High Courts22 Feb 2016Disposed Off
Jones Lang Lasalle Property Consultant India (P) Ltd. Vs The State of Karnataka
Karnataka High Court · (2016) 02 KAR CK 0297
Karnataka Value Added Tax Act, 2003 - Section 39 [2], Section 39[2], Section 64[1]
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 353 of 2,398
High Courts22 Feb 2016Partly Allowed
Karnataka Neeravari Nigam Ltd. Represented by its Executive Engineer, MLBCC Div. No. 2, Naviluteerth Tal: Saudatti, Dist: Belgaum Vs Special Land Acquisition Officer, Malaprabha Project-II, Saudatti, Now at Opp. Hindi Prachar Sabha, U.B. Hil
Karnataka High Court · (2016) AIRCC 1946 : (2016) 2 AirKarR 631 : (2016) 4 KCCR 3440
Land Acquisition Act, 1894 — Section 34, 4(1)
High Courts22 Feb 2016Allowed
The Divisional Manager National Insurance Co. Ltd. Vs Mallikarjun and Others
Karnataka High Court · (2016) AAC 1328 : (2016) 2 AirKarR 511 : (2016) 3 KCCR 2684
Employees Compensation Act, 1923 - Section 2(1)(n)
High Courts22 Feb 2016Dismissed
Jeevan Singh Rajpurohit Vs Tatti Sridhar and Others
Karnataka High Court · (2016) 02 KAR CK 0294
High Courts22 Feb 2016Allowed
Maltex Fashions Pvt. Ltd. Vs The Commissioner of Commercial Taxes, Bangalore
Karnataka High Court · (2016) 02 KAR CK 0292
High Courts22 Feb 2016Allowed
V. Nagaraj Vs State by Whitefield Police, Bangalore
Karnataka High Court · (2016) 6 KantLJ 63
Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149, 307, 332, 427, 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(iii), 3(2)(iv)
High Courts22 Feb 2016Allowed
Doddathayamma and Others Vs State of Karnataka
Karnataka High Court · (2016) 02 KAR CK 0290
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 107, Section 109, Section 114, Section 143, Section 149, Section 302, Section 306
High Courts22 Feb 2016Allowed
Kutub Vs Pandurang Ankush Mote and Others
Karnataka High Court · (2016) AAC 1027
Motor Vehicles Act, 1988 — Section 166, 168
High Courts22 Feb 2016Partly Allowed
Suganda and Others Vs Sangamesh and Others
Karnataka High Court · (2016) 02 KAR CK 0288
High Courts22 Feb 2016Dismissed
Smt. Susheelamma, D/o Late Thimmakka, Aged about 45 years R/at Chikkanagamangala Village, Sarjapura Hobli Anekal, Taluk Bangalore-562106 and another Vs Smt. Kanakaratnamma, W/o Late Krishna Reddy, Aged about 65 years R/at Doddakannelli Villa
Karnataka High Court · (2016) 2 AirKarR 619 : (2016) 3 ICC 771
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts22 Feb 2016Partly Allowed
Shanthi and Others Vs The Divisional Manager, KSRTC Depot
Karnataka High Court · (2016) AAC 1183 : (2017) ACJ 914
Motor Vehicles Act, 1988 - Section 166
High Courts22 Feb 2016Allowed
Hashimpeer Ansarsab Logavi Vs Divisional Controller, NEKRTC
Karnataka High Court · (2016) 2 AirKarR 611 : (2016) 151 FLR 782 : (2016) 3 KCCR 307 : (2016) LabLR 1055 : (2016) LIC 2962
Constitution of India, 1950 — Article 226
High Courts22 Feb 2016Dismissed
Laxmi Mahalingappa Hallur and Others Vs Sanjay Maruti Surave and Others
Karnataka High Court · (2016) 02 KAR CK 0284
Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 376, Section 506
High Courts22 Feb 2016Allowed
Doddathayamma Vs State of Karnataka, by H.D. Kote Police
Karnataka High Court · (2016) ILRKarnataka 1490
Penal Code, 1860 (IPC) - Section 306
High Courts22 Feb 2016Partly Allowed
Smt. Lalitha C. S. Vs The Managing Director, B.M.T.C. Shanthinagar, Bengaluru and another
Karnataka High Court · (2016) AAC 1037
Motor Vehicles Act, 1988 — Section 166, 168
High Courts22 Feb 2016Allowed
Mudakappa alias Iranna and another Vs State of Karnataka
Karnataka High Court · (2016) 3 AirKarR 217 : (2016) 4 KCCR 558
Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts22 Feb 2016Disposed off
The Principal, Government I.T.I. Vs R. Hema Kumar and Others
Karnataka High Court · (2016) 149 FLR 1047 : (2016) LabLR 360
Constitution of India, 1950 - Article 227Industrial Disputes Act, 1947 - Section 25F
High Courts22 Feb 2016Allowed
Smt. Surekha and Others Vs Union of India
Karnataka High Court · (2016) AAC 1310 : (2017) ACJ 559 : (2016) 2 AirKarR 311 : (2016) 4 KCCR 3418
Railways Act, 1989 — Section 123(c)
High Courts22 Feb 2016Dismissed
Rathnakar Putran Vs R.L. D''Souza and Others
Karnataka High Court · (2016) 02 KAR CK 0277
Civil Procedure Code, 1908 (CPC) - Section 24Constitution of India, 1950 - Article 227
High Courts22 Feb 2016Disposed off
Maruti Kallolappa Gayakawad Vs Yallappa Kallappa Mudalagi
Karnataka High Court · (2016) 02 KAR CK 0276
Limitation Act, 1963 - Section 5