High Courts04 Feb 2026Allowed
Roshan T Vs State Of Karnataka
Karnataka High Court · (2026) 02 KAR CK 0133
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Samhita, 2023 - Section 105, 281Motor Vehicles Act, 1988 - Section 185
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 50 of 2,399
High Courts04 Feb 2026Allowed
Anuradha K.S Vs State Of Karnataka
Karnataka High Court · (2026) 02 KAR CK 0132
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 482Prevention Of Corruption Act, 1988 — Section 13(1)(A), 13(2)
High Courts03 Feb 2026Allowed
Harish Kumar T.L Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 02 KAR CK 0138
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 183, 483Bharatiya Nyaya Samhita, 2023 - Section 69, 318(4), 351(2)
High Courts03 Feb 2026Dismissed
Sendil Kumar Vs State By Konanakunte Police Station
Karnataka High Court · (2026) 02 KAR CK 0137
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 302, 307, 498(A), 3260
High Courts03 Feb 2026Allowed
Nagaraja T Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 02 KAR CK 0135
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Samhita, 2023 - Section 75, 87, 118(1), 127(3)Protection Of Children Sexual Offences Act, 2012 - Section 8, 12, 17
High Courts03 Feb 2026Allowed
P.S. Abdul Azeez Vs State Of Karnataka
Karnataka High Court · (2026) 02 KAR CK 0134
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 22(b)
High Courts02 Feb 2026Allowed
Estrida Lucy Janet Vaz & Ors Vs Nil
Karnataka High Court · (2026) 02 KAR CK 0786
Indian Succession Act, 1925 - Section 32, 33, 372
High Courts02 Feb 2026Dismissed
B.R. Savitha & Ors Vs Competent Officer Chief Officer Town Municipal Council Kunigal Tumkuru-572130 & Ors
Karnataka High Court · (2026) 02 KAR CK 0028
Public Premises (Eviction Of Unauthorised Occupants) Act, 1974 - Section 10
High Courts02 Feb 2026Allowed
Maniraju @ Mani Vs State Of Karnataka By Magadi P.S
Karnataka High Court · (2026) 02 KAR CK 0027
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 120B, 143, 147, 148, 149, 201, 302, 364
High Courts02 Feb 2026Allowed
Mohammed Manik Hussain @ Mohammed Manik Vs State Of Karnataka
Karnataka High Court · (2026) 02 KAR CK 0026
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 35(1), 483Bharatiya Nyaya Samhita, 2023 - Section 319, 336(3), 340Passports Act, 1967 - Section 12-1A(a)(b)
High Courts31 Jan 2026Allowed
Arul Mani A Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 01 KAR CK 1086
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Protection Of Children Sexual Offences Act, 2012 - Section 8, 9(m), 10Bharatiya Nyaya Samhita, 2023 - Section 351(2)
High Courts31 Jan 2026Disposed Of
Ravindra Maruti Patrot & Ors Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 01 KAR CK 1067
Karnataka Excise Act, 1965 - Section 21
High Courts31 Jan 2026Dismissed
Subramanya H.T. @ Lorry Subbanna Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 1061
Indian Penal Code, 1860 - Section 300, 302, 304IICode Of Criminal Procedure, 1973 - Section 313
High Courts30 Jan 2026Allowed
Dugavath Yerriswamy Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 1070
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 482Information Technology Act, 2000 - Section 66(d)Bharatiya Nyaya Samhita, 2023 - Section 318(4), 319(2)
High Courts30 Jan 2026Allowed
Manohar V Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 1069
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Samhita, 2023 - Section 61, 238, 310(2), 311Arms Act, 1959 - Section 25(1)(B)(b)4
High Courts30 Jan 2026Allowed
Thippenaga Vs State By Midigeshi Police
Karnataka High Court · (2026) 01 KAR CK 1068
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Samhita, 2023 - Section 103(1), 238
High Courts30 Jan 2026Allowed
Suraj Kumar Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 1066
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183, 482Bharatiya Nyaya Samhita, 2023 - Section 69, 115(2), 351(2), 351(3), 352
High Courts30 Jan 2026Dismissed
Abdul Rehaman Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 1065
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 21(c), 22(c), 29, 50
High Courts30 Jan 2026Dismissed
Likith V & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 1064
Code Of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 384, 392, 394, 397
High Courts30 Jan 2026Allowed
H V Krishna Murthy Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 1062
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Prevention Of Corruption Act, 1988 - Section 7(c)