High Courts18 Aug 2026Partly Allowed
Smt. Thimmamma & Ors. Vs Sri. Fakriappa N Nadalahalli & Anr.
Karnataka High Court · (2026) 08 KAR CK 2173
Workmen Compensation Act-Section 30(1), 2(1)(m)MV Act-Section 3 r/w 181ECA-Section 4
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 32 of 2,399
High Courts18 Aug 2026Dismissed
Sri. B. Rajappa & Anr. Vs Nolamba Lingayatha Sangha (Regd.) & Ors.
Karnataka High Court · (2026) 08 KAR CK 2172
CPC-Order 43 Rule 1(r), 39 Rule 1, 39 Rule 2, Section 151, XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 3, XLIII Rule 1, 104, XLIII Rule 1 (r), Rule 2A, 4, 10 of Order XXXIX, 3 of Order XXXIX
High Courts18 Aug 2026Partly Allowed
Smt. Padma B S Vs Sri Harisha B S & Anr.
Karnataka High Court · (2026) 08 KAR CK 2171
MV Act-Section 173(1)
High Courts18 Aug 2026Allowed
Smt. Sahera Banu & Ors. Vs The State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2170
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 80(2), 85, 3(5)
High Courts18 Aug 2026Allowed
Nagaraj & Ors. Vs The State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2169
Bharatiya Nyaya Sanhita, 2023-Sections 189(2), 191(2), 191(3), 115(2), 118(2), 352, 351(2) read with Section 190
High Courts18 Aug 2026Partly Allowed
Sri Chiranjeevi.B.T. Vs Sri N.Ramalingegowda & Anr.
Karnataka High Court · (2026) 08 KAR CK 2196
MV Act-Section 173(1)
High Courts18 Aug 2026Partially allowed
Sri Shivamurthy @ Murthy C Vs ICICI Lombard General Insuerance Company Ltd & Anr.
Karnataka High Court · (2026) 08 KAR CK 2125
MV Act-U/S.173(1)
High Courts18 Aug 2026Partially allowed
Smt. Adilakshmamma & Ors. Vs Sri. N. Ramesh & Ors.
Karnataka High Court · (2026) 08 KAR CK 2130
MV Act-Section 173(1)
High Courts18 Aug 2026Allowed
Sri. Kumodhara. P.B. Vs Smt. Vasanthi A. M.
Karnataka High Court · (2026) 08 KAR CK 2131
Hindu Marriage Act, 1955-Sections 13(1)(ia), 13(1)(ib), 25Protection of Women from Domestic Violence Act, 2005Family Courts Act, 1984-Section 19(1)
High Courts18 Aug 2026Partially allowed
Sri Adithya V Vs Sri Anil Kumar Yadav & Anr.
Karnataka High Court · (2026) 08 KAR CK 2132
MV Act-173(1)
High Courts18 Aug 2026Dismissed
State Of Karnataka Vs Nandan & Anr.
Karnataka High Court · (2026) 08 KAR CK 1995
Cr.PC-Section 378(1), 378(3), 164BNSS-419(1), 419(3)IPC-Sections 366, 342, 376AB
High Courts17 Aug 2026Disposed Of
Mr. H. K. Naveen Kumar Vs Mr. Krishna Murthy
Karnataka High Court · (2026) 08 KAR CK 1999
Code of Criminal Procedure, 1973-Section 378(4), 372, sub-section (4) of Section 378Negotiable Instruments Act-Section 138
High Courts14 Aug 2026Dismissed
Sri. Sharanabasaveshwara Vs The Principal Secretary, Revenue Department & Ors.
Karnataka High Court · (2026) 08 KAR CK 2195
Administrative Tribunals Act, 1985-Section 19Constitution of India-Articles 226 and 227Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957
High Courts14 Aug 2026Allowed
Munidoddappa & Ors. Vs Akkalamma
Karnataka High Court · (2026) 08 KAR CK 2194
Registration Act, 1908-Section 17CPC-Order 41 Rule 31
High Courts14 Aug 2026Dismissed
Smt. Yellamma Vs Sri. Devaraju
Karnataka High Court · (2026) 08 KAR CK 2193
High Courts14 Aug 2026Dismissed
Sri Shivalingaiah Vs Smt. Lakshmamma & Ors.
Karnataka High Court · (2026) 08 KAR CK 2192
CPC-Section 96, Order XLI, Rule 1Hindu Succession (Amendment) Act, 2005-Section 6Indian Evidence Act, 1872-Section 114(g)
High Courts14 Aug 2026Partly Allowed
Benera Motors Private Limited Vs Toyota Kirloskar Motors Private Limited
Karnataka High Court · (2026) 08 KAR CK 2190
Companies Act, 1956CPC, 1908-Section 96, Order-41, Rule-1
High Courts14 Aug 2026Partly Allowed
Smt. Rathnamma & Ors. Vs Vallhabha Milk & Anr.
Karnataka High Court · (2026) 08 KAR CK 2188
MV Act-Section 173(1)
High Courts14 Aug 2026Dismissed
Smt. B.R. Pushpa Vs Wilson Jayaraj
Karnataka High Court · (2026) 08 KAR CK 2147
Code of Criminal Procedure, 1973-Section 397, 401, 315, 465, 316, 482, 202 (2), 202BNSS-U/S 438, 442Evidence Act-Section 145(1)
High Courts14 Aug 2026Disposed of
Sri H K Chandrashekar Vs Sri Tarun Kumar H
Karnataka High Court · (2026) 08 KAR CK 2152
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 443 and 444Negotiable Instruments Act, 1881-Section 138, 147