High Courts17 Nov 2025Disposed Of
Bheemanna Vs State Of Karnataka Revenue Department, Represented By Its Principal Secretary. M.S. Building. Dr. Ambedkar Vedhi, Bengalore-560001 & Ors
Karnataka High Court · (2025) 11 KAR CK 1792
COURT ARCHIVE
Karnataka High Court judgments, 2025
473 judgments · page 3 of 24
High Courts17 Nov 2025Dismissed
Sadashivappa & Ors Vs Deputy Commissioner President Of Maintenance And Welfare Of Parents And Senior Citizen Appellate Tribunal, Dc Office Mini Vidhana Soudha Chitradurga-572101
Karnataka High Court · (2025) 11 KAR CK 1791
High Courts17 Nov 2025Disposed Of
Jayalakshmi Vs Assistant Commissioner, Bengaluru South Sub-Division, Bengaluru-560018 & Ors
Karnataka High Court · (2025) 11 KAR CK 1790
High Courts07 Nov 2025Dismissed
Usha Shankar Vs Great Bengaluru Authority Represented Through Their Commissioner & Ors
Karnataka High Court · (2025) 11 KAR CK 1789
Greater Bengaluru Governance Act, 2024 - Section 243(3)(e), 243(3)(f)Bruhat Bengaluru Mahanagara Palike Act, 2020 - Section 248(1), 248(3)
High Courts07 Nov 2025Dismissed
Ashwathanarayan Vs K.P. Mahesh & Ors
Karnataka High Court · (2025) 11 KAR CK 1785
Specific Relief Act, 1963 - Section 16(c)
High Courts06 Nov 2025Disposed Of
Anand Rathi Global Finance Limited Vs Aryan Golden Arena Buyers Welfare Association & Ors
Karnataka High Court · (2025) 11 KAR CK 1783
High Courts06 Nov 2025Allowed
Mubarak Hussain @ Tubarak Hussain & Ors Vs State Of Karnataka & Ors
Karnataka High Court · (2025) 11 KAR CK 1782
Code Of Criminal Procedure, 1973 - Section 482Aircraft Rules, 1937 - Rule 91
High Courts05 Nov 2025Allowed
Battula Madhavarao Vs State Of Karnataka
Karnataka High Court · (2025) 11 KAR CK 1784
Code Of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 201, 302
High Courts04 Nov 2025Disposed Of
Ranjith Kumar.R Vs State Of Karnataka & Ors
Karnataka High Court · (2025) 11 KAR CK 1781
Indian Penal Code, 1860 - Section 34, 120B, 201, 302
High Courts31 Oct 2025Dismissed
Vijesh V & Ors Vs State Of Karnataka
Karnataka High Court · (2025) 10 KAR CK 1209
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 61, 126(2), 238, 310(2), 311
High Courts31 Oct 2025Dismissed
Krishnegowda Vs State Of Karnataka
Karnataka High Court · (2025) 10 KAR CK 1208
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Code Of Criminal Procedure, 1973 - Section 82, 209Indian Penal Code, 1860 - Section 299, 379, 511
High Courts31 Oct 2025Dismissed
Nikhil B A & Ors. Vs State Of Karnataka
Karnataka High Court · (2025) 10 KAR CK 1207
Code Of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 143, 149, 395, 396
High Courts27 Oct 2025Allowed
Shiva Kumar Kempaiah vs Income Tax Officer & Ors
Karnataka High Court · (2025) 10 KAR CK 1205
High Courts27 Oct 2025Allowed
Leeladhar vs State Of Karnataka & Ors
Karnataka High Court · (2025) 10 KAR CK 1204
Indian Penal Code, 1860 - Section 143, 147, 148, 149, 427, 435
High Courts27 Oct 2025Disposed Of
Joint Commissioner Of Commercial Taxes (ADMIN) Dgsto-2, Vanijay Therige & Ors. vs V.L Padmanaba Rao S/O Late Lakshminarasimaiah
Karnataka High Court · (2025) 10 KAR CK 1202
Payment of Gratuity Act, 1972 - Section 7(7)
High Courts27 Oct 2025Disposed Of
M/S. Maiti Die Point Private Limited vs Chairman Karnataka State Pollution Control Board & Ors
Karnataka High Court · (2025) 10 KAR CK 1201
Air (Prevention And Control Of Pollution) Act, 1981 - Section 31(A)Karnataka Air (Prevention And Control Of Pollution) Rules, 1983 - Rule 20(A)
High Courts25 Oct 2025Allowed
Sampras Anthony vs State Of Karnataka& Ors
Karnataka High Court · (2025) 10 KAR CK 1195
Bharatiya Nyaya Sanhita, 2023 - Section 64Indian Penal Code, 1860 - Section 376, 376(2)(b), 415, 417, 420, 503, 506, 506(1)Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 mdash; Section 3(1)(x)
High Courts24 Oct 2025Allowed
C N Kalyan vs State Of Karnataka
Karnataka High Court · (2025) 10 KAR CK 1200
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 21(b), 22(b), 29
High Courts24 Oct 2025Allowed
Mylarappa N @ Mailari vs State Of Karnataka
Karnataka High Court · (2025) 10 KAR CK 1199
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183, 483Bharatiya Nyaya Sanhita, 2023 - Section 64(2)(M), 137(2)Protection Of Child From Sexual Offences Act, 2012 - Section 4, 5(L)
High Courts24 Oct 2025Allowed
Mohammed Saifulla vs State Of Karnataka
Karnataka High Court · (2025) 10 KAR CK 1198
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 105