High Courts22 Jul 2016Partly Allowed
M/s. Oriental Insurance Company Limited, Hubli Vs Ravindra Bhaskar Acharya
Karnataka High Court · (2016) AAC 2088
Motor Vehicles Act, 1988 — Section 168
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 27 of 111
High Courts21 Jul 2016Dismissed
M/s. Caesars Restaurant, Bengaluru Vs M/s. T. Shivaram (Regd. Firm)
Karnataka High Court · (2017) 1 AirKarR 235 : (2017) 1 ICC 54 : (2016) ILRKarnataka 4268 : (2016) 4 KCCR 3328
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Section 151Constitution of India, 1950 - Article 226
High Courts21 Jul 2016Allowed
Baddi Durugesh Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 799
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307, 324, 504, 506
High Courts21 Jul 2016Allowed
Yogesh Manohar Desai Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 684 : (2016) ILRKarnataka 4820
Criminal Procedure Code, 1973 (CrPC) - Section 204
High Courts21 Jul 2016Disposed Off
Mahendra Karle Vs Ms. Annabel Larocque
Karnataka High Court · (2016) 6 KantLJ 667
Karnataka Civil Rules of Practice, 1967 - Rule 18
High Courts21 Jul 2016Allowed
Sardar Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 82
Prevention of Corruption Act, 1988 — Section 13(1)(d)
High Courts21 Jul 2016Partly Allowed
Smt. P. Kalyanamma Vs Karnataka Government, Insurance Department Office
Karnataka High Court · (2016) AAC 2091
Motor Vehicles Act, 1988 — Section 168
High Courts21 Jul 2016Allowed
Smt. Jayamma L.V. Manjunath Vs C.M. Narayana Swamy
Karnataka High Court · (2016) AAC 2121
Karnataka Motor Vehicles Rules, 1989 — Rule 1(x), 100Motor Vehicles Act, 1988 — Section 147, 166
High Courts21 Jul 2016Partly Allowed
Bettaswamy Marappa Vs M/s. Cholamandalam General Insurance Co. Ltd., Bangalore
Karnataka High Court · (2016) AAC 2125
Motor Vehicles Act, 1988 — Section 168
High Courts21 Jul 2016Dismissed
H.S. Manjunatha Vs State of Karnataka
Karnataka High Court · (2017) 171 AIC 773 : (2016) 6 KantLJ 629
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24
High Courts20 Jul 2016Allowed
Garden City Fashions Pvt. Ltd., Bangalore Vs Karnataka Industrial Areas Development Board, Bangalore
Karnataka High Court · (2017) 1 AirKarR 217 : (2017) 1 KantLJ 422 : (2016) 4 KCCR 3337
Constitution of India, 1950 - Article 226
High Courts20 Jul 2016Allowed
Smt. V.S. Krithika Vs The Director, Director of Lokashikshana
Karnataka High Court · (2017) 1 AirKarR 226 : (2017) 1 ICC 782 : (2016) ILRKarnataka 3788 : (2016) 4 KCCR 360
Constitution of India, 1950 - Article 226
High Courts20 Jul 2016Disposed Off
Smt. Mahadevi Vs Mallikarjun
Karnataka High Court · (2016) ILRKarnataka 4583 : (2016) 4 KCCR 3293
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1, Section 96
High Courts20 Jul 2016Allowed
Smt. Shilpa Vs Praveen S.R.
Karnataka High Court · (2016) AIR(Karnataka) 169 : (2016) 3 AirKarR 814 : (2017) 1 DMC 194 : (2016) 4 ICC 310 : (2016) ILRKarnataka 4343
Hindu Marriage Act, 1955 — Section 13(i)(iii)
High Courts20 Jul 2016Disposed Off
Wanson Ocean Enterprises (I) P. Ltd. Vs Dy. Commr. of Cus.
Karnataka High Court · (2016) 340 ELT 681
High Courts20 Jul 2016Dismissed
The Assistant Executive Engineer, Cauverv Neeravari Nigam Limited, Nanjangud, Mysore District and another - Petitioners @HASH The Deputy Labour Commissioner And Appellate Authority, Bangalore and Others
Karnataka High Court · (2016) 6 KantLJ 501
Payment of Gratuity Act, 1972 - Section 7
High Courts20 Jul 2016Allowed
Honya alias Honnappa alias Mohan Somlya Rathod - Appellant @HASH State of Karnataka
Karnataka High Court · (2017) 1 AICLR 28 : (2016) 4 AirKarR 403 : (2017) ILRKarnataka 105 : (2016) 4 KCCR 3568
Penal Code, 1860 (IPC) - Section 302
High Courts20 Jul 2016Allowed
Dinesh Gowda Vs State
Karnataka High Court · (2016) 4 AICLR 688 : (2016) 3 AirKarR 829 : (2016) ILRKarnataka 3965 : (2016) 6 KantLJ 423 : (2016) 4 KCCR 3204
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 307, 376, 420, 506
High Courts20 Jul 2016Partly Allowed
Abdul Raheman Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 246 : (2017) 1 Crimes 387 : (2016) 4 KCCR 3227
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 3, 45
High Courts19 Jul 2016Dismissed
S. Moin Pasha Vs Smt.Vanitha Lokesh
Karnataka High Court · (2017) AAC 818
Motor Vehicles Act, 1988 - Section 168