High Courts24 Mar 2016Allowed
Aishwaryaheights Infra Private Limited, Bangalore - Petitioner @HASH State of Karnataka and Others
Karnataka High Court · (2016) 4 KantLJ 1
Karnataka Town and Country Planning Act, 1961 - Section 14-B
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 332 of 2,398
High Courts24 Mar 2016Dismissed
Dr. D. Chandrashekar - Petitioner @HASH State of Karnataka
Karnataka High Court · (2016) 4 KantLJ 167
Karnataka Civil Services (Classification, Control And Appeal) Rules, 1957 - Rule 15(2-B)
High Courts24 Mar 2016Allowed
Aishwaryaheights Infra Private Limited Vs The State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0335
Karnataka General Clauses Act, 1899 - Section 6Karnataka Town and Country Planning Act, 1961 - Section 10, Section 13, Section 14, Section 14-A, Section 14-B, Section 76-K
High Courts24 Mar 2016Dismissed
P. Ismail and Others - Petitioners @HASH The Karnataka State Road Transport Corporation, Central Office, Bangalore and Others
Karnataka High Court · (2016) 5 KantLJ 487
Constitution of India, 1950 - Article 226Karnataka Civil Services (General Recruitment) Rules, 1977 - Rule 3-B
High Courts24 Mar 2016Partly Allowed
Rathnamma and Others Vs Raghu B.G. and Others
Karnataka High Court · (2016) 03 KAR CK 0333
High Courts24 Mar 2016Disposed Off
Bharat Electronics Limited Vs State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0332
Karnataka Value Added Tax Act, 2003 - Section 39(1), Section 62
High Courts24 Mar 2016Dismissed
B.C. Ponnappa and Others Vs Sunitha Biddappa and Others
Karnataka High Court · (2016) 03 KAR CK 0331
Constitution of India, 1950 - Article 54
High Courts24 Mar 2016Disposed Off
United Precision Engineers Pvt. Ltd. Vs Kiocl Ltd.
Karnataka High Court · (2016) 03 KAR CK 0330
Karnataka Stamp Act, 1957 - Section 33, Section 33 (1), Section 34, Section 35, Section 36, Section 37, Section 37(1), Section 37(1) (2), Section 37(2), Section 38, Section 38 (2), Section 39, Section 40, Section 40 (1)
High Courts24 Mar 2016Allowed
Amar and Others Vs Vijaya Kumar and Others
Karnataka High Court · (2016) 03 KAR CK 0329
Criminal Procedure Code, 1973 (CrPC) - Section 200, Section 319Penal Code, 1860 (IPC) - Section 120-B, Section 149, Section 302
High Courts24 Mar 2016Dismissed
Munithayamma and Others Vs Nanjappa and Others
Karnataka High Court · (2016) 03 KAR CK 0328
Hindu Succession Act, 1956 - Section 6, Section 6(1), Section 6(5), Section 8
High Courts24 Mar 2016Allowed
R. Narayanaswamy Vs A.V. Narayana Swamy
Karnataka High Court · (2016) 3 AirKarR 690 : (2017) 1 CivilLJ 266 : (2016) 3 ICC 727 : (2016) ILRKarnataka 2130 : (2016) 3 KCCR 1935
Civil Procedure Code, 1908 (CPC) - Section 100, Section 96Specific Relief Act, 1963 - Section 10, Section 16, Section 20, Section 3
High Courts23 Mar 2016Allowed
Rajashree Vs State of Karnataka
Karnataka High Court · (2017) 1 AirKarR 449
Karnataka Municipalities (President and Vice-President) (Election) (Amendment) Rules, 2015 - Rule 13Karnataka Municipalities Act, 1964 - Section 42(2-A)(a)
High Courts23 Mar 2016Disposed Off
Chethan Bhaskar Shetty Vs Astrix Technologies Private Limited
Karnataka High Court · (2016) 197 CompCas 188 : (2016) 136 SCL 208
Companies Act, 1956 - Section 397, 398
High Courts23 Mar 2016Dismissed
Sri. Vasant, S/o Jagannatha Jannu, Aged: 54 years, Occ: Nil, R/o Kalamma Nagar, Near Civil Court, Yallapur, Uttar Kannada District Vs The Management of NWKRTC, U.K. Division, Rep. by its Divisional Controller, U.K. Division, Sirsi, Uttar Kan
Karnataka High Court · (2016) 2 AirKarR 648 : (2016) 4 KCCR 389 : (2017) LabLR 70 : (2016) LIC 3879
High Courts23 Mar 2016Dismissed
The Manager, Cholamandalam, M.S. General Insurance Co. Ltd. Vs Jagadevi and others
Karnataka High Court · (2016) AAC 1460
Motor Vehicles Act, 1988 - Section 147, 168
High Courts23 Mar 2016Dismissed
Smt. Rajamma Vs State of Karnataka
Karnataka High Court · (2016) AIR(Karnataka) 152 : (2017) 1 AirKarR 398
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 13, Order 3 Rule 2, 11Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 23, 50
High Courts23 Mar 2016Partly Allowed
National Insurance Company Ltd. Vs Manabasappa and others
Karnataka High Court · (2016) AAC 1468
Motor Vehicles Act, 1988 - Section 168
High Courts23 Mar 2016Partly Allowed
Vinodh B.A. Vs Sither Tsewang and Others
Karnataka High Court · (2016) 03 KAR CK 0319
Motor Vehicles Act, 1988 - Section 166
High Courts23 Mar 2016Disposed off
Regional Manager, National Insurance Company Ltd. and Others Vs Sunitha and Others
Karnataka High Court · (2016) 03 KAR CK 0318
High Courts23 Mar 2016Disposed Off
Narasamma and Others Vs The Managing Director, NWKSRTC, Gadag Division, Naragunda Unit and Others
Karnataka High Court · (2016) 03 KAR CK 0317
Motor Vehicles Act, 1988 - Section 166