High Courts01 Aug 2016Disposed Off
Maruthi Bhimanna Wade Vs State
Karnataka High Court · (2016) 4 AirKarR 8 : (2016) 4 KCCR 501
Penal Code, 1860 (IPC) — Section 324
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 25 of 111
High Courts01 Aug 2016Disposed Off
Thomson Plantations (Indian) Private Limited, Koinadu, Sampaje Post, Madikeri Taluk, Kodagu - Petitioner @HASH The Inspector General of Registration and Commissioner for Stamps Government of Karnataka, Bangalore and Others
Karnataka High Court · (2016) 6 KantLJ 343
Constitution of India, 1950 - Article 226Karnataka Stamp Act, 1957 - Article 15, Section 33Registration Act, 1908 - Section 89(4)
High Courts01 Aug 2016Partly Allowed
Mohanchandra Basawantrao Mohagoankar Vs Suresh Mohanchanra Mohagaonkar
Karnataka High Court · (2016) 4 AirKarR 1 : (2016) 3 HLR 610 : (2017) 2 RCRCriminal 561
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts01 Aug 2016Allowed
Nandareddy Vs Sarojamma
Karnataka High Court · (2016) 4 AirKarR 5 : (2017) 1 ICC 400 : (2016) ILRKarnataka 5571 : (2016) 4 KCCR 3405
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 27, 100
High Courts29 Jul 2016Dismissed
Divisional Manager, National Insurance Co. Ltd. Vs K. Hanumanthappa s/o Hariyappa
Karnataka High Court · (2017) 1 CLR 204 : (2016) ILRKarnataka 4421
Employees Compensation Act, 1923 - Section 30(1), Section 4Motor Vehicles Act, 1988 - Section 147(1)(i)
High Courts29 Jul 2016Allowed
Smt. Chennamma Vs Sheenappa Gowda
Karnataka High Court · (2016) ILRKarnataka 5163 : (2016) 4 KCCR 3284
Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1(u), Section 107
High Courts28 Jul 2016Disposed Off
Vinay L. Shetty Vs State of Karnataka
Karnataka High Court · (2017) 1 KantLJ 127
Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 116 (3)
High Courts28 Jul 2016Dismissed
Smt. Ayesha Begum Vs Saradarulla Khan
Karnataka High Court · (2016) ILRKarnataka 4592
Motor Vehicles Act, 1988 - Section 173(1)
High Courts28 Jul 2016Allowed
Chaithanya Bharathi Grameena Abhivrudhi Samshte, Yelawala Hobli, Mysore Vs General Manager, South Western Railway, Hubli
Karnataka High Court · (2016) 6 KantLJ 679
Constitution of India, 1950 - Article 226
High Courts28 Jul 2016Disposed Off
D. Raghu - Petitioner @HASH His Holiness Sri Sri Vidyadheesha Teertha Swamiji of Palimar Mutt of Udupi
Karnataka High Court · (2016) 6 KantLJ 467
Karnataka Small Cause Courts Act, 1964 - Section 8
High Courts28 Jul 2016Dismissed
Commissioner of Income Tax Vs Vodafone South Ltd.
Karnataka High Court · (2016) 290 CurTR 436 : (2016) 4 KCCR 386
Income Tax Act, 1961 - Section 194H, Section 194J
High Courts28 Jul 2016Dismissed
Mariyappa Vs Assistant Commissioner, Land Acquisition Officer, Bangalore
Karnataka High Court · (2016) 4 AirKarR 690 : (2017) 1 ICC 185 : (2017) 2 KantLJ 179 : (2016) 4 KCCR 3397
Limitation Act, 1963 - Article 136
High Courts28 Jul 2016Allowed
Mareppa Bellappa Sandimani and Others - Appellants @HASH State through Chittapur Police Station
Karnataka High Court · (2016) 4 AirKarR 368
Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 307, Section 323, Section 326, Section 448
High Courts28 Jul 2016Dismissed
Smt. Neelamma Vs Union of India
Karnataka High Court · (2016) AAC 2396
Railways Act, 1989 - Section 123(c)(ii)
High Courts28 Jul 2016Disposed Off
Smt. Basanthi - Petitioner @HASH Sri. Ashok S. Thalange
Karnataka High Court · (2016) 6 KantLJ 507
Civil Procedure Code, 1908 (CPC) - Section 89Hindu Marriage Act, 1955 - Section 13(1)(i-a)Karnataka Civil Procedure (Mediation) Rules, 2005 - Rule 24, Rule 25
High Courts27 Jul 2016Allowed
Nandakumar Narasimhaiah Swamy Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 503
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts27 Jul 2016Dismissed
Laxmi Ashokn Pilai Vs State
Karnataka High Court · (2017) 1 AirKarR 862
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts27 Jul 2016Disposed Off
M. Venkataramaiah - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 6 KantLJ 498
High Courts27 Jul 2016Dismissed
Workman of Mandya National Paper Mills Vs Union of India
Karnataka High Court · (2016) 4 AirKarR 572 : (2017) 1 CLR 185 : (2016) ILRKarnataka 3634 : (2016) 4 KCCR 3387
Constitution of India, 1950 — Article 14
High Courts26 Jul 2016Disposed Off
Prabudeva Service Station Vs Ministry of Petroleum and Natural Gas of India
Karnataka High Court · (2017) 1 KantLJ 93
Arbitration and Conciliation Act, 1996 - Section 9