High Courts29 Apr 2025Disposed Of
Mohamed Ikbal Vs Secretary To Government Of Karnataka Revenue Department M.S. Building Bangalore - 560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0458
COURT ARCHIVE
Karnataka High Court judgments, 2025
473 judgments · page 15 of 24
High Courts29 Apr 2025Allowed
Chithralekha Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0457
Bharatiya Nyaya Sanhita, 2023 - Section 50, 178, 179, 180, 181, 182Constitution Of India, 1949 - Article 21, 22, 22(1)
High Courts29 Apr 2025Allowed
Padma Jaypal Naik Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0456
Bharatiya Nyaya Sanhita, 2023 - Section 103(1), 352Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r), 3(2)(V)
High Courts29 Apr 2025Allowed
T.S. Madhusudhan @ Madhu @ Bande Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0455
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109, 115(2), 118(2), 352Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(2)(V)
High Courts29 Apr 2025Allowed
Rehmathunnissa Vs Fazlunnisa
Karnataka High Court · (2025) 04 KAR CK 0453
Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 121(1), 132, 351(2), 351(3), 352Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482
High Courts29 Apr 2025Allowed
Sundara Shettigar Vs State Of Karnataka Home Department, Through Principal Secretary, Vidhana Soudha, Belagavi - 560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0449
Constitution Of India, 1949 - Article 21, 22, 22(1)
High Courts28 Apr 2025Allowed
M C Muthanna Vs Inspector General Of Police Cid Special Cell And Economic Offences Carlton House, Palace Road, Bangalore - 560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0452
Indian Penal Code, 1860 - Section 120B, 143, 144, 148, 149, 302, 324Constitution Of India, 1949 - Article 21, 22, 22(1)
High Courts28 Apr 2025Allowed
Dr. Asha Bharath Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0451
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20BConstitution Of India, 1949 - Article 21, 22, 22(1)
High Courts28 Apr 2025Allowed
H B Ramesh Vs Regional Transport Officer And The Taxation Authority Regional Transport Office Ramanagaram - 562159 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0450
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 80, 85,103(1)Constitution Of India, 1949 - Article 21, 22, 22(1)
High Courts25 Apr 2025Allowed
H C Basavaraju Vs Managing Director Ksrtc, Central Offices, K H Road, Shanthi Nagar, Bangalore-560027 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0448
Bharatiya Nyaya Sanhita, 2023 - Section 125(a), 281Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 47(1)Constitution Of India, 1949 - Article 21, 22, 22(1)
High Courts25 Apr 2025Allowed
Ziaulla Sheriff Vs M/S Tulip Enterprises & Ors.
Karnataka High Court · (2025) 04 KAR CK 0447
Indian Penal Code, 1860 - Section 302
High Courts24 Apr 2025Allowed
Yallappa Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0445
Indian Penal Code, 1860 - Section 34, 326A
High Courts24 Apr 2025Partly Allowed
Anand Kumar @ Kumar Vs Director General Of Police Prisons And Correctional Services No.9, Sheshadri Road Gandhi Nagar, Bengaluru - 560009 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0444
Indian Penal Code, 1860 - Section 376(3), 504, 506
High Courts24 Apr 2025Partly Allowed
Peddanna Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0443
High Courts24 Apr 2025Disposed Of
Ranganna @ Ranganatha Vs Director General Of Police Prisons And Correctional Services No.9, Sheshadri Road Gandhi Nagar, Bengaluru - 560009 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0442
Arbitration And Conciliation Act, 1996 - Section 9
High Courts22 Apr 2025Partly Allowed
State Of Karnataka Vs R. Hiriayanna Gowda S/O. Late Kunhappa Gowda
Karnataka High Court · (2025) 04 KAR CK 0441
Indian Penal Code, 1860 - Section 302
High Courts22 Apr 2025Allowed
K. Sachin & Ors. Vs State By Sakkarayapatna Police Chikkamagaluru Represented By Spp High Court Building Bengaluru-560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0440
High Courts22 Apr 2025Dismissed
R. Ravikumar Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0439
High Courts17 Apr 2025Allowed
Steven Alfred Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0437
Indian Penal Code, 1860 - Section 34, 120B, 404, 406, 419, 420, 468, 463, 464, 506Information And Technology Act, 2000 - Section 66Code Of Criminal Procedure, 1973 - Section 438, 439(1)(b)
High Courts17 Apr 2025Partly Allowed
Gopala Reddy Vs State Of Karnataka Through Chikkajala P S Rep By Its State Public Prosecutor High Court Building Bengaluru-560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0436
Bharatiya Nyaya Sanhita, 2023 - Section 309(4)Constitution Of India, 1949 - Article 21, 22(1), 22(111)