High Courts14 May 2026Allowed
Abhilash G K Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0838
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 69, 351(2), 352
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 44 of 2,399
High Courts14 May 2026Allowed
Ravikumar C Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0837
Bharatiya Nyaya Sanhita, 2023 - Section 64(1), 115(2), 137(2), 351(1), 351(2)Protection Of Children From Sexual Offences Act, 2012 - Section 4, 8, 12Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183, 483
High Courts14 May 2026Allowed
Shamsheer @ Mohammed Shamsheer Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0836
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 22(c), 42, 52Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
High Courts14 May 2026Disposed Of
Neha. R Vs Amith Kumar. M
Karnataka High Court · (2026) 05 KAR CK 0830
High Courts14 May 2026Disposed Of
Jayadevi Arakerimath Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0829
Karnataka Civil Services Rules, 1958 - Rule 32
High Courts12 May 2026Disposed Of
Asra Anjum A G Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0835
High Courts12 May 2026Disposed Of
Umraz Khan N Vs Azra Zaiba Fathima
Karnataka High Court · (2026) 05 KAR CK 0834
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 24, 94, 432
High Courts12 May 2026Allowed
Clippy K. G. @ Clippy K. G. George Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0833
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 Courts12 May 2026Allowed
Mala Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0832
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109, 352
High Courts12 May 2026Allowed
Minot Khongkai Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0831
Information Technology Act, 2008 - Section 66(C), 66(D)Information Technology Act, 2000 - Section 84BBharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 318(4), 319
High Courts07 May 2026Dismissed
Rishi Sri Vidyanikethana Ichanahalli Village, Kasba Hobli, Holenarasipura Taluk, Hassan District Hassan, Karnataka – 573211 & Ors Vs Clix Capital Services Private Limited (Nbfc) Companies Act - 2013 (Formerly Known As Ge Money Financial Services Pvt. Ltd.)
Karnataka High Court · (2026) 05 KAR CK 0827
Securitization And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4)
High Courts07 May 2026Allowed
Sushil Pandurang Mantri Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0826
High Courts07 May 2026Allowed
Bhavya S Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0825
Bharatiya Nyaya Sanhita, 2023 - Section 318(4)Information Technology Act, 2000 - Section 66D
High Courts07 May 2026Allowed
Manjunatha Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0824
Bharatiya Nyaya Sanhita, 2023 - Section 103(2), 115(2), 118(2), 189(2), 189(4), 190, 191(2), 191(3), 238, 239, 240, 352
High Courts07 May 2026Allowed
Sheela. N Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0823
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 118(2), 126(2), 133, 351(2), 352
High Courts07 May 2026Dismissed
Sunitha Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0822
Bharatiya Nyaya Sanhita, 2023 - Section 103(1), 238
High Courts07 May 2026Allowed
Kendagannaswamy & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0821
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 118(1)Juvenile Justice (Care And Protection Of Children) Act 2015 - Section 75
High Courts07 May 2026Allowed
Dinesh S/O. Tanaji Patil & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0240
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 126(2), 140(3), 310(2), 311
High Courts07 May 2026Allowed
Kisan S/O. Huvanna Pawar Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0239
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section - 3(5), 318(4)
High Courts07 May 2026Allowed
Venkappa S/O. Basappa Gangareddy Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0238
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r), 3(1)(s), 3(2)(va), 14(A)(2)Bharatiya Nyaya Sanhita, 2023 - Section - 118(1), 133, 324(2), 351(2), 352