High Courts26 May 2026Allowed
Sangamesh S/O. Arjun Kamble Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0859
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita (BNS), 2023 - Section 137(2), 310(2)
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Karnataka High Court judgments
47,963 judgments · page 43 of 2,399
High Courts26 May 2026Allowed
Shivaraj S/O. Basappa Naduvinkeri Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0858
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 359, 528Indian Penal Code, 1860 - Section 363, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 - Section 4, 6
High Courts21 May 2026Allowed
Kariyappa K. & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0857
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita (BNS), 2023 - Section 3(5), 115(2), 118(1), 324(2), 351(2), 352
High Courts21 May 2026Allowed
B S Marirangaiah Vs State By Karnataka
Karnataka High Court · (2026) 05 KAR CK 0856
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 64(2)(k)
High Courts21 May 2026Allowed
Rohith Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0855
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 107, 351(2)
High Courts21 May 2026Allowed
Lohithaswa B.K. Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0854
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 109
High Courts21 May 2026Allowed
Rahul David. C (A-12) Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0853
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b), 20(b)(ii)(b), 22, 22(c)
High Courts21 May 2026Allowed
Chandavva Wife Of Tammaray Sarawad Vs State By Jigani Police Station Bengaluru Rural District (Represented By State Public Prosecutor High Court Building, Bengaluru)
Karnataka High Court · (2026) 05 KAR CK 0852
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 80
High Courts21 May 2026Allowed
Dheeraj V Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0851
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)A, 21(a), 22(c), 23(a)
High Courts19 May 2026Allowed
Mahantesh I. Pujar Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0850
High Courts19 May 2026Allowed
Nikhil S/O. Krishna Kankonkar Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0849
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 78(2), 528Protection Of Children From Sexual Offences Act, 2012 - Section 12Constitution Of India, 1950 - Article 226, 227
High Courts19 May 2026Allowed
Akash S/O. Appuni Patil Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0848
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 115(2), 126(2), 140(3), 310(2), 311, 483
High Courts19 May 2026Allowed
Saaniyal S/O. Shabbir @ Mohammad Shabbir Shiekh Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0847
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 - Section 34, 379, 380, 504, 506Code Of Criminal Procedure, 1973 - Section 164
High Courts19 May 2026Dismissed
Sreenath Handattu Balaramu Vs Lakshmi Sreenath
Karnataka High Court · (2026) 05 KAR CK 0846
Constitution Of India, 1950 - Article 227
High Courts19 May 2026Disposed Of
Principal Additional Director General, Directorate General Of GST Intelligence Unit (DGGI), Ahmedabad Zonal Unit, 6 Th And 7th Floor, I-The Address, Opposite H.C.G. Hospital, Near Sola Flyover, Sola, Ahmedabad, Gujarat, India- 380060 & Ors
Karnataka High Court · (2026) 05 KAR CK 0844
High Courts19 May 2026Disposed Of
Charu Mehta Vs Lofty Khanna
Karnataka High Court · (2026) 05 KAR CK 0843
High Courts14 May 2026Allowed
Boby Clippy Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0842
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 126(2), 324(5), 329(3), 351(2), 352Arms Act, 1959 - Section 5, 25(1)(A), 27(1)
High Courts14 May 2026Allowed
Fayaz Khan Vs State By Kollegala Rural Ps, Kollegala Circle, Chamrajanagara District
Karnataka High Court · (2026) 05 KAR CK 0841
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)(A), 25, 27(b)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
High Courts14 May 2026Allowed
Manoj Kumar Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0840
Bharatiya Nyaya Sanhita, 2023 - Section 316(4), 318(2)
High Courts14 May 2026Allowed
Muniraju K R Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0839
Bharatiya Nyaya Sanhita, 2023 - Section 351(4)Protection Of Children From Sexual Offences Act, 2012 - Section 12Information Technology Act, 2008 - Section 67