High Courts23 Feb 2016Dismissed
State Vs Kumara
Karnataka High Court · (2016) 02 KAR CK 0307
Criminal Procedure Code, 1973 (CrPC) - Section 309, Section 439, Section 439(2)Penal Code, 1860 (IPC) - Section 376, Section 506
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 78 of 111
High Courts23 Feb 2016Dismissed
State By Alur Police Vs Kumara
Karnataka High Court · (2016) 4 AICLR 59 : (2016) 3 KCCR 2344
Criminal Procedure Code, 1973 (CrPC) - Section 439(2)Penal Code, 1860 (IPC) - Section 378, Section 506
High Courts23 Feb 2016Dismissed
Principle Commissioner of Income Tax-4 and Others Vs Rajeev Chandrashekar
Karnataka High Court · (2016) 02 KAR CK 0305
Income Tax Act, 1961 - Section 2(22)(e), Section 2(32), Section 22, Section 23, Section 5(1)(a), Section 5(1)(b), Section 56
High Courts23 Feb 2016Allowed
ABB India Ltd. Vs The State of Karnataka and Others
Karnataka High Court · (2016) 02 KAR CK 0304
Central Sales Tax Act, 1956 - Section 9(2)Karnataka Value Added Tax Act, 2003 - Section 36
High Courts23 Feb 2016Allowed
Farm Superintendent, Central Cattle Breeding Farm and another Vs Siddalingaiah
Karnataka High Court · (2016) 2 AirKarR 484 : (2016) 3 KCCR 210 : (2016) LIC 2346
Constitution of India, 1950 — Article 16, 309
High Courts23 Feb 2016Partly Allowed
Smt. Vanishree Vs Rudhi Kumar
Karnataka High Court · (2016) 2 AirKarR 439 : (2017) 2 ICC 302 : (2016) 4 KCCR 3392
Hindu Marriage Act, 1955 — Section 13(1)(ia)
High Courts23 Feb 2016Allowed
Madan Rao and another Vs Baswantappa Bheemanna Dogani
Karnataka High Court · (2016) 2 AirKarR 450 : (2017) 1 ICC 52 : (2016) 3 KCCR 2677
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Feb 2016Allowed
Girish Vs Manager, United India Insurance Co. Ltd. and another
Karnataka High Court · (2016) AAC 1029
Motor Vehicles Act, 1988 — Section 166
High Courts23 Feb 2016Disposed Off
The Divisional Controller, KSRTC Vs Sri. N.S. Malleshetty
Karnataka High Court · (2016) 2 AirKarR 397 : (2016) 3 KCCR 213
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts23 Feb 2016Allowed
T.K. Mustafa Vs Town Panchayath and another
Karnataka High Court · (2016) 2 AirKarR 553 : (2016) 4 KCCR 3403
Specific Relief Act, 1963 — Section 37, 39
High Courts22 Feb 2016Dismissed
Sharanabasanagouda Naregal Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 228
Constitution of India, 1950 - Article 226Karnataka Panchayat Raj Act, 1993 - Section 4(1), Section 4(2)
High Courts22 Feb 2016Disposed Off
Principal Commissioner of Wealth-Tax Vs M.R. Jayaram
Karnataka High Court · (2017) 394 ITR 233
Wealth Tax Act, 1957 - Section 42
High Courts22 Feb 2016Disposed Off
Jones Lang Lasalle Property Consultant India (P) Ltd. Vs The State of Karnataka
Karnataka High Court · (2016) 02 KAR CK 0297
Karnataka Value Added Tax Act, 2003 - Section 39 [2], Section 39[2], Section 64[1]
High Courts22 Feb 2016Partly Allowed
Karnataka Neeravari Nigam Ltd. Represented by its Executive Engineer, MLBCC Div. No. 2, Naviluteerth Tal: Saudatti, Dist: Belgaum Vs Special Land Acquisition Officer, Malaprabha Project-II, Saudatti, Now at Opp. Hindi Prachar Sabha, U.B. Hil
Karnataka High Court · (2016) AIRCC 1946 : (2016) 2 AirKarR 631 : (2016) 4 KCCR 3440
Land Acquisition Act, 1894 — Section 34, 4(1)
High Courts22 Feb 2016Allowed
The Divisional Manager National Insurance Co. Ltd. Vs Mallikarjun and Others
Karnataka High Court · (2016) AAC 1328 : (2016) 2 AirKarR 511 : (2016) 3 KCCR 2684
Employees Compensation Act, 1923 - Section 2(1)(n)
High Courts22 Feb 2016Dismissed
Jeevan Singh Rajpurohit Vs Tatti Sridhar and Others
Karnataka High Court · (2016) 02 KAR CK 0294
High Courts22 Feb 2016Dismissed
Kristagouda Venkanagouda Hulkoti Vs State of Karnataka and Others
Karnataka High Court · (2016) 2 AirKarR 686 : (2016) 4 KCCR 385
Constitution of India, 1950 — Article 226, 227Karnataka Panchayat Raj Act, 1993 — Section 4
High Courts22 Feb 2016Allowed
Maltex Fashions Pvt. Ltd. Vs The Commissioner of Commercial Taxes, Bangalore
Karnataka High Court · (2016) 02 KAR CK 0292
High Courts22 Feb 2016Allowed
V. Nagaraj Vs State by Whitefield Police, Bangalore
Karnataka High Court · (2016) 6 KantLJ 63
Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149, 307, 332, 427, 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(iii), 3(2)(iv)
High Courts22 Feb 2016Allowed
Doddathayamma and Others Vs State of Karnataka
Karnataka High Court · (2016) 02 KAR CK 0290
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 107, Section 109, Section 114, Section 143, Section 149, Section 302, Section 306