COURT ARCHIVE

Karnataka High Court judgments, 2016

2,204 judgments · page 88 of 111

High Courts10 Feb 2016Allowed

Muniraj Vs State by Anekal Police Bangalore Rural District

Karnataka High Court · (2016) 02 KAR CK 0102

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 397Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 34, Section 380, Section 457

Read judgment

High Courts10 Feb 2016Partly Allowed

Santosh and Others Vs Vittal and Others

Karnataka High Court · (2016) 02 KAR CK 0101

Read judgment

High Courts10 Feb 2016Dismissed

Kolagal Shekappa and Others Vs S. Chennanagouda

Karnataka High Court · (2016) 02 KAR CK 0100

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 - Section 4, Section 5

Read judgment

High Courts10 Feb 2016Dismissed

State by Nyamathi Police, Rept. by Public Prosecutor Vs Malleshappa

Karnataka High Court · (2016) 2 AirKarR 703 : (2016) 4 KCCR 383

Penal Code, 1860 (IPC) — Section 279, 304A

Read judgment

High Courts10 Feb 2016Disposed Off

Rauat and Others Vs The State of Karnataka and Others

Karnataka High Court · (2016) 02 KAR CK 0098

Constitution of India, 1950 - Article 226, Article 227Evidence Act, 1872 - Section 114Karnataka Land Revenue Act, 1964 - Section 133

Read judgment

High Courts10 Feb 2016Allowed

Gowramma and Others Vs B. Muniswamy and Others

Karnataka High Court · (2016) 02 KAR CK 0097

Civil Procedure Code, 1908 (CPC) - Section 100Evidence Act, 1872 - Section 76Karnataka Stamp Act, 1957 - Section 33, Section 35, Section 36, Section 37, Section 49

Read judgment

High Courts09 Feb 2016Dismissed

Ramakrishnaiah Vs State of Karnataka

Karnataka High Court · (2017) 2 KantLJ 167

Constitution of India, 1950 - Article 226Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2), Section 7

Read judgment

High Courts09 Feb 2016Dismissed

Commissioner of Income-Tax and another Vs B.J.N. Hotels Ltd.

Karnataka High Court · (2016) 382 ITR 110

Income Tax Act, 1961 — Section 142(2A), 153A

Read judgment

High Courts09 Feb 2016Dismissed

Basavva and Others Vs Thippanna and Others

Karnataka High Court · (2016) 02 KAR CK 0095

Read judgment

High Courts09 Feb 2016Dismissed

Ravikumar Vs Smt. Soubhagyalaxmi @ Laxmi

Karnataka High Court · (2016) 3 CivilLJ 191 : (2016) ILRKarnataka 3080 : (2016) 3 KCCR 2605

Hindu Marriage Act, 1955 — Section 24

Read judgment

High Courts09 Feb 2016Disposed Off

Karnataka State Road Transport Corporation Vs Deputy Labour Commissioner

Karnataka High Court · (2016) 3 CLR 40 : (2016) 151 FLR 479

Read judgment

High Courts09 Feb 2016Dismissed

Smt. Basamma Vs State of Karnataka, Department of Panchayat Raj and others

Karnataka High Court · (2016) 3 AirKarR 463 : (2016) ILRKarnataka 1138

Karnataka Panchayat Raj (Amendment) Act, 2015 - Section 46(1)

Read judgment

High Courts09 Feb 2016Dismissed

Sidramappa M.C. - Petitioner @HASH Union of India and Others

Karnataka High Court · (2016) 3 KantLJ 262

Read judgment

High Courts09 Feb 2016Disposed off

Bangalore Metropolitan Transport Corporation Vs B. Ningappa

Karnataka High Court · (2016) 149 FLR 859 : (2016) LabLR 384 : (2016) 3 LLN 692

Industrial Disputes Act, 1947 - Section 33(c)(2)

Read judgment

High Courts09 Feb 2016Dismissed

H.P. Mudlappa Vs H. Narayana

Karnataka High Court · (2016) 02 KAR CK 0089

Criminal Procedure Code, 1973 (CrPC) - Section 2(d), Section 204, Section 257, Section 374, Section 397, Section 401Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 308, Section 328, Section 329, Se

Read judgment

High Courts09 Feb 2016Dismissed

N. Karibasappa and Others Vs P. Srinivasa Rao

Karnataka High Court · (2016) 02 KAR CK 0088

Read judgment

High Courts09 Feb 2016Partly Allowed

Harisha Vs State of Karnataka

Karnataka High Court · (2016) 4 KantLJ 494

Read judgment

High Courts09 Feb 2016Partly Allowed

Harisha and Others Vs The State of Karnataka

Karnataka High Court · (2016) 02 KAR CK 0086

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 143, Section 148, Section 149, Section 212, Section 302, Section 341

Read judgment

High Courts09 Feb 2016Dismissed

H.P. Mudlappa - Petitioner @HASH H. Narayana

Karnataka High Court · (2017) ACD 123 : (2016) 167 AIC 378 : (2016) 3 KantLJ 520

Criminal Procedure Code, 1973 (CrPC) - Section 2(d), Section 397Negotiable Instruments Act, 1881 (NI) - Section 138

Read judgment

High Courts09 Feb 2016Dismissed

Bhimashi and Others Vs Indian Oil Corporation Limited and Others

Karnataka High Court · (2016) 02 KAR CK 0084

Constitution of India, 1950 - Article 226, Article 227

Read judgment