High Courts16 Feb 2016Partly Allowed
The Divisional Manager United India Insurance Company Limited Vs Rajesh Selvaraju and Others
Karnataka High Court · (2016) 02 KAR CK 0193
Motor Vehicles Act, 1988 - Section 166
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 358 of 2,398
High Courts16 Feb 2016Dismissed
The Commissioner of Income Tax and Others Vs Chaitanya Properties Pvt. Ltd.
Karnataka High Court · (2016) 02 KAR CK 0192
Income Tax Act, 1961 - Section 10A, Section 139, Section 142, Section 143, Section 143(3), Section 147, Section 148, Section 148, Section 149, Section 150, Section 151, Section 152, Section 153, Section 45(2)
High Courts16 Feb 2016Allowed
Mahadev Vs Nagawa and Others
Karnataka High Court · (2016) 02 KAR CK 0191
Civil Procedure Code, 1908 (CPC) - Section 54Registration Act, 1908 - Section 17
High Courts16 Feb 2016Allowed
Sikander Vs State of Karnataka
Karnataka High Court · (2016) 02 KAR CK 0190
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 107, Section 304B, Section 306, Section 498A
High Courts16 Feb 2016Disposed Off
P. Srinivasappa Vs Union of India
Karnataka High Court · (2016) 5 KantLJ 157
Constitution of India, 1950 - Article 226, 227
High Courts16 Feb 2016Disposed Off
Pratham Motors Private Limited Vs State of Karnataka and Others
Karnataka High Court · (2016) 02 KAR CK 0188
Karnataka Value Added Tax Act, 2003 - Section 30, Section 30(3), Section 39(2)
High Courts16 Feb 2016Allowed
Tirupathi Traders Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2016) 02 KAR CK 0187
Central Sales Tax Act, 1956 - Section 9[2]
High Courts16 Feb 2016Dismissed
Prem Chand Grag Vs Central Bureau of Investigation
Karnataka High Court · (2016) 3 AirKarR 143 : (2016) 4 KCCR 547
Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts16 Feb 2016Allowed
Sikander alias Gouruba Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 650 : (2016) 4 KCCR 479
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 306
High Courts16 Feb 2016Allowed
Munilakshmamma and Others Vs Bangalore Development Authority and Others
Karnataka High Court · (2016) 02 KAR CK 0184
Land Acquisition Act, 1894 - Section 16(2)
High Courts16 Feb 2016Dismissed
Anandamma Vs N. Leela Kumar
Karnataka High Court · (2016) 02 KAR CK 0183
High Courts16 Feb 2016Dismissed
State by Lokayuktha Police, Mysore Vs Gurumallappa
Karnataka High Court · (2016) 2 AirKarR 518 : (2016) 4 KCCR 3453
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts16 Feb 2016Allowed
U.R. Bheemal Vs State of Karnataka
Karnataka High Court · (2016) 2 Crimes 449 : (2016) 3 KantLJ 165
Criminal Procedure Code, 1973 (CrPC) — Section 227Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23, 24Penal Code, 1860 (IPC) — Section 370, 374
High Courts16 Feb 2016Allowed
Rangegowda Vs State of Karnataka
Karnataka High Court · (2016) 2 AirKarR 338 : (2016) 4 KCCR 387
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts16 Feb 2016Disposed off
Teknic Euchner Electronics Private Limited Vs Shenkaravva D.G. and Others
Karnataka High Court · (2016) 02 KAR CK 0178
Industrial Disputes Act, 1947 - Section 10(4-A)
High Courts16 Feb 2016Dismissed
The Commissioner of Income Tax, LTU and Others Vs Hewlett-Packard India Sales Pvt. Ltd.
Karnataka High Court · (2016) 382 ITR 496
Income Tax Act, 1961 - Section 194C, Section 194H, Section 260 A, Section 263, Section 40(a)(ia), Section 40a(ia)
High Courts15 Feb 2016Dismissed
Dr. G. Prabhakar Vs Director, Central Institute of Indian Languages
Karnataka High Court · (2016) 3 AirKarR 417
High Courts15 Feb 2016Allowed
M/s. Pearson India Education Services Private Limited, Bengaluru Vs Green Valley Public School, Ahmedgarh
Karnataka High Court · (2016) 2 AirKarR 402 : (2016) 4 KCCR 3365
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts15 Feb 2016Dismissed
Mahadev Saniyar Naik Vs The Chairman, Land Tribunal and Others
Karnataka High Court · (2016) 02 KAR CK 0174
Constitution of India, 1950 - Article 226Karnataka Land Reforms Act, 1961 - Section 48A(1)Limitation Act, 1963 - Section 5
High Courts15 Feb 2016Disposed Off
Principle Commissioner of Income Tax and Others Vs C. Gopalaswamy
Karnataka High Court · (2016) 384 ITR 307
Income Tax Act, 1961 - Section 45, Section 54, Section 54F, Section 54-F