High Courts21 Jun 2016Dismissed
State of Karnataka Vs Nagappa
Karnataka High Court · (2016) 3 AirKarR 711
Penal Code, 1860 (IPC) — Section 354, 447, 504, 506Protection of Children from Sexual Offences Act, 2012 — Section 12
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 315 of 2,398
High Courts21 Jun 2016Disposed Off
H.K. Puttalakshmi Vs Commissioner of Animal Husbandry and Veterinary Department
Karnataka High Court · (2016) 3 AirKarR 693 : (2016) 4 KCCR 526
Constitution of India, 1950 — Article 16, 226
High Courts21 Jun 2016Dismissed
Bharath Sanchar Nigam Limited Vs Smt. Rajeshwari Ramesh
Karnataka High Court · (2016) 6 KantLJ 169
Bharat Sanchar Nigam Limited (Conduct, Discipline and Appeal) Rules, 2006 — Rule 33 B(g)
High Courts21 Jun 2016Dismissed
Smt. Narayanamma Vs K. Nanjegowda
Karnataka High Court · (2017) 169 AIC 306 : (2016) 6 KantLJ 152
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99
High Courts21 Jun 2016Disposed Off
The Assistant Executive Engineer, Cauvery Neeraj Vari nigam Limited, Kikkeri, Mandaya District and another - Petitioners @HASH The Deputy Labour Commissioner and Appellant Authority, Bangalore and Others
Karnataka High Court · (2016) 6 KantLJ 345
Constitution of India, 1950 - Article 226Limitation Act, 1963 - Section 5Payment of Gratuity Act, 1972 - Section 7(7)
High Courts21 Jun 2016Partly Allowed
Branch Manager, Oriental Insurance Co. Ltd., Bijapur Vs Timmarajappa
Karnataka High Court · (2016) 3 AirKarR 699
Motor Vehicles Act, 1988 — Section 168
High Courts21 Jun 2016Dismissed
Dr. Vijayakumar Puranik Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 600 : (2016) 4 KCCR 524 : (2016) LIC 4371
Constitution of India, 1950 — Article 16, 226, 23
High Courts21 Jun 2016Disposed Off
Smt. Lalitha Kothari Vs V. Sathyanarayana Rao
Karnataka High Court · (2017) 169 AIC 309 : (2016) 5 KantLJ 582
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151, 96
High Courts21 Jun 2016Disposed Off
Divisional Manager, Oriental Insurance Company Ltd., Hubli Vs Irshad Ahmed
Karnataka High Court · (2016) AAC 1821
Legal Services Authorities Act, 1987 — Section 21
High Courts21 Jun 2016Partly Allowed
National Insurance Co. Ltd., Bangalore Vs Smt. Severin Fernandes
Karnataka High Court · (2016) AAC 1808
Motor Vehicles Act, 1988 — Section 168
High Courts21 Jun 2016Disposed Off
M.V. Dinesh Kumar Vs Zilla Panchayat
Karnataka High Court · (2016) 4 AirKarR 702
Constitution of India, 1950 - Article 226
High Courts20 Jun 2016Allowed
Prashant alias Papya Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 682 : (2016) 4 KCCR 3119
Evidence Act, 1872 — Section 8
High Courts20 Jun 2016Disposed Off
Smt. K.J. Nirmala and Others - Petitioners @HASH The Secretary, Karnataka State Road Transport Authority, Bengaluru and another
Karnataka High Court · (2016) 6 KantLJ 264
Constitution of India, 1950 - Article 226Motor Vehicles Act, 1988 - Section 87(1)
High Courts17 Jun 2016Disposed Off
Dr. Vijaykumar Mane Vs Ministry of Health and Family Welfare
Karnataka High Court · (2017) 1 KantLJ 32
Indian Medical Council Act, 1956 - Section 11
High Courts17 Jun 2016Dismissed
Manohar Mallappa Sooranagi Vs Secretary Dept. Health and Family Welfare
Karnataka High Court · (2017) 2 AirKarR 213
Constitution of India, 1950 - Article 16, Article 311
High Courts17 Jun 2016Dismissed
Management of Gopalakrishna Textile Mills Pvt. Ltd. Vs K. Nagaraju Thindappa
Karnataka High Court · (2017) 1 AirKarR 422
Constitution of India, 1950 - Article 226
High Courts17 Jun 2016Dismissed
State Vs Gopalappagouda
Karnataka High Court · (2016) 3 AirKarR 749
Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 149, 302, 307
High Courts17 Jun 2016Dismissed
State of Karnataka Vs Smt. Saraswati alias Pallavi
Karnataka High Court · (2016) 3 AirKarR 628 : (2016) 5 KantLJ 289 : (2016) 4 KCCR 528
Penal Code, 1860 (IPC) — Section 300
High Courts17 Jun 2016Dismissed
Tukaram Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 401
High Courts17 Jun 2016Dismissed
K.P. Narayanan Kutty Vs State Bank of India
Karnataka High Court · (2016) 5 KantLJ 658 : (2016) 3 KCCR 2504
State Bank of India (Officers Service) Rules, 1992 — Rule 68(3)(ii)