High Courts05 Jan 2016Disposed Off
Krishna Reddy Vs State of Karnataka and Others
Karnataka High Court · (2016) 2 KantLJ 339
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 381 of 2,398
High Courts05 Jan 2016Disposed off
K.N. Venzugopal Vs The Regional Transport Authority and Others
Karnataka High Court · (2016) 01 KAR CK 0056
High Courts05 Jan 2016Dismissed
Drakshayanavva and Others Vs Gadigevva and Others
Karnataka High Court · (2016) 01 KAR CK 0055
Hindu Succession Act, 1956 - Section 6
High Courts05 Jan 2016Allowed
Union of India and Others Vs B.G. Basappa and others
Karnataka High Court · (2016) 2 AirKarR 239 : (2016) 2 KCCR 200
Constitution of India, 1950 — Article 226, 311
High Courts05 Jan 2016Partly Allowed
Sayeda and Others Vs P. Murgan and Others
Karnataka High Court · (2016) 01 KAR CK 0053
High Courts05 Jan 2016Dismissed
OM Traders Vs The Union of India and Others
Karnataka High Court · (2016) 01 KAR CK 0052
High Courts05 Jan 2016Disposed off
A. Feroz Ahmed and Others Vs The Bangalore Development Authority and Others
Karnataka High Court · (2016) 01 KAR CK 0051
Constitution of India, 1950 - Article 243WKarnataka Municipal Corporations Act, 1976 - Section 503A, Section 503B, Section 503-B, Section 503CKarnataka Panchayat Raj Act, 1993 - Section 267, Section 310
High Courts05 Jan 2016Partly Allowed
Basawwa Vs Mahibubsab and another
Karnataka High Court · (2016) AAC 794
Motor Vehicles Act, 1988 — Section 168
High Courts05 Jan 2016Dismissed
Om Traders Vs Union of India
Karnataka High Court · (2016) 335 ELT 589
High Courts05 Jan 2016Allowed
B.S. Yeddyurappa Vs The State of Karnataka and Others
Karnataka High Court · (2016) 01 KAR CK 0048
Comptroller and Auditor-generals (Duties, Powers and Conditions of Service) Act, 1971 - Section 10Constitution of India, 1950 - Article 148, Article 148, Article 148(3), Article 149, Article 149, Article 149, Article 150, Article 150, Article
High Courts05 Jan 2016Allowed
Raheemuddin Kandgulwale Vs State of Karnataka
Karnataka High Court · (2016) 01 KAR CK 0047
Penal Code, 1860 (IPC) - Section 201, Section 376, Section 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xi)(xii)
High Courts05 Jan 2016Disposed Off
Madhav and Others Vs The State of Karnataka and Others
Karnataka High Court · (2016) 01 KAR CK 0046
Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 482Penal Code, 1860 (IPC) - Section 307, Section 324, Section 326, Section 34, Section 354, Section 504, Section 506
High Courts05 Jan 2016Dismissed
Indian Oil Corporation Limited Vs Karnataka State Road Transport Corporation and Others
Karnataka High Court · (2016) 1 AirKarR 500 : (2016) 1 KCCR 58
Karnataka Transparency in Public Procurements Act, 1999 - Section 4(g)
High Courts05 Jan 2016Partly Allowed
Santosh Vs Manjunath and Others
Karnataka High Court · (2016) 01 KAR CK 0044
High Courts05 Jan 2016Allowed
Dastagirsab Rajesab Nadaf and Others Vs Kasturi
Karnataka High Court · (2016) 01 KAR CK 0043
Limitation Act, 1963 - Section 5
High Courts05 Jan 2016Allowed
Shakuntala Vs Chandrashekhar and Others
Karnataka High Court · (2016) 01 KAR CK 0042
High Courts05 Jan 2016Allowed
B.S. Yeddyurappa Vs State of Karnataka
Karnataka High Court · (2016) 4 AICLR 22 : (2016) 3 AirKarR 445 : (2016) ILRKarnataka 1757 : (2016) 4 KCCR 556
High Courts05 Jan 2016Dismissed
B.T. Chidananda Murthy Vs Central Council for Research in Yoga and Naturopathy (CCRYN) and Others
Karnataka High Court · (2016) 3 AirKarR 403 : (2016) 2 KantLJ 285
High Courts04 Jan 2016Dismissed
Union of India and Others Vs J. Jaganathan
Karnataka High Court · (2016) 3 AirKarR 243 : (2016) 2 KantLJ 302
High Courts04 Jan 2016Dismissed
C. Dinakar Vs S. Krishnamurthy
Karnataka High Court · (2016) 2 AirKarR 269 : (2016) 3 KCCR 236
Constitution of India, 1950 - Article 222Criminal Procedure Code, 1973 (CrPC) - Section 2(d), Section 211(5), Section 239, Section 252, Section 397, Section 461, Section 482Evidence Act, 1872 - Section 66