High Courts14 Sept 2016Disposed Off
Kumari Sapna Vishnu Shinde Vs Mahadev Annappa Patil
Karnataka High Court · (2017) AAC 182 : (2016) 4 AirKarR 737 : (2017) 2 KantLJ 685
Motor Vehicles Act, 1988 - Section 168
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 18 of 111
High Courts14 Sept 2016Allowed
Smt. Usha R. Patwari Vs Karnataka Loka-yuktha
Karnataka High Court · (2016) 4 AirKarR 594
Criminal Procedure Code, 1973 (CrPC) - Section 154Prevention of Corruption Act, 1988 - Section 13(1)(a), Section 13(1)(e), Section 13(2)
High Courts14 Sept 2016Disposed Off
M/s. Inphase Power Technologies Private Limited Vs M/s. ABB India Limited
Karnataka High Court · (2017) AIR(Karnataka) 20 : (2016) 4 AirKarR 801 : (2017) ILRKarnataka 522
High Courts14 Sept 2016Disposed Off
M/s. Avighna Coffee Pvt. Ltd. Vs M/s Cothas Coffee Co.
Karnataka High Court · (2016) 4 AirKarR 646
High Courts14 Sept 2016Partly Allowed
Basavaraj Dandappa Bada Vs Saleem Sha
Karnataka High Court · (2016) AAC 2505
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts09 Sept 2016Allowed
M/s. Gnanee Business Corporation, Shimoga Vs M/s. Akshata Minerals Pvt. Ltd., Hospete
Karnataka High Court · (2016) ACD 1145 : (2016) 4 KCCR 3639
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142
High Courts08 Sept 2016Dismissed
Sri G. Shankar Vs Krishna Bhagya Jala Nigam Limited
Karnataka High Court · (2016) ILRKarnataka 4790 : (2016) 4 KCCR 3510
Constitution of India, 1950 - Article 226
High Courts08 Sept 2016Dismissed
Nazeer Ahmed Vs Principal District Sessions Judge
Karnataka High Court · (2017) 1 AirKarR 302 : (2017) ILRKarnataka 141
Constitution of India, 1950 - Article 309Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 - Rule 3A
High Courts08 Sept 2016Dismissed
N.C. Shivakumar and another - Petitioners @HASH State and another
Karnataka High Court · (2017) 1 AICLR 192 : (2016) 4 AirKarR 337 : (2016) 4 KCCR 3664
Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Penal Code, 1860 (IPC) - Section 149, Section 409, Section 420Prevention of Corruption Act, 1988 - Section 13(2), Section 13(l)(c)
High Courts07 Sept 2016Allowed
Canara Lighting Industries Pvt. Limited Vs The State of Karnataka
Karnataka High Court · (2016) 4 KCCR 410
Central Sales Tax Act, 1956 - Section 3(8), Section 8(4)Constitution of India, 1950 - Article 299
High Courts07 Sept 2016Allowed
Ashok Kumar S. Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 201 : (2016) ILRKarnataka 4723
Constitution of India, 1950 - Article 226
High Courts07 Sept 2016Allowed
S. Madhava Reddy Vs Smt. Mangamma
Karnataka High Court · (2016) ACD 1113 : (2016) ILRKarnataka 5065 : (2016) 4 KCCR 3475
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 6
High Courts07 Sept 2016Allowed
Dr. Durganna T. Vs Principal Secretary of State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 610 : (2017) LIC 193
Constitution of India, 1950 - Article 226, Article 309
High Courts06 Sept 2016Disposed Off
Dr. Laila M. Iliyas Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 232
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 468Prevention of Corruption Act, 1988 - Section 13(1)(d)(i)
High Courts06 Sept 2016Allowed
Regional College of Management Vs Bangalore University
Karnataka High Court · (2017) 1 KantLJ 77
Karnataka State Universities Act, 2000 - Section 29
High Courts06 Sept 2016Dismissed
Federation of Karnataka Vs Government of Karnataka
Karnataka High Court · (2017) 1 CLR 1061 : (2017) 152 FLR 875 : (2017) 1 KantLJ 57
Constitution of India, 1950 - Article 226Minimum Wages Act, 1948 - Section 5
High Courts06 Sept 2016Allowed
Madhav Deenanath Beleri Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 605
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts06 Sept 2016Allowed
Smt. J. Hemavathy - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 4 AirKarR 303
Constitution of India, 1950 - Article 226
High Courts06 Sept 2016Dismissed
Basava alias Basavaraj and another - Appellants @HASH State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 353
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 302, Section 34, Section 448
High Courts02 Sept 2016Dismissed
Karnataka Theaters Ltd. Vs M. Ratnavarma Padivai
Karnataka High Court · (2016) 199 CompCas 547
Companies (Court) Rules, 1959 - Rule 6, Rule 9