High Courts19 Jan 2026Disposed Of
J.R. Manju Vs Veerabhadrappa
Karnataka High Court · (2026) 01 KAR CK 0702
Negotiable Instruments Act, 1881 - Section 138Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 413
COURT ARCHIVE
Karnataka High Court judgments, 2026
809 judgments · page 40 of 41
High Courts14 Jan 2026Allowed
Kumar S/O. Hanamantagouda Sadar Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0621
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 108
High Courts14 Jan 2026Allowed
Prabhu & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0620
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482
High Courts14 Jan 2026Allowed
Praveen Kumar Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0619
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 316(2), 316(5), 318(4)
High Courts14 Jan 2026Allowed
Somashekhar @ Soma @ Appi Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0366
Indian Penal Code, 1860 - Section 302, 307Evidence Act, 1872 - Section 32
High Courts14 Jan 2026Disposed Of
Krishil Capital Holdings Private Limited & Ors Primeco Realty Private Limited & Ors
Karnataka High Court · (2026) 01 KAR CK 0365
High Courts14 Jan 2026Allowed
Mohammed Humza @ Hamza Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0364
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Samhita, 2023 - Section 54, 109(1), 115(2), 189(2), 190, 191(2), 191(3), 351(2), 351(3), 352
High Courts14 Jan 2026Allowed
K. Keshava Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0363
Indian Penal Code, 1860 - Section 278, 279, 304A, 337, 338Code Of Criminal Procedure, 1973 - Section 313, 378, 378(1)(a), 378(1)(b), 382, 386Constitution Of India, 1950 - Article 21
High Courts13 Jan 2026Allowed
Santosh S/O. Hiru Jadhav Vs Kadapa S/O. Shrishail Yallatti & Ors
Karnataka High Court · (2026) 01 KAR CK 0622
Code Of Civil Procedure, 1908 - Order 41 Rule 27
High Courts13 Jan 2026Dismissed
State Of Karnataka Vs K. Prabhakar
Karnataka High Court · (2026) 01 KAR CK 0618
Prevention Of Corruption Act, 1988 - Section 7, 13(1)(d), 13(2)Code Of Criminal Procedure, 1973 - Section 313, 378
High Courts13 Jan 2026Dismissed
Sakib Pasha Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 01 KAR CK 0369
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 183, 483Bharatiya Nyaya Sanhita, 2023 - Section 65(1), 126(2), 127(2), 137(2), 351(2)Protection Of Children From Sexual Offences Act, 2012 - Section 6
High Courts13 Jan 2026Allowed
Basavaraju Vs State By Koratagere Police Station & Ors
Karnataka High Court · (2026) 01 KAR CK 0368
Bharatiya Nyaya Samhita, 2023 - Section 64(2), 137(2), 249Prevention Of Corruption Act, 1988 - Section 6Child Marriage Restraint Act, 2006 - Section 9
High Courts13 Jan 2026Dismissed
Karnataka Lokayukta Police Vs Ananthaiah @ Anatha Kumar T & Ors
Karnataka High Court · (2026) 01 KAR CK 0367
Prevention Of Corruption Act, 1988 - Section 8, 13(1)(C), 13(2)Indian Penal Code, 1860 - Section 34, 406, 409, 420, 468, 470, 471, 477, 477A
High Courts13 Jan 2026Disposed Of
L Jayalakshmi Vs Vinoda Bhat & Ors
Karnataka High Court · (2026) 01 KAR CK 0299
High Courts13 Jan 2026Disposed Of
L. Jayalakshmi Vs K.M. Balakrishna Sharma & Ors
Karnataka High Court · (2026) 01 KAR CK 0298
High Courts12 Jan 2026Allowed
Dr. Prathima P Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 01 KAR CK 0297
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Samhita, 2023 - Section 3(4(a)), 3(5), 64(2)(m), 89Protection Of Children From Sexual Offences Act, 2012 - Section 6, 19, 21
High Courts12 Jan 2026Allowed
Mohammed Shafi & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0296
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Samhita, 2023 - Section 109(1), 190Arms Act, 1959 - Section 27(2)
High Courts12 Jan 2026Dismissed
Suresh Kumar @ Soori Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0295
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Samhita, 2023 - Section 3(5), 109(1), 115(2), 118(1), 352
High Courts12 Jan 2026Allowed
Ravi K Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0294
Code Of Criminal Procedure, 1973 - Section 299, 439Indian Penal Code, 1860 - Section 34, 366, 366A, 506
High Courts12 Jan 2026Allowed
Nagu Bai. K. @ Nagamma & Ors Vs State By Extension Police Station P G Extensionne Davanagere - 577002
Karnataka High Court · (2026) 01 KAR CK 0293
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183, 482Bharatiya Nyaya Samhita, 2023 - Section 318(4), 336(1)(2)(3), 338, 339, 342