High Courts01 Sept 2026Allowed
Yathiraja Vs The State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 0790
Cr.PC-Section 439BNSS, 2023-Section 483BNS, 2023-Sections 118(2), 352, 189(2), 189(4), 126(2), 109, 115(2), 351(2), 118(1), 190
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 29 of 2,399
High Courts01 Sept 2026Allowed
Sri Ravi S N Vs State Rep By Nandini Police Station
Karnataka High Court · (2026) 09 KAR CK 0807
BNS, 2023-Section 108BNSS, 2023-Section 483
High Courts01 Sept 2026Allowed
Smt. Mahadevamma Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 0806
Cr.P.C-Section 438BNSS, 2023-Section 482, 483BNS, 2023-Section 85, 80(2), 3(5)
High Courts01 Sept 2026Allowed
Pavan Kumar S K Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 0805
BNS, 2023-Section 61(2)(a), 103(2), 238(a), 45(c), 55, 239, 3(5), 103BNSS, 2023-Section 483
High Courts01 Sept 2026Allowed
Sri. Vemanarayan Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 0804
Code of Criminal Procedure, 1973-Section 439BNSS, 2023-Section 483Protection of Children from Sexual Offences Act, 2012-Sections 88, 94, 64(2)(f), 64(2)(m), 65(1), 5(J)(ii), 5(L), 5(N), 6
High Courts01 Sept 2026Dismissed
Sri Manohar B S. Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 0685
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 498A
High Courts01 Sept 2026Dismissed
The State Of Karnataka Vs Karthik & Ors.
Karnataka High Court · (2026) 09 KAR CK 0684
Cr.P.C-Section 378(1), 378(3), 161, 164IPC-Section 366, 376(2), 109, 363, 506, 376(n)POCSO Act-Section 5(L), 6, 17, 4, 29
High Courts01 Sept 2026Disposed Of
Sri. Jagadisha Vs Sri. Avinash S
Karnataka High Court · (2026) 09 KAR CK 0671
Code of Criminal Procedure, 1973-Section 378(4), 372, sub-section (4) of Section 378BNSS-Section 419(4)Negotiable Instruments Act, 1881-Section 138
High Courts01 Sept 2026Disposed Of
Sri. R. H. Sadiq Vs Usman K. E & Anr.
Karnataka High Court · (2026) 09 KAR CK 0672
Code of Criminal Procedure, 1973-Section 378(4), 372, proviso to Section 372, sub-section (4) of Section 378IPC-Section.406, 415, 450, 120-B, 506 read with Section.34
High Courts01 Sept 2026Disposed Of
Sri. Srinivasa Murthy Vs Sri. Narsimha Murthy Y. N
Karnataka High Court · (2026) 09 KAR CK 0673
Code of Criminal Procedure, 1973-Section 372, sub-section (4) of Section 378, 378(4)Negotiable Instruments Act, 1881-Section 138
High Courts01 Sept 2026Disposed Of
The State Of Karnataka Vs Ravi Shetty @ Ravi Hegde
Karnataka High Court · (2026) 09 KAR CK 0674
Code of Criminal Procedure, 1973-Section 378, 372, proviso to Section 372, sub-section (4) of Section 378IPC-Section 279, 338, 304A
High Courts01 Sept 2026
Sri. Thirumallesha Vs The State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 0676
Indian Penal Code-Sections 302, 201, 34Code of Criminal Procedure-Section 374(2), 378(1), 313, 161Indian Evidence Act, 1872-Section 27, 106, 101
High Courts01 Sept 2026Disposed Of
R. Ramakrishnaiah Vs Jayashankar
Karnataka High Court · (2026) 09 KAR CK 0677
Code of Criminal Procedure, 1973-Section 378(4), 372, proviso to Section 372, sub-section (4) of Section 378Negotiable Instruments Act, 1881-Section 138
High Courts01 Sept 2026Dismissed
R Venkatesha Murthy Vs Debadatta Chand & Anr.
Karnataka High Court · (2026) 09 KAR CK 0680
Contempt of Courts Act, 1971-Sections 11 and 12
High Courts01 Sept 2026Disposed Of
Sri. Shivanna S Vs Sri. Bhommaiah
Karnataka High Court · (2026) 09 KAR CK 0681
Contempt of Courts Act, 1971-Sections 11 and 12Constitution of India-Article 215
High Courts01 Sept 2026Disposed Of
Mr. Nisar Ahmed Vs Mr. Sarfaraz Khan & Anr.
Karnataka High Court · (2026) 09 KAR CK 0679
Contempt of Courts Act-Sections 11 and 12Constitution of India-Article 215Rule 32
High Courts01 Sept 2026Disposed Of
Sri. R. Sadananda Vs Mr. Manivannan P. & Anr.
Karnataka High Court · (2026) 09 KAR CK 0678
Contempt of Court Act, 1971-Sections 11 and 12Constitution of India-Article 215
High Courts29 Aug 2026Dismissed
Sri. Babu Rajendra Prasad Vs Smt. Vijayalakshmi & Ors.
Karnataka High Court · (2026) 08 KAR CK 2167
Constitution of India-Articles 226 and 227CPC-Order 1 Rule 10(2)
High Courts29 Aug 2026Partly Allowed
Sri R.Govinda Reddy Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 08 KAR CK 2166
Land Acquisition Act, 1894-Section 4(1), 5A, 6(1), 6, 4, 11-A, 6(2), 11, Chapter IIIEnvironment (Protection) Act, 1986-Section 3, 3(1), 3(2)Environment (Protection) Rules, 1986-Rule 5
High Courts28 Aug 2026
Central Transmission Utility Of India Vs Rays Power Infra Limited & Ors.
Karnataka High Court · (2026) 08 KAR CK 2165
Electricity Act, 2003-Section 3, 14, 15, 16, 18, 28, 36, 38, 40, 41, 52, 57, 59, 61, 62, 64, 66, 79, 91, 92, 128, 130, 178Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022-Regulation 2.1 (ai), 3.5, 4, 4.1 (d), 5.8, 5.8(vii), 5.8(vii)(a), 39.1, 41, 42