High Courts27 Jul 2016Dismissed
Laxmi Ashokn Pilai Vs State
Karnataka High Court · (2017) 1 AirKarR 862
Criminal Procedure Code, 1973 (CrPC) - Section 439
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 307 of 2,398
High Courts27 Jul 2016Disposed Off
M. Venkataramaiah - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 6 KantLJ 498
High Courts27 Jul 2016Dismissed
Workman of Mandya National Paper Mills Vs Union of India
Karnataka High Court · (2016) 4 AirKarR 572 : (2017) 1 CLR 185 : (2016) ILRKarnataka 3634 : (2016) 4 KCCR 3387
Constitution of India, 1950 — Article 14
High Courts26 Jul 2016Disposed Off
Prabudeva Service Station Vs Ministry of Petroleum and Natural Gas of India
Karnataka High Court · (2017) 1 KantLJ 93
Arbitration and Conciliation Act, 1996 - Section 9
High Courts26 Jul 2016Disposed Off
N.G. Gowdaiah - Petitioner @HASH A.R.S. Kumar and another
Karnataka High Court · (2017) 170 AIC 490 : (2016) 6 KantLJ 441
Constitution of India, 1950 - Article 226Right To Information Act, 2005 - Section 18, Section 20
High Courts26 Jul 2016Disposed Off
B.P. Gurumallappa - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 6 KantLJ 494
Karnataka Industrial Areas Development Act, 1966 - Section 28(2), Section 28(3)
High Courts26 Jul 2016Partly Allowed
G. Nagabhushana and Others - Petitioners @HASH State of Karnataka and another
Karnataka High Court · (2016) 4 AirKarR 559 : (2016) ILRKarnataka 3856 : (2016) 6 KantLJ 454 : (2016) 4 KCCR 3277
Constitution of India, 1950 - Article 16, Article 309
High Courts25 Jul 2016Disposed Off
Pearl Ports And Warehousing Private Limited, Bangalore - Petitioner @HASH Mysore Sales International Limited, Cunningham Road, Bangalore and another
Karnataka High Court · (2016) 6 KantLJ 491
Arbitration and Conciliation Act, 1996 - Section 11(6)Constitution of India, 1950 - Article 226
High Courts25 Jul 2016Dismissed
Ramesh Reddy - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 6 KantLJ 353
Constitution of India, 1950 - Article 226Karnataka Civil Services (Classification, Control And Appeal) Rules, 1957 - Rule 11-A(1), Rule 11-A(2)
High Courts22 Jul 2016Dismissed
Managing Director, B.M.T.C Central Office, Bangalore Vs Fairoz Khan
Karnataka High Court · (2017) AAC 632
Motor Vehicles Act, 1988 - Section 149, Section 166
High Courts22 Jul 2016Allowed
Nagaraju Siddanaika Vs Ravikumar Chikkamajjegowda
Karnataka High Court · (2017) AAC 374
Motor Vehicles Act, 1988 - Section 168
High Courts22 Jul 2016Dismissed
M.V. Rudrappa Vs State of Karnataka
Karnataka High Court · (2016) 4 AICLR 863 : (2016) 4 AirKarR 18 : (2016) 6 KantLJ 210
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Karnataka Education Act, 1983 — Section 115, 23Penal Code, 1860 (IPC) — Section 321, 418, 420
High Courts22 Jul 2016Dismissed
Association of Biotechnology Led. Enterprises, Bengaluru Vs Union of India
Karnataka High Court · (2016) 4 AirKarR 33 : (2016) 6 KantLJ 660
Cotton Seeds Price (Control) Order, 2015 — Clause 5(1)Essential Commodities Act, 1955 — Section 3
High Courts22 Jul 2016Dismissed
Ms. M.A.I. Kovoor alias Anna Kovoor Vs Thomas Ipe Kovoor (Jr.)
Karnataka High Court · (2017) 170 AIC 477 : (2016) 3 AirKarR 853 : (2017) 1 CivilLJ 328 : (2016) 4 ICC 517 : (2016) 6 KantLJ 294 : (2016) 4 KCCR 3216
Succession Act, 1925 — Section 278
High Courts22 Jul 2016Dismissed
Chandan Kumar Vs State
Karnataka High Court · (2017) 169 AIC 317 : (2016) 4 AirKarR 80 : (2016) 5 KantLJ 610
Criminal Procedure Code, 1973 (CrPC) — Section 227Electricity Act, 2003 — Section 35Electricity Rules, 1956 — Rule 44 A
High Courts22 Jul 2016Dismissed
The Regional Manager, Royal Sundaram Alliance Insurance Company Limited Vs Chethan S.
Karnataka High Court · (2016) 5 KantLJ 553
Motor Vehicles Act, 1988 — Section 147
High Courts22 Jul 2016Allowed
Veerendra Pampanna Koner Vs Geeta Veerendra Koiner
Karnataka High Court · (2016) 4 AirKarR 111 : (2016) 4 ICC 789
Hindu Marriage Act, 1955 — Section 13(1)(i)
High Courts22 Jul 2016Allowed
M/s. National Insurance Company Ltd., Vs Devaraju
Karnataka High Court · (2016) AAC 2083 : (2016) 6 KantLJ 447
Civil Procedure Code, 1908 (CPC) — Section 114Motor Vehicles Act, 1988 — Section 149
High Courts22 Jul 2016Dismissed
J.R. Srinivasa Vs Sree Gururaja Enterprise P. Ltd.
Karnataka High Court · (2016) 198 CompCas 322
Companies Act, 1956 — Section 433(e)
High Courts22 Jul 2016Dismissed
Alupro Building Systems Private Limited, Bengaluru Vs S.T. Cranes and Earth Mover Services
Karnataka High Court · (2017) 2 ICC 20 : (2016) 6 KantLJ 654
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 7