High Courts04 Mar 2026Disposed Of
G. Ashoka Reddy Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 03 KAR CK 0077
COURT ARCHIVE
Karnataka High Court judgments, 2026
809 judgments · page 35 of 41
High Courts04 Mar 2026Allowed
Alywin Kiran Monthero & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 03 KAR CK 0075
Karnataka Police Act, 1963 - Section 78, 80Code Of Criminal Procedure, 1973 - Section 155(1), 155(2)
High Courts04 Mar 2026Disposed Of
C.B. Raju Vs M. Pushpa & Ors
Karnataka High Court · (2026) 03 KAR CK 0074
Code Of Criminal Procedure, 1973 - Section 372
High Courts04 Mar 2026Dismissed
Sudha S. Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 03 KAR CK 0054
High Courts04 Mar 2026Disposed Of
Bruhath Bengaluru Mahanagara Palike Narasimha Raja Square Bengaluru-560002 Vs Divisional Railway Manager South Western Railway Bengaluru Division Bengaluru-560023 & Ors
Karnataka High Court · (2026) 03 KAR CK 0053
High Courts03 Mar 2026Disposed Of
Dr Bharathbushan Varadharajulu Mandiri Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 03 KAR CK 0055
High Courts02 Mar 2026Allowed
Mohan P.M. Vs State By Women Police Station, Tumakuru Taluk, Tumakuru District, Represented By Its State Public Prosecutor, High Court Of Karnataka Bengaluru-560001
Karnataka High Court · (2026) 03 KAR CK 0057
Bharatiya Nyaya Sanhith, 2023 - Section 3(5), 80, 85, 115(2)Dowry Prohibition Act, 1961 - Section 3, 4
High Courts02 Mar 2026Allowed
Ratnamma @ Rathnamma & Ors Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 03 KAR CK 0056
Bharatiya Nyaya Sanhita 2023 - Section 3(5), 18(5), 85, 103
High Courts02 Mar 2026Allowed
Abdul Rasheed Vs Um Projects LLP A ,Limited Liability Partnership Incorporated Under The Limited Liability Partnership Act 2008
Karnataka High Court · (2026) 03 KAR CK 0021
Code Of Civil Procedure, 1908 - Order 21 Rule 37(2), Order 21 Rule 41(1), Order 21 Rule 41(1(b)), Order 21 Rule 41(2), Order 21 Rule 41(3)
High Courts02 Mar 2026Disposed Of
Vishwanath V.M. & Ors State Co-Operative Election Authority, By Its Commissioner, Shanthinagar, BMTC Complex, K.H. Road, Bengaluru - 560027
Karnataka High Court · (2026) 03 KAR CK 0020
Karnataka Co-operative Societies Act, 1959 - Section 28(A)(5)
High Courts27 Feb 2026Allowed
Geo-Chem Laboratories Pvt. Ltd. Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 02 KAR CK 1494
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 359, 528Indian Penal Code, 1860 - Section 34, 107, 108, 115, 406, 407, 408, 409, 420
High Courts27 Feb 2026Allowed
Nagaraju & Ors Vs State By Madhugiri P. S Reptd. By State Public Prosecutor, High Court Of Karnataka, High Court Building, Bengaluru-560001
Karnataka High Court · (2026) 02 KAR CK 1437
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109, 115(2), 118(1), 352
High Courts27 Feb 2026Dismissed
Ahamed Abdul Cader @ Kaka Vs National Investigation Agency Branch Office, Bengaluru 3rd Floor, Bsnl Exchange 80 Feet Road, Indiranagar Hal 2nd Stage, Bengaluru-560009 & Ors
Karnataka High Court · (2026) 02 KAR CK 1435
Indian Penal Code, 1860 - Section 120B, 124A, 125, 153AUnlawful Activities (Prevention) Act, 1967 - Section 13, 15, 17, 18, 18B, 20, 43DCode Of Criminal Procedure, 1973 - Section 173
High Courts26 Feb 2026Allowed
Abdul Azeem Sayed & Ors Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 02 KAR CK 1305
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 528Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 316(2), 318(4), 351(2)
High Courts26 Feb 2026Disposed Of
Honmeshgowda B R Vs State Of Karnataka Department Of Revenue M.S. Building, Bengaluru 56001 Represented By Its Principal Secretary & Ors
Karnataka High Court · (2026) 02 KAR CK 1304
High Courts26 Feb 2026Disposed Of
Jeetendra Mutha & Ors Vs Ramesh Kumar & Ors
Karnataka High Court · (2026) 02 KAR CK 1303
High Courts25 Feb 2026Allowed
Manjegowda Vs State Of Karnataka
Karnataka High Court · (2026) 02 KAR CK 1306
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 49, 85, 103, 351(2), 352
High Courts23 Feb 2026Allowed
Mohammed Azeemuddin Junaidi & Ors Vs Karnataka State Board Of Auqaf, No. 6, Cunningham Road, Bangalore-560052, Rep. By Its Chief Executive Officer & Ors
Karnataka High Court · (2026) 02 KAR CK 1085
Code Of Civil Procedure, 1908 - Order 39 Rule 4
High Courts21 Feb 2026Allowed
Annappa Vs State By Inspector Of Police, Holehonnur Police Station, Holehonnuru Hobli Shivamogga – 577227 & Ors
Karnataka High Court · (2026) 02 KAR CK 1087
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 64(2)(m), 87, 127(4)Protection Of Children Sexual Offences Act, 2012 - Section 6, 17
High Courts20 Feb 2026Partly Allowed
Rafik Ahamed S/O Abdul Sab Khatib Vs Mahabubsab & Ors
Karnataka High Court · (2026) 02 KAR CK 0990