High Courts16 Sept 2016Disposed Off
Iffco Tokio General Insurance Company Ltd. Vs Venkatesh Giriyappa
Karnataka High Court · (2017) 1 AirKarR 187
Motor Vehicles Act, 1988 - Section 140, Section 166, Section 4
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 300 of 2,398
High Courts16 Sept 2016Dismissed
C. Kempaiah Vs State of Karnataka
Karnataka High Court · (2017) 1 KantLJ 599
Karnataka (Religious and Charitable) Inams Abolition Act, 1955 - Section 9
High Courts16 Sept 2016Allowed
Miss. Seema H. Vs The State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 59 : (2016) 4 KCCR 455
Constitution of India, 1950 - Article 226
High Courts16 Sept 2016Dismissed
Ryatar Sahakari Sakkarre Karkhane Niyamit Vs Principal Commissioner of Income Tax
Karnataka High Court · (2016) 4 AirKarR 812 : (2016) 4 KCCR 3797
Civil Procedure Code, 1908 (CPC) - Order 45 Rule 2, Section 151Constitution of India, 1950 - Article 133, Article 134AKarnataka High Court Act, 1961 - Section 4
High Courts15 Sept 2016Disposed Off
Karnataka Professional Colleges Foundation Vs Medical Council of India, New Delhi
Karnataka High Court · (2016) 4 AirKarR 847 : (2017) 1 KantLJ 196 : (2016) 4 KCCR 408
Constitution of India, 1950 - Article 226Karnataka Graduate Medical Education Regulations, 1997 - Regulation 5Karnataka Professional Education Institutions (Regulation of Admission and Determination of Fee) Act, 2016 - Section 1
High Courts14 Sept 2016Dismissed
Shubha K.V. Venkatappa Vs Venkatappa Chikkathammaiah
Karnataka High Court · (2017) 1 AirKarR 205 : (2017) 1 ICC 760
Limitation Act, 1963 - Section 5
High Courts14 Sept 2016Allowed
Joteppa Vs Divisional Controller N.E.K.R.T.C.
Karnataka High Court · (2017) AAC 360
Motor Vehicles Act, 1988 - Section 166(4)
High Courts14 Sept 2016Disposed Off
Kumari Sapna Vishnu Shinde Vs Mahadev Annappa Patil
Karnataka High Court · (2017) AAC 182 : (2016) 4 AirKarR 737 : (2017) 2 KantLJ 685
Motor Vehicles Act, 1988 - Section 168
High Courts14 Sept 2016Allowed
Smt. Usha R. Patwari Vs Karnataka Loka-yuktha
Karnataka High Court · (2016) 4 AirKarR 594
Criminal Procedure Code, 1973 (CrPC) - Section 154Prevention of Corruption Act, 1988 - Section 13(1)(a), Section 13(1)(e), Section 13(2)
High Courts14 Sept 2016Disposed Off
M/s. Inphase Power Technologies Private Limited Vs M/s. ABB India Limited
Karnataka High Court · (2017) AIR(Karnataka) 20 : (2016) 4 AirKarR 801 : (2017) ILRKarnataka 522
High Courts14 Sept 2016Partly Allowed
Basavaraj Dandappa Bada Vs Saleem Sha
Karnataka High Court · (2016) AAC 2505
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts09 Sept 2016Allowed
M/s. Gnanee Business Corporation, Shimoga Vs M/s. Akshata Minerals Pvt. Ltd., Hospete
Karnataka High Court · (2016) ACD 1145 : (2016) 4 KCCR 3639
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142
High Courts08 Sept 2016Dismissed
Sri G. Shankar Vs Krishna Bhagya Jala Nigam Limited
Karnataka High Court · (2016) ILRKarnataka 4790 : (2016) 4 KCCR 3510
Constitution of India, 1950 - Article 226
High Courts08 Sept 2016Dismissed
Nazeer Ahmed Vs Principal District Sessions Judge
Karnataka High Court · (2017) 1 AirKarR 302 : (2017) ILRKarnataka 141
Constitution of India, 1950 - Article 309Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 - Rule 3A
High Courts07 Sept 2016Allowed
Canara Lighting Industries Pvt. Limited Vs The State of Karnataka
Karnataka High Court · (2016) 4 KCCR 410
Central Sales Tax Act, 1956 - Section 3(8), Section 8(4)Constitution of India, 1950 - Article 299
High Courts07 Sept 2016Allowed
Ashok Kumar S. Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 201 : (2016) ILRKarnataka 4723
Constitution of India, 1950 - Article 226
High Courts07 Sept 2016Allowed
S. Madhava Reddy Vs Smt. Mangamma
Karnataka High Court · (2016) ACD 1113 : (2016) ILRKarnataka 5065 : (2016) 4 KCCR 3475
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 6
High Courts07 Sept 2016Allowed
Dr. Durganna T. Vs Principal Secretary of State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 610 : (2017) LIC 193
Constitution of India, 1950 - Article 226, Article 309
High Courts06 Sept 2016Disposed Off
Dr. Laila M. Iliyas Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 232
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 468Prevention of Corruption Act, 1988 - Section 13(1)(d)(i)
High Courts06 Sept 2016Allowed
Regional College of Management Vs Bangalore University
Karnataka High Court · (2017) 1 KantLJ 77
Karnataka State Universities Act, 2000 - Section 29