High Courts23 Jan 2026Dismissed
Rangamma & Ors Vs G Manoj Kumar & Ors
Karnataka High Court
Code Of Civil Procedure, 1908 - Section 96, 96(2)Limitation Act, 1963 - Section 5Code Of Civil Procedure, 1908 - Order 9 Rule 13, Order 21 Rule 97
COURT ARCHIVE
Karnataka High Court judgments, 2026
809 judgments · page 39 of 41
High Courts23 Jan 2026Allowed
Panathale R. Naveena Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0978
Code Of Criminal Procedure, 1973 - Section 397, 401Indian Penal Code, 1860 - Section 323, 354, 509
High Courts23 Jan 2026Dismissed
Kadhak Bahadhur Singhas @ Kahak Singha, S/O. Sher Bahadur Singh Vs State By Hsr Layout Police Station, Rep. By Spp, Hck, Bengaluru-09
Karnataka High Court · (2026) 01 KAR CK 0977
Indian Penal Code, 1860 - Section 35, 120(B), 302, 396, 397, 449
High Courts23 Jan 2026Disposed Of
Veeramarannasamy Devarajeerrnoddara Kattada Seva Samithi & Ors Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 01 KAR CK 0972
Code Of Criminal Procedure, 1973 - Section 107
High Courts23 Jan 2026Allowed
Vishwanatha @ Vishwa & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0970
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Samhita, 2023 - Section 103(1),109(1), 115(2), 117(2), 118(2), 189(2), 189(4), 190, 191(2), 191(3), 329(4), 351(2), 351(3), 352
High Courts23 Jan 2026Dismissed
Malavaiah Vs State By Channapatna Rural Police Station Channapatna Taluk
Karnataka High Court · (2026) 01 KAR CK 0969
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 302, 307
High Courts23 Jan 2026Allowed
R Shailesh Kumar Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0968
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Samhita, 2023 - Section 3(5), 80(2), 103Dowry Prohibition Act, 1961 - Section 3, 4
High Courts23 Jan 2026Allowed
S V Padma @ Padmamma & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0967
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482, 483Bharatiya Nyaya Samhita, 2023 - Section 103(1), 189(2), 190, 191(2), 352Protection Of Children Sexual Offences Act, 2012 - Section 7, 8
High Courts21 Jan 2026Allowed
Manoj Singh Vs State Of Karnataka By Harohalli Police Harohalli Taluk Rep. By The State Public Prosecutor High Court Buildings Bengaluru-560001 & Ors
Karnataka High Court · (2026) 01 KAR CK 0826
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183, 483Protection Of Children From Sexual Offences Act, 2012 - Section 9(m), 9(n), 9(p), 10, 12Bharatiya Nyaya Samhita, 2023 - Section 75(1)
High Courts20 Jan 2026Allowed
Manjunatha Vs State By Chintamani & Ors
Karnataka High Court · (2026) 01 KAR CK 0831
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 363, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 - Section 4, 6, 12
High Courts20 Jan 2026Allowed
Venkatesh Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 01 KAR CK 0830
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Samhita, 2023 - Section 103(1), 115(2), 118(1), 352
High Courts20 Jan 2026Dismissed
Ajay Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0829
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183, 483Bharatiya Nyaya Samhita, 2023 - Section 3(5), 103(1)Indian Penal Code, 1860 - Section 34, 307, 323, 325, 380, 504, 506
High Courts20 Jan 2026Allowed
Akabar Baig Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0827
Bharatiya Nyaya Samhita, 2023 - Section 103Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
High Courts20 Jan 2026Allowed
Govindamma & Ors Vs K. Narayana Gowda & Ors
Karnataka High Court · (2026) 01 KAR CK 0701
Karnataka Land Reforms Act, 1961 - Section 17, 26C, 44, 45, 48, 48A, 48(1A), 77, 77A, 77A(1)Karnataka Land Revenue Act, 1964 - Section 34
High Courts20 Jan 2026Disposed Of
Teshee Venkatesh Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 01 KAR CK 0700
Code Of Civil Procedure, 1908 - Section 9Constitution Of India, 1950 - Article 226
High Courts20 Jan 2026Allowed
Pramodh N. Vs State By Soladevanahalli & Ors
Karnataka High Court · (2026) 01 KAR CK 0699
Indian Penal Code, 1860 - Section 34, 109, 114, 115, 300(IV), 302, 304, 307Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 3(2)(v)Code Of Criminal Procedure, 1973 - Section 439
High Courts20 Jan 2026Partly Allowed
Shankar Reddy & Ors Vs State By J.J. Nagara Police Station
Karnataka High Court · (2026) 01 KAR CK 0698
Indian Penal Code, 1860 - Section 34, 489B, 489CCode Of Criminal Procedure, 1973 - Section 313, 428
High Courts19 Jan 2026Dismissed
Ramesh @ Tamil Ramesh Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0705
Code Of Criminal Procedure, 1973 - Section 164, 439Indian Penal Code, 1860 - Section 120B, 143, 149, 147, 148, 201, 211, 302, 307, 324
High Courts19 Jan 2026Allowed
Adil Pasha @ Adil @ Pasha Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 01 KAR CK 0704
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 143, 144, 147, 148, 149, 307, 504, 506
High Courts19 Jan 2026Disposed Of
Sujatha .G Vs Asharani
Karnataka High Court · (2026) 01 KAR CK 0703
Negotiable Instruments Act, 1881 - Section 138Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 413