High Courts31 Jan 2025Disposed Of
Imran H Vs State Of Karnataka
Karnataka High Court · (2025) 01 KAR CK 1689
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 69, 318(2)
COURT ARCHIVE
Karnataka High Court judgments, 2025
473 judgments · page 22 of 24
High Courts31 Jan 2025Allowed
Ravi Kumara @ Ravikumara @ A.Ravi Eligara Ravi Vs State Of Karnataka
Karnataka High Court · (2025) 01 KAR CK 1679
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 201, 302, 498A
High Courts30 Jan 2025Allowed
Udaya Aliyas Sharavan L Vs State Of Karnataka & Ors
Karnataka High Court · (2025) 01 KAR CK 1684
Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 3(1)(s), 14(A)(2), 18Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 126(2), 351(3), 352
High Courts30 Jan 2025Partly Allowed
Shaik Noor Ahmed Vs State Of Karnataka & Ors
Karnataka High Court · (2025) 01 KAR CK 1678
Indian Penal Code, 1860 - Section 302
High Courts30 Jan 2025
Simon Leen Dsouza Vs State Of Karnataka & Ors
Karnataka High Court · (2025) 01 KAR CK 1677
High Courts30 Jan 2025Disposed Of
Balamma Yallappa Shindhe Vs Akshaya Co-Operative Credit Society Ltd.
Karnataka High Court · (2025) 01 KAR CK 1676
High Courts30 Jan 2025Allowed
Prakash S/O. Bhimappa Madar & Ors. Vs State Of Karnataka
Karnataka High Court · (2025) 01 KAR CK 1680
Indian Penal Code, 1860 - Section 34, 304, 323, 448, 504, 506Constitution Of India, 1949 - Article 21
High Courts29 Jan 2025Dismissed
Nazru Shareef Basheer Vs K. S. Narayana
Karnataka High Court · (2025) 01 KAR CK 1675
Arbitration And Conciliation Act, 1996 - Section 9
High Courts29 Jan 2025Allowed
Sagar Vs State By Bagalagunte Police Bengaluru, Represented By SPP High Court Of Karnataka Bangalore -560001
Karnataka High Court · (2025) 01 KAR CK 1671
Indian Penal Code, 1860 - Section 397
High Courts29 Jan 2025Dismissed
G. Corp Lotus Mall Private Limited Vs Axis Bank Limited & Ors
Karnataka High Court · (2025) 01 KAR CK 1660
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183, 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 80, 85, 103(1), 115(2), 126(2), 351(2)Dowry Prohibition Act, 1961 - Section 3, 4
High Courts28 Jan 2025Disposed Of
Anil Kumar Kabra & Ors. Vs State Of Karnataka Rep By Principal Secretary, Department Of Panchayat Raj, Vidhana Veedhi, Bengaluru-560001 & Ors
Karnataka High Court · (2025) 01 KAR CK 1667
High Courts28 Jan 2025Dismissed
PR. Commissioner Of Income-Tax, 5th Floor, BMTC Building, 80 Feet Road, Kormangala, Bengaluru 560095 & Ors Vs SAP India Pvt. Ltd., 6Th Floor, RMZ Ecoworld, 8a Campus, Sarjapur, Marathahalli Outer Ring Road, Deverabeesanahalli, Bengaluru, Karnataka 560103 PAN AACCS 7483E
Karnataka High Court · (2025) 01 KAR CK 1662
High Courts27 Jan 2025Dismissed
Shanaz Khanum Vs State Of Karnataka Home Department, Through Principal Secretary Vidhana Soudha Bengaluru - 560001 & Ors.
Karnataka High Court · (2025) 01 KAR CK 1654
High Courts27 Jan 2025Dismissed
B Thilak Vs S V S Enterprises
Karnataka High Court · (2025) 01 KAR CK 1653
High Courts27 Jan 2025Allowed
D K Ramakrishna Vs Ramalingaiah
Karnataka High Court · (2025) 01 KAR CK 1651
Code Of Criminal Procedure, 1973 - Section 438Indian Penal Code, 1860 - Section 34, 406, 420, 447, 506
High Courts27 Jan 2025Dismissed
Narayan J Vs Prasanna Kumar R S/O Ramalingaiah
Karnataka High Court · (2025) 01 KAR CK 1650
Code Of Criminal Procedure, 1973 - Section 439
High Courts25 Jan 2025Disposed Of
Sushma Dhwarakanath Vs Geetha Badari
Karnataka High Court · (2025) 01 KAR CK 1658
High Courts25 Jan 2025Disposed Of
Chandan T J Vs State Of Karnataka & Ors
Karnataka High Court · (2025) 01 KAR CK 1656
High Courts25 Jan 2025Dismissed
Mahesha Vs State Of Karnataka By SHO, Saraswathipuram PS, Mysuru City Rep By S.P.P. High Court Of Karnataka, Bengaluru-560001
Karnataka High Court · (2025) 01 KAR CK 1655
Negotiable Instruments Act, 1881 - Section 138, 138(b), 139Code Of Criminal Procedure, 1973 - Section 313
High Courts24 Jan 2025Disposed Of
Zarina W/O Riyazahmed Basrikati Vs State Of Karnataka
Karnataka High Court · (2025) 01 KAR CK 1646