High Courts06 Aug 2026Partially allowed
Ravindra Singh Vs State By Varthur Police Station
Karnataka High Court · (2026) 08 KAR CK 2119
Code of Criminal Procedure, 1973-Section 439(1)(b)BNSS, 2023-Section 483(1)(b)BNS, 2023-Section 103
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Karnataka High Court judgments
47,963 judgments · page 36 of 2,399
High Courts06 Aug 2026Allowed
Sri Ramesha B Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2123
BNS, 2023-Sections 61(2), 204, 316(5), 318(3), 335, 336(3), 340(2), 341, 190BNSS, 2023-Section 483Cr.PC-Section 439
High Courts06 Aug 2026Allowed
Sri Suraj Kuamr Syamal Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2071
The Bharatiya Nyaya Sanhita, 2023-Sections 137(2), 140(2) read with 3(5)BNSS, 2023-Section 483Cr.PC-Section 439
High Courts06 Aug 2026Allowed
Abdul Kareem @ Anand Vs State By Koramangala Police Station
Karnataka High Court · (2026) 08 KAR CK 2106
BNS, 2023-Sections 109(1), 78(2), 351(2), 74BNSS, 2023-Section 483Cr.PC-Section 439
High Courts06 Aug 2026Allowed
Smt. Usha Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2105
Cr.PC-Section 439BNSS, 2023-Section 483, 480(1)BNS, 2023-Section 103(1)
High Courts06 Aug 2026Allowed
Basavaraj Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2070
BNS 2023-Sections 109, 103(1), 103BNSS, 2023-Section 483
High Courts06 Aug 2026Allowed
Sri Santhosh Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2069
BNS, 2023-Sections 103(1), 115(2), 3(5), 351(2), 351(3) and 352BNSS, 2023-Section 483
High Courts06 Aug 2026Dismissed
Karthik M & Ors. Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2068
BNS, 2023-Sections 109(1), 85, 352, 351(2), 189(4), 191(3), 190, 324(4) and 3(5)BNSS, 2023-Section 482Cr.PC-Section 438
High Courts06 Aug 2026Allowed
Prasad @ Prashant & Anr. Vs State By Bannerughatta Police Station
Karnataka High Court · (2026) 08 KAR CK 2067
Code of Criminal Procedure, 1973-Section 439BNS, 2023-Sections 103(1), 238, 61(2) R/w Section 3(5)BNSS, 2023-Section 483, 194(3)(iv)
High Courts06 Aug 2026Allowed
Prashantha V @ Appu Vs State By Ramamurthynagar Police Station
Karnataka High Court · (2026) 08 KAR CK 2066
BNS, 2023-Sections 103(1), 109, 118(2), 3(5)BNSS, 2023-Section 483
High Courts06 Aug 2026Allowed
Smt. Prathima A N Vs The State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2065
BNS, 2023-Sections 103(1), 109(1), 118(1), 118(2), 61(2)(a), 238(a), 238(b), 249(a), 3(5)Indian Arms Act-Section 25(1)(a)Karnataka Control of Organized Crime Act, 2000-Sections 3(1)(i)(ii), 3(2), 3(3), 3(4), 22(3)
High Courts06 Aug 2026Allowed
Syed Shanavaz Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2064
BNS, 2023-Section 311, 310(2)BNSS, 2023-Section 483Cr.PC-Section 439
High Courts06 Aug 2026Allowed
Rihana & Ors. Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 08 KAR CK 2063
BNS, 2023-Section 143(4), 64, 3(5)POCSO Act, 2012-Sections 4ITP Act, 1956-Sections 3, 4, 5, 6
High Courts06 Aug 2026Allowed
Siraj @ Siraj Uddin Laskar Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 08 KAR CK 2104
POCSO Act 2012-Sections 8, 9(n), 10 and 12BNSS, 2023-Section 483
High Courts06 Aug 2026Allowed
Mr Nagendra Babu Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2103
BNS, 2023-Section 118(1), 103, 238, 3(5), 3(6), 3(7)Karnataka Excise Act, 1965-Section 36BNSS, 2023-Section 483
High Courts06 Aug 2026Allowed
Sreerag K.D. & Anr. Vs State By Bellanduru Police & Anr.
Karnataka High Court · (2026) 08 KAR CK 2102
Code of Civil Procedure, 1908-Order 39 Rule 1, Section 151Bharatiya Nyaya Sanhita, 2023-Sections 308(2), 351(1), 351(4), 352, 351(2), 351(3), 46, 62, 61, 248, 318, 125(2), 132, 221, 329(3), 324(4), 296(b), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 528
High Courts06 Aug 2026Dismissed
Sri. Venkateshwara Raju Vs Sri. Shivanna
Karnataka High Court · (2026) 08 KAR CK 1996
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 379Code of Civil Procedure-Order 8 Rule 1A(3), Section 151, XI Rule 16
High Courts05 Aug 2026Dismissed
Hafizur Rehaman Vs The Divisional Controller
Karnataka High Court · (2026) 08 KAR CK 2214
Constitution of India-Articles 226 and 227Motor Vehicles Act
High Courts05 Aug 2026Dismissed
Smt. Arunakumari U.M. Vs Board Of Directors, Karnataka State Road Transport Corporation & Anr.
Karnataka High Court · (2026) 08 KAR CK 2215
Constitution of India-Articles 226 and 227
High Courts05 Aug 2026Allowed
Karnataka State Road Transport Corporation Vs Joseph
Karnataka High Court · (2026) 08 KAR CK 2216
Constitution of India-Articles 226 and 227Industrial Disputes Act-Section 33(2)(b)