High Courts09 Jul 2025Dismissed
Gouthama Siddaartha College Of Pharmacy No.245-249, 40ft Road, Manjunathnagar, 1st Stage, W.O.C. Road, Rajajinagar, Bengaluru - 560010 Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 07 KAR CK 0476
COURT ARCHIVE
Karnataka High Court judgments, 2025
473 judgments · page 9 of 24
High Courts09 Jul 2025Dismissed
Shantha & Ors Vs C.R. Suresh & Ors.
Karnataka High Court · (2025) 07 KAR CK 0475
High Courts08 Jul 2025Disposed Of
Bharath Kumar @ Baby & Ors Vs State Of Karnataka
Karnataka High Court · (2025) 07 KAR CK 0478
High Courts08 Jul 2025Dismissed
Lohith Vs State Of Karnataka
Karnataka High Court · (2025) 07 KAR CK 0477
High Courts08 Jul 2025Dismissed
Indra Vs Director General Of Police Prisons And Correctional Services, No.9, Sheshadri Road, Gandhi Nagar, Bengaluru - 560009 & Ors.
Karnataka High Court · (2025) 07 KAR CK 0472
High Courts08 Jul 2025Dismissed
T A Leelavathi & Ors Vs City Union Bank Ltd & Ors.
Karnataka High Court · (2025) 07 KAR CK 0471
High Courts08 Jul 2025Disposed Of
M.M. School Of Nursing Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 07 KAR CK 0470
High Courts07 Jul 2025Allowed
R. Manjula Vs Tahsildar & Ors.
Karnataka High Court · (2025) 07 KAR CK 0469
Bharatiya Nyaya Sanhita, 2003 - Section 109(1), 137(2), 190, 351(2)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 359, 528
High Courts07 Jul 2025Disposed Of
Sharanya Vs Jayaprakash Rao.B
Karnataka High Court · (2025) 07 KAR CK 0468
Negotiable Instruments Act, 1881 - Section 138, 147
High Courts07 Jul 2025Allowed
Prabhakar Reddy Vs Income Tax Department Rep. By Its Deputy Director Of Income Tax (Inv), Unit -3(3) C.R.Building(Annexe), Queens Road Bengaluru - 560001
Karnataka High Court · (2025) 07 KAR CK 0463
Code Of Civil Procedure, 1908 - Order 41 Rule 27
High Courts07 Jul 2025Allowed
Prabhakar Reddy Vs Income Tax Department Through Its Deputy Director Of Income Tax (Inv), Unit -3(3) C.R.Building(Annexe), Queens Road Bengaluru - 560001
Karnataka High Court · (2025) 07 KAR CK 0462
Indian Penal Code, 1860 - Section 428, 429, 503, 504, 506, 509Karnataka Police Act, 1963 - Section 93
High Courts04 Jul 2025Disposed Of
Parveen Tajalias Labby Parveen Vs State Of Karnataka By Sampigehalli Police Station
Karnataka High Court · (2025) 07 KAR CK 0461
Code Of Civil Procedure, 1908 - Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 105, Order 21 Rule 106
High Courts04 Jul 2025Allowed
Rathnamma & Ors Vs State By Malur Police Rep. By State Public Prosecutor High Court Building Bangalore - 560001
Karnataka High Court · (2025) 07 KAR CK 0460
High Courts04 Jul 2025Dismissed
Sanjiv Kumar @ Man Sher Vs State By Mahandevapura P.S Rep. By State Public Prosecutor High Court Of Karnataka Bengaluru - 560001 & Ors.
Karnataka High Court · (2025) 07 KAR CK 0459
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 14A
High Courts04 Jul 2025Dismissed
Dilip B.R Vs Directorate Of Enforcement Rep. By Its Assitant Director Bmtc B Block, 3rd Floor Shantinagar, Kengal Hanumanthaiah Rd, Wilson Garden Bengaluru, Karnataka - 560027
Karnataka High Court · (2025) 07 KAR CK 0458
High Courts04 Jul 2025Allowed
Manjunatha A Vs State Of Karnataka
Karnataka High Court · (2025) 07 KAR CK 0457
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2003 - Section 109, 115(2), 126(2), 189(2) 190, 191(2), 352
High Courts04 Jul 2025Allowed
Mussadiq Khan Alias Rahil Vs State Of Karnataka
Karnataka High Court · (2025) 07 KAR CK 0456
Code Of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 34, 341, 392, 395
High Courts04 Jul 2025Dismissed
Nagamani @ S. Nagarathna Vs S. Rajashekara Murthy & Ors.
Karnataka High Court · (2025) 07 KAR CK 0455
High Courts30 Jun 2025Disposed Of
Sheela P V Vs Union Of India & Ors.
Karnataka High Court · (2025) 06 KAR CK 0249
High Courts30 Jun 2025Disposed Of
Shivamurthy S Vs Madhu M
Karnataka High Court · (2025) 06 KAR CK 0248