High Courts09 Jun 2016Dismissed
Annappa - Appellant @HASH Laxmi Devi Devar Temple and Nulichandayya Devasthan Committee and Others
Karnataka High Court · (2016) 3 ICC 884 : (2016) 4 KantLJ 254
Civil Procedure Code, 1908 (CPC) - Section 100
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 40 of 111
High Courts08 Jun 2016Dismissed
S. Gopal Vs Commissioner of Excise in Karnataka
Karnataka High Court · (2016) 4 KantLJ 647 : (2016) 3 KCCR 248
High Courts08 Jun 2016Allowed
Vani Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 497 : (2016) 4 KCCR 570
High Courts08 Jun 2016Partly Allowed
K.V. Venkata Reddy Vs C. M. Radhakrishna
Karnataka High Court · (2016) AAC 1720
High Courts08 Jun 2016Disposed Off
Devappa Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 430
High Courts08 Jun 2016Allowed
M/s. H. Bhurmal Vs Basavant Dharmappa Pujari
Karnataka High Court · (2017) 169 AIC 304 : (2016) ILRKarnataka 3529 : (2016) 5 KantLJ 571 : (2016) 3 KCCR 249
Civil Procedure Code, 1908 (CPC) — Section 100Interest Act, 1978 — Section 3
High Courts08 Jun 2016Dismissed
State of Karnataka Vs Santhosh
Karnataka High Court · (2016) 3 AirKarR 476 : (2016) 4 KCCR 567
High Courts08 Jun 2016Disposed Off
S.G. Manohara Rao Vs Smt. Lakshmi Devi
Karnataka High Court · (2016) 5 KantLJ 206
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)
High Courts08 Jun 2016Dismissed
State of Karnataka Vs Ramesh
Karnataka High Court · (2017) 1 Crimes 289 : (2016) 3 Crimes 206 : (2016) ILRKarnataka 2875 : (2016) 3 KCCR 2783
Criminal Procedure Code, 1973 (CrPC) - Section 378
High Courts08 Jun 2016Partly Allowed
Bajaj Allianz General Insurance Company Ltd. Vs Prashanth
Karnataka High Court · (2016) AAC 1754 : (2017) ACJ 741
High Courts08 Jun 2016Partly Allowed
M/s. Oriental Insurance Co. Ltd., Bangalore Vs Roopa Bai
Karnataka High Court · (2016) AAC 1812
Motor Vehicles Act, 1988 — Section 168
High Courts07 Jun 2016Allowed
Sri S.S. Jyothi Prakash Vs The Additional Commissioner of Income-Tax
Karnataka High Court · (2017) ILRKarnataka 337 : (2016) 4 KCCR 3100
Income Tax Act, 1961 - Section 68, Section 69
High Courts07 Jun 2016Allowed
Smt. Vanitha Suchita Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 848
Constitution of India, 1950 - Article 16, Article 226
High Courts07 Jun 2016Allowed
M/s. Deccan Education Society Vs Union of India
Karnataka High Court · (2016) 150 FLR 646 : (2016) LabLR 1185
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 7A, 7B
High Courts07 Jun 2016Allowed
R. Shantha Rao Vs Smt. R. Hemavathi Bai
Karnataka High Court · (2016) 3 AirKarR 793 : (2016) 4 ICC 414
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts07 Jun 2016Dismissed
Haleshappa Vs K.N. Basavarajappa
Karnataka High Court · (2016) 4 AirKarR 132 : (2016) 4 ICC 703 : (2016) 4 KCCR 3692
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 37
High Courts07 Jun 2016Dismissed
Yellappa Veerappa Maddikar Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 654 : (2016) 5 KantLJ 76 : (2016) 4 KCCR 503 : (2016) LIC 4373
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 - Rule 11, 14-AKarnataka Lokayukta Act, 1984 - Section 12(3)
High Courts07 Jun 2016Allowed
K. Chandra Kumar Vs Smt. M.A. Sridevi
Karnataka High Court · (2016) 3 AirKarR 859
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Jun 2016Dismissed
Smt. Yasmeen Vs State of Karnataka
Karnataka High Court · (2016) AIR(Karnataka) 154 : (2017) 1 AirKarR 321 : (2016) ILRKarnataka 3519 : (2016) 3 KCCR 2786
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj (Election of Adhyaksha and Upadhyaksh to Taluk Panchayat) Rules, 1994 — Rule 3A, 3BKarnataka Panchayat Raj Act, 1993 — Section 44