COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 336 of 2,398

High Courts17 Mar 2016Disposed Off

M.A. Ayyappan - Petitioner @HASH State of Karnataka and Others

Karnataka High Court · (2016) 4 KantLJ 134

Karnataka Scheduled Castes and Scheduled Tribes and Other Backward Classes (Reservation of Appointments, Etc.) Act, 1990 - Section 4C(2)

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High Courts17 Mar 2016Dismissed

The Divisional Manager, New India Assurance Company Ltd., Hubli Vs Manjunath alias Manjayya and another

Karnataka High Court · (2016) AAC 1290

Employees Compensation Act, 1923 — Section 3

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High Courts17 Mar 2016Disposed off

The Management of Basaveshwar Vidyavardhaka Sangha and Others Vs Somashekhar Sangappa Jidagi and Others

Karnataka High Court · (2016) 03 KAR CK 0260

Industrial Disputes Act, 1947 - Section 33C(2)

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High Courts17 Mar 2016Dismissed

Managing Director, KSRTC, Bangalore Vs Raju

Karnataka High Court · (2016) AAC 1342

Motor Vehicles Act, 1988 — Section 168

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High Courts17 Mar 2016Dismissed

Gangahutchaiah Vs Jayamma and Others

Karnataka High Court · (2016) 03 KAR CK 0258

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 18, Order 21 Rule 11, Order 21 Rule 35, Section 151, Section 54

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High Courts17 Mar 2016Dismissed

United India Insurance Co. Ltd. and Others Vs Dyavanagouda and Others

Karnataka High Court · (2016) AAC 1356

Employees Compensation Act, 1923 - Section 1, Section 2 (1)(n)

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High Courts17 Mar 2016Partly Allowed

Jaganath Vs Puttappa and another

Karnataka High Court · (2016) AAC 1277

Motor Vehicles Act, 1988 — Section 168

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High Courts17 Mar 2016Partly Allowed

Managing Director, KSRTC Central Offices, Bangalore Vs Rathnama

Karnataka High Court · (2016) AAC 1268

Motor Vehicles Act, 1988 — Section 168

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High Courts17 Mar 2016Partly Allowed

Govindappa Vs Alijin and another

Karnataka High Court · (2016) AAC 1344

Motor Vehicles Act, 1988 — Section 149 (2)

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High Courts17 Mar 2016Dismissed

Commissioner of Income-Tax Vs Kishore Rao

Karnataka High Court · (2016) 387 ITR 196

Income Tax Act, 1961 — Section 40(A)(IA)

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High Courts17 Mar 2016Partly Allowed

M/s. ICICI Lombard General Insurance Company Ltd., Bangalore Vs Eranna and another

Karnataka High Court · (2016) AAC 1198

Motor Vehicles Act, 1988 — Section 147, 166

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High Courts17 Mar 2016Dismissed

Shettara Basappa and Others Vs Khasim Khan and Others

Karnataka High Court · (2016) 2 AirKarR 590 : (2016) 4 CivilLJ 277 : (2016) 2 ICC 425

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9, Section 100

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High Courts17 Mar 2016Disposed off

M.A. Ayyappan Vs State of Karnataka

Karnataka High Court · (2016) 03 KAR CK 0250

Karnataka Scheduled Castes and Scheduled Tribes and Other Backward Classes (Reservation of Appointments, Etc.) Act, 1990 - Section 4-C(2)

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High Courts17 Mar 2016Dismissed

Chidananda Vs The State of Karnataka

Karnataka High Court · (2016) 03 KAR CK 0249

Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 25, Section 26, Section 27, Section 8

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High Courts17 Mar 2016Dismissed

The Commissioner of Income Tax, Mangalore Vs Kishore Rao and Others

Karnataka High Court · (2016) 03 KAR CK 0248

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High Courts17 Mar 2016Allowed

Gopi and Others Vs Balaji and Others

Karnataka High Court · (2016) 03 KAR CK 0247

Penal Code, 1860 (IPC) - Section 149, Section 201, Section 302, Section 34

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High Courts17 Mar 2016Dismissed

Madaiah Bin Doddamadaiah and Others Vs State of Karnataka and Others

Karnataka High Court · (2016) 03 KAR CK 0246

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 1Land Acquisition Act, 1894 - Section 11, Section 4(1)

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High Courts17 Mar 2016Dismissed

N. Venkataramana Prabhu Vs J.F. Castelino

Karnataka High Court · (2016) ACD 424

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 Mar 2016Allowed

Venkatesh Vs National Insurance Co. Ltd. and Others

Karnataka High Court · (2016) AAC 1248 : (2017) ACJ 1333

Motor Vehicles Act, 1988 - Section 166

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High Courts17 Mar 2016Disposed Off

Vishwabharathi House Building Co-operative Society Ltd. Vs The State of Karnataka and Others

Karnataka High Court · (2016) 03 KAR CK 0243

Karnataka Co-operative Societies Act, 1959 - Section 64

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