High Courts01 Jun 2015
The Commissioner of Income Tax and Others Vs Hasan Hajee and Co.
Karnataka High Court · (2015) 06 KAR CK 0323
Income Tax Act, 1961 - Section 131, 246, 251(2), 44-AD
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 502 of 2,398
High Courts01 Jun 2015
Commissioner of Income Tax (LTU) and Others Vs Biocon Ltd.
Karnataka High Court · (2015) 375 ITR 306 : (2015) 234 TAXMAN 602
Income Tax Act, 1961 - Section 35(2AB)
High Courts01 Jun 2015Allowed
Martina Mala Vs State of Karnataka and Others
Karnataka High Court · (2015) 4 AKR 469 : (2015) ILR Kar 3035 : (2015) 4 KarLJ 335
High Courts01 Jun 2015Allowed
Yogish Kode M.S. Vs State of Karnataka and Others
Karnataka High Court · (2015) 4 KarLJ 80
Criminal Procedure Code, 1973 (CrPC) - Section 24
High Courts01 Jun 2015Dismissed
Shantaveerappa and Others Vs State of Karnataka and Others
Karnataka High Court · (2015) 06 KAR CK 0279
Karnataka Industrial Areas Development Act, 1966 - Section 28(1), 28(3), 29(2), 5Karnataka Industries (Facilitation) Act, 2002 - Section 5
High Courts01 Jun 2015
Andhra Pradesh State Road Transport Corporation and Others Vs Sharada and Others
Karnataka High Court · (2015) 06 KAR CK 0278
High Courts01 Jun 2015
The Commissioner of Income Tax and Others Vs Filtrex Technologies P. Ltd.
Karnataka High Court · (2016) 380 ITR 222 : (2015) 232 TAXMAN 811
Income Tax Act, 1961 - Section 271(1)(c), 40(a)(ia)
High Courts01 Jun 2015
Kantharaju and Others Vs Muniyappa and Others
Karnataka High Court · (2015) 06 KAR CK 0216
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2Registration Act, 1908 - Section 17(1)(b)Specific Relief Act, 1963 - Section 20, 22
High Courts01 Jun 2015Dismissed
Raghavendra B. Vs S.C. Sharma and Others
Karnataka High Court · (2016) 1 AKR 218 : (2015) 5 KarLJ 132 : (2016) LabIC 694
High Courts01 Jun 2015Allowed
Namdev Vs The Divisional Controller, NWKRTC and Others
Karnataka High Court · (2015) 06 KAR CK 0173
Constitution of India, 1950 - Article 226, 227Industrial Disputes Act, 1947 - Section 33-C(2)
High Courts01 Jun 2015Disposed off
Kariyamma and Others Vs The State of Karnataka and Others
Karnataka High Court · (2016) 1 AKR 246 : (2015) 5 KarLJ 517
Constitution of India, 1950 - Article 226
High Courts01 Jun 2015Allowed
Bangalore Development Authority and Others Vs Venkata Ratnamma and Others
Karnataka High Court · (2015) ILR Kar 3609
Constitution of India, 1950 - Article 141Land Acquisition Act, 1894 - Section 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24, 63
High Courts01 Jun 2015Dismissed
The Prestige Monte Carlo Apartment Owners'' Association and Others Vs The Reserve Bank of India and Others
Karnataka High Court · (2015) ILR Kar 3333 : (2015) 4 KarLJ 533
Banking Regulation Act, 1949 - Section 5(c)(a)Constitution of India, 1950 - Article 226
High Courts01 Jun 2015
Mantri Castles Private Ltd. Vs The Assistant Commissioner of Commercial Taxes and Others
Karnataka High Court · (2015) 06 KAR CK 0167
Constitution of India, 1950 - Article 226, 227Karnataka Value Added Tax Act, 2003 - Section 62
High Courts01 Jun 2015Dismissed
K.S. Annegowda and Others Vs B.H. Ramesh
Karnataka High Court · (2015) 06 KAR CK 0166
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, 100
High Courts01 Jun 2015Partly Allowed
Balamma and Others Vs The Divisional Manager, Bangalore Metropolitan Transport Corporation Ltd. and Others
Karnataka High Court · (2015) 06 KAR CK 0164
Motor Vehicles Act, 1988 - Section 166
High Courts01 Jun 2015Dismissed
Kumar V. Vs The New India Assurance Co. Ltd.
Karnataka High Court · (2015) 06 KAR CK 0163
Motor Vehicles Act, 1988 - Section 166
High Courts01 Jun 2015Dismissed
Masjid-E-Hashmiya Wakf Institution Vs The Regional Commissioner and Others
Karnataka High Court · (2015) 06 KAR CK 0162
Waqf Act, 1995 - Section 7, 85
High Courts01 Jun 2015Dismissed
Sabanna Vs The State
Karnataka High Court · (2015) 06 KAR CK 0161
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 147, 148, 149, 194, 201Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x), 3(2)(v)
High Courts01 Jun 2015Allowed
Sangamesh Vs The State
Karnataka High Court · (2015) 06 KAR CK 0160
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 323, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)