High Courts22 Nov 2016Allowed
Abdul Razak Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 441
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 2 (III)(b), Section 50(4)
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 6 of 111
High Courts22 Nov 2016Dismissed
Dr. Y. Bhaskar Rao Vs State of Karnataka
Karnataka High Court · (2017) ILRKarnataka 389 : (2017) 1 KantLJ 605
Criminal Procedure Code, 1973 (CrPC) - Section 197Penal Code, 1860 (IPC) - Section 109, Section 119, Section 120(B), Section 201, Section 202, Section 217, Section 36, Section 385, Section 419Prevention of Corruption Act, 1988 - Sect
High Courts22 Nov 2016Dismissed
H D. Ramesh Vs The Commissioner, Bruhat Bengaluru Mahanagara Palike, Bengaluru
Karnataka High Court · (2017) 1 KantLJ 437
Karnataka Municipal Corporations Act, 1976 - Section 321, Section 321(1), Section 321(2), Section 321(3), Section 323(3)
High Courts21 Nov 2016Allowed
K.C. Mahesh Kumar Vs State
Karnataka High Court · (2017) 2 AICLR 436 : (2017) 2 AirKarR 204 : (2017) 1 Crimes 332
Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 467, Section 468, Section 471Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2)
High Courts21 Nov 2016Allowed
Shantabai Gurunath Jadhav Vs State
Karnataka High Court · (2017) 1 AirKarR 365
Evidence Act, 1872 - Section 3Karnataka Excise Act, 1965 - Section 32, Section 34Penal Code, 1860 (IPC) - Section 328
High Courts21 Nov 2016Dismissed
Sri Venkateshwara Electrical Engineering Works Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 616
Constitution of India, 1950 - Article 226Karnataka Transparency in Public Procurements Act, 1999 - Section 14
High Courts21 Nov 2016Disposed Off
Smt. Roopa Vs State of Karnataka
Karnataka High Court · (2017) 1 KantLJ 603
Karnataka Municipal Corporations Act, 1976 - Section 99
High Courts21 Nov 2016Dismissed
Principal Secretary Vs Marashetty
Karnataka High Court · (2017) 2 KantLJ 148
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(4-A)
High Courts21 Nov 2016Dismissed
H.G. Hiremani Vs Canara Bank
Karnataka High Court · (2017) 2 AirKarR 419
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(1)(d), Section 2ALimitation Act, 1963 - Section 5
High Courts19 Nov 2016Disposed Off
Aristotle College of Diploma Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 310
Constitution of India, 1950 - Article 226National Council for Teacher Education Act, 1993 - Section 14(1)
High Courts19 Nov 2016Dismissed
Commissioner of Income Tax Vs Nagarbail Salt-Owners Co-Operative Society Ltd.
Karnataka High Court · (2017) 291 CurTR 287 : (2017) 390 ITR 415
Income Tax Act, 1961 - Section 2, Section 37, Section 4
High Courts18 Nov 2016Dismissed
Yallappa Mareppa Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 290
Constitution of India, 1950 - Article 22(4)(a), Article 226Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 - Section 3(1)
High Courts18 Nov 2016Dismissed
Divisional Manager, OICL, Bagalkot Vs Sri Prakash
Karnataka High Court · (2017) 152 FLR 167 : (2017) 1 LLN 431 : (2017) 2 TAC 124
Employees Compensation Act, 1923 - Section 3, Section 4(1)(c)(ii)
High Courts18 Nov 2016Allowed
Habeeba Khanum Vs Hulageshi
Karnataka High Court · (2017) 1 ACC 65 : (2017) 2 TAC 163
Motor Vehicles Act, 1988 - Section 149
High Courts18 Nov 2016Disposed Off
Aerotron Ltd. Vs Kingfisher Airlines Ltd.
Karnataka High Court · (2017) 2 AirKarR 684 : (2017) 200 CompCas 361
Companies Act, 1956 - Section 433, Section 439
High Courts18 Nov 2016Allowed
Dattu Shanker Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 75
Penal Code, 1860 (IPC) - Section 147, Section 149, Section 201, Section 302, Section 447, Section 504, Section 506
High Courts18 Nov 2016Disposed Off
Jacob Vs K.S.R.T.C. Depot
Karnataka High Court · (2017) 1 ACC 39
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts16 Nov 2016Disposed Off
P. Manjunath Kumar Vs The Deputy Commissioner, Mysuru
Karnataka High Court · (2017) 1 KantLJ 370
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 14(1), Section 14(3), Section 17
High Courts16 Nov 2016Disposed Off
Fathima Vs Union of India
Karnataka High Court · (2017) AAC 928
Railways Act, 1989 - Section 123(c)(2)
High Courts16 Nov 2016Disposed Off
Muddegowdara Veerabhadrappa Vs Government of Karnataka
Karnataka High Court · (2017) 1 AirKarR 165 : (2017) 1 KantLJ 392
Constitution of India, 1950 - Article 226Karnataka Societies Registration Act, 1960 - Section 25, Section 27-AKarnataka Societies Registration Rules, 1961 - Rule 8