High Courts14 Dec 2016Disposed Off
Dr. Mrs. Mashmoom Vs Mr. Sajid
Karnataka High Court · (2017) 1 KerLJ 26
Guardians And Wards Act, 1890 - Section 9
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 2 of 111
High Courts14 Dec 2016Allowed
B. Narappa Vs Pragati Grameena Bank
Karnataka High Court · (2017) 2 CLR 232 : (2017) 2 KantLJ 609
Karnataka High Court Act, 1961 - Section 4
High Courts14 Dec 2016Disposed Off
Khaja Noor Vs Karnataka State Board of Wakfs
Karnataka High Court · (2017) 2 KantLJ 329
Constitution of India, 1950 - Article 226, Article 227
High Courts13 Dec 2016Disposed Off
Suresh Nagappa Patil Vs State of Karnataka
Karnataka High Court · (2017) 1 KantLJ 536
Karnataka Co-Operative Societies Act, 1959 - Section 108, Section 14
High Courts13 Dec 2016Dismissed
Mallikarjun Ladappa Vanade Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 509 : (2017) LIC 1056
Constitution of India, 1950 - Article 16
High Courts13 Dec 2016Allowed
Mallikarjuna Ramanjineaiah Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 720
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302, Section 34, Section 34, Section 498
High Courts13 Dec 2016Dismissed
Saurodeep Bhattacharjee Vs Registrar (Evaluation) Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2017) 1 AirKarR 445
Constitution of India, 1950 - Article 226
High Courts13 Dec 2016Allowed
Basappa Ningappa Kiratageri Vs Indragouda Hanumanthgouda
Karnataka High Court · (2017) 2 AICLR 292 : (2017) 1 AirKarR 519
Criminal Procedure Code, 1973 (CrPC) - Section 354
High Courts13 Dec 2016Dismissed
Citizens Forum for Mangalore Development Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 268 : (2017) ILRKarnataka 571
Constitution of India, 1950 - Article 14, Article 21Karnataka Municipal Corporation Act, 1976 - Section 321-AKarnataka Municipalities Act, 1964 - Section 187 A
High Courts13 Dec 2016Dismissed
Somashekar Channarayappa Vs Commissioner, Bruhath Bangalore
Karnataka High Court · (2017) 1 AirKarR 428
Constitution of India, 1950 - Article 226
High Courts13 Dec 2016Partly Allowed
Mallappa Nagappa Kumbar Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 511
Penal Code, 1860 (IPC) - Section 279
High Courts10 Dec 2016Disposed off
Vedprakash Power Pvt. Ltd., Vs Power Company Of Karnataka Ltd.
Karnataka High Court · (2017) 2 AirKarR 247 : (2017) 1 BC 412
High Courts09 Dec 2016Dismissed
G.D. Shanker Vs Union of India
Karnataka High Court · (2017) 1 AirKarR 726
Arbitration and Conciliation Act, 1996 - Section 34(2)Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22
High Courts09 Dec 2016Dismissed
Madeppa @ Shivalingappa @ Madiwalappa Vs Madiwalappa
Karnataka High Court · (2017) 2 ICC 263 : (2017) 2 KantLJ 681
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts09 Dec 2016Allowed
Shantavva Vs Anand Virupakshappa Ballari
Karnataka High Court · (2017) 2 AirKarR 738
Motor Vehicles Act, 1988 - Section 168
High Courts08 Dec 2016Dismissed
Susheelamma Vs G.M. Bhootharaju
Karnataka High Court · (2017) AAC 340
Motor Vehicles Act, 1988 - Section 166
High Courts08 Dec 2016Dismissed
State of Karnataka Vs Narayanaswmay Abbayyappa
Karnataka High Court · (2017) 1 AirKarR 421
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x), Section 3(xi)
High Courts08 Dec 2016Dismissed
Swamygowda Sannegowda Vs Naranaiah
Karnataka High Court · (2017) 1 AirKarR 616 : (2017) 2 ICC 408
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1 -Evidence Act, 1872 - Section 5
High Courts08 Dec 2016Partly Allowed
M/s Rak Constructions Vs Enforcement Officer, E.P.F. Organisation, Bangalore
Karnataka High Court · (2017) 152 FLR 575
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14 (2-A)
High Courts08 Dec 2016Allowed
Gopi M. Vs Manager Oriental Insurance Co Ltd.
Karnataka High Court · (2017) AAC 556
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173