High Courts10 Jun 2016Partly Allowed
Branch Manager, Reliance General Insurance Company Limited Vs Shivamurthy Manappa
Karnataka High Court · (2017) 1 AirKarR 562
Employees Compensation Act, 1923 - Section 3
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 39 of 111
High Courts10 Jun 2016Allowed
Smt. Kanyamma Vs State of Karnataka
Karnataka High Court · (2016) 4 KantLJ 624
High Courts10 Jun 2016Disposed Off
St. Joan Arc. Foundation School, HSR Sector-I, Bangalore - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 5 KantLJ 537
Constitution of India, 1950 - Article 226Karnataka Education Act, 1983 - Section 31
High Courts10 Jun 2016Allowed
Sankranti Dina Patrike Vs Mysore Division Industrial Workers General Union and Anr.
Karnataka High Court · (2016) LabLR 892
Industrial Disputes Act, 1947 - Section 25F
High Courts10 Jun 2016Dismissed
Virupakshappa - Appellant @HASH Sharanappa and Others
Karnataka High Court · (2016) 4 CivilLJ 865 : (2016) ILRKarnataka 4640 : (2016) 6 KantLJ 503 : (2016) 3 KCCR 2524
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34, Section 37, Section 38
High Courts10 Jun 2016Disposed Off
Smt. Rachana Gopinath & Another Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 225 : (2016) 150 FLR 1053 : (2016) ILRKarnataka 4239 : (2016) 3 KCCR 247 : (2016) LabLR 864
Contract Labour (Regulation and Abolition) Act, 1970 - Section 1(4)Industrial Disputes Act, 1947 - Section 2(j)
High Courts10 Jun 2016Disposed Off
N.M. Narayana Vs Management of M/s. Hikal
Karnataka High Court · (2016) LabLR 892
Industrial Disputes Act, 1947 - Section 11(A)
High Courts10 Jun 2016Allowed
Gadigeppa Vs Smt. Basavva Rayappa Gurlahosur
Karnataka High Court · (2016) 4 AirKarR 195
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, 100
High Courts09 Jun 2016Dismissed
Seenappa Vs Smt. Gowramma
Karnataka High Court · (2017) 1 KantLJ 415
Civil Procedure Code, 1908 (CPC) - Order 42 Rule 1Evidence Act, 1872 - Section 114
High Courts09 Jun 2016Disposed Off
B.N. Jayadeva Vs The Bangalore Development Authority, Bangalore
Karnataka High Court · (2017) 1 KantLJ 644
Transfer of Property Act, 1882 - Section 52
High Courts09 Jun 2016Partly Allowed
State of Karnataka Vs Umesha
Karnataka High Court · (2016) 3 AirKarR 479 : (2016) 4 KCCR 565
High Courts09 Jun 2016Disposed Off
Bhatia Global Trading Ltd. Vs Commissioner of Cus., Mangalore
Karnataka High Court · (2016) 338 ELT 342 : (2016) ILRKarnataka 3645 : (2016) 3 KCCR 313
High Courts09 Jun 2016Allowed
Smt. Subadhramma Mullangi Doddalingappa Vs Mullangi Narayanamma
Karnataka High Court · (2016) 4 AirKarR 192 : (2016) 4 CivilLJ 804 : (2016) ILRKarnataka 3657 : (2016) 3 KCCR 2445
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts09 Jun 2016Dismissed
State of Karnataka Vs Shekaraiah
Karnataka High Court · (2016) CriLJ 3753
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 320, 34
High Courts09 Jun 2016Disposed Off
Ambuja Sushil Kulkarni Vs Sushil Suresh Kulkarni
Karnataka High Court · (2016) 3 AirKarR 595
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Jun 2016Dismissed
Vivek Chandrashekar Vs Bruhat Bangalore Mahanagara Palike (BBMP)
Karnataka High Court · (2016) 4 KantLJ 541
High Courts09 Jun 2016Dismissed
Commissioner of Income-Tax (LTU) Vs Sansera Engg. P. Ltd.
Karnataka High Court · (2016) 386 ITR 349
High Courts09 Jun 2016Dismissed
Naresh Shenoy Vs State
Karnataka High Court · (2016) 3 AirKarR 635 : (2016) 4 KCCR 477
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Jun 2016Dismissed
Commr. of Cus., Bangalore-I Vs Accurate Clearing and Shipping Agency
Karnataka High Court · (2016) 341 ELT 578
High Courts09 Jun 2016Allowed
Yalagouda @ Neelagouda Iragouda Patil Vs Laxman Rama Pujari
Karnataka High Court · (2016) 166 AIC 485 : (2016) 3 ICC 689 : (2016) 4 KantLJ 193
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 96