COURT ARCHIVE

Karnataka High Court judgments, 2026

809 judgments · page 2 of 41

High Courts28 Sept 2026Dismissed

Smt. Mudamma & Ors. Vs Sri M Kempaiah & Ors.

Karnataka High Court · (2026) 09 KAR CK 4999

Mysore Tenancy Act, 1952-Section 28AKarnataka Land Reforms Act, 1961-Sections 4, 44, 45Transfer of Property Act, 1882-Section 111(g)

High Courts28 Sept 2026Disposed Of

Narayana Gowda Vs Bengaluru And Bengaluru Rural Districts Co-Operative Central Bank Ltd. & Ors.

Karnataka High Court · (2026) 09 KAR CK 4988

Constitution of India-Article 226, 227

High Courts28 Sept 2026Dismissed

Sri. K.S.Chandrahasa & Ors. Vs Mr. Nazeer Baadsha.M

Karnataka High Court · (2026) 09 KAR CK 4986

Constitution of India-Article 227

High Courts28 Sept 2026Dismissed

Sri. Narayanaraje Urs Vs Sri. Hanumantharaje Urs & Ors.

Karnataka High Court · (2026) 09 KAR CK 4968

Constitution of India-Article 227

High Courts28 Sept 2026Allowed

Union Of India & Ors. Vs Mr Mohsin Sharieff & Ors.

Karnataka High Court · (2026) 09 KAR CK 4960

Land Acquisition Act, 1894-Sections 4(1), 6(1)Karnataka Land Revenue Act, 1964-Sections 136(2), 136(3), 128Bharatiya Sakshya Adhiniyam, 2023-Sections 74(1), 119

High Courts28 Sept 2026Disposed Of

Smt. Padma N & Anr. Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 5106

Constitution of India-Article 226, 227MTP Act 1971POCSO Act, 2012-Section 6, 5(L), 5(p)

High Courts28 Sept 2026Dismissed

The Special Land Acquisition Officer And Competent Authority Vs Lakshmidevi & Ors.

Karnataka High Court · (2026) 09 KAR CK 5105

Constitution of India-Article 227

High Courts25 Sept 2026Dismissed

Sri Sathisha S Vs M/s Associated Road Carriers Ltd & Anr.

Karnataka High Court · (2026) 09 KAR CK 4920

Motor Vehicles Act, 1988-Section 173(1), 166

High Courts25 Sept 2026Disposed Of

Dr.Bhimashankar Bilgundi Vs The Deputy Director, Directorate Of Enforcement & Ors.

Karnataka High Court · (2026) 09 KAR CK 5028

Prevention of Money Laundering Act, 2002-Section 3, 5(1), 5(2), 5(3), 5(5), 8(1), 8(3), 8(5), 8(7), 13(2), 16, 17(1), 17(1-A), 17(2), 17(3), 17(4), 18, 18(10), 25, 26(1), 26(2), 26(3), 26(4), 26(6), 27, 28, 42, 50, 58-B, 60(2-A)BNSS-Section 528Indian Penal Code-Section 34, 384, 389, 419, 420

High Courts25 Sept 2026Partly Allowed

Anil Kumar Lobo & Ors. Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 5023

Indian Penal Code, 1860-Sections 403, 405, 409, 418, 120B read with Section 34Karnataka Co-operative Societies Act, 1959-Sections 109 (12), 109 (15), 63 to 68, 111 (2)Cr.P.C.-Sections 482, 154 (1), 154 (3), 156 (3), 200, 202, 204

High Courts25 Sept 2026Allowed

Fakkirappa Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 5019

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(2), 3(1)(r), 3(1)(s), 3(2)(va), 3(2)(v)Bharatiya Nyaya Sanhita, 2023-Section 109(1), 118(2), 351(3), 352IPC-Section 307

High Courts25 Sept 2026Allowed

Sri. Bharath R. Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 09 KAR CK 5018

Karnataka Police Act, 1963-Section 55Constitution of India-Articles 226, 227

High Courts25 Sept 2026Partly Allowed

Sri Harikumar & Ors. Vs State Of Karnataka

Karnataka High Court · (2026) 09 KAR CK 5016

Constitution of India-Articles 226, 227Criminal Procedure Code-Section 482, 457, 173, 201, 228(1)(a), 323MMDR Act-Section 22, 30C

High Courts25 Sept 2026Dismissed

M/s Altra Pharmaceuticals Ltd. & Ors. Vs Union Of India

Karnataka High Court · (2026) 09 KAR CK 5013

Cr.P.C-Section 482BNSS-Section 528

High Courts25 Sept 2026Dismissed

B.S. Pandurang Singh Vs Directorate Of Enforcement

Karnataka High Court · (2026) 09 KAR CK 5012

Prevention of Money Laundering Act, 2002-Section 5, 8, 26, 3, 2(1)(u)Constitution of India-Article 226, 227BNSS-Section 528

High Courts25 Sept 2026Dismissed

Dr Yathish Kumar H M & Ors. Vs State Of Karnataka & Anr.

Karnataka High Court · (2026) 09 KAR CK 5011

IPC-Sections 406, 420, 465, 468, 338, 469, 471, 491, 109, 120(B), 34Cr.P.C-Section 482

High Courts25 Sept 2026Dismissed

Avinash Enterprises Vs The Deputy Director, Social Welfare Department & Anr.

Karnataka High Court · (2026) 09 KAR CK 5010

Constitution of India-Article 226

High Courts25 Sept 2026Allowed

K.R. Pradeep Vs The Income Tax Department

Karnataka High Court · (2026) 09 KAR CK 5009

Wealth Tax Act, 1957-Section 35BCode of Criminal Procedure, 1973-Section 482, 245(1)(2)BNSS-Section 528

High Courts25 Sept 2026Dismissed

Sri Kannada Yuvaka Sangha Trust (R) Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 5008

Constitution of India-Article 226, 227Indian Trust Act, 1882

High Courts25 Sept 2026Disposed Of

Centurions Housing And Constructions Pvt. Ltd. & Anr. Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 5007

Karnataka Industrial Areas Development Act, 1966-Section 3(1), 28(1), 28(3), 28(4)Karnataka High Court Act-Section 4