High Courts14 Jul 2016Dismissed
Sri K.H. Krishna - Petitioner @HASH K.V. Dasaraju
Karnataka High Court · (2017) 170 AIC 492 : (2016) 6 KantLJ 464
Constitution of India, 1950 - Article 226Specific Relief Act, 1963 - Section 34, Section 37, Section 38
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 29 of 111
High Courts14 Jul 2016Dismissed
Ramarao alias Ajit Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 801 : (2016) ILRKarnataka 3363 : (2016) 4 KCCR 527
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6
High Courts14 Jul 2016Allowed
Karnataka State Road Transport Corporation Vs John D''Souza
Karnataka High Court · (2016) ILRKarnataka 3357 : (2016) 4 KCCR 2900
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts14 Jul 2016Disposed Off
Mehaboobsab and Others - Petitioners @HASH The Chairman, Land Tribunal, Shiggaon, District Haveri and Others
Karnataka High Court · (2016) 5 KantLJ 447
Constitution of India, 1950 - Article 226Karnataka Land Reforms Rules, 1974 - Rule 21
High Courts14 Jul 2016Disposed Off
Bhimshi @ Bhimappa Shidaray Khalate @ Shinde and Others - Petitioners @HASH The Deputy Commissioner, Belagavi and Others
Karnataka High Court · (2016) 5 KantLJ 449
Constitution of India, 1950 - Article 226Karnataka Land Revenue Rules, 1966 - Rule 108-Q
High Courts14 Jul 2016Dismissed
Gayathri Vs M. Girish
Karnataka High Court · (2016) ILRKarnataka 3585 : (2016) 4 KCCR 3154
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts13 Jul 2016Allowed
Dr. N. Lakshmipathi Babu Vs Government of Karnataka
Karnataka High Court · (2017) 1 KantLJ 70
Karnataka Industrial Areas Development Act, 1966 - Section 28(1)
High Courts13 Jul 2016Disposed Off
Yenkanna @ Yenkappa Vs The State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 102 : (2016) 4 KCCR 3302
Criminal Procedure Code, 1973 (CrPC) - Section 374(2)Penal Code, 1860 (IPC) - Section 143, Section 147, Section 148, Section 149, Section 302, Section 447
High Courts13 Jul 2016Allowed
Thimmappa Y.D Vs State of Karnataka
Karnataka High Court · (2017) 1 KantLJ 540
Constitution of India, 1950 - Article 226, Article 227
High Courts13 Jul 2016Dismissed
Smt. N. Tulasi Ravi Vs State of Karnataka
Karnataka High Court · (2016) ILRKarnataka 5088 : (2016) 4 KCCR 2923
Constitution of India, 1950 - Article 226
High Courts13 Jul 2016Dismissed
Commissioner of Income Tax Vs M/s. Bahubali Neminath Muttin
Karnataka High Court · (2016) ILRKarnataka 3613
Income Tax Act, 1961 — Section 260, 260A, 69B
High Courts13 Jul 2016Dismissed
Gulbarga Electricity Supply Company Vs Sanjeev Kumar
Karnataka High Court · (2016) 3 CLR 897 : (2016) 151 FLR 474 : (2016) 4 KCCR 2911
High Courts13 Jul 2016Disposed Off
Chandru R - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 6 KantLJ 409
Bangalore Development Authority Act, 1976 - Section 27Land Acquisition Act, 1894 - Section 12(2), Section 16, Section 16(2)
High Courts13 Jul 2016Allowed
Smt. Mallawwa Vs Smt. Chandrabai
Karnataka High Court · (2016) 4 AirKarR 606 : (2017) 1 ICC 291 : (2016) 4 ICC 325 : (2016) ILRKarnataka 3290
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts13 Jul 2016Dismissed
Commissioner of Income-Tax And Another - Appellants @HASH Rahubali Neminath Muttin
Karnataka High Court · (2017) 291 CurTR 214 : (2016) 388 ITR 608
Income Tax Act, 1961 - Section 260A
High Courts12 Jul 2016Dismissed
The Manager, M/s. ICICI Lombard General Insurance Company Ltd., Bellary Vs Rudrappa
Karnataka High Court · (2017) AAC 1000 : (2017) ILRKarnataka 293 : (2016) 4 KCCR 3181
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173(1)
High Courts12 Jul 2016Dismissed
Sambegowda Vs Karnataka Industrial Areas Development Board
Karnataka High Court · (2017) 1 KantLJ 154
High Courts12 Jul 2016Allowed
Smt. Nagamma Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 396 : (2016) ILRKarnataka 4628 : (2016) 5 KantLJ 590 : (2016) 4 KCCR 2950
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 306Karnataka Village Offices Abolition Act, 1961 — Section 6
High Courts12 Jul 2016Dismissed
Mahesh Kumar M.J. Vs Bruhath Bangalore Mahanagara Palike, Bangalore
Karnataka High Court · (2016) 6 KantLJ 675
Bruhat Bangalore Mahanagara Palika Property Tax Rules, 2009 - Rule 11Karnataka Municipal Corporation Act, 1976 - Section 503
High Courts12 Jul 2016Disposed Off
Bajaj Allianz General Insurance Co. Ltd. Vs Shivaji Dattu Nikam
Karnataka High Court · (2016) AAC 2495 : (2016) 2 AnWR 349 : (2016) 4 CivilLJ 873 : (2016) ILRKarnataka 3770 : (2016) 4 KCCR 3372
Motor Vehicles Act, 1988 — Section 163-A