High Courts11 Nov 2016Allowed
Coverity (India) Private Limited, Vs Nil
Karnataka High Court · (2017) 1 KantLJ 654
Companies Act, 1956 - Section 391, Section 394
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 8 of 111
High Courts11 Nov 2016Disposed Off
Friends Projects Private Limited Vs Indian Oil Corporation Limited
Karnataka High Court · (2017) 2 KantLJ 259
Arbitration and Conciliation Act, 1996 - Section 11
High Courts11 Nov 2016Dismissed
K. Mohan Kumar Vs Managing Director Karnataka State Road Transport Corporation
Karnataka High Court · (2017) 1 AirKarR 424
Constitution of India, 1950 - Article 226
High Courts11 Nov 2016Dismissed
United India Insurance Company Limited Vs Smt. Rajamma
Karnataka High Court · (2017) AAC 825 : (2017) 2 TAC 895
Motor Vehicles Act, 1988 - Section 122, Section 140, Section 163A, Section 163A, Section 163A, Section 168
High Courts10 Nov 2016Allowed
Managing Director, Bangalore Metropolitan Transport Corporation Vs Sumitra
Karnataka High Court · (2017) 1 AirKarR 565 : (2017) 1 KantLJ 482
Constitution of India, 1950 - Article 226Karnataka State Commission for Women Act, 1995 - Section 10, Section 9(1)(f)
High Courts10 Nov 2016Dismissed
Satish N. Narayan Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 627 : (2017) ILRKarnataka 735 : (2017) 2 KantLJ 6
Constitution of India, 1950 - Article 14, Article 14, Article 19, Article 19(1)(g), Article 21Karnataka On-demand Transportation Technology Aggregators Rules, 2016 - Rule 1, Rule 10(n), Rule 10(o)Motor Vehicles Act, 1988 - Section 2(
High Courts10 Nov 2016Disposed Off
M/s. Scania Commercial Vehicles India Private Limited Vs Government of Karnataka
Karnataka High Court · (2017) 1 AirKarR 355 : (2017) 1 KantLJ 357
Constitution of India, 1950 - Article 14
High Courts10 Nov 2016Allowed
Divisional Controller, Karnataka State Road Transport Corporation Vs B. Mallikaijuna
Karnataka High Court · (2017) 1 AirKarR 314
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 11A
High Courts10 Nov 2016Allowed
H.C. Vijaykeerthi Vs Union of India
Karnataka High Court · (2017) 1 KantLJ 465
Central Civil Services (Classification, Control And Appeal) Rules, 1965 - Rule 10(6), Rule 14
High Courts10 Nov 2016Allowed
S.R. Mavarappa Gowda Vs M.G. Parameshwarappa
Karnataka High Court · (2017) 1 AirKarR 724
Karnataka Village Offices Abolition Act, 1961 - Section 6
High Courts10 Nov 2016Allowed
N. Srinivasa Vs State by central Bureau Investigation, Bangalore
Karnataka High Court · (2017) 2 KantLJ 331
Criminal Procedure Code, 1973 (CrPC) - Section 374(2)Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2), Section 20, Section 7, Section 9
High Courts09 Nov 2016Dismissed
Sri Shamshuddin Vs Sri Haris M.Y.
Karnataka High Court · (2017) 2 AirKarR 216 : (2017) ILRKarnataka 663
Constitution of India, 1950 - Article 215Contempt of Courts Act, 1971 - Section 2(b)
High Courts08 Nov 2016Dismissed
Shaikh Ibrahim Shaheel Vs State of Karnataka
Karnataka High Court · (2017) AIR(Karnataka) 29
Constitution of India, 1950 - Article 226Karnataka State Universities Act, 2000 - Section 44(1)(c)
High Courts08 Nov 2016Disposed Off
Smt. Shanta Kulkarni Vs Y. Chandramohana
Karnataka High Court · (2017) 2 KantLJ 151
Criminal Procedure Code, 1973 (CrPC) - Section 482Protection of Women From Domestic Violence Act, 2005 - Section 17
High Courts08 Nov 2016Dismissed
Sumalakshmi K. Vs Managing Director, K.S.R.T.C.
Karnataka High Court · (2017) 1 AirKarR 73
Constitution of India, 1950 - Article 16
High Courts08 Nov 2016Allowed
Basavaraja Vs State
Karnataka High Court · (2017) 1 AirKarR 65
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts08 Nov 2016Allowed
Chandrashekariah C.N. Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 621
Constitution of India, 1950 - Article 226Right of Children to Free and Compulsory Education Act, 2009 - Section 23
High Courts07 Nov 2016Allowed
Mrs. Nutan Wodeyar Vs Union of India
Karnataka High Court · (2017) ILRKarnataka 651 : (2017) 1 KantLJ 561
Administrative Tribunals Act, 1985 - Section 26Central Administrative Tribunal Rules of Practice, 1993 - Rule 106, Rule 107
High Courts07 Nov 2016Disposed Off
Krishnappa Narayanappa Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 1
Constitution of India, 1950 - Article 226Karnataka Land Grant Rules, 1969 - Rule 43(8)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 - Section 4
High Courts07 Nov 2016Allowed
Central Bureau of Investigation Anti-Corruption Branch Vs M.E. Shivalingamurthy
Karnataka High Court · (2017) 1 AirKarR 728 : (2017) 2 KantLJ 563
Criminal Procedure Code, 1973 (CrPC) - Section 227, Section 239Penal Code, 1860 (IPC) - Section 120B