High Courts23 Mar 2016Dismissed
T. Molly and Others Vs N.R. Suresh Kumar
Karnataka High Court · (2016) 03 KAR CK 0316
Karnataka Rent Act, 1999 - Section 27(2)(e)(g)(h)
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 333 of 2,398
High Courts23 Mar 2016Disposed Off
Shashidhar and Others Vs The State and Others
Karnataka High Court · (2016) 03 KAR CK 0314
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 399, Section 401, Section 402
High Courts23 Mar 2016Dismissed
The Chief Traffic Manager BMTC Vs Mohanlal Rathod
Karnataka High Court · (2016) 03 KAR CK 0313
Constitution of India, 1950 - Article 226, Article 227Industrial Disputes Act, 1947 - Section 10, Section 10(4A), Section 31, Section 31 (1), Section 31(1), Section 33, Section 33(2)(b), Section 33(C)(2), Section 33A, Section 33-A, Section 33
High Courts23 Mar 2016Dismissed
The Chief Traffic Manager, BMTC Vs Mohanlal Rathod
Karnataka High Court · (2016) 151 FLR 1057 : (2016) 5 KantLJ 603
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(4 A), 33(2)(b)
High Courts23 Mar 2016Allowed
L.G. Raghunath - Petitioner @HASH The Managing Director, Karnataka State Road Transport Corporation, Bangalore and another
Karnataka High Court · (2016) 4 KantLJ 174
Karnataka State Road Transport Corporation Servants (Conduct and Discipline) Regulations, 1971 - Regulation 22
High Courts23 Mar 2016Dismissed
Gurumurthayya Vs Venkatesh Ramachandra Janadri and another.
Karnataka High Court · (2016) 2 AirKarR 719 : (2016) 4 ICC 577 : (2016) 4 KCCR 3747
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts23 Mar 2016Partly Allowed
Prakash Chand P. Jain Vs B.S. Veerabhadraiah and Others
Karnataka High Court · (2016) AIRCC 1929 : (2016) 2 AirKarR 677 : (2016) 3 ICC 719 : (2016) 4 KantLJ 244
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 27, Order 21 Rule 97, Order 21 Rule 98, Section 151Karnataka Stamp Act, 1957 - Section 33, Section 34Registration Act, 1908 - Section 17(1)
High Courts23 Mar 2016Allowed
Vilas Vs State of Karnataka
Karnataka High Court · (2016) AIR(Karnataka) 157 : (2017) 1 AirKarR 481
Constitution of India, 1950 — Article 243TKarnataka Municipalities (President and Vice-President) Election (Amendment) Rules, 2015 — Rule 13Karnataka Municipalities Act, 1964 — Section 42(2A)
High Courts22 Mar 2016Allowed
C. Balakrishna Vs C. Muniraju and Others
Karnataka High Court · (2016) 03 KAR CK 0305
Evidence Act, 1872 - Section 106Motor Vehicles Act, 1988 - Section 134
High Courts22 Mar 2016Dismissed
The New India Assurance Co. Ltd. Vs H. Hussain and others
Karnataka High Court · (2016) 4 ACC 188 : (2016) 150 FLR 98 : (2016) LabLR 546 : (2016) 3 TAC 663
Employees Compensation Act, 1923 — Section 2(c), 30, 4(1)(c)(ii)
High Courts22 Mar 2016Dismissed
Yemanura Vs Union Bank of India
Karnataka High Court · (2016) 151 FLR 336 : (2016) 4 KantLJ 406 : (2017) LabLR 273 : (2016) 4 LLN 421
High Courts22 Mar 2016Dismissed
Principal Commr. of C.E., Bangalore-I Vs Wipro GE Medical Systems P. Ltd.
Karnataka High Court · (2016) 337 ELT 51
High Courts22 Mar 2016Dismissed
Commissioner of Income-Tax Vs Gulbarga Electricity Supply Co. Ltd.
Karnataka High Court · (2016) 386 ITR 622
Income Tax Act, 1961 - Section 194J
High Courts22 Mar 2016Allowed
C. Balakrishna Vs C. Muniraju
Karnataka High Court · (2016) AAC 1715 : (2017) ACJ 1168 : (2016) ILRKarnataka 2000 : (2016) 3 KCCR 2165
High Courts22 Mar 2016Dismissed
Commissioner of Income Tax and Another - Appellants @HASH Fosroc Chemicals India (P) Ltd.
Karnataka High Court · (2016) 290 CurTR 221
Income Tax Act, 1961 - Section 260A, Section 92C
High Courts22 Mar 2016Dismissed
The Commissioner of Income Tax, LTU and Others Vs Fosroc Chemicals India Pvt. Ltd.
Karnataka High Court · (2016) 03 KAR CK 0298
Income Tax Act, 1961 - Section 92
High Courts22 Mar 2016Dismissed
K.A. Suresh Vs R. Girish
Karnataka High Court · (2016) 166 AIC 471 : (2016) 3 ICC 680 : (2016) 4 KantLJ 157
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 226
High Courts22 Mar 2016Disposed Off
Deepak Apparels Pvt. Ltd. and Others Vs City Union Bank Ltd. and Others
Karnataka High Court · (2017) ACD 245 : (2016) AIR(Karnataka) 101 : (2016) 3 AirKarR 199 : (2016) 3 BankJ 707 : (2016) 4 BC 494 : (2016) 3 DCR 703 : (2016) 2 DRTC 594 : (2016) ILRKarnataka 1805 : (2016) 2 KCCR 1130 : (2016) 3 KLT 18 : (2017) 1 NIJ 565 : (2016) 5 RCRCivil 886
Central Excises and Salt Act, 1944 - Section 35-GConstitution of India, 1950 - Article 141, Article 225, Article 226, Article 227, Article 32Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 20, Section 22
High Courts22 Mar 2016Disposed Off
Vishwanath Vs The State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0295
Constitution of India, 1950 - Article 14
High Courts22 Mar 2016Disposed off
Bhairavi Pumps Pvt. Ltd. and Others Vs The State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0294