High Courts26 Jun 2019Allowed
Rita Seal Vs Nallathambi .D
Karnataka High Court · (2019) 06 KAR CK 0048
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 170 of 2,399
High Courts26 Jun 2019Dismissed
G.R. Kumar Vs Assistant Commissioner
Karnataka High Court · (2019) 06 KAR CK 0038
Karnataka Gram Swaraj and Panchayat Raj Act, 1993 — Section 12, 13, 13(2), 53(4)
High Courts25 Jun 2019
Pundlika S/O Homanna Mirasihi Vs Tahasildar, Haliyal
Karnataka High Court · (2019) 06 KAR CK 0053
Karnataka Land Grabbing Prohibition Act, 2011 — Section 2(e), 2(f), 4, 4(3), 9(1), 11Code Of Criminal Procedure, 1973 — Section 313Karnataka Land Revenue Act, 1964 — Section 192A
High Courts25 Jun 2019Allowed
Charles Gregory Rego Vs Fr. Muller’s Charitable Institutions
Karnataka High Court · (2019) 06 KAR CK 0039
Karnataka Land Revenue Act, 1964 — Section 48, 48A, 48A(1)Karnataka Land Revenue Rules, 1966 — Rule 19(1)
High Courts24 Jun 2019Dismissed
S. Krishnalal Vs State Of Karnataka
Karnataka High Court · (2019) 06 KAR CK 0047
Prevention of Corruption Act, 1988 — Section 13(1)A, 13(2), 17(A), 17(3)Indian Penal Code, 1860 — Section 120B, 420, 465, 468, 471Code of Criminal Procedure, 1973 — Section 438
High Courts24 Jun 2019Allowed
Ravi Prakash Vs State Of Karnataka
Karnataka High Court · (2019) 06 KAR CK 0024
Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 61(3)
High Courts24 Jun 2019Allowed
Shrilatha Vs Manjunatha Virupakshappa Purad
Karnataka High Court · (2019) 06 KAR CK 0012
High Courts21 Jun 2019Disposed Off
Yallappa S/O Shivappa Helakkanavar Vs Avvakka @ Akkamma Claiming To Be
Karnataka High Court · (2019) 06 KAR CK 0052
Code of Civil Procedure, 1908 — Section 96(1), Order 7 Rule 11, Order 23 Rule 3A, Order 43 Rule 1AMulla's Hindu Law, Twentieth Edition, Volume I, — Section 314
High Courts19 Jun 2019Allowed
B. R. Vijibovi Vs Manager National Insurance Co., Ltd.
Karnataka High Court · (2019) 06 KAR CK 0033
Motor Vehicles Act, 1988 — Section 2(1)(l)
High Courts18 Jun 2019Allowed
Leelavathi Vs Commissioner Of Police
Karnataka High Court · (2019) 06 KAR CK 0045
Karnataka Prevention Of Dangerous Activities Of Boot Leggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Slum Grabbers, Video or Audio Pirates Act, 1985 — Section 2(g), 14Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 11
High Courts18 Jun 2019Allowed
Medical Superintendent Vs Fathima Bi
Karnataka High Court · (2019) 06 KAR CK 0023
Indian Medical Council Act, 1956 — Section 2(c), 2(k), 13, 15, 15(1), 15(2), 21, 21(1), 22, 23, 24(2), 34Karnataka Medical Registration Act, 1961 — Section 15
High Courts18 Jun 2019Dismissed
MSPL Limited Vs Union Of India
Karnataka High Court · (2019) 06 KAR CK 0020
Mines And Minerals (Development And Regulation) Act, 1957 — Section 5(1), 10A, 10A(1), 10(2), 11, 11AConstitution Of India, 1950 — Article 14, 226
High Courts18 Jun 2019Dismissed
Dr. Justice K. Bhakthavatsala Vs Senior Accounts Officer
Karnataka High Court · (2019) 06 KAR CK 0019
High Court Judges (Salaries And Conditions Of Service) Act, 1954 — Section 2(g)Administrative Tribunals Act, 1985 — Section 2(c), 10, 35(2)(c)Karnataka Administrative Tribunal (Services, Allowances And Conditions Of Services Of Chairman, Vice Chairman And Members) Rules, 1986 — Rule 1(3), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 15A
High Courts17 Jun 2019Partly Allowed
Channawwa W/O Basavaraj Tegur Vs Shridhar S/O Shrishail Attimarad
Karnataka High Court · (2019) 06 KAR CK 0035
Motor Vehicles Act, 1988 — Section 15, 15(1)Central Motor Vehicle Rules, 1989 — Rule 3
High Courts17 Jun 2019Disposed Off
Onyx Designs Vs Assistant Commissioner
Karnataka High Court · (2019) 06 KAR CK 0031
Karnataka Value Added Tax Act, 2003 — Section 3, 9, 10(2), 10(3), 11, 11[a] [1], 11[a] [2], 11[a] [3], 11[a] [4], 11[a] [5], 11[a] [6], 11[a] [7], 11[a] [8], 11(a)(9), 12, 14, 17, 18, 70, 70(2), 35, 36(1), 39(1), 72(2)Delhi Value Added Tax Act, 2004 — Section 9(2), 9[2][g]Haryana DVAT Act, 2003 — Section 8
High Courts17 Jun 2019Allowed
Infosys Limited Vs Deputy Commissioner Of Income Tax
Karnataka High Court · (2019) 06 KAR CK 0028
Income Tax Act, 1961 — Section 10A, 10AA, 10B, 34[1][a], 40[a][i], 80HHE, 80IA[4], 139, 142(1), 143(2), 143(3), 147, 148, 149, 150, 151, 152, 153
High Courts17 Jun 2019Disposed Off
Blue Dart Express Ltd. Vs Entel Limited
Karnataka High Court · (2019) 06 KAR CK 0016
Carriers Act, 1865 — Section 6, 8, 10
High Courts17 Jun 2019
Divisional Manager Vs Riyazunnissa
Karnataka High Court · (2019) 06 KAR CK 0010
High Courts14 Jun 2019
N Mohammed Zubair Vs State Of Karnataka
Karnataka High Court · (2019) 06 KAR CK 0041
Karnataka Civil Services Rules, 1958 — Rule 8(49)
High Courts14 Jun 2019Dismissed
Y. R. Lakshminarasimhaiah Vs Y. R. Lakshminarayanappa
Karnataka High Court · (2019) 06 KAR CK 0022
Code Of Civil Procedure, 1908 — Section 144, 151, Order 21 Rule 25, Order 21 Rule 26Constitution Of India, 1950 — Article 141, 144, 227