High Courts21 Mar 2016Dismissed
Narasimha and Others Vs Manoj Kumar S. and Others
Karnataka High Court · (2016) 03 KAR CK 0160
Arbitration and Conciliation Act, 1996 - Section 8, Section 8(2)
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 59 of 111
High Courts21 Mar 2016Allowed
Siddanna and Others Vs Bassayya
Karnataka High Court · (2016) 03 KAR CK 0159
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 190, Section 200, Section 482Penal Code, 1860 (IPC) - Section 109, Section 120B, Section 499, Section 500
High Courts21 Mar 2016Disposed Off
Bhaskar Industrial Development Limited, Kolkata Vs South Western Railway, Hubballi
Karnataka High Court · (2016) 4 AirKarR 197 : (2016) ILRKarnataka 4136 : (2016) 3 KCCR 2285
Arbitration and Conciliation Act, 1996 — Section 34
High Courts21 Mar 2016Partly Allowed
The Oriental Insurance Co. Ltd., Madras Vs Smt. Shanthamma
Karnataka High Court · (2016) AAC 2423
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts21 Mar 2016Disposed Off
Narasimha and Others - Petitioners @HASH Manoj Kumar S. and Others
Karnataka High Court · (2016) 4 KantLJ 84
Arbitration and Conciliation Act, 1996 - Section 8
High Courts21 Mar 2016Allowed
Megha alias Vidhya Vs Ibrahim Katil and Others
Karnataka High Court · (2016) AAC 1140
Motor Vehicles Act, 1988 — Section 166, 168
High Courts21 Mar 2016Dismissed
Sandeepani Niketan Education Society, Geddalahalli, Bangalore - Petitioner @HASH N. Nanjappa and another
Karnataka High Court · (2016) 4 KantLJ 68
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 97
High Courts21 Mar 2016Partly Allowed
Deda Ram Vs M.N. Padmanabha and another
Karnataka High Court · (2016) AAC 1258
Motor Vehicles Act, 1988 — Section 168
High Courts21 Mar 2016Partly Allowed
Shakthi Vs Balasubramanya and Others
Karnataka High Court · (2016) AAC 1172
Motor Vehicles Act, 1988 — Section 166, 168
High Courts18 Mar 2016Dismissed
Sri. Gopinatha Shetty Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 220
Karnataka Land Reforms Act, 1961 - Section 44, Section 45
High Courts18 Mar 2016Partly Allowed
Divisional Manager, The New India Assurance Co. Ltd. Vs Thimmanna and Others
Karnataka High Court · (2016) AAC 1749 : (2016) 3 AirKarR 152
Employees Compensation Act, 1923 - Section 2(1)(n)
High Courts18 Mar 2016Dismissed
Mahadev Vs The State of Karnataka and Others
Karnataka High Court · (2016) 2 AirKarR 607 : (2016) 3 KantLJ 403 : (2016) 3 KCCR 312
Constitution of India, 1950 - Article 226
High Courts18 Mar 2016Partly Allowed
S. Mohan Kumar Vs Director, M/s. Meru Cab Company Limited (Pvt.) and another
Karnataka High Court · (2016) AAC 1451 : (2017) ACJ 947
Motor Vehicles Act, 1988 - Section 168
High Courts18 Mar 2016Allowed
Shankargouda Vs Kishan Rao
Karnataka High Court · (2016) ACD 462
Constitution of India, 1950 - Article 136Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 397, Section 401Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139
High Courts18 Mar 2016Partly Allowed
Shriram General Insurance Co. Ltd. Vs Suresh and Others
Karnataka High Court · (2016) 03 KAR CK 0280
Motor Vehicles Act, 1988 - Section 166
High Courts18 Mar 2016Partly Allowed
M.V. Venkataramanappa Vs State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0279
Karnataka Land Revenue Act, 1964 - Section 133
High Courts18 Mar 2016Dismissed
Lokesh and Others Vs State of Karnataka
Karnataka High Court · (2016) 03 KAR CK 0278
Penal Code, 1860 (IPC) - Section 302
High Courts18 Mar 2016Partly Allowed
K.P. Abbas Vs Kesineni Srinivas
Karnataka High Court · (2016) AAC 1711
High Courts18 Mar 2016Dismissed
The Branch Manager Vs Krishna Ramaswamy
Karnataka High Court · (2016) AAC 1515
High Courts18 Mar 2016Disposed Off
Shakil and Others Vs The Division Controller, K.S.R.T.C.
Karnataka High Court · (2016) 03 KAR CK 0275
Motor Vehicles Act, 1988 - Section 166