COURT ARCHIVE

Karnataka High Court judgments, 2016

2,204 judgments · page 34 of 111

High Courts24 Jun 2016Disposed Off

D. Yashaswini Vs Bruhat Bangalore Mahanagara Palike (BBMP), Bangalore

Karnataka High Court · (2016) 6 KantLJ 122

Karnataka Municipal Corporations Act, 1976 — Section 421Karnataka Transparency in Public Procurements Act, 1999 — Section 9

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High Courts24 Jun 2016Dismissed

The Karnataka State Khadi and Village Industries Workers HBCS Limited Vs Anand

Karnataka High Court · (2016) 5 KantLJ 635

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 6 Rule 17, 151Constitution of India, 1950 — Article 227Karnataka Co-operative Societies Act, 1959 — Section 31, 31 A

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High Courts24 Jun 2016Dismissed

Rajasing Vs Narayanaswamy

Karnataka High Court · (2016) 3 AirKarR 709 : (2016) 4 KCCR 3776

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100

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High Courts24 Jun 2016Allowed

St. Stephens Teachers College, Kammagondanahalli, Jalahalli West, Bengaluru and Others - Petitioners @HASH State of Karnataka and Others

Karnataka High Court · (2016) 6 KantLJ 191

Constitution of India, 1950 - Article 226Karnataka State Universities Act, 2000 - Section 63(11)

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High Courts24 Jun 2016Disposed Off

Mrs. Vasundara Ramaswamy Vs Mrs. Kaplana Muthu

Karnataka High Court · (2016) 3 AirKarR 530 : (2016) 4 ICC 204

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High Courts24 Jun 2016Partly Allowed

Deputy General Manager, NWKRTC, Hubli Vs Bharat Dwarakadas Umarani

Karnataka High Court · (2016) AAC 1810

Motor Vehicles Act, 1988 — Section 168

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High Courts24 Jun 2016Disposed Off

Smt. Uma Sambhaji Mali Vs Kumar Mahadev Pujari

Karnataka High Court · (2016) 3 AirKarR 598

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 28Karnataka Rent Act, 2001 — Section 27(2)(r)

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High Courts24 Jun 2016Allowed

B.H. Mubarak Vs State

Karnataka High Court · (2016) 3 AirKarR 568

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High Courts24 Jun 2016Dismissed

State of Karnataka Vs Dr. Sagar Basanale

Karnataka High Court · (2016) 3 AirKarR 527

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High Courts23 Jun 2016Dismissed

M.K. Kuruvilla Vs Smt. S. Vasantha

Karnataka High Court · (2016) 6 KantLJ 633

Karnataka Rent Act, 1999 - Section 27(2)(r), Section 31(1)(a)

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High Courts23 Jun 2016Disposed Off

M/s. SNS Control Systems Vs The Regional Provident Fund and Recovery Officer

Karnataka High Court · (2016) 151 FLR 344 : (2016) LabLR 944

Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B, 7A, 7Q

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High Courts23 Jun 2016Allowed

Smt. Shakuntala Totappa Beleri Vs Smt. Chaitra Manjunath Shatar

Karnataka High Court · (2016) 4 AICLR 685 : (2016) 3 AirKarR 736 : (2016) 4 KCCR 3739

Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 2 (f), 2(a)

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High Courts23 Jun 2016Dismissed

Manjappa Vs Smt. Lalithamma

Karnataka High Court · (2016) 3 AirKarR 805 : (2016) 4 KCCR 3661

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34, 6

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High Courts22 Jun 2016Allowed

State of Karnataka Vs Manjunatha @ Kariugra

Karnataka High Court · (2017) 2 AirKarR 222

Penal Code, 1860 (IPC) - Section 114, Section 307, Section 324, Section 34, Section 504, Section 506

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High Courts22 Jun 2016Allowed

Anasuya Seetaram Badiger Vs Nasiruddin Aminuddin Aminnaik

Karnataka High Court · (2017) AIR(Karnataka) 47

Civil Procedure Code, 1908 (CPC) - Section 96Limitation Act, 1963 - Section 5

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High Courts22 Jun 2016Partly Allowed

K.R. Raghavendra Singh Vs Management of M/s. Brinks Arya India Limited & Anr.

Karnataka High Court · (2016) 150 FLR 1050 : (2016) LabLR 869

Industrial Disputes Act, 1947 - Section 11A

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High Courts22 Jun 2016Dismissed

Sumangali Seva Trust, Cholanayakanahalli Vs State of Karnataka

Karnataka High Court · (2016) 4 AirKarR 173 : (2016) 5 KantLJ 348 : (2016) 4 KCCR 3131

Constitution of India, 1950 — Article 226, 227

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High Courts22 Jun 2016Disposed Off

Commissioner of Income-Tax and another - Appellants @HASH Siddeshwar

Karnataka High Court · (2016) 388 ITR 588 : (2016) 3 KCCR 309

Income Tax Act, 1961 - Section 194A

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High Courts22 Jun 2016Dismissed

M/S. CPS Logistics Vs Deputy Labour Commissioner & Appellate Authority and others

Karnataka High Court · (2017) 1 AirKarR 454 : (2016) 150 FLR 644 : (2016) LabLR 1188 : (2016) LabLR 868 : (2017) LIC 1049 : (2016) 4 LLN 169

Constitution of India, 1950 - Article 226Payment of Gratuity Act, 1972 - Section 2(a)(i), 2(a)(ii)

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High Courts22 Jun 2016Allowed

Mohan Appaji Chigare and Others - Appellants @HASH Smt. Sushila Shivaram Patil and Others

Karnataka High Court · (2016) 4 AirKarR 567 : (2016) ILRKarnataka 3898 : (2016) 6 KantLJ 267

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 3, Order 22 Rule 9Limitation Act, 1963 - Section 5

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