High Courts03 Jun 2016Allowed
Choudawa Vs Marappa
Karnataka High Court · (2017) AAC 520
Employees Compensation Act, 1923 - Section 3, Section 4
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 42 of 111
High Courts03 Jun 2016Allowed
In re Tata Advanced Materials Ltd.
Karnataka High Court · (2016) 198 CompCas 551
Companies Act, 1956 — Section 100, 391, 394
High Courts03 Jun 2016Allowed
Shrikant Vs Mahantesh
Karnataka High Court · (2016) 150 FLR 810
Workmens Compensation Act, 1923 - Section 22, 4(1)(c), 4(1)(c)(ii)
High Courts03 Jun 2016Disposed Off
Kedambadi Jagannatha Shetty Vs Karnataka State Judicial Department Employees
Karnataka High Court · (2016) 5 KantLJ 177
Housing Co-operative Society Bye-laws — Bye-law 10, Bye-law 20-AKarnataka Co-operative Societies Act, 1959 — Section 16(1), 17, 18
High Courts02 Jun 2016Dismissed
A. Rajashekar Vs State of Karnataka
Karnataka High Court · (2016) 4 KantLJ 513
High Courts02 Jun 2016Partly Allowed
Minor Vasanthamma K. Mahadevappa - Appellant @HASH N.K. Sadashivappa Honnurappa and another
Karnataka High Court · (2016) AAC 2338
Motor Vehicles Act, 1988 - Section 147, Section 166
High Courts02 Jun 2016Allowed
Gurayya alias Gurumurthy Vs State
Karnataka High Court · (2017) 1 AICLR 463 : (2016) CriLJ 3999 : (2016) 4 Crimes 524 : (2016) 4 KantLJ 239
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts02 Jun 2016Allowed
Jameer Abdul Gani Vs State
Karnataka High Court · (2016) 3 AirKarR 494 : (2016) 4 KCCR 571
High Courts02 Jun 2016Dismissed
Doddalingaiah Vs Ramachandra, N.C.
Karnataka High Court · (2016) AAC 1714
High Courts02 Jun 2016Allowed
Smt. Gulabi Vs Manju Bhovi
Karnataka High Court · (2016) 3 AirKarR 732 : (2016) 4 ICC 393
Civil Procedure Code, 1908 (CPC) — Section 100, 96Limitation Act, 1963 — Section 5
High Courts02 Jun 2016Allowed
Nagappa alias Nagaraj Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 671
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 304
High Courts02 Jun 2016Dismissed
Guruson Engineering Enterprises Vs Girishappa K.G.
Karnataka High Court · (2016) 3 CLR 601 : (2016) 151 FLR 595 : (2016) 4 KantLJ 602
High Courts02 Jun 2016Allowed
Smt. Shylamma Vs State of Karnataka
Karnataka High Court · (2016) ILRKarnataka 2725 : (2016) 3 KCCR 2661
Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 — Section 3
High Courts02 Jun 2016Dismissed
Madegowda Vs Mirza Abdul Hafeez
Karnataka High Court · (2016) 6 KantLJ 117
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts02 Jun 2016Allowed
Mallanna alias Mallikarjun Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 714
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts02 Jun 2016Disposed Off
Divisional Manager, National Insurance Co. Ltd., Haveri Vs Smt. Gangavva
Karnataka High Court · (2016) AAC 1965
Workmens Compensation Act, 1923 — Section 3, 4
High Courts02 Jun 2016Allowed
Smt. Meera Vs Nagesh
Karnataka High Court · (2016) 168 AIC 492 : (2016) ILRKarnataka 5093 : (2016) 5 KantLJ 237 : (2016) 3 KCCR 2797
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1 (u)Hindu Succession Act, 1956 — Section 6
High Courts02 Jun 2016Dismissed
Divisional Controller NEKRTC Vijayapur Division, Kalaburagi Vs Rangu Kusaba Lamani
Karnataka High Court · (2016) 4 AirKarR 122 : (2016) 4 KCCR 476 : (2016) LIC 4576
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33 C(2)