High Courts29 Jun 2018Dismissed
Dr. Sekhar.S.Iyer @APPELLANT@Hash Chief Secretary Government of Karnataka, Bangalore and Ors
Karnataka High Court · (2018) 06 KAR CK 0038
Constitution of India, 1950 — Article 164(1), 173, 226, 227
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Karnataka High Court judgments
47,963 judgments · page 186 of 2,399
High Courts27 Jun 2018allowed
Kaviraj.S @APPELLANT@Hash State of Karnataka
Karnataka High Court · (2018) 06 KAR CK 0037
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 309, 504, 511
High Courts26 Jun 2018Dismissed
M/s. Indigra Exports Pvt. Ltd @APPELLANT@Hash Deputy Commissioner of Income-tax Circle – 3 (1) (1)
Karnataka High Court · (2018) 06 KAR CK 0036
Income Tax Act,1961 — Section 92(C)(A), 260ACode of Civil Procedure, 1908 — Section 100, 103
High Courts26 Jun 2018Dismissed
Sri T.V. Narayanasamy and Anr @APPELLANT@Hash State of Karnataka and Ors
Karnataka High Court · (2018) 06 KAR CK 0035
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 71Karnataka Industrial Areas Development Act, 1996 — Section 3(1
High Courts26 Jun 2018Dismissed
Shri M A Zahid @APPELLANT@Hash Assistant Commissioner of Income Tax (OSD)
Karnataka High Court · (2018) 06 KAR CK 0034
Code of Criminal Procedure, 1973 — Section 4, 200, 280, 280(B), 438Income Tax Act,1961 — Section 220(2), 222, 276(C), 276(C)(2)Civil Procedure code, 1908 — Order 21 Rule 37
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
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
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
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
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
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
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
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
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
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
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
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
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
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
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