COURT ARCHIVE

Karnataka High Court judgments, 2016

2,204 judgments · page 45 of 111

High Courts28 Apr 2016Dismissed

Shivappa Shankarappa Vadagalla Vs State of Karnataka

Karnataka High Court · (2016) AIRCC 3169 : (2016) 3 KCCR 2744

Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 17, Section 4, Section 5A, Section 6

High Courts28 Apr 2016Dismissed

Prof. H. Maheshappa Vs Hon''ble Governor of Karnataka

Karnataka High Court · (2016) 3 AirKarR 700 : (2016) ILRKarnataka 3000 : (2016) 3 KCCR 2120 : (2016) LIC 4376

Visveswaraya Technological University Act, 1994 — Section 11

High Courts28 Apr 2016Allowed

A. Ramakrishna Vs The Special Deputy Commissioner, Bangalore

Karnataka High Court · (2016) 4 KantLJ 419

High Courts28 Apr 2016Dismissed

Commissioner of Income-Tax Vs M/s. IBC Knowledge Park Pvt. Ltd.

Karnataka High Court · (2016) 287 CurTR 261 : (2016) 385 ITR 346

Income Tax Act, 1961 - Section 153A, 153C, 153D, 24, 32

High Courts28 Apr 2016Disposed Off

Ramananda Rao Vs Smt. Girija Kasbaker

Karnataka High Court · (2017) ACD 97 : (2016) 167 AIC 363 : (2016) 4 KantLJ 658

High Courts28 Apr 2016Allowed

M/s. Manasa Electricals Co. Vs State of Karnataka

Karnataka High Court · (2016) ILRKarnataka 2865 : (2016) 3 KCCR 307

Karnataka Value Added Tax Act, 2003 — Section 38

High Courts27 Apr 2016Allowed

M/s. Rasna Private Limited, Bangalore Vs Commissioner of Commercial Taxes, Bangalore

Karnataka High Court · (2016) 3 KCCR 305

Karnataka Value Added Tax Act, 2003 - Section 4(1)(b), Section 60, Section 64(2)

High Courts27 Apr 2016Partly Allowed

Sannaputtaiah Vs Royal Sundaram Alliance Insurance Company Limited

Karnataka High Court · (2016) 6 KantLJ 156

Motor Vehicles Act, 1988 — Section 166

High Courts27 Apr 2016Dismissed

M/s. United India Insurance Co. Ltd. Vs Shivaram and Another

Karnataka High Court · (2016) 4 ACC 135 : (2016) 150 FLR 93 : (2016) 3 TAC 666

Workmens Compensation Act, 1923 - Section 10(1), 4(1)(c)(ii)

High Courts26 Apr 2016Partly Allowed

Annapurnarnma and others Vs G. Ashwathanarayana Babu and another

Karnataka High Court · (2016) AAC 1493

Motor Vehicles Act, 1988 - Section 168

High Courts26 Apr 2016Disposed Off

Secretary, Department of Post, New Delhi and others Vs Smt. Mangamma

Karnataka High Court · (2016) 3 AirKarR 149

Constitution of India, 1950 - Article 16

High Courts26 Apr 2016Partly Allowed

Branch Manager, IFFCO-Tokio General Insurance Co. Ltd., Gulbarga Vs Pundalik and others

Karnataka High Court · (2016) AAC 1467 : (2016) 5 ALLMR 25

Motor Vehicles Act, 1988 - Section 163A

High Courts26 Apr 2016Dismissed

Branch Manager, National Insurance Co. Ltd. Vs Maruti and another

Karnataka High Court · (2016) AAC 1448 : (2016) 5 ALLMR 41

Motor Vehicles Act, 1988 - Section 128, 163A

High Courts26 Apr 2016Partly Allowed

Smt. C. Rekha Vs Cholamandalam MS General Insurance Company Ltd.

Karnataka High Court · (2016) AAC 1828

Motor Vehicles Act, 1988 — Section 168

High Courts26 Apr 2016Dismissed

B.V. Premkumar Vs State of Karnataka

Karnataka High Court · (2016) 4 KantLJ 582 : (2016) 4 RCRCriminal 706

High Courts26 Apr 2016Disposed Off

Smt. K.S. Sowmya Vs Sri M.L. Chandrashekar

Karnataka High Court · (2016) 3 AirKarR 782 : (2016) 4 CivilLJ 295 : (2016) 2 HLR 193 : (2016) 3 KCCR 2001

Hindu Marriage Act, 1955 - Section 13(1)(ia)(ib)

High Courts26 Apr 2016Dismissed

Bruhat Banglore Mahanagara Palike, Banglore and Anr. Vs Nagesh Rao, Mumbai

Karnataka High Court · (2016) 3 AirKarR 140

Constitution of India, 1950 - Article 226

High Courts26 Apr 2016Disposed Off

Justice Subhash B. Adi Vs The Secretary, Karnataka Legislative Assembly, Bangalore

Karnataka High Court · (2016) 3 AirKarR 605 : (2016) 4 KantLJ 329 : (2016) 3 KCCR 2705

High Courts26 Apr 2016Dismissed

State of Karnataka by Gubbi Police - Appellant @HASH Krishnamurthy

Karnataka High Court · (2016) 6 KantLJ 197

Criminal Procedure Code, 1973 (CrPC) - Section 378(1), Section 378(3)Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 302, Section 304B, Section 306, Section 498A

High Courts26 Apr 2016Dismissed

Karnataka Industrial Areas Development Board, Bangalore Vs M/s. Navodaya Industrial and Housing Developers Dharwad

Karnataka High Court · (2016) 3 KCCR 2581