COURT ARCHIVE

Karnataka High Court judgments, 2025

473 judgments · page 2 of 24

High Courts19 Dec 2025Allowed

Halima Vs State Of Karnataka

Karnataka High Court · (2025) 12 KAR CK 1705

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 85, 103(1), 351(2)Constitution Of India, 1950 - Article 21

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High Courts19 Dec 2025Allowed

Nagaraj S/O Mahadevappa Madar Vs State Of Karnataka

Karnataka High Court · (2025) 12 KAR CK 1704

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 103, 103(1), 109, 115(2), 118(1), 118(2), 126(2)

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High Courts15 Dec 2025Disposed Of

All Karnataka State Students Association (R) (Under Section 13 Of The Karnataka Co-Operative Society Act 1960) Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 12 KAR CK 1703

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High Courts03 Dec 2025Disposed Of

Akshya Shenoy @ M. Akshaya Shenoy Vs Commissioner Mysore City Corporation, Mysore City-570001

Karnataka High Court · (2025) 12 KAR CK 1700

Karnataka Municipal Corporations Act, 1976 - Section 321(3), 443A

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High Courts02 Dec 2025Disposed Of

Shivu @ Shivakumar Vs State Of Karnataka

Karnataka High Court · (2025) 12 KAR CK 1701

Code Of Criminal Procedure, 1973 - Section 70(2)

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High Courts01 Dec 2025Allowed

Shashidhara S/O. Yallappa Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 12 KAR CK 1699

Bharatiya Nyaya Sanhita, 2023 - Section 64, 74, 109, 115(1), 115(2), 118(1), 126, 126(2), 189(2), 190, 191(1), 191(2), 329(4), 351(2)(3), 352Protection Of Children From Sexual Offences Act, 2012 - Section 4Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 2015 - Section 3(1)(r), 3(1)(s), 3(1)(w), 3(2)(va)

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High Courts28 Nov 2025Allowed

Radha Vs State Of Karnataka

Karnataka High Court · (2025) 11 KAR CK 1807

Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 139, 139(a)Juvenile Justice (Care & Protection Of Children) Act, 2015 - Section 76

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High Courts28 Nov 2025Dismissed

Mahesha Vs State Of Karnataka

Karnataka High Court · (2025) 11 KAR CK 1806

Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 302, 498A

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High Courts28 Nov 2025Allowed

Lakshmi Narayana @ Narayann @ Iron Narayana Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 11 KAR CK 1805

Protection Of Children From Sexual Offences Act, 2012 - Section 7, 8Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 483Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 - Section 3(1)(w)

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High Courts28 Nov 2025Allowed

Madhushree S M Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 11 KAR CK 1802

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High Courts28 Nov 2025Allowed

Pratheek R Vs State Of Karnataka

Karnataka High Court · (2025) 11 KAR CK 1801

Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 183, 483Bharatiya Nyaya Sanhita, 2023 - Section 103(1), 109

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High Courts27 Nov 2025Partly Allowed

Palani & Ors Vs State Of Karnataka

Karnataka High Court · (2025) 11 KAR CK 1804

Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 54, 118(1), 126(2), 351(2), 352

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High Courts25 Nov 2025Disposed Of

Aibiangalin Phawa C & Ors Vs Registrar, Karnataka State Nursing Council, No.71, Nightingale Towers, A Street, 6th Cross, Near Movie Land Theater, Gandhinagar, Bengaluru - 560009 & Ors

Karnataka High Court · (2025) 11 KAR CK 1799

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High Courts25 Nov 2025Allowed

Sanil George Vs Commissioner Shivamogga Mahanagara Palike, Ward No.26, Gopala Gowda Extension, Shivamogga - 577201 & Ors

Karnataka High Court · (2025) 11 KAR CK 1798

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High Courts25 Nov 2025Allowed

Syed Sadath @ Abrar & Ors Vs State Of Karnataka

Karnataka High Court · (2025) 11 KAR CK 1797

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)(B), 27(b)

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High Courts24 Nov 2025Dismissed

Devendrappa Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 11 KAR CK 1800

Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 183, 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 85, 103(1), 115(2), 118(1), 351(2), 352Prohibition Of Child Marriage Act, 2006 - Section 9, 11

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High Courts20 Nov 2025Dismissed

Shivappa A K @ Chikkanahalli Shiva @ Kabaddi Shivu & Ors Vs State By Vidyanagar Police, Davanagere, Represented By Spp, High Court Of Karnataka At Bangalore-560009 & Ors

Karnataka High Court · (2025) 11 KAR CK 1796

Bharatiya Nyaya Sanhita, 2023 - Section 61(2), 103, 103(1), 189(2), 190, 191(2), 191(3), 238(a)Arms Act, 1959 - Section 5, 27(1)Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(2)(V), 3(2)(va)

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High Courts17 Nov 2025Disposed Of

Karavali Ayurveda Medical College Hospital And Research Centre Neermarga, Mangalore - 575029 Vs Union Of India & Ors

Karnataka High Court · (2025) 11 KAR CK 1795

National Commissioner For Indian System Of Medicine (Minimum Essential Standards, Assessment And Rating For Undergraduate Ayurveda Colleges And Attached Teaching Hospitals) Regulations, 2024 - Regulation 9

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High Courts17 Nov 2025Disposed Of

K.T. Nagaraja Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 11 KAR CK 1794

Karnataka Panchayat Raj (Removal Of Obstruction And Encroachment) Rules, 2011 - Rule 4, 5

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High Courts17 Nov 2025Disposed Of

Srikanth Chowdary Marri @ Srikanth Vs Chief Commissioner B.B.M.P., N.R. Square, Bangalore-560001 & Ors

Karnataka High Court · (2025) 11 KAR CK 1793

Bruhat Bengaluru Mahanagara Palike Act, 2020 - Section 248(3), 356(1)

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