High Courts13 May 2014Dismissed
Harsha College of Nursing and Others Vs The Registrar The Rajiv Gandhi University Of Health Sciences and State of Karnataka
Karnataka High Court · (2014) 05 KAR CK 0037
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 691 of 2,398
High Courts13 May 2014Allowed
Velumurugan Vs The State of Karnataka
Karnataka High Court · (2014) 05 KAR CK 0035
Penal Code, 1860 (IPC) — Section 114, 201, 302, 34
High Courts13 May 2014Allowed
N. Venkatesha Vs State
Karnataka High Court · (2014) 5 KarLJ 132
Penal Code, 1860 (IPC) — Section 306, 34Protection of Children from Sexual Offences Act, 2012 — Section 12
High Courts13 May 2014Dismissed
Sri T. Nagaraj, Sri T. Rudrappa and Sri T. Jayaramappa Vs The State of Karnataka and Others
Karnataka High Court · (2014) 3 KarLJ 587
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3(1)(e), 4(1)
High Courts08 May 2014Allowed
Likith Kumar Vs State of Karnataka
Karnataka High Court · (2014) 05 KAR CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts08 May 2014Allowed
East West College of Pharmacy and Others Vs The Registrar, Rajiv Gandhi University of Health Sciences and State of Karnataka
Karnataka High Court · (2014) 05 KAR CK 0040
High Courts30 Apr 2014
Taurus Pvt. Ltd. Vs Joint Director General of Foreign Trade
Karnataka High Court · (2015) 320 ELT 734
High Courts30 Apr 2014Partly Allowed
Nanjamma Vs Akkayamma and Others
Karnataka High Court · (2015) 3 AKR 706 : (2015) 3 KarLJ 357 : (2015) 2 KCCR 1437
Hindu Succession Act, 1956 - Section 6, 8 — Karnataka Court Fees and Suits Valuation Act, 1958 - Section 11, 35, 35 (2), 35(1), 35(2) — Tamil Nadu Court Fees and Suits Valuation Act, 1955 - Section 37(1)
High Courts30 Apr 2014
Commissioner of Income Tax-I Vs Karnataka Turned Components (P.) Ltd.
Karnataka High Court · (2015) 229 TAXMAN 465
Income Tax Act, 1961 — Section 2(22)(e), 260A
High Courts30 Apr 2014
Commissioner of Income Tax Vs IBM Global Services India P. Ltd.
Karnataka High Court · (2014) 366 ITR 293
Income Tax Act, 1961 — Section 143(1)(a), 143(2), 260A, 37(1)
High Courts30 Apr 2014Disposed Off
The Hassan Co-Operative Milk Producers Societies Union Limited Vs State Of Karnataka
Karnataka High Court · AIR 2014 Kar 120 : (2014) 3 AKR 283 : (2014) ILR 4257 : (2014) 4 KCCR 2898
Constitution of India, 1950 — Article 243ZH, 243ZJ, 243ZK, 243ZTKarnataka Co-operative Societies Act, 1959 — Section 14, 15, 2(e-4), 2(t), 28(4)
High Courts30 Apr 2014Dismissed
Lingarajaiah Vs H.N. Jambappa
Karnataka High Court · (2014) 3 AKR 328 : (2015) ILR 237 : (2014) 3 KCCR 2009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 58, Order 21 Rule 66, Order 21 Rule 72Limitation Act, 1963 — Section 2(j), 3
High Courts30 Apr 2014Allowed
T.H. Prakashappa Vs State of Karnataka
Karnataka High Court · (2014) 3 AKR 515 : (2014) 3 KCCR 2434
High Courts30 Apr 2014
The State of Karnataka Vs Asian Paints Limited
Karnataka High Court · (2014) ILR 3993 : (2014) 79 KarLJ 617 : (2014) 72 VST 218
Karnataka Value Added Tax Act, 2003 — Section 22, 24, 38(1), 4, 4(1)(b)
High Courts30 Apr 2014
R.V. Sridhar Vs Bruhat Bangalore Mahanagara Palike
Karnataka High Court · (2014) 3 KarLJ 654
Karnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 11, 3, 33, 6, 9
High Courts30 Apr 2014
H.R. Jagadish Vs Special Land Acquisition Officer
Karnataka High Court · (2014) 3 KarLJ 666 : (2014) 4 KCCR 3872
Karnataka Industrial Areas Development Act, 1966 — Section 1(3), 28, 28(4), 3, 4
High Courts30 Apr 2014
State of Karnataka Vs United Trading Company
Karnataka High Court · (2014) 79 KarLJ 599
Karnataka Value Added Tax Act, 2003 — Section 39(1)
High Courts30 Apr 2014Dismissed
Sandeep Somayaji Vs Srinivasa Somayaji
Karnataka High Court · (2014) 3 AKR 832
High Courts30 Apr 2014
Commissioner of Income Tax Vs Information Technology Park Ltd.
Karnataka High Court · (2014) 369 ITR 460
Income Tax Act, 1961 — Section 260A
High Courts29 Apr 2014Dismissed
Basavaraj Basavanneppa Pattan Vs The Govt. of Karnataka
Karnataka High Court · (2014) 3 AKR 336 : (2014) ILR 5111
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 27(1)(b), Order 41 Rule 33Hindu Adoptions and Maintenance Act, 1956 — Section 16Karnataka Co-operative Societies Act, 1959 — Section 101(2), 118(3), 125, 32, 33