High Courts11 Aug 2016Dismissed
B. Krishnappa - Petitioner @HASH Cauvery Gruha Nirmana and Another
Karnataka High Court · (2016) 4 ICC 340
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 304 of 2,398
High Courts11 Aug 2016Disposed Off
New India Assurance Co. Ltd., Vs Tippesi
Karnataka High Court · (2016) 3 LLN 683
Workmens Compensation Act, 1923 — Section 4(1)(c)(ii)
High Courts10 Aug 2016Allowed
S.S. Chaitra Vevek Vs S.P. Ramu
Karnataka High Court · (2017) 1 KantLJ 97
Karnataka Court Fees and Suits Valuation Act, 1958 - Section 41
High Courts10 Aug 2016Dismissed
M/s. Jindal Aluminium Ltd. Vs State of Karnataka
Karnataka High Court · (2016) ILRKarnataka 5004 : (2016) 4 KCCR 396
Karnataka Value Added Tax Act, 2003 - Section 17Karnataka Value Added Tax Rules, 2005 - Rule 131
High Courts10 Aug 2016Disposed Off
Ningaraju Alias C.K. Lingaraju and Others - Petitioners @HASH The Special Land Acquisition Office, Karnataka Industrial area Development Board, Bangalore
Karnataka High Court · (2016) 6 KantLJ 350
Constitution of India, 1950 - Article 226Karnataka Industrial Areas Development Act, 1966 - Section 29(2)
High Courts10 Aug 2016Dismissed
Managing Director, K.S.R.T.C., Bangalore - Appellant @HASH Smt. Anitha Joseph
Karnataka High Court · (2016) AAC 2347
Motor Vehicles Act, 1988 - Section 168
High Courts10 Aug 2016Dismissed
Nazirahmad Isak Patel - Petitioner @HASH State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 419
Penal Code, 1860 (IPC) - Section 279, Section 337, Section 338
High Courts10 Aug 2016Dismissed
D. Govardhan S/o Channaveerappa - Appellant @HASH Sathish Poojari and another
Karnataka High Court · (2016) AAC 2330 : (2017) ACJ 1226 : (2016) 2 TNMAC 465
Motor Vehicles Act, 1988 - Section 166
High Courts10 Aug 2016Partly Allowed
Rajkumar alias Basawaraj Patil Vs Basawaraj Deshmukhappa Honna
Karnataka High Court · (2016) AAC 2492
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts10 Aug 2016Disposed Off
Heera Granites Private Limited, Edward Road, Bengaluru and another - Petitioners @HASH Bank of Baroda, A Nationalised Bank, Vadodara and another
Karnataka High Court · (2017) 170 AIC 469 : (2016) 6 KantLJ 261
Constitution of India, 1950 - Article 226Registration Act, 1908 - Section 89(4)
High Courts10 Aug 2016Disposed Off
R. Ramanna Rangappa Vs Smt. Rajammanni
Karnataka High Court · (2016) 4 AirKarR 123
Karnataka Rent Act, 1999 — Section 2(j), 2(r), 27(2)(b)
High Courts09 Aug 2016Disposed Off
M. Kiran Kumar Vs Neeladevi
Karnataka High Court · (2017) 171 AIC 765 : (2017) 1 KantLJ 82
Hindu Marriage Act, 1955 - Section 24
High Courts09 Aug 2016Dismissed
Assistant Commissioner of Income-Tax Vs Gulbarga Electricity Supply Company Ltd.
Karnataka High Court · (2016) 289 CurTR 373 : (2016) 387 ITR 484
Income Tax Act, 1961 — Section 194J
High Courts08 Aug 2016Dismissed
Shriram General Insurance Company Vs Smt. Kasturi
Karnataka High Court · (2016) 2 AnWR 659
Motor Vehicles Act, 1988 - Section 149 (2), Section 173(1), Section 3
High Courts08 Aug 2016Disposed Off
G. Kumar and another - Petitioners @HASH Oriental Bank of Commerce, Richmond Road Branch Bangalore and another
Karnataka High Court · (2016) 6 KantLJ 326
Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, Section 14
High Courts08 Aug 2016Allowed
S. Swamy - Petitioner @HASH Dr. B.R. Ambedkar Medical College, Bangalore
Karnataka High Court · (2017) 152 FLR 341 : (2016) 6 KantLJ 283 : (2016) 4 LLN 714
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(4-A)
High Courts08 Aug 2016Allowed
Shriram General Insurance Co. Ltd., Rajasthan Vs Smt. Rudramma
Karnataka High Court · (2016) AAC 2500
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts08 Aug 2016Disposed Off
P.H. Dayananda Huchanna Vs State
Karnataka High Court · (2016) 4 AirKarR 747 : (2017) 2 KantLJ 295
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 409, Section 420, Section 468, Section 471Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2)
High Courts08 Aug 2016Allowed
Smt. Mangala Suryadevara Vs Dr. Srinivasa Reddy Appakondu
Karnataka High Court · (2017) 170 AIC 485 : (2016) 4 AirKarR 287 : (2016) 4 ICC 698 : (2016) 6 KantLJ 416
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Family Courts Act, 1984 — Section 13
High Courts05 Aug 2016Dismissed
Dhanalakshmi S.K Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 503
Constitution of India, 1950 - Article 226Karnataka Government Servants (Seniority) Rules, 1957 - Rule 4Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973 - Section 4