High Courts12 Jan 2016Allowed
Obaleshwar and Others Vs Minal and Others
Karnataka High Court · (2016) 01 KAR CK 0182
Penal Code, 1860 (IPC) - Section 307, Section 325, Section 34, Section 498-A, Section 506
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 103 of 111
High Courts12 Jan 2016Allowed
Navayuga Devanahalli Tollway Private Limited Vs Chandrashekar and Others
Karnataka High Court · (2016) 01 KAR CK 0181
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 8, Order 39 Rule 1, Order 39 Rule 2, Section 91, Section 91(1)(b), Section 92
High Courts12 Jan 2016Partly Allowed
Renu Lokesh and Others Vs The Divisional Controller, N.W.Y.K.S.R.T.C.
Karnataka High Court · (2016) 01 KAR CK 0180
High Courts12 Jan 2016Dismissed
Kamalajammani and Others Vs N.M. Chamaraje Urs and Others
Karnataka High Court · (2016) 01 KAR CK 0179
High Courts12 Jan 2016Dismissed
Nagaveni and Others Vs M. Vittal Devadiga and Others
Karnataka High Court · (2016) 2 CivilLJ 875 : (2016) 2 KantLJ 342 : (2016) 1 RCRRent 633
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 97, Order 41 Rule 5Transfer of Property Act, 1882 - Section 106
High Courts12 Jan 2016Allowed
Shubha and Others Vs B.G. Jagadish
Karnataka High Court · (2016) 01 KAR CK 0177
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 383, Section 384, Section 420, Section 499, Section 500
High Courts12 Jan 2016Dismissed
United India Insurance Company Limited and Others Vs Anusuya and Others
Karnataka High Court · (2016) 01 KAR CK 0176
High Courts12 Jan 2016Partly Allowed
Abhijit and Others Vs The Vice Chancellor, Visvesvaraya Technological University, Belgaum and Others
Karnataka High Court · (2016) 01 KAR CK 0175
Constitution of India, 1950 - Article 14
High Courts12 Jan 2016Dismissed
M. Thyakra Nayak Vs The General Manager BESCOM, Bangalore and Others
Karnataka High Court · (2016) 2 AirKarR 396 : (2016) 3 KCCR 219
Constitution of India, 1950 — Article 311
High Courts12 Jan 2016Allowed
Shubha Vs B.G. Jagadish
Karnataka High Court · (2016) 165 AIC 683 : (2016) 4 KantLJ 117
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 384, 420, 499, 500
High Courts12 Jan 2016Disposed off
C.S. Rangaraju Vs The Divisional Controller, K.S.R.T.C., Hassan Division and Others
Karnataka High Court · (2016) 01 KAR CK 0172
High Courts12 Jan 2016Disposed Off
Commissioner of Central Excise, Customs and Service Tax-LTU Vs Canara Bank Executor, Trustee and Taxation
Karnataka High Court · (2016) 41 STR 788
Finance Act, 1994 - Section 65(12), Section 68, Section 73
High Courts12 Jan 2016Disposed Off
U. Prathap Reddy and Others Vs K. Lokesh and Others
Karnataka High Court · (2016) 01 KAR CK 0170
High Courts12 Jan 2016Dismissed
Commissioner of Income Tax, Mangalore and Others Vs New Mangalore Port Trust
Karnataka High Court · (2016) 283 CurTR 342 : (2016) ILRKarnataka 701 : (2016) 382 ITR 434
Income Tax Act, 1961 - Section 10, Section 11, Section 12A, Section 12AA, Section 143(3), Section 14A, Section 253(4), Section 260-A, Section 263, Section 264
High Courts12 Jan 2016Allowed
Parvathamma Vs Palamma
Karnataka High Court · (2016) 01 KAR CK 0168
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 190, Section 195(1), Section 197, Section 204Penal Code, 1860 (IPC) - Section 143, Section 147, Section 149, Section 323, Section 324, Section 34, Section 353, Section 427, Sectio
High Courts12 Jan 2016Dismissed
Dankanachari Vs Ganeshachari and Others
Karnataka High Court · (2016) 01 KAR CK 0167
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1Limitation Act, 1963 - Section 5
High Courts12 Jan 2016Disposed off
Preusse India Private Limited and Others Vs The Karnataka State Financial Corporation and Others
Karnataka High Court · (2016) 2 KantLJ 465
High Courts12 Jan 2016Disposed Off
Rakesh and Others Vs The Vice-Chancellor, Visvesvaraya Technological University and Others
Karnataka High Court · (2016) 01 KAR CK 0165
Constitution of India, 1950 - Article 14
High Courts12 Jan 2016Allowed
Arpitha A. Vs Rajiv Gandhi University of Health Sciences for Karnataka and Others
Karnataka High Court · (2016) 3 KantLJ 116
Right to Information Act, 2005 - Section 8
High Courts12 Jan 2016Partly Allowed
Beenarani Vs The Manager, The Oriental Insurance Co. Ltd. and Others
Karnataka High Court · (2016) 01 KAR CK 0163
Motor Vehicles Act, 1988 - Section 166