High Courts11 Sept 2013Disposed Off
M/s. Gujarat Petrosynthese Limited and Mr. Rajendra Prasad Yadav Vs Union of India
Karnataka High Court · (2014) 1 KarLJ 121
Information Technology Act, 2000 — Section 49, 53
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 829 of 2,397
High Courts11 Sept 2013Allowed
Smt. Sallapuriamma Vs The State of Karnataka, The Special Deputy Commissioner and The Tahsilar
Karnataka High Court · (2013) 09 KAR CK 0191
Constitution of India, 1950 — Article 226
High Courts11 Sept 2013Allowed
Sampathaiah, S.P. Narasihmumurthy and S.P. Krishnamurthy Vs The Special Land Acquisition Officer, The Executive Engineer, Hemavathi Left Bank Canal, Division No. 6 and The Managing Director, Irrigation Board
Karnataka High Court · (2013) 09 KAR CK 0177
High Courts11 Sept 2013
The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs M/s. BPL Sanyo Finance Ltd.
Karnataka High Court · (2014) 265 CTR 163 : (2014) ILR (Kar) 471 : (2014) 362 ITR 630 : (2013) 77 KarLJ 627
Income Tax Act, 1961 — Section 260A, 271(1)(c)
High Courts11 Sept 2013Allowed
Ningamma Vs The Special Land Acquisition Officer, The Executive Engineer, Hemavathi Left Bank Canal, Sub-Division No. 6 and The Managing Director Irrigation Board
Karnataka High Court · (2013) 09 KAR CK 0119
High Courts11 Sept 2013Allowed
Narasimhegowda Vs The Special Land Acquisition Officer, The Executive Engineer, Hemavathi Left Bank Canal, Division No. 6 and The Managing Director
Karnataka High Court · (2013) 09 KAR CK 0118
High Courts11 Sept 2013Allowed
Mahadevappa Vs The Special Land Acquisition Officer, The Executive Engineer, Hemavathi Left Bank Canal, Division No. 6 and The Managing Director
Karnataka High Court · (2013) 09 KAR CK 0117
High Courts11 Sept 2013Disposed Off
Padmapriya Vidya Samsthe (R) (Jain Minority Institution) now renamed as Banashankari II Stage Vs The State of Karnataka and Others
Karnataka High Court · (2013) 09 KAR CK 0111
High Courts11 Sept 2013Disposed Off
Sangeetha Vs State of Karnataka, Department of Pre University Education and Others
Karnataka High Court · (2013) 09 KAR CK 0110
High Courts11 Sept 2013
Smt. Mariyamma Vs The Special Land Acquisition Officer, Executive Officer, KIADB and The State of Karnataka
Karnataka High Court · (2014) 1 AKR 383 : (2014) 1 KarLJ 97
Karnataka Industrial Area Development Act, 1966 — Section 29(2)Land Acquisition Act, 1894 — Section 18(1), 18(3)(b)
High Courts11 Sept 2013Dismissed
Shri Prafulla Vs Bharamappa, Shri Bhupal and Shri Babu
Karnataka High Court · (2013) 09 KAR CK 0085
Penal Code, 1860 (IPC) — Section 34, 427, 447, 504, 506(2)
High Courts11 Sept 2013Allowed
N.G. Ramappa Vs Sri. Jayaram
Karnataka High Court · (2013) 09 KAR CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Sept 2013Dismissed
Sri. Balakrishna. B. Nayak, Smt. Sundari. B. Nayak, Sri. Narasimha Nayak and Smt. Archana A. Pai Vs Smt. Bhagyashree B. Nayak
Karnataka High Court · (2013) 09 KAR CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1)(b)Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 327, 34, 498-A, 504, 506
High Courts11 Sept 2013Partly Allowed
H.E. Sanna Hanumanthappa and Nagamma Vs K. Mahabhadrappa and The Divisional Manager, Oriental Insurance Co. Ltd.
Karnataka High Court · (2013) 09 KAR CK 0079
High Courts11 Sept 2013
Gemini Dyeing and Printing Mills Ltd. Vs Commr. of Cus.
Karnataka High Court · (2014) 304 ELT 51 : (2014) 27 GSTR 418
High Courts11 Sept 2013Dismissed
K. Kadrivel Vs M. Mohan
Karnataka High Court · (2013) 09 KAR CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 138, 311, 482
High Courts10 Sept 2013Disposed Off
I.B.M. India Pvt. Ltd. Vs Chief Commissioner of C. Ex., Bangalore
Karnataka High Court · (2017) 346 ELT 268
High Courts10 Sept 2013Dismissed
Maliksab Janglisab Khazi Vs Kumari Sameena
Karnataka High Court · (2014) 1 KarLJ 322
High Courts10 Sept 2013
Divisional Controller, North-West Karnataka Road Transport Corporation Vs G.O. Badiger
Karnataka High Court · (2014) 2 AKR 244 : (2013) 6 KarLJ 626 : (2014) 2 KCCR 1542