High Courts23 Apr 2016Partly Allowed
Puttaswamygowda Vs Ravi M.
Karnataka High Court · (2016) AAC 1548
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 47 of 111
High Courts23 Apr 2016Disposed Off
Venkatesh Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 427 : (2016) 4 KCCR 558
High Courts23 Apr 2016Disposed Off
M. Kripalani Vs Government of India
Karnataka High Court · (2016) 341 ELT 46
High Courts23 Apr 2016Dismissed
Shivasharan Bhimappa Jogur Vs Rachappa Basappa Kalakeri
Karnataka High Court · (2016) AAC 1942
Motor Vehicles Act, 1988 — Section 147
High Courts23 Apr 2016Allowed
Siddu Vs The State
Karnataka High Court · (2016) 4 AirKarR 708 : (2016) ILRKarnataka 4205 : (2016) 5 KantLJ 613 : (2016) 4 KCCR 2817
Criminal Procedure Code, 1973 (CrPC) — Section 482Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12Penal Code, 1860 (IPC) — Section 376(2)(f), 506
High Courts22 Apr 2016Dismissed
Veerappa Vs District Registration Authority and District Health and Family, Welfare Officer, Dharwad
Karnataka High Court · (2016) 3 KCCR 2322
Karnataka Private Medical Establishments Act, 2007 - Section 3
High Courts22 Apr 2016Dismissed
S.C. Nekar Vs State of Karnataka
Karnataka High Court · (2016) 3 KCCR 2313
Karnataka Ayurvedic, Naturopathy, Siddha, Unani and Yoga Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961 - Section 34(1)Karnataka Private Medical Establishments Act, 2007 - Section 3
High Courts22 Apr 2016Dismissed
Sharath Rukmangada Vs Cauvery Papers Limited
Karnataka High Court · (2017) 2 KantLJ 570
Recovery of Debts Due To Banks And Financial Institutions Act, 1993 - Section 17, Section 22Sick Industrial Companies (Special Provisions) Act, 1985 - Section 15(2)
High Courts22 Apr 2016Allowed
Smt. Pramada Vs Vijaykumar
Karnataka High Court · (2016) 3 AirKarR 218 : (2016) 3 HLR 92 : (2016) 4 ICC 62 : (2016) 4 KantLJ 269
Hindu Marriage Act, 1955 - Section 13(1)(ia)
High Courts22 Apr 2016Disposed Off
Dr. Rajeshwari Ravindra Nesargi - Petitioner @HASH State of Karnataka and another
Karnataka High Court · (2017) 1 AICLR 34 : (2016) 4 AirKarR 429 : (2017) ILRKarnataka 507 : (2016) 3 KCCR 2255
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 304A
High Courts22 Apr 2016Partly Allowed
State of Karnataka Vs Smt. Jyothi alias Geetha and others
Karnataka High Court · (2016) 3 AirKarR 12
Penal Code, 1860 (IPC) - Section 392, 395
High Courts22 Apr 2016Dismissed
State of Karnataka Vs Santhosh alias Kallu and others
Karnataka High Court · (2016) 3 AirKarR 75
Penal Code, 1860 (IPC) - Section 300
High Courts22 Apr 2016Dismissed
P.K. Shefi Vs Union of India and others
Karnataka High Court · (2016) 3 AirKarR 6 : (2016) 4 KCCR 550
Constitution of India, 1950 - Article 14Contract Act, 1872 - Section 10Evidence Act, 1872 - Section 115
High Courts22 Apr 2016Dismissed
C. Purushothama Raju Vs Central Power Research Institute, Bengaluru
Karnataka High Court · (2016) 3 AirKarR 128
Arbitration and Conciliation Act, 1996 - Section 11(6)
High Courts22 Apr 2016Dismissed
K. Duraiswamy Vs Smt. K. Rukmini
Karnataka High Court · (2016) 3 AirKarR 381
High Courts22 Apr 2016Dismissed
President, Kalpatharu Vidya Samsthe (R) Vs Dr. R. Obaleshappa
Karnataka High Court · (2016) 3 AirKarR 399
High Courts22 Apr 2016Dismissed
State of Karnataka Vs Neelappa Shivabasappa Jadadeli
Karnataka High Court · (2016) 3 AirKarR 296
High Courts22 Apr 2016Dismissed
Chinnaswamy C. Vs Smt. Manjula
Karnataka High Court · (2016) 2 AirKarR 831 : (2016) 4 ICC 718 : (2016) 4 KCCR 3479
Hindu Marriage Act, 1955 — Section 13(i-a)(i-b)
High Courts22 Apr 2016Dismissed
Smt. Surekha Deepak Shintre, Age: 38 years, Occ: House Wife, R/o Goraksha Mal, Sankeshwar, Tq: Hukkeri Dist: Balagavi Vs State of Karnataka, by Secretary, Department of Home Affairs, Government of Karnataka, Vidhana Soudha, Bangaluru-1 and O
Karnataka High Court · (2016) 2 AirKarR 824 : (2017) ILRKarnataka 354 : (2016) 3 KCCR 2451
Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 — Section 12, 3, 3(1), 3(2)