High Courts22 Jun 2016Partly Allowed
Imran Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 193
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 35 of 111
High Courts21 Jun 2016Dismissed
Jayamma Vs Venkatesh Shetty
Karnataka High Court · (2017) 171 AIC 760 : (2017) 1 KantLJ 100
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 20
High Courts21 Jun 2016Dismissed
Anil Lobo Vs State of Karnataka
Karnataka High Court · (2016) 3 KCCR 320
Constitution of India, 1950 - Article 14
High Courts21 Jun 2016Dismissed
Commissioner of Income-Tax Vs National Co-Operative Bank Ltd.
Karnataka High Court · (2016) 387 ITR 702
Income Tax Act, 1961 — Section 194A
High Courts21 Jun 2016Dismissed
State of Karnataka Vs Nagappa
Karnataka High Court · (2016) 3 AirKarR 711
Penal Code, 1860 (IPC) — Section 354, 447, 504, 506Protection of Children from Sexual Offences Act, 2012 — Section 12
High Courts21 Jun 2016Disposed Off
Pandurang Vs State
Karnataka High Court · (2016) 168 AIC 487 : (2016) ILRKarnataka 3260 : (2016) 5 KantLJ 283 : (2016) 4 KCCR 2969
Criminal Procedure Code, 1973 (CrPC) — Section 319, 397
High Courts21 Jun 2016Disposed Off
H.K. Puttalakshmi Vs Commissioner of Animal Husbandry and Veterinary Department
Karnataka High Court · (2016) 3 AirKarR 693 : (2016) 4 KCCR 526
Constitution of India, 1950 — Article 16, 226
High Courts21 Jun 2016Dismissed
Bharath Sanchar Nigam Limited Vs Smt. Rajeshwari Ramesh
Karnataka High Court · (2016) 6 KantLJ 169
Bharat Sanchar Nigam Limited (Conduct, Discipline and Appeal) Rules, 2006 — Rule 33 B(g)
High Courts21 Jun 2016Disposed Off
Khaleel Ahmed K.R. and Others - Petitioners @HASH State of Karnataka and Others
Karnataka High Court · (2016) 4 AirKarR 449 : (2016) ILRKarnataka 5185
Constitution of India, 1950 - Article 16, Article 226, Article 309, Article 320Karnataka State Civil Services Act, 1990 - Section 8(3)
High Courts21 Jun 2016Dismissed
Smt. Narayanamma Vs K. Nanjegowda
Karnataka High Court · (2017) 169 AIC 306 : (2016) 6 KantLJ 152
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99
High Courts21 Jun 2016Disposed Off
The Assistant Executive Engineer, Cauvery Neeraj Vari nigam Limited, Kikkeri, Mandaya District and another - Petitioners @HASH The Deputy Labour Commissioner and Appellant Authority, Bangalore and Others
Karnataka High Court · (2016) 6 KantLJ 345
Constitution of India, 1950 - Article 226Limitation Act, 1963 - Section 5Payment of Gratuity Act, 1972 - Section 7(7)
High Courts21 Jun 2016Partly Allowed
Branch Manager, Oriental Insurance Co. Ltd., Bijapur Vs Timmarajappa
Karnataka High Court · (2016) 3 AirKarR 699
Motor Vehicles Act, 1988 — Section 168
High Courts21 Jun 2016Dismissed
Dr. Vijayakumar Puranik Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 600 : (2016) 4 KCCR 524 : (2016) LIC 4371
Constitution of India, 1950 — Article 16, 226, 23
High Courts21 Jun 2016Disposed Off
Smt. Lalitha Kothari Vs V. Sathyanarayana Rao
Karnataka High Court · (2017) 169 AIC 309 : (2016) 5 KantLJ 582
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151, 96
High Courts21 Jun 2016Disposed Off
Divisional Manager, Oriental Insurance Company Ltd., Hubli Vs Irshad Ahmed
Karnataka High Court · (2016) AAC 1821
Legal Services Authorities Act, 1987 — Section 21
High Courts21 Jun 2016Dismissed
G.K. Sanna Tippeswamy Vs Smt. Triveni alias Geetha
Karnataka High Court · (2017) 170 AIC 471 : (2016) 3 AirKarR 728 : (2016) 4 ICC 409 : (2016) 6 KantLJ 276
Hindu Marriage Act, 1955 — Section 13(1)(i-a), 13(iii)
High Courts21 Jun 2016Partly Allowed
National Insurance Co. Ltd., Bangalore Vs Smt. Severin Fernandes
Karnataka High Court · (2016) AAC 1808
Motor Vehicles Act, 1988 — Section 168
High Courts21 Jun 2016Disposed Off
M.V. Dinesh Kumar Vs Zilla Panchayat
Karnataka High Court · (2016) 4 AirKarR 702
Constitution of India, 1950 - Article 226
High Courts20 Jun 2016Allowed
Prashant alias Papya Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 682 : (2016) 4 KCCR 3119
Evidence Act, 1872 — Section 8
High Courts20 Jun 2016Disposed Off
Smt. K.J. Nirmala and Others - Petitioners @HASH The Secretary, Karnataka State Road Transport Authority, Bengaluru and another
Karnataka High Court · (2016) 6 KantLJ 264
Constitution of India, 1950 - Article 226Motor Vehicles Act, 1988 - Section 87(1)