High Courts03 Mar 2016Allowed
The Legal Manager, Sriram General Insurance Company Limited Vs Basavaraju S.K. and Others
Karnataka High Court · (2016) 03 KAR CK 0052
Motor Vehicles Act, 1988 - Section 146, Section 147, Section 147 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 70 of 111
High Courts03 Mar 2016Allowed
Fenesta Building Systems Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2016) 03 KAR CK 0051
Karnataka Value Added Tax Act, 2003 - Section 57, Section 64, Section 64(1)Tamil Nadu General Sales Tax Act, 1959 - Section 34
High Courts02 Mar 2016Partly Allowed
State Vs Nithinraj Shetty and Others
Karnataka High Court · (2016) 03 KAR CK 0050
Criminal Procedure Code, 1973 (CrPC) - Section 357Penal Code, 1860 (IPC) - Section 323, Section 326, Section 34
High Courts02 Mar 2016Dismissed
Shabab Vs The State of Karnataka
Karnataka High Court · (2016) 03 KAR CK 0049
Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 374(2)Penal Code, 1860 (IPC) - Section 302, Section 34, Section 397
High Courts02 Mar 2016Dismissed
Principal Commissioner of Income Tax Vs IND Sing Developers (P) Ltd.
Karnataka High Court · (2016) 288 CurTR 154
Income Tax Act, 1961 - Section 2(47), 45(1), 45(4)
High Courts02 Mar 2016Dismissed
Pr. Commissioner of Income Tax and Others Vs Ind Sing Developers P. Ltd.
Karnataka High Court · (2016) 03 KAR CK 0047
High Courts02 Mar 2016Dismissed
The Central Silk Board, Ministry of Textiles, Government of India and Others Vs Gayathri Ananth and Others
Karnataka High Court · (2016) 03 KAR CK 0046
Constitution of India, 1950 - Article 136, Article 142, Article 227
High Courts02 Mar 2016Dismissed
State Vs Parameshwarappa
Karnataka High Court · (2016) 165 AIC 690 : (2016) 4 KantLJ 137
Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3)Penal Code, 1860 (IPC) — Section 114, 302, 34, 498A
High Courts02 Mar 2016Partly Allowed
S. N. Kumara alias Theerthakumara and Others - Appellants @HASH State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 569
Penal Code, 1860 (IPC) - Section 304
High Courts02 Mar 2016Allowed
Ishwarappa and Others Vs The State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0043
Karnataka Land Reforms Act, 1961 - Section 77A
High Courts02 Mar 2016Dismissed
D.S. Veerabhadre Gowda M.A. Vs The State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0042
High Courts02 Mar 2016Disposed Off
Mohammed Haji Vs Managing Director, NEKRTC Central Office, Kalaburagi
Karnataka High Court · (2016) 2 AirKarR 500 : (2016) 4 KCCR 3369
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts02 Mar 2016Allowed
Basavaraju and another - Appellants @HASH State of Karnataka
Karnataka High Court · (2016) 5 KantLJ 480
Penal Code, 1860 (IPC) - Section 323, Section 324, Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts02 Mar 2016Dismissed
The Central Silk Board, Ministry of Textiles Vs Smt. Gayathri Ananth
Karnataka High Court · (2016) ILRKarnataka 3594 : (2016) 3 KCCR 2292
Constitution of India, 1950 — Article 227
High Courts02 Mar 2016Disposed Off
Vinayak Vs The State of Karnataka
Karnataka High Court · (2016) 2 AirKarR 487 : (2016) 4 KCCR 3384
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts02 Mar 2016Allowed
Venkataswamy and another - Petitioners @HASH The Tahsildar, Malur Taluk, Kolar District and Others
Karnataka High Court · (2016) 4 KantLJ 52
Karnataka Village Offices Abolition Act, 1961 - Section 3, Section 4
High Courts02 Mar 2016Allowed
Allappira N. Appaiah Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 739
Criminal Procedure Code, 1973 (CrPC) - Section 216Dowry Prohibition Act, 1961 - Section 3, Section 4, Section 6Penal Code, 1860 (IPC) - Section 302, Section 304B, Section 306, Section 498A
High Courts02 Mar 2016Allowed
J.V. Gangadharachar and Others Vs The Government of Karnataka, Department of Land Reforms/Revenue and Others
Karnataka High Court · (2016) 03 KAR CK 0035
High Courts02 Mar 2016Dismissed
Divisional Manager, National Insurance Company Limited Vs Pramilabai and Others
Karnataka High Court · (2016) LabLR 543
Motor Vehicles Act, 1988 - Section 170, Section 170(b)Workmens Compensation Act, 1923 - Section 30(1)
High Courts02 Mar 2016Dismissed
The Management of Lakshmanan Isola Pvt. Ltd. Vs M. Venkatachalaiah
Karnataka High Court · (2016) 2 AirKarR 441 : (2016) 150 FLR 473 : (2016) 3 KantLJ 643 : (2016) 2 KCCR 203 : (2016) LabLR 421
Evidence Act, 1872 - Section 73Industrial Disputes Act, 1947 - Section 10(1)(c), Section 10(4-A)