High Courts14 Mar 2016Disposed Off
Ravi Subramanyam Vs State of Karnataka
Karnataka High Court · (2016) 5 KantLJ 133
Hindu Religious Institutions and Charitable Endowments Act, 1997 - Section 58
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 64 of 111
High Courts11 Mar 2016Disposed Off
Goutham Bharath and Others Vs B.M. Rekha and Others
Karnataka High Court · (2016) 03 KAR CK 0193
Motor Vehicles Act, 1988 - Section 166
High Courts11 Mar 2016Dismissed
Special Land Acquisition Officer, Gulbarga Vs Kamlakar
Karnataka High Court · (2016) 3 AirKarR 406
High Courts11 Mar 2016Dismissed
United India Insurance Co. Ltd. Vs N. Nagarathnamma and Others
Karnataka High Court · (2016) AAC 1346
Motor Vehicles Act, 1988 — Section 168
High Courts11 Mar 2016Disposed Off
Channamallaiah and Others Vs H.H. Siddappa and Others
Karnataka High Court · (2016) 03 KAR CK 0190
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 7, Section 96Evidence Act, 1872 - Section 90Karnataka Land Revenue Act, 1964 - Section 133
High Courts11 Mar 2016Partly Allowed
Mohaseena Parveen and others Vs Kifayath Ulla and others
Karnataka High Court · (2016) AAC 1433
Motor Vehicles Act, 1988 - Section 168
High Courts11 Mar 2016Allowed
Eramma and Others Vs State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0188
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 100, Order 21 Rule 97
High Courts11 Mar 2016Partly Allowed
Gayathri Bai and others Vs Shabeen Taz and another
Karnataka High Court · (2016) AAC 1443
Motor Vehicles Act, 1988 - Section 168
High Courts11 Mar 2016Allowed
C. Venugopal and Others Vs State of Karnataka
Karnataka High Court · (2016) 3 CLR 521 : (2016) 149 FLR 861 : (2016) LabLR 859 : (2016) 3 LLN 687
Criminal Procedure Code, 1973 (CrPC) - Section 205, Section 317, Section 482Factories Act, 1948 - Section 101, Section 92
High Courts11 Mar 2016Disposed Off
Karnataka State Financial Corporation Vs Madhu Paper Mills Private Ltd. and Others
Karnataka High Court · (2016) 03 KAR CK 0185
Contract Act, 1872 - Section 134, Section 135, Section 139Sick Industrial Companies (Special Provisions) Act, 1985 - Section 15(1), Section 20(1)State Financial Corporations Act, 1951 - Section 29, Section 31, Section 31(1), Section
High Courts11 Mar 2016Disposed Off
Avesthagen Ltd. Vs Commissioner of Central Excise, Bangalore-V
Karnataka High Court · (2016) 336 ELT 31
High Courts11 Mar 2016Allowed
Yedihalli Kalakawara Durugappa Vs Kodabalu Sudha and Others
Karnataka High Court · (2016) 03 KAR CK 0183
Specific Relief Act, 1963 - Section 20Transfer of Property Act, 1882 - Section 53A
High Courts11 Mar 2016Dismissed
The State of Karnataka Vs Ajjaiah
Karnataka High Court · (2016) 03 KAR CK 0182
Penal Code, 1860 (IPC) - Section 302, Section 392
High Courts11 Mar 2016Partly Allowed
Gangadhar Vs TATA AIG General Insurance Company Limited and Others
Karnataka High Court · (2016) AAC 1354
Motor Vehicles Act, 1988 - Section 166
High Courts11 Mar 2016Allowed
Channagiri and Others Vs The Managing Director, K.S.R.T.C.
Karnataka High Court · (2016) 03 KAR CK 0180
Hindu Succession Act, 1956 - Section 8(b)Motor Vehicles Act, 1988 - Section 166
High Courts11 Mar 2016Dismissed
The Commissioner of Income Tax and Others Vs Microlabs Ltd.
Karnataka High Court · (2016) 383 ITR 490
Income Tax Act, 1961 - Section 14A, Section 154, Section 35, Section 35(2AB), Section 35(2AB)(3)
High Courts11 Mar 2016Dismissed
D.R. Mahesharappa Vs M/s. Iffco Tokyo Gen. Insu. Co. Ltd. and another
Karnataka High Court · (2016) AAC 1439
Motor Vehicles Act, 1988 - Section 168
High Courts11 Mar 2016Disposed Off
K. Sathyanarayana - Appellant @HASH Regional Manager, National Insurance Co. Ltd. Bangalore and another
Karnataka High Court · (2016) AAC 2327
Motor Vehicles Act, 1988 - Section 166
High Courts11 Mar 2016Allowed
Arihant Aluminium Corporation - Appellant @HASH Assistant Commissioner of Income-Tax
Karnataka High Court · (2016) 388 ITR 450
Income Tax Act, 1961 - Section 153C, Section 158BC
High Courts11 Mar 2016Partly Allowed
Nandini Dinesh Shingte Vs M/s NGEF Ltd., (In Liqn)
Karnataka High Court · (2016) 198 CompCas 299 : (2016) ILRKarnataka 3713 : (2016) 3 KCCR 314
Companies Act, 1956 — Section 535