High Courts05 Feb 2016Dismissed
Shivakka Vs Halappa and Others
Karnataka High Court · (2016) 02 KAR CK 0062
Registration Act, 1908 - Section 17, Section 18, Section 50
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 90 of 111
High Courts05 Feb 2016Dismissed
V.B. Tolmatti Vs The State of Karnataka and Others
Karnataka High Court · (2016) 02 KAR CK 0061
Constitution of India, 1950 - Article 226, Article 227
High Courts04 Feb 2016Disposed off
Mysore Manganese Co. (P) Ltd. and Others Vs Prakash Natural Resources Ltd.
Karnataka High Court · (2016) 02 KAR CK 0060
Arbitration and Conciliation Act, 1996 - Section 11, Section 11(5), Section 17, Section 19, Section 36, Section 9, Section 9 (ii) (d), Section 9(ii)(a), Section 9(ii)(e)Civil Procedure Code, 1908 (CPC) - Order 18 Rule 5, Order 39 Rule 1, Orde
High Courts04 Feb 2016Dismissed
Narayanappa Vs Ramakka and Others
Karnataka High Court · (2016) 02 KAR CK 0059
Hindu Succession Act, 1956 - Section 15
High Courts04 Feb 2016Dismissed
Narayan Nagappa Naik Vs State of Karnataka
Karnataka High Court · (2016) ILRKarnataka 3330 : (2016) 3 KCCR 2609
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Land Reforms Act, 1961 — Section 48A(3)
High Courts04 Feb 2016Allowed
Ahamed alias Mudassir Vs Special Executive Magistrate and Deputy Commissioner of Police
Karnataka High Court · (2016) 3 AirKarR 368
High Courts04 Feb 2016Dismissed
Lakshminarayana Puranika Vs K. Venkatesha Bhat and Others
Karnataka High Court · (2016) 02 KAR CK 0056
Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1, Order 40 Rule 40, Section 151
High Courts04 Feb 2016Dismissed
D. Kumar Vs B.G. Manjunath
Karnataka High Court · (2016) 02 KAR CK 0055
Criminal Procedure Code, 1973 (CrPC) - Section 357(1), Section 357(3), Section 397General Clauses Act, 1897 - Section 27Negotiable Instruments Act, 1881 (NI) - Section 118(a), Section 139
High Courts04 Feb 2016Allowed
A.S. Manudev Vs H.K. Chinmayi
Karnataka High Court · (2016) 02 KAR CK 0054
Hindu Marriage Act, 1955 - Section 13(1)(ia)
High Courts04 Feb 2016Allowed
Bambino Associates Fantastiac - 3 and Others Vs The State of Karnataka and Others
Karnataka High Court · (2016) 3 KantLJ 107
Criminal Procedure Code, 1973 (CrPC) - Section 155(1), Section 41, Section 41(1)(a), Section 41(1)(b)(ii), Section 41A, Section 41-ADowry Prohibition Act, 1961 - Section 4Karnataka Police Act, 1963 - Section 79, Section 80
High Courts04 Feb 2016Partly Allowed
Govindappa Hanamappa and Others Vs Avvakka and Others
Karnataka High Court · (2016) 02 KAR CK 0052
Civil Procedure Code, 1908 (CPC) - Section 54Hindu Succession Act, 1956 - Section 14, Section 15, Section 15 (2)(a), Section 16, Section 8
High Courts04 Feb 2016Partly Allowed
Huseinsab and Others Vs State of Karnataka
Karnataka High Court · (2016) 02 KAR CK 0051
Penal Code, 1860 (IPC) - Section 109, Section 323, Section 338, Section 34, Section 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, Section 3(i)(ix), Section 3(i)(xi)
High Courts04 Feb 2016Dismissed
P. Pradeep Kumar and Others Vs B.V. Kiran Kumar and Others
Karnataka High Court · (2016) 02 KAR CK 0050
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10(2)Criminal Procedure Code, 1973 (CrPC) - Section 151
High Courts04 Feb 2016Dismissed
B.K. Krishna Murthy Vs B.D. Basavaraju and Others
Karnataka High Court · (2016) 02 KAR CK 0049
Karnataka Land Revenue Act, 1964 - Section 39, Section 5
High Courts04 Feb 2016Dismissed
Narayan Nagappa Naik and Others Vs State of Karnataka and Others
Karnataka High Court · (2016) 02 KAR CK 0048
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Section 151Constitution of India, 1950 - Article 226, Article 227Karnataka Land Reforms Act, 1961 - Section 48A(1), Section 48A(3), Section 48-A(3)
High Courts03 Feb 2016Allowed
Dell International Services India Private Limited Vs The Assistant Commissioner of Income Tax Circle 11(1)
Karnataka High Court · (2016) 382 ITR 37
Income Tax Act, 1961 - Section 143(3)
High Courts03 Feb 2016Allowed
Venkappa Naik P. Vs State of Karnataka represented by its Principal Secretary, Urban Development Department, Vikasa, Soudha, Bangalore And Another
Karnataka High Court · (2016) 3 KantLJ 99
Karnataka Civil Services Rules, 1958 — Rule 214
High Courts03 Feb 2016Allowed
Shankare Gowda alias Shankara Vs State by Madanayakanahalli Police Station
Karnataka High Court · (2016) 165 AIC 677 : (2016) 4 AICLR 729 : (2016) 3 AirKarR 353 : (2016) ILRKarnataka 3067 : (2016) 3 KantLJ 513
High Courts03 Feb 2016Disposed off
The Managing Director, NWSRTC Vs Yallamma
Karnataka High Court · (2016) 02 KAR CK 0044
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22Penal Code, 1860 (IPC) - Section 279, Section 304-A, Section 337
High Courts03 Feb 2016Disposed Off
The Anaparai Estates Ltd. Vs The State of Karnataka
Karnataka High Court · (2016) 02 KAR CK 0043
Karnataka Value Added Tax Act, 2003 - Section 36, Section 36(1), Section 38(1), Section 39(1), Section 72(2)