High Courts25 Sept 2026Dismissed
Sri Sachindanand Mathapati Vs The State & Anr.
Karnataka High Court · (2026) 09 KAR CK 4962
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 336(2), 336(3), 340(1), 340(2)
COURT ARCHIVE
Karnataka High Court judgments
48,947 judgments · page 5 of 2,448
High Courts25 Sept 2026Disposed Of
M/s Sensation Maheshwara Infra Projects LLP Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 4961
Constitution of India-Article 226, 227Karnataka Sub-Mineral Concession Rules, 1994-Schedule I-C
High Courts25 Sept 2026Allowed
Shridhar & Anr. Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 4959
Indian Penal Code-Sections 302, 114, 120-B, 506 read with Section 34Constitution of India-Articles 226 and 227
High Courts25 Sept 2026Partly Allowed
Smt. Vasanthi Vs Shri Muniraju & Ors.
Karnataka High Court · (2026) 09 KAR CK 4958
Constitution of India-Article 227Karnataka Court Fees and Suits Valuation Act, 1958-Section 26, 26(c), 29
High Courts25 Sept 2026Dismissed
Shikha Hemang Shah & Ors. Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 4957
Cr.PC-Section 407BNSS-Section 447
High Courts25 Sept 2026Allowed
V.B. Nagaraj Vs M/s. Peregrine Phosphate (P) Ltd.
Karnataka High Court · (2026) 09 KAR CK 4956
Negotiable Instruments Act-Section 138, 141, 145Partnership Act-Section 25, 31(1), 42, 42(c)Code of Criminal Procedure, 1973-Section 482
High Courts25 Sept 2026
M/s Tumkur Grain Merchants Co Op Bank Ltd Vs The District Superintendent Of Police & Ors.
Karnataka High Court · (2026) 09 KAR CK 4955
Constitution of India-Articles 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14
High Courts25 Sept 2026Dismissed
State Of Karnataka Vs Sri. Manoj Kumar Jain
Karnataka High Court · (2026) 09 KAR CK 4954
Indian Penal Code-Section 109Cr.P.C.-Section 397, 401, 227, 239, 482BNNS-Section 438, 442
High Courts25 Sept 2026Allowed
Sri Vinay Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 4953
Constitution of India-Article 226, 227Criminal Procedure Code-Section 482, 457, 173, 201, 228(1)(a), 323MMDR Act-Section 22, 30C
High Courts25 Sept 2026Dismissed
Sri Venkat Ashok Kumar Reddy Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 4951
Cr.P.C-Section 482IPC-Sections 149, 306BNSS-Section 528
High Courts25 Sept 2026Dismissed
T.L. Kemparaju & Anr. Vs Beeresha B
Karnataka High Court · (2026) 09 KAR CK 4950
Cr.P.C-Section 482BNSS-Section 528NI Act-Section 138
High Courts25 Sept 2026Disposed Of
Syed Shabeer Vs The Secretary & Ors.
Karnataka High Court · (2026) 09 KAR CK 4947
Constitution of India-Article 226, 227
High Courts25 Sept 2026Allowed
Mr Venkateshappa & Ors. Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 4946
Code of Criminal Procedure-Section 482, 156(1), 155(2)IPC-Sections 143, 147, 341, 447, 504, 506, 149Constitution of India-Article 226
High Courts25 Sept 2026Disposed Of
Vasanth Kumar @ Vasanthakumar K M & Anr. Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 4945
SC/ST (POA) Act, 1989-Section 14(A)(2), 3(2)(v), 3(2)(va)BNS-Section 85, 115(2), 352, 54, 80(2)D.P Act, 1961-Section 4, 6
High Courts25 Sept 2026Disposed Of
Viva Pharma Vs The Assistant Drugs Controller-3(P) & Ors.
Karnataka High Court · (2026) 09 KAR CK 5065
Drugs and Cosmetics Act, 1940Drugs and Cosmetics Rules, 1945-Rule 66, sub-Rule (1) of Rule 66, sub-Rule (2) of Rule 66Constitution of India-Article 226, 227
High Courts25 Sept 2026Disposed Of
Shri Yashawanthkumar Bankapur Vs Smt. Anita @ Anjita & Ors.
Karnataka High Court · (2026) 09 KAR CK 5059
Family Courts Act, 1984-Section 19(4)
High Courts25 Sept 2026Dismissed
Sri Ashok Kumar & Ors. Vs The Housing & Urban Development Corporation Ltd. & Ors.
Karnataka High Court · (2026) 09 KAR CK 5083
Arbitration and Conciliation Act, 1996-Section 9, 32, 37Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(4), 17, 17(3), 17(4), 34, 35Recovery of Debts and Bankruptcy Act, 1993-Section 30, 34
High Courts25 Sept 2026Dismissed
SIC Stocks And Services Pvt. Ltd. & Ors. Vs The State By Ashok Nagar Police Station & Anr.
Karnataka High Court · (2026) 09 KAR CK 5114
IPC-Sections 409, 420, 467, 468, 471, 120B, 34Cr.P.C-Section 482, 468Constitution of India-Article 226
High Courts25 Sept 2026Partly Allowed
Sri Puttaraju C K Vs Mr Naveen Kumar Talari & Anr.
Karnataka High Court · (2026) 09 KAR CK 5112
MV Act-Section 173(1)
High Courts25 Sept 2026Allowed
Mr. Sahil Santosh Nangde Vs The State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 5109
BNSS, 2023-Section 483Cr.P.C.-Section 439Bharatiya Nyaya Sanhita, 2023-Sections 109, 126(2), 118(1), 352, 351(2), 351(3), 189(2), 191(2), 191(3), 190