High Courts11 Jul 2016Disposed Off
Smt. Obamma Vs Sri Boraiah
Karnataka High Court · (2017) 1 AirKarR 373 : (2016) ILRKarnataka 4692 : (2016) 4 KCCR 3089
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 18, Section 54
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 30 of 111
High Courts11 Jul 2016Allowed
Praveen Basavanneppa Shivalli Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 461
Criminal Procedure Code, 1973 (CrPC) - Section 155(2)
High Courts11 Jul 2016Dismissed
Sathish Vs State of Karnataka
Karnataka High Court · (2016) 6 KantLJ 539
Evidence Act, 1872 - Section 3, Section 32(1), Section 8Penal Code, 1860 (IPC) - Section 302, Section 307
High Courts11 Jul 2016Dismissed
The Divisional Controller Vs Shivashankrayya
Karnataka High Court · (2016) LabLR 1222 : (2016) 3 LLN 694
High Courts11 Jul 2016Disposed Off
State of Karnataka Vs Shivanand B. Magadum
Karnataka High Court · (2016) 4 AirKarR 199 : (2016) ILRKarnataka 5131 : (2017) 1 KantLJ 129 : (2016) 3 KCCR 329
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11
High Courts11 Jul 2016Disposed Off
Chandra Kumar Vs Smt. U.V. Rekha
Karnataka High Court · (2016) 6 KantLJ 145 : (2017) 1 RCRRent 118
Karnataka Rent Act, 1999 — Section 27(2)(h), 27(2)(r), 31(1)(a)
High Courts08 Jul 2016Allowed
Rajamma @ Chinnathayl Vs Smt. Asha D''souza
Karnataka High Court · (2017) 2 AirKarR 211
Motor Vehicles Act, 1988 - Section 168
High Courts08 Jul 2016Dismissed
The Government of Karnataka, Bangalore and another - Appellants @HASH The Indian Plywood Manufacturing Company Limited, Dandeli
Karnataka High Court · (2017) 170 AIC 464 : (2016) 6 KantLJ 251
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 31, Section 100Plywood Manufacturing Company Limited, Dandeli Sick Industrial Companies (Special Provisions) Act, 1985 - Section 22
High Courts08 Jul 2016Dismissed
Ashok Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 114
Criminal Procedure Code, 1973 (CrPC) — Section 438Immoral Traffic (Prevention) Act, 1956 — Section 3, 5
High Courts08 Jul 2016Dismissed
S. Sundaresh Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 787 : (2016) ILRKarnataka 4019 : (2016) 5 KantLJ 545 : (2016) 4 KCCR 2839
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 71Karnataka Land Revenue Rules, 1966 — Rule 25, 97(5)
High Courts08 Jul 2016Disposed Off
Parameshwaran Subramani Vs Nil
Karnataka High Court · (2017) 169 AIC 294 : (2016) 4 AirKarR 662 : (2017) 1 ICC 296 : (2016) 5 KantLJ 641 : (2016) 4 KCCR 3038
Succession Act, 1925 — Section 228, 241
High Courts08 Jul 2016Allowed
B.R. Chandra Prasad Vs Prakash Akki
Karnataka High Court · (2016) 6 KantLJ 594
Karnataka State Universities Act, 2000 - Section 40(3), Section 83, Section 86
High Courts05 Jul 2016Disposed Off
Vithal Laxaman Kambale Vs Deputy Commissioner
Karnataka High Court · (2017) 1 AirKarR 216 : (2017) 1 ICC 763
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 17, Order 41 Rule 17, Order 41 Rule 19, Order 41 Rule 19, Section 100
High Courts05 Jul 2016Dismissed
Sri Rajkiran Sadanand Raika Vs Owners and Parties interested in the vessel M.V. Maharshi Mahatreya
Karnataka High Court · (2016) 4 KCCR 2962
Civil Procedure Code, 1908 (CPC) - Rule 1, Section 26, Section 9
High Courts05 Jul 2016Dismissed
S. Mahadevaswamy Vs State of Karnataka
Karnataka High Court · (2016) 6 KantLJ 59 : (2017) 2 RCRCriminal 49
Karnataka Lokayukta Act, 1984 - Rule 12(4)Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2), Section 7
High Courts05 Jul 2016Disposed Off
A.P. Krishnappa Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 229
Constitution of India, 1950 - Article 226Karnataka Land Revenue Act, 1964 - Section 94-A(6)(a)Karnataka Land Revenue Rules, 1966 - Rule 108-D(3)
High Courts05 Jul 2016Dismissed
The Management of Sami Labs Limited Vs Organising Secretary, B.N.I.W.U.
Karnataka High Court · (2017) 152 FLR 1003 : (2017) 1 KantLJ 84
Industrial Disputes Act, 1947 - Section 10(4), Section 11
High Courts05 Jul 2016Disposed Off
N.R. Sharma Vs State of Karnataka
Karnataka High Court · (2016) 5 KantLJ 580
Constitution of India, 1950 — Article 226, 227Karnataka Gram Swaraj and Panchayat Raj Act, 1993 — Section 24 A
High Courts05 Jul 2016Allowed
Additional Registrar General, High Court of Karnataka, Kalaburagi Vs Basavaraj alias Basya Pulleppa Chigarikar
Karnataka High Court · (2016) 3 AirKarR 657 : (2016) ILRKarnataka 3799 : (2016) 4 KCCR 3156
Penal Code, 1860 (IPC) — Section 300
High Courts05 Jul 2016Disposed Off
Manjunath - Petitioner @HASH State of Karnataka
Karnataka High Court · (2017) 7 FLT 1 : (2016) 6 KantLJ 274
Criminal Procedure Code, 1973 (CrPC) - Section 438Karnataka Minor Mineral Concession Rules, 1994 - Rule 44Mines And Minerals (Development And Regulation) Act, 1957 - Section 21, Section 4(1-A)