CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 52 of 2,399

High Courts20 Jan 2026Allowed

Pramodh N. Vs State By Soladevanahalli & Ors

Karnataka High Court · (2026) 01 KAR CK 0699

Indian Penal Code, 1860 - Section 34, 109, 114, 115, 300(IV), 302, 304, 307Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 3(2)(v)Code Of Criminal Procedure, 1973 - Section 439
Read judgment
High Courts19 Jan 2026Disposed Of

Sujatha .G Vs Asharani

Karnataka High Court · (2026) 01 KAR CK 0703

Negotiable Instruments Act, 1881 - Section 138Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 413
Read judgment
High Courts19 Jan 2026Disposed Of

J.R. Manju Vs Veerabhadrappa

Karnataka High Court · (2026) 01 KAR CK 0702

Negotiable Instruments Act, 1881 - Section 138Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 413
Read judgment
High Courts14 Jan 2026Allowed

Mohammed Humza @ Hamza Vs State Of Karnataka

Karnataka High Court · (2026) 01 KAR CK 0364

Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Samhita, 2023 - Section 54, 109(1), 115(2), 189(2), 190, 191(2), 191(3), 351(2), 351(3), 352
Read judgment
High Courts14 Jan 2026Allowed

K. Keshava Vs State Of Karnataka

Karnataka High Court · (2026) 01 KAR CK 0363

Indian Penal Code, 1860 - Section 278, 279, 304A, 337, 338Code Of Criminal Procedure, 1973 - Section 313, 378, 378(1)(a), 378(1)(b), 382, 386Constitution Of India, 1950 - Article 21
Read judgment
High Courts13 Jan 2026Dismissed

State Of Karnataka Vs K. Prabhakar

Karnataka High Court · (2026) 01 KAR CK 0618

Prevention Of Corruption Act, 1988 - Section 7, 13(1)(d), 13(2)Code Of Criminal Procedure, 1973 - Section 313, 378
Read judgment
High Courts13 Jan 2026Dismissed

Sakib Pasha Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 01 KAR CK 0369

Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 183, 483Bharatiya Nyaya Sanhita, 2023 - Section 65(1), 126(2), 127(2), 137(2), 351(2)Protection Of Children From Sexual Offences Act, 2012 - Section 6
Read judgment