High Courts07 Oct 2014
The Commissioner of Income Tax Vs Manipal Finance Corporation Ltd.
Karnataka High Court · (2014) 10 KAR CK 0123
Companies Act, 1956 — Section 391Income Tax Act, 1961 — Section 2(24), 41(1)
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 643 of 2,398
High Courts07 Oct 2014
A.N. Puttamallaiah Vs Kempamma
Karnataka High Court · (2014) 4 AKR 764
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Karnataka Stamp Act, 1957 — Section 33, 34
High Courts07 Oct 2014
Mubeen Taj Vs The Chief Officer Town Panchayat
Karnataka High Court · (2014) 10 KAR CK 0121
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts07 Oct 2014
The Commissioner of Income Tax Vs Brindvan Alloys Ltd.
Karnataka High Court · (2014) 10 KAR CK 0114
Income Tax Act, 1961 — Section 32, 32(2)
High Courts07 Oct 2014
M. Usha Vs The Commissioner
Karnataka High Court · (2014) 10 KAR CK 0111
Karnataka Municipal Corporation Act, 1976 — Section 176, 176[6)
High Courts07 Oct 2014
V. Shivakumar Vs The Cholamandalama
Karnataka High Court · (2014) 10 KAR CK 0069
High Courts07 Oct 2014
N. Chandrashekar Vs State of Karnataka
Karnataka High Court · (2014) 10 KAR CK 0068
Arms Act, 1959 — Section 25, 27, 3National Investigation Agency Act, 2008 — Section 21(4)Penal Code, 1860 (IPC) — Section 120B, 489B, 489C
High Courts07 Oct 2014
Annamma Varghese Vs National Insurance Co. Ltd. National Insurance Co. Ltd. Vs Annamma Varghese
Karnataka High Court · (2014) 10 KAR CK 0012
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts26 Sept 2014
Bangalore Turf Club Ltd. Vs Union of India
Karnataka High Court · (2015) 2 AKR 82 : (2015) 277 CTR 221 : (2015) ILR 1825 : (2015) 228 TAXMAN 234
Constitution of India, 1950 — Article 226, 265, 32Income Tax Act, 1961 — Section 10 (3), 115BB, 119, 190, 191
High Courts26 Sept 2014
Daphira Wallang Vs Inspector of Customs Inspector of Customs Vs Betrand Tochukwu Ikwuka
Karnataka High Court · (2015) 1 AKR 186 : (2015) 2 Crimes 252 : (2015) 318 ELT 384 : (2015) 1 KarLJ 390 : (2015) 1 KCCR 29
Criminal Procedure Code, 1973 (CrPC) — Section 100, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 21(c), 23, 23(c), 27A
High Courts26 Sept 2014
Shab-Be Mehraj Banu Vs Rajeev Gandhi University of Health Science
Karnataka High Court · (2014) 09 KAR CK 0194
High Courts26 Sept 2014
Asharaj Vs S.G. Nagaraj
Karnataka High Court · (2014) ILR 5778
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 92Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Sept 2014
T.S. Manjunath Vs State of Karnataka
Karnataka High Court · (2014) 4 AKR 653
Karnataka Co-operative Societies Act, 1959 — Section 106(2)(d), 2(a11), 30, 30(2), 30B
High Courts26 Sept 2014
Shivakumara Naika Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 409, 417, 420, 465, 471
High Courts26 Sept 2014
Ramesh Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts26 Sept 2014
Nafeeza Vs State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0090
Child Labour (Prohibition and Regulation) Act, 1986 — Section 14Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Juvenile Justice Act, 1986 — Section 23
High Courts26 Sept 2014
Nanjappa Vs The State of Karnataka
Karnataka High Court · (2014) 09 KAR CK 0089
Bonded Labour System Abolition Act, 1976 — Section 16, 17, 18Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 323, 370