High Courts07 May 2026Disposed Of
Kumar T H & Ors Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0237
Constitution Of India, 1950 - Article 226, 227
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 45 of 2,399
High Courts07 May 2026Disposed Of
M/S Sorting Hat Technologies Private Limited Vs Dr Rakshita Singh
Karnataka High Court · (2026) 05 KAR CK 0236
High Courts07 May 2026Allowed
K. B. Boregowda Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 05 KAR CK 0234
Constitution Of India, 1950 - Article 226, 227
High Courts05 May 2026Dismissed
Manjanaika & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0233
Karnataka Excise Act, 1965 - Section 24, 32, 34, 53, 54Code Of Criminal Procedure, 1973 - Section 313
High Courts05 May 2026Allowed
Satyavva W/O. Beerappa Kavalapure Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0232
Code Of Criminal Procedure, 1973 - Section 439(1)(b)
High Courts05 May 2026Allowed
Honnasiddappa Banne S/O. Satyappa Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0231
Code Of Criminal Procedure, 1973 - Section 439(1)(b)
High Courts05 May 2026Allowed
Rekha W/O. Manjunath Chiloji & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0230
Code Of Criminal Procedure, 1973 - Section 439(1)(b)
High Courts05 May 2026Allowed
Yoshwa Rajendra @ Joshwa Rajendra Vs State Of Karnataka
Karnataka High Court · (2026) 05 KAR CK 0229
Bharatiya Nyaya Sanhita, 2023 - Section - 61, 126(2), 127(7), 238, 309(4), 310(2), 311, 317(3), 317(5), 324(6), 331(5), 351(2)Indian Arms Act, 1959 - Section 5
High Courts02 May 2026Disposed Of
Nithesh Suvarna Vs Commissioner, Mangalore City Corporation, Lalbagh, Mangaluru - 575003 & Ors
Karnataka High Court · (2026) 05 KAR CK 0228
High Courts30 Apr 2026Allowed
Sunil A Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 04 KAR CK 1195
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 137(2), 483Protection Of Children From Sexual Offences Act, 2012 - Section - 4(1), 5(l), 6Bharatiya Nyaya Sanhita, 2023 - Section 137(2)
High Courts30 Apr 2026Allowed
Hemanna N.T. Vs State By Halasuru Ps., Represented By State Public Prosecutor High Court Of Karantaka Bengaluru-560001
Karnataka High Court · (2026) 04 KAR CK 1194
Protection Of Children From Sexual Offences Act, 2012 - Section 7, 8
High Courts30 Apr 2026Allowed
Nandan V Vs State Of Karnataka By Peenya Police
Karnataka High Court · (2026) 04 KAR CK 1193
Bharatiya Nyaya Sanhita, 2023 - Section - 310(2)
High Courts30 Apr 2026Allowed
Lakshmikanth K.R Vs State Of Karnataka
Karnataka High Court · (2026) 04 KAR CK 1192
Prevention Of Corruption Act, 1988 - Section 7(a)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 164
High Courts30 Apr 2026Allowed
Nazeer K M Vs State Of Karnataka
Karnataka High Court · (2026) 04 KAR CK 1191
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 85, 108Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
High Courts30 Apr 2026Allowed
Hemanna N.T. Vs State By Halasuru Ps & Ors
Karnataka High Court · (2026) 04 KAR CK 1190
Protection Of Children From Sexual Offences Act, 2012 - Section 7, 8
High Courts30 Apr 2026Allowed
Srinivas N Vs State Of Karnataka
Karnataka High Court · (2026) 04 KAR CK 1189
Prevention Of Corruption Act, 1988 - Section 7(a), 7(b)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
High Courts30 Apr 2026Allowed
Rakesh (A-3) Vs State Of Karnataka
Karnataka High Court · (2026) 04 KAR CK 1188
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 115(2), 118(1), 127(2), 309(6)
High Courts30 Apr 2026Allowed
Mohammed Noushad Vs State Of Karnataka
Karnataka High Court · (2026) 04 KAR CK 1187
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 49, 109, 115(2), 118(1), 118(2), 249(b), 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
High Courts25 Apr 2026Disposed Of
Chief Commissioner Greater Bengaluru Authority (GBA), (Statutory Body Constituted Under The GBA Act, 2024) N R Square, Bengaluru-560002 Vs M/S. Genesis IT Innovations Pvt. Ltd.
Karnataka High Court · (2026) 04 KAR CK 1179
Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3A, Order 39 Rule 4
High Courts25 Apr 2026Allowed
Chethan @ Babli Vs State By Kodigehalli Police Station
Karnataka High Court · (2026) 04 KAR CK 1178
Code Of Criminal Procedure, 1973 - Section 439Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 34, 302, 397