High Courts19 Jul 2016Partly Allowed
Suresh Parappa Murgod Vs Special Land Acquisition Officer, Malaprabha Project, Belgaum
Karnataka High Court · (2016) 3 AirKarR 795 : (2016) 4 KCCR 3697
Land Acquisition Act, 1894 — Section 18, 23
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 309 of 2,398
High Courts19 Jul 2016Dismissed
Smt. Shakuntala Vs Basavaraj
Karnataka High Court · (2017) 2 AirKarR 209 : (2016) ILRKarnataka 3604
Hindu Succession Act, 1956 — Section 8
High Courts19 Jul 2016Allowed
Government of India Vs Dr. Raghunath Sharma
Karnataka High Court · (2017) 1 AirKarR 505 : (2016) ILRKarnataka 4333 : (2016) 3 KCCR 343 : (2017) LIC 1051
High Courts19 Jul 2016Allowed
Basil Paulose Vs Venkatesh N. Rao
Karnataka High Court · (2016) AAC 2490
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts19 Jul 2016Dismissed
D. Suresh Vs Principal, Bharath Matha Composite P.U. College, Koppa Post, Pirayapattana Taluq, Mysore District, Karnataka
Karnataka High Court · (2016) 6 KantLJ 685
Industrial Disputes Act, 1947 - Section 10(4-A)
High Courts18 Jul 2016Allowed
Venkataramanappa Vs Shashikumar S.M.
Karnataka High Court · (2017) AAC 344
Motor Vehicles Act, 1988 - Section 168
High Courts18 Jul 2016Dismissed
V.V. Surendra Babu - Petitioner @HASH Assistant Labour Commissioner And Controlling Authority, Chikmagalore Division, Chikmagalore and Others
Karnataka High Court · (2017) 152 FLR 169 : (2016) 6 KantLJ 461
Constitution of India, 1950 - Article 226Payment of Gratuity Act, 1972 - Section 4, Section 7(7)
High Courts18 Jul 2016Dismissed
President and Disciplinary Authority Vs G. Devadas
Karnataka High Court · (2016) 6 KantLJ 614
Karnataka Souharda Sahakari Act, 1997 - Section 39
High Courts18 Jul 2016Allowed
Narasing Vs The State of Karnataka
Karnataka High Court · (2016) 4 KCCR 2885
High Courts15 Jul 2016Disposed Off
M. Sreenivas - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 6 KantLJ 434
Bangalore Development Authority Act, 1976 - Section 27Land Acquisition Act, 1894 - Section 12(2), Section 16, Section 16(2)
High Courts15 Jul 2016Allowed
Subhindra A. Gumaste Vs State of Karnataka
Karnataka High Court · (2016) 6 KantLJ 148
Karnataka Lokayukta Act, 1984 — Section 12(3), 8(1)
High Courts14 Jul 2016Disposed Off
Laxman Vs Joint Registrar of Co-Operative Societies
Karnataka High Court · (2017) 1 KantLJ 153
Karnataka Co-operative Societies Act, 1959 - Section 109
High Courts14 Jul 2016Dismissed
Sri K.H. Krishna - Petitioner @HASH K.V. Dasaraju
Karnataka High Court · (2017) 170 AIC 492 : (2016) 6 KantLJ 464
Constitution of India, 1950 - Article 226Specific Relief Act, 1963 - Section 34, Section 37, Section 38
High Courts14 Jul 2016Dismissed
Ramarao alias Ajit Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 801 : (2016) ILRKarnataka 3363 : (2016) 4 KCCR 527
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6
High Courts14 Jul 2016Allowed
Karnataka State Road Transport Corporation Vs John D''Souza
Karnataka High Court · (2016) ILRKarnataka 3357 : (2016) 4 KCCR 2900
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts14 Jul 2016Disposed Off
Mehaboobsab and Others - Petitioners @HASH The Chairman, Land Tribunal, Shiggaon, District Haveri and Others
Karnataka High Court · (2016) 5 KantLJ 447
Constitution of India, 1950 - Article 226Karnataka Land Reforms Rules, 1974 - Rule 21
High Courts14 Jul 2016Disposed Off
Bhimshi @ Bhimappa Shidaray Khalate @ Shinde and Others - Petitioners @HASH The Deputy Commissioner, Belagavi and Others
Karnataka High Court · (2016) 5 KantLJ 449
Constitution of India, 1950 - Article 226Karnataka Land Revenue Rules, 1966 - Rule 108-Q
High Courts14 Jul 2016Dismissed
Gayathri Vs M. Girish
Karnataka High Court · (2016) ILRKarnataka 3585 : (2016) 4 KCCR 3154
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts13 Jul 2016Allowed
Dr. N. Lakshmipathi Babu Vs Government of Karnataka
Karnataka High Court · (2017) 1 KantLJ 70
Karnataka Industrial Areas Development Act, 1966 - Section 28(1)
High Courts13 Jul 2016Allowed
Thimmappa Y.D Vs State of Karnataka
Karnataka High Court · (2017) 1 KantLJ 540
Constitution of India, 1950 - Article 226, Article 227