High Courts19 Jul 2016Disposed Off
Sri. G.H. Yallappa Vs M/s Sahara Minorities Educational and Welfare Trust Office
Karnataka High Court · (2017) 2 AirKarR 114 : (2017) 2 ICC 366
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 1, Order 23 Rule 3
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 28 of 111
High Courts19 Jul 2016Dismissed
SSP Limited Vs Hewlett Packard India Sales Private Limited
Karnataka High Court · (2017) 2 KantLJ 459
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(a), Order 7 Rule 11(d)Limitation Act, 1963 - Article 55
High Courts19 Jul 2016Partly Allowed
H.K. Nagendra Vs Assistant Provident Fund Commissioner
Karnataka High Court · (2017) 2 CLR 114 : (2017) 152 FLR 878 : (2016) 6 KantLJ 609
Constitution of India, 1950 - Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B
High Courts19 Jul 2016Allowed
Anusuya Mallayya Vastrad and Others - Appellants @HASH Mallayya Nagayya Vastrad
Karnataka High Court · (2016) AIR(Karnataka) 201 : (2016) 4 AirKarR 330 : (2016) 4 ICC 908 : (2016) 4 KCCR 3258
Hindu Succession Act, 1956 - Section 14(1)
High Courts19 Jul 2016Dismissed
United India Insurance Co. Ltd. Vs M.S. Manjunath
Karnataka High Court · (2016) 2 AnWR 317
Motor Vehicles Act, 1988 — Section 166
High Courts19 Jul 2016Partly Allowed
Suresh Parappa Murgod Vs Special Land Acquisition Officer, Malaprabha Project, Belgaum
Karnataka High Court · (2016) 3 AirKarR 795 : (2016) 4 KCCR 3697
Land Acquisition Act, 1894 — Section 18, 23
High Courts19 Jul 2016Dismissed
Smt. Shakuntala Vs Basavaraj
Karnataka High Court · (2017) 2 AirKarR 209 : (2016) ILRKarnataka 3604
Hindu Succession Act, 1956 — Section 8
High Courts19 Jul 2016Allowed
Government of India Vs Dr. Raghunath Sharma
Karnataka High Court · (2017) 1 AirKarR 505 : (2016) ILRKarnataka 4333 : (2016) 3 KCCR 343 : (2017) LIC 1051
High Courts19 Jul 2016Allowed
Basil Paulose Vs Venkatesh N. Rao
Karnataka High Court · (2016) AAC 2490
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts19 Jul 2016Dismissed
D. Suresh Vs Principal, Bharath Matha Composite P.U. College, Koppa Post, Pirayapattana Taluq, Mysore District, Karnataka
Karnataka High Court · (2016) 6 KantLJ 685
Industrial Disputes Act, 1947 - Section 10(4-A)
High Courts18 Jul 2016Allowed
Venkataramanappa Vs Shashikumar S.M.
Karnataka High Court · (2017) AAC 344
Motor Vehicles Act, 1988 - Section 168
High Courts18 Jul 2016Dismissed
V.V. Surendra Babu - Petitioner @HASH Assistant Labour Commissioner And Controlling Authority, Chikmagalore Division, Chikmagalore and Others
Karnataka High Court · (2017) 152 FLR 169 : (2016) 6 KantLJ 461
Constitution of India, 1950 - Article 226Payment of Gratuity Act, 1972 - Section 4, Section 7(7)
High Courts18 Jul 2016Dismissed
President and Disciplinary Authority Vs G. Devadas
Karnataka High Court · (2016) 6 KantLJ 614
Karnataka Souharda Sahakari Act, 1997 - Section 39
High Courts18 Jul 2016Allowed
Narasing Vs The State of Karnataka
Karnataka High Court · (2016) 4 KCCR 2885
High Courts18 Jul 2016Allowed
S.T. Bheema Reddy Vs M/s. Oriental Insu. Co. Ltd., Chitradurga
Karnataka High Court · (2016) AAC 2081
Penal Code, 1860 (IPC) — Section 166
High Courts18 Jul 2016Disposed Off
Tulasi Motayya Vs The Management of NWKRTC
Karnataka High Court · (2016) 151 FLR 598 : (2017) LabLR 442 : (2016) LabLR 944
Constitution of India, 1950 - Article 226
High Courts15 Jul 2016Disposed Off
Government of Karnataka Vs NGEF
Karnataka High Court · (2016) 198 CompCas 352 : (2016) 6 KantLJ 355
Companies Act, 1956 — Section 529A
High Courts15 Jul 2016Disposed Off
M. Sreenivas - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 6 KantLJ 434
Bangalore Development Authority Act, 1976 - Section 27Land Acquisition Act, 1894 - Section 12(2), Section 16, Section 16(2)
High Courts15 Jul 2016Allowed
Subhindra A. Gumaste Vs State of Karnataka
Karnataka High Court · (2016) 6 KantLJ 148
Karnataka Lokayukta Act, 1984 — Section 12(3), 8(1)
High Courts14 Jul 2016Disposed Off
Laxman Vs Joint Registrar of Co-Operative Societies
Karnataka High Court · (2017) 1 KantLJ 153
Karnataka Co-operative Societies Act, 1959 - Section 109