High Courts02 Feb 2016Disposed Off
Sri. Madhava Prabhu Vs Sri. Subhas Shetty
Karnataka High Court · (2017) 1 ICC 567 : (2016) ILRKarnataka 2086 : (2016) 4 KCCR 3761
Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1(r)
COURT ARCHIVE
Karnataka High Court judgments, 2016
2,204 judgments · page 92 of 111
High Courts02 Feb 2016Allowed
H.V. Nandakumar Vs The State of Karnataka and Others
Karnataka High Court · (2016) 02 KAR CK 0022
Land Acquisition Act, 1894 - Section 16, Section 48
High Courts02 Feb 2016Dismissed
Susanna George Vs Mr. S.J. Suresh
Karnataka High Court · (2016) 3 MadWNCri 186
High Courts02 Feb 2016Disposed Off
Karnataka Power Transmission Corporation Limited Vs The Deputy Commissioner of Income Tax (TDS)
Karnataka High Court · (2016) 383 ITR 59
Income Tax Act, 1961 - Section 139, Section 192, Section 194, Section 194(A), Section 194(A)(1), Section 194A, Section 194-A, Section 194A[1], Section 195, Section 2(28), Section 200, Section 200(1), Section 200[1], Section 200[2], Section 201, Sectio
High Courts02 Feb 2016Partly Allowed
M/s. Channagiri Cements Pvt. Ltd. Vs Hubli Electricity Supply Co. Ltd.
Karnataka High Court · (2016) 4 AirKarR 218 : (2016) 3 KCCR 2571
Electricity Act, 2003 — Section 126, 135
High Courts02 Feb 2016Allowed
Chandramma Vs State of Karnataka and others
Karnataka High Court · (2016) 2 KantLJ 560
Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 — Section 2(f)
High Courts02 Feb 2016Dismissed
Shivaraj B. Vs The State of Karnataka and Others
Karnataka High Court · (2016) 02 KAR CK 0017
High Courts02 Feb 2016Disposed off
Secretary, National Council of Educational Research and Training and Others Vs Prema Raghavan
Karnataka High Court · (2016) 02 KAR CK 0016
High Courts02 Feb 2016Dismissed
Iffco Tokio General Insurance Company Limited Vs P. Ranga Reddy and Others
Karnataka High Court · (2016) 02 KAR CK 0015
Motor Vehicles Act, 1988 - Section 163A, Section 163-A
High Courts02 Feb 2016Dismissed
Bheemappa H. Raddi Vs The Deputy Commissioner, Belgaum District
Karnataka High Court · (2016) 02 KAR CK 0014
Karnataka Land Revenue Act, 1964 - Section 12, Section 13, Section 72, Section 95, Section 95(5)Karnataka Town and Country Planning Act, 1961 - Section 69, Section 69(2)
High Courts02 Feb 2016Dismissed
Karabasappa Vs Basavva and Others
Karnataka High Court · (2016) 02 KAR CK 0013
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13
High Courts02 Feb 2016Dismissed
Susanna George Vs S.J. Suresh
Karnataka High Court · (2016) 02 KAR CK 0012
Criminal Procedure Code, 1973 (CrPC) - Section 313Negotiable Instruments Act, 1881 (NI) - Section 118, Section 138, Section 139
High Courts01 Feb 2016Dismissed
Udaya Insulated Cable Company and Others Vs Usha Murthy
Karnataka High Court · (2016) 3 KantLJ 158
Arbitration Act, 1940 - Section 24Arbitration and Conciliation Act, 1996 - Section 8
High Courts01 Feb 2016Disposed off
The Principal Secretary, Social Welfare Department and Others Vs D. Govindaraju and Others
Karnataka High Court · (2016) 3 CLR 526 : (2016) 149 FLR 1044 : (2016) 2 KantLJ 614
Industrial Disputes Act, 1947 - Section 33 (C)(2), Section 33(C)(2)
High Courts01 Feb 2016Disposed Off
Smt. Nagarathnamma and Others - Petitioners @HASH Smt. M.S. Vanithashree
Karnataka High Court · (2016) 4 KantLJ 121
Criminal Procedure Code, 1973 (CrPC) - Section 482Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 28
High Courts01 Feb 2016Disposed Off
Nagarathnamma and Others Vs M.S. Vanithashree
Karnataka High Court · (2016) 02 KAR CK 0008
Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 173(8), Section 319, Section 408, Section 421, Section 422, Section 423, Section 424, Section 482Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - S
High Courts01 Feb 2016Dismissed
Vijayalakshmi Vs Mudassir Aslam Khan and Others
Karnataka High Court · (2016) 02 KAR CK 0007
High Courts01 Feb 2016Disposed off
R.M. Venkatappa Vs The Managing Director B.M.T.C. and Others
Karnataka High Court · (2016) 02 KAR CK 0006
Industrial Disputes Act, 1947 - Section 33(C)(2)
High Courts01 Feb 2016Allowed
B.K. Panduranga Vs The State
Karnataka High Court · (2016) LabLR 362
Equal Remuneration Act, 1976 - Section 2, Section 2(c), Section 5Negotiable Instruments Act, 1881 (NI) - Section 141Payment of Gratuity Act, 1972 - Section 2, Section 2(f), Section 2(f)(iii)
High Courts01 Feb 2016Dismissed
S. Sudha and Others Vs The Secretary to Government Department of Health and Family Welfares Services and Others
Karnataka High Court · (2016) 02 KAR CK 0004