Karnataka High Court Judgments 2025

High Courts30 Dec 2025Dismissed

Saraswati Madiwale Tambe Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 12 KAR CK 1533

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 17Constitution Of India, 1950 - Article 12

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High Courts30 Dec 2025Disposed Of

Raju S/O Siddappa Sontakke & Ors Vs Rukmini W/O Vitthal Patil & Ors

Karnataka High Court · (2025) 12 KAR CK 1532

Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2

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High Courts30 Dec 2025Disposed Of

Chandrappa S/O Hanumantappa Bedar Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 12 KAR CK 1531

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High Courts30 Dec 2025Disposed Of

Dhruvaraj B. Patil Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 12 KAR CK 1529

Prevention Of Corruption Act, 1988 - Section 13(1)(b), 13(2)Karnataka State Police (Disciplinary Proceedings) Rules, 1965 - Rule 5

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High Courts30 Dec 2025

M/S Shashi Mining Solutions, Partnership Firm, Ramanand Residency Vs Karnataka Bank Ltd & Ors

Karnataka High Court · (2025) 12 KAR CK 1527

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13, 13(2), 13(4), 17, 17(2), 17(3)Security Interest (Enforcement) Rules, 2002 - Rule 8, 9

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High Courts30 Dec 2025Allowed

Guru Lamani @ Gangaram Lamani Vs State Of Karnataka

Karnataka High Court · (2025) 12 KAR CK 1526

Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Samhita, 2023 - Section 109, 189(3), 190, 191(2), 191(3), 324(3), 351(2), 352

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High Courts30 Dec 2025Allowed

Shivapa S/O. Rayappa Vannuri Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 12 KAR CK 1525

Code Of Criminal Procedure, 1973 - Section 311

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High Courts30 Dec 2025Allowed

Mangala J Vs State Of Karnataka By Anekal Police Station Represented By State Public Prosecutor, High Court Of Karnataka Bengaluru - 560001

Karnataka High Court · (2025) 12 KAR CK 1524

Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Samhita, 2023 - Section 3(5), 316(4), 318(4), 336(2), 336(3), 340(2)Karnataka Land Revenue Act, 1964 - Section 192(A)

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High Courts26 Dec 2025Allowed

Mohammed Irfan Chulbul & Ors Vs State Through Kalaburagi City & Ors

Karnataka High Court · (2025) 12 KAR CK 1717

Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 109, 323, 324, 498A, 504, 506Code Of Criminal Procedure, 1973 - Section 320

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High Courts26 Dec 2025Allowed

Vikas S/O Ishwar Kasbe & Ors Vs State Through Market Ps, Bidar, (Now Represented By The ADDL. SPP, HCKB At Kalaburagi)

Karnataka High Court · (2025) 12 KAR CK 1716

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 21, 22(b)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 187(2), 187(3)

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High Courts26 Dec 2025Allowed

Channabasava @ Channayya Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 12 KAR CK 1715

Protection Of Children From Sexual Offences Act, 2012 - Section 4, 6Bharatiya Nyaya Sanhita, 2023 - Section 65(1)Bharatiya Nagagarik Suraksha Sanhita, 2023 - Section 483

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High Courts26 Dec 2025Allowed