High Courts07 Jan 2016Allowed
Maruti Laxman and Others Vs Raghavendra Co-operative Housing Society Ltd. and Others
Karnataka High Court · (2016) 01 KAR CK 0097
Specific Relief Act, 1963 - Section 41(h)
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 379 of 2,398
High Courts07 Jan 2016Allowed
Maris Spinners Limited Vs Chamundeshwari Electricity Supply Corporation Limited (CESC) and Others
Karnataka High Court · (2016) 3 KantLJ 112
Karnataka Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Ombudsman) Regulations, 2004 — Regulation 4.1
High Courts07 Jan 2016Disposed Off
Commissioner of Service Tax, Service Tax-I Commissionerate Vs G.K. Vale and Company No. 206
Karnataka High Court · (2016) 01 KAR CK 0095
High Courts07 Jan 2016Allowed
G. Gopal Krishna Vs K. Basheer
Karnataka High Court · (2016) 2 ICC 821 : (2016) ILRKarnataka 3906 : (2016) 3 KCCR 2398
Karnataka Land Reforms Act, 1961 - Section 132, Section 133, Section 133 (1)(a), Section 133(2)(a), Section 48-A, Section 77A, Section 77-A
High Courts07 Jan 2016Dismissed
Nagaraju Vs State of Karnataka
Karnataka High Court · (2016) 163 AIC 687 : (2016) 2 Crimes 702 : (2016) 2 DMC 468 : (2016) 2 KantLJ 639
Penal Code, 1860 (IPC) - Section 302, Section 306, Section 307
High Courts07 Jan 2016Allowed
K. Rudramurthy Vs Krishna Milk Dairy Farm
Karnataka High Court · (2016) 01 KAR CK 0092
Civil Procedure Code, 1908 (CPC) - Section 96Criminal Procedure Code, 1973 (CrPC) - Section 357, Section 374, Section 397Negotiable Instruments Act, 1881 (NI) - Section 118, Section 118(a), Section 138, Section 139
High Courts07 Jan 2016Dismissed
Muniraju Vs State of Karnataka
Karnataka High Court · (2016) 165 AIC 673 : (2016) 3 KantLJ 528
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 306, 498A
High Courts07 Jan 2016Dismissed
Union of India and another Vs F.R. Jamadar and others
Karnataka High Court · (2016) 2 KantLJ 624
All India Services Act, 1951 — Section 3(1-A)
High Courts06 Jan 2016Allowed
Karnataka Soaps and Detergents Ltd., Banglore Vs Olivia Impex Private Limited, Mumbai and another
Karnataka High Court · (2016) 2 AirKarR 232
Arbitration and Conciliation Act, 1996 — Section 34
High Courts06 Jan 2016Dismissed
Palaxayya and Others Vs Shantaveerayya and Others
Karnataka High Court · (2016) 01 KAR CK 0088
Hindu Succession Act, 1956 - Section 14, Section 14 (1), Section 14(1), Section 14(2)
High Courts06 Jan 2016Partly Allowed
Fakirappa Vittal Mane Vs Ramchandra S. Nilaraddi and Others
Karnataka High Court · (2016) 01 KAR CK 0087
High Courts06 Jan 2016Partly Allowed
Kumar Rihan Vs Basavaraj and Others
Karnataka High Court · (2016) 01 KAR CK 0086
High Courts06 Jan 2016Dismissed
R.K. Appa Vs Union of India and Others
Karnataka High Court · (2016) 3 AirKarR 298 : (2016) 2 KantLJ 628
Central Reserve Police Force Act, 1949 - Section 11, Section 11 (1), Section 11(1)Constitution of India, 1950 - Article 226, Article 227
High Courts06 Jan 2016Dismissed
Dattatreya Vs Principal Accountant General of Karnataka and Others
Karnataka High Court · (2016) 01 KAR CK 0084
Administrative Tribunals Act, 1985 - Section 3Constitution of India, 1950 - Article 226, Article 323-A
High Courts06 Jan 2016Allowed
S. Ravikumar Vs The State of Karnataka and Others
Karnataka High Court · (2016) 01 KAR CK 0083
Criminal Procedure Code, 1973 (CrPC) - Section 227Dowry Prohibition Act, 1961 - Section 3, Section 4Medical Termination of Pregnancy Act, 1971 - Section 3
High Courts06 Jan 2016Dismissed
Ishabi Mohammad Hanif Shaikh Vs Bandurao Tammanna Jadhav
Karnataka High Court · (2016) 01 KAR CK 0082
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Transfer of Property Act, 1882 - Section 53(a), Section 53A
High Courts06 Jan 2016Dismissed
Ganapati and Others Vs The State
Karnataka High Court · (2016) 2 AirKarR 344 : (2016) 4 KCCR 363
Penal Code, 1860 (IPC) - Section 302, Section 307, Section 323, Section 324, Section 34, Section 341, Section 504
High Courts06 Jan 2016Allowed
Somashekar and Others Vs Gaonkar R.N. and Others
Karnataka High Court · (2016) 01 KAR CK 0080
High Courts06 Jan 2016Dismissed
H. Sharadamma Vs R. Ramappa and Others
Karnataka High Court · (2016) 1 AirKarR 802 : (2016) 3 ICC 220 : (2016) 2 KCCR 1421
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 226, Article 227
High Courts06 Jan 2016Disposed Off
The Sangli District Co-operative Ltd. Vs Puttavva and Others
Karnataka High Court · (2016) 01 KAR CK 0078
Motor Vehicles Act, 1988 - Section 166, Section 2(30)