High Courts11 Mar 2016Allowed
Channagiri and Others Vs The Managing Director, K.S.R.T.C.
Karnataka High Court · (2016) 03 KAR CK 0180
Hindu Succession Act, 1956 - Section 8(b)Motor Vehicles Act, 1988 - Section 166
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 340 of 2,398
High Courts11 Mar 2016Dismissed
The Commissioner of Income Tax and Others Vs Microlabs Ltd.
Karnataka High Court · (2016) 383 ITR 490
Income Tax Act, 1961 - Section 14A, Section 154, Section 35, Section 35(2AB), Section 35(2AB)(3)
High Courts11 Mar 2016Dismissed
D.R. Mahesharappa Vs M/s. Iffco Tokyo Gen. Insu. Co. Ltd. and another
Karnataka High Court · (2016) AAC 1439
Motor Vehicles Act, 1988 - Section 168
High Courts11 Mar 2016Disposed Off
K. Sathyanarayana - Appellant @HASH Regional Manager, National Insurance Co. Ltd. Bangalore and another
Karnataka High Court · (2016) AAC 2327
Motor Vehicles Act, 1988 - Section 166
High Courts11 Mar 2016Allowed
Arihant Aluminium Corporation - Appellant @HASH Assistant Commissioner of Income-Tax
Karnataka High Court · (2016) 388 ITR 450
Income Tax Act, 1961 - Section 153C, Section 158BC
High Courts11 Mar 2016Partly Allowed
Nandini Dinesh Shingte Vs M/s NGEF Ltd., (In Liqn)
Karnataka High Court · (2016) 198 CompCas 299 : (2016) ILRKarnataka 3713 : (2016) 3 KCCR 314
Companies Act, 1956 — Section 535
High Courts11 Mar 2016Dismissed
Virendra N. Doshi and another Vs Aphelion Services Ltd.
Karnataka High Court · (2016) ACD 407
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Mar 2016Allowed
Karnataka State Financial Corporation Vs M/s. Madhu Paper Mills Private Ltd.
Karnataka High Court · (2016) 3 AirKarR 744
State Financial Corporations Act, 1951 — Section 31(1)
High Courts11 Mar 2016Dismissed
Divisional Manager, NWKRTC Vs Mallappa Yallappa Konannavar and Others
Karnataka High Court · (2016) AAC 1345
Motor Vehicles Act, 1988 — Section 168
High Courts10 Mar 2016Allowed
Doddakere Tank Bund Site Owner''s Welfare and Development Association Vs The Deputy Commissioner, Mysore District and Others
Karnataka High Court · (2016) 03 KAR CK 0151
Karnataka Urban Development Authorities Act, 1987 - Section 32
High Courts10 Mar 2016Allowed
Mr. Umar Abdul Sattar Vahedna and Others Vs State of Karnataka.
Karnataka High Court · (2016) 2 AirKarR 650 : (2016) 4 KCCR 392
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 448, 504, 506
High Courts10 Mar 2016Allowed
Kullaiah and Others Vs State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0149
High Courts10 Mar 2016Dismissed
C. Narasappa Vs State of Karnataka and Others
Karnataka High Court · (2016) 03 KAR CK 0148
Karnataka Land Reforms Act, 1961 - Section 48(1)(A), Section 77-APenal Code, 1860 (IPC) - Section 302
High Courts10 Mar 2016Disposed Off
K.M. Chikkathayamma and Others Vs The State of Karnataka and Others
Karnataka High Court · (2016) 2 AirKarR 737 : (2016) ILRKarnataka 1603 : (2016) 4 KCCR 523
Atomic Energy Act, 1962 - Section 21Coal Bearing Areas (Acquisition and Development) Act, 1957 - Section 13, Section 14Constitution of India, 1950 - Article 14, Article 141, Article 19, Article 19(1)(f), Article 19(f), Article 226, A
High Courts10 Mar 2016Disposed Off
Surfaraz Ahmed Shah and Others Vs Shankrappa and Others
Karnataka High Court · (2016) 03 KAR CK 0146
Motor Vehicles Act, 1988 - Section 166
High Courts10 Mar 2016Allowed
State by Jayalakshmifuram Police Station Vs N. Shivabasavanna Alias Basava
Karnataka High Court · (2016) 3 KantLJ 649 : (2016) 5 RCRCriminal 785
Penal Code, 1860 (IPC) - Section 343, 366, 376, 506Protection of Children from Sexual Offences Act, 2012 - Section 29, 4, 6
High Courts10 Mar 2016Allowed
S.V. Srinivas Vs State of Karnataka
Karnataka High Court · (2016) 03 KAR CK 0144
Constitution of India, 1950 - Article 136, Article 14, Article 19, Article 20, Article 21, Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 154, Section 155, Section 155, Section 156, Section 156, Section 15
High Courts10 Mar 2016Dismissed
H. Ramamurty Vs State
Karnataka High Court · (2016) 03 KAR CK 0143
Constitution of India, 1950 - Article 20Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164, Section 173(8), Section 397Evidence Act, 1872 - Section 132
High Courts10 Mar 2016Partly Allowed
Thirugnanam and another Vs Shriramu and another
Karnataka High Court · (2016) AAC 1353
Motor Vehicles Act, 1988 — Section 168
High Courts10 Mar 2016Allowed
The State Vs N. Shivabasavanna
Karnataka High Court · (2016) 03 KAR CK 0141
Criminal Procedure Code, 1973 (CrPC) - Section 437, Section 439, Section 439(2)Penal Code, 1860 (IPC) - Section 343, Section 363, Section 366, Section 376, Section 506Protection of Children from Sexual Offences Act, 2012 - Section 29