a)Prevention of Corruption Act, 1988 — Section 13(2), 13(1)(c), 13(1)(d)
High Courts08 Jun 2018Dismissed
Rajan @APPELLANT@Hash State of Karnataka and Ors
Karnataka High Court · (2018) 06 KAR CK 0008
Constitution of India, 1950 — Articles 226Karnataka Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Slum-Grabbers and Video or Audio Pirates Act, 1985 — Section 2(g)Indian Penal Code, 1860 — Chapters 8, 16, 17, 22
High Courts06 Jun 2018allowed
V.S. Kanthamma @ Kanthamani and Ors @APPELLANT@Hash United India Insurance Co. Ltd. And Anr
Karnataka High Court · (2018) 06 KAR CK 0007
Motor Vehicles Act, 1988 — Section 173(1)
High Courts06 Jun 2018Disposed of
Sri Jagadeeshaiah @APPELLANT@Hash B.Prasannaiah and Anr
Karnataka High Court · (2018) 06 KAR CK 0006
Code of Civil Procedure, 1908 — Section 89, Section 96, Order 41 Rule 11, Order 41 Rule 16, Order 41 Rule 17Karnataka Court-Fees and Suits Valuation Act, 1958 — Section 66(2)(c ), 66(c )
High Courts05 Jun 2018allowed
The State of Karnataka @APPELLANT@Hash Nagaraju @ Rajanna and Ors
Karnataka High Court · (2018) 06 KAR CK 0005
Code of Criminal Procedure, 1973 — Section 161, 377, 385, 386(a), 386(c ), 428Indian Penal Code, 1860 — Section 34, 302, 304(2), 341, 342
High Courts05 Jun 2018Dismissed
Mahendra Kumar @APPELLANT@Hash Gangamma.B
Karnataka High Court · (2018) 06 KAR CK 0004
Code of Criminal Procedure, 1973 — Section 259, 262, 265, 482Negotiable Instruments Act, 1881 — Section 138, 143, 145
High Courts04 Jun 2018allowed
Sri S M Rajagopal @APPELLANT@Hash Deputy Commissioner and Ors
Karnataka High Court · (2018) 06 KAR CK 0003
Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4(1), 5, 5(2)U.P. (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2), 7(A)
High Courts01 Jun 2018allowed
Shri Amit @APPELLANT@Hash Mrs Nupur
Karnataka High Court · (2018) 06 KAR CK 0002
Family Court Act,1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 13, 13(1)(1A)(1B), 23, 25,Protection of Women from Domestic Violence Act, 2005 — Section 9, 12
High Courts01 Jun 2018Dismissed
Kullappa Major and Anr @APPELLANT@Hash Smt. C P Vijayalakshmi
Karnataka High Court · (2018) 06 KAR CK 0001
Code of Civil Procedure, 1908 — Section 96, Order 41 Rule 1Limitation Act, 1963 — Section 5
High Courts30 May 2018allowed
Gangadhar and Anr @APPELLANT@Hash State of Karnataka
Karnataka High Court · (2018) 05 KAR CK 0008
Code of Criminal Procedure, 1973 — Section 235(2), 374(2)Indian Penal Code, 1860 — Section 34, 306, 323
High Courts30 May 2018allowed
Sri R Lakshminarasimha @APPELLANT@Hash Sri Gouthamchand
Karnataka High Court · (2018) 05 KAR CK 0007
Code of Criminal Procedure, 1973 — Section 200, 482Indian Evidence Act, 1872 — Section 65Negotiable Instruments Act, 1881 — Section 20, 87, 138, 139
High Courts30 May 2018Dismissed
Mrs. Priya Mahesh and Anr @APPELLANT@Hash Sri V. Venkataraju and Anr
Karnataka High Court · (2018) 05 KAR CK 0006
Karnataka High Court Act, 1961 — Section 4Constitution of India, 1950 — Article 227
High Courts29 May 2018Disposed of
M/s Automotive Axles Ltd @APPELLANT@Hash Sri. N. Sandeshkumar and Anr
Karnataka High Court · (2018) 05 KAR CK 0005
Karnataka High Court Act, 1961 — Section 4Industrial Disputes Act, 1947 — Section 2(s), 10(1)(c )
High Courts28 May 2018partly allowed
M/s. Pragathi Krishna Gramin Bank @APPELLANT@Hash Joint Commissioner of Income Tax
Karnataka High Court · (2018) 05 KAR CK 0004
Income Tax Act, 1961 — Section 8D, 14A, 28,36(1)(8) 260ACompanies Act, 1956 — Section 4A
High Courts23 May 2018Dismissed
Swamy H.L @APPELLANT@Hash Lakshmamma Major and Ors
Karnataka High Court · (2018) 05 KAR CK 0003
Code of Civil Procedure, 1908 — Section 64, 64(1), 64(2), 100, 151, Order 21 Rule 58, Order 38 Rule 10, Order 38 Rule 11