High Courts31 May 2016Disposed Off
Union of India Vs Oracle India Pvt. Ltd.
Karnataka High Court · (2016) 338 ELT 641
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 322 of 2,398
High Courts31 May 2016Dismissed
K. Chandra Prakash Shetty Vs The Deputy Commissioner
Karnataka High Court · (2016) 5 KantLJ 299
Karnataka Motor Vehicles Rules, 1989 — Rule 221Motor Vehicles Act, 1988 — Section 115
High Courts30 May 2016Allowed
Nagesh Vs Shivaramu
Karnataka High Court · (2017) AAC 339
Employees Compensation Act, 1923 - Section 4
High Courts30 May 2016Dismissed
State of Karnataka Vs Hanumantharaya
Karnataka High Court · (2017) 1 AirKarR 383
Penal Code, 1860 (IPC) - Section 302
High Courts30 May 2016Dismissed
State by Byatarayanapura Police Station Bengaluru Vs Prabhakar
Karnataka High Court · (2016) 4 AirKarR 70
Criminal Procedure Code, 1973 (CrPC) — Section 227, 397, 401Penal Code, 1860 (IPC) — Section 399, 402
High Courts30 May 2016Dismissed
State of Karnataka Vs Smt. N.M. Bhageerathi
Karnataka High Court · (2016) 4 AICLR 227 : (2016) 3 AirKarR 525
High Courts30 May 2016Disposed Off
Ganesh N. Shetty Vs Regional Transport Authority
Karnataka High Court · (2016) 4 KantLJ 597
High Courts25 May 2016Dismissed
Manyata Promoters Private Limited Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 306 : (2016) 4 KantLJ 464
High Courts24 May 2016Allowed
Smt. Meenakshi Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 405
High Courts19 May 2016Allowed
V. Chandrashekar Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 414 : (2016) 4 KCCR 561
High Courts17 May 2016Disposed Off
Dr. Ramendra Kumar Vs State of Karnataka
Karnataka High Court · (2016) 4 KantLJ 424
High Courts06 May 2016Disposed Off
Karnataka Fisheries Development Corporation Ltd. Vs The Deputy Secretary Bangalore Development Authority
Karnataka High Court · (2016) 3 AirKarR 738 : (2016) 4 KCCR 480 : (2016) 3 KCCR 2315
Bangalore Development Authority Act, 1976 — Section 38Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 2(e), 3
High Courts06 May 2016Dismissed
B. Ramesh Babu Vs State
Karnataka High Court · (2017) 1 Crimes 721 : (2016) 6 KantLJ 171 : (2017) 1 RCRCriminal 762
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts29 Apr 2016Disposed Off
Saraswathamma Vs State of Karnataka
Karnataka High Court · (2016) 5 KantLJ 171
Karnataka Industrial Areas Development Act, 1966 - Section 29(2)
High Courts29 Apr 2016Disposed Off
Pafco 2916 Inc. Vs Kingfisher Airlines Limited, Bengaluru
Karnataka High Court · (2017) AIR(Karnataka) 10 : (2016) 4 AirKarR 721 : (2017) 1 CivilLJ 486 : (2017) 1 ICC 378 : (2016) ILRKarnataka 4178
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 11
High Courts29 Apr 2016Disposed Off
Karnataka State Industrial Vs Rayaji Hospitals and Research Institute Pvt. Ltd.
Karnataka High Court · (2016) 4 AirKarR 265 : (2016) ILRKarnataka 2529 : (2016) 6 KantLJ 362 : (2016) 4 KCCR 3002
Constitution of India, 1950 — Article 14Karnataka Industrial Areas Development Act, 1966 — Section 14State Financial Corporations Act, 1951 — Section 29, 31
High Courts29 Apr 2016Dismissed
Smt. Shanta Vs State of Karnataka
Karnataka High Court · (2016) 4 AirKarR 222 : (2016) 6 KantLJ 101 : (2016) 3 KCCR 2670
Karnataka Industrial Areas Development Act, 1966 — Section 29(2)Karnataka Land Revenue Rules, 1966 — Rule 21(2)
High Courts28 Apr 2016Dismissed
Prof. H. Maheshappa Vs Hon''ble Governor of Karnataka
Karnataka High Court · (2016) 3 AirKarR 700 : (2016) ILRKarnataka 3000 : (2016) 3 KCCR 2120 : (2016) LIC 4376
Visveswaraya Technological University Act, 1994 — Section 11
High Courts28 Apr 2016Allowed
A. Ramakrishna Vs The Special Deputy Commissioner, Bangalore
Karnataka High Court · (2016) 4 KantLJ 419
High Courts28 Apr 2016Dismissed
Commissioner of Income-Tax Vs M/s. IBC Knowledge Park Pvt. Ltd.
Karnataka High Court · (2016) 287 CurTR 261 : (2016) 385 ITR 346
Income Tax Act, 1961 - Section 153A, 153C, 153D, 24, 32