High Courts24 Apr 2015
Bright Packaging Pvt. Ltd. Vs Commissioner of Income Tax and Others
Karnataka High Court · (2015) 04 KAR CK 0106
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 133(6), 143(2), 143(3), 148, 246A
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 510 of 2,398
High Courts24 Apr 2015Partly Allowed
Jayachanadra Choudhary and Others Vs The Managing Director B.M.T.C. Depot and Others
Karnataka High Court · (2015) 04 KAR CK 0105
Motor Vehicles Act, 1988 - Section 166
High Courts24 Apr 2015Allowed
Manju Vs State of Karnataka
Karnataka High Court · (2015) 04 KAR CK 0104
Penal Code, 1860 (IPC) - Section 376, 506
High Courts24 Apr 2015Dismissed
A.U. Narayana Gowda Vs K.R. Somegowda
Karnataka High Court · (2015) 04 KAR CK 0090
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts23 Apr 2015Disposed off
Akar Enterprises Vs Sri Nanjundeswara Traders and Others
Karnataka High Court · (2015) 4 KarLJ 476
Trade Marks Act, 1999 - Section 124, 124(1), 124(1)(b)(i), 124(1)(b)(ii), 29
High Courts23 Apr 2015Allowed
P.K. Veerabhadra Vs Tobacco Board and Others
Karnataka High Court · (2015) 3 AKR 81
High Courts23 Apr 2015Dismissed
Jayamma and Others Vs P. Prakash
Karnataka High Court · (2015) 04 KAR CK 0307
High Courts23 Apr 2015Dismissed
State and Others Vs Meerabai and Others
Karnataka High Court · (2015) 04 KAR CK 0306
Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 304-B, 498-A
High Courts23 Apr 2015Dismissed
Allegowda and Others Vs Special Deputy Commissioner, Bangalore Urban District and Others
Karnataka High Court · (2015) 04 KAR CK 0305
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1
High Courts23 Apr 2015Dismissed
M. Suresh Vs Govindappa and Others
Karnataka High Court · (2015) 04 KAR CK 0304
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6
High Courts23 Apr 2015Allowed
Mohammed Gouse Khureshi Vs State of Karnataka
Karnataka High Court · (2015) 4 AKR 699 : (2015) 3 KarLJ 489
Criminal Procedure Code, 1973 (CrPC) - Section 428Electricity Act, 2003 - Section 135, 138(1)(b), 39Penal Code, 1860 (IPC) - Section 379
High Courts23 Apr 2015Allowed
Sonnegouda and Others Vs The State of Karnataka
Karnataka High Court · (2015) 04 KAR CK 0223
Penal Code, 1860 (IPC) - Section 120-B, 143, 147, 148, 149
High Courts23 Apr 2015Allowed
Roopesh and Others Vs Rangaiah and Others
Karnataka High Court · (2015) 04 KAR CK 0222
Motor Vehicles Act, 1988 - Section 166, 181, 3
High Courts23 Apr 2015Dismissed
PV Acharya Vs State
Karnataka High Court · (2015) 3 KarLJ 398 : (2015) 4 KCCR 3739
Arms Act, 1959 - Section 25(1-A), 27Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 307, 320, 320(8), 326, 504
High Courts23 Apr 2015Dismissed
Town Municipal Council Vs Nagamma
Karnataka High Court · (2015) 04 KAR CK 0076
Civil Procedure Code, 1908 (CPC) - Section 100, 96Evidence Act, 1872 - Section 17
High Courts23 Apr 2015
The Chief Engineer (Civil Kali) Karnataka Power Corporation and Others Vs Gopalkrishna Shivaram Gaonkar and Others
Karnataka High Court · (2015) 04 KAR CK 0025
Land Acquisition Act, 1894 - Section 11, 17(1), 4(1), 6(1)
High Courts23 Apr 2015Allowed
Deepa Vs Gopal
Karnataka High Court · (2015) 04 KAR CK 0024
Civil Procedure Code, 1908 (CPC) - Section 24Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 13(1)(i)
High Courts23 Apr 2015Dismissed
Arumugam Vs The Chairman, The Metro Rail Corporation Limited
Karnataka High Court · (2015) 4 AKR 730
Karnataka Industrial Areas Development Act, 1966 - Section 29
High Courts23 Apr 2015Disposed Off
Damodar and Others Vs Government of Karnataka and Others
Karnataka High Court · (2015) 4 AKR 548
Karnataka Land Reforms Act, 1961 - Section 44, 48A, 5, 58, 77Karnataka Land Revenue Act, 1964 - Section 127, 128, 129, 136(2), 136(3)Succession Act, 1925 - Section 63, 64
High Courts23 Apr 2015Allowed
Sujatha and Others Vs Mallanagouda
Karnataka High Court · (2015) 04 KAR CK 0003
Civil Procedure Code, 1908 (CPC) - Section 24Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 9