High Courts25 Sept 2026Dismissed
Chaneswara Matur Vs State By Parappana Agrahara Ps
Karnataka High Court · (2026) 09 KAR CK 5006
BNSS-Section 483BNS-Section 103(1)
COURT ARCHIVE
Karnataka High Court judgments
48,947 judgments · page 3 of 2,448
High Courts25 Sept 2026
Smt. Madduramma Vs Smt. Munivenkatamma & Ors.
Karnataka High Court · (2026) 09 KAR CK 5005
Karnataka Village Officers (Abolition) Act, 1961CPC-Section 100, Order 41 Rule 27Karnataka Acquisition of Land for Grant of House Sites Act, 1972-Section 3
High Courts25 Sept 2026Dismissed
Sri. Ganesh Vs Sri. K.R. Puttaswamy
Karnataka High Court · (2026) 09 KAR CK 5004
Negotiable Instruments Act-Section 138Cr.P.C.-Section 397, 401BNNS-Section 438, 442
High Courts25 Sept 2026Dismissed
The Commissioner Of Customs Vs M/s. Supertron Electronics Private Limited
Karnataka High Court · (2026) 09 KAR CK 5003
Customs Act, 1962-Section 130
High Courts25 Sept 2026Partly Allowed
Girija Vs Aadil Pasha & Anr.
Karnataka High Court · (2026) 09 KAR CK 5002
MV Act-Section 173(1)
High Courts25 Sept 2026Dismissed
Chinnappa Gaggari & Ors. Vs Siddalingavva Mallappa Mang & Ors.
Karnataka High Court · (2026) 09 KAR CK 5001
Cr.PC-Section 482BNSS-Section 528
High Courts25 Sept 2026Dismissed
D.Rangaswamy Vs Mariyanna
Karnataka High Court · (2026) 09 KAR CK 5000
CPC-Section 100
High Courts25 Sept 2026Dismissed
Sri Manjanna Vs Suresh & Ors.
Karnataka High Court · (2026) 09 KAR CK 4998
CPC-Section 100
High Courts25 Sept 2026Disposed Of
Imamasab S/o. Rajesab Koti & Ors. Vs The Land Tribunal & Ors.
Karnataka High Court · (2026) 09 KAR CK 4997
CPC-Order XXIII Rule 3Constitution of India-Article 226, 227
High Courts25 Sept 2026Dismissed
M/s. S.K.T. & Company & Anr. Vs Bengaluru Water Supply & Sewerage Board
Karnataka High Court · (2026) 09 KAR CK 4996
Code of Civil Procedure, 1908-Section 151, Order XLI Rule 5, 48(1), 9 Rule 13Limitation Act, 1963-Article 136, Section 9, 5Limitation Act, 1908-Article 182
High Courts25 Sept 2026
M/s. Nadeem Minerals Pvt. Ltd. Vs The Additional Chief Secretary To Government, Forest, Ecology And Environment Department & Ors.
Karnataka High Court · (2026) 09 KAR CK 4995
Forest (Conservation) Act, 1980-Section 2Mines and Minerals (Development and Regulation) Act, 1957-Section 8AIndian Forest Act, 1927-Section 4, 29
High Courts25 Sept 2026Disposed Of
M/s Malleshwar Specialities Vs The Assistant Drugs Controller-1 Licensing Authority & Ors.
Karnataka High Court · (2026) 09 KAR CK 4994
Constitution of India-Article 226, 227Drugs and Cosmetics Rules, 1945-Section 66(1), Rule 66(1), 66(2)
High Courts25 Sept 2026Dismissed
Sri. Ibrahim Hussain Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 4993
Constitution of India-Articles 226, 227
High Courts25 Sept 2026Disposed Of
Sri Goutham Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 4992
Karnataka Minor Mineral Concession Rules, 1994-Rule 44-AConstitution of India-Articles 226 & 227
High Courts25 Sept 2026Disposed Of
Sri. Iliyas Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 4991
Karnataka Minor Mineral Concession Rules, 1994-Rule 44AConstitution of India-Article 226, 227
High Courts25 Sept 2026Dismissed
Sri. Jayaprakash K Vs Smt. Neetha K S
Karnataka High Court · (2026) 09 KAR CK 4990
Constitution of India, 1950-Article 226, 227
High Courts25 Sept 2026Dismissed
K C Vasantha & Ors. Vs State By Kolar City Police Station & Anr.
Karnataka High Court · (2026) 09 KAR CK 4989
IPC-Section 504, 506, 34Cr.P.C-Section 482
High Courts25 Sept 2026Disposed Of
M/s Marvin Food Private Ltd Vs Union Of India & Ors.
Karnataka High Court · (2026) 09 KAR CK 4987
Constitution of India-Articles 226, 227
High Courts25 Sept 2026
Sri. M. Nagaraja Vs M/s. New India Assurance Co. Ltd. & Anr.
Karnataka High Court · (2026) 09 KAR CK 4985
MV Act-Section 173(1)
High Courts25 Sept 2026Dismissed
Shri Pramod U Ambarkar Vs The Davanagere Club & Ors.
Karnataka High Court · (2026) 09 KAR CK 4984
Constitution of India-Article 226Karnataka Societies Registration Act, 1960