High Courts23 Feb 2016Dismissed
Mangala and Others Vs Mallappa and Others
Karnataka High Court · (2016) 02 KAR CK 0315
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 352 of 2,398
High Courts23 Feb 2016Disposed Off
Bangalore Urban and Rural District Co-Operative Milk Producers Societies Members and Employees Welfare Trust Bangalore Milk Union Ltd. Vs The Director of Income Tax (Exemptions)
Karnataka High Court · (2016) 382 ITR 528
Income Tax Act, 1961 - Section 12A, Section 2[15], Section 80G, Section 80G(5)(vi), Section 80G[5][vi]
High Courts23 Feb 2016Allowed
State of Karnataka Vs Nagaraja
Karnataka High Court · (2016) 2 AirKarR 494 : (2016) 2 KCCR 1509
Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 439, Section 439(2)Penal Code, 1860 (IPC) - Section 114, Section 34, Section 363, Section 366, Section 366A, Section 376
High Courts23 Feb 2016Dismissed
Lakshmaiah (Dead) By L.Rs Vs Deputy Commissioner, Chickballapur District & Others
Karnataka High Court · (2016) 3 KantLJ 593
Karnataka (Personal and Miscellaneous) Inams Abolition Act, 1954 - Section 5Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 - Section 3(1)(b), 5
High Courts23 Feb 2016Dismissed
National Insurance Company Ltd. Vs Vijayalaxmi
Karnataka High Court · (2016) AAC 1541 : (2016) 5 ALLMR 17
High Courts23 Feb 2016Dismissed
Director of Income Tax (Exemption) Vs Group Vocational Training Centre Trust
Karnataka High Court · (2016) 02 KAR CK 0310
Income Tax Act, 1961 - Section 12AA, Section 12AA(3), Section 13, Section 2(15)
High Courts23 Feb 2016Disposed Off
P.R. Commissioner of Wealth Tax, Bangalore and Others Vs M.R. Padmavathy Trust
Karnataka High Court · (2016) 02 KAR CK 0309
Wealth Tax Act, 1957 - Section 16(3), Section 17, Section 42
High Courts23 Feb 2016Partly Allowed
The National Insurance Company Ltd. and Others Vs Vijayalaxmi and Others
Karnataka High Court · (2016) 02 KAR CK 0308
Motor Vehicles Act, 1988 - Section 147, Section 166, Section 167Workmens Compensation Act, 1923 - Section 8
High Courts23 Feb 2016Dismissed
State Vs Kumara
Karnataka High Court · (2016) 02 KAR CK 0307
Criminal Procedure Code, 1973 (CrPC) - Section 309, Section 439, Section 439(2)Penal Code, 1860 (IPC) - Section 376, Section 506
High Courts23 Feb 2016Dismissed
State By Alur Police Vs Kumara
Karnataka High Court · (2016) 4 AICLR 59 : (2016) 3 KCCR 2344
Criminal Procedure Code, 1973 (CrPC) - Section 439(2)Penal Code, 1860 (IPC) - Section 378, Section 506
High Courts23 Feb 2016Dismissed
Principle Commissioner of Income Tax-4 and Others Vs Rajeev Chandrashekar
Karnataka High Court · (2016) 02 KAR CK 0305
Income Tax Act, 1961 - Section 2(22)(e), Section 2(32), Section 22, Section 23, Section 5(1)(a), Section 5(1)(b), Section 56
High Courts23 Feb 2016Allowed
ABB India Ltd. Vs The State of Karnataka and Others
Karnataka High Court · (2016) 02 KAR CK 0304
Central Sales Tax Act, 1956 - Section 9(2)Karnataka Value Added Tax Act, 2003 - Section 36
High Courts23 Feb 2016Allowed
Farm Superintendent, Central Cattle Breeding Farm and another Vs Siddalingaiah
Karnataka High Court · (2016) 2 AirKarR 484 : (2016) 3 KCCR 210 : (2016) LIC 2346
Constitution of India, 1950 — Article 16, 309
High Courts23 Feb 2016Partly Allowed
Smt. Vanishree Vs Rudhi Kumar
Karnataka High Court · (2016) 2 AirKarR 439 : (2017) 2 ICC 302 : (2016) 4 KCCR 3392
Hindu Marriage Act, 1955 — Section 13(1)(ia)
High Courts23 Feb 2016Allowed
Madan Rao and another Vs Baswantappa Bheemanna Dogani
Karnataka High Court · (2016) 2 AirKarR 450 : (2017) 1 ICC 52 : (2016) 3 KCCR 2677
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Feb 2016Allowed
Girish Vs Manager, United India Insurance Co. Ltd. and another
Karnataka High Court · (2016) AAC 1029
Motor Vehicles Act, 1988 — Section 166
High Courts23 Feb 2016Disposed Off
The Divisional Controller, KSRTC Vs Sri. N.S. Malleshetty
Karnataka High Court · (2016) 2 AirKarR 397 : (2016) 3 KCCR 213
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts23 Feb 2016Allowed
T.K. Mustafa Vs Town Panchayath and another
Karnataka High Court · (2016) 2 AirKarR 553 : (2016) 4 KCCR 3403
Specific Relief Act, 1963 — Section 37, 39
High Courts22 Feb 2016Dismissed
Sharanabasanagouda Naregal Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 228
Constitution of India, 1950 - Article 226Karnataka Panchayat Raj Act, 1993 - Section 4(1), Section 4(2)
High Courts22 Feb 2016Disposed Off
Principal Commissioner of Wealth-Tax Vs M.R. Jayaram
Karnataka High Court · (2017) 394 ITR 233
Wealth Tax Act, 1957 - Section 42