High Courts06 Sept 2016Dismissed
Federation of Karnataka Vs Government of Karnataka
Karnataka High Court · (2017) 1 CLR 1061 : (2017) 152 FLR 875 : (2017) 1 KantLJ 57
Constitution of India, 1950 - Article 226Minimum Wages Act, 1948 - Section 5
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 301 of 2,398
High Courts06 Sept 2016Allowed
Madhav Deenanath Beleri Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 605
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts06 Sept 2016Allowed
Smt. J. Hemavathy - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 4 AirKarR 303
Constitution of India, 1950 - Article 226
High Courts06 Sept 2016Dismissed
Basava alias Basavaraj and another - Appellants @HASH State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 353
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 302, Section 34, Section 448
High Courts02 Sept 2016Dismissed
Karnataka Theaters Ltd. Vs M. Ratnavarma Padivai
Karnataka High Court · (2016) 199 CompCas 547
Companies (Court) Rules, 1959 - Rule 6, Rule 9
High Courts02 Sept 2016Dismissed
Arjun S/o Basappa Kumatagi - Appellant @HASH Smt. Gangawwa
Karnataka High Court · (2016) AIR(Karnataka) 177 : (2017) 1 AirKarR 327 : (2017) 1 CivCC 861 : (2017) 2 ICC 259 : (2017) 2 ICC 152
Civil Procedure Code, 1908 (CPC) - Section 100Succession Act, 1925 - Section 63
High Courts01 Sept 2016Disposed Off
Shivashankar Chandrashekar Jotavar Vs Poornima
Karnataka High Court · (2017) 1 AICLR 654 : (2017) 1 AirKarR 207 : (2017) 1 DMC 691 : (2016) 4 KCCR 3803
Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 126, Section 67Family Courts Act, 1984 - Section 10
High Courts01 Sept 2016Allowed
Meera Kini Vs K.R. Kini
Karnataka High Court · (2017) 172 AIC 744 : (2017) 2 AirKarR 361 : (2017) 1 KantLJ 224
Evidence Act, 1872 - Section 107, Section 108
High Courts01 Sept 2016Allowed
Mansoor Naghnoor - Petitioner @HASH State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 408
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 420
High Courts01 Sept 2016Disposed Off
Smt. Mahadevi Ashok Paranjape - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) AIR(Karnataka) 180 : (2017) 1 AirKarR 395
Constitution of India, 1950 - Article 14Karnataka Local Authorities (Prohibition of Defection) Act, 1987 - Section 4(2)(iii)
High Courts01 Sept 2016Dismissed
Ramesh Anjineyya Wadder - Petitioner @HASH State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 438
Criminal Procedure Code, 1973 (CrPC) - Section 313Motor Vehicles Act, 1988 - Section 181Penal Code, 1860 (IPC) - Section 304A, Section 337, Section 338
High Courts01 Sept 2016Allowed
Mrs. Miekyung Koak Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 603
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts01 Sept 2016Partly Allowed
Sudeep Achuthan Kutty Vs Oriental Insurance Company Ltd., Chamarajanagar
Karnataka High Court · (2016) AAC 2498
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts01 Sept 2016Dismissed
Abbas Beary and Others - Appellants @HASH Jamia Maszid Udupi and another
Karnataka High Court · (2016) 4 AirKarR 291
Civil Procedure Code, 1908 (CPC) - Section 100Karnataka Rent Act, 1999 - Section 27, Section 32Transfer of Property Act, 1882 - Section 106
High Courts31 Aug 2016Allowed
Sri Gopala Vs Revanna J.
Karnataka High Court · (2017) ILRKarnataka 214 : (2016) 4 KCCR 3488
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Order 41 Rule 28
High Courts31 Aug 2016Disposed Off
Commissioner of Income-Tax Vs G. Balraj
Karnataka High Court · (2017) 390 ITR 50
Income Tax Act, 1961 - Section 40(a)(ia)
High Courts31 Aug 2016Dismissed
D.S. Manjunath Vs M. Krishnaiah Setty
Karnataka High Court · (2017) 1 KantLJ 74
Karnataka Stamp Act, 1957 - Article 5(e)(i)
High Courts30 Aug 2016Allowed
R.A. Nagendranath Vs The Karnataka State Road Transport Corporation
Karnataka High Court · (2016) ILRKarnataka 5071 : (2016) 4 KCCR 451
Constitution of India, 1950 - Article 226Karnataka State Road Transport Corporation Servants (Conduct And Discipline) Regulations, 1971 - Regulation 23(24)
High Courts30 Aug 2016Allowed
Danone Narang Beverages Private Limited Vs State of Karnataka
Karnataka High Court · (2016) ILRKarnataka 4764 : (2017) 1 KantLJ 546 : (2016) 4 KCCR 3492
Legal Metrology Act, 2009 — Section 15(l)(b), 18, 36, 36(1)Legal Metrology (Packaged Commodities) Rules, 2011 — Rule 2(h), 4, 6, 6(e), 6(3), 6(l)(e), 8, 8(1), 8(2)
High Courts30 Aug 2016Allowed
Ms. Rita Reeni Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 469
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 173(8), Section 482Penal Code, 1860 (IPC) - Section 149, Section 201, 1206, Section 302