COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 182 of 2,399

High Courts26 Oct 2018Disposed Off

Venkatesh R Desai Vs Smt.Pushpa Hosmani

Karnataka High Court · (2018) 10 KAR CK 0014

Karnataka Court Fees and Suits Valuation Act, 1958 — Section 10, 11, 11(2)(5), 35, 35(2)Code of Civil Procedure, 1908 — Section 149, Order 14 Rule 2, Order 7 Rule 11Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12(2), 12(4)©, 25, 40

High Courts25 Oct 2018Allowed

Pushpalatha N.V Vs V.Padma

Karnataka High Court · (2018) 10 KAR CK 0013

Hindu Succession Act, 1956 — Section 6, 8Evidence Act, 1872 — Section 101, 102

High Courts25 Oct 2018Dismissed

M/s. Prosper Jewel Arcade LLP Vs Deputy Commissioner Commercial Taxes

Karnataka High Court · (2018) 10 KAR CK 0012

Karnataka Value Added Tax Act, 2003 — Section 39(1), 62Karnataka Goods and Services Tax Act, 2017 — Section 173, 174, 174(1)(d), 174(1)(e)Constitution of India, 1950 — Article 226, 246A

High Courts23 Oct 2018Disposed Off

Abdulrajak S/O Mohammdgous Vs Abdul Rahiman S/O Fakruddin

Karnataka High Court · (2018) 10 KAR CK 0011

Code of Civil Procedure, 1908 — Order 39 Rule 2A, Order 39 Rules 1, Order 39 Rules 2, Order 41 Rule 27/li>

High Courts23 Oct 2018Allowed

Mallappa S/O Malkajappa Hatti Vs Shankremma @ Gouramma

Karnataka High Court · (2018) 10 KAR CK 0010

Code of Civil Procedure, 1908 — Order 23 Rule 3

High Courts22 Oct 2018Allowed

Ashok Kumar Sinha Vs Union Of India

Karnataka High Court · (2018) 10 KAR CK 0009

Indian Penal Code, 1860 — Section 34, 363, 364Hindu Marriage Act, 1955 — Section 13Code of Criminal Procedure, 1973 — Section 166A

High Courts12 Oct 2018Disposed of

Sri Gangadhara Vs State Of Karnataka

Karnataka High Court · (2018) 10 KAR CK 0008

Karnataka Land Grabbing Prohibition Act, 2011 — Section 1(2), 2(d)(e)(f), 7(1), 7, 9, 9(1)(2)(3), 13, 20Constitution of India, 1950 — Article 227

High Courts12 Oct 2018Dismissed

Smt. Lakshmamma Vs State Of Karnataka

Karnataka High Court · (2018) 10 KAR CK 0007

Karnataka Gram Swaraj and Panchayat Raj Act, 1993 — Section 5, 45, 48, 49, 49(1), 49(2), 50, 140, 179Constitution of India, 1950 — Article 14, 21Karnataka Panchayat Raj (Motion of No-Confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3(7)

High Courts11 Oct 2018Dismissed

Sardar Veerangouda Patil Mahila Vidya Peeth Vs Basantkumar s/o. Thimmanagouda patil

Karnataka High Court · (2018) 10 KAR CK 0006

Charitable and Religious Trust Act, 1920 — Section 3, 7Karnataka High Court Act, 1961 — Section 4Constitution of India, 1950 — Article 226, 227

High Courts09 Oct 2018

M/S Distillers Company (P) Ltd Vs Karnataka Industrial Area Development Board

Karnataka High Court · (2018) 10 KAR CK 0005

Constitution of India, 1950 — Article 226

High Courts09 Oct 2018Disposed of

C.S.Mahesh Vs Nagaprasad Srinivasan

Karnataka High Court · (2018) 10 KAR CK 0004

Karnataka Stamp Act, 1957 — Section 33, 33(1), 33(2)

High Courts05 Oct 2018Dismissed

Smt. Ponnurangamma And Ors Vs Smt. Indira Deenadayalu Naidu And Ors

Karnataka High Court · (2018) 10 KAR CK 0003

Code of Civil Procedure, 1908 — Section 47, 151, Order 19 Rule 97, Order 19 Rule 99, Order 19 Rule 101, Order 9 Rule 13, Order 9 Rule 14

High Courts05 Oct 2018Dismissed

Dr. Vijay Mallya Vs State Bank Of India

Karnataka High Court · (2018) 10 KAR CK 0002

Recovery of Debts due to Banks and Financial Institutions Act, 1993 — Section 19, 20, 21General Clauses Act, 1897 — Section 6, 217(4)

High Courts05 Oct 2018Dismissed

Capt G R Gopinath Vs Syndicate Bank

Karnataka High Court · (2018) 10 KAR CK 0001

Recovery of Debts due to Banks and Financial Institutions Act, 1993 — Section 21

High Courts26 Sept 2018Allowed

Kelsi Katte Mahammed Shakir Vs Superintendent of Customs

Karnataka High Court · (2018) 09 KAR CK 0011

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(xxiii), 9, 37Customs Act, 1962 — Section 42, 108, 114, 135

High Courts26 Sept 2018Allowed

M/s J.C.Gupta & Sons A registered firm of partners Vs R.Narasimha Reddy

Karnataka High Court · (2018) 09 KAR CK 0010

High Courts26 Sept 2018Allowed

Lundbeck India Private Limited Vs State of Karnataka

Karnataka High Court · (2018) 09 KAR CK 0009

Drugs and Magic Remedies (Objectionable Advertisements) Rules, 1955 — Section 3(d), 3, 4, 5, 6, 14, 203, 204Code of Criminal Procedure, 1973 — Section 156(3, 200)Drugs and Magic Remedies (Objectionable Advertisements) Rules, 1955 — Rule 5

High Courts26 Sept 2018Allowed

Sri Srinath Mangalore Vs State of Karnataka

Karnataka High Court · (2018) 09 KAR CK 0008

Karnataka Municipal Corporations Act, 1976 — Section 34, 120B, 201, 321, 321B, 420, 406Code of Criminal Procedure, 1973 — Section 2(s), 161Constitution of India, 1950 — Article 226, 227

High Courts25 Sept 2018Allowed

Pr. Commissioner of Income Tax Vs M/s. Chamundi Winery and Distillery

Karnataka High Court · (2018) 09 KAR CK 0006

Income Tax Act 1961 — Section 2(24), 10(2), 16(1)(c), 28, 29, 37, 143(3), 260A

High Courts24 Sept 2018Dismissed

Smt.Sangeetha Vs Sri.Krishna Chari

Karnataka High Court · (2018) 09 KAR CK 0007

Motor Vehicles Act, 1988 — Section 2(30), 146, 147, 147(1)(b)(i), 163A, 163B, 166Workmen’s Compensation Act, 1923 — Section 3(1)