High Courts24 Feb 2016Dismissed
Assistant Executive Engineer and another Vs G.N. Narayan
Karnataka High Court · (2016) 2 AirKarR 515 : (2016) 2 KCCR 201 : (2016) LIC 2347
Industrial Disputes Act, 1947 — Section 2(j), 25F
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 351 of 2,398
High Courts24 Feb 2016Dismissed
Sri. Hucchappa and Others Vs State of Karnataka
Karnataka High Court · (2016) 2 AirKarR 684 : (2016) 4 KCCR 391
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts24 Feb 2016Dismissed
United India Insurance Co. Ltd. Vs Shivanand
Karnataka High Court · (2016) 02 KAR CK 0335
Motor Vehicles Act, 1988 - Section 166, Section 173(1)
High Courts24 Feb 2016Partly Allowed
Ningappa Ramanna Kori and Others Vs Tamilnadu State Transport (Madurai) Ltd.
Karnataka High Court · (2016) 02 KAR CK 0334
Motor Vehicles Act, 1988 - Section 163(A), Section 163-A
High Courts24 Feb 2016Dismissed
State by Railway Protection Force and Others Vs Kishorekumar C. and Others
Karnataka High Court · (2016) 02 KAR CK 0333
Criminal Procedure Code, 1973 (CrPC) - Section 313Railway Property (Unlawful Possession) Act, 1966 - Section 3, Section 3(a)
High Courts24 Feb 2016Disposed Off
Jayawanti and Others Vs Babaji Narasappa Chougale and Others
Karnataka High Court · (2016) 02 KAR CK 0332
Specific Relief Act, 1963 - Section 20
High Courts24 Feb 2016Dismissed
Jatangi Channapp Vs Jatangi Eranna and Others
Karnataka High Court · (2016) 02 KAR CK 0331
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Section 151, Section 54
High Courts24 Feb 2016Allowed
Ponnappa N.E., and Others Vs State by Hullahalli Police, Bangalore
Karnataka High Court · (2016) 2 AirKarR 557 : (2016) 3 KCCR 2173
Criminal Procedure Code, 1973 (CrPC) — Section 452(1)
High Courts24 Feb 2016Dismissed
Vijayalakshmi H.S. Vs The Principal Secretary, Higher Education Department and Others
Karnataka High Court · (2016) 3 KantLJ 682
High Courts24 Feb 2016Allowed
Vidyarani Vs Divisional Controller, K.S.R.T.C. Vijayapura Division
Karnataka High Court · (2016) AAC 1624
High Courts24 Feb 2016Partly Allowed
Kishansingh Vs Divisional Controller, N.E.K.R.T.C., Gulbarga
Karnataka High Court · (2016) AAC 1002
Motor Vehicles Act, 1988 — Section 168
High Courts24 Feb 2016Partly Allowed
Nagamma and Others Vs Basavaraj and Others
Karnataka High Court · (2016) 02 KAR CK 0325
High Courts24 Feb 2016Allowed
Kanchana L. Rao Vs The State of Karnataka
Karnataka High Court · (2016) 3 AICLR 398 : (2016) 2 AirKarR 317 : (2016) 3 KantLJ 463 : (2016) 3 KCCR 2422
Constitution of India, 1950 - Article 20(2), Article 20(3)Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 109, Section 120B, Section 177, Section 420, Section 465, Section 468, Section 471
High Courts24 Feb 2016Disposed Off
Karnataka Neeravari Nigam Ltd. Vs Special Land Acquisition Officer, Dharwad and another
Karnataka High Court · (2016) 3 AirKarR 216
Land Acquisition Act, 1894 - Section 34, 4(1)
High Courts23 Feb 2016Dismissed
Principal, Commissioner of Income-Tax-4, Bangalore Vs Rajeev Chandrashekar
Karnataka High Court · (2016) 3 KCCR 251
Income Tax Act, 1961 - Section 2(22)(e), Section 22, Section 23
High Courts23 Feb 2016Dismissed
G. Ramarathnam Vs Jayamma and Others
Karnataka High Court · (2016) 02 KAR CK 0322
Karnataka Stamp Act, 1957 - Section 34, Section 56(2)Transfer of Property Act, 1882 - Section 107
High Courts23 Feb 2016Partly Allowed
Laxman Vs Sachin A. Kashid and another
Karnataka High Court · (2016) AAC 1001
Motor Vehicles Act, 1988 — Section 168
High Courts23 Feb 2016Disposed Off
The Branch Manager, New India Assurance Company Ltd. Vs Vinodkumar @ Vinod and another
Karnataka High Court · (2016) AAC 1006
Motor Vehicles Act, 1988 — Section 168
High Courts23 Feb 2016Dismissed
Roshni Mathan Pereira Vs Agnes Flora Mathan and Others
Karnataka High Court · (2016) 2 AirKarR 548 : (2016) CriLJ 2522 : (2016) 3 KCCR 215
Constitution of India, 1950 — Article 227Karnataka High Court Act, 1961 — Section 4
High Courts23 Feb 2016Partly Allowed
Shantabai and another Vs Ramesh and another
Karnataka High Court · (2016) AAC 992
Motor Vehicles Act, 1988 — Section 168