COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 30 of 2,399

High Courts28 Aug 2026Dismissed

The Branch Manager United India Insurance Co. Ltd. Vs Thimappa & Ors.

Karnataka High Court · (2026) 08 KAR CK 2127

Motor Vehicles Act-Section 173(1), 147, 167Karnataka Motor Vehicles Rules-Rule 100, 100(1)Rules-Rule 28

High Courts28 Aug 2026Dismissed

The State Of Karnataka Vs Santhosh @ Prashanth

Karnataka High Court · (2026) 08 KAR CK 1997

Code of Criminal Procedure, 1973-Section 378(1), 378(3)Indian Penal Code-Section 114, 143, 147, 148, 149, 307, 326, 341, 506

High Courts28 Aug 2026Allowed

Smt. Ramadevi Vs Kum. Dhanalakshmi

Karnataka High Court · (2026) 08 KAR CK 2000

Code of Criminal Procedure, 1973-Section 378(4), 417, 418 and 423, 378Negotiable Instruments Act-Section 138, 139, 118, 118(a)IPC

High Courts24 Aug 2026Dismissed

B. Narasimha Murthy & Anr. Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 08 KAR CK 2164

Constitution of India-Articles 226 and 227

High Courts24 Aug 2026Partly Allowed

Srilakshmi N G & Anr. Vs Eshwarappa Naik & Ors.

Karnataka High Court · (2026) 08 KAR CK 2163

Code of Civil Procedure-Order XXIII Rule 3

High Courts24 Aug 2026Allowed

Namitha Vs State Of Karnataka

Karnataka High Court · (2026) 08 KAR CK 2114

Cr.PC-Section 438BNSS, 2023-Section 482IPC-Section 408

High Courts24 Aug 2026Allowed

Divya M. Vs State Of Karnataka & Anr.

Karnataka High Court · (2026) 08 KAR CK 2121

Cr.P.C-Section 438BNSS, 2023-Section 482BNS, 2023-Sections 115(2), 74, 3(5)

High Courts24 Aug 2026Allowed

Palecanda Ponnappa @ Vishal Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 08 KAR CK 2062

BNSS-Section 528, 180, 183, 33BNS 2023-Section 239, 3(5), 64(1), 351(2), 238Foreigners Act, 1946-Section 7, 14, 7 read with 14, 7/14

High Courts24 Aug 2026Disposed Of

M/s. Digitally Secured Solutions Vs Smt. Dr. Sujata Rathore & Ors.

Karnataka High Court · (2026) 08 KAR CK 2002

Contempt of Courts Act-Sections 11, 12Constitution of India-Article 215

High Courts20 Aug 2026

Sri. Ranganatha Reddy & Anr. Vs Sri R. Keshavareddy & Ors.

Karnataka High Court · (2026) 08 KAR CK 5456

Transfer of Property ActIndian Succession Act, 1925Indian Evidence Act-Section 69

High Courts20 Aug 2026

Sri. Ranganatha Reddy & Anr. Vs Sri R.Keshavareddy & Ors.

Karnataka High Court · (2026) 08 KAR CK 5128

Transfer of Property ActIndian Succession Act, 1925Indian Evidence Act-Section 69

High Courts20 Aug 2026

The R.B.I. Staff And Others Co-Operative Housing Society Ltd. Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 08 KAR CK 2162

Karnataka High Court Act-Section 4Karnataka Co-operative Societies Act, 1959Land Acquisition Act-Section 4(1), 6(1)

High Courts20 Aug 2026Dismissed

K R Sagar Gram Panchayat & Ors. Vs Shri N Swamygowda & Ors.

Karnataka High Court · (2026) 08 KAR CK 2161

Karnataka High Court Act-Section 4Karnataka Municipalities Act, 1964-Section 369Karnataka Grama Swaraj and Panchayat Raj Act, 1993-Sections 269, 64(5), 237, 269(1), sub-section (1), (2) or (3), 64(5A)

High Courts20 Aug 2026Appeal allowed in part

Ranganatha Reddy Vs R Keshavareddy

Karnataka High Court · (2026) 08 KAR CK 0113

Code of Civil Procedure, 1908-Section 96Indian Succession Act, 1925Indian Evidence Act, 1872-Section 69

High Courts19 Aug 2026Allowed

Shri Sheikh Aman Vs The State of Karnataka and Others

Karnataka High Court · 2026:KHC-K:7887

Karnataka Police Act, 1963-Sections 55, 56, 57, 58, 59, 60Constitution of India-Articles 19, 226, 227Bombay Police Act, 1951-Sections 56, 58

High Courts19 Aug 2026Disposed Of

Smt Manpreeth R. Vs Sri. Sandeep. R.

Karnataka High Court · (2026) 08 KAR CK 2160

Constitution of India-Article 227, 21Guardians and Wards Act, 1890-Section 12Code of Civil Procedure, 1908-Section 151

High Courts19 Aug 2026Disposed Of

Sri Krishna Rajendra Foot Path Vegetable And Generalmerchants Association Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 08 KAR CK 2159

Constitution of India-Articles 226 and 227Karnataka Societies Registration Act, 1960Street Vendors [Protection of Livelihood and Regulation of Street Vending] Act, 2014

High Courts19 Aug 2026Disposed Of

Vidyavardhaka College Of Engineering Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 08 KAR CK 2158

Constitution of India-Articles 226 and 227All India Council for Technical Education Act, 1987

High Courts19 Aug 2026Disposed Of

Mr. Pankaj Kumar Singhal Vs Mr. Shailendra Ajmera & Anr.

Karnataka High Court · (2026) 08 KAR CK 2157

Constitution of India-Articles 226 and 227Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 29

High Courts19 Aug 2026Dismissed

Reshma Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 08 KAR CK 2156

Constitution of India-Articles 226, 227Karnataka Department of Women and Child Development (Cadre and Recruitment) Rules, 2020