High Courts29 Jun 2016Disposed Off
Udaya TV Private Limited Vs Chandrashekar Thoudoor
Karnataka High Court · (2017) 153 FLR 75 : (2016) 6 KantLJ 587
Industrial Disputes Act, 1947 - Section 33(1), Section 33A, Section 33C(2)
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 313 of 2,398
High Courts29 Jun 2016Disposed Off
Gangolli Madrasa Misbahul Uloom (Reg.) Vs The Karnataka Power Transmission Corporation Limited
Karnataka High Court · (2016) 6 KantLJ 9
Constitution of India, 1950 — Article 226
High Courts29 Jun 2016Dismissed
Shivanna (Since Dead) by L.Rs - Appellant @HASH Shankarappa and Others
Karnataka High Court · (2016) 6 KantLJ 304
Civil Procedure Code, 1908 (CPC) - Section 100Hindu Succession Act, 1956 - Section 14(1)
High Courts29 Jun 2016Allowed
Malappa Alias Mallikarjun Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 355 : (2016) 6 KantLJ 128 : (2016) 4 KCCR 3052
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 504, 506
High Courts29 Jun 2016Allowed
K. Harischandra Vs The New India Assurance Company Limited
Karnataka High Court · (2016) 6 KantLJ 107
High Courts29 Jun 2016Disposed Off
Smt. Prema Kumari Vs The Grama Panchayat
Karnataka High Court · (2016) 5 KantLJ 326
Karnataka Excise (Sale of Indian and Foreign Liquors) Rules, 1968 — Rule 12
High Courts29 Jun 2016Allowed
Sushma Suchetan Poojari Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 693
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 498A
High Courts29 Jun 2016Disposed Off
Venkatesh Vs State Through PSI, Honnali Police, Davanagere
Karnataka High Court · (2016) 5 KantLJ 345
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 376, 506
High Courts28 Jun 2016Allowed
Smt. Gundamma since dead by LRs Vs Sura Nettappa
Karnataka High Court · (2017) 2 AirKarR 214 : (2016) ILRKarnataka 4174 : (2016) 4 KCCR 3823
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts28 Jun 2016Disposed Off
Bhimavva and another - Appellants @HASH Krishnabai and Others
Karnataka High Court · (2017) 2 ICC 125 : (2016) ILRKarnataka 4457 : (2016) 6 KantLJ 526
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Section 151
High Courts28 Jun 2016Disposed Off
V. Krishna Murthy - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 6 KantLJ 509
Land Acquisition Act, 1894 - Section 48(1)
High Courts28 Jun 2016Allowed
Sridhar Punachithaya K. - Petitioner @HASH The Intelligence Officer, Directorate of Revenue Intelligence, Bangalore Zonal Unit, Bangalore
Karnataka High Court · (2016) 5 KantLJ 473
Criminal Procedure Code, 1973 (CrPC) - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 37, Section 8Narcotic Drugs and Psychotropic Substances Rules, 1985 - Rule 64
High Courts28 Jun 2016Disposed Off
Hindustan Petroleum Corporation Ltd. Vs Union of India
Karnataka High Court · (2016) 338 ELT 488
High Courts28 Jun 2016Dismissed
Ayed Mosion - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 6 KantLJ 322
Constitution of India, 1950 - Article 226Karnataka State Civil Services (Regulation of Transfer of Teachers) Rules, 2007 - Rule 18, Rule 8
High Courts27 Jun 2016Dismissed
V.R. Prakash Vs Commissioner of Excise In Karnataka, Bangalore
Karnataka High Court · (2016) 4 KCCR 3079
Constitution of India, 1950 - Article 226Karnataka Excise Act, 1965 - Section 30, Section 4, Section 4-AKarnataka Excise Licence (General Condition) Rules, 1967 - Rule 5
High Courts27 Jun 2016Dismissed
H.A. Hammabba Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 531
High Courts27 Jun 2016Partly Allowed
Prashanth Vs Arun Shen
Karnataka High Court · (2016) AAC 1801
Motor Vehicles Act, 1988 — Section 168
High Courts27 Jun 2016Dismissed
Maltose Agri Products Private Limited Vs The Commissioner, Office of The Commissioner
Karnataka High Court · (2016) 6 KantLJ 160
Constitution of India, 1950 — Article 226
High Courts27 Jun 2016Dismissed
State Vs P. Mohammed Ashraf
Karnataka High Court · (2016) 4 AirKarR 695
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 307
High Courts27 Jun 2016Disposed Off
Subhash Chandra Vs Land Tribunal, Dharwar
Karnataka High Court · (2016) 4 AirKarR 13
Evidence Act, 1872 — Section 114, 35Karnataka Land Reforms Act, 1961 — Section 45Karnataka Land Revenue Act, 1964 — Section 133