High Courts21 Jan 2016Allowed
Samya Naika Vs State of Karnataka
Karnataka High Court · (2016) 166 AIC 474 : (2016) 4 CriCC 452 : (2016) 3 Crimes 580 : (2016) 4 KantLJ 490
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 371 of 2,398
High Courts21 Jan 2016Dismissed
Peerapa and Others Vs Poonam and Others
Karnataka High Court · (2016) 01 KAR CK 0283
High Courts21 Jan 2016Allowed
Kishandas Jethanand Vs Acropetal Technologies Limited and Others
Karnataka High Court · (2016) ACD 1039 : (2016) 161 AIC 323 : (2017) 1 AICLR 501 : (2017) 1 AirKarR 130 : (2016) 2 BankJ 276 : (2016) 2 BC 663 : (2016) 2 Crimes 132 : (2016) 2 DCR 473 : (2017) 1 ICC 680 : (2016) 2 KantLJ 69 : (2016) 2 MadWNCri 120 : (2016) 2 NIJ 231 : (2016) 3
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 141, Section 141(1)
High Courts21 Jan 2016Disposed off
Kendriya Vidyalaya Parents Association Vs Kendriya Vidyalaya and Others
Karnataka High Court · (2016) 2 AirKarR 445 : (2016) ILRKarnataka 1194 : (2016) 2 KantLJ 691 : (2016) 2 KCCR 199
Constitution of India, 1950 - Article 118, Article 118(d), Article 14, Article 21ARight of Children to Free and Compulsory Education Act, 2009 - Section 12
High Courts21 Jan 2016Dismissed
Suresh Laxmanrao Patil Vs Sandeep Annasab Gavade and Others
Karnataka High Court · (2016) 01 KAR CK 0280
Registration Act, 1908 - Section 17, Section 50
High Courts21 Jan 2016Allowed
Tain Constructions Vs The State of Karnataka and Others
Karnataka High Court · (2016) 01 KAR CK 0279
Karnataka Town and Country Planning Act, 1961 - Section 14-A, Section 69, Section 69(2)Land Acquisition Act, 1894 - Section 12
High Courts21 Jan 2016Dismissed
Veerayya and Others Vs State of Karnataka and Others
Karnataka High Court · (2016) 01 KAR CK 0278
Constitution of India, 1950 - Article 226, Article 227, Article 243, Article 243-D, Article 243-D(6), Article 324, Article 329 (b), Article 329(b), Article 40Karnataka Panchayat Raj Act, 1993 - Section 123, Section 124(c), Section 162, Sectio
High Courts21 Jan 2016Disposed off
Arvind and Others Vs Tangewwa and Others
Karnataka High Court · (2016) 01 KAR CK 0277
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 2, Order 47 Rule 1
High Courts21 Jan 2016Dismissed
Commissioner of Income-Tax Vs Saravana Developers
Karnataka High Court · (2016) 289 CurTR 550 : (2016) 387 ITR 239
Income Tax Act, 1961 — Section 263
High Courts21 Jan 2016Allowed
Y.R. Iliger Vs State of Karnataka
Karnataka High Court · (2016) 01 KAR CK 0275
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 65-BPenal Code, 1860 (IPC) - Section 120-B
High Courts21 Jan 2016Allowed
Muni Anjini and Others Vs State of Karnataka and Others
Karnataka High Court · (2016) 01 KAR CK 0274
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(b), Section 151, Section 4, Section 6, Section 9Constitution of India, 1950 - Article 136, Article 226Land Acquisition Act, 1894 - Section 16
High Courts21 Jan 2016Disposed Off
Mahammed Ali Vs State of Karnataka
Karnataka High Court · (2016) 2 KantLJ 505
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts21 Jan 2016Allowed
Computer Access (P) Ltd. Vs State Bank of India and Others
Karnataka High Court · (2016) 01 KAR CK 0132
Constitution of India, 1950 - Article 300-ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, Section 13(2), Section 13(4), Section 14Transfer of Property Act
High Courts21 Jan 2016Allowed
Idols of Sri Nagareswara and Sri Kanyakaparameswari Temple and Others Vs N. Jayamma and Others
Karnataka High Court · (2016) 01 KAR CK 0131
High Courts21 Jan 2016Dismissed
The Commissioner of Income Tax and Others Vs Saravana Developers
Karnataka High Court · (2016) 01 KAR CK 0130
Income Tax Act, 1961 - Section 142(1), Section 143, Section 143(3), Section 260A, Section 263, Section 263(1)
High Courts21 Jan 2016Allowed
Lingegowda Vs State of Karnataka and Others
Karnataka High Court · (2016) 2 KantLJ 650
Karnataka Co-operative Societies Act, 1959 - Section 109, Section 111, Section 111(2), Section 64, Section 70Penal Code, 1860 (IPC) - Section 405, Section 408, Section 409, Section 420
High Courts21 Jan 2016Disposed Off
Suresh Sharma Vs The Asst. Commissioner of Income Tax, Circle 3[1]
Karnataka High Court · (2016) 383 ITR 44
Income Tax Act, 1961 - Section 115JAA, Section 115JD, Section 139, Section 140A, Section 142, Section 143, Section 143[1], Section 143[2], Section 154, Section 234A, Section 234B, Section 234C, Section 260-A, Section 90, Section 90A, Section 91
High Courts20 Jan 2016Disposed off
Darshan B.P. and Others Vs Rajiv Gandhi University of Health Science and Others
Karnataka High Court · (2016) 01 KAR CK 0272
High Courts20 Jan 2016Disposed Off
The General Manager, ICICI Lombard Gen. Ins., Co. Ltd. and Others Vs Rajendrasingh and Others
Karnataka High Court · (2016) 01 KAR CK 0271
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 14Motor Vehicles Act, 1988 - Section 117, Section 122, Section 149, Section 149(1), Section 149(2), Section 166, Section 181, Section 3(1)
High Courts20 Jan 2016Disposed Off
Abhishek Solvent Extractions Private Limited Vs The Assistant Commissioner of Commercial Taxes (Audit-3) and Others
Karnataka High Court · (2016) 01 KAR CK 0270
Karnataka Value Added Tax Act, 2003 - Section 17, Section 38(1), Section 39(1), Section 69(1)