High Courts12 Feb 2016Allowed
K.C. Das Pvt. Ltd. Vs The President, Karnataka State Hotels and Resorts
Karnataka High Court · (2016) 02 KAR CK 0151
Industrial Disputes Act, 1947 - Section 12[3], Section 18[3]
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 360 of 2,398
High Courts12 Feb 2016Allowed
United Education Society Vs The Chief Commissioner of Income Tax
Karnataka High Court · (2016) 02 KAR CK 0150
Income Tax Act, 1961 - Section 10(23C) (iiiad), Section 10(23C)(vi), Section 12A, Section 13(1)(d), Section 80G
High Courts12 Feb 2016Disposed Off
Prema N. Ithal and another Vs C.S. Parameshwara Achar and others
Karnataka High Court · (2016) AAC 990 : (2017) 1 ACC 150 : (2016) ACJ 2877
Motor Vehicles Act, 1988 — Section 168
High Courts12 Feb 2016Partly Allowed
Shankar Naik @ Shankarappa Vs P. Chintaiah and others
Karnataka High Court · (2016) AAC 933
Motor Vehicles Act, 1988 — Section 168
High Courts12 Feb 2016Allowed
Karnataka State Financial Corporation Vs M. Jorawarmal Jain and Others
Karnataka High Court · (2016) 02 KAR CK 0147
Civil Procedure Code, 1908 (CPC) - Section 100, Section 96Transfer of Property Act, 1882 - Section 3, Section 55, Section 55(1), Section 68
High Courts12 Feb 2016Dismissed
Basappa Vs Shantawwa and Others
Karnataka High Court · (2016) 02 KAR CK 0146
Civil Procedure Code, 1908 (CPC) - Section 54
High Courts12 Feb 2016Dismissed
New India Assurance Co. Ltd. Vs Maboob and Others
Karnataka High Court · (2016) 02 KAR CK 0145
Employees Compensation Act, 1923 - Section 2(1)(n)
High Courts12 Feb 2016Dismissed
Branch Manger, United India Insurance Co. Ltd., Gulbarga Vs Hoilamma and others
Karnataka High Court · (2016) AAC 935
Employees Compensation Act, 1923 — Section 3
High Courts12 Feb 2016Allowed
Sanjeev Vs Shri Dundappa
Karnataka High Court · (2017) AAC 357 : (2016) ILRKarnataka 2649
Workmens Compensation Act, 1923 — Section 4A
High Courts12 Feb 2016Dismissed
NGEF (Hubli) Ltd. Vs S.N. Rayangoudar and Others
Karnataka High Court · (2016) 02 KAR CK 0142
Constitution of India, 1950 - Article 226, Article 227Industrial Disputes Act, 1947 - Section 30
High Courts12 Feb 2016Partly Allowed
S. Nagesh Vs Paul Stalin V.A. and Others
Karnataka High Court · (2016) 02 KAR CK 0141
Motor Vehicles Act, 1988 - Section 166
High Courts12 Feb 2016Dismissed
Kallesh Vs State by Town Police
Karnataka High Court · (2016) 02 KAR CK 0140
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 379
High Courts12 Feb 2016Partly Allowed
Sanjeev Vs Dundappa and Others
Karnataka High Court · (2016) 02 KAR CK 0139
Employees Compensation Act, 1923 - Section 4Workmens Compensation Act, 1923 - Section 2(1)(n), Section 4, Section 4(A), Section 4(A)(1), Section 4(A)(3)(a), Section 4-A
High Courts12 Feb 2016Allowed
SSPDL Interserve Pvt. Ltd. Vs The Deputy Commissioner of Commercial Taxes
Karnataka High Court · (2016) 02 KAR CK 0138
Central Sales Tax Act, 1956 - Section 14Karnataka Value Added Tax Act, 2003 - Section 38, Section 39(1), Section 4(1) (c), Section 4(1)(c)
High Courts11 Feb 2016Disposed Off
The Divisional Manager, The United India Insurance Co. Ltd. Vs Vaijanath and Others
Karnataka High Court · (2016) AAC 1083 : (2016) 2 AirKarR 266
Workmens Compensation Act, 1923 - Section 2(1)(n)
High Courts11 Feb 2016Dismissed
The Branch Manager, New India Assurance Co. Ltd. Vs Balu and Others
Karnataka High Court · (2016) 02 KAR CK 0135
Workmens Compensation Act, 1923 - Section 10, Section 2(1)(n)
High Courts11 Feb 2016Allowed
Safedar Ali Vs Siddappa Laxmappa
Karnataka High Court · (2016) 02 KAR CK 0134
Specific Relief Act, 1963 - Section 22
High Courts11 Feb 2016Allowed
Lakshmikantha S.G. Vs The State and Others
Karnataka High Court · (2016) 02 KAR CK 0133
Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 154(1), Section 173, Section 482Evidence Act, 1872 - Section 7, Section 8
High Courts11 Feb 2016Disposed off
Marigouda Chanabasappa Marigoudar Vs Sattyappa and Others
Karnataka High Court · (2016) 02 KAR CK 0132
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 3-A, Order 47 Rule 1, Order 9 Rule 13, Section 105, Section 96Limitation Act, 1963 - Section 14, Section 5
High Courts11 Feb 2016Allowed
Anwarkhan Vs The Management of Walchand Industries Ltd.
Karnataka High Court · (2016) 02 KAR CK 0131
Constitution of India, 1950 - Article 226, Article 227Industrial Disputes Act, 1947 - Section 10(4-A)