COURT ARCHIVE

Karnataka High Court judgments, 2016

2,204 judgments · page 41 of 111

High Courts07 Jun 2016Dismissed

State of Karnataka Vs Kumara alias Madike

Karnataka High Court · (2016) 3 AirKarR 770 : (2016) 4 KCCR 518

Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 301, 34

High Courts07 Jun 2016Dismissed

Rukamawwa Vs Smt. Kasturibai

Karnataka High Court · (2016) 3 AirKarR 546

High Courts07 Jun 2016Allowed

T. Prashanth Shetty Vs Chairman and Managing Director

Karnataka High Court · (2016) 3 AirKarR 484 : (2016) 3 CLR 610 : (2016) 4 KCCR 561 : (2016) LIC 3883

High Courts07 Jun 2016Dismissed

The Divisional Manager, IFFCO Tokio General Insurance Co. Ltd. Vs Basamma

Karnataka High Court · (2017) AAC 1088 : (2017) 2 AirKarR 109

High Courts07 Jun 2016Dismissed

Ajitkumar M. Panchaksharayya Vs Sadanand Seetaram Hegde

Karnataka High Court · (2016) AAC 1825 : (2016) 5 KantLJ 312

Motor Vehicles Act, 1988 — Section 166

High Courts07 Jun 2016Dismissed

Bharathy K.G. Vs Branch Manager, Oriental Insurance Co. Ltd.

Karnataka High Court · (2016) AAC 1719

High Courts06 Jun 2016Dismissed

State of Karnataka Vs M/s. Chalukya Motors Private Limited, Gadag

Karnataka High Court · (2017) 1 CivilLJ 249 : (2016) ILRKarnataka 3795 : (2016) 3 KCCR 2795

Motor Vehicles Act, 1988 - Section 74(2)(xiii)

High Courts06 Jun 2016Allowed

Smt. B.N. Lakshmamma Vs Smt. T.G. Balamma

Karnataka High Court · (2016) 5 KantLJ 173

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, 151

High Courts06 Jun 2016Dismissed

Ramanjaneya Vs State of Karnataka

Karnataka High Court · (2016) 3 AirKarR 676 : (2016) 4 KCCR 527

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 300, 304B, 498A

High Courts06 Jun 2016Dismissed

C.S. Chandra Shekar Vs Smt. C.S. Amaravathi

Karnataka High Court · (2016) 4 KantLJ 607

High Courts06 Jun 2016Disposed Off

Smt. Ratnavva Aijunagouda Pati Vs Rajesab

Karnataka High Court · (2016) AAC 1937

Motor Vehicles Act, 1988 — Section 168

High Courts06 Jun 2016Dismissed

Sharanappa Hallappa Halagi Vs State of Karnataka

Karnataka High Court · (2016) 3 AirKarR 808

Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 302, 34

High Courts06 Jun 2016Dismissed

Muthyalappa Chinnobanna Vs Smt. Pallakka Hanumanthappa

Karnataka High Court · (2016) AIR(Karnataka) 160 : (2017) 1 AirKarR 324 : (2017) 2 ICC 62

Specific Relief Act, 1963 — Section 34, 37

High Courts06 Jun 2016Dismissed

State of Karnataka Vs Subbanna Shivananjappa alias Kariyappa

Karnataka High Court · (2016) CriLJ 3702

Penal Code, 1860 (IPC) — Section 307, 324

High Courts06 Jun 2016Allowed

Smt. Anasuya Vs Smt. Putalabai (Since Deed) by her LRs.

Karnataka High Court · (2016) 3 AirKarR 807 : (2016) 4 ICC 515

Civil Procedure Code, 1908 (CPC) — Section 11Specific Relief Act, 1963 — Section 34

High Courts06 Jun 2016Dismissed

N.B. Chethan Kumar Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 377 : (2016) 6 KantLJ 96

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Specific Relief Act, 1963 — Section 34

High Courts06 Jun 2016Dismissed

K.V. Sudarshan Vs The Director General of Police, Karnataka State, Bangalore

Karnataka High Court · (2016) 5 KantLJ 161

Constitution of India, 1950 - Article 227

High Courts06 Jun 2016Dismissed

K.V. Shivakumar Vs National Institute of Mental Health and Neuro Sciences

Karnataka High Court · (2016) 4 AirKarR 754 : (2016) ILRKarnataka 3114

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2 (2), Order 2 Rule 2 (3), Order 23 Rule 1, 11Limitation Act, 1963 — Article 58, 65Registration Act, 1908 — Section 17

High Courts03 Jun 2016Allowed

Anantha Padmanabha Bhat Vs Commissioner of Commercial Taxes in Karnataka Bengaluru

Karnataka High Court · (2016) 3 KCCR 311

Karnataka Value Added Tax Act, 2003 - Section 15(1), Section 39(1)Karnataka Value Added Tax Rules, 2005 - Rule 135(2)

High Courts03 Jun 2016Dismissed

Mallamma Vs K.A. Gururaj

Karnataka High Court · (2017) 2 KantLJ 251

Civil Procedure Code, 1908 (CPC) - Section 100