High Courts16 Jun 2016Dismissed
Ashok R. Kalal Vs State of Karnataka
Karnataka High Court · (2017) 2 KantLJ 189
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 316 of 2,398
High Courts16 Jun 2016Dismissed
Divisional Controller, NWKRTC Vs Gangavva Chandrakant Talawar
Karnataka High Court · (2017) AAC 901 : (2017) ILRKarnataka 705
Motor Vehicles Act, 1988 - Section 166, Section 168
High Courts16 Jun 2016Partly Allowed
Smt. G. Pramila Vs H.V. Savamdaraju alias H.V. Raju
Karnataka High Court · (2016) 4 AICLR 682 : (2016) 3 AirKarR 602 : (2017) 1 Crimes 718 : (2017) 1 RCRCivil 589 : (2017) 1 RCRCriminal 465
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts16 Jun 2016Disposed Off
Smt. Godha Krishna Prasad Vs The Commissioner, Bruhath Bengaluru Mahanagara
Karnataka High Court · (2016) 5 KantLJ 305
Karnataka Municipal Corporations Act, 1976 — Section 461
High Courts16 Jun 2016Dismissed
New Mangalore Port Trust, Panambur, Mangalore - Petitioner @HASH Seagull Marine Services, Chennai and another
Karnataka High Court · (2016) 6 KantLJ 270
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 5Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 106
High Courts16 Jun 2016Disposed Off
Commissioner of Income-Tax Vs Karnataka Reddy Janasangha
Karnataka High Court · (2016) 389 ITR 229
Income Tax Act, 1961 - Section 11, Section 32
High Courts16 Jun 2016Dismissed
Principal Commissioner of Income-Tax Vs Telestar Investments P. Ltd.
Karnataka High Court · (2016) 387 ITR 248
Income Tax Act, 1961 — Section 111A
High Courts16 Jun 2016Dismissed
Principal Commissioner of Income-Tax Vs Sami Labs Ltd.
Karnataka High Court · (2016) 386 ITR 81
High Courts16 Jun 2016Allowed
Suresh Salariya Vs Smt. Rita Vijay Suri
Karnataka High Court · (2016) 5 KantLJ 307
Constitution of India, 1950 — Article 227
High Courts16 Jun 2016Dismissed
Chandra Vs Shivalinge Gowda
Karnataka High Court · (2016) AAC 1798
Motor Vehicles Act, 1988 — Section 166
High Courts16 Jun 2016Allowed
Hajee Issac Saheb Vs M/s. Indraje Latex Cetrifugal Rubber Factory
Karnataka High Court · (2016) 3 AirKarR 575 : (2016) 3 ICC 880
High Courts15 Jun 2016Dismissed
State of Karnataka Vs Ratanchand
Karnataka High Court · (2017) 2 AirKarR 494
Penal Code, 1860 (IPC) - Section 307, Section 326
High Courts15 Jun 2016Allowed
Smt. Pushpa Yeshwant Patil Vs State of Karnataka
Karnataka High Court · (2016) 4 AICLR 750 : (2016) 3 AirKarR 570 : (2017) 1 Crimes 663 : (2016) 3 HLR 587 : (2016) 5 KantLJ 87 : (2017) 1 RCRCivil 559 : (2017) 1 RCRCriminal 462
High Courts15 Jun 2016Dismissed
Indian Oil Corporation Limited Vs Karnataka State Road Transport Corporation
Karnataka High Court · (2016) 5 KantLJ 342
Karnataka Transparency in Public Procurements Act, 1999 — Section 4(g)
High Courts15 Jun 2016Dismissed
Smt. K. Seethamma Vs State of Karnataka
Karnataka High Court · (2017) 2 AirKarR 803 : (2016) ILRKarnataka 3499 : (2016) 4 KantLJ 592 : (2016) 3 KCCR 2539
High Courts15 Jun 2016Dismissed
State of Karnataka Vs Vijaya Bhima Chavan
Karnataka High Court · (2016) 3 AirKarR 694
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts15 Jun 2016Partly Allowed
Naishar A.U. S/o Usman Vs New India Assurance Co. Ltd., Bangalore
Karnataka High Court · (2016) AAC 1823
Motor Vehicles Act, 1988 — Section 168
High Courts15 Jun 2016Dismissed
South Central India Union of SDA, Bangalore and another - Petitioners @HASH Govt. of Karnataka and Another
Karnataka High Court · (2016) AIR(Karnataka) 185 : (2017) 1 AirKarR 349 : (2016) ILRKarnataka 3943 : (2016) 6 KantLJ 577 : (2016) 4 KCCR 362 : (2016) 4 KLT 82
Constitution of India, 1950 - Article 226, Article 25
High Courts15 Jun 2016Allowed
Earanna Alias Bonda Earanna Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 213 : (2016) ILRKarnataka 2886 : (2016) 5 KantLJ 81 : (2016) 4 KCCR 2868
Constitution of India, 1950 - Article 22(4)(a)Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 - Section 12(1), 13, 3(1), 8
High Courts15 Jun 2016Dismissed
Smt. Sarojamma Vs Vidyashankar
Karnataka High Court · (2016) 3 AirKarR 592 : (2016) 4 KCCR 3763
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 38