High Courts26 Feb 2026Allowed
Abdul Azeem Sayed & Ors Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 02 KAR CK 1305
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 528Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 316(2), 318(4), 351(2)
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 48 of 2,399
High Courts26 Feb 2026Disposed Of
Honmeshgowda B R Vs State Of Karnataka Department Of Revenue M.S. Building, Bengaluru 56001 Represented By Its Principal Secretary & Ors
Karnataka High Court · (2026) 02 KAR CK 1304
High Courts26 Feb 2026Disposed Of
Jeetendra Mutha & Ors Vs Ramesh Kumar & Ors
Karnataka High Court · (2026) 02 KAR CK 1303
High Courts25 Feb 2026Allowed
Manjegowda Vs State Of Karnataka
Karnataka High Court · (2026) 02 KAR CK 1306
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 49, 85, 103, 351(2), 352
High Courts23 Feb 2026Allowed
Mohammed Azeemuddin Junaidi & Ors Vs Karnataka State Board Of Auqaf, No. 6, Cunningham Road, Bangalore-560052, Rep. By Its Chief Executive Officer & Ors
Karnataka High Court · (2026) 02 KAR CK 1085
Code Of Civil Procedure, 1908 - Order 39 Rule 4
High Courts21 Feb 2026Allowed
Annappa Vs State By Inspector Of Police, Holehonnur Police Station, Holehonnuru Hobli Shivamogga – 577227 & Ors
Karnataka High Court · (2026) 02 KAR CK 1087
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 64(2)(m), 87, 127(4)Protection Of Children Sexual Offences Act, 2012 - Section 6, 17
High Courts20 Feb 2026Partly Allowed
Chandrashekhar S/O Shankrappa Honnali Vs Assistant Commissioner And The Land Acquisition Officer, Haveri Sub Division, Haveri, Dist: Haveri & Ors
Karnataka High Court · (2026) 02 KAR CK 0989
Land Acquisition Act, 1894 - Section 4(1), 18(1), 54(1)
High Courts20 Feb 2026Allowed
Bhadrappa Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 02 KAR CK 0988
Karnataka High Court Act, 1961 - Section 4Karnataka Land Revenue Act, 1964 - Section 94A
High Courts20 Feb 2026Allowed
Adityan Manik Murugan Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 02 KAR CK 0986
Bharatiya Nyaya Sanhita, 2023 - Section 69Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 3(2)(v)Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 483
High Courts19 Feb 2026
L. Sathyanarayana Rao & Ors Vs M/S G P Builders And Developers
Karnataka High Court · (2026) 02 KAR CK 0909
High Courts19 Feb 2026Disposed Of
Coffee Board Employees Co-Operative Housing Society Ltd. Vs M/S. Lalan Holdings (Promoters And Developers) & Ors
Karnataka High Court · (2026) 02 KAR CK 0908
High Courts19 Feb 2026Allowed
Siddiq Ur Rehman & Ors Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 02 KAR CK 0907
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 528Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 498A
High Courts17 Feb 2026Disposed Of
Atreya Ayurvedic Medical College Hospital And Research Centre, Kakkalli Road, Kodigehalli, Doddaballapur Taluk, Bengaluru – 561203 & Ors Vs Rajiv Gandhi University Of Health Sciences, 4th 'T' Block, Jayanagar, Bengaluru – 560041 & Ors
Karnataka High Court · (2026) 02 KAR CK 0787
High Courts17 Feb 2026Allowed
Jayalakshmi Vs Director General Of Police & Ors
Karnataka High Court · (2026) 02 KAR CK 0785
Indian Penal Code, 1860 - Section 376Protection Of Children Sexual Offences Act, 2012 - Section 3, 4Karnataka Prison (Amendment) Rules, 2000 - Rule 191
High Courts17 Feb 2026Disposed Of
Vasanth M & Ors Vs Nagamma & Ors
Karnataka High Court · (2026) 02 KAR CK 0784
Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2
High Courts13 Feb 2026Allowed
Jagdeesh & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 02 KAR CK 0643
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 482, 483Bharatiya Nyaya Samhita, 2023 - Section 109, 115(2), 118(1), 126(2), 189(2), 190, 191(2), 191(3), 351(3), 352
High Courts13 Feb 2026Allowed
Madhuraju Vs State Of Karnataka
Karnataka High Court · (2026) 02 KAR CK 0642
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(iii)(b), 20(b)(ii)(B)
High Courts13 Feb 2026Allowed
Y. Koushik Vs State By SHO Kamakshiapalya Police Station, Bengaluru
Karnataka High Court · (2026) 02 KAR CK 0641
Code Of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 399, 402
High Courts12 Feb 2026Dismissed
Afzal Shariff Vs State Of Karnataka
Karnataka High Court · (2026) 02 KAR CK 0644
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 105, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 22(C) , 37
High Courts12 Feb 2026Allowed
Fayaz Khan Vs State By Kolar Women P.S.
Karnataka High Court · (2026) 02 KAR CK 0584
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 69, 351(2)