High Courts14 Jan 2016Disposed off
Appasaheb and Others Vs Bhairu Dema Mane and Others
Karnataka High Court · (2016) 01 KAR CK 0223
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9, Order 41 Rule 31
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 374 of 2,398
High Courts14 Jan 2016Disposed Off
Rio Energy Private Limited Vs State of Karnataka and Others
Karnataka High Court · (2016) 3 KantLJ 699
Constitution of India, 1950 - Article 12, Article 311
High Courts14 Jan 2016Allowed
Kamala Vs The Principal, S.D.M. College of Dental Science and Others
Karnataka High Court · (2016) 01 KAR CK 0221
High Courts14 Jan 2016Disposed Off
Karnataka State Road Transport Corporation Vs Lavanya R. and Others
Karnataka High Court · (2016) 01 KAR CK 0220
Motor Vehicles Act, 1988 - Section 166Penal Code, 1860 (IPC) - Section 279, Section 304-A, Section 337
High Courts14 Jan 2016Dismissed
Krishna V. Hegde Vs The Commissioner, Dept. of Public Instructions and Others
Karnataka High Court · (2016) 01 KAR CK 0219
Constitution of India, 1950 - Article 226, Article 227
High Courts14 Jan 2016Disposed Off
Sunder Vs The Manager, Bajaj Allianz General Insurance Company Limited and Others
Karnataka High Court · (2016) 01 KAR CK 0218
High Courts14 Jan 2016Partly Allowed
C. Srinivasalu Vs Kata Siraj Basha and Others
Karnataka High Court · (2016) 01 KAR CK 0217
Motor Vehicles Act, 1988 - Section 166, Section 181, Section 3 (1), Section 3(1), Section 96(2) (b) (ii)
High Courts14 Jan 2016Allowed
H.C. Narayana Reddy and Others Vs G. Prasad Reddy and Others
Karnataka High Court · (2016) 1 AirKarR 806 : (2016) 3 ICC 223 : (2016) 2 KCCR 1632
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3A, Section 151
High Courts14 Jan 2016Dismissed
State of Karnataka by S.B.C. Railway Police Bangalore Vs Yajendra Alias Bombay s/o Siddappa And Others
Karnataka High Court · (2016) 163 AIC 683 : (2016) 3 CriCC 603 : (2016) 2 Crimes 697 : (2016) 3 KantLJ 176
Penal Code, 1860 (IPC) — Section 302, 34, 397
High Courts14 Jan 2016Allowed
Reliance General Insurance Company Limited Vs Puttalingamma and Others
Karnataka High Court · (2016) 01 KAR CK 0214
High Courts14 Jan 2016Dismissed
Susheela V. Shetty Vs Sarojini and Others
Karnataka High Court · (2016) 01 KAR CK 0213
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 97
High Courts14 Jan 2016Dismissed
Geetha G. Kamath Vs Prakash S. and Others
Karnataka High Court · (2016) 01 KAR CK 0212
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 17, Order 8 Rule 9, Section 151
High Courts14 Jan 2016Disposed Off
Lakshmi Devi Agro Rice Industries Vs The Deputy Commissioner, Mysuru and Others
Karnataka High Court · (2016) 161 AIC 330 : (2016) 2 Crimes 274 : (2016) 2 KantLJ 57 : (2016) 2 RCRRent 66
Criminal Procedure Code, 1973 (CrPC) - Section 451, Section 457Essential Commodities Act, 1955 - Section 6-A, Section 6-A(2)
High Courts14 Jan 2016Dismissed
Nambiar Builders Pvt. Ltd. Vs Suhas and Others
Karnataka High Court · (2016) 01 KAR CK 0209
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Section 151
High Courts14 Jan 2016Dismissed
J. Jyothi Vs Shivanna
Karnataka High Court · (2016) 01 KAR CK 0208
Hindu Marriage Act, 1955 - Section 9
High Courts14 Jan 2016Partly Allowed
Jenukuruba Shivaji Vs The State of Karnataka
Karnataka High Court · (2016) 01 KAR CK 0207
Penal Code, 1860 (IPC) - Section 302
High Courts14 Jan 2016Dismissed
Ammayamma and Others Vs The State of Karnataka and Others
Karnataka High Court · (2016) 01 KAR CK 0206
Karnataka Land Revenue Act, 1964 - Section 94A, Section 94-B
High Courts14 Jan 2016Allowed
Vijaya Kumar Vs State by Rajanakunte Police, Rajanakunte Police Station, Rajanakunte, Bengaluru
Karnataka High Court · (2016) 3 KantLJ 64
Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Prohibition of Charging Exorbitant Interest Act, 2004 — Section 4Penal Code, 1860 (IPC) — Section 420
High Courts14 Jan 2016Dismissed
Pannalal Jangid Vs Ichraj Bai Choradia and Others
Karnataka High Court · (2016) 01 KAR CK 0204
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 26, Order 21 Rule 32
High Courts13 Jan 2016Allowed
Mohammed Rasheed Vs The State
Karnataka High Court · (2016) 01 KAR CK 0203
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 302, Section 324, Section 34, Section 504