High Courts13 Aug 2014
Commissioner of Customs Vs Apple India Pvt. Ltd.
Karnataka High Court · (2014) 309 ELT 29
Customs Act, 1962 — Section 27, 28D
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 668 of 2,398
High Courts13 Aug 2014
The Executive Engineer, Karnataka Power Transmission Corporation Limited (BESCOM) Vs Thippeswamy
Karnataka High Court · (2015) 1 AKR 512 : (2014) 6 KarLJ 440 : (2015) 1 KCCR 147
Electricity Act, 2003 — Section 68Telegraph Act, 1885 — Section 16(3)
High Courts12 Aug 2014Allowed
M. Krishnappa Vs K.T. Srinivas and Others
Karnataka High Court · (2015) 3 KarLJ 75 : (2015) 4 KCCR 3811
Contract Act, 1872 - Section 201, 202, 203, 204, 206 — Evidence Act, 1872 - Section 92
High Courts12 Aug 2014Disposed Off
Elixir Enterprises and Hotels Private Limited Vs M. Fuaad Musvee
Karnataka High Court · (2014) 4 KCCR 3492
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 151Trusts Act, 1882 — Section 1, 3, 36
High Courts12 Aug 2014
Karnataka Power Transmission Corporation Limited Vs P. Lakkappa Swamy
Karnataka High Court · (2014) 6 KarLJ 376
Electricity Act, 2003 — Section 68Telegraph Act, 1885 — Section 16(3)
High Courts11 Aug 2014
The Executive Engineer, Karnataka Power Transmission Corporation Limited Vs G.T. Ramareddy
Karnataka High Court · (2014) 6 KarLJ 326
Electricity Act, 2003 — Section 68Telegraph Act, 1885 — Section 16(3)
High Courts07 Aug 2014
National Insurance Co. Ltd. Vs Sowmya
Karnataka High Court · (2015) ACJ 2356 : (2014) 4 AKR 201 : (2014) ILR 6092 : (2015) 2 KarLJ 111
Motor Vehicles Act, 1988 — Section 166
High Courts07 Aug 2014
State of Karnataka Vs C.R. Gujar
Karnataka High Court · (2014) ILR 5191 : (2014) 80 KarLJ 234 : (2014) 76 VST 361
Central Sales Tax Act, 1956 — Section 10(4), 14, 14(iv)(iv), 15Karnataka Value Added Tax Act, 2003 — Section 10, 22, 24, 29, 29(4)
High Courts07 Aug 2014
Suo Motu Vs Government of Karnataka
Karnataka High Court · (2014) 4 AKR 221
Constitution of India, 1950 — Article 243ZEKarnataka Preservation of Trees Act, 1976 — Section 3, 7(c), 8
High Courts07 Aug 2014
Karnataka Power Transmission Corporation Limited Vs A.P. Manoharachar
Karnataka High Court · (2015) 2 AKR 594 : (2014) 6 KarLJ 284 : (2015) 1 KCCR 245
Electricity Act, 2003 — Section 68Telegraph Act, 1885 — Section 16(3)
High Courts07 Aug 2014Dismissed
G. Shambhavi Rao Vs G. Jayalaxmi Rao
Karnataka High Court · (2014) 08 KAR CK 0049
Succession Act, 1925 — Section 61, 63
High Courts06 Aug 2014
State of Karnataka Vs Lease Plan India Limited
Karnataka High Court · (2014) 80 KarLJ 252 : (2015) 78 VST 485
Karnataka Sales Tax Act, 1957 — Section 3, 5, 5CKarnataka Value Added Tax Act, 2003 — Section 3
High Courts06 Aug 2014
The Executive Engineer Vs Doddakka
Karnataka High Court · (2014) 4 AKR 257 : (2015) ILR 677 : (2014) 6 KarLJ 185
Electricity Act, 2003 — Section 68Telegraph Act, 1885 — Section 10, 10(d), 11, 16(3)
High Courts06 Aug 2014
Nagareddy Vs Mahaboob
Karnataka High Court · (2015) ACJ 1822 : (2014) 4 AKR 155
High Courts06 Aug 2014
H.R. Vishwanath Vs Registrar General
Karnataka High Court · (2014) 4 AKR 329 : (2014) ILR 5671
Constitution of India, 1950 — Article 13(3)(a), 19, 19(1)(a), 226Emblems and Names (Prevention of Improper Use) Act, 1950 — Section 1
High Courts05 Aug 2014
Asia Power Projects P. Ltd. Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2015) 370 ITR 257
Income Tax Act, 1961 — Section 28, 36(1)(vii), 37(1), 41(1)(a)
High Courts05 Aug 2014
Uma P. Vs R. Raghavendra
Karnataka High Court · (2014) 4 AKR 128 : (2014) 4 KCCR 3690
Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts05 Aug 2014
K. Subramanyam Sastry Vs The Union of India
Karnataka High Court · (2014) 4 AKR 209 : (2014) ILR 4566 : (2015) 1 KarLJ 518
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 292(a), 294, 416, 419, 448
High Courts04 Aug 2014
Geetha G. Vs The Director
Karnataka High Court · (2014) 4 AKR 68
Motor Vehicles Act, 1988 — Section 166