High Courts12 Apr 2016Partly Allowed
M/s Ideb Euildcon Private Limited Vs Mr. Narinder Malik
Karnataka High Court · (2016) ACD 598 : (2016) 2 MadWNCri 132
Negotiable Instruments Act, 1881 (NI) - Section 138
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 326 of 2,398
High Courts12 Apr 2016Disposed Off
Alliance Business School Vs Madhukar G. Angur
Karnataka High Court · (2016) 4 KantLJ 390
High Courts12 Apr 2016Allowed
Kareppa Hanamant Sunagad Vs Tahasildar, Jamkhandi
Karnataka High Court · (2016) 4 AirKarR 814 : (2016) 4 CivilLJ 795 : (2017) 1 ICC 390 : (2016) ILRKarnataka 4757 : (2016) 3 KCCR 2251
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 32 (5)
High Courts12 Apr 2016Allowed
Md. Arif Vs P. Kamallal and another
Karnataka High Court · (2016) AAC 1456 : (2017) ACJ 1118
Motor Vehicles Act, 1988 - Section 168
High Courts12 Apr 2016Allowed
Jayaram M. Munishamappa Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 297
High Courts11 Apr 2016Allowed
Shri B.S Prakash Vs Shri T. Guaneshwar Rao
Karnataka High Court · (2016) 4 KCCR 2955
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 226
High Courts11 Apr 2016Allowed
Zareena Vs Mohamed Haneef
Karnataka High Court · (2017) 1 KantLJ 135
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts07 Apr 2016Dismissed
Mr. Thimmaiah Vs State of Karnataka and Another
Karnataka High Court · (2016) 4 AirKarR 203 : (2016) 4 KantLJ 275 : (2016) 2 KCCR 1563
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, 409, 420, 468, 471Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
High Courts07 Apr 2016Dismissed
Smt. Sushma S. Vs Harish Hosdurg.
Karnataka High Court · (2016) 2 AirKarR 721 : (2016) 4 ICC 398
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)
High Courts07 Apr 2016Allowed
Dr. K.S. Chandrakant Vs Union of India
Karnataka High Court · (2016) 3 AirKarR 820 : (2016) ILRKarnataka 2712 : (2016) 3 KCCR 2800
Administrative Tribunals Act, 1985 — Section 21
High Courts07 Apr 2016Partly Allowed
Gowardhan Swamy Vs Managing Director, VRL Logistic Ltd. and another
Karnataka High Court · (2016) AAC 1435
Motor Vehicles Act, 1988 - Section 168
High Courts07 Apr 2016Allowed
Kiran C. Vs Latha T.G.
Karnataka High Court · (2016) 2 AirKarR 728 : (2016) 2 HLR 156 : (2016) 2 KCCR 1539
Dowry Prohibition Act, 1961 - Section 3, Section 4Hindu Marriage Act, 1955 - Section 12(1)(a), Section 13(1)(ia), Section 9Penal Code, 1860 (IPC) - Section 323, Section 498A, Section 498-A, Section 506
High Courts07 Apr 2016Allowed
Ranganatha D. Vs Station House Officer, BMTF Police
Karnataka High Court · (2016) 4 AICLR 250 : (2016) 3 Crimes 583 : (2016) 4 KantLJ 162
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Apr 2016Dismissed
Ashwini Manoj Patil and Others Vs Bangalore Electricity Supply Company Limited (BESCOM)
Karnataka High Court · (2016) 04 KAR CK 0046
Constitution of India, 1950 - Article 226Electricity Act, 2003 - Section 161, Section 161 (2) (a)
High Courts07 Apr 2016Dismissed
Abraham T.J. - Appellant @HASH Nandi Economic Corridor Enterprises Limited, Bangalore and Others
Karnataka High Court · (2016) 4 KantLJ 190
Karnataka High Court Act, 1961 - Section 4
High Courts06 Apr 2016Allowed
L. Prabhuswamy Vs State of Karnataka
Karnataka High Court · (2017) ILRKarnataka 721 : (2016) 3 KCCR 2359
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts06 Apr 2016Dismissed
Y. Sharanappa Vs Balasu Subramanyam
Karnataka High Court · (2017) 1 AirKarR 498 : (2017) 2 ICC 160 : (2017) ILRKarnataka 383 : (2016) 5 KantLJ 309 : (2016) 3 KCCR 2814
Karnataka Stamp Act, 1957 — Article 5(e) (i), 34, 35
High Courts06 Apr 2016Allowed
Threja Vs Jayalaxmi
Karnataka High Court · (2016) ACD 455
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts05 Apr 2016Dismissed
Golalappa and Others Vs The State of Karnataka and Others
Karnataka High Court · (2016) 04 KAR CK 0042
Karnataka Panchayat Raj Act, 1993 - Section 117(d), Section 12, Section 13, Section 4, Section 43, Section 43-A, Section 48(4), Section 5
High Courts05 Apr 2016Dismissed
Commissioner of Income-tax and another - Appellants @HASH Himatsingka Seide Ltd.
Karnataka High Court · (2016) 388 ITR 463
Income Tax Act, 1961 - Section 14A, Section 36(L)(iii)Income Tax Rules, 1962 - Rule 8D