High Courts02 Jun 2016Dismissed
Management of NWKRTC Vs Siddalingayya M. Hiremath
Karnataka High Court · (2016) LabLR 891
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 43 of 111
High Courts02 Jun 2016Partly Allowed
Parasuram Vs Paramajeethkaur
Karnataka High Court · (2016) AAC 1993
Workmens Compensation Act, 1923 — Section 4(l)(c)(ii)
High Courts02 Jun 2016Dismissed
New India Assurance Co. Ltd., Bangalore Vs N.C. Laxmappa
Karnataka High Court · (2016) AAC 1804
Motor Vehicles Act, 1988 — Section 168
High Courts01 Jun 2016Dismissed
Rudrappa Layappa alias Harijan Kamble Vs Riyaz Ahamed
Karnataka High Court · (2016) 3 AirKarR 675
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226
High Courts01 Jun 2016Disposed Off
Judicial Layout Residents and Site Holders Association (Regd.), GKVK Post, Bangalore - Petitioner @HASH Bangalore Development Authority, Bangalore and Others
Karnataka High Court · (2016) 5 KantLJ 353
Bangalore Development Authority Act, 1976 - Section 32
High Courts01 Jun 2016Dismissed
D. Uma Vs Development Commissioner (Handicrafts), New Delhi
Karnataka High Court · (2016) 3 KCCR 2791
High Courts01 Jun 2016Partly Allowed
Associated Managements of Government Recognised English Medium Schools Vs State of Karnataka
Karnataka High Court · (2016) 4 KantLJ 663
High Courts01 Jun 2016Allowed
Divisional Controller, NEKRTC Vs Late Revanappa
Karnataka High Court · (2016) 3 AirKarR 498 : (2016) LIC 3943
High Courts01 Jun 2016Allowed
Shantakumar Bhimasha Kakenavaru Vs State
Karnataka High Court · (2016) 3 AirKarR 349
High Courts01 Jun 2016Disposed Off
N.S. Govindraddi Vs Commissioner for Public Instructions, Dharwad
Karnataka High Court · (2016) 3 AirKarR 597 : (2016) LIC 4369
Constitution of India, 1950 — Article 226Karnataka Education Act, 1995 — Section 145
High Courts31 May 2016Allowed
Suresh Devidas Jadhav Vs State
Karnataka High Court · (2016) 4 AirKarR 706
Penal Code, 1860 (IPC) - Section 304
High Courts31 May 2016Dismissed
L. Siddaraju Vs L. Murthy and Anr.
Karnataka High Court · (2016) 3 AirKarR 248 : (2016) 4 ICC 125
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 18
High Courts31 May 2016Dismissed
Shiva Kumar alias Shiva alias Shivamurthy Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 253 : (2016) 4 KantLJ 552
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 300, 366, 376
High Courts31 May 2016Dismissed
State of Karnataka Vs Kristayya
Karnataka High Court · (2016) 3 AirKarR 852
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 323, 324, 34, 504
High Courts31 May 2016Dismissed
M/s. Bhawanidas Ramdas and Sons Vs Smt. M.P. Namratha
Karnataka High Court · (2016) 4 AirKarR 135
Karnataka Rent Act, 1999 — Section 31(1)(a), 42(6)
High Courts31 May 2016Disposed Off
Union of India Vs Oracle India Pvt. Ltd.
Karnataka High Court · (2016) 338 ELT 641
High Courts31 May 2016Dismissed
K. Chandra Prakash Shetty Vs The Deputy Commissioner
Karnataka High Court · (2016) 5 KantLJ 299
Karnataka Motor Vehicles Rules, 1989 — Rule 221Motor Vehicles Act, 1988 — Section 115
High Courts30 May 2016Allowed
Nagesh Vs Shivaramu
Karnataka High Court · (2017) AAC 339
Employees Compensation Act, 1923 - Section 4
High Courts30 May 2016Dismissed
State of Karnataka Vs Hanumantharaya
Karnataka High Court · (2017) 1 AirKarR 383
Penal Code, 1860 (IPC) - Section 302
High Courts30 May 2016Dismissed
State by Byatarayanapura Police Station Bengaluru Vs Prabhakar
Karnataka High Court · (2016) 4 AirKarR 70
Criminal Procedure Code, 1973 (CrPC) — Section 227, 397, 401Penal Code, 1860 (IPC) — Section 399, 402