High Courts05 Aug 2026Dismissed
Sri. M.P.Prabhudas Vs Board Of Directors, K.S.R.T.C. & Anr.
Karnataka High Court · (2026) 08 KAR CK 2217
Constitution of India-Articles 226, 227
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 37 of 2,399
High Courts05 Aug 2026Allowed
M/s Ashraya Udyog Seva Samithi ® Vs Bangalore Electricity Supply Co. Ltd. & Anr.
Karnataka High Court · (2026) 08 KAR CK 2247
Constitution of India-Article 227Societies Registration Act 1960Karnataka Societies Registration Act, 1960
High Courts05 Aug 2026Dismissed
P.N.Umesh Vs The Divisional Controller B.M.T.C., North Division
Karnataka High Court · (2026) 08 KAR CK 2246
Constitution of India-Articles 226 and 227
High Courts05 Aug 2026
M/s Gameskraft Technologies Pvt. Ltd. & Ors. Vs Null
Karnataka High Court · (2026) 08 KAR CK 2245
Companies Act, 2013Prevention of Money Laundering Act, 2002-Section 17, 17(4), 8, 20 and 21, 6, 3, 48, 73(2)(s), 30BNS-Section 318(2)
High Courts05 Aug 2026Disposed Of
Shri Nagaraju K.L. Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 08 KAR CK 2241
High Courts05 Aug 2026Dismissed
M/s. Sheba Polysacks Pvt. Ltd. & Ors. Vs Bank Of Baroda
Karnataka High Court · (2026) 08 KAR CK 2264
Companies Act, 1956Constitution of India-Articles 226, 227SARFAESI Act, 2002-Section 13(4), 13(2)
High Courts05 Aug 2026Disposed Of
Sri B. N. Venkateshaiah Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 08 KAR CK 2263
Constitution of India-Articles 226 and 227
High Courts05 Aug 2026Allowed
Smt. Shantha Kumari & Anr. Vs Smt. Pillamma & Ors.
Karnataka High Court · (2026) 08 KAR CK 2262
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VI Rule 17, Section 151
High Courts05 Aug 2026Allowed
Smt. Puttarasamma @ Thayamma Vs Smt. Muddahanumakka & Ors.
Karnataka High Court · (2026) 08 KAR CK 2261
Code of Civil Procedure, 1908-Order XXII Rule 3
High Courts05 Aug 2026Allowed
Sri. R. Kempaiah Vs Smt. Susheelamma
Karnataka High Court · (2026) 08 KAR CK 2229
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXXIX Rules 1, XXXIX Rules 2, Section 151
High Courts05 Aug 2026Allowed
Smt. Lakshmamma Vs Sri. Narayanappa & Ors.
Karnataka High Court · (2026) 08 KAR CK 2230
Code of Civil Procedure, 1908-Order I Rule 10(2), Section 151
High Courts05 Aug 2026Allowed
Sri Mayur D Bhanu Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 08 KAR CK 2231
Constitution of India-Article 226BNSS-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 351(2), 115(2), 118(1), 351(3), 352, 3(5), 318, 318(1), 351(1)
High Courts05 Aug 2026
M/s Gameskraft Technologies Pvt. Ltd. & Anr. Vs Directorate Of Enforcement
Karnataka High Court · (2026) 08 KAR CK 2232
Constitution of India-Articles 226, 227Bharatiya Nagarika Suraksha Sanhitha, 2023-Section 528Prevention of Money Laundering Act, 2002-Section 17(4), 8, 2(1)(u), 44, 48, 3, 4, 71, 65, 44(d)(i), 44(1)(b)
High Courts05 Aug 2026Dismissed
Mr. P. Vittalraya Shenoy Vs H. Dilip Jain & Ors.
Karnataka High Court · (2026) 08 KAR CK 2233
Constitution of India-Article 227Order XXVI Rule 10(a)Indian Evidence Act, 1872-Section 45
High Courts05 Aug 2026Dismissed
Sri. B. Rajanna Vs Sri. K. Narayana & Ors.
Karnataka High Court · (2026) 08 KAR CK 2235
Constitution of India-Article 226, 227Code of Civil Procedure, 1908-Order XXVI Rule 10, Section 151
High Courts05 Aug 2026Disposed Of
Smt. L. Pichnamani Vs Sri. Hemanth Kumar .S
Karnataka High Court · (2026) 08 KAR CK 2236
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 47, 151
High Courts05 Aug 2026Allowed
M/s Reliable Infrastructure Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 08 KAR CK 2237
Constitution of India-Articles 226 and 227Karnataka Minor Mineral Concession (Amendment) Rules, 2023-Rule 31-ZCAir (Prevention and Control of Pollution) Act, 1981-Section 21 (7)
High Courts05 Aug 2026Dismissed
Sri. Iqbal Ahamed Vs Sri. Sanjaya Kumar
Karnataka High Court · (2026) 08 KAR CK 2238
Constitution of India-Article 227Code of Civil Procedure, 1908-Order 6 Rule 17, Section 151, VI Rule 17
High Courts05 Aug 2026Allowed
The Divisional Controller, Divisional Office Karnataka State Road Transport Corporation (KSRTC) Vs Sri. A.Dasharatha
Karnataka High Court · (2026) 08 KAR CK 2239
Constitution of India-Articles 226 and 227
High Courts05 Aug 2026Allowed
The Karnataka State Road Transport Corporation Vs Sri. N.Nagaraj
Karnataka High Court · (2026) 08 KAR CK 2240
Constitution of India-Articles 226 and 227