High Courts02 Jun 2016Allowed
Nagappa alias Nagaraj Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 671
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 304
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 321 of 2,398
High Courts02 Jun 2016Dismissed
Guruson Engineering Enterprises Vs Girishappa K.G.
Karnataka High Court · (2016) 3 CLR 601 : (2016) 151 FLR 595 : (2016) 4 KantLJ 602
High Courts02 Jun 2016Allowed
Smt. Shylamma Vs State of Karnataka
Karnataka High Court · (2016) ILRKarnataka 2725 : (2016) 3 KCCR 2661
Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 — Section 3
High Courts02 Jun 2016Dismissed
Madegowda Vs Mirza Abdul Hafeez
Karnataka High Court · (2016) 6 KantLJ 117
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts02 Jun 2016Allowed
Mallanna alias Mallikarjun Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 714
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts02 Jun 2016Disposed Off
Divisional Manager, National Insurance Co. Ltd., Haveri Vs Smt. Gangavva
Karnataka High Court · (2016) AAC 1965
Workmens Compensation Act, 1923 — Section 3, 4
High Courts02 Jun 2016Allowed
Smt. Meera Vs Nagesh
Karnataka High Court · (2016) 168 AIC 492 : (2016) ILRKarnataka 5093 : (2016) 5 KantLJ 237 : (2016) 3 KCCR 2797
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1 (u)Hindu Succession Act, 1956 — Section 6
High Courts02 Jun 2016Dismissed
Divisional Controller NEKRTC Vijayapur Division, Kalaburagi Vs Rangu Kusaba Lamani
Karnataka High Court · (2016) 4 AirKarR 122 : (2016) 4 KCCR 476 : (2016) LIC 4576
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33 C(2)
High Courts02 Jun 2016Dismissed
Management of NWKRTC Vs Siddalingayya M. Hiremath
Karnataka High Court · (2016) LabLR 891
Constitution of India, 1950 - Article 226
High Courts02 Jun 2016Partly Allowed
Parasuram Vs Paramajeethkaur
Karnataka High Court · (2016) AAC 1993
Workmens Compensation Act, 1923 — Section 4(l)(c)(ii)
High Courts01 Jun 2016Dismissed
Rudrappa Layappa alias Harijan Kamble Vs Riyaz Ahamed
Karnataka High Court · (2016) 3 AirKarR 675
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226
High Courts01 Jun 2016Dismissed
D. Uma Vs Development Commissioner (Handicrafts), New Delhi
Karnataka High Court · (2016) 3 KCCR 2791
High Courts01 Jun 2016Partly Allowed
Associated Managements of Government Recognised English Medium Schools Vs State of Karnataka
Karnataka High Court · (2016) 4 KantLJ 663
High Courts01 Jun 2016Allowed
Divisional Controller, NEKRTC Vs Late Revanappa
Karnataka High Court · (2016) 3 AirKarR 498 : (2016) LIC 3943
High Courts01 Jun 2016Allowed
Shantakumar Bhimasha Kakenavaru Vs State
Karnataka High Court · (2016) 3 AirKarR 349
High Courts01 Jun 2016Disposed Off
N.S. Govindraddi Vs Commissioner for Public Instructions, Dharwad
Karnataka High Court · (2016) 3 AirKarR 597 : (2016) LIC 4369
Constitution of India, 1950 — Article 226Karnataka Education Act, 1995 — Section 145
High Courts31 May 2016Allowed
Suresh Devidas Jadhav Vs State
Karnataka High Court · (2016) 4 AirKarR 706
Penal Code, 1860 (IPC) - Section 304
High Courts31 May 2016Dismissed
State of Karnataka Vs Kristayya
Karnataka High Court · (2016) 3 AirKarR 852
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 323, 324, 34, 504
High Courts31 May 2016Dismissed
M/s. Bhawanidas Ramdas and Sons Vs Smt. M.P. Namratha
Karnataka High Court · (2016) 4 AirKarR 135
Karnataka Rent Act, 1999 — Section 31(1)(a), 42(6)