High Courts22 Mar 2016Dismissed
Shyam Vs State of Karnataka
Karnataka High Court · (2016) 03 KAR CK 0293
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 201, Section 302
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 334 of 2,398
High Courts22 Mar 2016Dismissed
Uday Kumar Vs Anantha Ramlu
Karnataka High Court · (2016) 03 KAR CK 0292
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts22 Mar 2016Allowed
Dr. Digambareppa Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 18 : (2016) 149 FLR 700 : (2016) 4 KCCR 550 : (2016) LabLR 750
Minimum Wages Act, 1948 — Section 22Minimum Wages Rules, 1950 — Rule 22(4), 28(2), 29(1), 29(5)
High Courts22 Mar 2016Allowed
M/s. Pioneer Marketing Vs State of Karnataka
Karnataka High Court · (2016) ILRKarnataka 2785
Karnataka Value Added Tax Act, 2003 — Section 4(1)(b)
High Courts22 Mar 2016Allowed
Ben Salmon and Others Vs State of Karnataka
Karnataka High Court · (2016) 149 FLR 714 : (2016) LabLR 746
Contract Labour (Regulation and Abolition) Act, 1970 — Section 25, 26, 27
High Courts21 Mar 2016Allowed
Siddanna Vs Basaya Bommaligayya
Karnataka High Court · (2017) 2 AICLR 68 : (2017) 1 AirKarR 375
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 499, Section 500
High Courts21 Mar 2016Disposed off
Anna Rao S. Muttathi Vs The State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0288
High Courts21 Mar 2016Allowed
Kalappa alias Kallappa Hanumantappa Kamakeri Vs State of Karnataka
Karnataka High Court · (2016) 4 AICLR 599 : (2016) 3 AirKarR 227
Criminal Procedure Code, 1973 (CrPC) - Section 457
High Courts21 Mar 2016Allowed
The Divisional Manager, National Insurance Co. Ltd., Gulbarga Vs Sabanna, Mallappa and Others
Karnataka High Court · (2016) AAC 1156
Motor Vehicles Act, 1988 — Section 166, 168
High Courts21 Mar 2016Partly Allowed
K. K. Jayaramaiah Vs M/s. The Oriental Insurance Co. Ltd., Banglore and another
Karnataka High Court · (2016) AAC 1155
Motor Vehicles Act, 1988 — Section 166, 168
High Courts21 Mar 2016Disposed Off
Pandu Vithal Mullur Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 154 : (2016) 4 KCCR 565
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts21 Mar 2016Dismissed
Hanumanthappa Vs Central Bureau of Investigation by its Superintendent Police.
Karnataka High Court · (2016) 2 AirKarR 627 : (2016) 3 KCCR 262
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts21 Mar 2016Disposed off
Anjuman-E-Islam and Others Vs The State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0161
High Courts21 Mar 2016Dismissed
Narasimha and Others Vs Manoj Kumar S. and Others
Karnataka High Court · (2016) 03 KAR CK 0160
Arbitration and Conciliation Act, 1996 - Section 8, Section 8(2)
High Courts21 Mar 2016Allowed
Siddanna and Others Vs Bassayya
Karnataka High Court · (2016) 03 KAR CK 0159
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 190, Section 200, Section 482Penal Code, 1860 (IPC) - Section 109, Section 120B, Section 499, Section 500
High Courts21 Mar 2016Disposed Off
Bhaskar Industrial Development Limited, Kolkata Vs South Western Railway, Hubballi
Karnataka High Court · (2016) 4 AirKarR 197 : (2016) ILRKarnataka 4136 : (2016) 3 KCCR 2285
Arbitration and Conciliation Act, 1996 — Section 34
High Courts21 Mar 2016Partly Allowed
The Oriental Insurance Co. Ltd., Madras Vs Smt. Shanthamma
Karnataka High Court · (2016) AAC 2423
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts21 Mar 2016Disposed Off
Narasimha and Others - Petitioners @HASH Manoj Kumar S. and Others
Karnataka High Court · (2016) 4 KantLJ 84
Arbitration and Conciliation Act, 1996 - Section 8
High Courts21 Mar 2016Dismissed
Sandeepani Niketan Education Society, Geddalahalli, Bangalore - Petitioner @HASH N. Nanjappa and another
Karnataka High Court · (2016) 4 KantLJ 68
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 97
High Courts21 Mar 2016Partly Allowed
Deda Ram Vs M.N. Padmanabha and another
Karnataka High Court · (2016) AAC 1258
Motor Vehicles Act, 1988 — Section 168