High Courts07 Sept 2026Allowed
Mr. Naveed Alam @ Naveed Babu Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 1350
Indian Penal Code-Sections 409, 420, 465, 468, 471, 472, 120-B read with Section 34BNSS 2023-Section 482
COURT ARCHIVE
Karnataka High Court judgments, 2026
809 judgments · page 9 of 41
High Courts07 Sept 2026Allowed
Sri Hanumanthappa Vs State By Harihara Rural Police Station
Karnataka High Court · (2026) 09 KAR CK 1349
BNS, 2023-Sections 351, 352, 75(1)(ii), 75(1)(iv)BNSS, 2023-Section 482
High Courts07 Sept 2026Allowed
Mr Jayaparamesh Vs State Of Karnataka By Marathahalli P.S
Karnataka High Court · (2026) 09 KAR CK 1348
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 140(2), 351(2), 352 read with Section 3(5)BNSS, 2023-Section 482
High Courts07 Sept 2026Allowed
Raju @ Raja Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 1347
Bharatiya Nyaya Sanhita, 2023-Sections 329(4), 352, 115(2), 74, 119(1), 118(1), 126(2), 76 and 190BNSS, 2023-Section 482
High Courts07 Sept 2026Allowed
Smt Savitha G Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 1345
BNS, 2023-Sections 318(4), 316(2), 351(2), 352 and 3(5)BNSS, 2023-Section 482Negotiable Instruments Act, 1881
High Courts07 Sept 2026Disposed Of
Adityaraj Capital Private Limited & Anr. Vs State By Tilakwadi Police Station & Anr.
Karnataka High Court · (2026) 09 KAR CK 1346
Companies ActBharatiya Nagarik Suraksha Sanhita, 2023-Section 528Karntaka Porection of Interest of Depositors in Financial Establishments Act, 2004-Section 9
High Courts07 Sept 2026Allowed
Syed Showkath @ Ajuba Vs State By Tunga Nagar Police Station
Karnataka High Court · (2026) 09 KAR CK 1344
IPC-Sections 143, 144, 147, 148, 109, 324, 307, 448, 506, 120B, 326, 397 and 149BNSS, 2023-Section 483
High Courts07 Sept 2026Partly Allowed
Mr. Anees Anrar Ahmed & Ors. Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 1343
Sections 3 and 4
High Courts07 Sept 2026Dismissed
Sri Lingaraju K Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 1342
BNSS, 2023-Section 528IPC-Sections 406, 409, 465, 468 and 471
High Courts07 Sept 2026Allowed
Smt. Sarasamma & Ors. Vs Smt. M. Mamatha
Karnataka High Court · (2026) 09 KAR CK 1341
IPC-Section 494Cr.P.C-Section 482
High Courts07 Sept 2026Allowed
Mr. Thodukattile Melethil Shashidhar & Anr. Vs Mr Sasi Kumar P
Karnataka High Court · (2026) 09 KAR CK 1335
Arbitration and Conciliation Act, 1996-Section 11(6), 21
High Courts07 Sept 2026Allowed
M/s Sri Ranga Enterprises Vs Obeya Underpinnings LLP
Karnataka High Court · (2026) 09 KAR CK 1334
Arbitration and Conciliation Act, 1996-Section 11(6), 21Partnership Act, 1932
High Courts07 Sept 2026Dismissed
Mruthyunjay Vs C. Satyanarayana & Ors.
Karnataka High Court · (2026) 09 KAR CK 1327
Contempt of Courts Act of 1971-Section 11, 12Constitution of India, 1950-Article 215
High Courts07 Sept 2026Allowed
Smt. Bhagyashree @ Madhu Vs Sri. Siddivinayak
Karnataka High Court · (2026) 09 KAR CK 1326
CPC, 1908-Section 24Hindu Marriage Act-Section 13(1)(ia)(ib)
High Courts07 Sept 2026Allowed
Bengaluru Development Authority & Anr. Vs National Technological Institutions Housing Co-Operative Society Ltd. & Ors.
Karnataka High Court · (2026) 09 KAR CK 0841
Karnataka High Court Act, 1961-Section 4Bangalore Development Authority Act, 1976-Section 17, 27, 19, 36Land Acquisition Act, 1894-Section 16(2)
High Courts03 Sept 2026Allowed
Smt. Shweta Vs Kashinath
Karnataka High Court · (2026) 09 KAR CK 1324
CPC-Section 24Cr.P.C.-Section 125Hindu Marriage Act, 1955-Section 13(1)(i-a) (i-b)
High Courts03 Sept 2026Dismissed
Mr. Purushothama A. & Anr. Vs Deputy Manager And Authorized Officer & Ors.
Karnataka High Court · (2026) 09 KAR CK 0840
Constitution of India-Articles 226, 227SARFAESI ActSARFAESI Rules
High Courts03 Sept 2026Disposed Of
Sri Nagaraju Vs The Mysore Minerals Limited & Anr.
Karnataka High Court · (2026) 09 KAR CK 0839
Constitution of India-Articles 226, 227
High Courts03 Sept 2026Partly Allowed
Smt. Mudduray Sowmya Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 0838
Constitution of India-Articles 226 and 227, 14, 19 and 300ACGST Act-Section 50Central Goods and Services Tax Act, 2017-Section 73, 73[5]
High Courts03 Sept 2026Dismissed
D. Venkatesh Vs The Deputy Commissioner & Ors.
Karnataka High Court · (2026) 09 KAR CK 0837
Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954-Section 1, 2, 3, 3(1)(b), 3(1)(c), 3(1)(f), 3(1)(g), 3(1)(h), 3(1)(k), 4, 5, 6, 7, 8, 9, 10, 12, Chapter 2Transfer of Property Act, 1882-Section 43, 73Limitation Act, 1963-Section 27