High Courts15 Jun 2016Dismissed
A. Naveenchandra Vs Karnataka Neeravari Nigam Limited
Karnataka High Court · (2016) 6 KantLJ 529
Karnataka Transparency in Public Procurements Act, 1999 - Section 4(e)
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 317 of 2,398
High Courts15 Jun 2016Dismissed
B. Srinivas Byrappa Vs D.K. Venkatarama Kondappa
Karnataka High Court · (2016) 4 AICLR 168 : (2016) 3 AirKarR 561 : (2016) 5 KantLJ 526
High Courts15 Jun 2016Disposed Off
Sri N. Chandra Reddy Vs State of Karnataka
Karnataka High Court · (2016) ILRKarnataka 3275 : (2016) 6 KantLJ 532 : (2016) 4 KCCR 2860
Karnataka Land Revenue Act, 1964 — Section 136(2)
High Courts14 Jun 2016Disposed Off
Asif Pasha Vs Commissioner, Mysore City Corporation, Mysore
Karnataka High Court · (2016) ILRKarnataka 3871 : (2016) 3 KCCR 2550
Constitution of India, 1950 - Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 - Section 3, Section 4
High Courts14 Jun 2016Dismissed
New India Assurance Company Limited Vs Maruti
Karnataka High Court · (2017) AAC 379
Workmens Compensation Act, 1923 - Section 3
High Courts14 Jun 2016Dismissed
M/s National Insurance Company Limited Vs R.T. Asha
Karnataka High Court · (2017) AAC 384
Motor Vehicles Act, 1988 - Section 166
High Courts14 Jun 2016Dismissed
K. Mallikarjuna Vs Karnataka Food and Civil Supplies Corporation Ltd.
Karnataka High Court · (2016) 3 CLR 605 : (2016) 151 FLR 1050 : (2016) ILRKarnataka 3989 : (2016) 3 KCCR 2499
Industrial Disputes Act, 1947 — Section 10(1), 11A
High Courts14 Jun 2016Dismissed
M/s. Sunvik Steels Pvt. Ltd. Vs Union of India
Karnataka High Court · (2016) 4 AirKarR 705 : (2016) ILRKarnataka 3589 : (2016) 4 KCCR 3779
Constitution of India, 1950 — Article 226
High Courts14 Jun 2016Dismissed
AD Lavanya Prasad Vs Joint Commissioner, Bruhut Bangaluru Mahanagara Palike (East)
Karnataka High Court · (2016) 3 AirKarR 429
High Courts14 Jun 2016Partly Allowed
Smt. S. Gurushanthamma Vs Commissioner, Collegiate Education, Bangalore
Karnataka High Court · (2016) 3 AirKarR 493 : (2016) LIC 3937
High Courts14 Jun 2016Allowed
Naveed Ahmed Vs Karnataka Bank Ltd.
Karnataka High Court · (2017) 172 AIC 741 : (2016) 4 AirKarR 189 : (2016) ILRKarnataka 3848 : (2016) 6 KantLJ 647 : (2016) 4 KCCR 3809
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10Constitution of India, 1950 — Article 226
High Courts14 Jun 2016Dismissed
Sumedha R. Bhosekar Vs Union of India
Karnataka High Court · (2016) 3 AirKarR 412
High Courts14 Jun 2016Disposed Off
B.V. Srikumar Vs The Chief Conservator of Forest
Karnataka High Court · (2017) AIR(Karnataka) 3 : (2017) 7 FLT 62 : (2016) 5 KantLJ 563 : (2016) 4 KCCR 3110
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 13Forest (Conservation) Act, 1980 — Section 2
High Courts14 Jun 2016Partly Allowed
T.M.V. Nataraj Vs R. Dhanabalan
Karnataka High Court · (2016) AAC 1829
Motor Vehicles Act, 1988 — Section 168
High Courts14 Jun 2016Dismissed
Director, Watershed Development Programme, Vs R. Omkarappa
Karnataka High Court · (2017) 1 CLR 514 : (2016) 150 FLR 744 : (2016) LabLR 1189 : (2016) 4 LLN 429
Minimum Wages Act, 1948 - Section 3
High Courts14 Jun 2016Allowed
The Divisional Manager, M/s The Oriental Insurance Company Limited Vs A. Shiva Kumar
Karnataka High Court · (2017) 1 CLR 787 : (2016) 151 FLR 779 : (2016) 5 KantLJ 251 : (2017) LabLR 448
Employees Compensation Act, 1923 — Section 30(1), 30(1)(c)(ii)
High Courts13 Jun 2016Disposed Off
M.R. Pattabhiram and Others - Petitioners @HASH State of Karnataka and Others
Karnataka High Court · (2016) 6 KantLJ 330
Constitution of India, 1950 - Article 226Karnataka Land Revenue Rules, 1966 - Rule 21(2)
High Courts13 Jun 2016Disposed Off
Smt. G.R. Vijayalakshmi Vs State of Karnataka
Karnataka High Court · (2016) 5 KantLJ 239
Karnataka Land Revenue Rules, 1966 — Rule 21(2)
High Courts13 Jun 2016Allowed
M. Nagesh Suvarna Vs Narayana
Karnataka High Court · (2016) 4 AirKarR 163 : (2016) 4 CivilLJ 890 : (2016) 4 ICC 330 : (2016) ILRKarnataka 4252 : (2016) 6 KantLJ 68
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts10 Jun 2016Disposed Off
M/s. Akshay Eminence Developers Pvt. Ltd. Vs Additional Commissioner of Commercial Taxes, Zone-1
Karnataka High Court · (2016) ILRKarnataka 5527 : (2016) 3 KCCR 315
Karnataka Value Added Tax Act, 2003 - Section 63