High Courts01 Dec 2016Disposed Off
Sannabasappa Angadi Vs Deputy Commissioner, District Administrative Bhavana, Koppal
Karnataka High Court · (2017) 2 KantLJ 112
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 28A
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 5 of 111
High Courts01 Dec 2016Disposed Off
Asst. Executive Engineer (AEE), B.W.S.S.B. Vs Senior Labour Inspector
Karnataka High Court · (2017) 1 AirKarR 290 : (2017) 152 FLR 577
Minimum Wages Act, 1948 - Section 3
High Courts01 Dec 2016Dismissed
Gurunathappa Gurusangappa Angadid Vs Subhash Gurulingappagouda Biradar
Karnataka High Court · (2017) 1 AirKarR 306 : (2017) 2 ICC 60 : (2017) ILRKarnataka 691
Registration Act, 1908 - Section 17(1)(b), Section 17(1A), Section 49Transfer of Property Act, 1882 - Section 53, Section 54
High Courts01 Dec 2016Allowed
Rajappa @ Rajkumar Vs State of Karnataka
Karnataka High Court · (2017) 1 DMC 405
Criminal Procedure Code, 1973 (CrPC) - Section 439Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 302, Section 304B, Section 34, Section 498A
High Courts01 Dec 2016Allowed
Reji Abraham Vs Jayanthi Arokiamary
Karnataka High Court · (2017) 2 KantLJ 300
Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 354, Section 498AProtection of Children from Sexual Offences Act, 2012 - Section 10
High Courts30 Nov 2016Disposed Off
B.N. Krupananda B. Nagaraju Vs Secretary, Rural Development and Panchayat Raj Department, Bengaluru
Karnataka High Court · (2017) 2 AirKarR 92
Karnataka Panchayat Raj Act, 1993 - Section 12, Section 43A
High Courts30 Nov 2016Dismissed
Ingale Sanjiv Mohandas Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 314
Karnataka Industrial Areas Development Act, 1966 - Section 28(4)
High Courts29 Nov 2016Dismissed
Kareppa, Member Taluk Panchayat Vs Basangouda Bygawat
Karnataka High Court · (2017) 2 AirKarR 438
Constitution of India, 1950 - Article 226Karnataka Local Authorities (Prohibition of Defection) Act, 1987 - Section 3(1)(a), Section 3A
High Courts29 Nov 2016Dismissed
Torgallmath Manchar Vs State of Karnataka
Karnataka High Court · (2017) 1 KantLJ 538
Karnataka Industrial Areas Development Act, 1966 - Section 28(4)
High Courts29 Nov 2016Dismissed
New India Assurance Company Limited Vs Shivanand
Karnataka High Court · (2017) 2 KantLJ 144
Workmens Compensation Act, 1923 - Section 30(1)
High Courts28 Nov 2016Allowed
Vishwas Concrete Products Private Limited Vs Bangalore Electricity Supply Company Ltd Corporate Office
Karnataka High Court · (2017) 2 AirKarR 129
Constitution of India, 1950 - Article 226Electricity Act, 2003 - Section 62, Section 65
High Courts25 Nov 2016Dismissed
Assistant Executive Engineer, Pwd, Mysuru Vs Smt. Subbamma
Karnataka High Court · (2017) 152 FLR 344
Payment of Gratuity Act, 1972 - Section 2(e), Section 2A
High Courts25 Nov 2016Allowed
K.N. Kiran Kumar Vs State
Karnataka High Court · (2017) 2 AirKarR 226
Arms Act, 1959 - Section 27Evidence Act, 1872 - Section 155Penal Code, 1860 (IPC) - Section 143, Section 147, Section 148, Section 302, Section 307, Section 341
High Courts25 Nov 2016Dismissed
Falcon Tyres Ltd., Mysore, Rep. By Its Company Secretary Vs Falcon Tyres Employees'' Union, Rep.
Karnataka High Court · (2017) 1 CLR 1057 : (2017) 153 FLR 717
Industrial Disputes Act, 1947 - Section 10(1)
High Courts24 Nov 2016Dismissed
Aditya Vs Vasudev
Karnataka High Court · (2017) 2 AirKarR 753 : (2017) 2 ICC 332
Civil Procedure Code, 1908 (CPC) - Section 100Karnataka Small Cause Courts Act, 1964 - Section 8, Section 9
High Courts24 Nov 2016Dismissed
Anupam Agarwal Vs Mickey Agarwal
Karnataka High Court · (2017) 1 DMC 837
Constitution of India, 1950 - Article 226, Article 25Hindu Marriage Act, 1955 - Section 13
High Courts24 Nov 2016Disposed Off
Shankarappa Vs Karnataka Power Transmission Corporation Ltd.
Karnataka High Court · (2017) 2 AirKarR 732
Karnataka Electricity Board Employees (Classification, Disciplinary Control and Appeal) Regulations, 1987 - Registration 14(A)(d)
High Courts23 Nov 2016Allowed
Sri Dora Babu Vs Sri C.V. Jagadish
Karnataka High Court · (2017) 2 AirKarR 728 : (2017) 2 ICC 25 : (2017) ILRKarnataka 493
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 6A
High Courts23 Nov 2016Dismissed
Mookambika Associates Vs Assistant Commissioner Of Income-Tax
Karnataka High Court · (2017) 391 ITR 26
Income Tax Act, 1961 - Section 220
High Courts22 Nov 2016Dismissed
State Vs Dayanand Jayappa Doddodde
Karnataka High Court · (2017) 2 AICLR 77 : (2017) 1 AirKarR 436
Penal Code, 1860 (IPC) - Section 304B