High Courts05 Feb 2014Disposed Off
M/s. Ramesh Exports Limited Vs Sri K.N. Vasantha
Karnataka High Court · (2014) 02 KAR CK 0239
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 735 of 2,398
High Courts05 Feb 2014Allowed
Mohammed Fuzail Vs The State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0217
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts05 Feb 2014Allowed
P.S. Srinivasan Vs State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0216
Criminal Procedure Code, 1973 (CrPC) — Section 438Hindu Marriage Act, 1955 — Section 13(1)(ia)Penal Code, 1860 (IPC) — Section 34, 379, 420, 468, 471
High Courts05 Feb 2014Allowed
Naganayaka Vs State
Karnataka High Court · (2014) 02 KAR CK 0215
Criminal Procedure Code, 1973 (CrPC) — Section 438Wild Life (Protection) Act, 1972 — Section 2(11)(14)(16)(35)(36), 27, 29, 31, 50
High Courts05 Feb 2014Allowed
Manjunatha @ Manja Vs State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0213
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Feb 2014Allowed
Thippareddy Vs State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0212
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 109, 120(B), 201, 302, 304-A
High Courts05 Feb 2014Allowed
Kumara Vs The State of Karnataka
Karnataka High Court · (2014) 02 KAR CK 0208
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 379
High Courts05 Feb 2014Allowed
M/s. N. Sathyanathan and Sons Private Limited and M/s. Ballal Tourist Hotel (P) Ltd. Vs M. Murasha @ Muresha Basha, The Oriental Insurance Company Mangalore Branch and V. Gopal
Karnataka High Court · (2014) 02 KAR CK 0206
High Courts05 Feb 2014Allowed
Sri S.E. Raghavendra Vs Smt. Savithramma, Sri Yogananda, Sri Shivanna and Smt. Shyla
Karnataka High Court · (2014) 02 KAR CK 0204
Constitution of India, 1950 — Article 226, 227
High Courts05 Feb 2014
Shifa Constructions Vs The Additional Commissioner of Commercial Taxes (Zone-1), Bangalore
Karnataka High Court · (2014) 78 KarLJ 312 : (2014) 70 VST 241
Karnataka Sales Tax Act, 1957 — Section 12-B(4), 22-A(1), 24(1)
High Courts05 Feb 2014
Mahadevi Stores Vs The Additional Commissioner of Commercial Taxes, Zone-1, Bangalore and Others
Karnataka High Court · (2014) 78 KarLJ 385 : (2014) 69 VST 359
Karnataka Sales Tax Act, 1957 — Section 18Karnataka Value Added Tax Act, 2003 — Section 35, 39(1), 4, 64(1), 9
High Courts05 Feb 2014Dismissed
Bharat Sanchar Nigam Limited Vs Sri. A.J. Raju
Karnataka High Court · (2014) 02 KAR CK 0181
High Courts05 Feb 2014Dismissed
Shivanand B. Malagar Vs The Reserve Bank of India and The Branch Manager Andhra Bank, Bijapur
Karnataka High Court · (2014) 02 KAR CK 0180
High Courts05 Feb 2014
Rajappa Vs State of Karnataka
Karnataka High Court · (2014) 6 KarLJ 271
Karnataka Land Revenue Act, 1964 — Section 94A
High Courts05 Feb 2014Allowed
Lokesh Vs The State
Karnataka High Court · (2014) 02 KAR CK 0114
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 302 34 498A
High Courts05 Feb 2014Dismissed
Mrs. Mary John Vs The State of Karnataka and The Karnataka Industrial Areas Development Board
Karnataka High Court · (2015) 1 KarLJ 111 : (2014) 2 KCCR 1048
Bihar Land Reforms Act, 1950 - Section 3 4(h)Karnataka Industrial Areas Development Act, 1966 - Section 29(3)Karnataka Land Revenue Act, 1964 - Section 136(3)
High Courts05 Feb 2014
Commissioner of Income Tax Vs Sri Biluru Gurubasava Pattina Sahakari Sangha Niyamitha Bagalkot
Karnataka High Court · (2014) 369 ITR 86
Income Tax Act, 1961 — Section 143(3), 263, 263(1), 80P, 80P(1)
High Courts04 Feb 2014
Commissioner of Income Tax and Another Vs B. Nagendra Baliga
Karnataka High Court · (2014) 363 ITR 410
Income Tax Act, 1961 — Section 113, 132, 132A, 158BC, 158BFA(1)
High Courts04 Feb 2014Allowed
N.W.K.R.T.C. Vs Chandrashekar
Karnataka High Court · (2014) 02 KAR CK 0366
Industrial Disputes Act, 1947 — Section 33(c)(2)
High Courts04 Feb 2014Allowed
Shaila Veerayya Vs The Deputy Commissioner (Food), The Thasildar and The Commissioner for Food and Civil Supplies
Karnataka High Court · (2014) 02 KAR CK 0364