COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 437 of 2,398

High Courts09 Sept 2015Dismissed

Hicure Pharmaceuticals Pvt. Ltd. Vs The Deputy Commissioner of Commercial Taxes (Audit-3)

Karnataka High Court · (2015) 09 KAR CK 0030

Central Sales Tax Act, 1956 - Section 2(h), 9(2)Constitution of India, 1950 - Article 246, 366, 366(29-A), 366(29-A)(b)Karnataka Value Added Tax Act, 2003 - Section 2(37), 4(1)(b)(ii), 5(1)

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High Courts09 Sept 2015Allowed

Vasu Hanamantappa Devaraddi and Others Vs The State of Karnataka

Karnataka High Court · (2016) 1 AKR 742

Criminal Procedure Code, 1973 (CrPC) - Section 209, 313Penal Code, 1860 (IPC) - Section 143, 147, 148, 149, 302

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High Courts08 Sept 2015Dismissed

Vijayakumar Vs Sri Someshwaraswamy Veerashaiva Samaja Seva Sangha (R)

Karnataka High Court · (2016) 1 KarLJ 375

Karnataka Small Cause Courts Act, 1964 - Section 18

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High Courts08 Sept 2015

Embassy Development Corporation Vs The Assistant Commissioner of Income Tax

Karnataka High Court · (2015) 378 ITR 677

Income Tax Act, 1961 - Section 142(1), 143(1), 143(2), 260-A, 36(1)(iii)

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High Courts08 Sept 2015Partly Allowed

Sabanna Vs The State

Karnataka High Court · (2015) 09 KAR CK 0295

Criminal Procedure Code, 1973 (CrPC) - Section 235(2), 313, 374, 428Evidence Act, 1872 - Section 118, 27Penal Code, 1860 (IPC) - Section 299, 299(c), 300, 302, 304

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High Courts08 Sept 2015Allowed

Ramachandran Vs State of Karnataka

Karnataka High Court · (2015) 09 KAR CK 0292

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 34, 415, 420, 468, 471

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High Courts08 Sept 2015Dismissed

Yallamma Vs The State of Karnataka and Others

Karnataka High Court · (2015) 09 KAR CK 0276

Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 186, 448, 506

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High Courts08 Sept 2015Disposed Off

Prabhakar Vs Sudha Nandhini

Karnataka High Court · (2016) 1 DMC 564 : (2015) 6 KarLJ 664

Hindu Marriage Act, 1955 - Section 13(1)(i), 13(1)(ii), 24

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High Courts08 Sept 2015Dismissed

S. Shantappa and Others Vs Chulachavva

Karnataka High Court · (2015) 09 KAR CK 0189

Civil Procedure Code, 1908 (CPC) - Section 100

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High Courts08 Sept 2015Partly Allowed

Manjunatha N. Vs Bharati Axa General Insurance Co. Ltd. and Others

Karnataka High Court · (2015) 09 KAR CK 0188

Motor Vehicles Act, 1988 - Section 166

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High Courts08 Sept 2015Allowed

In Re: Koyo Bearings India Private Limited

Karnataka High Court · (2015) 09 KAR CK 0187

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High Courts08 Sept 2015Dismissed

Shivaji Narayan Desai Vs Amrut Vithoba Bharankar

Karnataka High Court · (2015) 09 KAR CK 0131

Civil Procedure Code, 1908 (CPC) - Section 100Evidence Act, 1872 - Section 101

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High Courts08 Sept 2015Dismissed

Vasant Laman Akalwadi Vs Subbaraj Dattaka and Others

Karnataka High Court · (2015) 09 KAR CK 0130

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High Courts08 Sept 2015Allowed

Cottage Industries Exposition Ltd. Vs Bindu Neelakanta

Karnataka High Court · (2015) 4 AKR 861 : (2015) ILR (Kar) 4775 : (2016) 1 KCCR 9

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(b), Order 8 Rule 1, Order 8 Rule 6-A, Order 8 Rule 9, 151Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 19, 19(8)

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High Courts08 Sept 2015

Purushotham and Others Vs State

Karnataka High Court · (2016) 1 AKR 730

Criminal Procedure Code, 1973 (CrPC) - Section 313, 374Evidence Act, 1872 - Section 165, 26, 27, 8Penal Code, 1860 (IPC) - Section 120-B, 201, 302, 34, 364

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High Courts08 Sept 2015