COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 22 of 2,399

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)

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

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]