High Courts29 Mar 2016Partly Allowed
Hanumanthaiah Vs M/s. Oriental Insurance Co. Ltd.
Karnataka High Court · (2016) AAC 1506
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 331 of 2,398
High Courts29 Mar 2016Dismissed
State by Maddur Police Vs Boregowda
Karnataka High Court · (2016) 03 KAR CK 0364
Penal Code, 1860 (IPC) - Section 114, Section 143, Section 147, Section 148, Section 149, Section 302, Section 34, Section 448, Section 506
High Courts29 Mar 2016Allowed
Srinivas Vs State by Chintamani Rural Police
Karnataka High Court · (2017) 1 KantLJ 119
Penal Code, 1860 (IPC) - Section 376(2)(f)
High Courts29 Mar 2016Disposed Off
Hemanagouda Vs Land Acquisition Officer and Assistant Commissioner, Koppal
Karnataka High Court · (2016) 3 KCCR 2577
Civil Procedure Code, 1908 (CPC) - Section 115Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 18(1), Section 18(1), Section 54(1)
High Courts28 Mar 2016Dismissed
Smt. A.H. Rashmi - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 4 KantLJ 218
High Courts28 Mar 2016Partly Allowed
Smt. Suma and others Vs Divisional Controller, Bangalore
Karnataka High Court · (2016) AAC 1395
Motor Vehicles Act, 1988 - Section 168
High Courts28 Mar 2016Disposed Off
Balappa Vs The Secretary Ministry of Home affairs Government of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0352
Constitution of India, 1950 - Article 21, Article 22 (5), Article 22(3)(b), Article 22(5)Karnataka Police Act, 1963 - Section 2(g), Section 7(1), Section 78(3), Section 8
High Courts28 Mar 2016Allowed
B.M. Upendra Kumar Vs State of Karnataka and Another
Karnataka High Court · (2016) ILRKarnataka 2101 : (2016) 2 KCCR 1698
Constitution of India, 1950 - Article 226Karnataka Land Reforms Act, 1961 - Section 79A, 79B
High Courts28 Mar 2016Disposed Off
Sunilkumar @ Chikka and Others - Appellants @HASH State of Karnataka
Karnataka High Court · (2016) 5 KantLJ 461
Penal Code, 1860 (IPC) - Section 395, Section 398
High Courts28 Mar 2016Allowed
Syed Nishat Quadri Vs The Chief Executive Officer, the Karnataka State Board of Wakfs and Others
Karnataka High Court · (2016) 03 KAR CK 0349
Waqf Act, 1995 - Section 65, Section 65(1)
High Courts28 Mar 2016Dismissed
H.A. Hammabba Vs State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0348
Constitution of India, 1950 - Article 21, Article 22(3)(b), Article 22(5)
High Courts28 Mar 2016Dismissed
Manager, National Insurance Co. Ltd. Vs Rasheed Khan
Karnataka High Court · (2016) AAC 2254 : (2016) 3 AirKarR 578 : (2016) ILRKarnataka 1941
Motor Vehicles Act, 1988 - Section 149(2), 166
High Courts24 Mar 2016Allowed
M.L. Girish Vs State and Others
Karnataka High Court · (2016) 03 KAR CK 0345
Criminal Procedure Code, 1973 (CrPC) - Section 465, Section 482Penal Code, 1860 (IPC) - Section 363Prevention of Corruption Act, 1988 - Section 10, Section 11, Section 13, Section 13(1) (d), Section 13(1)(d), Section 13(2), Section 1
High Courts24 Mar 2016Dismissed
Thimma Vs State of Karnataka
Karnataka High Court · (2016) 03 KAR CK 0344
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, Section 309
High Courts24 Mar 2016Dismissed
Amrith Raj V. and Others Vs Registrar, Visvesvaraya Technological University and Others
Karnataka High Court · (2016) 03 KAR CK 0343
Constitution of India, 1950 - Article 14, Article 226, Article 227
High Courts24 Mar 2016Dismissed
P. Ismail and Others Vs The State Road Transport Karnataka Corporation and Others
Karnataka High Court · (2016) 03 KAR CK 0342
High Courts24 Mar 2016Disposed Off
United Precision Engineers Pvt. Ltd. Vs KIOCL Ltd.
Karnataka High Court · (2016) ILRKarnataka 1707 : (2016) 4 KantLJ 34
Karnataka Stamp Act, 1957 - Section 34, 35, 37, 38, 39
High Courts24 Mar 2016Allowed
SEW Infrastructures Ltd. Vs The State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0340
Andhra Pradesh Value Added Tax Act, 2005 - Section 4(7)Constitution of India, 1950 - Article 366(29A)(b)Karnataka Value Added Tax Act, 2003 - Section 3(1), Section 36, Section 4, Section 4(7), Section 72(2)
High Courts24 Mar 2016Disposed Off
Emta Coal Limited and Others Vs Karnataka Power Corporation Limited
Karnataka High Court · (2016) 2 AirKarR 633 : (2016) ILRKarnataka 2025 : (2016) 4 KantLJ 43
Constitution of India, 1950 - Article 14, Article 15Penal Code, 1860 (IPC) - Section 120B, Section 420Prevention of Corruption Act, 1988 - Section 13(1)(d)
High Courts24 Mar 2016Dismissed
B.C. Ponnappa and another - Appellants @HASH Smt. Sunitha Biddappa and Others
Karnataka High Court · (2016) 167 AIC 367 : (2016) 3 ICC 684 : (2016) 4 KantLJ 184
Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Article 54