High Courts08 Feb 2016Dismissed
The State of Karnataka and Others Vs H.S. Ramakrishna and Others
Karnataka High Court · (2016) 02 KAR CK 0077
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 363 of 2,398
High Courts08 Feb 2016Dismissed
State of Karnataka and Others - Petitioners @HASH H.S. Ramakrishna and Others
Karnataka High Court · (2016) 4 KantLJ 29
High Courts08 Feb 2016Disposed off
The Management of Bosch Ltd. Vs Vijaya Bhaskara D.A.
Karnataka High Court · (2016) LabLR 382
High Courts08 Feb 2016Disposed Off
Ramesh Bhimagouda Patil Vs State of Karnataka and others
Karnataka High Court · (2016) 2 KantLJ 462
Karnataka Excise (Lease of the Right of Retail Vend of Beer) Rules, 1976 — Rule 7
High Courts08 Feb 2016Dismissed
T.N. Kaleemulla Vs D. Kevalchand
Karnataka High Court · (2016) 02 KAR CK 0072
Criminal Procedure Code, 1973 (CrPC) - Section 2(d), Section 357, Section 397Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts08 Feb 2016Dismissed
Namadev Sitaram Badiger Vs Manoja Chhawchharai and Others
Karnataka High Court · (2016) 02 KAR CK 0071
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Karnataka Court Fees and Suits Valuation Act, 1958 - Section 21
High Courts08 Feb 2016Allowed
Kotak Mahindra Prime Limited Vs The State of Karnataka and Others
Karnataka High Court · (2016) 02 KAR CK 0070
Karnataka Value Added Tax Act, 2003 - Section 10(3), Section 10(5), Section 11(a)(2), Section 39(1), Section 4, Section 41(1)
High Courts08 Feb 2016Disposed Off
The Branch Manager, The New India Assurance Co. Ltd. and Others Vs Rekha and Others
Karnataka High Court · (2016) 02 KAR CK 0069
Employees Compensation Act, 1923 - Section 3Workmens Compensation Act, 1923 - Section 2(1)(n)
High Courts08 Feb 2016Allowed
Anita Anant Patil and Others Vs The State of Karnataka and Others
Karnataka High Court · (2016) 02 KAR CK 0068
Constitution of India, 1950 - Article 14, Article 226, Article 227Karnataka Urban Development Authorities Act, 1987 - Section 17, Section 18(1), Section 19, Section 19(1)
High Courts05 Feb 2016Disposed off
S.S. Kumbar Vs The Chief Traffic Manager, B.M.T.C. and Others
Karnataka High Court · (2016) 02 KAR CK 0067
Industrial Disputes Act, 1947 - Section 10(4-A), Section 11(A)
High Courts05 Feb 2016Dismissed
Ramappa Pandappa Maradi Vs The State of Karnataka and Others
Karnataka High Court · (2016) 02 KAR CK 0066
Constitution of India, 1950 - Article 226, Article 227
High Courts05 Feb 2016Disposed Off
Mr. H.J. Siwani Vs Dr. R.P. Shankar
Karnataka High Court · (2017) 1 ICC 689 : (2016) ILRKarnataka 1571 : (2016) 4 KCCR 3782
Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1(r)
High Courts05 Feb 2016Dismissed
The Secretary, Mypower Mazdoor Welfare Union, Dandeli, N.K. District - Petitioner @HASH The Management of Karnataka Power Corporation Limited, Bangalore And Others
Karnataka High Court · (2016) 3 KantLJ 315
Industrial Disputes Act, 1947 - Section 12(3)
High Courts05 Feb 2016Allowed
In Re: Nihodo Media Private Limited and Others
Karnataka High Court · (2016) 02 KAR CK 0063
High Courts05 Feb 2016Dismissed
Shivakka Vs Halappa and Others
Karnataka High Court · (2016) 02 KAR CK 0062
Registration Act, 1908 - Section 17, Section 18, Section 50
High Courts05 Feb 2016Dismissed
V.B. Tolmatti Vs The State of Karnataka and Others
Karnataka High Court · (2016) 02 KAR CK 0061
Constitution of India, 1950 - Article 226, Article 227
High Courts04 Feb 2016Disposed off
Mysore Manganese Co. (P) Ltd. and Others Vs Prakash Natural Resources Ltd.
Karnataka High Court · (2016) 02 KAR CK 0060
Arbitration and Conciliation Act, 1996 - Section 11, Section 11(5), Section 17, Section 19, Section 36, Section 9, Section 9 (ii) (d), Section 9(ii)(a), Section 9(ii)(e)Civil Procedure Code, 1908 (CPC) - Order 18 Rule 5, Order 39 Rule 1, Orde
High Courts04 Feb 2016Dismissed
Narayanappa Vs Ramakka and Others
Karnataka High Court · (2016) 02 KAR CK 0059
Hindu Succession Act, 1956 - Section 15
High Courts04 Feb 2016Dismissed
Narayan Nagappa Naik Vs State of Karnataka
Karnataka High Court · (2016) ILRKarnataka 3330 : (2016) 3 KCCR 2609
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Land Reforms Act, 1961 — Section 48A(3)
High Courts04 Feb 2016Allowed
Ahamed alias Mudassir Vs Special Executive Magistrate and Deputy Commissioner of Police
Karnataka High Court · (2016) 3 AirKarR 368