High Courts08 Jul 2016Allowed
B.R. Chandra Prasad Vs Prakash Akki
Karnataka High Court · (2016) 6 KantLJ 594
Karnataka State Universities Act, 2000 - Section 40(3), Section 83, Section 86
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 311 of 2,398
High Courts05 Jul 2016Disposed Off
Vithal Laxaman Kambale Vs Deputy Commissioner
Karnataka High Court · (2017) 1 AirKarR 216 : (2017) 1 ICC 763
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 17, Order 41 Rule 17, Order 41 Rule 19, Order 41 Rule 19, Section 100
High Courts05 Jul 2016Dismissed
Sri Rajkiran Sadanand Raika Vs Owners and Parties interested in the vessel M.V. Maharshi Mahatreya
Karnataka High Court · (2016) 4 KCCR 2962
Civil Procedure Code, 1908 (CPC) - Rule 1, Section 26, Section 9
High Courts05 Jul 2016Dismissed
S. Mahadevaswamy Vs State of Karnataka
Karnataka High Court · (2016) 6 KantLJ 59 : (2017) 2 RCRCriminal 49
Karnataka Lokayukta Act, 1984 - Rule 12(4)Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2), Section 7
High Courts05 Jul 2016Disposed Off
A.P. Krishnappa Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 229
Constitution of India, 1950 - Article 226Karnataka Land Revenue Act, 1964 - Section 94-A(6)(a)Karnataka Land Revenue Rules, 1966 - Rule 108-D(3)
High Courts05 Jul 2016Dismissed
The Management of Sami Labs Limited Vs Organising Secretary, B.N.I.W.U.
Karnataka High Court · (2017) 152 FLR 1003 : (2017) 1 KantLJ 84
Industrial Disputes Act, 1947 - Section 10(4), Section 11
High Courts05 Jul 2016Disposed Off
N.R. Sharma Vs State of Karnataka
Karnataka High Court · (2016) 5 KantLJ 580
Constitution of India, 1950 — Article 226, 227Karnataka Gram Swaraj and Panchayat Raj Act, 1993 — Section 24 A
High Courts05 Jul 2016Allowed
Additional Registrar General, High Court of Karnataka, Kalaburagi Vs Basavaraj alias Basya Pulleppa Chigarikar
Karnataka High Court · (2016) 3 AirKarR 657 : (2016) ILRKarnataka 3799 : (2016) 4 KCCR 3156
Penal Code, 1860 (IPC) — Section 300
High Courts05 Jul 2016Disposed Off
Manjunath - Petitioner @HASH State of Karnataka
Karnataka High Court · (2017) 7 FLT 1 : (2016) 6 KantLJ 274
Criminal Procedure Code, 1973 (CrPC) - Section 438Karnataka Minor Mineral Concession Rules, 1994 - Rule 44Mines And Minerals (Development And Regulation) Act, 1957 - Section 21, Section 4(1-A)
High Courts05 Jul 2016Disposed Off
R.N. Manjula Vs Noorulla Sanaulla
Karnataka High Court · (2016) AAC 2502 : (2017) ILRKarnataka 709
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts04 Jul 2016Dismissed
State By Bilichodu Police Vs Lokeshwarappa
Karnataka High Court · (2017) 1 KantLJ 458
Evidence Act, 1872 - Section 65BPenal Code, 1860 (IPC) - Section 201, Section 302
High Courts04 Jul 2016Dismissed
Nirmal @ Jaya Vs Ramesh Rao
Karnataka High Court · (2017) 1 KantLJ 500
Transfer of Property Act, 1882 - Section 53A
High Courts04 Jul 2016Allowed
M/s. Practive Strategic Communications India private Limited Vs Commissioner of Service Tax, Banglore
Karnataka High Court · (2016) ILRKarnataka 4493
Central Excises and Salt Act, 1944 - Section 35
High Courts04 Jul 2016Disposed Off
Ms. Chintana Gopal and Others - Petitioners @HASH The Principal, Academy For Technical And Management Excellence, Bannur Road, Mysuru and Others
Karnataka High Court · (2016) 6 KantLJ 443
High Courts04 Jul 2016Allowed
Chintalapati H. Jagannadha Raju Vs I.O., Directorate of Revenue Intelligence, Bangalore
Karnataka High Court · (2016) 4 AirKarR 78
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 8
High Courts04 Jul 2016Dismissed
Nagappa Balappa Bandiwaddar Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 696 : (2017) CriLJ 284 : (2016) ILRKarnataka 4367 : (2016) 4 KCCR 2996
Evidence Act, 1872 - Section 32
High Courts04 Jul 2016Allowed
Sanna Mallappa Vs R.P. Siddeshwarappa
Karnataka High Court · (2016) 4 AirKarR 545 : (2016) 4 ICC 920 : (2016) ILRKarnataka 3998 : (2016) 5 KantLJ 594 : (2016) 4 KCCR 2934
Civil Procedure Code, 1908 (CPC) — Section 100, 102Limitation Act, 1963 — Section 4
High Courts04 Jul 2016Disposed Off
Parimala Education Society, RPC Layout (Now Hampi Nagara), Vijayanagar, Bangalore - Petitioner @HASH State of Karnataka and another
Karnataka High Court · (2016) 6 KantLJ 206
Constitution of India, 1950 - Article 226Right of Children to Free and Compulsory Education Act, 2009 - Section 5
High Courts01 Jul 2016Allowed
K.V. Subramanya Vs Chief Traffic Manager
Karnataka High Court · (2017) 153 FLR 354 : (2017) 1 KantLJ 233
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(4-A), Section 33(2)(b)
High Courts01 Jul 2016Disposed Off
Rangappa Vs Kumar
Karnataka High Court · (2017) AAC 529
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173