High Courts11 Mar 2016Dismissed
Virendra N. Doshi and another Vs Aphelion Services Ltd.
Karnataka High Court · (2016) ACD 407
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 65 of 111
High Courts11 Mar 2016Allowed
Karnataka State Financial Corporation Vs M/s. Madhu Paper Mills Private Ltd.
Karnataka High Court · (2016) 3 AirKarR 744
State Financial Corporations Act, 1951 — Section 31(1)
High Courts11 Mar 2016Dismissed
Divisional Manager, NWKRTC Vs Mallappa Yallappa Konannavar and Others
Karnataka High Court · (2016) AAC 1345
Motor Vehicles Act, 1988 — Section 168
High Courts10 Mar 2016Allowed
Doddakere Tank Bund Site Owner''s Welfare and Development Association Vs The Deputy Commissioner, Mysore District and Others
Karnataka High Court · (2016) 03 KAR CK 0151
Karnataka Urban Development Authorities Act, 1987 - Section 32
High Courts10 Mar 2016Allowed
Mr. Umar Abdul Sattar Vahedna and Others Vs State of Karnataka.
Karnataka High Court · (2016) 2 AirKarR 650 : (2016) 4 KCCR 392
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 448, 504, 506
High Courts10 Mar 2016Allowed
Kullaiah and Others Vs State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0149
High Courts10 Mar 2016Dismissed
C. Narasappa Vs State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0148
Karnataka Land Reforms Act, 1961 - Section 48(1)(A), Section 77-APenal Code, 1860 (IPC) - Section 302
High Courts10 Mar 2016Disposed Off
K.M. Chikkathayamma and Others Vs The State of Karnataka and Others
Karnataka High Court · (2016) 2 AirKarR 737 : (2016) ILRKarnataka 1603 : (2016) 4 KCCR 523
Atomic Energy Act, 1962 - Section 21Coal Bearing Areas (Acquisition and Development) Act, 1957 - Section 13, Section 14Constitution of India, 1950 - Article 14, Article 141, Article 19, Article 19(1)(f), Article 19(f), Article 226, A
High Courts10 Mar 2016Disposed Off
Surfaraz Ahmed Shah and Others Vs Shankrappa and Others
Karnataka High Court · (2016) 03 KAR CK 0146
Motor Vehicles Act, 1988 - Section 166
High Courts10 Mar 2016Allowed
State by Jayalakshmifuram Police Station Vs N. Shivabasavanna Alias Basava
Karnataka High Court · (2016) 3 KantLJ 649 : (2016) 5 RCRCriminal 785
Penal Code, 1860 (IPC) - Section 343, 366, 376, 506Protection of Children from Sexual Offences Act, 2012 - Section 29, 4, 6
High Courts10 Mar 2016Allowed
S.V. Srinivas Vs State of Karnataka
Karnataka High Court · (2016) 03 KAR CK 0144
Constitution of India, 1950 - Article 136, Article 14, Article 19, Article 20, Article 21, Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 154, Section 155, Section 155, Section 156, Section 156, Section 15
High Courts10 Mar 2016Dismissed
H. Ramamurty Vs State
Karnataka High Court · (2016) 03 KAR CK 0143
Constitution of India, 1950 - Article 20Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164, Section 173(8), Section 397Evidence Act, 1872 - Section 132
High Courts10 Mar 2016Partly Allowed
Thirugnanam and another Vs Shriramu and another
Karnataka High Court · (2016) AAC 1353
Motor Vehicles Act, 1988 — Section 168
High Courts10 Mar 2016Allowed
The State Vs N. Shivabasavanna
Karnataka High Court · (2016) 03 KAR CK 0141
Criminal Procedure Code, 1973 (CrPC) - Section 437, Section 439, Section 439(2)Penal Code, 1860 (IPC) - Section 343, Section 363, Section 366, Section 376, Section 506Protection of Children from Sexual Offences Act, 2012 - Section 29
High Courts10 Mar 2016Disposed Off
Smt. Prema Vs S. Prasanna
Karnataka High Court · (2016) ACD 398 : (2016) 3 RCRCivil 430 : (2016) 3 RCRCriminal 398
Civil Procedure Code, 1908 (CPC) — Section 35BNegotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Mar 2016Dismissed
Vinod M. Vs The Comptroller and Auditor General of India
Karnataka High Court · (2016) 6 KantLJ 6
Constitution of India, 1950 — Article 226
High Courts10 Mar 2016Allowed
T. Ramesh and Others Vs The Deputy Commissioner, Bangalore Urban District and Others
Karnataka High Court · (2016) 03 KAR CK 0138
Karnataka Land Revenue Act, 1964 - Section 136(2)
High Courts10 Mar 2016Disposed Off
Jagadev Biradar and Others Vs State of Karnataka and Others
Karnataka High Court · (2016) AIR(Karnataka) 83 : (2016) ILRKarnataka 1463 : (2016) 3 KantLJ 210 : (2016) 3 KCCR 2330
Constitution of India, 1950 - Article 14, Article 19(1)(d), Article 254(1), Article 254(2), Article 301, Article 304(b)Karnataka Motor Vehicles Taxation (Amendment) Act, 2014 - Section 3, Section 3(1)Motor Vehicles Act, 1988 - Sectio
High Courts10 Mar 2016Allowed
Smt. Latha Rajanikanth Vs State & another
Karnataka High Court · (2016) 3 AirKarR 3 : (2016) 4 KCCR 560
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts10 Mar 2016Disposed Off
New India Assurance Co. Ltd., Bijapur Vs Mayur and others
Karnataka High Court · (2016) AAC 1401
Employees Compensation Act, 1923 - Section 2(d), 30