COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 31 of 2,399

High Courts19 Aug 2026Disposed Of

Sri N. Shaik Sab Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 08 KAR CK 2155

Constitution of India-Article 226Mines and Minerals (Development and Regulation) Act, 1957-Section 21, 21(5), 4, 4(1), 4(1-A), 4(1A), 21(1), 21(2), 21(3), 21(4), 21(4-A), 21(6), 25(1), 21(1) to 21(6), 9Mineral Concession Rules, 1960-Rule 27(5), 2(ii-a)

High Courts19 Aug 2026Allowed

Tirakappa @ Anil Vs State Of Karnataka & Anr.

Karnataka High Court · (2026) 08 KAR CK 2124

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Sections 64(2)(m), 351(2)

High Courts19 Aug 2026Allowed

Sonu Kumar Vs State Of Karnataka

Karnataka High Court · (2026) 08 KAR CK 2113

BNS, 2023-Sections 75, 78BNSS, 2023-Section 482

High Courts19 Aug 2026Allowed

Imran Pasha @ Anil & Ors. Vs The State Of Karnataka

Karnataka High Court · (2026) 08 KAR CK 2117

BNS, 2023-Sections 115(2), 352, 118(1), 189(2), 191(2), 109 & 125(a)BNSS, 2023-Section 482

High Courts19 Aug 2026Allowed

Praveen @ Dabba Praveen Vs State By Hal Ps

Karnataka High Court · (2026) 08 KAR CK 2061

IPC, 1860-Sections 399 and 402BNSS, 2023-Section 483

High Courts19 Aug 2026Allowed

Sri Prasanna Kumar J B Vs State Of Karnataka

Karnataka High Court · (2026) 08 KAR CK 2060

IPC, 1860-Sections 420, 465, 468 and 471BNSS, 2023-Section 482Cr.PC-Section 438

High Courts19 Aug 2026Allowed

Mr. Srinivas Chander & Ors. Vs Mr. Raval Rajnikant

Karnataka High Court · (2026) 08 KAR CK 2007

Indian Penal Code, 1860-Sections 417, 420, 423, 120-B, 34Limitation Act, 1963CrPC-Section 482, 154(3), 156(3), 200

High Courts19 Aug 2026Allowed

Mr. Manoj. S @ Manoj Gowda Vs State Of Karnataka & Anr.

Karnataka High Court · (2026) 08 KAR CK 2006

POCSO Act, 2012-Section 4(2)BNS, 2023-Sections 351(2), 65(1)BNSS, 2023-Section 483

High Courts19 Aug 2026Allowed

Sabanna Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 08 KAR CK 2004

Bharatiya Nyaya Sanhita, 2023-Sections 74, 352, 351(2)The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(r)(s), 3(2)(va), 18Criminal Procedure Code, 1973-Section 161

High Courts18 Aug 2026

State Of Karnataka Vs Pavitra Gowda & Ors.

Karnataka High Court · (2026) 08 KAR CK 5525

IPC-Sections 302, 201, 161, 165-AIndian Evidence Act, 1872-Sections 154, 142, 155, 3, 137Cr.P.C.-Sections 482, 164, 174, 161, 36

High Courts18 Aug 2026Rejected

State of Karnataka Vs Pavitra Gowda and Others

Karnataka High Court · (2026) 08 KAR CK 2409

Indian Evidence Act, 1872-Section 3, 137, 142, 154, 155Code of Criminal Procedure, 1973-Section 36, 161, 164, 174, 482Indian Penal Code, 1860-Section 201, 302

High Courts18 Aug 2026Disposed of

M/S Taluka Mahila Multipurpose Co-Operative Society Vs State of Karnataka and Others

Karnataka High Court · 2026:KHC-K:7855

Constitution of India-Article 226, 227

High Courts18 Aug 2026Disposed Of

H.M. Tambourine Apartment Owners Association & Anr. Vs Bangalore Development Authority & Ors.

Karnataka High Court · (2026) 08 KAR CK 2181

Karnataka Societies Registration Act, 1960Companies Act, 1956Karnataka High Court Act, 1961-Section 4

High Courts18 Aug 2026Dismissed

Arjunappa Vs Smt. Ramakka & Ors.

Karnataka High Court · (2026) 08 KAR CK 2180

High Courts18 Aug 2026Dismissed

T. Lokprakash Reddy, Dead By Lrs & Anr. Vs Mr. A.R.S. Chitra Reddy & Ors.

Karnataka High Court · (2026) 08 KAR CK 2179

Indian Succession Act, 1925-Section 63, 68Indian Evidence Act-Section 50, 114, 68

High Courts18 Aug 2026Dismissed

The Divisional Controller, Divisonal Office, Nekrtc Bagalkot Vs Sunanda & Ors.

Karnataka High Court · (2026) 08 KAR CK 2178

MV Act-Section 173(1)

High Courts18 Aug 2026Partly Allowed

Lakshmamma Vs Prasannakumar. S. & Ors.

Karnataka High Court · (2026) 08 KAR CK 2177

MV Act-Section 173(1)

High Courts18 Aug 2026Partly Allowed

Prakash & Ors. Vs Harish P.G. & Anr.

Karnataka High Court · (2026) 08 KAR CK 2176

Motor Vehicles Act-Section 173(1)

High Courts18 Aug 2026Partly Allowed

Sri Subramanya & Ors. Vs M/s United India Insurance Co. Ltd. & Anr.

Karnataka High Court · (2026) 08 KAR CK 2175

MV Act-Section 173(1)IPC-Sections 279, 304-A, 283

High Courts18 Aug 2026Disposed Of

Royal Orchid Hotels Limited Vs GHD Hotels LLP & Ors.

Karnataka High Court · (2026) 08 KAR CK 2174

Companies Act, 1956Arbitration and Conciliation Act, 1996-Section 37(1)(B), 9High Court of Karnataka Arbitration (Proceedings Before the Courts) Rules, 2001-Rule 9