High Courts01 Jul 2016Disposed Off
Gousmohiddin Vs Fazalulla
Karnataka High Court · (2016) 4 AirKarR 699
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11 (d)Karnataka Rent Act, 1999 - Section 2(3)(e), Section 2(3)(g)
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 312 of 2,398
High Courts01 Jul 2016Allowed
Smt. Doddakka @ Devakka Vs State of Karnataka
Karnataka High Court · (2016) 3 Crimes 184 : (2016) 3 DMC 519
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts01 Jul 2016Dismissed
M/s. Rapid Radio Solutions Private Limited Vs M/s. Ecole Solutions Private Limited
Karnataka High Court · (2016) 5 KantLJ 577
Companies Act, 1956 — Section 433(e), 434, 439
High Courts01 Jul 2016Allowed
Mahadev Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 120 : (2016) ILRKarnataka 3509 : (2017) 1 KantLJ 256 : (2016) 4 KCCR 2918
Karnataka Land Revenue Act, 1964 — Section 108K, 94A(6)
High Courts01 Jul 2016Allowed
Srinivas Baburao Kulkarni Vs State
Karnataka High Court · (2016) 3 AirKarR 753 : (2016) 4 KCCR 3783
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts01 Jul 2016Allowed
Smt. Channamma alias Neelamma Kallahalli Suresh - Petitioner @HASH Kallahalli Suresh Kallahalli Doddanagouda
Karnataka High Court · (2016) 4 AirKarR 422
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts01 Jul 2016Dismissed
Mustafa Vs State of Karnataka
Karnataka High Court · (2016) 3 Crimes 208
Criminal Procedure Code, 1973 (CrPC) - Section 311
High Courts01 Jul 2016Dismissed
State of Karnataka Vs Jagadev Biradar
Karnataka High Court · (2016) 4 AirKarR 38 : (2016) ILRKarnataka 4036 : (2016) 6 KantLJ 12
Karnataka Motor Vehicles Taxation Act, 1957 — Section 3(1)Motor Vehicles Act, 1988 — Section 39, 47
High Courts30 Jun 2016Dismissed
S.R. Narayana Murthy Vs Government of Karnataka
Karnataka High Court · (2016) 6 KantLJ 163
Karnataka Education Act, 1983 — Section 94
High Courts30 Jun 2016Allowed
ICICI Liombard General Insurance Co. Ltd. Vs Raju Balakoo
Karnataka High Court · (2016) 150 FLR 813
Workmens Compensation Act, 1923 - Section 22, 30, 4(1)(c)(ii), 4(l)(d)
High Courts30 Jun 2016Allowed
Siddappa Vs State of Karnataka
Karnataka High Court · (2017) 169 AIC 315 : (2016) 4 AirKarR 701 : (2016) 5 KantLJ 575
Criminal Procedure Code, 1973 (CrPC) — Section 216, 397(1), 401Penal Code, 1860 (IPC) — Section 114, 323, 34, 504, 506
High Courts30 Jun 2016Dismissed
Smt. Anjum Banu and Others - Appellants @HASH Union of India
Karnataka High Court · (2017) AAC 58 : (2016) 4 AirKarR 574 : (2016) ILRKarnataka 3929 : (2016) 4 KCCR 3093
Railways Act, 1989 - Section 123(c)(2), Section 124A
High Courts30 Jun 2016Allowed
K. Jayamma Vs Sri Ganapathi Urban Co-Operative Bank Limited
Karnataka High Court · (2016) 151 FLR 1053 : (2016) 6 KantLJ 139 : (2017) 1 SCT 590
Constitution of India, 1950 — Article 226
High Courts29 Jun 2016Dismissed
The Oriental Insurance Company Limited Vs Smt. Dakshayani P.
Karnataka High Court · (2017) 1 AnWR 20 : (2016) 5 KantLJ 652
Motor Vehicles Act, 1988 — Section 147, 173(1)
High Courts29 Jun 2016Dismissed
K.S.M. Shabbir Vs Bangalore Development Authority
Karnataka High Court · (2016) 6 KantLJ 619
Bangalore Development Authority Act, 1976 - Section 36
High Courts29 Jun 2016Disposed Off
Gopala Krishnegowdaa Vs State of Karnataka
Karnataka High Court · (2017) 1 KantLJ 50
Karnataka Private Aided Educational Institutions Employees (Regulation of Pay, Pension and Other Benefits Act, 2014 - Section 3
High Courts29 Jun 2016Dismissed
Pharpur Cooling Towers Ltd. Vs Assistant Commissioner of Commercial Taxes (Audit) 1.3 DVO1, Bangalore
Karnataka High Court · (2016) 3 KCCR 331
Karnataka Value Added Tax Act, 2003 - Section 39(1)
High Courts29 Jun 2016Disposed Off
T.R. Srinivas Vs Superintendent Engineer (West), B.B.M.P.
Karnataka High Court · (2017) 2 KantLJ 236
Constitution of India, 1950 - Article 21, Article 226, Article 227
High Courts29 Jun 2016Dismissed
Ramappa and Another - Appellants @HASH G.H. Siddappa and Another
Karnataka High Court · (2016) 5 KantLJ 451
Motor Vehicles Act, 1988 - Section 173(1)
High Courts29 Jun 2016Dismissed
Girish Vithalrao Kulkarni Vs Champabai Ramrao Kulkarni
Karnataka High Court · (2016) 4 AirKarR 677 : (2017) 1 CivilLJ 37 : (2017) 1 ICC 310
Evidence Act, 1872 - Section 58Hindu Adoptions and Maintenance Act, 1956 - Section 6