COURT ARCHIVE

Karnataka High Court judgments

48,947 judgments · page 13 of 2,448

High Courts02 Sept 2026Allowed

Mr. Abdul Rasheed @ Rasheed @ Rachi Vs The State Of Karnataka

Karnataka High Court · (2026) 09 KAR CK 0796

Bharatiya Nyaya Sanhita, 2023-Sections 352, 115(2), 118(1), 126(2), 351(3), 109, 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439

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High Courts02 Sept 2026Allowed

G. Pavankumar & Anr. Vs State By Molakalmuru Police Station

Karnataka High Court · (2026) 09 KAR CK 0795

BNS, 2023-Section 190, 310(2), 318(4)BNSS, 2023-Section 483

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High Courts02 Sept 2026Allowed

M/s. Ananya College Of Nursing Vs Dr. Sudeep Kumar D.

Karnataka High Court · (2026) 09 KAR CK 0794

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 223, 223 ProvisoBharatiya Nyaya Sanhita, 2023-Section 316, 318, 319, 336, 337, 338, 125, Sub-section (3)Karnataka Private Medical Establishment (Amended) Act 2018 and Rules 2018

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High Courts01 Sept 2026Allowed

Sri. Anil Rohan Menezes Vs The State of Karnataka and Another

Karnataka High Court · 2026:KHC:47384

Bharatiya Nyaya Sanhita, 2023-Section 75(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482

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High Courts01 Sept 2026Dismissed

Sri Dommaraju Subramanyam & Anr. Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 0874

Constitution of India-Articles 226 and 227, 21, 14 and 19, 11, 142, 226, 227Consumer Protection Act, 2019-Sections 71 and 72, 72, 71, 72(1), 72(2), 72(3)Code of Civil Procedure, 1908-Order XXI Rule 11, Section 51, 21 Rule 37, 21 read with Rule 32, XXI, XXI Rule 32

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High Courts01 Sept 2026Disposed Of

Sri. Gopala Reddy. K & Anr. Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 0873

Constitution of India-Articles 226 and 227Bharatiya Nyaya Sanhita, 2023-Sections 318(1), 318(4), 227, 228, 233, 236, 237, 246, 351(1) and 352

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High Courts01 Sept 2026Disposed Of

Sri. Rajendra K Vs Bar Council Of India & Anr.

Karnataka High Court · (2026) 09 KAR CK 0872

Advocate Act, 1961

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High Courts01 Sept 2026Allowed

M/s Yankee Constructions LLP Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 0871

Constitution of India-Articles 226 and 227LLP Act, 2008

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High Courts01 Sept 2026Dismissed

Mr. N.Yogananda Vs M/s. The Bangalore City Co-Operative Bank Limited

Karnataka High Court · (2026) 09 KAR CK 0870

Constitution of India-Articles 226, 227SARFAESI Act-Section 13(4), 13(2)SARFAESI Rules-Rule 8(1)

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High Courts01 Sept 2026Dismissed

M/s. MNC Motors Vs DCB Bank Limited & Anr.

Karnataka High Court · (2026) 09 KAR CK 0869

Constitution of India-Articles 226, 227SARFAESI Act-Section 14DRT

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High Courts01 Sept 2026Allowed

Sri S Ningaiah Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 0868

Constitution of India-Articles 226 and 227

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High Courts01 Sept 2026Dismissed

M/s National Insurance Co Ltd & Anr. Vs Mr Padmanabha Shetty G & Ors.

Karnataka High Court · (2026) 09 KAR CK 0867

Constitution of India-Articles 226 and 227, 226/227Legal Services Authorities Act, 1987-Section 22-C, 22-C(1) to (8), 22-C(4), 22-C(5), 22-C(6), 22-C(8)Code of Civil Procedure-Section 152

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High Courts01 Sept 2026Allowed