High Courts04 Jan 2016Dismissed
United India Insurance Company Limited Vs Rudramma and Others
Karnataka High Court · (2016) AAC 847 : (2017) 1 ACC 496 : (2016) ACJ 2555 : (2016) 1 AirKarR 761 : (2016) 2 KCCR 1823 : (2016) 2 TNMAC 770
COURT ARCHIVE
Karnataka High Court judgments
47,957 judgments · page 382 of 2,398
High Courts04 Jan 2016Dismissed
Bashasab Vs Mehamooda Begum and Others
Karnataka High Court · (2016) 01 KAR CK 0036
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts04 Jan 2016Dismissed
Kowkuntla Rejendra Setty Vs Kowkuntla Vijay Kumar
Karnataka High Court · (2016) 01 KAR CK 0035
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r), Section 151, Section 94
High Courts04 Jan 2016Allowed
Swamy Gowda alias Anil Vs State
Karnataka High Court · (2016) 2 AirKarR 329 : (2016) 3 KCCR 228
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 27, 27A, 28, 29, 32(B)(d)
High Courts04 Jan 2016Dismissed
Laxman Vs Rangappa
Karnataka High Court · (2016) 01 KAR CK 0033
Hindu Succession Act, 1956 - Section 14(1), Section 15(1)(a), Section 15(2)(a)
High Courts04 Jan 2016Allowed
Yelle Gowda Vs State by J.J. Nagar Police Station
Karnataka High Court · (2016) 4 AICLR 39 : (2016) 1 KCCR 529
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 31(a)Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 374, Section 384, Section 397Dowry Prohibition Act, 1961 - Section 3, Section 4
High Courts04 Jan 2016Dismissed
The Executive Engineer, Electrical, O and M Division and Others Vs Kallappa Monappa Patil and Others
Karnataka High Court · (2016) 2 SLR 495
Industrial Disputes Act, 1947 - Section 10(4-A), Section 33(c)(2)
High Courts04 Jan 2016Allowed
Lakshmikanth Gowda Vs The State of Karnataka
Karnataka High Court · (2016) 01 KAR CK 0030
Criminal Procedure Code, 1973 (CrPC) - Section 438, Section 439Penal Code, 1860 (IPC) - Section 408, Section 420
High Courts04 Jan 2016Disposed Off
Sharavathy Conductors (Private) Limited Vs The Commissioner of Income Tax, Bangalore-III and Others
Karnataka High Court · (2016) 01 KAR CK 0029
Income Tax Act, 1961 - Section 143(1), Section 264, Section 264(1), Section 80HHC, Section 80IA
High Courts04 Jan 2016Allowed
M. Rajan Vs The State of Karnataka and Others
Karnataka High Court · (2016) 4 AICLR 567 : (2016) 3 AirKarR 156 : (2016) 4 KCCR 564
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 420, Section 441, Section 442, Section 448
High Courts04 Jan 2016Dismissed
Sultanappa Vs The State of Karnataka and Others
Karnataka High Court · (2016) 01 KAR CK 0027
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 34, Section 341, Section 504, Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(X)
High Courts04 Jan 2016Allowed
Ananthreddy Vs The State of Karnataka
Karnataka High Court · (2016) 01 KAR CK 0026
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 323, Section 324, Section 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - S
High Courts04 Jan 2016Dismissed
Venkatesh and Others Vs The State of Karnataka and Others
Karnataka High Court · (2016) 01 KAR CK 0025
Land Acquisition Act, 1894 - Section 16(2), Section 4
High Courts04 Jan 2016Dismissed
The Divisional Controller, NEKRTC Vs Basappa
Karnataka High Court · (2016) 01 KAR CK 0024
Limitation Act, 1963 - Section 5
High Courts04 Jan 2016Allowed
Basvaraj and Others Vs State of Karnataka
Karnataka High Court · (2016) 01 KAR CK 0023
Karnataka Excise Act, 1965 - Section 34Karnataka Police Act, 1963 - Section 79, Section 79(a), Section 80
High Courts04 Jan 2016Allowed
Pavan Vs The State of Karnataka
Karnataka High Court · (2016) 01 KAR CK 0022
Penal Code, 1860 (IPC) - Section 307, Section 324, Section 34, Section 504, Section 506
High Courts04 Jan 2016Dismissed
The Secretary to Government Public Works Department and others Vs Smt. Janabi
Karnataka High Court · (2016) ILRKarnataka 1565 : (2016) 3 KCCR 2680 : (2016) 2 SLR 607
Constitution of India, 1950 - Article 226, 300AKarnataka Civil Services Rules, 1958 - Rule 247A(1)
High Courts04 Jan 2016Dismissed
Chief Engineer, Southern Command, Pune and others Vs Aruna Krishna Murthy and another
Karnataka High Court · (2016) 2 SLR 553
Constitution of India, 1950 - Article 16, 226
High Courts04 Jan 2016Disposed Off
Sri M. Varadaraju Vs Chief Traffic Manager Bangalore Metropolitan Transport Corporation Central Offices
Karnataka High Court · (2016) 2 SLR 546
Constitution of India, 1950 - Article 226, 227, 311
High Courts04 Jan 2016Disposed Off
K.R. Thippeswamy Vs Divisional Controller, KSRTC
Karnataka High Court · (2016) 2 SLR 601
Constitution of India, 1950 - Article 226, 311