COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 325 of 2,398

High Courts21 Apr 2016Dismissed

Union of India Vs Smt. Shankaramma

Karnataka High Court · (2017) 2 ACC 254 : (2016) 168 AIC 483 : (2016) ILRKarnataka 2597 : (2016) 5 KantLJ 166 : (2017) 1 TAC 597

Motor Vehicles Act, 1988 - Section 173(1)Railways Act, 1989 - Section 124A, 125, 161, 2(29)

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High Courts21 Apr 2016Dismissed

Ashwini D. Shetty and Others - Petitioners @HASH Subash Shetty and Others

Karnataka High Court · (2016) 6 KantLJ 318

Motor Vehicles Act, 1988 - Section 166

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High Courts20 Apr 2016Allowed

State By Tumkur Rural Police - Appellant @HASH Rajanna and Others

Karnataka High Court · (2016) 6 KantLJ 394

Criminal Procedure Code, 1973 (CrPC) - Section 378(1), Section 378(3)Penal Code, 1860 (IPC) - Section 114, Section 143, Section 147, Section 148, Section 149, Section 302, Section 307, Section 323, Section 324, Section 341, Section 504

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High Courts20 Apr 2016Dismissed

Ashok Vs Divisional Controller, KSRTC, Bijapur

Karnataka High Court · (2016) AAC 1463

Motor Vehicles Act, 1988 - Section 163A

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High Courts20 Apr 2016Allowed

Nagappa Vs Ranjit A. Patil

Karnataka High Court · (2016) AAC 1963

Motor Vehicles Act, 1988 — Section 168

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High Courts20 Apr 2016Disposed Off

Niloy alias Niloy Ghosh Vs Smt. Debolina

Karnataka High Court · (2016) 3 AirKarR 150

Constitution of India, 1950 - Article 226Hindu Marriage Act, 1955 - Section 24

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High Courts20 Apr 2016Allowed

Smt. Elvi Vs State of Karnataka

Karnataka High Court · (2016) 3 AirKarR 303

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High Courts20 Apr 2016Dismissed

Smt. Janet Shakunthala Maben Vs State of Karnataka

Karnataka High Court · (2016) 5 KantLJ 328

Karnataka Industrial Areas Development Act, 1966 — Section 28(1)

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High Courts18 Apr 2016Allowed

Mallappa Siddappa Pujari Vs State of Karnataka

Karnataka High Court · (2016) 3 AirKarR 379

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High Courts18 Apr 2016Allowed

Ambaji Vs State

Karnataka High Court · (2016) 3 AirKarR 226

Criminal Procedure Code, 1973 (CrPC) - Section 438

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High Courts18 Apr 2016Allowed

Branch Manager, The Oriental Insurance Co. Ltd. Vs Kashibai

Karnataka High Court · (2016) AAC 2266 : (2016) 3 AirKarR 641 : (2016) 4 CivilLJ 286 : (2016) ILRKarnataka 2197

Motor Vehicles Act, 1988 - Section 147, 163A

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High Courts18 Apr 2016Disposed Off

Jyotiram Vs Assistant Commissioner, Sub-Division, Belgaum

Karnataka High Court · (2016) 4 AirKarR 73 : (2016) ILRKarnataka 5539 : (2016) 3 KCCR 2483

Karnataka Civil Courts Act, 1964 — Section 19Karnataka High Court Act, 1961 — Section 5Land Acquisition Act, 1894 — Section 54

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High Courts13 Apr 2016Allowed

Muniswamy Vs State of Karnataka and another

Karnataka High Court · (2016) 3 AirKarR 111

Land Acquisition Act, 1894 - Section 16(2)

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High Courts13 Apr 2016Dismissed

V.K. Anand Vs Smt. S. Sujatha

Karnataka High Court · (2016) 4 AICLR 422 : (2016) 3 AirKarR 108 : (2016) 3 HLR 479

Criminal Procedure Code, 1973 (CrPC) - Section 125, 397

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High Courts13 Apr 2016Allowed

Ravikumar K.V. Vs State of Karnataka

Karnataka High Court · (2016) 4 KantLJ 462

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High Courts13 Apr 2016Dismissed

Smt. Chinnathaye Vs The Commissioner, Bangalore Development Authority, Bangalore

Karnataka High Court · (2016) 4 KantLJ 426

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High Courts13 Apr 2016Allowed

Deepak Kumar Vs Rathanlal

Karnataka High Court · (2016) 4 AICLR 416 : (2016) 4 AirKarR 138 : (2016) 3 KCCR 2024

Criminal Procedure Code, 1973 (CrPC) - Section 454(1)Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 201, 302, 304B, 306, 34, 498A

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High Courts12 Apr 2016Disposed Off

Karnataka Power Corporation Limited, Bangalore Vs EMTA Coal Limited and Others

Karnataka High Court · (2016) ILRKarnataka 4301 : (2016) 2 KCCR 1674

Coal Mines (Special Provisions) Act, 2015 - Section 11Constitution of India, 1950 - Article 226

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High Courts12 Apr 2016Partly Allowed

Chairman, C.B.E. & C. Vs Rajesh Exports Ltd.

Karnataka High Court · (2016) 338 ELT 207 : (2016) ILRKarnataka 3777

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High Courts12 Apr 2016Dismissed

Smt. Shashikala and others Vs K. Pushkar Rao since Dead by his L.Rs. and others

Karnataka High Court · (2016) AIR(Karnataka) 117

Evidence Act, 1872 - Section 118, 90

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