High Courts18 Sept 2026
Varshini M Vs The Karnataka State Law University & Ors.
Karnataka High Court · (2026) 09 KAR CK 2653
Constitution of India-Articles 226, 227
COURT ARCHIVE
Karnataka High Court judgments, 2026
809 judgments · page 8 of 41
High Courts18 Sept 2026
Prajwal D. S. Vs The Registrar & Ors.
Karnataka High Court · (2026) 09 KAR CK 2654
Constitution of India-Articles 226, 227
High Courts18 Sept 2026
Sri S Manikanta Vs The Deputy Director & Ors.
Karnataka High Court · (2026) 09 KAR CK 2655
Constitution of India-Articles 226, 227
High Courts18 Sept 2026
Sri R.N. Krishna Priyanth Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 2656
Constitution of India-Article 226, 227
High Courts18 Sept 2026
Anush Kumar Y S @ Anush Shivappa Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 2652
Cr.PC-Section 482BNSS-Section 528BNS-Section 109, 115(2), 126(2), 308(2), 351(2), 351(3), 352 read with Section 3(5)
High Courts17 Sept 2026
Namma Whitefield RWA Federation Trust Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 2404
Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954-Section 9Karnataka High Court Act-Section 4Constitution of India-Article 226
High Courts17 Sept 2026
Sri. Nagappa S/O Mahadev Chalwadi & Anr. Vs The State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 2402
Code of Criminal Procedure, 1973-Section 227, 397, 401Indian Penal Code, 1860-Section 302, 201, 109, 34
High Courts17 Sept 2026
Shrishailappa Tammannappa Maigur Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 2433
Constitution of India-Articles 226 and 227
High Courts17 Sept 2026Allowed
Shri. Rajakumar S/O Balachandra Hunashikatti Vs Shri Guru Kadasiddeshwar Souhard Credit Co-Operative Ltd.
Karnataka High Court · (2026) 09 KAR CK 2432
Criminal Procedure Code, 1973-Section 397, 401, 200, 313Negotiable Instruments Act, 1881-Section 138, 118, 139
High Courts17 Sept 2026
Smt. Leena Abraham & Anr. Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 2430
Constitution of India-Article 226, 227
High Courts17 Sept 2026Dismissed
Raghvendra S/o Irappa Badiger Vs The State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 2429
Code of Criminal Procedure, 1973-Section 374(2), 313, 357, 428Indian Penal Code-Section 498-A, 504, 506, 307, 109, 107, 34, 149
High Courts08 Sept 2026Allowed
Manjunath Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 1356
Bharatiya Nagarik Suraksha Sanhita 2023-Section 483POSCO ActSC & ST(POA) Act
High Courts08 Sept 2026Allowed
Veerangouda & Anr. Vs The State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 1354
B.N.S.S, 2023-Section 482Bharatiya Nyaya Sanhita-Sections 115(2), 351, 352, 76 and 85, 76
High Courts08 Sept 2026Allowed
Zeeshan @ Jeeshan Vs State By Sligrama Police
Karnataka High Court · (2026) 09 KAR CK 1351
BNS, 2023-Sections 126(2), 352, 351(2), 351(3), 109(1) and 3(5)BNSS, 2023-Section 482
High Courts08 Sept 2026Dismissed
Honnappa Vs The State By Women Police Station, Raichur
Karnataka High Court · (2026) 09 KAR CK 1340
Cr.P.C.-Section 374(2), 207, 209, 313BNS, 2023-415(2)BNSS-415
High Courts08 Sept 2026
Mallappa @ Mallanna Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 1337
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A(2), 3(1)(r), 3(1)(x), 3(1)(w) and 3(2)(v), 18Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 74, 352, 351(2)IPC
High Courts08 Sept 2026Disposed Of
Smt. Kashavva Jolad & Ors. Vs Smt Nirmal & Ors.
Karnataka High Court · (2026) 09 KAR CK 1331
Registration Act, 1908-Section 47Contempt of Courts Act, 1971-Section 11, 12Constitution of India-Article 215
High Courts07 Sept 2026Allowed
Mohmadrafiq Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 1355
Code of Criminal Procedure, 1973-Section 439, 164Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 329(4), 3(5), 483
High Courts07 Sept 2026Allowed
Pradeep Vs The State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 1353
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS 2023-Section 310(2), 61(2), 49, 238
High Courts07 Sept 2026Allowed
Shivappa Palatamani Hiregoudar Vs The State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 1352
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code-Section 302Bharatiya Nyaya Sanhita, 2023-Sections 238(A), 103(1), 317(2), 317(5)