High Courts31 Jul 2018Dismissed
Shri. Nishchal Padhya and Anr @APPELLANT@Hash Union of India Ministry of Finance
Karnataka High Court · (2018) 07 KAR CK 0021
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 185 of 2,399
High Courts26 Jul 2018Dismissed
Sri. Theethira N. Appachu @ Titira N.Appachu @APPELLANT@Hash State of Karnataka
Karnataka High Court · (2018) 07 KAR CK 0020
Code of Criminal Procedure, 1973 — Section 227, 239, 397, 401Karnataka Government (Transaction of Business) Rules, 1977 — Rule 20Prevention of Corruption Act — Section 7, 10, 11, 13, 15, 19, 19(1)(b), 19(1)(C)
High Courts25 Jul 2018Dismissed
The Commissioner of Central Excise & Service Tax @APPELLANT@Hash M/s. Bell Ceramics Ltd.
Karnataka High Court · (2018) 07 KAR CK 0019
Central Excise Act 1944 — Section 35(G)Cenvat Credit Rules, 2002 — Rule 3, 11
High Courts24 Jul 2018Allowed
Sri. Somappa @ Swamy @APPELLANT@Hash State of Karnataka
Karnataka High Court · (2018) 07 KAR CK 0018
Code of Criminal Procedure, 1973 — Section 164, 374(2)Indian Penal Code, 1860 — Section 363, 376Indian Evidence Act, 1872 — Section 3Protection of Children from Sexual Offences Act, 2012 — Section 5(1), 6
High Courts23 Jul 2018Dismissed
B L Udaykumar and Ors @APPELLANT@Hash The State of Karnataka
Karnataka High Court · (2018) 07 KAR CK 0017
Code of Criminal Procedure, 1973 — Section 91, 173, 173(5), 173(8), 241, 242, 242(2), 242(3), 313, 482Indian Penal Code, 1860 — Section 201, 408Indian Evidence Act, 1872 — Section 3
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
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)
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
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
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
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
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)
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)
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
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)
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
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
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
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
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