High Courts07 Apr 2025Partly Allowed
Ganesha @ Gani Vs Chief Superintendent Of Prison Central Prison, Shivamogga - 577222 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0412
Indian Penal Code, 1860 - Section 302, 354A, 504
COURT ARCHIVE
Karnataka High Court judgments, 2025
473 judgments · page 17 of 24
High Courts07 Apr 2025Dismissed
Venkatesha @ Venkatappa Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0411
High Courts07 Apr 2025Allowed
B.T. Rashikumar Vs State Of Karnataka By The Principal Secretary, Home Department, Vidhana Soudha, Bengaluru - 560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0410
Bharatiya Nyaya Sanhita (BNS), 2003 - Section 19(2), 115(2), 118(1), 189(2), 190, 351(2), 352Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 - Section 3(1)(r), 3(1)(s), 3(2)(va)Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 18A
High Courts04 Apr 2025Allowed
Media.Net Software Services (India) Private Limited Vs Schloss Bangalore Private Limited
Karnataka High Court · (2025) 04 KAR CK 0409
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Amendment Ordinance, 2014 - Section 3(1)(r), 3(1)(s), 3(2)(5a)Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 115(2), 118(1), 352
High Courts04 Apr 2025Dismissed
Kavitha W/O Chandrashekar @ CHANDRU Vs State Of Karnataka Home Department, Through Principal Secretary Vidhana Soudha, Bengaluru - 560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0408
High Courts04 Apr 2025
Anitha Xxxxxxxxxxxxx Vs State Of Karnataka By Its Principal Secretary To Government Health And Family Welfare Department Vikasa Soudha, Ambedkar Veedhi Bengaluru - 560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0407
Indian Penal Code, 1860 - Section 114, 120B, 143, 147, 148, 149, 201, 302, 341Code Of Criminal Procedure, 1973 - Section 439
High Courts04 Apr 2025Disposed Of
C.K. Satyaprema & Ors. Vs State Of Karnataka By Sanjayanagara P.S. Bengaluru - 560036
Karnataka High Court · (2025) 04 KAR CK 0404
High Courts01 Apr 2025Allowed
Irfan Pasha T M Vs State Of Karnataka By Gowribidanur Town Police Station, Chikkaballapura-561208. & Ors.
Karnataka High Court · (2025) 04 KAR CK 0403
Karnataka Goods And Services Tax Act, 2017 - Section 73, 73(9), 128(A)
High Courts28 Mar 2025Allowed
Anjani S/O. Mallesh Naik Vs Bhujang S/O. Balakrishna Yallurkar
Karnataka High Court · (2025) 03 KAR CK 0531
Code Of Civil Procedure, 1908 - Section 92, 148, 151Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1949 - Article 227
High Courts28 Mar 2025
Anjani S/O. Mallesh Naik Vs Rama S/O. Adappa Ghadi
Karnataka High Court · (2025) 03 KAR CK 0530
High Courts28 Mar 2025Partly Allowed
Anjani S/O. Mallesh Naik Vs Srishail S/O. Basavanneppa Uppin
Karnataka High Court · (2025) 03 KAR CK 0529
Protection Of Children From Sexual Offences Act, 2012 - Section 6
High Courts28 Mar 2025Allowed
Vinayak @ Kiran & Ors. Vs State Of Karnataka Old Hubballi Police Station, Hubballi, Dist. Dharwad
Karnataka High Court · (2025) 03 KAR CK 0526
Indian Penal Code, 1860 - Section 34, 114, 376(2)(n), 417, 420Code Of Criminal Procedure, 1973 - Section 439
High Courts28 Mar 2025Partly Allowed
Lavanya S Vs Janatha Education Society Dr. Rajkumar Road, Next To Orion Mall, Rajajinagar, Ii Stage, Bengaluru-560055 Rep By Secretary H.G Balagopal & Ors.
Karnataka High Court · (2025) 03 KAR CK 0524
Indian Penal Code, 1860 - Section 120(B), 149, 302, 323, 324, 506
High Courts28 Mar 2025Allowed
M/S Sree Balaji Pakaging Industry Vs Union Of India Represented By Its Secretary, Ministry Of Finance, Department Of Revenue, North Block, Rashtrapati Bhawan, Defence Head Quarters, New Delhi- 110001 & Ors.
Karnataka High Court · (2025) 03 KAR CK 0523
Bharatiya Nyaya Sanhita, 2023 - Section 64(2), 318(2)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 48(2)Constitution Of India, 1949 - Article 22(1)
High Courts28 Mar 2025Partly Allowed
Bangalore Rudrappa Vijaykumar Vs Assistant Commissioner Of Central Tax Division -5 Gst West Commissinoerate, Bmtc Bus Stand Complex, First Floor, Banashankari, Bengaluru- 560070 & Ors.
Karnataka High Court · (2025) 03 KAR CK 0522
High Courts28 Mar 2025Partly Allowed
Mohammed Ameen Mukhtiyar Vs Karnataka State Board Of Auqaf Cunningham Road Bengaluru-560001 By Its Chief Executive Officer & Ors.
Karnataka High Court · (2025) 03 KAR CK 0521
High Courts28 Mar 2025Dismissed
Mohammed Illiyaz @ Illiyaz Vs State Of Karnataka By Gowribidanur Town Police Station, Chikkaballapura-561208 & Ors.
Karnataka High Court · (2025) 03 KAR CK 0520
High Courts28 Mar 2025Dismissed
R.H. Munendra & Ors. Vs R.B. Santhosh Kumar, Son Of Bachappa
Karnataka High Court · (2025) 03 KAR CK 0519
High Courts26 Mar 2025Allowed
Yogesh P M & Ors. Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 03 KAR CK 0517
Indian Penal Code, 1860 - Section 354A, 354D, 420, 504Passports Act, 1967 - Section 6(2F)
High Courts26 Mar 2025Allowed
V. Manojkumar Vs Tahsildhar Anekal Taluk Anekal, Bengaluru - 582106 & Ors.
Karnataka High Court · (2025) 03 KAR CK 0516
Indian Penal Code, 1860 - Section 364