High Courts04 Apr 2016Disposed Off
Blueline Foods (India) Pvt. Ltd. Vs Union of India
Karnataka High Court · (2016) 337 ELT 63
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 52 of 111
High Courts04 Apr 2016Partly Allowed
Smt. Narasamma Vs Managing Director
Karnataka High Court · (2016) AAC 1549
High Courts04 Apr 2016Allowed
Gaddeppa and Others Vs The State of Karnataka
Karnataka High Court · (2016) 04 KAR CK 0014
Evidence Act, 1872 - Section 25Penal Code, 1860 (IPC) - Section 399, Section 402
High Courts04 Apr 2016Dismissed
Smt. Vijaya Nagaraj Vs Vokkaligara Sangha
Karnataka High Court · (2016) 3 AirKarR 366 : (2016) 4 ICC 201 : (2017) 1 RCRRent 134 : (2016) 2 RentLR 285
High Courts04 Apr 2016Partly Allowed
K. Lohit Vs Arabi Ahmed Moger
Karnataka High Court · (2016) AAC 1972
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts04 Apr 2016Dismissed
Vijaya Nagaraj Vs Vokkaligara Sangha
Karnataka High Court · (2016) 04 KAR CK 0011
Civil Procedure Code, 1908 (CPC) - Order 11 Rule 12, Order 8 Rule 1-AKarnataka Rent Act, 1999 - Section 27(2)(a)(h)Karnataka Stamp Act, 1957 - Section 35
High Courts01 Apr 2016Disposed Off
National Insurance Co. Ltd., Bangalore Vs Smt. Sukanyamma, T.K. and others
Karnataka High Court · (2016) AAC 1743 : (2016) 3 AirKarR 23
Evidence Act, 1872 - Section 101Motor Vehicles Act, 1988 - Section 166
High Courts01 Apr 2016Disposed Off
N. Triveni Vs G.T. Shankar
Karnataka High Court · (2016) 3 AirKarR 410 : (2017) 1 CivilLJ 173 : (2016) 2 ICC 968 : (2016) ILRKarnataka 2429 : (2016) 2 KCCR 1500
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts01 Apr 2016Allowed
Sitabai Vs Managing Director, NEKRTC
Karnataka High Court · (2016) 3 AirKarR 426
High Courts01 Apr 2016Dismissed
State Through Lokayuktha Police, Gulbarga Vs Sadashiva S. Yelagod
Karnataka High Court · (2016) 3 AirKarR 824 : (2016) CriLJ 4805 : (2017) 1 Crimes 570 : (2016) ILRKarnataka 2177 : (2016) 3 KCCR 2303 : (2017) 1 RCRCriminal 346
Criminal Procedure Code, 1973 (CrPC) - Section 227Prevention of Corruption Act, 1988 - Section 19, 2(c)
High Courts01 Apr 2016Allowed
Tara Chanda and Sons Vs The Oriental Insurance Company Limited
Karnataka High Court · (2017) 1 ACC 821 : (2016) 168 AIC 478 : (2016) ILRKarnataka 5581 : (2016) 5 KantLJ 113 : (2017) 1 TAC 528
Central Motor Vehicles Rules, 1989 - Rule 2(ca)Motor Vehicles Act, 1988 - Section 2(16), 2(28)
High Courts01 Apr 2016Dismissed
Commissioner of Income-Tax And Another - Appellants @HASH Symphony Marketing Solutions India P. Ltd.
Karnataka High Court · (2016) 388 ITR 457
Income Tax Act, 1961 - Section 10(14), Section 17(2), Section 192
High Courts01 Apr 2016Dismissed
Mahadevappa Vs Gunderao and Others
Karnataka High Court · (2016) 04 KAR CK 0004
Civil Procedure Code, 1908 (CPC) - Section 100Karnataka Land Revenue Act, 1964 - Section 128, Section 129, Section 133
High Courts01 Apr 2016Dismissed
M. Basappa Reddy Vs State of Karnataka and Others
Karnataka High Court · (2016) 04 KAR CK 0003
Coal Bearing Areas (Acquisition and Development) Act, 1957 - Section 4, Section 7Mines and Minerals (Development and Regulation) Act, 1957 - Section 10, Section 4, Section 4(1) (A)Prevention of Corruption Act, 1988 - Section 13(2)
High Courts01 Apr 2016Dismissed
Principal Commissioner of Income-Tax Vs Minitechs Aerotools P. Ltd.
Karnataka High Court · (2016) 387 ITR 166
Income Tax Act, 1961 — Section 260A
High Courts01 Apr 2016Dismissed
The Chairman and Managing Director, Bharat Sanchar Nigam Ltd. and Others Vs D. Hrishikesh Hebbar and Others
Karnataka High Court · (2016) 04 KAR CK 0001
High Courts31 Mar 2016Dismissed
Mrs. Anjula Divedi and Others Vs State
Karnataka High Court · (2016) 4 AICLR 209 : (2016) 3 AirKarR 358 : (2016) ILRKarnataka 1899 : (2016) 2 KCCR 1801
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, 34, 504, 506
High Courts31 Mar 2016Dismissed
Katwa Udyog Limited Vs Union of India and Others
Karnataka High Court · (2016) 03 KAR CK 0395
Karnataka Industrial Areas Development Act, 1966 - Section 28(1)Mines and Minerals (Development and Regulation) Act, 1957 - Section 30
High Courts31 Mar 2016Dismissed
Khajamiya and Others Vs The State of Karnataka
Karnataka High Court · (2016) 03 KAR CK 0394
Arms Act, 1959 - Section 25, Section 27Criminal Procedure Code, 1973 (CrPC) - Section 227Penal Code, 1860 (IPC) - Section 109, Section 118, Section 120(B), Section 120-B, Section 143, Section 149, Section 201, Section 279, Section 30
High Courts31 Mar 2016Allowed
Punny Akat Philip Raju, Since dead by his LRs. Vs Dinesh Reddy
Karnataka High Court · (2016) AIRCC 3225 : (2016) 3 AirKarR 836 : (2017) 1 CivilLJ 177 : (2016) 4 ICC 863 : (2016) ILRKarnataka 2252 : (2016) 5 KantLJ 91 : (2016) 3 KCCR 2372
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Evidence Act, 1872 - Section 3Specific Relief Act, 1963 - Section 16(c)