High Courts02 Mar 2016Allowed
Gundappa Vs The State of Karnataka
Karnataka High Court · (2016) 03 KAR CK 0032
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 306, Section 34, Section 498-A
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 71 of 111
High Courts02 Mar 2016Dismissed
Subhash B. Adi, S/o Late Shri Bashetty Adi, Aged about 64 years, R/at 94/A, 9th Cross, 10th Main, R.M.V. Extension, Sadashivanagar, Bangalore Vs The Secretary, Karnataka Legislative Assembly, Vidhana Soudha, Bangalore and another
Karnataka High Court · (2016) 2 AirKarR 596 : (2016) 3 KantLJ 571 : (2016) 3 KCCR 237
Constitution of India, 1950 — Article 124, 226
High Courts02 Mar 2016Dismissed
State Vs Parameshwarappa and Others
Karnataka High Court · (2016) 03 KAR CK 0030
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 114, Section 302, Section 34, Section 498-A
High Courts01 Mar 2016Allowed
Bagappa Vs The State of Karnataka
Karnataka High Court · (2016) 2 AirKarR 516 : (2016) 4 KCCR 3333
Arms Act, 1959 - Section 25, Section 27Penal Code, 1860 (IPC) - Section 109, Section 147, Section 148, Section 149, Section 302
High Courts01 Mar 2016Partly Allowed
Kumarachar Vs Sri. S.N. Yughadhara and another
Karnataka High Court · (2016) 2 AirKarR 623 : (2016) 3 ICC 774 : (2016) 4 KCCR 3787
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 96
High Courts01 Mar 2016Dismissed
Sachidanadaswamy Vs Gowdara Annaiyappa and Others
Karnataka High Court · (2016) 03 KAR CK 0027
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Section 151
High Courts01 Mar 2016Dismissed
Gajanan Ramachandra Velangi Vs Vijaya Irappa alias Chudamani Undre
Karnataka High Court · (2016) AIR(Karnataka) 163 : (2017) 1 AirKarR 336 : (2016) ILRKarnataka 2882 : (2016) 3 KCCR 2667
Karnataka Stamp Act, 1957 — Section 33(1)
High Courts01 Mar 2016Allowed
B.J. Ajit Kumar Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 594
Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
High Courts01 Mar 2016Allowed
United India Insurance Company Limited Vs Prathimadevi and Others
Karnataka High Court · (2016) 03 KAR CK 0024
Motor Vehicles Act, 1988 - Section 167
High Courts01 Mar 2016Partly Allowed
V. Satish Vs Bajaj Alliaz General Insurance Company Limited and Others
Karnataka High Court · (2016) 03 KAR CK 0023
High Courts01 Mar 2016Disposed Off
The Manager, Royal Sundaram Alliance Insurance Company Limited and Others Vs Chetan T.K. and Others
Karnataka High Court · (2016) 03 KAR CK 0022
Civil Procedure Code, 1908 (CPC) - Order 32 Rule 1, Order 32 Rule 14, Order 32 Rule 32, Order 7 Rule 1(d)Motor Vehicles Act, 1988 - Section 145, Section 146, Section 147, Section 147, Section 148, Section 149, Section 150, Section 151, Sectio
High Courts01 Mar 2016Partly Allowed
Kasturibai and others Vs Krishnagouda and others
Karnataka High Court · (2016) AAC 1004
Motor Vehicles Act, 1988 — Section 168
High Courts01 Mar 2016Dismissed
Rajesh Vs State of Karnataka
Karnataka High Court · (2016) 03 KAR CK 0020
Criminal Procedure Code, 1973 (CrPC) - Section 273, Section 313Penal Code, 1860 (IPC) - Section 201, Section 302
High Courts01 Mar 2016Disposed Off
Sridhar Vallur and others Vs State and another
Karnataka High Court · (2016) 3 AirKarR 146
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 498A
High Courts01 Mar 2016Partly Allowed
The Manager Royal Sundaram Alliance Insurance Company Limited and Others Vs Chetan T.K. and Others
Karnataka High Court · (2016) AAC 1176
Civil Procedure Code, 1908 (CPC) - Order 32 Rule 1, Order 32 Rule 14, Order 32 Rule 32, Order 7 Rule 1(d)Income Tax Act, 1961 - Section 169Motor Vehicles Act, 1988 - Section 145, Section 146, Section 147, Section 147, Section 148, Se
High Courts01 Mar 2016Allowed
Kashi V. Manjunath Vs K.V. Nagarathnamma and Others
Karnataka High Court · (2016) 03 KAR CK 0017
Civil Procedure Code, 1908 (CPC) - Order 16 Rule 6, Section 151
High Courts01 Mar 2016Partly Allowed
The Branch Manager, The National Insurance Co. Ltd. Vs Shaik Omar and Others
Karnataka High Court · (2016) 03 KAR CK 0016
Motor Vehicles Act, 1988 - Section 149, Section 149(2)
High Courts01 Mar 2016Partly Allowed
Angoori Devi and others Vs Managing Director, BMTC Division, Bangalore and another
Karnataka High Court · (2016) AAC 997 : (2016) 4 ALLMR 18
Motor Vehicles Act, 1988 — Section 168
High Courts01 Mar 2016Dismissed
Oriental Insurance Co. Ltd. Vs Smt. H. D. Indiramma and Others
Karnataka High Court · (2016) AAC 1032
Motor Vehicles Act, 1988 — Section 166, 168
High Courts01 Mar 2016Partly Allowed
S. Manjunatha alias Manju Vs K. G. Chowdary and another
Karnataka High Court · (2016) AAC 1137
Motor Vehicles Act, 1988 — Section 166, 168