High Courts23 Aug 2016Allowed
Justice Micheal F. Saldanha (Retd.) Vs Sri M.P. Noronha (Melwyn Prakash Noronha)
Karnataka High Court · (2016) ILRKarnataka 4700 : (2016) 4 KCCR 3354
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1, Section 151
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 21 of 111
High Courts23 Aug 2016Allowed
Kashappa - Appellant @HASH State
Karnataka High Court · (2016) 4 AirKarR 296
Penal Code, 1860 (IPC) - Section 307, Section 498A
High Courts23 Aug 2016Partly Allowed
Smt. Nagamani Dattatreya Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 660
Criminal Procedure Code, 1973 (CrPC) - Section 439Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 304B, Section 34, Section 498A, Section 504
High Courts22 Aug 2016Allowed
Sri C. Mruthvunjayaswamy Vs State
Karnataka High Court · (2017) 1 AirKarR 83 : (2017) 2 KantLJ 493 : (2016) 4 KCCR 3593
Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 156, Section 157, Section 165, Section 482
High Courts22 Aug 2016Dismissed
Amit Roy Vs Jyothendra Sinhji Vikramsinhji
Karnataka High Court · (2017) 172 AIC 736 : (2017) 1 KantLJ 106
Contract Act, 1872 - Section 197Evidence Act, 1872 - Section 85
High Courts22 Aug 2016Partly Allowed
Shakeer Ahmadsab Vs State
Karnataka High Court · (2016) 4 AirKarR 619
Criminal Procedure Code, 1973 (CrPC) - Section 221(2)Penal Code, 1860 (IPC) - Section 376, Section 376, Section 452, Section 511
High Courts22 Aug 2016Allowed
Mallikarjun Vs State
Karnataka High Court · (2016) 4 AirKarR 686
Criminal Procedure Code, 1973 (CrPC) - Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 18
High Courts20 Aug 2016Dismissed
Elita Promenade Apartment Owners Vs Keppel Purvankara Development
Karnataka High Court · (2017) 1 KantLJ 590
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Karnataka Apartment Owners Act, 1972 - Section 24Karnataka Apartment Ownership Rules, 1975 - Rule 8
High Courts20 Aug 2016Partly Allowed
Ravikumar C Vs Karnataka Co-Operative Milk Federation
Karnataka High Court · (2017) 2 KantLJ 162
Constitution of India, 1950 - Article 226Karnataka Co-operative Societies Act, 1959 - Section 70-A
High Courts20 Aug 2016Allowed
Gangadhar Vs Somashekhar
Karnataka High Court · (2017) 2 AirKarR 817 : (2016) 4 KCCR 3457
Hindu Succession (Amendment) Act, 2005 - Section 14Hindu Succession Act, 1956 - Section 8
High Courts19 Aug 2016Disposed Off
Shivappa H. Lamani - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 6 KantLJ 515
High Courts18 Aug 2016Allowed
Smt. Hemavathy Ningaraju K. Vs Director and Appellate Authority, Scheduled Tribes Welfare, Bangalore
Karnataka High Court · (2016) 4 AirKarR 859 : (2016) ILRKarnataka 3880 : (2016) 4 KCCR 3375
Constitution of India, 1950 - Article 226, Article 311
High Courts18 Aug 2016Dismissed
State of Karnataka - Appellant @HASH Sadiq
Karnataka High Court · (2016) 4 AirKarR 433
Penal Code, 1860 (IPC) - Section 304A, Section 337, Section 338
High Courts18 Aug 2016Disposed Off
Sri Prakash Vs State of Vijayanagar Police Station
Karnataka High Court · (2016) 4 KCCR 2884
Karnataka Land Revenue Act, 1964 - Section 70
High Courts17 Aug 2016Dismissed
Satish @ Satalingappa Madivalappa Murgod Vs Gouseahamad Gorisab Vatnal
Karnataka High Court · (2016) 2 AnWR 631
Motor Vehicles Act, 1988 - Section 166, Section 167, Section 173(1)
High Courts17 Aug 2016Allowed
Shivasharanappa Basawanthraya Heroor Vs State of Karnataka
Karnataka High Court · (2017) 2 AICLR 177 : (2017) 1 AirKarR 455
Penal Code, 1860 (IPC) - Section 376
High Courts17 Aug 2016Dismissed
Sri Ujjinappa Vs Sri Jayanna
Karnataka High Court · (2016) 4 KCCR 3638
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1
High Courts17 Aug 2016Dismissed
M/s. Manasa Electricals Co., Bangalore Vs State of Karnataka
Karnataka High Court · (2016) 4 KCCR 384
Karnataka Value Added Tax Act, 2003 - Section 35(4), Section 63, Section 64, Section 64(1), Section 69(1)
High Courts17 Aug 2016Allowed
B. Premananda Pai Vs Chairman & Managing Director, Vijaya Bank, Bangalore
Karnataka High Court · (2017) 1 AirKarR 853 : (2017) 1 CLR 193 : (2016) ILRKarnataka 4615 : (2017) 2 KantLJ 262 : (2016) 4 KCCR 3434
Constitution of India, 1950 - Article 226Payment of Gratuity Act, 1972 - Section 4(1), Section 7(4), Section 7(7)
High Courts17 Aug 2016Dismissed
Anil alias Anilkumar and Others - Petitioners @HASH Ganagu Naik and Others
Karnataka High Court · (2016) 4 AirKarR 565
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 199, Section 200, Section 207, Section 34, Section 465, Section 472