High Courts24 Oct 2025Dismissed
Ravi K vs State Of Karnataka
Karnataka High Court · (2025) 10 KAR CK 1197
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 103(1)
COURT ARCHIVE
Karnataka High Court judgments, 2025
473 judgments · page 4 of 24
High Courts24 Oct 2025Allowed
Ramakrishna vs Directorate Of Enforcement Ministry Of Finance Government Of India Bengaluru Zonal Office
Karnataka High Court · (2025) 10 KAR CK 1196
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Prevention Of Money Laundering Act, 2002 - Section 3, 4Indian Penal Code, 1860 - Section 406, 409, 420
High Courts23 Oct 2025Disposed Of
Amreen vs Commissioner Of Police, Bengaluru No.1, Infantry Road Bengaluru - 560001 & Ors
Karnataka High Court · (2025) 10 KAR CK 1177
Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 - Section 3(1), 3(2), 9(b), 9(f), 12, 12(1)(a), 12(1)(b)Constitution Of India, 1950 - Article 22(4), 22(4)(a), 22(5)
High Courts23 Oct 2025Disposed Of
C R Bhaskar Reddy vs Deputy Registrar Of Co Operative Societies Societies, Chikkaballapura District District Administrative Bhavan Chikkaballapura - 562101 & Ors
Karnataka High Court · (2025) 10 KAR CK 1194
Karnataka Co-Operative Societies Act, 1959 - Section 105
High Courts23 Oct 2025Disposed Of
Syed Shihab Hussain vs Registrar Bengaluru University R/At: 10, Patiksha Bhavan Road Gnana Bharathi Bengaluru - 560056 & Ors
Karnataka High Court · (2025) 10 KAR CK 1193
High Courts23 Oct 2025Disposed Of
Shivanand Marakeri vs Commissioner Rural Development And Panchayat Raj Development, K.G. Road, Gandhinagar, Bengaluru-560009 & Ors
Karnataka High Court · (2025) 10 KAR CK 1191
Karnataka Civil Services [Classification, Control And Appeal] Rules, 1957 - Rule 10Constitution Of India, 1950 - Article 226
High Courts23 Oct 2025Dismissed
R.B. Kamath vs Official Liquidator Of M/S. Kamath Packaging Limited (In Liquidation) Attached To High Court Of Karnataka
Karnataka High Court · (2025) 10 KAR CK 1188
High Courts17 Oct 2025Allowed
Vishnu B L Vs State Of Karnataka & Ors
Karnataka High Court · (2025) 10 KAR CK 1183
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 115(2), 352Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 mdash; Section 3(1)(r), 3(1)(s), 3(2)(va)
High Courts17 Oct 2025Allowed
J. C. Flowers Asset Reconstruction Co. Pvt. Ltd. Vs Neelakanda Prabhu
Karnataka High Court · (2025) 10 KAR CK 1182
Negotiable Instruments Act, 1881 - Section 138Karnataka Criminal Rules Of Practice, 1968 - Rule 8
High Courts17 Oct 2025Allowed
K.N. Chandrashekara vs State Of Karnataka & Ors
Karnataka High Court · (2025) 10 KAR CK 1181
Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 mdash; Section 3(1)(r), 3(1)(s)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 126(2), 351(3), 352, 483Karnataka Money Lenders Act, 1961 - Section 38
High Courts17 Oct 2025Allowed
Abhi @ Abhishek vs State Of Karnataka & Ors
Karnataka High Court · (2025) 10 KAR CK 1180
Code Of Criminal Procedure, 1973 - Section 439, 439(2)Indian Penal Code, 1860 - Section 149, 375DA, 376(2)(n), 376(3), 450Protection Of Child From Sexual Offences Act, 2012 - Section 4, 5(G), 5(K), 5(L), 6, 10
High Courts17 Oct 2025Allowed
Hanesbrands Apparel India Private Limited vs Nil Nil
Karnataka High Court · (2025) 10 KAR CK 1178
High Courts16 Oct 2025Partly Allowed
M/S HMT Limited vs State Of Karnataka & Ors
Karnataka High Court · (2025) 10 KAR CK 1176
High Courts16 Oct 2025Allowed
Bhuvan Gowda H S vs State Of Karnataka
Karnataka High Court · (2025) 10 KAR CK 1174
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Information Technology Act, 2000 - Section 66(c), 67Bharatiya Nyaya Sanhita, 2023 - Section 75(1)(iv), 79, 351(2), 351(3), 352
High Courts16 Oct 2025Dismissed
State Of Karnataka vs Chandrashekhar @ Chandegowda @ Chandru
Karnataka High Court · (2025) 10 KAR CK 1173
Indian Penal Code, 1860 - Section 34, 201, 302Code Of Criminal Procedure, 1973 - Section 313
High Courts03 Oct 2025Disposed Of
M/S Lakshmi Stone Crushing Industries Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 10 KAR CK 1172
High Courts03 Oct 2025Allowed
Swaroop Kumar R Vs State Of Karnataka
Karnataka High Court · (2025) 10 KAR CK 1171
Bharatiya Nyaya Sanhita, 2003 - Section 75, 79, 351(2), 352
High Courts03 Oct 2025Disposed Of
Exotic Mile Private Limited Vs Dpac Ventures LLP
Karnataka High Court · (2025) 10 KAR CK 1170
Commercial Courts Act, 2015 - Section 12ACode Of Civil Procedure, 1908 - Section 80[2]Trademarks Act, 1999 - Section 31
High Courts03 Oct 2025Disposed Of
Saranga Lakshmana Mukri & Ors. Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 10 KAR CK 1169
Karnataka Co-Operative Societies Act, 1959 - Section 70(2)Karnataka Cooperative Rules, 1960 - Rule 13D
High Courts03 Oct 2025Allowed
Krishna S/O. Mahadevi Madar Vs State Of Karnataka
Karnataka High Court · (2025) 10 KAR CK 1168
Code Of Criminal Procedure, 1973 - Section 307