COURT ARCHIVE

Karnataka High Court judgments, 2016

2,204 judgments · page 22 of 111

High Courts17 Aug 2016Allowed

Andhra Pradesh Tourist Development Corporation, Hyderabad - Petitioner @HASH Assistant Regional Transport Officer, Bidar and Others

Karnataka High Court · (2016) AIR(Karnataka) 182 : (2017) 1 AirKarR 392

Karnataka Motor Vehicles Taxation Act, 1957 - Section 16(1)Motor Vehicles Act, 1988 - Section 88(8), Section 88(9)

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High Courts16 Aug 2016Dismissed

Divisional Controller, NEKRTC, Bijapur Vs Maheboobsab

Karnataka High Court · (2017) 1 AirKarR 237 : (2016) 4 KCCR 3549 : (2017) LIC 499

Constitution of India, 1950 - Article 226

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High Courts16 Aug 2016Dismissed

Basavaraj Madivalappa Pawar Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 239

Penal Code, 1860 (IPC) - Section 279

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High Courts16 Aug 2016Disposed Off

State of Karnataka Vs Swamygowda alias Subba

Karnataka High Court · (2016) 4 AirKarR 688 : (2016) ILRKarnataka 5013 : (2016) 4 KCCR 3290

Criminal Procedure Code, 1973 (CrPC) - Section 362, Section 394

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High Courts11 Aug 2016Dismissed

Indus Trust Vs Union of India

Karnataka High Court · (2017) AIR(Karnataka) 8 : (2016) ILRKarnataka 4431 : (2016) 4 KCCR 3414

Constitution of India, 1950 - Article 226National Commission for Minority Educational Institutions Act, 2004 - Section 11(f), Section 2(f)

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High Courts11 Aug 2016Dismissed

B. Krishnappa - Petitioner @HASH Cauvery Gruha Nirmana and Another

Karnataka High Court · (2016) 4 ICC 340

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11

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High Courts11 Aug 2016Disposed Off

New India Assurance Co. Ltd., Vs Tippesi

Karnataka High Court · (2016) 3 LLN 683

Workmens Compensation Act, 1923 — Section 4(1)(c)(ii)

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High Courts11 Aug 2016Partly Allowed

Smt. Shanubai and Others - Appellants @HASH S. K. Mahaboob Basha and Others

Karnataka High Court · (2016) AAC 2335

Motor Vehicles Act, 1988 - Section 166

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High Courts10 Aug 2016Allowed

S.S. Chaitra Vevek Vs S.P. Ramu

Karnataka High Court · (2017) 1 KantLJ 97

Karnataka Court Fees and Suits Valuation Act, 1958 - Section 41

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High Courts10 Aug 2016Dismissed

M/s. Jindal Aluminium Ltd. Vs State of Karnataka

Karnataka High Court · (2016) ILRKarnataka 5004 : (2016) 4 KCCR 396

Karnataka Value Added Tax Act, 2003 - Section 17Karnataka Value Added Tax Rules, 2005 - Rule 131

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High Courts10 Aug 2016Disposed Off

Ningaraju Alias C.K. Lingaraju and Others - Petitioners @HASH The Special Land Acquisition Office, Karnataka Industrial area Development Board, Bangalore

Karnataka High Court · (2016) 6 KantLJ 350

Constitution of India, 1950 - Article 226Karnataka Industrial Areas Development Act, 1966 - Section 29(2)

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High Courts10 Aug 2016Dismissed

Managing Director, K.S.R.T.C., Bangalore - Appellant @HASH Smt. Anitha Joseph

Karnataka High Court · (2016) AAC 2347

Motor Vehicles Act, 1988 - Section 168

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High Courts10 Aug 2016Dismissed

Nazirahmad Isak Patel - Petitioner @HASH State of Karnataka

Karnataka High Court · (2016) 4 AirKarR 419

Penal Code, 1860 (IPC) - Section 279, Section 337, Section 338

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High Courts10 Aug 2016Dismissed

D. Govardhan S/o Channaveerappa - Appellant @HASH Sathish Poojari and another

Karnataka High Court · (2016) AAC 2330 : (2017) ACJ 1226 : (2016) 2 TNMAC 465

Motor Vehicles Act, 1988 - Section 166

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High Courts10 Aug 2016Partly Allowed

Rajkumar alias Basawaraj Patil Vs Basawaraj Deshmukhappa Honna

Karnataka High Court · (2016) AAC 2492

Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173

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High Courts10 Aug 2016Disposed Off

Heera Granites Private Limited, Edward Road, Bengaluru and another - Petitioners @HASH Bank of Baroda, A Nationalised Bank, Vadodara and another

Karnataka High Court · (2017) 170 AIC 469 : (2016) 6 KantLJ 261

Constitution of India, 1950 - Article 226Registration Act, 1908 - Section 89(4)

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High Courts10 Aug 2016Disposed Off

R. Ramanna Rangappa Vs Smt. Rajammanni

Karnataka High Court · (2016) 4 AirKarR 123

Karnataka Rent Act, 1999 — Section 2(j), 2(r), 27(2)(b)

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High Courts09 Aug 2016Disposed Off

M. Kiran Kumar Vs Neeladevi

Karnataka High Court · (2017) 171 AIC 765 : (2017) 1 KantLJ 82

Hindu Marriage Act, 1955 - Section 24

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High Courts09 Aug 2016Dismissed

Nama Krishnaiah - Petitioner @HASH Bruhat Bengaluru Mahanagara Palike, N.R. Road, Bengaluru and Others

Karnataka High Court · (2016) 4 AirKarR 425 : (2016) 6 KantLJ 287

Constitution of India, 1950 - Article 14, Article 300AKarnataka Municipal Corporation Act, 1976 - Section 280D, Section 288A

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High Courts09 Aug 2016Dismissed

Assistant Commissioner of Income-Tax Vs Gulbarga Electricity Supply Company Ltd.

Karnataka High Court · (2016) 289 CurTR 373 : (2016) 387 ITR 484

Income Tax Act, 1961 — Section 194J

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