High Courts11 Apr 2016Partly Allowed
M.S. Lokesh alias Lokanath Vs Achappa
Karnataka High Court · (2016) AAC 1939 : (2017) ACJ 1065
Motor Vehicles Act, 1988 — Section 166, 168
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 50 of 111
High Courts07 Apr 2016Dismissed
Mr. Thimmaiah Vs State of Karnataka and Another
Karnataka High Court · (2016) 4 AirKarR 203 : (2016) 4 KantLJ 275 : (2016) 2 KCCR 1563
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, 409, 420, 468, 471Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
High Courts07 Apr 2016Dismissed
Smt. Sushma S. Vs Harish Hosdurg.
Karnataka High Court · (2016) 2 AirKarR 721 : (2016) 4 ICC 398
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)
High Courts07 Apr 2016Allowed
Dr. K.S. Chandrakant Vs Union of India
Karnataka High Court · (2016) 3 AirKarR 820 : (2016) ILRKarnataka 2712 : (2016) 3 KCCR 2800
Administrative Tribunals Act, 1985 — Section 21
High Courts07 Apr 2016Partly Allowed
Gowardhan Swamy Vs Managing Director, VRL Logistic Ltd. and another
Karnataka High Court · (2016) AAC 1435
Motor Vehicles Act, 1988 - Section 168
High Courts07 Apr 2016Allowed
Kiran C. Vs Latha T.G.
Karnataka High Court · (2016) 2 AirKarR 728 : (2016) 2 HLR 156 : (2016) 2 KCCR 1539
Dowry Prohibition Act, 1961 - Section 3, Section 4Hindu Marriage Act, 1955 - Section 12(1)(a), Section 13(1)(ia), Section 9Penal Code, 1860 (IPC) - Section 323, Section 498A, Section 498-A, Section 506
High Courts07 Apr 2016Allowed
Padmayya alias Padme Gowda Vs Robert D'' Souza
Karnataka High Court · (2016) AAC 1633
High Courts07 Apr 2016Dismissed
Mrs. Ashwini Manoj Patil and Others - Petitioners @HASH Bangalore Electricity Supply Company Limited (Bescom), Bangalore and Others
Karnataka High Court · (2016) 5 KantLJ 511
Constitution of India, 1950 - Article 226Electricity Act, 2003 - Section 161
High Courts07 Apr 2016Allowed
Ranganatha D. Vs Station House Officer, BMTF Police
Karnataka High Court · (2016) 4 AICLR 250 : (2016) 3 Crimes 583 : (2016) 4 KantLJ 162
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Apr 2016Dismissed
Ashwini Manoj Patil and Others Vs Bangalore Electricity Supply Company Limited (BESCOM)
Karnataka High Court · (2016) 04 KAR CK 0046
Constitution of India, 1950 - Article 226Electricity Act, 2003 - Section 161, Section 161 (2) (a)
High Courts07 Apr 2016Dismissed
Abraham T.J. - Appellant @HASH Nandi Economic Corridor Enterprises Limited, Bangalore and Others
Karnataka High Court · (2016) 4 KantLJ 190
Karnataka High Court Act, 1961 - Section 4
High Courts06 Apr 2016Allowed
L. Prabhuswamy Vs State of Karnataka
Karnataka High Court · (2017) ILRKarnataka 721 : (2016) 3 KCCR 2359
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts06 Apr 2016Dismissed
Y. Sharanappa Vs Balasu Subramanyam
Karnataka High Court · (2017) 1 AirKarR 498 : (2017) 2 ICC 160 : (2017) ILRKarnataka 383 : (2016) 5 KantLJ 309 : (2016) 3 KCCR 2814
Karnataka Stamp Act, 1957 — Article 5(e) (i), 34, 35
High Courts06 Apr 2016Allowed
Threja Vs Jayalaxmi
Karnataka High Court · (2016) ACD 455
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts05 Apr 2016Dismissed
Golalappa and Others Vs The State of Karnataka and Others
Karnataka High Court · (2016) 04 KAR CK 0042
Karnataka Panchayat Raj Act, 1993 - Section 117(d), Section 12, Section 13, Section 4, Section 43, Section 43-A, Section 48(4), Section 5
High Courts05 Apr 2016Dismissed
Commissioner of Income-tax and another - Appellants @HASH Himatsingka Seide Ltd.
Karnataka High Court · (2016) 388 ITR 463
Income Tax Act, 1961 - Section 14A, Section 36(L)(iii)Income Tax Rules, 1962 - Rule 8D
High Courts05 Apr 2016Dismissed
Nagesha and Another Vs P. Ramachandra
Karnataka High Court · (2016) ILRKarnataka 2819 : (2016) 2 KCCR 1554
Easements Act, 1882 - Section 24Karnataka Land Revenue Act, 1964 - Section 90A
High Courts05 Apr 2016Allowed
T.M. Ashwathnarayana and Others - Petitioners @HASH State of Karnataka and Others
Karnataka High Court · (2016) 4 KantLJ 266
High Courts05 Apr 2016Dismissed
The Secretary, The Karnataka Government Class ''D'' Employees House Building Co-Operative Society Limited Vs Susheelamma and Others
Karnataka High Court · (2016) AIRCC 2383 : (2016) 3 AirKarR 274 : (2016) 5 KantLJ 255
Constitution of India, 1950 - Article 226, Article 227Land Acquisition Act, 1894 - Section 11, Section 11-A, Section 16, Section 16(2), Section 19(1), Section 19(7), Section 3(f)(vi), Section 39, Section 4, Section 4(1), Section 6, Section 6(
High Courts05 Apr 2016Allowed
Agro Gold Farm Estates India Private Limited Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 408 : (2016) 4 KCCR 555