High Courts22 Feb 2016Allowed
Kutub Vs Pandurang Ankush Mote and Others
Karnataka High Court · (2016) AAC 1027
Motor Vehicles Act, 1988 — Section 166, 168
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 79 of 111
High Courts22 Feb 2016Partly Allowed
Suganda and Others Vs Sangamesh and Others
Karnataka High Court · (2016) 02 KAR CK 0288
High Courts22 Feb 2016Dismissed
Smt. Susheelamma, D/o Late Thimmakka, Aged about 45 years R/at Chikkanagamangala Village, Sarjapura Hobli Anekal, Taluk Bangalore-562106 and another Vs Smt. Kanakaratnamma, W/o Late Krishna Reddy, Aged about 65 years R/at Doddakannelli Villa
Karnataka High Court · (2016) 2 AirKarR 619 : (2016) 3 ICC 771
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts22 Feb 2016Partly Allowed
Shanthi and Others Vs The Divisional Manager, KSRTC Depot
Karnataka High Court · (2016) AAC 1183 : (2017) ACJ 914
Motor Vehicles Act, 1988 - Section 166
High Courts22 Feb 2016Allowed
Hashimpeer Ansarsab Logavi Vs Divisional Controller, NEKRTC
Karnataka High Court · (2016) 2 AirKarR 611 : (2016) 151 FLR 782 : (2016) 3 KCCR 307 : (2016) LabLR 1055 : (2016) LIC 2962
Constitution of India, 1950 — Article 226
High Courts22 Feb 2016Dismissed
Laxmi Mahalingappa Hallur and Others Vs Sanjay Maruti Surave and Others
Karnataka High Court · (2016) 02 KAR CK 0284
Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 376, Section 506
High Courts22 Feb 2016Allowed
Doddathayamma Vs State of Karnataka, by H.D. Kote Police
Karnataka High Court · (2016) ILRKarnataka 1490
Penal Code, 1860 (IPC) - Section 306
High Courts22 Feb 2016Partly Allowed
Smt. Lalitha C. S. Vs The Managing Director, B.M.T.C. Shanthinagar, Bengaluru and another
Karnataka High Court · (2016) AAC 1037
Motor Vehicles Act, 1988 — Section 166, 168
High Courts22 Feb 2016Allowed
Mudakappa alias Iranna and another Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 217 : (2016) 4 KCCR 558
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts22 Feb 2016Partly Allowed
Maimuna and Others Vs Jagadisha K. Shenava and another
Karnataka High Court · (2016) AAC 1092 : (2017) ACJ 772
Motor Vehicles Act, 1988 — Section 166, 168
High Courts22 Feb 2016Disposed off
The Principal, Government I.T.I. Vs R. Hema Kumar and Others
Karnataka High Court · (2016) 149 FLR 1047 : (2016) LabLR 360
Constitution of India, 1950 - Article 227Industrial Disputes Act, 1947 - Section 25F
High Courts22 Feb 2016Allowed
Smt. Surekha and Others Vs Union of India
Karnataka High Court · (2016) AAC 1310 : (2017) ACJ 559 : (2016) 2 AirKarR 311 : (2016) 4 KCCR 3418
Railways Act, 1989 — Section 123(c)
High Courts22 Feb 2016Dismissed
Rathnakar Putran Vs R.L. D''Souza and Others
Karnataka High Court · (2016) 02 KAR CK 0277
Civil Procedure Code, 1908 (CPC) - Section 24Constitution of India, 1950 - Article 227
High Courts22 Feb 2016Disposed off
Maruti Kallolappa Gayakawad Vs Yallappa Kallappa Mudalagi
Karnataka High Court · (2016) 02 KAR CK 0276
Limitation Act, 1963 - Section 5
High Courts22 Feb 2016Allowed
Union of India and Others Vs Nithya S.E. and Others
Karnataka High Court · (2016) 02 KAR CK 0275
Hindu Marriage Act, 1955 - Section 11, Section 16, Section 5
High Courts22 Feb 2016Dismissed
The Division Controller, K.S.R.T.C. and Others Vs Suchitra Prasanna and Others
Karnataka High Court · (2016) AAC 1025
Motor Vehicles Act, 1988 - Section 166
High Courts22 Feb 2016Allowed
Lakshman Vs The State of Karnataka and Others
Karnataka High Court · (2016) 02 KAR CK 0273
Karnataka Industrial Areas Development Act, 1966 - Section 28(1), Section 28(4), Section 30Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24
High Courts22 Feb 2016Disposed Off
The Director of Income Tax and Others Vs Al-Ameen Charitable Fund Trust and Others
Karnataka High Court · (2016) 383 ITR 517
Income Tax Act, 1922 - Section 10(2) (xiv), Section 10(2)(vi), Section 10(2)(xiv), Section 32(1)(ii), Section 35, Section 35(2) (iv), Section 35(2)(iv)Income Tax Act, 1961 - Section 10, Section 10 (23c), Section 10(23), Section 10(23)(c), Sec
High Courts22 Feb 2016Dismissed
Sri. V. Ashok Vs The Lokayukta, State of Karnataka and anothers
Karnataka High Court · (2016) 2 AirKarR 652 : (2016) 3 KCCR 2289 : (2016) LIC 3881
Karnataka Lokayukta Act, 1984 — Section 12(3)
High Courts22 Feb 2016Dismissed
Sharanabasanagouda Naregal Vs The State of Karnataka and Others
Karnataka High Court · (2016) 02 KAR CK 0270
Constitution of India, 1950 - Article 226, Article 227General Clauses Act, 1897 - Section 14Karnataka Panchayat Raj Act, 1993 - Section 4, Section 4(1), Section 4(2), Section 4(3)