High Courts17 Apr 2013
AVR Overseas Pvt. Ltd. Vs State of Karnataka
Karnataka High Court · (2014) 67 VST 314
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 880 of 2,397
High Courts17 Apr 2013
Prakash Retail (P.) Ltd. Vs Deputy Commissioner of Commercial Tax (Audit)
Karnataka High Court · (2013) 77 KarLJ 643 : (2013) 32 STR 388 : (2013) 40 STT 277 : (2014) 68 VST 392
Karnataka Value Added Tax Act, 2003 — Section 2(36), 3
High Courts17 Apr 2013
M/S. Spectrum Consultants India Private Limited Vs Commissioner of Income Tax
Karnataka High Court · (2014) 266 CTR 94 : (2013) ILR (Kar) 4408 : (2013) 77 KarLJ 440 : (2013) 215 TAXMAN 597
Income Tax Act, 1961 — Section 143(1), 2(24)(x), 36(1)(va), 43B, 43B(b)
High Courts17 Apr 2013Dismissed
Smt. Devamma, Ramu, Savithramma and Smt. Jayamma Vs Rathnamma, Rajeshwari, Rajegowda and Ninganaika Smt. Devamma and Ramu Vs Rathnamma, Rajeshwari, Narasimhaiah Smt. Rathnamma and Smt. Rajeshwari Vs Smt. Devamma and Others
Karnataka High Court · (2013) 4 KarLJ 318
High Courts17 Apr 2013
Carl Bechem Lubricants (India) Pvt. Ltd. Vs The State of Karnataka
Karnataka High Court · (2013) 4 AKR 3 : (2014) 44 GST 120 : (2013) ILR (Kar) 4104 : (2013) 76 KarLJ 374 : (2013) 66 VST 201
Karnataka Tax on Entry of Goods Act, 1979 — Section 15(2), 3(1), 5(4)
High Courts17 Apr 2013
Sri. A.K. Kanoria Vs M/s. Bangalore Pesticides Limited
Karnataka High Court · (2013) 04 KAR CK 0086
Companies Act, 1956 — Section 468, 538(1)(a), 538(1)(b)
High Courts17 Apr 2013Allowed
The President, The Health and Family Welfare Employees House Building Co-operative Society Ltd. Vs The President, The Karnataka State Commission for Scheduled Caste and Scheduled Tribes and Sri. C.M. Giriyaiah
Karnataka High Court · (2013) 04 KAR CK 0081
Karnataka State Commission for The Scheduled Castes and The Scheduled Tribes Act, 2002 — Section 8
High Courts17 Apr 2013
Vivekananda Sports and Recreation Club No. 779 Vs The Superintendent of Police, The Deputy Superintendent of Police, Circle Inspector of Police and Sub Inspector of Police
Karnataka High Court · (2013) 04 KAR CK 0079
High Courts17 Apr 2013
Span Design and Development (P.) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (2013) 215 TAXMAN 559
Income Tax Act, 1961 — Section 127(2)(a), 132
High Courts17 Apr 2013Dismissed
Bannatti Saibanna, Maruthi Jambaga and Devamitra Vs Union of India and Others
Karnataka High Court · (2013) 04 KAR CK 0053
Constitution (Scheduled Castes) Orders (Second Amendment) Act, 2002 — Entry6Constitution of India, 1950 — Article 341, 341(1), 366(24), 368
High Courts17 Apr 2013Allowed
State Vs B.C. Manjunatha @ Manju and V. Prashanth
Karnataka High Court · (2013) 3 AKR 742 : (2013) ILR (Kar) 3156
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 392, 449
High Courts17 Apr 2013Dismissed
Smt. Zahira @ Khatun Bee, Mahaboobnissa, Shannu and Fathima Vs Union of India
Karnataka High Court · (2013) 4 AKR 22 : (2013) ILR (Kar) 4857
High Courts17 Apr 2013
KIOCL Limited (Formerly Kudremukh Iron Ore Company Limited) Vs Railway Board and Others
Karnataka High Court · (2014) 2 AKR 330 : (2013) ILR (Kar) 4993
High Courts17 Apr 2013Dismissed
Basavaraj Vs Smt. Girijawwa
Karnataka High Court · (2013) 04 KAR CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Apr 2013Allowed
Smt. Gowramma, Sri Anjanappa and Sri Mune Gowda Vs Subbanna and Others
Karnataka High Court · (2013) 3 KarLJ 449
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts17 Apr 2013Dismissed
Smt. Lakshmamma Vs Sri A. Puttaswamy and Others
Karnataka High Court · (2013) 3 KarLJ 443
High Courts16 Apr 2013Allowed
Election Commission of India and The Chief Electoral Officer Vs The State of Karnataka and Others
Karnataka High Court · (2013) ILR (Kar) 5913 : (2013) 6 KarLJ 363 : (2013) 5 LW 41
Constitution of India, 1950 — Article 14, 16, 163(1), 328Representation of the Peoples Act, 1951 — Section 13AA, 13CC, 159, 20A, 28A
High Courts16 Apr 2013Dismissed
Sanju @ Sanjay Vs State
Karnataka High Court · (2013) 04 KAR CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 361, 363, 366A, 375, 376
High Courts16 Apr 2013Allowed
The Divisional Manager, Sullia Rubber Division KFDCL Vs Smt. Jeeva Jyothi
Karnataka High Court · (2013) 139 FLR 353 : (2013) 3 LLJ 743
Constitution of India, 1950 — Article 227
High Courts16 Apr 2013
Ansarsab and Masaksab Vs The Chief Engineer, The Executive Engineer, KNNL and The Special Land Acquisition Officer, M and MIP
Karnataka High Court · (2013) 04 KAR CK 0093