High Courts11 Apr 2014
Madhavi Vs Jaiprakash Narian
Karnataka High Court · (2014) 3 KarLJ 525 : (2014) 4 KCCR 3687
Family Courts Act, 1984 — Section 13
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 696 of 2,398
High Courts11 Apr 2014Dismissed
Bill Forge Private Limited Vs The State of Karnataka Government of Karnataka Vs Sobha Projects and Trade (P.) Ltd.
Karnataka High Court · AIR 2014 Kar 115 : (2014) 3 AKR 277 : (2014) ILR 3686 : (2014) 3 KCCR 2277
Karnataka Stamp Act, 1957 — Section 2(1)(j), 2(j)Transfer of Property Act, 1882 — Section 3, 58, 59
High Courts11 Apr 2014
Jayalakshmi Shedthi Vs Narasamma D. Shedthi
Karnataka High Court · (2014) 6 KarLJ 531
Karnataka Land Reforms Act, 1961 — Section 48
High Courts11 Apr 2014Allowed
Century Central Vs State of Karnataka
Karnataka High Court · (2014) ILR 5455 : (2015) 3 KarLJ 293
Karnataka Industrial Areas Development Act, 1966 — Section 1, 1(3), 13, 2, 2(5)
High Courts11 Apr 2014
B.M.S. Veeraiah Vs State
Karnataka High Court · (2015) 1 AKR 387 : (2014) 4 KarLJ 277 : (2014) 4 KCCR 3169
Criminal Procedure Code, 1973 (CrPC) — Section 200, 438Penal Code, 1860 (IPC) — Section 120, 120-B, 149, 406, 408Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts11 Apr 2014
Commissioner of Income Tax Vs Chamundi Industrial Estate
Karnataka High Court · (2014) 225 TAXMAN 339
High Courts11 Apr 2014
O. Chandrashekarappa Vs The Commercial Tax Officer
Karnataka High Court · (2014) 04 KAR CK 0117
Karnataka Sales Tax Act, 1957 — Section 13, 13(4), 16, 36(c)(b)
High Courts11 Apr 2014
Commissioner of Income Tax Vs Spice Telecommunications (P.) Ltd.
Karnataka High Court · (2014) 369 ITR 72 : (2014) 224 TAXMAN 180
Income Tax Act, 1961 — Section 194C, 201(1), 201(1A)
High Courts11 Apr 2014
The Commissioner of Income Tax Vs M.J. Siwani
Karnataka High Court · (2014) 366 ITR 356 : (2014) 226 TAXMAN 394
Income Tax Act, 1961 — Section 113, 132, 132A, 139, 139(1)
High Courts10 Apr 2014
Dy. DIT Vs Vodafone South Ltd.
Karnataka High Court · (2014) 04 KAR CK 0285
Income Tax Act, 1961 - Section 244A, 260A
High Courts10 Apr 2014
Shifa Constructions Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2014) 79 KarLJ 364 : (2014) 74 VST 160
Karnataka Sales Tax Act, 1957 — Section 12-B(4), 22-A(1), 6A(2), 6-B
High Courts10 Apr 2014
Mach Aero Components P. Ltd. Vs Labour Commissioner, Government of Karnataka
Karnataka High Court · (2014) 4 AKR 152 : (2014) 143 FLR 388 : (2015) 1 LLN 147 : (2014) LLR 1065
Industrial Employment Standing Orders Act, 1946 — Section 10, 11, 12, 12A, 13
High Courts10 Apr 2014Dismissed
Smt. Lakshmi Priyadarshini, Represented by her G.P.A. Vs Smt. Kamalamma and The Branch Manager, State Bank of India
Karnataka High Court · AIR 2014 Kar 85 : (2014) 2 AKR 804 : (2014) ILR 3139 : (2014) 3 KarLJ 437 : (2014) 2 KCCR 1776
Banking Regulation Act, 1949 — Section 45-ZEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10(2)Government Savings Certificate Act, 1959 — Section 6, 7, 8
High Courts10 Apr 2014
Branch Manager, Oriental Insurance Co. Ltd. Vs Smt. Kempamma and Others
Karnataka High Court · (2014) 4 ACC 487 : (2015) ACJ 1082 : (2014) 2 AKR 702 : (2014) ILR 3336 : (2014) 3 KarLJ 442
Motor Vehicles Act, 1988 — Section 166, 173(1)
High Courts09 Apr 2014
High Court of Karnataka Vs The State of Karnataka and Others
Karnataka High Court · (2014) 3 AKR 396 : (2014) ILR 4329 : (2014) 3 KarLJ 407 : (2014) 2 KCCR 1730
Criminal Procedure Code, 1973 (CrPC) — Section 446, 447, 482, 483Karnataka Prisons Act, 1963 — Section 55, 55, 56, 56, 57, 57
High Courts09 Apr 2014Dismissed
Shweta Prabhu Vs The State of Karnataka
Karnataka High Court · (2014) 4 AKR 31 : (2014) ILR 3889 : (2014) 3 KarLJ 629 : (2014) 3 KCCR 2171
Constitution of India, 1950 — Article 19(1)(g)Prevention of Corruption Act, 1988 — Section 12, 9
High Courts09 Apr 2014Partly Allowed
Krishnamma Vs A.L. Shankarappa
Karnataka High Court · (2014) 4 ACC 103 : (2014) 4 AKR 283 : (2014) 4 KarLJ 452 : (2014) 4 KCCR 3565
Motor Vehicles Act, 1988 — Section 166
High Courts09 Apr 2014Dismissed
Netharavathi S. Vs State of Karnataka
Karnataka High Court · (2014) 3 AKR 74 : (2014) ILR 5689
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 420, 465, 468, 498A
High Courts09 Apr 2014
Tyco Electronics Corporation India Private Limited Vs State of Karnataka
Karnataka High Court · (2014) 79 KarLJ 305
High Courts09 Apr 2014
P. Venkateshwara Rao Vs Iqbal Beig
Karnataka High Court · (2014) 4 FLT 680 : (2014) 4 KarLJ 244 : (2014) 4 KCCR 3693
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(5), 5(1)