High Courts06 Dec 2016Dismissed
National Highways Authority of India Vs Udaykumar
Karnataka High Court · (2017) 2 AirKarR 815 : (2017) 2 KantLJ 454
Limitation Act, 1963 - Article 137National Highways Act, 1956 - Section 3-A
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 4 of 111
High Courts06 Dec 2016Dismissed
S. Nataraj Sharma Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 401
Civil Procedure Code, 1908 (CPC) - Section 151Commissions of Inquiry Act, 1952 - Section 4
High Courts06 Dec 2016Allowed
Avesh Ramachandra Shinde Vs State
Karnataka High Court · (2017) 1 AirKarR 404
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 307, Section 498A, Section 504
High Courts06 Dec 2016Allowed
Anil Raju Baiipattar Vs State of Karnataka
Karnataka High Court · (2017) 2 AICLR 72 : (2017) 1 AirKarR 430
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 300
High Courts05 Dec 2016Dismissed
Somappa Vs Imamsab
Karnataka High Court · (2017) 2 AirKarR 837 : (2017) 2 KantLJ 665
Karnataka Motor Vehicles Rules, 1989 - Rule 100Motor Vehicles Act, 1988 - Section 147
High Courts05 Dec 2016Dismissed
Branch Manager United India Insurance Co. Ltd. Vs Raghunath
Karnataka High Court · (2016) 4 ACC 942
High Courts05 Dec 2016Allowed
Lakshmidevamma Vs Divisional Controller, K.S.R.T.C.
Karnataka High Court · (2017) 1 AirKarR 517
Constitution of India, 1950 - Article 16, Article 226
High Courts05 Dec 2016Dismissed
Divisional Manager, M/s. National Insurance Co. Ltd. Vs M. Ganesh Muniswamy
Karnataka High Court · (2017) 1 AirKarR 386
Motor Vehicles Act, 1988 - Section 166
High Courts05 Dec 2016Allowed
G.S. Siddaraju Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 526
Constitution of India, 1950 - Article 226Karnataka Land Revenue Act, 1964 - Section 95
High Courts05 Dec 2016Allowed
Managing Director, KSRTC Vs Ramakrishna J.S.
Karnataka High Court · (2017) AAC 903
Motor Vehicles Act, 1988 - Section 166, Section 168
High Courts02 Dec 2016Disposed Off
Vaijinath Vs Shankramma
Karnataka High Court · (2017) 2 ICC 131 : (2017) ILRKarnataka 1089
Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1, Order 7 Rule 11
High Courts02 Dec 2016Disposed Off
Karnataka Rajya Rashtreeya Grameena Udyoga Khatri Yojane Naukarara Sangha (R) Vs Dr. K. Radhakrishna Reddy
Karnataka High Court · (2017) 1 AirKarR 257 : (2017) ILRKarnataka 68
Contempt of Courts Act, 1971 - Section 11, Section 12
High Courts02 Dec 2016Dismissed
R.S. Sudhakar Vs Chief Traffic Manager
Karnataka High Court · (2017) 1 AirKarR 241 : (2017) LIC 496
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 11A
High Courts02 Dec 2016Dismissed
K.S. Zabiullah Sharieff Vs Syed Imtiaz Ahmed
Karnataka High Court · (2017) 1 NIJ 468
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts02 Dec 2016Disposed Off
Karnataka Power Transmission Corporation Ltd. Vs M. Rajashekar
Karnataka High Court · (2017) AIR(Karnataka) 1 : (2017) ILRKarnataka 59
Civil Procedure Code, 1908 (CPC) - Order 3 Rule 4Constitution of India, 1950 - Article 226High Court of Karnataka Rules, 1959 - Rule 1, Rule 2
High Courts01 Dec 2016Allowed
Smt. A.V. Shakuntala Vs The Union of India, Ministry of Mines
Karnataka High Court · (2017) ILRKarnataka 16 : (2017) 2 KantLJ 196
Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concessions Rules, 2016 - Rule 8(1)(a), Rule 8(1)(a)Mines and Minerals (Development and Regulation) Act, 1957 - Section 10A
High Courts01 Dec 2016Allowed
Nagaraju @ Nagarajappa P. Vs Yogesh P.M.
Karnataka High Court · (2017) AAC 524 : (2016) 4 ACC 934
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts01 Dec 2016Disposed Off
Dattatraya Manappa Pattar Vs Basavaraj Manappa Pattar
Karnataka High Court · (2017) 1 AirKarR 614 : (2017) 2 ICC 403
Specific Relief Act, 1963 - Section 34
High Courts01 Dec 2016Allowed
Laxman Adappa Vs State
Karnataka High Court · (2017) 1 AirKarR 244
Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts01 Dec 2016Dismissed
Parasoli Vs Calarin John Bashtista Gonsal
Karnataka High Court · (2017) 2 KantLJ 120
Succession Act, 1925 - Section 37