High Courts30 Aug 2016Disposed Off
R. Lokesh Vs State of Karnataka
Karnataka High Court · (2017) 1 KantLJ 53
Criminal Procedure Code, 1973 (CrPC) - Section 24Karnataka Law Officers (Appointment and Condition of Service) Rules, 1977 - Rule 30
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 20 of 111
High Courts30 Aug 2016Dismissed
T. Nagaraja Gowda Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 210 : (2017) 1 KantLJ 89 : (2016) 4 KCCR 3625 : (2017) LIC 501
Karnataka Civil Services (General Recruitment) Rules, 1977 - Rule 16(a)(iii)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 47
High Courts30 Aug 2016Allowed
Bharma Kallappa Murashetti Vs Karamjeet Kaur
Karnataka High Court · (2017) AAC 810 : (2016) ILRKarnataka 5098
Motor Vehicles Act, 1988 - Section 168
High Courts29 Aug 2016Allowed
B. Srinivas Prasad Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 124
Constitution of India, 1950 - Article 226Karnataka Municipalities (President and Vice-President) Election (Amendment) Rules, 2015 - Rule 13, Rule 13-AKarnataka Municipalities Act, 1964 - Section 42(2-A)
High Courts29 Aug 2016Allowed
V. Vanaja Vs State of Karnataka
Karnataka High Court · (2017) 1 KantLJ 41
Karnataka Municipalities (President and Vice-President) Election (Amendment) Rules, 2015 - Rule 13Karnataka Municipalities Act, 1964 - Section 42(2-A)
High Courts29 Aug 2016Allowed
Bhargav B.L. Vs Dr. Ram Manohar Lohia Law College
Karnataka High Court · (2017) 2 AirKarR 745 : (2017) ILRKarnataka 180 : (2017) 1 KantLJ 190
Constitution of India, 1950 - Article 226Karnataka Pre-University Education (Academic, Registration, Administration and Grant-in-Aid etc.) Rules, 2006 - Rule 2, Rule 2(14), Rule 2(15)Karnataka State Law Universities Regulations - Reg
High Courts29 Aug 2016Allowed
C.B. Muniraju Vs State of Karnataka
Karnataka High Court · (2017) 1 KantLJ 268
Criminal Procedure Code, 1973 (CrPC) - Section 438Karnataka Land Revenue Act, 1964 - Section 73Karnataka Minor Mineral Concession Rules, 1994 - Rule 42, Rule 44
High Courts26 Aug 2016Dismissed
Gokulam Shelters Vs Commissioner, B.B.M.P.
Karnataka High Court · (2017) 2 KantLJ 389
Constitution of India, 1950 - Article 226Karnataka Municipal Corporations (Recovery of Improvement Expenses) Rules, 2009 - Rule 3, Rule 4, Rule 5, Rule 6Karnataka Municipal Corporations Act, 1976 - Section 114, Section 421, Section 4
High Courts26 Aug 2016Allowed
Cotton Corporation of India Ltd. Vs State of Karnataka
Karnataka High Court · (2017) 153 FLR 73 : (2016) 4 LLN 711
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10
High Courts26 Aug 2016Partly Allowed
Fatheraj Singhvi and Others - Appellants @HASH Union of India and Others
Karnataka High Court · (2016) 289 CurTR 602 : (2016) 4 KCCR 453
Income Tax Act, 1961 - Section 200A, Section 234E, Section 271H
High Courts26 Aug 2016Dismissed
Sayed Moinuddin S/o Sayed Hussain Age: 42 yeare Occ: Engineer Works R/o Androonquilla Raichur-584 101 - Appellant @HASH Md. Mehaboob Alam S/o Md. Shalam Since deceased by his LRs
Karnataka High Court · (2016) AIR(Karnataka) 192 : (2017) 1 CivCC 784 : (2017) 2 ICC 168
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9, Section 100, Section 151Evidence Act, 1872 - Section 45
High Courts26 Aug 2016Disposed Off
M/s. Ganapathi Engineering Company, Hyderabad Vs Union of India
Karnataka High Court · (2016) 4 AirKarR 675
Arbitration and Conciliation Act, 1996 - Section 11(8)
High Courts25 Aug 2016Allowed
Shashidhar Venugopal Naidu Vs State of Karnataka
Karnataka High Court · (2016) 4 AICLR 771 : (2016) 4 AirKarR 184 : (2016) 4 KCCR 526
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts24 Aug 2016Allowed
Concept Hydro Pneumatic Pvt. Ltd. Vs Commr. of C. Ex., Bangalore
Karnataka High Court · (2016) 341 ELT 223
High Courts24 Aug 2016Allowed
M/s. Hema Engineering Vs The State of Karnataka
Karnataka High Court · (2016) 4 KCCR 394
Karnataka Value Added Tax Act, 2003 - Section 69
High Courts24 Aug 2016Disposed Off
Ritesh Kumar Jain Solanki Vs Asstt. Commr. of Cus. (Legal)
Karnataka High Court · (2017) 346 ELT 85
High Courts24 Aug 2016Allowed
M/s. Eblitz Inc. Vs Additional Commissioner of Service Tax
Karnataka High Court · (2016) 4 KCCR 3538
Finance Act - Section 85
High Courts24 Aug 2016Dismissed
Alla Saheb Vs The State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 523 : (2016) 4 KCCR 3612
Constitution of India, 1950 - Article 226
High Courts23 Aug 2016Dismissed
Shri Surendra Nayak Vs A.M. Mohammed Shafi
Karnataka High Court · (2016) ILRKarnataka 4162 : (2017) 3 KantLJ 677 : (2016) 4 KCCR 3606
Karnataka Rent Act, 1999 - Section 43
High Courts23 Aug 2016Allowed
Sri V.G. Hittalamani Vs The State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 213 : (2016) 4 KCCR 393
Constitution of India, 1950 - Article 226