High Courts08 Dec 2016Dismissed
State of Karnataka Vs Lohi A.S.
Karnataka High Court · (2017) 2 AICLR 184 : (2017) 1 AirKarR 443
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(III), 20(a), 20(b), 20(1), 20(2)
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 3 of 111
High Courts08 Dec 2016Allowed
D. Siddeshi @ Siddappa Vs Y. Basavaraj
Karnataka High Court · (2017) AAC 342
Motor Vehicles Act, 1988 - Section 168
High Courts08 Dec 2016Dismissed
Bharmaji Venkappa Kangralkar Vs Shilpa Santosh Kangralkar
Karnataka High Court · (2017) 1 AirKarR 406
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 500, Section 504
High Courts08 Dec 2016Dismissed
Allabaksh Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 104 : (2017) ILRKarnataka 558
Criminal Procedure Code, 1973 (CrPC) - Section 167(2)
High Courts07 Dec 2016Dismissed
Khathizamma @ Kadeejamma Vs Shridhar Ganiga
Karnataka High Court · (2017) AAC 376
Motor Vehicles Act, 1988 - Section 163 A
High Courts07 Dec 2016Dismissed
Katharaju Vs H S. Umesh
Karnataka High Court · (2017) AAC 791
Motor Vehicles Act, 1988 - Section 166
High Courts07 Dec 2016Disposed Off
Syed Shabbir Hussain Vs Government of Karnataka
Karnataka High Court · (2017) 2 AirKarR 855
Constitution of India, 1950 - Article 226
High Courts07 Dec 2016Allowed
Ramesh Kumar Vs Mrs. Shanthi
Karnataka High Court · (2017) AAC 822
Workmens Compensation Act, 1923 - Section 3
High Courts07 Dec 2016Disposed Off
Narasa Reddy B. Vs State
Karnataka High Court · (2017) 2 BC 104
Criminal Procedure Code, 1973 (CrPC) - Section 438Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts07 Dec 2016Allowed
H.S. Shivaswamy Vs Divisional Controller, KSRTC
Karnataka High Court · (2017) 1 AirKarR 403
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(4)(A)
High Courts07 Dec 2016Allowed
Abraham T.J. Vs Ashok Kheny
Karnataka High Court · (2017) 1 AirKarR 618
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 16, Order 6 Rule 16, Order 7 Rule 11Representation of The People Act, 1951 - Section 36, Section 5
High Courts07 Dec 2016Allowed
Firasat Khan Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 452
Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts07 Dec 2016Allowed
RNS Infrastructure Limited Vs Income Tax Settlement Commission
Karnataka High Court · (2017) 292 CurTR 195
Income Tax Act, 1961 - Section 245D(4A)(iii)
High Courts06 Dec 2016Dismissed
State Vs H.S. Santhosh Kumar
Karnataka High Court · (2017) 2 AICLR 304 : (2017) 1 AirKarR 568
Prevention of Corruption Act, 1988 - Section 13(1)(d)
High Courts06 Dec 2016Allowed
Kamalavva Dundappa Sangappanavar Vs Special Land Acquisition Officer Malaprabha Project
Karnataka High Court · (2017) 1 AirKarR 499
Land Acquisition Act, 1894 - Section 18
High Courts06 Dec 2016Dismissed
Korangrapady Co-operative Agricultural Society Ltd. Vs Union of India
Karnataka High Court · (2017) ILRKarnataka 460
Constitution of India, 1950 - Article 226, Article 227
High Courts06 Dec 2016Dismissed
Enforcement Officer, E.P.F. Organisation, Mysore Vs M/s Kareemsilk International
Karnataka High Court · (2017) 152 FLR 573 : (2017) LabLR 441
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14 (1-A), Section 14-A
High Courts06 Dec 2016Allowed
Dastagir Sab Vs Karnataka Neeravari Nigam Ltd.
Karnataka High Court · (2017) 1 AirKarR 380
Land Acquisition Act, 1894 - Section 23, Section 4
High Courts06 Dec 2016Allowed
Nirmala Vs Chandayya Poojari
Karnataka High Court · (2017) 2 KantLJ 627
Constitution of India, 1950 - Article 226Karnataka Land Reforms Act, 1961 - Section 48-A(1)
High Courts06 Dec 2016Allowed
Union of India Vs Thoushif
Karnataka High Court · (2017) 2 AirKarR 667 : (2017) 2 KantLJ 673