COURT ARCHIVE

Karnataka High Court judgments, 2025

473 judgments · page 5 of 24

High Courts30 Sept 2025Disposed Of

Mahanthaswamy R. Virakthamath Vs Superintending Engineer(MM-1) & Ors.

Karnataka High Court · (2025) 09 KAR CK 0561

Karnataka Transparency In Public Procurements Act, 1999 - Section 16Karnataka Transparency In Public Procurements Rules, 2000 - Rule 29

High Courts30 Sept 2025Allowed

Ameensab S/O. Dongrisab Nagaral Vs Bandenamaz S/O. Usmansab Dandin

Karnataka High Court · (2025) 09 KAR CK 0557

Negotiable Instruments Act, 1881 - Section 138

High Courts26 Sept 2025Allowed

H. Shambu S/O. H. Babu Ganiga Vs Janata Co-Operative Credit Society Ltd. Bhatkal Main Branch, Bhatkal Taluk, R/By It's Manager

Karnataka High Court · (2025) 09 KAR CK 0556

Negotiable Instruments Act, 1881 - Section 138

High Courts26 Sept 2025Dismissed

M. Shakshavali Vs B.J. Vishalakshi W/O. B.J. Srinivasa Setty

Karnataka High Court · (2025) 09 KAR CK 0555

High Courts26 Sept 2025Dismissed

Nihal Ahamad S/O Jafarsab Mannur Vs State Of Karnataka & Ors.

Karnataka High Court · (2025) 09 KAR CK 0553

High Courts26 Sept 2025Dismissed

Radha & Ors. Vs State Of Karnataka & Ors.

Karnataka High Court · (2025) 09 KAR CK 0550

High Courts25 Sept 2025Allowed

A.R. Siddaramappa Vs Rajeshwari K.S & Ors.

Karnataka High Court · (2025) 09 KAR CK 0552

Indian Penal Code, 1860 - Section 109, 201, 302

High Courts25 Sept 2025Dismissed

Ravikumar.G & Ors. Vs Susheela & Ors.

Karnataka High Court · (2025) 09 KAR CK 0551

Income Tax Act, 1961 - Section 10AA, 115JB, 143(2), 143(3), 260A

High Courts22 Sept 2025Dismissed

M N Geetha Vs State Of Karnataka & Ors.

Karnataka High Court · (2025) 09 KAR CK 0548

Code Of Civil Procedure, 1908 - Order 41 Rule 27

High Courts22 Sept 2025Disposed Of

Durgaparameshwari Temple, Nala & Ors. Vs State Of Karnataka Department Of Hindu Religious Institutions & Ors.

Karnataka High Court · (2025) 09 KAR CK 0547

High Courts22 Sept 2025Allowed

Dr. Kiran Joseph Kailath Vs Rajiv Gandhi University Of Health Sciences

Karnataka High Court · (2025) 09 KAR CK 0546

Code Of Criminal Procedure, 1973 - Section 155(2), 482Karnataka Police Act, 1963 - Section 78, 78(3)

High Courts19 Sept 2025Allowed

Pooja R Vs Chief Commissioner Bhruhat Bengaluru Mahanagara Palike Hudson Circle Bengaluru -560001 & Ors.

Karnataka High Court · (2025) 09 KAR CK 0542

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2003 - Section 64(1), 69Constitution Of India, 1949 - Article 21

High Courts18 Sept 2025Allowed

Namawejje Mariam Vs Government Of Karnataka & Ors.

Karnataka High Court · (2025) 09 KAR CK 0545

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 174(2), 528Karnataka Police Act, 1963 - Section 78, 78(3)Code Of Criminal Procedure, 1973 - Section 155(2)

High Courts18 Sept 2025Disposed Of

M/S. Ganapathy Granite Implex Private Limited Vs State Of Karnataka & Ors.

Karnataka High Court · (2025) 09 KAR CK 0544

Karnataka Co-operative Societies Rules, 1960 - Rule 13D(2A)

High Courts18 Sept 2025Disposed Of

M. Raju Alias Y. M. Muniswamy Vs Papamma Uruf Muniyamma & Ors.

Karnataka High Court · (2025) 09 KAR CK 0543

Code Of Civil Procedure, 1908 - Section 151Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2

High Courts15 Sept 2025Allowed

Sanjay P Santhosh & Ors. Vs State Of Karnataka

Karnataka High Court · (2025) 09 KAR CK 0541

Bharatiya Nyaya Sanhita, 2003 - Section 62, 310(2), 318(4), 319(2), 351(2)

High Courts15 Sept 2025Dismissed

Geethapriya B.M. Vs Guruprasad .B

Karnataka High Court · (2025) 09 KAR CK 0540

High Courts12 Sept 2025Allowed

Mohd Mustafa Vs Somashekhar Biradar & Ors.

Karnataka High Court · (2025) 09 KAR CK 0537

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 442Negotiable Instruments Act, 1881 - Section 138

High Courts12 Sept 2025Allowed

Mohammed Kaleem Ahmed Vs National Investigation Agency Ministry Of Home Affairs Branch Office, Bengaluru

Karnataka High Court · (2025) 09 KAR CK 0535

Indian Penal Code, 1860 - Section 132, 189(2), 190, 191(2), 351(3), 352Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r), 3(2)(va), 14(A)(2)Bharatiya Nyaya Sanhita, 2003 - Section 108

High Courts11 Sept 2025Allowed

Blue Yonder India Private Limited Vs Deputy/Assistant Commissioner Of Income Tax Circle 1(1) (1), Bangalore 80 Feet Road Bmtc Building, Koramangala Bengaluru - 560095 & Ors

Karnataka High Court · (2025) 09 KAR CK 0563

Income Tax Act, 1961 - Section 153(9)