High Courts02 Sept 2026Allowed
Sri Raju T & Ors. Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 0797
BNSS-Section 483 (1) (b)BNS-Sections 103, 109, 54 read with Section 5(3)Cr.PC-Section 439(1)(b)
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 26 of 2,399
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
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
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
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
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
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
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
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)
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
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
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
High Courts01 Sept 2026Allowed
M/s. Shantha Industrial Enterprises Vs Bangalore Development Authority & Ors.
Karnataka High Court · (2026) 09 KAR CK 0866
High Courts01 Sept 2026Allowed
Sri S M Ravi Kumar Vs The Commissioner Bengaluru Water Supply And Sewerage Board & Ors.
Karnataka High Court · (2026) 09 KAR CK 0896
Constitution of India-Articles 226 and 227, 21
High Courts01 Sept 2026Allowed
The Management Of M/s. Buildmet Fibres Pvt. Ltd. Vs Mr. Yellappa
Karnataka High Court · (2026) 09 KAR CK 0895
Constitution of India-Articles 226 and 227
High Courts01 Sept 2026Dismissed
Sri. B. Bylappa & Ors. Vs [Not Printed]
Karnataka High Court · (2026) 09 KAR CK 0894
High Courts01 Sept 2026Dismissed
National Insurance Co Ltd & Anr. Vs Mr Padmanabha Shetty G & Anr.
Karnataka High Court · (2026) 09 KAR CK 0893
Constitution of India-Articles 226 and 227
High Courts01 Sept 2026Allowed
K S Nagaraju Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 0892
Constitution of India-Articles 226 AND 227
High Courts01 Sept 2026Disposed Of
Sri Hanumantharayappa .S Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 0891
Constitution of India-Articles 226 and 227Karnataka Minor Mineral Concession Rules, 1994-Rule 44A
High Courts01 Sept 2026Dismissed
M/s. Shivalika Leasing Finance Ltd Vs M/s. Perk Inn International Ltd & Ors.
Karnataka High Court · (2026) 09 KAR CK 0890
Constitution of India-Article 227C.P.C.-Section 151Karnataka Stamp Act-Sections 33 and 34