High Courts05 Aug 2026Allowed
Rakesh V Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2089
BNS, 2023-Sections 189(2), 191(2), 352, 115(2), 118(1), 109(1), 351(2), 190, 483Cr.PC-Section 439BNSS-Section 483
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 40 of 2,399
High Courts05 Aug 2026Dismissed
Sri.Thimmaraju A.T Vs State By Akkur P S
Karnataka High Court · (2026) 08 KAR CK 2088
BNSS, 2023-Section 483BNS, 2023-Sections 64(1), 64(2)(f), 64(2)(k)
High Courts05 Aug 2026Allowed
Manoranjan Mahalika & Ors. Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2087
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B), 50Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439
High Courts05 Aug 2026Disposed Of
Himani K.C.V. Vs Enforcement Directorate
Karnataka High Court · (2026) 08 KAR CK 2086
Cr.P.C-Section 439(1)(b)BNSS-Section 483(1)(b)
High Courts05 Aug 2026Dismissed
Narasimha Reddy @ Reddy Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2085
BNS, 2023-Sections 140(1), 140(2), 142 and 311BNSS, 2023-Section 483IPC-Section 302, 307
High Courts05 Aug 2026Allowed
Munireddy.S.H & Anr. Vs State By Shidlaghatta Rural Police
Karnataka High Court · (2026) 08 KAR CK 2109
IPC-Sections 302, 120B, 201, 212, 341, 34BNSS, 2023-Section 483
High Courts05 Aug 2026Allowed
Rafeeq K Vs State By Uppinagady Police Station
Karnataka High Court · (2026) 08 KAR CK 2108
Cr.P.C-Section 439BNSS, 2023-Section 483BNS, 2023-Section 103(1)
High Courts05 Aug 2026Dismissed
State Of Karnataka Vs T.P. Abdul Rahim
Karnataka High Court · (2026) 08 KAR CK 2107
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(B)
High Courts05 Aug 2026Disposed Of
Sathisha Vs State By SPP & Anr.
Karnataka High Court · (2026) 08 KAR CK 2005
Indian Penal Code-Sections 376(3) and 506Protection of Children from Sexual Offences Act, 2012-Section 6Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 2026Disposed Of
Sri M Hemananda Vs Prakash Arekal R & Anr.
Karnataka High Court · (2026) 08 KAR CK 2001
Code of Criminal Procedure, 1973-Section 372, 378(4)
High Courts05 Aug 2026Allowed
Smt. Chaitra K B Vs Sri Shivakumar M
Karnataka High Court · (2026) 08 KAR CK 2003
CPC-Section 24
High Courts12 Jun 2026Dismissed
Damodara M @ Damodar Reddy Vs State Of Karnataka
Karnataka High Court · (2026) 06 KAR CK 0692
Indian Penal Code, 1860 - Section 306
High Courts12 Jun 2026Allowed
Rangaswamy @ Sujan Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 06 KAR CK 0691
Bharatiya Nyaya Sanhita, 2023 - Section 64, 137(2), 183Protection Of Children From Sexual Offences Act, 2012 - Section 6Prohibition Of Child Marriage Act, 2006 - Section 9
High Courts12 Jun 2026Disposed Of
T N Tyagraj Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 06 KAR CK 0659
Karnataka Municipal Corporations Act, 1976 - Section 321, 321(3), 443A
High Courts12 Jun 2026Disposed Of
Prathap. S Vs Greater Bengaluru Authority Represented By Its Chief Commissioner, N.R. Square, Bengaluru - 560002 & Ors
Karnataka High Court · (2026) 06 KAR CK 0658
Greater Bengaluru Governance Act, 2024 - Section 243[2], 243(3)(c), 243(d), 243(3)(e)
High Courts10 Jun 2026Disposed Of
Nanjundaiah & Ors Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 06 KAR CK 0599
High Courts10 Jun 2026Partly Allowed
Lokesh S Vs Sabeena K & Ors
Karnataka High Court · (2026) 06 KAR CK 0598
High Courts10 Jun 2026Disposed Of
Mohammed Farooq Vs Commercial Tax Officer [Internal Audit And Inspection]-1 Sheshadri Building Dewan’s Road Mysuru-570005
Karnataka High Court · (2026) 06 KAR CK 0597
Karnataka Value Added Tax Act, 2003 - Section 42(9)(c)
High Courts10 Jun 2026Dismissed
R. Prakash Vs Vinutha
Karnataka High Court · (2026) 06 KAR CK 0595
Negotiable Instruments Act, 1881 - Section 139