COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 348 of 2,398

High Courts29 Feb 2016Dismissed

Ashok Kumar Kejriwal and Others Vs State by Central Bureau Of Investigation

Karnataka High Court · (2016) 02 KAR CK 0393

Criminal Procedure Code, 1973 (CrPC) - Section 227, Section 397Penal Code, 1860 (IPC) - Section 120-B, Section 409, Section 420, Section 467, Section 471Prevention of Corruption Act, 1988 - Section 13(1) (d), Section 13(2)

Read judgment

High Courts29 Feb 2016Allowed

The New India Assurance Co. Ltd. Vs Obelesh and Others

Karnataka High Court · (2016) 02 KAR CK 0391

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

Read judgment

High Courts29 Feb 2016Dismissed

Chinnaswamy Setty and Others Vs Hemadri Associates and Others

Karnataka High Court · (2016) 02 KAR CK 0390

Read judgment

High Courts29 Feb 2016Allowed

Vardhaman Dhurgaprasad Shetty and Others Vs Sangamesh

Karnataka High Court · (2016) 02 KAR CK 0389

Civil Procedure Code, 1908 (CPC) - Order 16 Rule 1(1), Section 151

Read judgment

High Courts29 Feb 2016Dismissed

Managing Director, B.M.T.C. Vs Sri Deanish M.A.

Karnataka High Court · (2016) ILRKarnataka 1585

Motor Vehicles Act, 1988 - Section 149(2), 166

Read judgment

High Courts29 Feb 2016Allowed

Hanumanthanayak Vs State of Karnataka

Karnataka High Court · (2016) 165 AIC 686 : (2016) 4 AICLR 725 : (2016) 3 AirKarR 332 : (2016) 3 KantLJ 426

Read judgment

High Courts29 Feb 2016Disposed Off

C. Valli Narayan Vs C. Vinod Hayagriv

Karnataka High Court · (2016) ILRKarnataka 2042 : (2016) 4 KantLJ 620 : (2016) 3 KCCR 2044

Contempt of Courts Act, 1971 - Section 10, 11, 12

Read judgment

High Courts29 Feb 2016Dismissed

M.G. Pandit Vs Indian Bank, Chennai

Karnataka High Court · (2016) 3 AirKarR 99 : (2016) ILRKarnataka 1861 : (2016) 4 KCCR 547

Banking Regulation Act, 1949 - Section 52

Read judgment

High Courts29 Feb 2016Dismissed

High Court of Karnataka Vs Sri Peirya Swamy

Karnataka High Court · (2017) 3 AirKarR 90 : (2017) 1 ICC 46 : (2016) ILRKarnataka 2493 : (2016) 5 KantLJ 518 : (2016) 3 KCCR 2016 : (2016) 3 KCCR 2623

Contempt of Courts Act, 1971 - Section 11, 12

Read judgment

High Courts29 Feb 2016Dismissed

State of Karnataka Vs S.K. Shambappa

Karnataka High Court · (2016) 3 KantLJ 657 : (2016) 5 RCRCriminal 788

Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 19, 7

Read judgment

High Courts29 Feb 2016Dismissed

Commissioner of Income-Tax Vs Sri Scorpio Engineering P. Ltd.

Karnataka High Court · (2016) 388 ITR 266

Income Tax Act, 1961 — Section 40(a)(ia)

Read judgment

High Courts29 Feb 2016Disposed Off

K.S. Shivalingappa Vs State of Karnataka and others

Karnataka High Court · (2016) 3 KantLJ 589

Constitution of India, 1950 - Article 226Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 - Rule 14

Read judgment

High Courts29 Feb 2016Allowed

Belgaum Minerals Vs State of Karnataka and Others

Karnataka High Court · (2016) 3 AirKarR 135 : (2016) ILRKarnataka 2855

Karnataka Land Reforms Act, 1961 - Section 79-AKarnataka Land Revenue Act, 1964 - Section 2(18), Section 95, Section 95(2), Section 96

Read judgment

High Courts29 Feb 2016Dismissed

Virupakshi Vs Karnataka Lokayukta and Others

Karnataka High Court · (2016) 02 KAR CK 0379

Read judgment

High Courts29 Feb 2016Dismissed

Krishnappa Vs Ramegowda

Karnataka High Court · (2016) 02 KAR CK 0378

Civil Procedure Code, 1908 (CPC) - Section 96

Read judgment

High Courts29 Feb 2016Dismissed

Anil Patil and Others Vs The State

Karnataka High Court · (2016) 02 KAR CK 0377

Penal Code, 1860 (IPC) - Section 420

Read judgment

High Courts29 Feb 2016Dismissed

B.K. Abdulla And Another Vs Muthoot Finance Limited, Surathkal, Mangalore Taluk And Another

Karnataka High Court · (2016) 163 AIC 691 : (2016) 3 KantLJ 62

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 407, 420

Read judgment

High Courts26 Feb 2016Partly Allowed

Nagaraj Vs Syed Kareem Babu and Others

Karnataka High Court · (2016) ILRKarnataka 1270

Criminal Procedure Code, 1973 (CrPC) - Section 276, Section 276(1), Section 278, Section 278(1), Section 311, Section 327(2), Section 360Penal Code, 1860 (IPC) - Section 114, Section 120(B), Section 34, Section 342, Section 363, Section 366(A

Read judgment

High Courts26 Feb 2016Partly Allowed

B. Ramakrishna Reddy Vs The Managing Director, Bangalore Metropolitan Transport Corporation

Karnataka High Court · (2016) 02 KAR CK 0374

Motor Vehicles Act, 1988 - Section 166

Read judgment

High Courts26 Feb 2016Allowed

Laxman Vs Hindustan Petroleum Corpn. Ltd. and Others

Karnataka High Court · (2016) 02 KAR CK 0373

Constitution of India, 1950 - Article 226, Article 227

Read judgment