High Courts17 Apr 2025Disposed Of
Ajay John Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0435
COURT ARCHIVE
Karnataka High Court judgments, 2025
473 judgments · page 16 of 24
High Courts16 Apr 2025Dismissed
B.R. Tirumalai Vs State Of Karnataka By Its Additional Chief Secretary, Department Of Home And Prison, Vidhana Soudha, Bengaluru 560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0428
Karnataka Education Act, 1983 - Section 131Constitution Of India, 1949 - Article 226
High Courts16 Apr 2025Allowed
Mohammed Shareek Vs State By Sho, Udupi Town Police Station, Represented By State Public Prosecutor High Court Of Karnataka Ambedkar Veedhi, Bangalore - 560001
Karnataka High Court · (2025) 04 KAR CK 0427
Central Goods And Service Act, 2013 - Section 73, 73(9), 74, 128(A)
High Courts16 Apr 2025Allowed
Mohammed Idhrees Vs State Of Karnataka Represented By Its Secretariat, Department Of Home, Vidhana Soudha Bangalore- 560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0426
Central Goods And Service Act, 2013 - Section 73, 73(9), 74, 128(A)
High Courts16 Apr 2025Dismissed
Rajesh M B Vs Deputy Registrar Of Co-Operative Societies Karnataka Souharda Samyukta Sahakari Niyamita, 17th 18th Cross, Margosa Road, Malleshwaram, Bengaluru-560055 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0425
Constitution Of India, 1949 - Article 226
High Courts16 Apr 2025Partly Allowed
Mohamed Afnas @ Afnas Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0424
Bharatiya Nyaya Sanhita, 2023 - Section 309(4)Constitution Of India, 1949 - Article 21, 22, 22(1)
High Courts15 Apr 2025Disposed Of
Sher Bahadur Bam & Ors. Vs State Of Karnataka By Commercial Street Police Station Rep. By Spp High Court Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0433
High Courts15 Apr 2025Dismissed
Chiranjeevi Vs State Of Karnataka Balehonnur P.S., Chief Superintendent, District Prison, Chikmagalur - 577101, (Both Are Rep. By Spp, High Court Complex, Bangalore - 560001)
Karnataka High Court · (2025) 04 KAR CK 0432
High Courts15 Apr 2025Dismissed
Hussainabba @ Hussain @ Suhel @ Ustad Vs State Of Karnataka By Ullal Police Station D.K District, Rep. By Spp High Court Building, Bangalore-560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0431
High Courts15 Apr 2025Disposed Of
Davud @ Fort Davud S/O. Saleem Vs State Of Karnataka
Karnataka High Court · (2025) 04 KAR CK 0421
High Courts09 Apr 2025Allowed
Mudakappa Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0423
Negotiable Instruments Act, 1881 - Section 138, 139
High Courts09 Apr 2025Disposed Of
Vishal S/O. Suresh Natekar & Ors. Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0422
Karnataka Civil Service (Classification, Control, And Appeal) Rules, 1957 - Rule 10(5)(iii)
High Courts09 Apr 2025Disposed Of
Yogish V.N Vs State Of Karnataka By Channarayapatna Rural Police Station, Represented By State Public Prosecutor High Court Building Bangalore - 560001.
Karnataka High Court · (2025) 04 KAR CK 0420
High Courts09 Apr 2025Partly Allowed
Yenkya Naik @ Akilesh Naik Vs State Of Karnataka, By Tunganagara Police Station, Shivamogga-577201 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0419
High Courts09 Apr 2025Disposed Of
Manoz Zagree & Ors. Vs State Of Karnataka, Through Commercial Street P.S., Rep. By Its State Public Prosecutor, High Court Building, Bangalore - 560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0418
High Courts09 Apr 2025Disposed Of
Mousin Khureshi Vs State Of Karnataka By Paper Town Police Station, Bhadravathi Town, Shivamogga District-577201 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0417
Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Constitution Of India, 1949 - Article 227
High Courts09 Apr 2025Dismissed
H V Girisha & Ors. Vs State Of Karnataka By Huliyurdurga Police Station, Tumakuru District-572130 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0416
High Courts09 Apr 2025Partly Allowed
Kalyan Singh Vs State Of Karnataka, By Chikkabanavar P S, Rep. By State Public Prosecutor, High Court Of Karnataka, Bengaluru-560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0415
Indian Penal Code, 1860 - Section 201, 302, 380, 396, 457
High Courts07 Apr 2025Partly Allowed
Thara Vs State Of Karnataka By The Principal Secretary Home Department Vidhana Soudha Bengaluru-560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0414
Indian Penal Code, 1860 - Section 302, 498A
High Courts07 Apr 2025Partly Allowed
Anantharaju. M Vs Chandini. M. B.
Karnataka High Court · (2025) 04 KAR CK 0413
Indian Penal Code, 1860 - Section 143, 147, 148, 149, 302, 324, 326