High Courts13 Jul 2016Dismissed
Smt. N. Tulasi Ravi Vs State of Karnataka
Karnataka High Court · (2016) ILRKarnataka 5088 : (2016) 4 KCCR 2923
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 310 of 2,398
High Courts13 Jul 2016Dismissed
Commissioner of Income Tax Vs M/s. Bahubali Neminath Muttin
Karnataka High Court · (2016) ILRKarnataka 3613
Income Tax Act, 1961 — Section 260, 260A, 69B
High Courts13 Jul 2016Dismissed
Gulbarga Electricity Supply Company Vs Sanjeev Kumar
Karnataka High Court · (2016) 3 CLR 897 : (2016) 151 FLR 474 : (2016) 4 KCCR 2911
High Courts13 Jul 2016Disposed Off
Chandru R - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 6 KantLJ 409
Bangalore Development Authority Act, 1976 - Section 27Land Acquisition Act, 1894 - Section 12(2), Section 16, Section 16(2)
High Courts13 Jul 2016Dismissed
Commissioner of Income-Tax And Another - Appellants @HASH Rahubali Neminath Muttin
Karnataka High Court · (2017) 291 CurTR 214 : (2016) 388 ITR 608
Income Tax Act, 1961 - Section 260A
High Courts12 Jul 2016Dismissed
The Manager, M/s. ICICI Lombard General Insurance Company Ltd., Bellary Vs Rudrappa
Karnataka High Court · (2017) AAC 1000 : (2017) ILRKarnataka 293 : (2016) 4 KCCR 3181
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173(1)
High Courts12 Jul 2016Dismissed
Sambegowda Vs Karnataka Industrial Areas Development Board
Karnataka High Court · (2017) 1 KantLJ 154
High Courts12 Jul 2016Allowed
Smt. Nagamma Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 396 : (2016) ILRKarnataka 4628 : (2016) 5 KantLJ 590 : (2016) 4 KCCR 2950
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 306Karnataka Village Offices Abolition Act, 1961 — Section 6
High Courts12 Jul 2016Dismissed
Mahesh Kumar M.J. Vs Bruhath Bangalore Mahanagara Palike, Bangalore
Karnataka High Court · (2016) 6 KantLJ 675
Bruhat Bangalore Mahanagara Palika Property Tax Rules, 2009 - Rule 11Karnataka Municipal Corporation Act, 1976 - Section 503
High Courts12 Jul 2016Disposed Off
Bajaj Allianz General Insurance Co. Ltd. Vs Shivaji Dattu Nikam
Karnataka High Court · (2016) AAC 2495 : (2016) 2 AnWR 349 : (2016) 4 CivilLJ 873 : (2016) ILRKarnataka 3770 : (2016) 4 KCCR 3372
Motor Vehicles Act, 1988 — Section 163-A
High Courts11 Jul 2016Disposed Off
Smt. Obamma Vs Sri Boraiah
Karnataka High Court · (2017) 1 AirKarR 373 : (2016) ILRKarnataka 4692 : (2016) 4 KCCR 3089
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 18, Section 54
High Courts11 Jul 2016Allowed
Praveen Basavanneppa Shivalli Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 461
Criminal Procedure Code, 1973 (CrPC) - Section 155(2)
High Courts11 Jul 2016Dismissed
Sathish Vs State of Karnataka
Karnataka High Court · (2016) 6 KantLJ 539
Evidence Act, 1872 - Section 3, Section 32(1), Section 8Penal Code, 1860 (IPC) - Section 302, Section 307
High Courts11 Jul 2016Dismissed
The Divisional Controller Vs Shivashankrayya
Karnataka High Court · (2016) LabLR 1222 : (2016) 3 LLN 694
High Courts11 Jul 2016Disposed Off
State of Karnataka Vs Shivanand B. Magadum
Karnataka High Court · (2016) 4 AirKarR 199 : (2016) ILRKarnataka 5131 : (2017) 1 KantLJ 129 : (2016) 3 KCCR 329
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11
High Courts11 Jul 2016Disposed Off
Chandra Kumar Vs Smt. U.V. Rekha
Karnataka High Court · (2016) 6 KantLJ 145 : (2017) 1 RCRRent 118
Karnataka Rent Act, 1999 — Section 27(2)(h), 27(2)(r), 31(1)(a)
High Courts08 Jul 2016Allowed
Rajamma @ Chinnathayl Vs Smt. Asha D''souza
Karnataka High Court · (2017) 2 AirKarR 211
Motor Vehicles Act, 1988 - Section 168
High Courts08 Jul 2016Dismissed
Ashok Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 114
Criminal Procedure Code, 1973 (CrPC) — Section 438Immoral Traffic (Prevention) Act, 1956 — Section 3, 5
High Courts08 Jul 2016Dismissed
S. Sundaresh Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 787 : (2016) ILRKarnataka 4019 : (2016) 5 KantLJ 545 : (2016) 4 KCCR 2839
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 71Karnataka Land Revenue Rules, 1966 — Rule 25, 97(5)
High Courts08 Jul 2016Disposed Off
Parameshwaran Subramani Vs Nil
Karnataka High Court · (2017) 169 AIC 294 : (2016) 4 AirKarR 662 : (2017) 1 ICC 296 : (2016) 5 KantLJ 641 : (2016) 4 KCCR 3038
Succession Act, 1925 — Section 228, 241