COURT ARCHIVE

Karnataka High Court judgments, 2026

809 judgments · page 33 of 41

High Courts05 May 2026Allowed

Yoshwa Rajendra @ Joshwa Rajendra Vs State Of Karnataka

Karnataka High Court · (2026) 05 KAR CK 0229

Bharatiya Nyaya Sanhita, 2023 - Section - 61, 126(2), 127(7), 238, 309(4), 310(2), 311, 317(3), 317(5), 324(6), 331(5), 351(2)Indian Arms Act, 1959 - Section 5

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High Courts02 May 2026Disposed Of

Nithesh Suvarna Vs Commissioner, Mangalore City Corporation, Lalbagh, Mangaluru - 575003 & Ors

Karnataka High Court · (2026) 05 KAR CK 0228

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High Courts30 Apr 2026Allowed

Sunil A Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 04 KAR CK 1195

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 137(2), 483Protection Of Children From Sexual Offences Act, 2012 - Section - 4(1), 5(l), 6Bharatiya Nyaya Sanhita, 2023 - Section 137(2)

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High Courts30 Apr 2026Allowed

Hemanna N.T. Vs State By Halasuru Ps., Represented By State Public Prosecutor High Court Of Karantaka Bengaluru-560001

Karnataka High Court · (2026) 04 KAR CK 1194

Protection Of Children From Sexual Offences Act, 2012 - Section 7, 8

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High Courts30 Apr 2026Allowed

Nandan V Vs State Of Karnataka By Peenya Police

Karnataka High Court · (2026) 04 KAR CK 1193

Bharatiya Nyaya Sanhita, 2023 - Section - 310(2)

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High Courts30 Apr 2026Allowed

Lakshmikanth K.R Vs State Of Karnataka

Karnataka High Court · (2026) 04 KAR CK 1192

Prevention Of Corruption Act, 1988 - Section 7(a)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 164

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High Courts30 Apr 2026Allowed

Nazeer K M Vs State Of Karnataka

Karnataka High Court · (2026) 04 KAR CK 1191

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 85, 108Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483

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High Courts30 Apr 2026Allowed

Hemanna N.T. Vs State By Halasuru Ps & Ors

Karnataka High Court · (2026) 04 KAR CK 1190

Protection Of Children From Sexual Offences Act, 2012 - Section 7, 8

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High Courts30 Apr 2026Allowed

Srinivas N Vs State Of Karnataka

Karnataka High Court · (2026) 04 KAR CK 1189

Prevention Of Corruption Act, 1988 - Section 7(a), 7(b)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483

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High Courts30 Apr 2026Allowed

Rakesh (A-3) Vs State Of Karnataka

Karnataka High Court · (2026) 04 KAR CK 1188

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 115(2), 118(1), 127(2), 309(6)

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High Courts30 Apr 2026Allowed

Mohammed Noushad Vs State Of Karnataka

Karnataka High Court · (2026) 04 KAR CK 1187

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 49, 109, 115(2), 118(1), 118(2), 249(b), 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483

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High Courts25 Apr 2026Disposed Of

Chief Commissioner Greater Bengaluru Authority (GBA), (Statutory Body Constituted Under The GBA Act, 2024) N R Square, Bengaluru-560002 Vs M/S. Genesis IT Innovations Pvt. Ltd.

Karnataka High Court · (2026) 04 KAR CK 1179

Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3A, Order 39 Rule 4

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High Courts25 Apr 2026Allowed

Chethan @ Babli Vs State By Kodigehalli Police Station

Karnataka High Court · (2026) 04 KAR CK 1178

Code Of Criminal Procedure, 1973 - Section 439Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 34, 302, 397

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High Courts24 Apr 2026Disposed Of

Seva Switchgear Pvt. Ltd. & Ors Vs Spectrum Tool Engineers Pvt. Ltd. 97/100, Magadi Main Road Govindaraja Nagar Ward Pete Channappa Industrial Estate Kamakshipalya, Bengaluru 560079 Rep. By Its Authorised Representative & Ors

Karnataka High Court · (2026) 04 KAR CK 1186

Code Of Civil Procedure, 1908 - Section 114, 151Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 47, Rule 1

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High Courts24 Apr 2026Partly Allowed

U Bhuvaneshvari W/O Raveendra P Bhat Vs Bharathiya Reserve Bank Note Mudrana (P) Ltd & Ors

Karnataka High Court · (2026) 04 KAR CK 1185

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High Courts24 Apr 2026Disposed Of

Kiran Kumar Vs Umashankar & Ors

Karnataka High Court · (2026) 04 KAR CK 1184

Indian Penal Code, 1860 - Section 120B, 387, 408, 420Code Of Criminal Procedure, 1973 - Section 200, 482Protection Of Human Rights Act, 1993 - Section 30

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High Courts24 Apr 2026Allowed

M/S Marico Industries Ltd. Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 04 KAR CK 1183

Karnataka Sales Tax Act, 1957 - Section 13A, 21(2), 23(1), 25A, 25A(1)Karnataka Value Added Tax Act, 2003 - Section 63(9)(a)Constitution Of India, 1950 - Article 14, 16

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High Courts24 Apr 2026Dismissed