High Courts22 Mar 2016Allowed
C. Balakrishna Vs C. Muniraju
Karnataka High Court · (2016) AAC 1715 : (2017) ACJ 1168 : (2016) ILRKarnataka 2000 : (2016) 3 KCCR 2165
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 58 of 111
High Courts22 Mar 2016Dismissed
Commissioner of Income Tax and Another - Appellants @HASH Fosroc Chemicals India (P) Ltd.
Karnataka High Court · (2016) 290 CurTR 221
Income Tax Act, 1961 - Section 260A, Section 92C
High Courts22 Mar 2016Dismissed
The Commissioner of Income Tax, LTU and Others Vs Fosroc Chemicals India Pvt. Ltd.
Karnataka High Court · (2016) 03 KAR CK 0298
Income Tax Act, 1961 - Section 92
High Courts22 Mar 2016Dismissed
K.A. Suresh Vs R. Girish
Karnataka High Court · (2016) 166 AIC 471 : (2016) 3 ICC 680 : (2016) 4 KantLJ 157
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 226
High Courts22 Mar 2016Disposed Off
Deepak Apparels Pvt. Ltd. and Others Vs City Union Bank Ltd. and Others
Karnataka High Court · (2017) ACD 245 : (2016) AIR(Karnataka) 101 : (2016) 3 AirKarR 199 : (2016) 3 BankJ 707 : (2016) 4 BC 494 : (2016) 3 DCR 703 : (2016) 2 DRTC 594 : (2016) ILRKarnataka 1805 : (2016) 2 KCCR 1130 : (2016) 3 KLT 18 : (2017) 1 NIJ 565 : (2016) 5 RCRCivil 886
Central Excises and Salt Act, 1944 - Section 35-GConstitution of India, 1950 - Article 141, Article 225, Article 226, Article 227, Article 32Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 20, Section 22
High Courts22 Mar 2016Disposed Off
Vishwanath Vs The State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0295
Constitution of India, 1950 - Article 14
High Courts22 Mar 2016Disposed off
Bhairavi Pumps Pvt. Ltd. and Others Vs The State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0294
High Courts22 Mar 2016Dismissed
Shyam Vs State of Karnataka
Karnataka High Court · (2016) 03 KAR CK 0293
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 201, Section 302
High Courts22 Mar 2016Dismissed
Uday Kumar Vs Anantha Ramlu
Karnataka High Court · (2016) 03 KAR CK 0292
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts22 Mar 2016Allowed
Dr. Digambareppa Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 18 : (2016) 149 FLR 700 : (2016) 4 KCCR 550 : (2016) LabLR 750
Minimum Wages Act, 1948 — Section 22Minimum Wages Rules, 1950 — Rule 22(4), 28(2), 29(1), 29(5)
High Courts22 Mar 2016Allowed
M/s. Pioneer Marketing Vs State of Karnataka
Karnataka High Court · (2016) ILRKarnataka 2785
Karnataka Value Added Tax Act, 2003 — Section 4(1)(b)
High Courts22 Mar 2016Allowed
Ben Salmon and Others Vs State of Karnataka
Karnataka High Court · (2016) 149 FLR 714 : (2016) LabLR 746
Contract Labour (Regulation and Abolition) Act, 1970 — Section 25, 26, 27
High Courts21 Mar 2016Allowed
Siddanna Vs Basaya Bommaligayya
Karnataka High Court · (2017) 2 AICLR 68 : (2017) 1 AirKarR 375
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 499, Section 500
High Courts21 Mar 2016Disposed off
Anna Rao S. Muttathi Vs The State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0288
High Courts21 Mar 2016Allowed
Kalappa alias Kallappa Hanumantappa Kamakeri Vs State of Karnataka
Karnataka High Court · (2016) 4 AICLR 599 : (2016) 3 AirKarR 227
Criminal Procedure Code, 1973 (CrPC) - Section 457
High Courts21 Mar 2016Allowed
The Divisional Manager, National Insurance Co. Ltd., Gulbarga Vs Sabanna, Mallappa and Others
Karnataka High Court · (2016) AAC 1156
Motor Vehicles Act, 1988 — Section 166, 168
High Courts21 Mar 2016Partly Allowed
K. K. Jayaramaiah Vs M/s. The Oriental Insurance Co. Ltd., Banglore and another
Karnataka High Court · (2016) AAC 1155
Motor Vehicles Act, 1988 — Section 166, 168
High Courts21 Mar 2016Disposed Off
Pandu Vithal Mullur Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 154 : (2016) 4 KCCR 565
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts21 Mar 2016Dismissed
Hanumanthappa Vs Central Bureau of Investigation by its Superintendent Police.
Karnataka High Court · (2016) 2 AirKarR 627 : (2016) 3 KCCR 262
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts21 Mar 2016Disposed off
Anjuman-E-Islam and Others Vs The State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0161