High Courts12 Jan 2026Allowed
Dhanaraj L Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0292
Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Samhita, 2023 - Section - 103(1), 238
COURT ARCHIVE
Karnataka High Court judgments, 2026
809 judgments · page 41 of 41
High Courts12 Jan 2026
Suraj P Vs M/S Sourberry E And P Llp & Ors
Karnataka High Court · (2026) 01 KAR CK 0440
Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2
High Courts12 Jan 2026
Pooja J Vs M/S Sourberry E And P Llp & Ors
Karnataka High Court · (2026) 01 KAR CK 0439
High Courts09 Jan 2026Allowed
Ganesh Poojary Vs Chaithra @ Poojary
Karnataka High Court · (2026) 01 KAR CK 0437
High Courts08 Jan 2026Allowed
Puneeth Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0438
Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 34, 120B, 201, 302
High Courts05 Jan 2026Disposed Of
Munshi Asma Nasir Vs IDBI Bank Limited & Ors
Karnataka High Court · (2026) 01 KAR CK 0436
High Courts05 Jan 2026Disposed Of
N. Nagaraja Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 01 KAR CK 0435
Karnataka Land Revenue Act, 1964 - Section 49(a)
High Courts05 Jan 2026Disposed Of
Anitha H & Ors Vs M/S Tata Capital Housing Finance Ltd & Ors
Karnataka High Court · (2026) 01 KAR CK 0434
Arbitration And Conciliation Act, 1996 - Section 34Constitution Of India, 1950 - Article 226
High Courts05 Jan 2026Allowed
Balappa S/O. Siddappa Karadi Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0433
Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 303(2)