High Courts16 Jun 2016Allowed
Hajee Issac Saheb Vs M/s. Indraje Latex Cetrifugal Rubber Factory
Karnataka High Court · (2016) 3 AirKarR 575 : (2016) 3 ICC 880
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 37 of 111
High Courts16 Jun 2016Allowed
State of Karnataka Vs Mr. Shekhar V. Harikanth
Karnataka High Court · (2016) 4 AirKarR 441 : (2016) ILRKarnataka 3455 : (2016) 4 KCCR 3190
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 304, 317
High Courts15 Jun 2016Disposed Off
Jennifer A Vs ESIC College of Nursing
Karnataka High Court · (2016) ILRKarnataka 4649 : (2016) 4 KCCR 452
Constitution of India, 1950 - Article 226
High Courts15 Jun 2016Dismissed
State of Karnataka Vs Ratanchand
Karnataka High Court · (2017) 2 AirKarR 494
Penal Code, 1860 (IPC) - Section 307, Section 326
High Courts15 Jun 2016Allowed
Smt. Pushpa Yeshwant Patil Vs State of Karnataka
Karnataka High Court · (2016) 4 AICLR 750 : (2016) 3 AirKarR 570 : (2017) 1 Crimes 663 : (2016) 3 HLR 587 : (2016) 5 KantLJ 87 : (2017) 1 RCRCivil 559 : (2017) 1 RCRCriminal 462
High Courts15 Jun 2016Dismissed
Indian Oil Corporation Limited Vs Karnataka State Road Transport Corporation
Karnataka High Court · (2016) 5 KantLJ 342
Karnataka Transparency in Public Procurements Act, 1999 — Section 4(g)
High Courts15 Jun 2016Dismissed
Ayanur Grama Panchayath, Shivamogga - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 4 AirKarR 362 : (2016) 3 KCCR 2488
Constitution of India, 1950 - Article 226Karnataka Panchayat Raj Act, 1993 - Section 118
High Courts15 Jun 2016Dismissed
Smt. K. Seethamma Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 803 : (2016) ILRKarnataka 3499 : (2016) 4 KantLJ 592 : (2016) 3 KCCR 2539
High Courts15 Jun 2016Dismissed
State of Karnataka Vs Vijaya Bhima Chavan
Karnataka High Court · (2016) 3 AirKarR 694
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts15 Jun 2016Partly Allowed
Naishar A.U. S/o Usman Vs New India Assurance Co. Ltd., Bangalore
Karnataka High Court · (2016) AAC 1823
Motor Vehicles Act, 1988 — Section 168
High Courts15 Jun 2016Dismissed
South Central India Union of SDA, Bangalore and another - Petitioners @HASH Govt. of Karnataka and Another
Karnataka High Court · (2016) AIR(Karnataka) 185 : (2017) 1 AirKarR 349 : (2016) ILRKarnataka 3943 : (2016) 6 KantLJ 577 : (2016) 4 KCCR 362 : (2016) 4 KLT 82
Constitution of India, 1950 - Article 226, Article 25
High Courts15 Jun 2016Allowed
Earanna Alias Bonda Earanna Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 213 : (2016) ILRKarnataka 2886 : (2016) 5 KantLJ 81 : (2016) 4 KCCR 2868
Constitution of India, 1950 - Article 22(4)(a)Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 - Section 12(1), 13, 3(1), 8
High Courts15 Jun 2016Dismissed
State by Malayalli Rural Police Station Vs Mahadevaswamy
Karnataka High Court · (2017) 171 AIC 767 : (2016) 6 KantLJ 621
Criminal Procedure Code, 1973 (CrPC) - Section 154Penal Code, 1860 (IPC) - Section 307, Section 324
High Courts15 Jun 2016Dismissed
Smt. Sarojamma Vs Vidyashankar
Karnataka High Court · (2016) 3 AirKarR 592 : (2016) 4 KCCR 3763
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 38
High Courts15 Jun 2016Dismissed
Smt. Mukta Prashant Suryavanshi Vs Ravindra Basavaraj Gunalli
Karnataka High Court · (2016) AAC 1998
Motor Vehicles Act, 1988 — Section 166
High Courts15 Jun 2016Dismissed
A. Naveenchandra Vs Karnataka Neeravari Nigam Limited
Karnataka High Court · (2016) 6 KantLJ 529
Karnataka Transparency in Public Procurements Act, 1999 - Section 4(e)
High Courts15 Jun 2016Dismissed
B. Srinivas Byrappa Vs D.K. Venkatarama Kondappa
Karnataka High Court · (2016) 4 AICLR 168 : (2016) 3 AirKarR 561 : (2016) 5 KantLJ 526
High Courts15 Jun 2016Disposed Off
Sri N. Chandra Reddy Vs State of Karnataka
Karnataka High Court · (2016) ILRKarnataka 3275 : (2016) 6 KantLJ 532 : (2016) 4 KCCR 2860
Karnataka Land Revenue Act, 1964 — Section 136(2)
High Courts14 Jun 2016Disposed Off
Asif Pasha Vs Commissioner, Mysore City Corporation, Mysore
Karnataka High Court · (2016) ILRKarnataka 3871 : (2016) 3 KCCR 2550
Constitution of India, 1950 - Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 - Section 3, Section 4
High Courts14 Jun 2016Dismissed
New India Assurance Company Limited Vs Maruti
Karnataka High Court · (2017) AAC 379
Workmens Compensation Act, 1923 - Section 3