High Courts25 Sept 2026Disposed Of
Sri. Shivaji Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 5108
Karnataka Minor Mineral Concession Rules, 1994-Rule 44A, 44-AConstitution of India-Article 226, 227
COURT ARCHIVE
Karnataka High Court judgments, 2026
809 judgments · page 6 of 41
High Courts25 Sept 2026Partly Allowed
Sri. Praveen S. Vs Sri. Kantharaju G. B. & Anr.
Karnataka High Court · (2026) 09 KAR CK 5103
MV Act-Section 173(1)
High Courts25 Sept 2026Disposed Of
Ramakrishna. K Vs Directorate Of Enforcement
Karnataka High Court · (2026) 09 KAR CK 5102
Cr.P.C.-Section 482, 436A, 439, 528BNSS-Section 483, 528
High Courts25 Sept 2026Disposed Of
Mr. Rahul Sethi & Ors. Vs Bureau Of Immigration & Anr.
Karnataka High Court · (2026) 09 KAR CK 5101
IT Act-Section 66(C), 66(D), 85BNS-Section 318(4), 319(2), 3(5), 61(2)Constitution of India-Article 226, 227
High Courts25 Sept 2026Disposed Of
Smt. Rajeshwari Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 5256
Constitution of India-Articles 226 & 227Karnataka Minor Mineral Concession Rules, 1994-Rule 44A, 44-A
High Courts25 Sept 2026Dismissed
Sri Basavaraj Girennavar Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 5255
BNSS-Section 483(1)(b)Cr.P.C.-Section 439(1)(b)Constitution of India-Article 226, 227
High Courts24 Sept 2026
Sri. Adiveppa Aparai Kamate & Ors. Vs Shivappa Gurapa Talikoti & Ors.
Karnataka High Court · (2026) 09 KAR CK 4522
Code of Civil Procedure, 1908-Section 100, Order XLI Rule 3-ALimitation Act, 1963-Section 5
High Courts24 Sept 2026
Samadrita Maity Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 4521
Constitution of India-Article 226, 227
High Courts24 Sept 2026
Sri Rohan Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 4520
Karnataka Minor Mineral Concession Rules, 1994-Rule 44AConstitution of India-Articles 226, 227
High Courts24 Sept 2026
Anthonyraj Sagayamary Vs Anand Rathi Global Finance Ltd. & Ors.
Karnataka High Court · (2026) 09 KAR CK 4519
Constitution of India-Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts24 Sept 2026
M/s Bostik India Private Limited Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 4518
Karnataka Value Added Tax Act, 2003-Section 65(1)
High Courts24 Sept 2026
The State Of Karnataka Vs N.T. Anjinappa
Karnataka High Court · (2026) 09 KAR CK 4517
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 20Code of Criminal Procedure, 1973-Section 378(4), 313, 344, 378 and 386
High Courts24 Sept 2026Allowed
Yankobappa Nayak Vs Rajarao G.
Karnataka High Court · (2026) 09 KAR CK 4516
Criminal Procedure Code, 1973-Section 397, 401, 200, 313Negotiable Instrument Act, 1881-Section 138, 118, 139
High Courts24 Sept 2026
Sri M.B. Nachappa Vs Smt. Pushpa Basappa & Anr.
Karnataka High Court · (2026) 09 KAR CK 4515
Code of Civil Procedure, 1908-Order XVIII Rule 17Constitution of India-Article 227
High Courts24 Sept 2026
Sri Swamy S.N. Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 4514
Constitution of India-Articles 226, 227Karnataka Minor Mineral Concession Rules, 1994-Rule 44A
High Courts24 Sept 2026
Sri Motilal Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 4512
Constitution of India-Articles 226, 227Karnataka Minor Mineral Concession Rules, 1994-Rule 44A
High Courts23 Sept 2026Disposed Of
Brightsword Technologies Pvt Ltd Vs The Karnataka Industrial Areas Development Board & Ors.
Karnataka High Court · (2026) 09 KAR CK 3995
Companies Act, 1956Karnataka Industrial Areas Development Act, 1966-Section 3(1), 28, 28(1), 28(2), 28(3), 28(4), 28(5), 28(6), 28(7), 28(8), 29Karnataka Industries (Facilitation) Act, 2002
High Courts23 Sept 2026Disposed Of
K. Eshwar Prasad & Ors. Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 4017
Karnataka Land Grant Rules-Section 108
High Courts23 Sept 2026
Govindappa W/O Annappa Biradar Vs Gangawwa W/O Pandappa Kubakaddi
Karnataka High Court · (2026) 09 KAR CK 4021
Code of Civil Procedure-Order 6 Rule 17Constitution of India-Article 227
High Courts22 Sept 2026Dismissed
Smt. Rukmini Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 5242
Constitution of India-Article 226, 227, 22(5)Karnataka Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Slum-Grabbers and Video or Audio Pirates Act, 1985-Section 3, 3(2), 3(3), 2(g), 8, 9, 10, 11, 12(1), 13Preventive Detention (Amendment) Act, 2014-Section 2(a)(II)