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Karnataka High Court judgments, 2016

2,204 judgments · page 101 of 111

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High Courts14 Jan 2016Disposed off

Appasaheb and Others Vs Bhairu Dema Mane and Others

Karnataka High Court · (2016) 01 KAR CK 0223

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9, Order 41 Rule 31
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High Courts14 Jan 2016Disposed Off

Rio Energy Private Limited Vs State of Karnataka and Others

Karnataka High Court · (2016) 3 KantLJ 699

Constitution of India, 1950 - Article 12, Article 311
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High Courts14 Jan 2016Allowed

Kamala Vs The Principal, S.D.M. College of Dental Science and Others

Karnataka High Court · (2016) 01 KAR CK 0221

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High Courts14 Jan 2016Disposed Off

Karnataka State Road Transport Corporation Vs Lavanya R. and Others

Karnataka High Court · (2016) 01 KAR CK 0220

Motor Vehicles Act, 1988 - Section 166Penal Code, 1860 (IPC) - Section 279, Section 304-A, Section 337
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High Courts14 Jan 2016Dismissed

Krishna V. Hegde Vs The Commissioner, Dept. of Public Instructions and Others

Karnataka High Court · (2016) 01 KAR CK 0219

Constitution of India, 1950 - Article 226, Article 227
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High Courts14 Jan 2016Disposed Off

Sunder Vs The Manager, Bajaj Allianz General Insurance Company Limited and Others

Karnataka High Court · (2016) 01 KAR CK 0218

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High Courts14 Jan 2016Partly Allowed

C. Srinivasalu Vs Kata Siraj Basha and Others

Karnataka High Court · (2016) 01 KAR CK 0217

Motor Vehicles Act, 1988 - Section 166, Section 181, Section 3 (1), Section 3(1), Section 96(2) (b) (ii)
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High Courts14 Jan 2016Allowed

H.C. Narayana Reddy and Others Vs G. Prasad Reddy and Others

Karnataka High Court · (2016) 1 AirKarR 806 : (2016) 3 ICC 223 : (2016) 2 KCCR 1632

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3A, Section 151
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High Courts14 Jan 2016Dismissed

State of Karnataka by S.B.C. Railway Police Bangalore Vs Yajendra Alias Bombay s/o Siddappa And Others

Karnataka High Court · (2016) 163 AIC 683 : (2016) 3 CriCC 603 : (2016) 2 Crimes 697 : (2016) 3 KantLJ 176

Penal Code, 1860 (IPC) — Section 302, 34, 397
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High Courts14 Jan 2016Allowed

Reliance General Insurance Company Limited Vs Puttalingamma and Others

Karnataka High Court · (2016) 01 KAR CK 0214

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High Courts14 Jan 2016Dismissed

Susheela V. Shetty Vs Sarojini and Others

Karnataka High Court · (2016) 01 KAR CK 0213

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 97
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High Courts14 Jan 2016Dismissed

Geetha G. Kamath Vs Prakash S. and Others

Karnataka High Court · (2016) 01 KAR CK 0212

Civil Procedure Code, 1908 (CPC) - Order 18 Rule 17, Order 8 Rule 9, Section 151
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High Courts14 Jan 2016Disposed Off

Lakshmi Devi Agro Rice Industries Vs The Deputy Commissioner, Mysuru and Others

Karnataka High Court · (2016) 161 AIC 330 : (2016) 2 Crimes 274 : (2016) 2 KantLJ 57 : (2016) 2 RCRRent 66

Criminal Procedure Code, 1973 (CrPC) - Section 451, Section 457Essential Commodities Act, 1955 - Section 6-A, Section 6-A(2)
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High Courts14 Jan 2016Dismissed

Karnataka State Road Transport Corporation Vs Dr. Lavanya, R.

Karnataka High Court · (2016) AAC 1509 : (2016) 4 ACC 221 : (2016) ACJ 2088 : (2017) 1 TAC 327

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High Courts14 Jan 2016Dismissed

Nambiar Builders Pvt. Ltd. Vs Suhas and Others

Karnataka High Court · (2016) 01 KAR CK 0209

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Section 151
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High Courts14 Jan 2016Dismissed

J. Jyothi Vs Shivanna

Karnataka High Court · (2016) 01 KAR CK 0208

Hindu Marriage Act, 1955 - Section 9
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High Courts14 Jan 2016Partly Allowed

Jenukuruba Shivaji Vs The State of Karnataka

Karnataka High Court · (2016) 01 KAR CK 0207

Penal Code, 1860 (IPC) - Section 302
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High Courts14 Jan 2016Dismissed

Ammayamma and Others Vs The State of Karnataka and Others

Karnataka High Court · (2016) 01 KAR CK 0206

Karnataka Land Revenue Act, 1964 - Section 94A, Section 94-B
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High Courts14 Jan 2016Allowed

Vijaya Kumar Vs State by Rajanakunte Police, Rajanakunte Police Station, Rajanakunte, Bengaluru

Karnataka High Court · (2016) 3 KantLJ 64

Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Prohibition of Charging Exorbitant Interest Act, 2004 — Section 4Penal Code, 1860 (IPC) — Section 420
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High Courts14 Jan 2016Dismissed

Pannalal Jangid Vs Ichraj Bai Choradia and Others

Karnataka High Court · (2016) 01 KAR CK 0204

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 26, Order 21 Rule 32
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