High Courts07 Jun 2016Dismissed
Bharathy K.G. Vs Branch Manager, Oriental Insurance Co. Ltd.
Karnataka High Court · (2016) AAC 1719
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 320 of 2,398
High Courts06 Jun 2016Dismissed
State of Karnataka Vs M/s. Chalukya Motors Private Limited, Gadag
Karnataka High Court · (2017) 1 CivilLJ 249 : (2016) ILRKarnataka 3795 : (2016) 3 KCCR 2795
Motor Vehicles Act, 1988 - Section 74(2)(xiii)
High Courts06 Jun 2016Allowed
Smt. B.N. Lakshmamma Vs Smt. T.G. Balamma
Karnataka High Court · (2016) 5 KantLJ 173
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, 151
High Courts06 Jun 2016Dismissed
Ramanjaneya Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 676 : (2016) 4 KCCR 527
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 300, 304B, 498A
High Courts06 Jun 2016Dismissed
C.S. Chandra Shekar Vs Smt. C.S. Amaravathi
Karnataka High Court · (2016) 4 KantLJ 607
High Courts06 Jun 2016Dismissed
Sharanappa Hallappa Halagi Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 808
Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Jun 2016Dismissed
Muthyalappa Chinnobanna Vs Smt. Pallakka Hanumanthappa
Karnataka High Court · (2016) AIR(Karnataka) 160 : (2017) 1 AirKarR 324 : (2017) 2 ICC 62
Specific Relief Act, 1963 — Section 34, 37
High Courts06 Jun 2016Dismissed
State of Karnataka Vs Subbanna Shivananjappa alias Kariyappa
Karnataka High Court · (2016) CriLJ 3702
Penal Code, 1860 (IPC) — Section 307, 324
High Courts06 Jun 2016Dismissed
N.B. Chethan Kumar Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 377 : (2016) 6 KantLJ 96
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Specific Relief Act, 1963 — Section 34
High Courts06 Jun 2016Dismissed
K.V. Sudarshan Vs The Director General of Police, Karnataka State, Bangalore
Karnataka High Court · (2016) 5 KantLJ 161
Constitution of India, 1950 - Article 227
High Courts03 Jun 2016Allowed
Anantha Padmanabha Bhat Vs Commissioner of Commercial Taxes in Karnataka Bengaluru
Karnataka High Court · (2016) 3 KCCR 311
Karnataka Value Added Tax Act, 2003 - Section 15(1), Section 39(1)Karnataka Value Added Tax Rules, 2005 - Rule 135(2)
High Courts03 Jun 2016Dismissed
Mallamma Vs K.A. Gururaj
Karnataka High Court · (2017) 2 KantLJ 251
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts03 Jun 2016Allowed
Choudawa Vs Marappa
Karnataka High Court · (2017) AAC 520
Employees Compensation Act, 1923 - Section 3, Section 4
High Courts03 Jun 2016Allowed
In re Tata Advanced Materials Ltd.
Karnataka High Court · (2016) 198 CompCas 551
Companies Act, 1956 — Section 100, 391, 394
High Courts03 Jun 2016Allowed
Shrikant Vs Mahantesh
Karnataka High Court · (2016) 150 FLR 810
Workmens Compensation Act, 1923 - Section 22, 4(1)(c), 4(1)(c)(ii)
High Courts02 Jun 2016Dismissed
A. Rajashekar Vs State of Karnataka
Karnataka High Court · (2016) 4 KantLJ 513
High Courts02 Jun 2016Partly Allowed
Minor Vasanthamma K. Mahadevappa - Appellant @HASH N.K. Sadashivappa Honnurappa and another
Karnataka High Court · (2016) AAC 2338
Motor Vehicles Act, 1988 - Section 147, Section 166
High Courts02 Jun 2016Allowed
Gurayya alias Gurumurthy Vs State
Karnataka High Court · (2017) 1 AICLR 463 : (2016) CriLJ 3999 : (2016) 4 Crimes 524 : (2016) 4 KantLJ 239
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts02 Jun 2016Allowed
Jameer Abdul Gani Vs State
Karnataka High Court · (2016) 3 AirKarR 494 : (2016) 4 KCCR 571
High Courts02 Jun 2016Dismissed
Doddalingaiah Vs Ramachandra, N.C.
Karnataka High Court · (2016) AAC 1714