High Courts30 May 2016Dismissed
State of Karnataka Vs Smt. N.M. Bhageerathi
Karnataka High Court · (2016) 4 AICLR 227 : (2016) 3 AirKarR 525
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 44 of 111
High Courts30 May 2016Partly Allowed
Divisional Controller, K.S.R.T.C., Rural Division, Bannimantap, Mysuru Vs Smt. Jayasheela
Karnataka High Court · (2016) AAC 1969
Motor Vehicles Act, 1988 — Section 166, 168
High Courts30 May 2016Dismissed
S. Gautam Raj Vs Bruhat Bengaluru Mahangara Palike, Bengaluru
Karnataka High Court · (2016) 3 AirKarR 646 : (2016) ILRKarnataka 2804 : (2016) 3 KCCR 2806
Constitution of India, 1950 — Article 226
High Courts30 May 2016Disposed Off
Ganesh N. Shetty Vs Regional Transport Authority
Karnataka High Court · (2016) 4 KantLJ 597
High Courts30 May 2016Dismissed
U. Vijaya Kumar Vs Smt. Malini V. Rao
Karnataka High Court · (2016) 3 AirKarR 337 : (2017) 1 CivilLJ 568 : (2016) 4 ICC 188 : (2016) ILRKarnataka 2670 : (2016) 3 KCCR 2059
High Courts25 May 2016Dismissed
Manyata Promoters Private Limited Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 306 : (2016) 4 KantLJ 464
High Courts24 May 2016Allowed
Smt. Meenakshi Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 405
High Courts19 May 2016Allowed
V. Chandrashekar Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 414 : (2016) 4 KCCR 561
High Courts17 May 2016Disposed Off
Dr. Ramendra Kumar Vs State of Karnataka
Karnataka High Court · (2016) 4 KantLJ 424
High Courts10 May 2016Partly Allowed
Mohammed Razhur Rehaman alias Umesh Samsuddin and others Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 37 : (2016) 5 KantLJ 15 : (2016) 4 KCCR 548
Arms Act, 1959 - Section 2(d), 25, 26, 39Evidence Act, 1872 - Section 25Explosive Substances Act, 1908 - Section 5, 6
High Courts06 May 2016Disposed Off
Karnataka Fisheries Development Corporation Ltd. Vs The Deputy Secretary Bangalore Development Authority
Karnataka High Court · (2016) 3 AirKarR 738 : (2016) 4 KCCR 480 : (2016) 3 KCCR 2315
Bangalore Development Authority Act, 1976 — Section 38Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 2(e), 3
High Courts06 May 2016Dismissed
B. Ramesh Babu Vs State
Karnataka High Court · (2017) 1 Crimes 721 : (2016) 6 KantLJ 171 : (2017) 1 RCRCriminal 762
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts03 May 2016Disposed Off
R. Sridhar Vs State of Karnataka
Karnataka High Court · (2016) 4 KantLJ 382
High Courts03 May 2016Dismissed
Dr. Jayaram Alva Vs Commissioner for Hindu Religious Institutions and Charitable Endowments and others
Karnataka High Court · (2016) 3 AirKarR 115 : (2016) 4 KantLJ 441
Hindu Religious Institutions and Charitable Endowments Act, 1997 - Section 9
High Courts03 May 2016Disposed Off
Smt. K. Sulochana and others Vs Government of Karnataka and others
Karnataka High Court · (2016) 3 AirKarR 133 : (2016) 4 KCCR 546
Bangalore Development Authority Act, 1976 - Section 35
High Courts29 Apr 2016Disposed Off
Saraswathamma Vs State of Karnataka
Karnataka High Court · (2016) 5 KantLJ 171
Karnataka Industrial Areas Development Act, 1966 - Section 29(2)
High Courts29 Apr 2016Disposed Off
Pafco 2916 Inc. Vs Kingfisher Airlines Limited, Bengaluru
Karnataka High Court · (2017) AIR(Karnataka) 10 : (2016) 4 AirKarR 721 : (2017) 1 CivilLJ 486 : (2017) 1 ICC 378 : (2016) ILRKarnataka 4178
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 11
High Courts29 Apr 2016Disposed Off
Karnataka State Industrial Vs Rayaji Hospitals and Research Institute Pvt. Ltd.
Karnataka High Court · (2016) 4 AirKarR 265 : (2016) ILRKarnataka 2529 : (2016) 6 KantLJ 362 : (2016) 4 KCCR 3002
Constitution of India, 1950 — Article 14Karnataka Industrial Areas Development Act, 1966 — Section 14State Financial Corporations Act, 1951 — Section 29, 31
High Courts29 Apr 2016Dismissed
Katta Subramanya Naidu Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 100 : (2016) 3 KCCR 216
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts29 Apr 2016Dismissed
Smt. Shanta Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 222 : (2016) 6 KantLJ 101 : (2016) 3 KCCR 2670
Karnataka Industrial Areas Development Act, 1966 — Section 29(2)Karnataka Land Revenue Rules, 1966 — Rule 21(2)