COURT ARCHIVE

Karnataka High Court judgments, 2016

2,204 judgments · page 26 of 111

High Courts26 Jul 2016Disposed Off

N.G. Gowdaiah - Petitioner @HASH A.R.S. Kumar and another

Karnataka High Court · (2017) 170 AIC 490 : (2016) 6 KantLJ 441

Constitution of India, 1950 - Article 226Right To Information Act, 2005 - Section 18, Section 20

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High Courts26 Jul 2016Dismissed

Karthik K and Others - Petitioners @HASH The Government of Karnataka, Department of Co-Operation, Bangalore and Others

Karnataka High Court · (2016) 6 KantLJ 481

Constitution of India, 1950 - Article 226Karnataka Co-Operative Societies Act, 1959 - Section 29-G(4)Karnataka Co-operative Societies Rules, 1960 - Rule 14-AM(12)

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High Courts26 Jul 2016Disposed Off

B.P. Gurumallappa - Petitioner @HASH State of Karnataka and Others

Karnataka High Court · (2016) 6 KantLJ 494

Karnataka Industrial Areas Development Act, 1966 - Section 28(2), Section 28(3)

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High Courts26 Jul 2016Allowed

Gurubai Shivasharanappa Malipatil and another - Petitioners @HASH Govt. of Karnataka and Others

Karnataka High Court · (2016) 4 AirKarR 319 : (2016) ILRKarnataka 5111 : (2016) 4 KCCR 3270

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 5Limitation Act, 1963 - Section 5

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High Courts26 Jul 2016Partly Allowed

G. Nagabhushana and Others - Petitioners @HASH State of Karnataka and another

Karnataka High Court · (2016) 4 AirKarR 559 : (2016) ILRKarnataka 3856 : (2016) 6 KantLJ 454 : (2016) 4 KCCR 3277

Constitution of India, 1950 - Article 16, Article 309

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High Courts25 Jul 2016Disposed Off

Pearl Ports And Warehousing Private Limited, Bangalore - Petitioner @HASH Mysore Sales International Limited, Cunningham Road, Bangalore and another

Karnataka High Court · (2016) 6 KantLJ 491

Arbitration and Conciliation Act, 1996 - Section 11(6)Constitution of India, 1950 - Article 226

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High Courts25 Jul 2016Dismissed

Ramesh Reddy - Petitioner @HASH State of Karnataka and Others

Karnataka High Court · (2016) 6 KantLJ 353

Constitution of India, 1950 - Article 226Karnataka Civil Services (Classification, Control And Appeal) Rules, 1957 - Rule 11-A(1), Rule 11-A(2)

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High Courts22 Jul 2016Dismissed

Managing Director, B.M.T.C Central Office, Bangalore Vs Fairoz Khan

Karnataka High Court · (2017) AAC 632

Motor Vehicles Act, 1988 - Section 149, Section 166

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High Courts22 Jul 2016Allowed

Nagaraju Siddanaika Vs Ravikumar Chikkamajjegowda

Karnataka High Court · (2017) AAC 374

Motor Vehicles Act, 1988 - Section 168

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High Courts22 Jul 2016Dismissed

M.V. Rudrappa Vs State of Karnataka

Karnataka High Court · (2016) 4 AICLR 863 : (2016) 4 AirKarR 18 : (2016) 6 KantLJ 210

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Karnataka Education Act, 1983 — Section 115, 23Penal Code, 1860 (IPC) — Section 321, 418, 420

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High Courts22 Jul 2016Dismissed