CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments

48,947 judgments · page 11 of 2,448

High Courts02 Sept 2026Dismissed

State Of Karnataka Vs Kari Basappa & Ors.

Karnataka High Court · (2026) 09 KAR CK 1338

Bharatiya Nagarik Suraksha Sanhita-Section 419(1)(b), 419(3)Code of Criminal Procedure, 1973-Section 378(1), 378(3), 207, 313Indian Penal Code-Section 143, 147, 148, 324, 504, 427, 149, 307, 323
Read judgment
High Courts02 Sept 2026Partly Allowed

Shekarappa & Anr. Vs The State Of Karnataka

Karnataka High Court · (2026) 09 KAR CK 1333

Code of Criminal Procedure, 1973-Section 374(2), 313, 357 (3), 431, 421, 428Indian Penal Code-Section 302, 504, 506(2), 34, 143, 147, 148, 341, 307, 149, 506, 300, 304 Part II, 299, 304, 304 Part IBNSS-415
Read judgment
High Courts02 Sept 2026Dismissed

Smt. Laxmibai Vs Sri. Uday & Anr.

Karnataka High Court · (2026) 09 KAR CK 1332

Contempt of Courts Act, 1971-Sections 11, 12Karnataka High Court Act, 1961-Section 4Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
Read judgment
High Courts02 Sept 2026Disposed Of

Shri Suresh Vs Divya Prabhu Grj & Ors.

Karnataka High Court · (2026) 09 KAR CK 1330

Contempt of Courts Act, 1971-Sections 11 and 12Constitution of India-Article 215Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
Read judgment
High Courts02 Sept 2026Allowed

Smt. M. Manjula Vs Smt. M. Anusuya

Karnataka High Court · (2026) 09 KAR CK 0843

Constitution of India-Articles 226 and 227Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 23, sub-section (1) of Section 23
Read judgment