COURT ARCHIVE

Karnataka High Court judgments

47,955 judgments · page 679 of 2,398

High Courts23 Jun 2014Dismissed

Karnataka State Electronics Development Corporation Ltd. Vs Karnataka State Electronics Development Corporation Ltd. (Keonics)

Karnataka High Court · (2014) 4 AKR 219 : (2015) ILR 203

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226, 227

High Courts20 Jun 2014

United Breweries Ltd. Vs Assistant Commissioner of Income Tax

Karnataka High Court · (2015) 229 TAXMAN 113

Companies Act, 1956 — Section 560Income Tax Act, 1961 — Section 30, 31, 32, 33, 34

High Courts20 Jun 2014Dismissed

Jacintha Swetha D''Souza Vs Louisa D''Souza

Karnataka High Court · (2014) ILR 4366 : (2014) 4 KCCR 3321

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 91, Order 21 Rule 97, 47

High Courts20 Jun 2014

British Biologicals Vs The Joint Commissioner of Commercial Taxes

Karnataka High Court · (2014) 80 KarLJ 37

Central Sales Tax Act, 1956 — Section 9

High Courts20 Jun 2014

Hubli Electricity Supply Company Limited Vs State of Karnataka

Karnataka High Court · (2014) 79 KarLJ 657

High Courts20 Jun 2014

B.L. Srinivas Vs The State of Karnataka

Karnataka High Court · (2014) 4 AKR 75 : (2014) ILR 5092 : (2014) 4 KCCR 2880

High Courts20 Jun 2014

Commissioner of Income Tax Vs Caritor (India) P. Ltd.

Karnataka High Court · (2014) 369 ITR 463

Income Tax Act, 1961 — Section 10, 10A, 10A(2)(i)

High Courts20 Jun 2014

R.K. Developers Vs The Deputy Commissioner of Commercial Taxes (Enforcement)

Karnataka High Court · (2014) 79 KarLJ 566

High Courts20 Jun 2014

M.H. Krishnamurthy Vs State of Karnataka

Karnataka High Court · (2014) 4 AKR 768 : (2015) ILR 515 : (2014) 4 KCCR 3843

Criminal Procedure Code, 1973 (CrPC) — Section 468(2)(a)Seeds Act, 1966 — Section 19(a), 6(a), 7(b), 9(3)

High Courts19 Jun 2014

G.M. Mujeeb Qureshi Vs Ameena Bee

Karnataka High Court · (2015) 1 KarLJ 639 : (2015) 4 KCCR 3501

Karnataka Rent Act, 1999 — Section 27(2)(a), 43

High Courts19 Jun 2014

State of Karnataka Vs Samsung India Electronics Limited

Karnataka High Court · (2014) 80 KarLJ 60

High Courts19 Jun 2014

Arjun Vs Shivaputrappa

Karnataka High Court · (2014) 4 AKR 157

High Courts19 Jun 2014

Aravind Ramachandra Anegundi Vs Karnataka State Financial Corporation

Karnataka High Court · (2014) 4 AKR 706

Land Acquisition Act, 1894 — Section 6(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34, 34(2)State Financial Corporations Act, 1951 — Section 29, 30, 31, 31(1)(aa), 32

High Courts19 Jun 2014

Commr. of C. Ex. and Service Tax Vs Biocon Ltd.

Karnataka High Court · (2014) 309 ELT 66

Central Excises and Salt Act, 1944 — Section 2(e), 2(k)

High Courts19 Jun 2014

State of Karnataka Vs ELF Gas India Limited (Presently Total LPG India Limited)

Karnataka High Court · (2014) 79 KarLJ 545

Karnataka Value Added Tax Act, 2003 — Section 39(1)

High Courts18 Jun 2014

Dayanand Masur Vs The Principal Secretary

Karnataka High Court · (2014) 79 KarLJ 550

Karnataka Sales Tax Act, 1957 — Section 13-A, 25-AKarnataka Value Added Tax Act, 2003 — Section 36, 72

High Courts18 Jun 2014

Commr. of C. Ex., Cus. and Service Tax Vs Shree Renuka Sugars Ltd.

Karnataka High Court · (2014) 309 ELT 655 : (2015) 30 GSTR 243

Central Excises and Salt Act, 1944 — Section 35B, 35C, 35G

High Courts18 Jun 2014

Intel Technology (India) Private Limited Vs State of Karnataka

Karnataka High Court · (2014) 80 KarLJ 90

Karnataka Value Added Tax Act, 2003 — Section 11, 12, 2, 2(6), 39(1)

High Courts18 Jun 2014

State of Karnataka Vs Infosys Technologies Limited

Karnataka High Court · (2014) 80 KarLJ 77

Karnataka Value Added Tax Act, 2003 — Section 10, 11, 11(3), 11(a)(2), 11(a)(3)

High Courts18 Jun 2014

State of Karnataka Vs M. Anand

Karnataka High Court · (2014) 79 KarLJ 369