COURT ARCHIVE

Karnataka High Court judgments, 2016

2,204 judgments · page 63 of 111

High Courts15 Mar 2016Allowed

Gowramma and Others Vs Munikrishnappa and Others

Karnataka High Court · (2016) 03 KAR CK 0214

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(a)Karnataka Land Reforms Act, 1961 - Section 132, Section 133

High Courts15 Mar 2016Dismissed

S.M. Muniyappa Vs Papamma and Others

Karnataka High Court · (2016) 03 KAR CK 0213

Civil Procedure Code, 1908 (CPC) - Order 17 Rule XVII

High Courts15 Mar 2016Allowed

Eramma w/o Nagadevappa And Others Vs K. Maremma w/o madapur Thippanna And Others

Karnataka High Court · (2016) 3 KantLJ 67

Karnataka Land Reforms Act, 1961 — Section 25, 55Karnataka Land Revenue Act, 1964 — Section 136(2)

High Courts15 Mar 2016Partly Allowed

Rafik Vs Shanmukappa

Karnataka High Court · (2016) 151 FLR 166 : (2016) 3 KantLJ 306

Workmens Compensation Act, 1923 — Section 3, 30(1)

High Courts15 Mar 2016Disposed Off

Lokesh Vs K.S.R.T.C. and Others

Karnataka High Court · (2016) 03 KAR CK 0210

Motor Vehicles Act, 1988 - Section 166, Section 18

High Courts15 Mar 2016Partly Allowed

Sanjay, S/o Bapurao Lonkade Vs Management of NWKRTC, Hubli Division, Represented by its Divisional Controller, Hubli Division, Hubli

Karnataka High Court · (2016) 3 CLR 608 : (2016) 3 KantLJ 54

Industrial Disputes Act, 1947 — Section 10(1)(D)

High Courts15 Mar 2016Disposed Off

N. Dinesh Since (Dead) By His L.Rs Vs Rakesh Ramakanth

Karnataka High Court · (2016) 164 AIC 727 : (2016) 3 AICLR 765 : (2016) 3 KantLJ 597

Criminal Procedure Code, 1973 (CrPC) - Section 378(4)Negotiable Instruments Act, 1881 (NI) - Section 138

High Courts14 Mar 2016Allowed

Smt. Uma, W/o Viranagowda Patil, Aged about 40 years, Occ: Household, R/o Nallaharavi Village, Taluk Kalghatagi, District Dharwad and another. Vs M/s. Carvan Goods Careers (P) Limited, No. 12/A, 2nd Floor, 5th Cross Kalasipalya New Extension

Karnataka High Court · (2016) AAC 1466 : (2016) 2 AirKarR 629

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

High Courts14 Mar 2016Dismissed

Divisional Manager, Oriental Insurance Co. Ltd., Belgaum Vs Hanamappa @ Hanumanta and Others

Karnataka High Court · (2016) 4 ACC 250 : (2016) 149 FLR 857 : (2016) LabLR 862 : (2016) 3 LLN 697 : (2016) 3 TAC 538

Workmens Compensation Act, 1923 — Section 2(1) (n), 3, 30, 4-A

High Courts14 Mar 2016Partly Allowed

Punith B.V. Vs Nagaraju S.D. and Others

Karnataka High Court · (2016) 03 KAR CK 0205

Motor Vehicles Act, 1988 - Section 166

High Courts14 Mar 2016Partly Allowed

Catering Inn Vs The Addl. Deputy Commissioner of Commercial Taxes

Karnataka High Court · (2016) 03 KAR CK 0204

Karnataka Sales Tax Act, 1957 - Section 17(1)(4) (ii), Section 17(4) (i), Section 17(4)(i), Section 17(4)(ii), Section 2(1)(k)

High Courts14 Mar 2016Dismissed

Gujarat Co-operative Milk Marketing, Federation Limited Vs The Additional Commissioner of Commercial Taxes Zone-I

Karnataka High Court · (2016) 03 KAR CK 0203

Karnataka Sales Tax Act, 1957 - Section 12, Section 12-A, Section 22-A (1), Section 6

High Courts14 Mar 2016Partly Allowed

Pradeep Kumar Vs The Divisional Controller K.S.R.T.C.

Karnataka High Court · (2016) 03 KAR CK 0202

Motor Vehicles Act, 1988 - Section 166

High Courts14 Mar 2016Allowed

Managing Director, KSRTC, Bangalore Vs Siddappa and Others

Karnataka High Court · (2016) AAC 1343

Motor Vehicles Act, 1988 — Section 168

High Courts14 Mar 2016Dismissed

Neelappa Naik Vs Ratnavathi and Others

Karnataka High Court · (2016) 03 KAR CK 0200

High Courts14 Mar 2016Dismissed

Executive Board of Methodist Church in India Vs The Commissioner of Police and Others

Karnataka High Court · (2016) 03 KAR CK 0199

Bombay Pargana and Kulkarni Watans Abolition Act, 1950 - Section 4Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 18 Rule 18, Order 7 Rule 11, Section 151Constitution of India, 1950 - Article 226, Article 227

High Courts14 Mar 2016Partly Allowed

Shakunthala and Others Vs Jayamma and Others

Karnataka High Court · (2016) 03 KAR CK 0198

Motor Vehicles Act, 1988 - Section 166

High Courts14 Mar 2016Dismissed

P.S. Mugalihal And Others Vs State of Karnataka, by its Secretary, Education Department, M.S. Building, Bengaluru And Others

Karnataka High Court · (2016) 3 KantLJ 152

Bombay Public Trusts Act, 1950 — Section 41, 41-A

High Courts14 Mar 2016Dismissed

Nemappa Vs Bhimanna and Others

Karnataka High Court · (2016) AAC 1174 : (2017) ACJ 556

Motor Vehicles Act, 1988 - Section 3, Section 75

High Courts14 Mar 2016Dismissed

Divisional Manager Vs Thippeswamy

Karnataka High Court · (2016) AAC 1503