COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 338 of 2,398

High Courts15 Mar 2016Allowed

B. Sudhakara Vs The State

Karnataka High Court · (2016) 03 KAR CK 0221

Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 328, Section 330Penal Code, 1860 (IPC) - Section 302, Section 307, Section 84

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High Courts15 Mar 2016Dismissed

Managing Director, N.E.K.R.T.C. Vs Tanveer Chaudhary and another

Karnataka High Court · (2016) AAC 1753 : (2016) 3 AirKarR 241

Motor Vehicles Act, 1988 - Section 168

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High Courts15 Mar 2016Disposed off

Indian Institute of Management, Bangalore Vs State of Karnataka Dept. of Housing and Urban Development and Others

Karnataka High Court · (2016) 03 KAR CK 0219

Constitution of India, 1950 - Article 285Karnataka Municipal Corporations Act, 1976 - Section 10 (i), Section 110, Section 110 (i), Section 110(i), Section 110(j)

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High Courts15 Mar 2016Dismissed

United India Insurance Company Limited, Bangalore - Appellant @HASH Anjinappa and Others

Karnataka High Court · (2016) 4 KantLJ 233

Motor Vehicles Act, 1988 - Section 173

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High Courts15 Mar 2016Partly Allowed

United India Insurance Co. Ltd. Vs Anjinappa and Others

Karnataka High Court · (2016) 03 KAR CK 0217

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High Courts15 Mar 2016Dismissed

Mallesh Vs The State of Karnataka

Karnataka High Court · (2016) 03 KAR CK 0216

Penal Code, 1860 (IPC) - Section 201, Section 302, Section 376

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High Courts15 Mar 2016Disposed off

Gopal Simpi and Others Vs The State of Karnataka and Others

Karnataka High Court · (2016) 03 KAR CK 0215

Constitution of India, 1950 - Article 14, Article 226Contract Labour (Regulation and Abolition) Act, 1970 - Section 10, Section 10(1), Section 2(e)

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High Courts15 Mar 2016Allowed

Gowramma and Others Vs Munikrishnappa and Others

Karnataka High Court · (2016) 03 KAR CK 0214

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(a)Karnataka Land Reforms Act, 1961 - Section 132, Section 133

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High Courts15 Mar 2016Dismissed

S.M. Muniyappa Vs Papamma and Others

Karnataka High Court · (2016) 03 KAR CK 0213

Civil Procedure Code, 1908 (CPC) - Order 17 Rule XVII

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High Courts15 Mar 2016Allowed

Eramma w/o Nagadevappa And Others Vs K. Maremma w/o madapur Thippanna And Others

Karnataka High Court · (2016) 3 KantLJ 67

Karnataka Land Reforms Act, 1961 — Section 25, 55Karnataka Land Revenue Act, 1964 — Section 136(2)

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High Courts15 Mar 2016Partly Allowed

Rafik Vs Shanmukappa

Karnataka High Court · (2016) 151 FLR 166 : (2016) 3 KantLJ 306

Workmens Compensation Act, 1923 — Section 3, 30(1)

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High Courts15 Mar 2016Disposed Off

Lokesh Vs K.S.R.T.C. and Others

Karnataka High Court · (2016) 03 KAR CK 0210

Motor Vehicles Act, 1988 - Section 166, Section 18

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High Courts15 Mar 2016Partly Allowed

Sanjay, S/o Bapurao Lonkade Vs Management of NWKRTC, Hubli Division, Represented by its Divisional Controller, Hubli Division, Hubli

Karnataka High Court · (2016) 3 CLR 608 : (2016) 3 KantLJ 54

Industrial Disputes Act, 1947 — Section 10(1)(D)

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High Courts15 Mar 2016Disposed Off

N. Dinesh Since (Dead) By His L.Rs Vs Rakesh Ramakanth

Karnataka High Court · (2016) 164 AIC 727 : (2016) 3 AICLR 765 : (2016) 3 KantLJ 597

Criminal Procedure Code, 1973 (CrPC) - Section 378(4)Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts14 Mar 2016Allowed

Smt. Uma, W/o Viranagowda Patil, Aged about 40 years, Occ: Household, R/o Nallaharavi Village, Taluk Kalghatagi, District Dharwad and another. Vs M/s. Carvan Goods Careers (P) Limited, No. 12/A, 2nd Floor, 5th Cross Kalasipalya New Extension

Karnataka High Court · (2016) AAC 1466 : (2016) 2 AirKarR 629

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

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High Courts14 Mar 2016Dismissed

Divisional Manager, Oriental Insurance Co. Ltd., Belgaum Vs Hanamappa @ Hanumanta and Others

Karnataka High Court · (2016) 4 ACC 250 : (2016) 149 FLR 857 : (2016) LabLR 862 : (2016) 3 LLN 697 : (2016) 3 TAC 538

Workmens Compensation Act, 1923 — Section 2(1) (n), 3, 30, 4-A

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High Courts14 Mar 2016Partly Allowed

Punith B.V. Vs Nagaraju S.D. and Others

Karnataka High Court · (2016) 03 KAR CK 0205

Motor Vehicles Act, 1988 - Section 166

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High Courts14 Mar 2016Partly Allowed

Catering Inn Vs The Addl. Deputy Commissioner of Commercial Taxes

Karnataka High Court · (2016) 03 KAR CK 0204

Karnataka Sales Tax Act, 1957 - Section 17(1)(4) (ii), Section 17(4) (i), Section 17(4)(i), Section 17(4)(ii), Section 2(1)(k)

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High Courts14 Mar 2016Dismissed

Gujarat Co-operative Milk Marketing, Federation Limited Vs The Additional Commissioner of Commercial Taxes Zone-I

Karnataka High Court · (2016) 03 KAR CK 0203

Karnataka Sales Tax Act, 1957 - Section 12, Section 12-A, Section 22-A (1), Section 6

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High Courts14 Mar 2016Partly Allowed

Pradeep Kumar Vs The Divisional Controller K.S.R.T.C.

Karnataka High Court · (2016) 03 KAR CK 0202

Motor Vehicles Act, 1988 - Section 166

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