COURT ARCHIVE

Karnataka High Court judgments

47,957 judgments · page 377 of 2,398

High Courts11 Jan 2016Disposed Off

Rajesh Exports Limited Vs Chairman, Central Board of Excise and Customs and Others

Karnataka High Court · (2016) 01 KAR CK 0158

Constitution of India, 1950 - Article 226Customs Act, 1962 - Section 18, Section 18(2), Section 28, Section 34(b)

High Courts11 Jan 2016Disposed off

Dharaneppanavar and Bellad Infrastructure and Others Vs Tatwadarhsa Health Care Solutions Pvt. Ltd.

Karnataka High Court · (2016) 01 KAR CK 0157

Arbitration and Conciliation Act, 1996 - Section 11(6)

High Courts11 Jan 2016Allowed

Ratna Nagaraj and Others Vs K. Prashanth

Karnataka High Court · (2016) 01 KAR CK 0156

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Section 151

High Courts11 Jan 2016Dismissed

Sesha Vs The State of Karnataka

Karnataka High Court · (2016) 01 KAR CK 0155

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 143, Section 147, Section 148, Section 149, Section 307, Section 324, Section 327, Section 34, Section 394, Section 399, Section 402, Section 504, Section 506<

High Courts11 Jan 2016Disposed off

K. Shantha Kumar and Others Vs State of Karnataka and Others

Karnataka High Court · (2016) 01 KAR CK 0154

High Courts11 Jan 2016Dismissed

M. Lakappa Bhandari and Others Vs State of Karnataka and Others

Karnataka High Court · (2016) 01 KAR CK 0153

Karnataka Land Reforms Act, 1961 - Section 2(12)

High Courts11 Jan 2016Dismissed

Kamappa and Others Vs The State of Karnataka and Others

Karnataka High Court · (2016) 01 KAR CK 0151

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 6A

High Courts11 Jan 2016Allowed

Chinnamma Vs State of Karnataka

Karnataka High Court · (2016) ILRKarnataka 2116

Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013 - Section 13

High Courts11 Jan 2016Allowed

The Garrison Engineer (1) R and D (East) Ors. Vs K. Pooswamy

Karnataka High Court · (2016) 01 KAR CK 0149

High Courts11 Jan 2016Allowed

Chinnamma and Others Vs State of Karnataka and Others

Karnataka High Court · (2016) 01 KAR CK 0148

Constitution of India, 1950 - Article 144Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013 - Section 11, Section 12, Section 13

High Courts11 Jan 2016Allowed

Yashawant and Others Vs The State of Karnataka

Karnataka High Court · (2016) 01 KAR CK 0147

Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 143, Section 147, Section 148, Section 149, Section 307, Section 323, Section 324, Section 34, Section 354, Section 504, Section 506

High Courts11 Jan 2016Disposed off

Salim Karimasab Nalaband and Others Vs Ramappa Dattu Gasti and Others

Karnataka High Court · (2016) 01 KAR CK 0146

Limitation Act, 1963 - Section 5

High Courts11 Jan 2016Disposed off

R.K. Hegde Vs Karnataka Agro Industries Corporation Ltd. and Others

Karnataka High Court · (2016) 01 KAR CK 0145

Industrial Disputes Act, 1947 - Section 33(c)(2)

High Courts11 Jan 2016Partly Allowed

Bylappa and Others Vs Muthaiah and Others

Karnataka High Court · (2016) 01 KAR CK 0144

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3

High Courts11 Jan 2016Allowed

Karnataka Bank Ltd. Vs The Assistant Commissioner of Income Tax, Circle 2(1) and Others

Karnataka High Court · (2016) 01 KAR CK 0143

Banking Regulation Act, 1949 - Section 56

High Courts08 Jan 2016Disposed Off

The Commissioner of Income Tax, Bangalore and Others Vs Kshema Technologies Ltd.

Karnataka High Court · (2016) 381 ITR 435

Income Tax Act, 1961 - Section 10A, Section 10A[4], Section 260-A, Section 80HHC, Section 80HHE

High Courts08 Jan 2016Allowed

Ramudu Vs The Commissioner, Bellary Mahanagara Palike and Others

Karnataka High Court · (2016) 01 KAR CK 0124

Constitution of India, 1950 - Article 226, Article 227

High Courts08 Jan 2016Partly Allowed

Asara Fatima Vs G. Selvam and Others

Karnataka High Court · (2016) 01 KAR CK 0122

High Courts08 Jan 2016Allowed

S. Sameeulla Vs The Tahasildar, Hospet and Others

Karnataka High Court · (2016) 01 KAR CK 0121

Constitution of India, 1950 - Article 21

High Courts08 Jan 2016Allowed

A.N. Jayaraj Vs Karnataka Power Transmission Corporation Limited and Others

Karnataka High Court · (2016) 01 KAR CK 0120

Criminal Procedure Code, 1973 (CrPC) - Section 167(2)Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2), Section 7