High Courts09 Mar 2015
Commissioner of Income Tax and Others Vs Manipal Health Systems Pvt. Ltd.
Karnataka High Court · (2015) 279 CTR 153 : (2015) 375 ITR 509
Income Tax Act, 1961 - Section 10(23)(c), 10(23-C)(via), 133-A, 192, 194(1)
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 541 of 2,398
High Courts09 Mar 2015
Commissioner of Income Tax and Others Vs Nagappa Nagaraj
Karnataka High Court · (2015) 03 KAR CK 0158
Income Tax Act, 1961 - Section 2(14), 54B
High Courts09 Mar 2015Allowed
Deepak Yallapa Shinndhe and Others Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0155
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 120-B, 201, 302, 34, 364Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(V)
High Courts09 Mar 2015
Anantharame Gowda Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0061
Penal Code, 1860 (IPC) - Section 307, 320, 324, 326, 504
High Courts09 Mar 2015Allowed
Rekha S. Chandru and Others Vs Chikka Venkatappa and Others
Karnataka High Court · (2015) 03 KAR CK 0047
Karnataka Stamp Act, 1957 - Section 33, 34, 35, 36, 58
High Courts09 Mar 2015Partly Allowed
Palaksha Vs Mahantesh and Others
Karnataka High Court · (2015) 03 KAR CK 0030
High Courts09 Mar 2015Allowed
Syed Khalandar Shah Vs Muneera Begum and Others
Karnataka High Court · (2015) 03 KAR CK 0028
Criminal Procedure Code, 1973 (CrPC) - Section 156, 156(3), 157, 157(1), 157(1)(a)
High Courts07 Mar 2015Dismissed
Managing Director, Karnataka State Road Transport Corporation and Others Vs Jayalakshmi and Others
Karnataka High Court · (2015) LLR 1068
Workmens Compensation Act, 1923 - Section 3
High Courts06 Mar 2015Dismissed
Lakshmamma and Others Vs T.H. Ramegowda and Others
Karnataka High Court · AIR 2015 Kar 204 : (2015) 4 AKR 230 : (2015) ILR Kar 4024
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1, Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1, Order 43 Rule 1(m)
High Courts06 Mar 2015Allowed
Nawaz Vs State of Karnataka
Karnataka High Court · (2015) 03 KAR CK 0444
Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 439Income Tax Act, 1961 - Section 66(e)Penal Code, 1860 (IPC) - Section 120-B, 143, 147, 148, 149
High Courts06 Mar 2015Allowed
ITI Limited Vs Hosmat Hospital Pvt. Ltd. and Others
Karnataka High Court · (2015) 03 KAR CK 0443
Arbitration and Conciliation Act, 1996 - Section 11(6)Contract Act, 1872 - Section 62Finance Act, 1994 - Section 65(105)(ZZZZ)
High Courts06 Mar 2015Dismissed
H.K. Lakshminarayanappa Vs The University of Agricultural Sciences GKVK Campus
Karnataka High Court · (2015) 2 AKR 363 : (2015) LLR 969
High Courts06 Mar 2015Dismissed
B.N. Shivaswamy Vs The Commissioner Bruhath Bangalore Mahanagara Palike and Others
Karnataka High Court · (2015) 03 KAR CK 0324
High Courts06 Mar 2015Dismissed
G.N. Govinda Setty Vs Dhobiramaiah and Others
Karnataka High Court · (2015) 03 KAR CK 0323
High Courts06 Mar 2015Allowed
K. Vinayaka Vs Pruthvi S.
Karnataka High Court · (2015) 03 KAR CK 0322
Criminal Procedure Code, 1973 (CrPC) - Section 125, 274
High Courts06 Mar 2015Dismissed
B.R. Honneshagowda Vs M.A. Manjula
Karnataka High Court · (2015) 03 KAR CK 0320
Criminal Procedure Code, 1973 (CrPC) - Section 125Dowry Prohibition Act, 1961 - Section 3, 4Hindu Marriage Act, 1955 - Section 13(1)(1a)(1b)
High Courts06 Mar 2015Dismissed
Ajay Rao Vs Tarabai
Karnataka High Court · (2015) 03 KAR CK 0319
Hindu Marriage Act, 1955 - Section 12(1)(a)
High Courts06 Mar 2015
Onmobile Global Ltd. Vs Chairman, Authority for Advance Rulings (Income Tax)
Karnataka High Court · (2015) 279 CTR 518 : (2015) 230 TAXMAN 608
Income Tax Act, 1961 - Section 245RR
High Courts06 Mar 2015Disposed off
Vaman Vs The Management NWKRTC
Karnataka High Court · (2015) 03 KAR CK 0197
Constitution of India, 1950 - Article 226, 227Industrial Disputes Act, 1947 - Section 33-C(2)
High Courts06 Mar 2015Dismissed
N. Shashikumar and Others Vs S. Leelavathi and Others
Karnataka High Court · (2015) 2 AKR 409 : (2015) ILR Kar 1667 : (2015) 2 KCCR 1745
Protection of Women From Domestic Violence Act, 2005 - Section 12, 17, 18, 18, 18