High Courts19 May 2026Allowed
Mahantesh I. Pujar Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0850
COURT ARCHIVE
Karnataka High Court judgments, 2026
809 judgments · page 31 of 41
High Courts19 May 2026Allowed
Nikhil S/O. Krishna Kankonkar Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0849
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 78(2), 528Protection Of Children From Sexual Offences Act, 2012 - Section 12Constitution Of India, 1950 - Article 226, 227
High Courts19 May 2026Allowed
Akash S/O. Appuni Patil Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0848
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 115(2), 126(2), 140(3), 310(2), 311, 483
High Courts19 May 2026Allowed
Saaniyal S/O. Shabbir @ Mohammad Shabbir Shiekh Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0847
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 - Section 34, 379, 380, 504, 506Code Of Criminal Procedure, 1973 - Section 164
High Courts19 May 2026Dismissed
Sreenath Handattu Balaramu Vs Lakshmi Sreenath
Karnataka High Court · (2026) 05 KAR CK 0846
Constitution Of India, 1950 - Article 227
High Courts19 May 2026Disposed Of
Principal Additional Director General, Directorate General Of GST Intelligence Unit (DGGI), Ahmedabad Zonal Unit, 6 Th And 7th Floor, I-The Address, Opposite H.C.G. Hospital, Near Sola Flyover, Sola, Ahmedabad, Gujarat, India- 380060 & Ors
Karnataka High Court · (2026) 05 KAR CK 0844
High Courts19 May 2026Disposed Of
Charu Mehta Vs Lofty Khanna
Karnataka High Court · (2026) 05 KAR CK 0843
High Courts14 May 2026Allowed
Boby Clippy Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0842
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 126(2), 324(5), 329(3), 351(2), 352Arms Act, 1959 - Section 5, 25(1)(A), 27(1)
High Courts14 May 2026Allowed
Fayaz Khan Vs State By Kollegala Rural Ps, Kollegala Circle, Chamrajanagara District
Karnataka High Court · (2026) 05 KAR CK 0841
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)(A), 25, 27(b)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
High Courts14 May 2026Allowed
Manoj Kumar Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0840
Bharatiya Nyaya Sanhita, 2023 - Section 316(4), 318(2)
High Courts14 May 2026Allowed
Muniraju K R Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0839
Bharatiya Nyaya Sanhita, 2023 - Section 351(4)Protection Of Children From Sexual Offences Act, 2012 - Section 12Information Technology Act, 2008 - Section 67
High Courts14 May 2026Allowed
Abhilash G K Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0838
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 69, 351(2), 352
High Courts14 May 2026Allowed
Ravikumar C Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0837
Bharatiya Nyaya Sanhita, 2023 - Section 64(1), 115(2), 137(2), 351(1), 351(2)Protection Of Children From Sexual Offences Act, 2012 - Section 4, 8, 12Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183, 483
High Courts14 May 2026Allowed
Shamsheer @ Mohammed Shamsheer Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0836
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 22(c), 42, 52Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
High Courts14 May 2026Disposed Of
Neha. R Vs Amith Kumar. M
Karnataka High Court · (2026) 05 KAR CK 0830
High Courts14 May 2026Disposed Of
Jayadevi Arakerimath Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0829
Karnataka Civil Services Rules, 1958 - Rule 32
High Courts14 May 2026Allowed
Nagaraju Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0828
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(iii)(b), 20(a)(i)
High Courts12 May 2026Disposed Of
Asra Anjum A G Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0835
High Courts12 May 2026Disposed Of
Umraz Khan N Vs Azra Zaiba Fathima
Karnataka High Court · (2026) 05 KAR CK 0834
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 24, 94, 432
High Courts12 May 2026Allowed
Clippy K. G. @ Clippy K. G. George Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0833
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 126(2), 324(5), 329(3), 351(2), 352Arms Act, 1959 - Section 5, 25(1)(A), 27(1)