High Courts08 Oct 2026
Allasha CTP 4423 Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 10 KAR CK 0424
Indian Penal Code-Section 302Constitution of India-Articles 226, 227
COURT ARCHIVE
Karnataka High Court judgments
48,947 judgments · page 1 of 2,448
High Courts06 Oct 2026
Smt. Vedha G.R. Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 10 KAR CK 0288
Constitution of India-Article 226
High Courts01 Oct 2026
Amit Bansal Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 10 KAR CK 0015
IPC-Section 380, 406, 468, 471, 420, 120B, 292Information Technology Act, 2000-Section 65, 79, 81Cr.P.C.-Section 482, 87, 156(3), 173, 190(1)(a), 190(1)(b), 192, 200, 202, 203, 204
High Courts01 Oct 2026
Rajeev Educational Trust (R) & Anr. Vs Mr M V Ramesha
Karnataka High Court · (2026) 10 KAR CK 0014
Karnataka High Court Act-Section 4All India Council for Technical Education Act, 1987-Section 10, 10(1)(i), 10(1)(v), 23, 23(1), 24Karnataka Education Act, 1983-Section 92(1), 94
High Courts01 Oct 2026Allowed
Sri. Krishnamurthy C. Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 10 KAR CK 0013
IPC-Section 420, 34, 468, 471, 120-B, 109Cr.P.C.-Section 482, 197, 156(3), 173(2), 167(2)Karnataka Housing Board Act, 1962-Section 80, 81, 82
High Courts01 Oct 2026
Mr. Kallappa Vs State Of Karnataka
Karnataka High Court · (2026) 10 KAR CK 0012
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 483Cr.P.C.-Section 439BNS Act, 2023-Sections 319(2), 318(4), 140(2), 3(6)
High Courts01 Oct 2026Disposed Of
Sri. H.Suresh Kamath Vs P.R.Ramesh
Karnataka High Court · (2026) 10 KAR CK 0011
Code of Civil Procedure, 1908-Section 151, Order VII Rule 14(3)Constitution of India-Article 227
High Courts01 Oct 2026Allowed
Smt. Rekha Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 10 KAR CK 0010
Karnataka Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985-Section 3(2), 3(3)National Security Act, 1980Constitution of India-Articles 226, 227
High Courts30 Sept 2026Dismissed
JSW Steel Limited Vs Deputy Director, Directorate Of Enforcement
Karnataka High Court · (2026) 09 KAR CK 5909
Constitution of India-Article 226, 227, 217(3)Code of Criminal Procedure, 1973-Section 482SAFEMA Act
High Courts30 Sept 2026Disposed Of
Narayana Gowda Vs Bengaluru And Bengaluru Rural Districts Co-Operative Central Bank Ltd. & Ors.
Karnataka High Court · (2026) 09 KAR CK 5908
Constitution of India-Article 226, 227Karnataka Co-Operative Societies Act, 1959
High Courts30 Sept 2026Dismissed
Mr. Pallab Nath Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 5907
Cr.P.C-Section 482
High Courts30 Sept 2026Disposed Of
G. M. Abhinava Shri Halaveerappajja Swamiji Vs The Deputy Commissioner
Karnataka High Court · (2026) 09 KAR CK 5906
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 163IPC-Sections 406, 417, 420
High Courts30 Sept 2026Dismissed
Inayuth Ulla Khan Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 5905
Cr.PC-Section 482
High Courts29 Sept 2026Disposed Of
Reliance General Insurance Company Limited Vs Yogesh K & Ors.
Karnataka High Court · 2026 INSC 661
MV Act-Section 173(1)
High Courts29 Sept 2026Dismissed
Yasmeen Naaz Vs The State
Karnataka High Court · (2026) 09 KAR CK 5305
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483NDPS Act-Section 20(B), (II)(C)Cr.PC-Section 439
High Courts29 Sept 2026
Sri Samyanaik Vs Sri I.M. Nageshgowda And Brothers & Anr.
Karnataka High Court · (2026) 09 KAR CK 5349
Employees Compensation Act, 1923-Section 30(1)
High Courts29 Sept 2026Dismissed
Ms. Vaishnavi Vijay Vs Rajiv Gandhi University Of Health Sciences & Ors.
Karnataka High Court · (2026) 09 KAR CK 5344
Karnataka High Court Act-Section 4
High Courts29 Sept 2026Allowed
Sri. Yuvaraj B Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 5297
Constitution of India-Article 226, 227
High Courts29 Sept 2026
Sri Wilson Katuri Also Called As Katuri Wilson Vs The Managing Director KSRTC
Karnataka High Court · (2026) 09 KAR CK 5290
MV Act-Section 173(1)
High Courts28 Sept 2026Disposed Of
Sri Chandrashekara Reddy K M & Ors. Vs Sri P C Ray & Ors.
Karnataka High Court · (2026) 09 KAR CK 5026
Constitution of India-Article 215Contempt of Courts Act-Sections 11, 12, 2(b)Karnataka Forest Department Services (Recruitment) Rules, 2012