High Courts13 Apr 2016Allowed
Muniswamy Vs State of Karnataka and another
Karnataka High Court · (2016) 3 AirKarR 111
Land Acquisition Act, 1894 - Section 16(2)
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 49 of 111
High Courts13 Apr 2016Dismissed
V.K. Anand Vs Smt. S. Sujatha
Karnataka High Court · (2016) 4 AICLR 422 : (2016) 3 AirKarR 108 : (2016) 3 HLR 479
Criminal Procedure Code, 1973 (CrPC) - Section 125, 397
High Courts13 Apr 2016Allowed
Ravikumar K.V. Vs State of Karnataka
Karnataka High Court · (2016) 4 KantLJ 462
High Courts13 Apr 2016Dismissed
R. Sathyanarayana Vs The Commissioner, Bangalore Development Authority, Bangalore
Karnataka High Court · (2016) 4 KantLJ 449
High Courts13 Apr 2016Partly Allowed
K.V. Prakash Babu Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 159 : (2017) 2 KantLJ 404
Dowry Prohibition Act, 1961 - Section 3Penal Code, 1860 (IPC) - Section 300, 306, 498A
High Courts13 Apr 2016Dismissed
Smt. Chinnathaye Vs The Commissioner, Bangalore Development Authority, Bangalore
Karnataka High Court · (2016) 4 KantLJ 426
High Courts13 Apr 2016Disposed Off
R. Gangadharappa Vs Kondla Nanjamma
Karnataka High Court · (2016) 3 AirKarR 121 : (2016) 2 ICC 970 : (2016) ILRKarnataka 3029 : (2016) 3 KCCR 1983
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts13 Apr 2016Allowed
Deepak Kumar Vs Rathanlal
Karnataka High Court · (2016) 4 AICLR 416 : (2016) 4 AirKarR 138 : (2016) 3 KCCR 2024
Criminal Procedure Code, 1973 (CrPC) - Section 454(1)Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 201, 302, 304B, 306, 34, 498A
High Courts12 Apr 2016Disposed Off
Karnataka Power Corporation Limited, Bangalore Vs EMTA Coal Limited and Others
Karnataka High Court · (2016) ILRKarnataka 4301 : (2016) 2 KCCR 1674
Coal Mines (Special Provisions) Act, 2015 - Section 11Constitution of India, 1950 - Article 226
High Courts12 Apr 2016Partly Allowed
Chairman, C.B.E. & C. Vs Rajesh Exports Ltd.
Karnataka High Court · (2016) 338 ELT 207 : (2016) ILRKarnataka 3777
High Courts12 Apr 2016Dismissed
Smt. Shashikala and others Vs K. Pushkar Rao since Dead by his L.Rs. and others
Karnataka High Court · (2016) AIR(Karnataka) 117
Evidence Act, 1872 - Section 118, 90
High Courts12 Apr 2016Partly Allowed
M/s Ideb Euildcon Private Limited Vs Mr. Narinder Malik
Karnataka High Court · (2016) ACD 598 : (2016) 2 MadWNCri 132
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts12 Apr 2016Disposed Off
Alliance Business School Vs Madhukar G. Angur
Karnataka High Court · (2016) 4 KantLJ 390
High Courts12 Apr 2016Allowed
Gopal Reddy Vs Smt. Munirajamma
Karnataka High Court · (2016) 168 AIC 493 : (2016) 4 KantLJ 610
High Courts12 Apr 2016Allowed
Kareppa Hanamant Sunagad Vs Tahasildar, Jamkhandi
Karnataka High Court · (2016) 4 AirKarR 814 : (2016) 4 CivilLJ 795 : (2017) 1 ICC 390 : (2016) ILRKarnataka 4757 : (2016) 3 KCCR 2251
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 32 (5)
High Courts12 Apr 2016Allowed
Md. Arif Vs P. Kamallal and another
Karnataka High Court · (2016) AAC 1456 : (2017) ACJ 1118
Motor Vehicles Act, 1988 - Section 168
High Courts12 Apr 2016Allowed
Jayaram M. Munishamappa Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 297
High Courts11 Apr 2016Allowed
Shri B.S Prakash Vs Shri T. Guaneshwar Rao
Karnataka High Court · (2016) 4 KCCR 2955
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 226
High Courts11 Apr 2016Allowed
Zareena Vs Mohamed Haneef
Karnataka High Court · (2017) 1 KantLJ 135
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts11 Apr 2016Dismissed
State by Sanjjityanagar P.S., Bangalore Vs Deepak Kumar and Others
Karnataka High Court · (2016) 2 AirKarR 808 : (2016) ILRKarnataka 4531 : (2016) 2 KCCR 1838
Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 302, 304B, 306, 498A