High Courts07 Aug 2026Allowed
T.R. Annaiah Vs State By Masti Police
Karnataka High Court · (2026) 08 KAR CK 2072
Code of Criminal Procedure, 1973-Section 439BNSS, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 55 r/w 3(5)
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 35 of 2,399
High Courts06 Aug 2026Dismissed
Sri. Cheluvaraj P R Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 08 KAR CK 2221
Constitution of India-Article 226, 227, 162KCSRs-Rule 214(1)(a)Prevention of Corruption Act, 1988-Sections 7, 13(1)(d), 13(2)
High Courts06 Aug 2026Disposed Of
Mr. Debopratim Dutta & Anr. Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 08 KAR CK 2220
Constitution of India-Articles 226 and 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)Bharatiya Nyaya Sanhita, 2023-Section 318(4)
High Courts06 Aug 2026Disposed Of
Sathish Kumar K Vs The Home Secretary & Ors.
Karnataka High Court · (2026) 08 KAR CK 2219
Constitution of India-Article 226, 14, 19 and 21
High Courts06 Aug 2026Dismissed
M/s. Additive 3D Vs State Bank Of India & Anr.
Karnataka High Court · (2026) 08 KAR CK 2218
MSMED Act, 2006Constitution of India-Articles 226 and 227, 226SARFAESI Act-Section 13(2), 14, 17, 13(4)
High Courts06 Aug 2026Disposed Of
Chirag N.R. Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 08 KAR CK 2252
Constitution of India-Articles 226 and 227Registration Act, 1908-Section 17 (2) (xii), 89, 89 (4)SARFAESI Act
High Courts06 Aug 2026Allowed
Smt. Shwetha H. V. Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 08 KAR CK 2251
Constitution of India-Articles 226, 227Karnataka Municipal Corporations (Common Recruitment of Officers and Employees) Rules 2011Karnataka Civic Services (General Recruitment) Rules, 1977-Rules 12, 21
High Courts06 Aug 2026Disposed Of
Smt. Subhashini Alias Smt. Subhashini Gopal Vs Sri. R. Anil Kumar
Karnataka High Court · (2026) 08 KAR CK 2250
Constitution of India-Article 227Hindu Marriage Act, 1955-Section 13B
High Courts06 Aug 2026Disposed Of
Sri K M Manjunath Vs Bangalore Development Authority & Ors.
Karnataka High Court · (2026) 08 KAR CK 2249
Constitution of India-Articles 226 and 227Bangalore Development Authority (Allotment of Sites) Rules, 1984-Rule 14(3)(b)
High Courts06 Aug 2026Dismissed
Sri. K.M. Manjunath Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 08 KAR CK 2210
Karnataka High Court Act, 1961-Section 4
High Courts06 Aug 2026Disposed Of
Thahsmeen Taj A Vs The Managing Director & Ors.
Karnataka High Court · (2026) 08 KAR CK 2211
Karnataka High Court Act, 1961-Section 4Rights of Persons with Disabilities Act, 2016-Section 20(4)
High Courts06 Aug 2026Allowed
Abhinandana M.N. Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 08 KAR CK 2212
Karnataka High Court Act, 1961-Section 4
High Courts06 Aug 2026Disposed Of
Ahuja Palace Flat Owners Association Vs Ahuja Palace Apartment Owners Association
Karnataka High Court · (2026) 08 KAR CK 2213
CPC-Order 41 Rule 27
High Courts06 Aug 2026Disposed Of
Sri K Nanjegowda & Ors. Vs Smt. K Pushpalatha @ Pushpamma
Karnataka High Court · (2026) 08 KAR CK 2248
Karnataka Civil Courts Act, 1964-Section 19(1)
High Courts06 Aug 2026Partially allowed
Shashikumar @ A.H Shashikumar Vs Soubhagya Lakshmi K R & Anr.
Karnataka High Court · (2026) 08 KAR CK 2129
MV Act-Section 173(1)
High Courts06 Aug 2026Allowed
Jindal Thermal Power Company Limited Vs Dy. Commissioner Of Income Tax
Karnataka High Court · (2026) 08 KAR CK 2133
Income Tax Act, 1961-Section 260A, 201(1), 154, 195, 271C, 9(1)(vii), 200, 201, 9, 9(1)(vii)(c), 9(2), 4, 5, 5(2), 9(1), 6(6), 194LB, 194LC, 194LD, 9(1)(ii), 43-B(d), 90(2)Finance Act, 2007Constitution of India-Article 314, 226
High Courts06 Aug 2026Dismissed
Sri Mahesh Shekar Das Vs Mr Marudhara Nidhi Limited
Karnataka High Court · (2026) 08 KAR CK 2143
BNSS-Section 438, 442Cr.P.C.-Section 313
High Courts06 Aug 2026Allowed
The Intelligence Officer Vs Mr Karl D Cunha & Anr.
Karnataka High Court · (2026) 08 KAR CK 2146
BNSS-Section 438, 442, 223NDPS Act-Section 8(c), 20(b), 22, 25, 27, 28, 29, 32B(d), 36A(1)(d)Cr.P.C.-Section 200, 244, 245, 200 to 204, 246
High Courts06 Aug 2026Allowed
Smt. Marina Fernandis Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2154
Code of Criminal Procedure-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 79, 3(5), 318 (4)
High Courts06 Aug 2026Dismissed
Salma Babu Vs Suban Khan
Karnataka High Court · (2026) 08 KAR CK 2116
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 447Negotiable Instruments Act, 1881-Section 138Indian Penal Code-Section 506 read with 34, 506, 504, 149, 420, 465, 471, 415 and 468