High Courts07 Nov 2016Dismissed
Lakshmi Vs New India Assurance Co. Ltd.
Karnataka High Court · (2017) AAC 553
Motor Vehicles Act, 1988 - Section 166, Section 166, Section 168, Section 173
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 9 of 111
High Courts07 Nov 2016Allowed
Durugamma Yallamma Vs S.G. Naresh
Karnataka High Court · (2017) 1 AirKarR 67
Motor Vehicles Act, 1988 - Section 149(2)(a)(i)(c)
High Courts07 Nov 2016Disposed Off
Branch Manager United India Insurance Company Limited Vs Madhusudana
Karnataka High Court · (2017) AAC 527
Motor Vehicles Act, 1988 - Section 147
High Courts07 Nov 2016Allowed
Sri S.A. Venkataramanappa Vs The Divisional Controller, Ksrtc, Chikkaballapur
Karnataka High Court · (2017) 152 FLR 776 : (2017) LabLR 91
High Courts05 Nov 2016Dismissed
Shankar Vs Nagendra
Karnataka High Court · (2017) 1 AirKarR 251 : (2017) 1 ICC 911
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11 (d)Limitation Act, 1963 - Article 58
High Courts05 Nov 2016Allowed
R. Anand Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 102
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 120B, Section 302
High Courts05 Nov 2016Dismissed
H. Narayan Vs Thimmakka
Karnataka High Court · (2017) AAC 923
Employees Compensation Act, 1923 - Section 2(1)(d)(d)(iii), Section 3
High Courts05 Nov 2016Disposed Off
C. Ananda Reddy Vs S. Jayaram
Karnataka High Court · (2017) 1 AirKarR 3
Negotiable Instruments Act, 1881 (NI) - Section 139, Section 142(b)
High Courts05 Nov 2016Allowed
Dr. Alok Vinod Kulkami Vs Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2017) 1 AirKarR 440
Constitution of India, 1950 - Article 226Indian Medical Council Act, 1956 - Section 33Postgraduate Medical Education Regulations, 2000 - Regn. 14(1)(b)
High Courts05 Nov 2016Allowed
K.A. Damayanthi Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 316 : (2017) 1 KantLJ 555
Constitution of India, 1950 - Article 226
High Courts05 Nov 2016Allowed
Chandrika, L. Vs K.V. Lakshmarama
Karnataka High Court · (2017) 1 AirKarR 288 : (2017) 1 ICC 866
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10 (2)Constitution of India, 1950 - Article 226
High Courts05 Nov 2016Dismissed
A.P. Varadarajulu Vs Yogapriya N. Kupparaju
Karnataka High Court · (2017) 1 AirKarR 369 : (2017) 2 ICC 156
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Constitution of India, 1950 - Article 227
High Courts05 Nov 2016Dismissed
Antony Sequeira Vs Gopalakrishna Devadiga
Karnataka High Court · (2017) 1 AirKarR 248 : (2017) 1 ICC 863
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 226
High Courts05 Nov 2016Dismissed
Sri. B. G. Mruthyunjaya Vs State Bank of Mysore, Chitradurga
Karnataka High Court · (2017) 2 AirKarR 742
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 10A
High Courts05 Nov 2016Allowed
Deshikamani Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 298 : (2017) 2 KantLJ 346
Penal Code, 1860 (IPC) - Section 306, Section 498A
High Courts04 Nov 2016Dismissed
Logwell Forge Limited Vs Bangalore Metro Rail Corporation Limited
Karnataka High Court · (2017) 2 KantLJ 358
Constitution of India, 1950 - Article 12, Article 14, Article 226, Article 227Karnataka High Court Act, 1961 - Section 4Karnataka Transparency in Public Procurements Act, 1999 - Section 2(d), Section 2(d)
High Courts04 Nov 2016Disposed Off
M/s. Powergear Limited Vs Station House Officer, Rajagopalanagara Police Station
Karnataka High Court · (2017) 1 AirKarR 276 : (2017) LIC 503
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 25FF, Section 25T
High Courts04 Nov 2016Dismissed
Syed Irshad Vs Divisional Controller, K.S.R.T.C. Mysore
Karnataka High Court · (2017) 1 CLR 784
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(4-A), Section 11-A
High Courts04 Nov 2016Dismissed
Miss Radhika Vs Smt. Shivamma
Karnataka High Court · (2017) 2 KantLJ 170
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Section 115Hindu Succession (Amendment) Act, 2005 - Section 6Hindu Succession Act, 1956 - Section 6, Section 8
High Courts03 Nov 2016Allowed
H.C. Jayaprakash Vs General Manager, Vijaya Bank
Karnataka High Court · (2017) 1 AirKarR 434 : (2017) 1 CLR 516 : (2017) 153 FLR 352
Industrial Disputes Act, 1947 - Section 33C(2)