High Courts05 Jul 2016Disposed Off
R.N. Manjula Vs Noorulla Sanaulla
Karnataka High Court · (2016) AAC 2502 : (2017) ILRKarnataka 709
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 31 of 111
High Courts05 Jul 2016Allowed
Siddique Vs Maxim Lancy Albert Pinto
Karnataka High Court · (2016) AAC 1970
Motor Vehicles Act, 1988 — Section 168
High Courts04 Jul 2016Dismissed
State By Bilichodu Police Vs Lokeshwarappa
Karnataka High Court · (2017) 1 KantLJ 458
Evidence Act, 1872 - Section 65BPenal Code, 1860 (IPC) - Section 201, Section 302
High Courts04 Jul 2016Dismissed
Nirmal @ Jaya Vs Ramesh Rao
Karnataka High Court · (2017) 1 KantLJ 500
Transfer of Property Act, 1882 - Section 53A
High Courts04 Jul 2016Allowed
M/s. Practive Strategic Communications India private Limited Vs Commissioner of Service Tax, Banglore
Karnataka High Court · (2016) ILRKarnataka 4493
Central Excises and Salt Act, 1944 - Section 35
High Courts04 Jul 2016Disposed Off
Ms. Chintana Gopal and Others - Petitioners @HASH The Principal, Academy For Technical And Management Excellence, Bannur Road, Mysuru and Others
Karnataka High Court · (2016) 6 KantLJ 443
High Courts04 Jul 2016Allowed
Chintalapati H. Jagannadha Raju Vs I.O., Directorate of Revenue Intelligence, Bangalore
Karnataka High Court · (2016) 4 AirKarR 78
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 8
High Courts04 Jul 2016Dismissed
Nagappa Balappa Bandiwaddar Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 696 : (2017) CriLJ 284 : (2016) ILRKarnataka 4367 : (2016) 4 KCCR 2996
Evidence Act, 1872 - Section 32
High Courts04 Jul 2016Allowed
Sanna Mallappa Vs R.P. Siddeshwarappa
Karnataka High Court · (2016) 4 AirKarR 545 : (2016) 4 ICC 920 : (2016) ILRKarnataka 3998 : (2016) 5 KantLJ 594 : (2016) 4 KCCR 2934
Civil Procedure Code, 1908 (CPC) — Section 100, 102Limitation Act, 1963 — Section 4
High Courts04 Jul 2016Dismissed
Shivalinge Gowda Vs Puttaswamy Gowda
Karnataka High Court · (2016) 5 KantLJ 630
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100Karnataka Land Revenue Act, 1964 — Section 133
High Courts04 Jul 2016Disposed Off
Parimala Education Society, RPC Layout (Now Hampi Nagara), Vijayanagar, Bangalore - Petitioner @HASH State of Karnataka and another
Karnataka High Court · (2016) 6 KantLJ 206
Constitution of India, 1950 - Article 226Right of Children to Free and Compulsory Education Act, 2009 - Section 5
High Courts01 Jul 2016Allowed
K.V. Subramanya Vs Chief Traffic Manager
Karnataka High Court · (2017) 153 FLR 354 : (2017) 1 KantLJ 233
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(4-A), Section 33(2)(b)
High Courts01 Jul 2016Disposed Off
Rangappa Vs Kumar
Karnataka High Court · (2017) AAC 529
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts01 Jul 2016Dismissed
B.S. Mahesha - Appellant @HASH Secretary, Karnataka Secondary Education Examination Boards, Bengaluru and Others
Karnataka High Court · (2016) 4 AirKarR 322 : (2017) 1 CivilLJ 730 : (2016) 4 KCCR 3064
Civil Procedure Code, 1908 (CPC) - Section 96
High Courts01 Jul 2016Disposed Off
Gousmohiddin Vs Fazalulla
Karnataka High Court · (2016) 4 AirKarR 699
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11 (d)Karnataka Rent Act, 1999 - Section 2(3)(e), Section 2(3)(g)
High Courts01 Jul 2016Allowed
Shivasharanappa Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 796 : (2016) 3 Crimes 299 : (2016) 4 KCCR 3715
Penal Code, 1860 (IPC) - Section 143, 148, 149, 323, 324, 325Probation of Offenders Act, 1958 - Section 4A
High Courts01 Jul 2016Allowed
Smt. Doddakka @ Devakka Vs State of Karnataka
Karnataka High Court · (2016) 3 Crimes 184 : (2016) 3 DMC 519
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts01 Jul 2016Dismissed
M/s. Rapid Radio Solutions Private Limited Vs M/s. Ecole Solutions Private Limited
Karnataka High Court · (2016) 5 KantLJ 577
Companies Act, 1956 — Section 433(e), 434, 439
High Courts01 Jul 2016Allowed
Mahadev Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 120 : (2016) ILRKarnataka 3509 : (2017) 1 KantLJ 256 : (2016) 4 KCCR 2918
Karnataka Land Revenue Act, 1964 — Section 108K, 94A(6)
High Courts01 Jul 2016Allowed
Srinivas Baburao Kulkarni Vs State
Karnataka High Court · (2016) 3 AirKarR 753 : (2016) 4 KCCR 3783
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7