High Courts22 May 2025Dismissed
Kiran Kumar S.G & Ors Vs Commissioner, Shivamogga City Corporation, Opp. Gandhi Park, Shivamogga - 577201
Karnataka High Court · (2025) 05 KAR CK 0389
COURT ARCHIVE
Karnataka High Court judgments, 2025
473 judgments · page 13 of 24
High Courts22 May 2025Dismissed
Kum. XXXX Vs Secretary, The Department Of Health And Family Welfare, Government Of Karnataka, Arogya Soudha, 5th Floor, Magadiroad, Bengaluru - 560023 & Ors.
Karnataka High Court · (2025) 05 KAR CK 0387
High Courts20 May 2025Dismissed
Herbalife International India Pvt. Ltd. Vs Commissioner Of Income-Tax-I & Ors
Karnataka High Court · (2025) 05 KAR CK 0412
Income Tax Act, 1961 - Section 143(3), 144C, 154, 263Income Tax Rules, 1962 - Rule-5
High Courts20 May 2025Allowed
X Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 05 KAR CK 0400
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b), 20(b)(ii)(B), 25Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
High Courts20 May 2025Allowed
Kantamma Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 05 KAR CK 0399
Indian Penal Code, 1860 - Section 149, 364A, 384, 419, 506Code Of Criminal Procedure, 1973 - Section 438
High Courts20 May 2025Allowed
Savithramma Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 05 KAR CK 0398
Protection Of Child From Sexual Offences Act, 2012 - Section 4(2), 5(L)Bharatiya Nyaya Sanhita, 2003 - Section 65(1)
High Courts20 May 2025Allowed
Krishnappa D.S., & Ors Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 05 KAR CK 0397
Indian Penal Code, 1860 - Section 302
High Courts20 May 2025Allowed
Francis Ignetias D'souza & Ors Vs State Of Karnataka Manipal Police Station Udupi District - 576104
Karnataka High Court · (2025) 05 KAR CK 0396
Code Of Civil Procedure, 1908 - Section 104, 151Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)
High Courts20 May 2025Dismissed
Mariswamy Reddy Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 05 KAR CK 0393
High Courts20 May 2025Disposed Of
Syed Ejaz Pasha Vs State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0391
Negotiable Instruments Act, 1881 - Section 138
High Courts20 May 2025Disposed Of
Moidin Vs State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0390
High Courts15 May 2025Allowed
Franklin @ J Kumar Vs State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0385
Indian Penal Code, 1860 - Section 34, 323, 324, 498A, 504, 506Juvenile Justice (Care And Protection Of Children) Act, 2015 - Section 75Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482
High Courts15 May 2025Dismissed
Suresh. N & Ors Vs State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0384
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Bharatiya Nyaya Sanhita, 2003 - Section 3(5), 79, 118(1), 329(4), 351
High Courts15 May 2025Allowed
Vinaykumar @ Vinay @ Minda Vs State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0383
Indian Divorce Act, 1869 - Section 10
High Courts15 May 2025Allowed
Rama Alias Ramanna & Ors Vs State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0382
Code Of Civil Procedure, 1908 - Section 24Hindu Marriage Act, 1955 - Section 9, 12, 13(1a)(iii)Code Of Civil Procedure, 1908 - Order 7 Rule 14
High Courts15 May 2025Allowed
Nayaz Pasha Vs State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0381
Hindu Marriage Act, 1955 - Section 13(1)(ib)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 144
High Courts15 May 2025Allowed
Shubhakar Y & Ors Vs State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0380
Hindu Marriage Act, 1955 - Section 9
High Courts15 May 2025Allowed
Thimme Gowda Vs State Of Karnataka By Bagalagunte P.S. & Ors.
Karnataka High Court · (2025) 05 KAR CK 0376
Bharatiya Nyaya Sanhita, 2003 - Section 3(5), 69, 89, 115 (2), 118(1), 351(2), 352Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Amendment Ordinance, 2014 - Section 3(1)(r), 3(1)(s)
High Courts13 May 2025
G Ramachandra Reddy Vs G Ambika
Karnataka High Court · (2025) 05 KAR CK 0379
Negotiable Instruments Act, 1881 - Section 138
High Courts13 May 2025Disposed Of
Sridhar @ Purushothama & Ors Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 05 KAR CK 0378
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 342, 363, 366, 506