COURT ARCHIVE

Karnataka High Court judgments, 2016

2,204 judgments · page 89 of 111

High Courts09 Feb 2016Dismissed

The Commissioner of Income Tax and Others Vs B.J.N. Hotels Ltd.

Karnataka High Court · (2016) 382 ITR 110

Income Tax Act, 1961 - Section 132, Section 142(2A), Section 142(2C), Section 143(3), Section 153(A), Section 260A

High Courts09 Feb 2016Dismissed

Rangaswamaiah Vs H.A. Shaikh Hussain

Karnataka High Court · (2016) 2 CivilLJ 822 : (2016) 2 KantLJ 700

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts09 Feb 2016Dismissed

Anthony D''Souza and Others Vs Robert D''Souza and Others

Karnataka High Court · (2016) 02 KAR CK 0081

High Courts08 Feb 2016Allowed

Syead Mohsina Mohammedi - Appellant @HASH Mysore Urban Development Authority, Mysore

Karnataka High Court · (2016) 4 KantLJ 227

Karnataka High Court Act, 1961 - Section 4

High Courts08 Feb 2016Disposed off

K.S. Sugunachary and Others Vs The Secretary, Government of India, Department of Labour and Others

Karnataka High Court · (2016) 150 FLR 97 : (2016) LabLR 361

High Courts08 Feb 2016Dismissed

The State of Karnataka and Others Vs H.S. Ramakrishna and Others

Karnataka High Court · (2016) 02 KAR CK 0077

High Courts08 Feb 2016Dismissed

State of Karnataka and Others - Petitioners @HASH H.S. Ramakrishna and Others

Karnataka High Court · (2016) 4 KantLJ 29

High Courts08 Feb 2016Disposed off

The Management of Bosch Ltd. Vs Vijaya Bhaskara D.A.

Karnataka High Court · (2016) LabLR 382

High Courts08 Feb 2016Dismissed

M/s. Ugar Sugar Works Ltd. Vs Commissioner of Labour

Karnataka High Court · (2016) 2 CLR 1098

High Courts08 Feb 2016Disposed Off

Ramesh Bhimagouda Patil Vs State of Karnataka and others

Karnataka High Court · (2016) 2 KantLJ 462

Karnataka Excise (Lease of the Right of Retail Vend of Beer) Rules, 1976 — Rule 7

High Courts08 Feb 2016Dismissed

T.N. Kaleemulla Vs D. Kevalchand

Karnataka High Court · (2016) 02 KAR CK 0072

Criminal Procedure Code, 1973 (CrPC) - Section 2(d), Section 357, Section 397Negotiable Instruments Act, 1881 (NI) - Section 138

High Courts08 Feb 2016Dismissed

Namadev Sitaram Badiger Vs Manoja Chhawchharai and Others

Karnataka High Court · (2016) 02 KAR CK 0071

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Karnataka Court Fees and Suits Valuation Act, 1958 - Section 21

High Courts08 Feb 2016Allowed

Kotak Mahindra Prime Limited Vs The State of Karnataka and Others

Karnataka High Court · (2016) 02 KAR CK 0070

Karnataka Value Added Tax Act, 2003 - Section 10(3), Section 10(5), Section 11(a)(2), Section 39(1), Section 4, Section 41(1)

High Courts08 Feb 2016Disposed Off

The Branch Manager, The New India Assurance Co. Ltd. and Others Vs Rekha and Others

Karnataka High Court · (2016) 02 KAR CK 0069

Employees Compensation Act, 1923 - Section 3Workmens Compensation Act, 1923 - Section 2(1)(n)

High Courts08 Feb 2016Allowed

Anita Anant Patil and Others Vs The State of Karnataka and Others

Karnataka High Court · (2016) 02 KAR CK 0068

Constitution of India, 1950 - Article 14, Article 226, Article 227Karnataka Urban Development Authorities Act, 1987 - Section 17, Section 18(1), Section 19, Section 19(1)

High Courts05 Feb 2016Disposed off

S.S. Kumbar Vs The Chief Traffic Manager, B.M.T.C. and Others

Karnataka High Court · (2016) 02 KAR CK 0067

Industrial Disputes Act, 1947 - Section 10(4-A), Section 11(A)

High Courts05 Feb 2016Dismissed

Ramappa Pandappa Maradi Vs The State of Karnataka and Others

Karnataka High Court · (2016) 02 KAR CK 0066

Constitution of India, 1950 - Article 226, Article 227

High Courts05 Feb 2016Disposed Off

Mr. H.J. Siwani Vs Dr. R.P. Shankar

Karnataka High Court · (2017) 1 ICC 689 : (2016) ILRKarnataka 1571 : (2016) 4 KCCR 3782

Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1(r)

High Courts05 Feb 2016Dismissed

The Secretary, Mypower Mazdoor Welfare Union, Dandeli, N.K. District - Petitioner @HASH The Management of Karnataka Power Corporation Limited, Bangalore And Others

Karnataka High Court · (2016) 3 KantLJ 315

Industrial Disputes Act, 1947 - Section 12(3)

High Courts05 Feb 2016Allowed

In Re: Nihodo Media Private Limited and Others

Karnataka High Court · (2016) 02 KAR CK 0063