COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 431 of 2,398

High Courts21 Sept 2015

The Trimurti Credit Souharda Sahaakari Ltd. Vs The Commissioner of Income Tax (Appeals) and Others

Karnataka High Court · (2015) 09 KAR CK 0120

Banking Laws (Application to Co-operative Societies) Act, 1965 - Section 2, 5Banking Regulation Act, 1949 - Section 37, 5(b), 5(cci), 5(cciia), 5(ccv)Income Tax Act, 1961 - Section 2, 2(24(vii a), 2(24(viia), 263, 80P

Read judgment

High Courts21 Sept 2015

Shri Basaveshwar Urban Co-operative Credit Society Limited Vs The Income Tax Officer

Karnataka High Court · (2015) 09 KAR CK 0119

Banking Regulation Act, 1949 - Section 2, 37, 5, 5(b), 5(cci)Income Tax Act, 1961 - Section 2, 2(24(vii a), 2(24(viia), 263, 80P

Read judgment

High Courts21 Sept 2015

Shri Kalika Daivadnya Co-op. Credit Society Ltd. Vs The Commissioner of Income Tax (Appeals) and Others

Karnataka High Court · (2015) 09 KAR CK 0097

Read judgment

High Courts21 Sept 2015

The Commissioner of Income Tax and Others Vs Shri Siddeshwar Souhard Sahakari Niyamitha and Others

Karnataka High Court · (2015) 09 KAR CK 0096

Banking Regulation Act, 1949 - Section 37, 5, 5(b), 5(cci), 5(cciia)Income Tax Act, 1961 - Section 2, 2(24(viia), 263, 80P, 80P(1)Karnataka Souharda Sahakari Act, 1997 - Section 20, 21

Read judgment

High Courts21 Sept 2015Allowed

Kanthalakshmi Vs G.S. Sheshachala

Karnataka High Court · (2015) 09 KAR CK 0095

Karnataka Rent Act, 1999 - Section 27(2)(a), 27(2)(a)(g), 27(2)(g), 27(2)(r)Transfer of Property Act, 1882 - Section 109

Read judgment

High Courts21 Sept 2015Allowed

Suresh Vs The State of Karnataka

Karnataka High Court · (2015) 09 KAR CK 0032

Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 380, 384, 454

Read judgment

High Courts18 Sept 2015Dismissed

The Managing Director, Karnataka Road Development Corporation Vs Vishal Infrastructure Limited

Karnataka High Court · (2015) 09 KAR CK 0382

Limitation Act, 1963 - Section 5

Read judgment

High Courts18 Sept 2015Dismissed

Zickrunnisa and Others Vs Amina Bi and Others

Karnataka High Court · (2015) 09 KAR CK 0375

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27

Read judgment

High Courts18 Sept 2015Partly Allowed

The Branch Manager, National Insurance Co. Ltd. Vs Nalini and Others

Karnataka High Court · (2015) 09 KAR CK 0374

Read judgment

High Courts18 Sept 2015Allowed

R. Janaki Vs Bhakta Bisto

Karnataka High Court · (2015) 09 KAR CK 0359

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 14Constitution of India, 1950 - Article 21Hindu Marriage Act, 1955 - Section 13(1)(ia)

Read judgment

High Courts18 Sept 2015Dismissed

K.L. Kumaraswamy Vs Dhanalaxmi Bank Ltd. and Others

Karnataka High Court · (2016) AIR (Kar) 55 : (2016) 1 KarLJ 615

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2)(1)(c), 13(2)(1)(d), 13(2)(1)(e), 17

Read judgment

High Courts18 Sept 2015