COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 306 of 2,398

High Courts02 Aug 2016Disposed Off

B.S. Vikram - Petitioner @HASH Smt. Rajashree Vikram Belur

Karnataka High Court · (2016) 6 KantLJ 258

Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 226Hindu Marriage Act, 1955 - Section 24, Section 9

High Courts02 Aug 2016Dismissed

Karnataka Technical Education Society (KTES), Kanakapura Main Road, Bangalore - Petitioner @HASH The Inspector General of Registration and Commissioner of Stamps, Department of Registration of Society, Bangalore and Others

Karnataka High Court · (2016) 6 KantLJ 332

Constitution of India, 1950 - Article 226

High Courts02 Aug 2016Partly Allowed

Udayakumar and Others - Appellants @HASH State

Karnataka High Court · (2017) 1 AICLR 214 : (2016) 4 AirKarR 379

Dowry Prohibition Act, 1961 - Section 3, Section 4, Section 6Penal Code, 1860 (IPC) - Section 304B, Section 34, Section 498A

High Courts02 Aug 2016Dismissed

M/s. Shriram General Insurance Company Ltd., Bangalore Vs Rama Naik

Karnataka High Court · (2016) AAC 2418

Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173Rules of the Road Regulations, 1989 - Regulation 23

High Courts01 Aug 2016Disposed Off

K.S. Eshwarappa and Others - Petitioners @HASH State of Karnataka and another

Karnataka High Court · (2016) 4 AirKarR 563

Criminal Procedure Code, 1973 (CrPC) - Section 460Prevention of Corruption Act, 1988 - Section 13(2), Section 13(i)(d)

High Courts01 Aug 2016Dismissed

Nagappa and Others - Petitioners @HASH Yallawwa and Others

Karnataka High Court · (2016) 4 ICC 336

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 - Section 5

High Courts01 Aug 2016Disposed Off

Thomson Plantations (Indian) Private Limited, Koinadu, Sampaje Post, Madikeri Taluk, Kodagu - Petitioner @HASH The Inspector General of Registration and Commissioner for Stamps Government of Karnataka, Bangalore and Others

Karnataka High Court · (2016) 6 KantLJ 343

Constitution of India, 1950 - Article 226Karnataka Stamp Act, 1957 - Article 15, Section 33Registration Act, 1908 - Section 89(4)

High Courts01 Aug 2016Partly Allowed

Mohanchandra Basawantrao Mohagoankar Vs Suresh Mohanchanra Mohagaonkar

Karnataka High Court · (2016) 4 AirKarR 1 : (2016) 3 HLR 610 : (2017) 2 RCRCriminal 561

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts01 Aug 2016Allowed

Nandareddy Vs Sarojamma

Karnataka High Court · (2016) 4 AirKarR 5 : (2017) 1 ICC 400 : (2016) ILRKarnataka 5571 : (2016) 4 KCCR 3405

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 27, 100

High Courts29 Jul 2016Dismissed

Divisional Manager, National Insurance Co. Ltd. Vs K. Hanumanthappa s/o Hariyappa

Karnataka High Court · (2017) 1 CLR 204 : (2016) ILRKarnataka 4421

Employees Compensation Act, 1923 - Section 30(1), Section 4Motor Vehicles Act, 1988 - Section 147(1)(i)

High Courts29 Jul 2016Allowed

Smt. Chennamma Vs Sheenappa Gowda

Karnataka High Court · (2016) ILRKarnataka 5163 : (2016) 4 KCCR 3284

Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1(u), Section 107

High Courts28 Jul 2016Disposed Off

Vinay L. Shetty Vs State of Karnataka

Karnataka High Court · (2017) 1 KantLJ 127

Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 116 (3)

High Courts28 Jul 2016Dismissed

Smt. Ayesha Begum Vs Saradarulla Khan

Karnataka High Court · (2016) ILRKarnataka 4592

Motor Vehicles Act, 1988 - Section 173(1)

High Courts28 Jul 2016Allowed

Chaithanya Bharathi Grameena Abhivrudhi Samshte, Yelawala Hobli, Mysore Vs General Manager, South Western Railway, Hubli

Karnataka High Court · (2016) 6 KantLJ 679

Constitution of India, 1950 - Article 226

High Courts28 Jul 2016Disposed Off

D. Raghu - Petitioner @HASH His Holiness Sri Sri Vidyadheesha Teertha Swamiji of Palimar Mutt of Udupi

Karnataka High Court · (2016) 6 KantLJ 467

Karnataka Small Cause Courts Act, 1964 - Section 8

High Courts28 Jul 2016Dismissed

Commissioner of Income Tax Vs Vodafone South Ltd.

Karnataka High Court · (2016) 290 CurTR 436 : (2016) 4 KCCR 386

Income Tax Act, 1961 - Section 194H, Section 194J

High Courts28 Jul 2016Dismissed

Mariyappa Vs Assistant Commissioner, Land Acquisition Officer, Bangalore

Karnataka High Court · (2016) 4 AirKarR 690 : (2017) 1 ICC 185 : (2017) 2 KantLJ 179 : (2016) 4 KCCR 3397

Limitation Act, 1963 - Article 136

High Courts28 Jul 2016Dismissed

Smt. Neelamma Vs Union of India

Karnataka High Court · (2016) AAC 2396

Railways Act, 1989 - Section 123(c)(ii)

High Courts28 Jul 2016Disposed Off

Smt. Basanthi - Petitioner @HASH Sri. Ashok S. Thalange

Karnataka High Court · (2016) 6 KantLJ 507

Civil Procedure Code, 1908 (CPC) - Section 89Hindu Marriage Act, 1955 - Section 13(1)(i-a)Karnataka Civil Procedure (Mediation) Rules, 2005 - Rule 24, Rule 25

High Courts27 Jul 2016Allowed

Nandakumar Narasimhaiah Swamy Vs State of Karnataka

Karnataka High Court · (2017) 1 AirKarR 503

Criminal Procedure Code, 1973 (CrPC) - Section 439