High Courts05 Aug 2026Dismissed
Smt. Mamatha J. Vs Clix Capital Services Pvt. Ltd. & Anr.
Karnataka High Court · (2026) 08 KAR CK 2260
Constitution of India-Articles 226 and 227, 226Companies Act, 1956SARFAESI Act-Section 14
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 38 of 2,399
High Courts05 Aug 2026Allowed
Executive Engineer (Ele), BESCOM Vs Sri. Guruswamy
Karnataka High Court · (2026) 08 KAR CK 2259
Constitution of India-Articles 226 and 227
High Courts05 Aug 2026Partly Allowed
Fr. Elias Daniel & Ors. Vs Department Of Internal Administration & Ors.
Karnataka High Court · (2026) 08 KAR CK 2270
Indian Penal Code-Sections 302, 201, 149, 120(B), 406Code of Criminal Procedure, 1973-Section 24(8), 482, Sub-section (8) of Section 173, Sub-section (8) of Section 24, 24, 319Rules for the Conduct of the Legal Affairs of the Government, 1984-Rule 22
High Courts05 Aug 2026Allowed
Karnataka State Road Transport Corporation & Anr. Vs Workmen Of KSRTC & Anr.
Karnataka High Court · (2026) 08 KAR CK 2271
Constitution of India-Articles 226 and 227
High Courts05 Aug 2026Disposed Of
Mr. Rohan Shetty Vs Mrs. Shreya Satish Pergade
Karnataka High Court · (2026) 08 KAR CK 2272
Family Courts Act, 1984-Section 19(1)
High Courts05 Aug 2026
Mahalakshmi T .L Vs The Divisional Controller K S R T C
Karnataka High Court · (2026) 08 KAR CK 2273
Employees Compensation Act, 1923-Section 4(1)(a), 4(1B), 22, 30(1), 30(1)(a)PWD Act
High Courts05 Aug 2026Partly Allowed
Savithramma Vs Shashikala & Anr.
Karnataka High Court · (2026) 08 KAR CK 2254
MV Act-Section 173(1)
High Courts05 Aug 2026Partly Allowed
Sri Srinivasa Vs Sri Sathyanarayana & Anr.
Karnataka High Court · (2026) 08 KAR CK 2255
MV Act-Section 173(1)
High Courts05 Aug 2026Partly Allowed
Sri. Mulezuddin @ Moezkhan Vs Sri Gopalakrishna & Anr.
Karnataka High Court · (2026) 08 KAR CK 2256
MV Act-Section 173(1)Insurance Act-Section 64VB
High Courts05 Aug 2026Dismissed
Smt. Roopa N Vs Smt. Reeta P Chowdari
Karnataka High Court · (2026) 08 KAR CK 2257
Code of Criminal Procedure, 1973-Section 397, 401BNNS-Section 438, 442Negotiable Instruments Act-Section 138, 139
High Courts05 Aug 2026Dismissed
Sri. Prem Kumar Vs Sri. Chandrashekar
Karnataka High Court · (2026) 08 KAR CK 2274
Cr.PC-Section 397 R/W 401BNNS-U/S 438 R/W 442N.I. Act-Section 138, 139
High Courts05 Aug 2026Dismissed
National Highways Authority Of India & Anr. Vs The Special Deputy Commissioner - 3 & Anr.
Karnataka High Court · (2026) 08 KAR CK 2258
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 33, 34(2)(b)(ii), 2(4), 43, 34(3), 37, 33(1), 33(2), 33(3), 33(5), 33(6), 31, 33(1)(a), 33(4), 5, 34(1), 36, 32, 32(1), 32(2), 32(3), 34(4), 40(1), 41, 43(1), 43(2), 21, Part INational Highways Act, 1956-Section 3G(5), 3-A(1), 3-D(1), 3G(6)Limitation Act, 1963-Section 5, 29(2), 4 to 24, 3, 12, 6, 7 to 24, Schedule
High Courts05 Aug 2026Dismissed
Mrs. K.S. Vijaya Vs Mr. Anumandla Veeresham
Karnataka High Court · (2026) 08 KAR CK 2275
Family Courts Act-Section 19(1)
High Courts05 Aug 2026Partially allowed
Sri. Nitin S Vs The Oriental Insurance Company Ltd. & Anr.
Karnataka High Court · (2026) 08 KAR CK 2126
MV Act-Section 173(1)
High Courts05 Aug 2026Allowed
Esther Vedamani & Ors. Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 08 KAR CK 2135
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 85, 352Dowry Prohibition Act, 1961-Sections 3, 4
High Courts05 Aug 2026Dismissed
Sri. Madan Shekar Vs Sri. Dharmesh
Karnataka High Court · (2026) 08 KAR CK 2136
Cr.P.C-Section 397, 401
High Courts05 Aug 2026Allowed
Sadaf G Mohammed Vs The State
Karnataka High Court · (2026) 08 KAR CK 2137
BNSS-Section 482Code of Criminal Procedure, 1973-Section 438NDPS Act-Sections 8(a), 8(c), 20(b)(ii)(A), 20(b)(ii)B
High Courts05 Aug 2026Dismissed
Dr. S.H. Krishnamurthy Vs Sri. Sudarshan K.
Karnataka High Court · (2026) 08 KAR CK 2139
Code of Criminal Procedure, 1973-Section 397, 401BNSS-Section 438, 442
High Courts05 Aug 2026Allowed
Sri. Manikanta S R Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2140
Cr.P.C.-Section 227IPC-Sections 143, 323, 411, 427, 447, 504, 506 read with Section 149, 307, 327, 384
High Courts05 Aug 2026Dismissed
Sri. G. Chandrashekhar Shetty Vs Sri Ramesh Acharya
Karnataka High Court · (2026) 08 KAR CK 2145
Cr.P.C-Section 397, 401Negotiable Instruments Act-Section 138