COURT ARCHIVE

Karnataka High Court judgments, 2016

2,204 judgments · page 24 of 111

High Courts04 Aug 2016Disposed Off

Smt. Bharathi Alias Achala H.K. - Petitioner @HASH M.S. Ashok Kumar

Karnataka High Court · (2016) 6 KantLJ 347

Civil Procedure Code, 1908 (CPC) - Section 24Constitution of India, 1950 - Article 226Hindu Marriage Act, 1955 - Section 13(1)(i-a), Section 9

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High Courts04 Aug 2016Allowed

Satteppa Shivappa alias Shivalingappa Shekki and Others - Appellants @HASH Kamalawwa and Others

Karnataka High Court · (2016) 4 AirKarR 389 : (2016) 4 ICC 916

Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Section 5

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High Courts04 Aug 2016Dismissed

Executive Engineer, Hemavathi Lett-Bank Canal, Turuvekere - Appellant @HASH Lakshmipathi and Others

Karnataka High Court · (2016) 4 AirKarR 375

Karnataka Civil Services Rules, 1958 - Rule 214(1)(b), Rule 214(3)Karnataka State Civil Services Act, 1990 - Section 8Limitation Act, 1963 - Article 55

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High Courts04 Aug 2016Partly Allowed

Sonabai Vs Basawaraj

Karnataka High Court · (2016) AAC 2398

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

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High Courts03 Aug 2016Dismissed

Ramesh Vs The Chairman, Life Insurance Corporation of India

Karnataka High Court · (2017) 2 AirKarR 366 : (2016) ILRKarnataka 4381 : (2016) 4 KCCR 388

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High Courts03 Aug 2016Allowed

Executive Engineer, GRBCC Vs Shivakka Ramappa Lankannawar

Karnataka High Court · (2017) 1 CLR 197 : (2017) 153 FLR 281 : (2016) ILRKarnataka 4481 : (2016) 4 KCCR 3643 : (2017) LabLR 318

Industrial Disputes Act, 1947 - Section 10(1)

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High Courts03 Aug 2016Disposed Off

Anil Kumar U.R Vs State of Karnataka

Karnataka High Court · (2017) 2 KantLJ 152

Criminal Procedure Code, 1973 (CrPC) - Section 439Karnataka Control of Organized Crimes Act, 2000 - Section 3Karnataka Education Act, 1983 - Section 115, Section 23

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High Courts03 Aug 2016Dismissed

State of Karnataka - Appellant @HASH Anneappa

Karnataka High Court · (2016) 4 AirKarR 411

Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2)

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High Courts03 Aug 2016Disposed Off

Siddaramu - Petitioner @HASH The Deputy Commissioner, Mandya District, Mandya and Others

Karnataka High Court · (2016) 6 KantLJ 339

Constitution of India, 1950 - Article 226

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High Courts02 Aug 2016Partly Allowed

Morarji Desai/Ekalavya Residential Pre-University College Vs State of Karnataka

Karnataka High Court · (2016) 4 KCCR 3422

Constitution of India, 1950 - Article 226

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High Courts02 Aug 2016Dismissed

ALSTOM Projects India Ltd. Vs State of Karnataka

Karnataka High Court · (2017) 1 CLR 202 : (2017) 153 FLR 285 : (2016) ILRKarnataka 4784 : (2016) 4 KCCR 3446

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10, Section 2A

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High Courts02 Aug 2016Dismissed

Madaiah Vs Gangamma

Karnataka High Court · (2017) 1 KantLJ 172

Motor Vehicles Act, 1988 - Section 170, Section 66

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High Courts02 Aug 2016Disposed Off

Smt. Vijayalakshmi - Petitioner @HASH The Authorised Officer, Kotak Authorised Bank Limited, Banashankari Third Stage, Bangalore and Others

Karnataka High Court · (2016) 6 KantLJ 337

Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), Section 14

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High Courts02 Aug 2016Disposed Off