High Courts16 Feb 2016Allowed
Sikander Vs State of Karnataka
Karnataka High Court · (2016) 02 KAR CK 0190
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 107, Section 304B, Section 306, Section 498A
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 84 of 111
High Courts16 Feb 2016Disposed Off
P. Srinivasappa Vs Union of India
Karnataka High Court · (2016) 5 KantLJ 157
Constitution of India, 1950 - Article 226, 227
High Courts16 Feb 2016Disposed Off
Pratham Motors Private Limited Vs State of Karnataka and Others
Karnataka High Court · (2016) 02 KAR CK 0188
Karnataka Value Added Tax Act, 2003 - Section 30, Section 30(3), Section 39(2)
High Courts16 Feb 2016Allowed
Tirupathi Traders Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2016) 02 KAR CK 0187
Central Sales Tax Act, 1956 - Section 9[2]
High Courts16 Feb 2016Dismissed
Prem Chand Grag Vs Central Bureau of Investigation
Karnataka High Court · (2016) 3 AirKarR 143 : (2016) 4 KCCR 547
Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts16 Feb 2016Allowed
Sikander alias Gouruba Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 650 : (2016) 4 KCCR 479
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 306
High Courts16 Feb 2016Allowed
Munilakshmamma and Others Vs Bangalore Development Authority and Others
Karnataka High Court · (2016) 02 KAR CK 0184
Land Acquisition Act, 1894 - Section 16(2)
High Courts16 Feb 2016Dismissed
Anandamma Vs N. Leela Kumar
Karnataka High Court · (2016) 02 KAR CK 0183
High Courts16 Feb 2016Dismissed
State by Lokayuktha Police, Mysore Vs Gurumallappa
Karnataka High Court · (2016) 2 AirKarR 518 : (2016) 4 KCCR 3453
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts16 Feb 2016Allowed
U.R. Bheemal Vs State of Karnataka
Karnataka High Court · (2016) 2 Crimes 449 : (2016) 3 KantLJ 165
Criminal Procedure Code, 1973 (CrPC) — Section 227Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23, 24Penal Code, 1860 (IPC) — Section 370, 374
High Courts16 Feb 2016Allowed
M/s. Pratham Motors Private Limited Vs State of Karnataka
Karnataka High Court · (2016) ILRKarnataka 1977
Karnataka Value Added Tax Act, 2003 - Section 30Karnataka Value Added Tax Rules, 2005 - Rule 31
High Courts16 Feb 2016Allowed
Rangegowda Vs State of Karnataka
Karnataka High Court · (2016) 2 AirKarR 338 : (2016) 4 KCCR 387
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts16 Feb 2016Disposed off
Teknic Euchner Electronics Private Limited Vs Shenkaravva D.G. and Others
Karnataka High Court · (2016) 02 KAR CK 0178
Industrial Disputes Act, 1947 - Section 10(4-A)
High Courts16 Feb 2016Dismissed
The Commissioner of Income Tax, LTU and Others Vs Hewlett-Packard India Sales Pvt. Ltd.
Karnataka High Court · (2016) 382 ITR 496
Income Tax Act, 1961 - Section 194C, Section 194H, Section 260 A, Section 263, Section 40(a)(ia), Section 40a(ia)
High Courts15 Feb 2016Dismissed
Dr. G. Prabhakar Vs Director, Central Institute of Indian Languages
Karnataka High Court · (2016) 3 AirKarR 417
High Courts15 Feb 2016Allowed
M/s. Pearson India Education Services Private Limited, Bengaluru Vs Green Valley Public School, Ahmedgarh
Karnataka High Court · (2016) 2 AirKarR 402 : (2016) 4 KCCR 3365
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts15 Feb 2016Dismissed
Mahadev Saniyar Naik Vs The Chairman, Land Tribunal and Others
Karnataka High Court · (2016) 02 KAR CK 0174
Constitution of India, 1950 - Article 226Karnataka Land Reforms Act, 1961 - Section 48A(1)Limitation Act, 1963 - Section 5
High Courts15 Feb 2016Disposed Off
Principle Commissioner of Income Tax and Others Vs C. Gopalaswamy
Karnataka High Court · (2016) 384 ITR 307
Income Tax Act, 1961 - Section 45, Section 54, Section 54F, Section 54-F
High Courts15 Feb 2016Dismissed
Smt. Sumitra Chandram Bemur Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 118 : (2016) 4 KCCR 518 : (2016) LIC 4575
Constitution of India, 1950 — Article 16, 226
High Courts15 Feb 2016Partly Allowed
Papanna Vs Commissioner and Secretary, Govt. of Karnataka and another
Karnataka High Court · (2016) 2 AirKarR 358 : (2016) 3 KCCR 214
Constitution of India, 1950 — Article 311