High Courts13 Jan 2026Disposed Of
L. Jayalakshmi Vs K.M. Balakrishna Sharma & Ors
Karnataka High Court · (2026) 01 KAR CK 0298
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 53 of 2,399
High Courts12 Jan 2026Allowed
Dr. Prathima P Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 01 KAR CK 0297
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Samhita, 2023 - Section 3(4(a)), 3(5), 64(2)(m), 89Protection Of Children From Sexual Offences Act, 2012 - Section 6, 19, 21
High Courts12 Jan 2026Allowed
Mohammed Shafi & Ors Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0296
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Samhita, 2023 - Section 109(1), 190Arms Act, 1959 - Section 27(2)
High Courts12 Jan 2026Dismissed
Suresh Kumar @ Soori Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0295
Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Samhita, 2023 - Section 3(5), 109(1), 115(2), 118(1), 352
High Courts12 Jan 2026Allowed
Ravi K Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0294
Code Of Criminal Procedure, 1973 - Section 299, 439Indian Penal Code, 1860 - Section 34, 366, 366A, 506
High Courts12 Jan 2026Allowed
Nagu Bai. K. @ Nagamma & Ors Vs State By Extension Police Station P G Extensionne Davanagere - 577002
Karnataka High Court · (2026) 01 KAR CK 0293
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183, 482Bharatiya Nyaya Samhita, 2023 - Section 318(4), 336(1)(2)(3), 338, 339, 342
High Courts12 Jan 2026Allowed
Dhanaraj L Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0292
Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Samhita, 2023 - Section - 103(1), 238
High Courts12 Jan 2026
Suraj P Vs M/S Sourberry E And P Llp & Ors
Karnataka High Court · (2026) 01 KAR CK 0440
Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2
High Courts12 Jan 2026
Pooja J Vs M/S Sourberry E And P Llp & Ors
Karnataka High Court · (2026) 01 KAR CK 0439
High Courts09 Jan 2026Allowed
Ganesh Poojary Vs Chaithra @ Poojary
Karnataka High Court · (2026) 01 KAR CK 0437
High Courts08 Jan 2026Allowed
Puneeth Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0438
Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 34, 120B, 201, 302
High Courts05 Jan 2026Disposed Of
Munshi Asma Nasir Vs IDBI Bank Limited & Ors
Karnataka High Court · (2026) 01 KAR CK 0436
High Courts05 Jan 2026Disposed Of
N. Nagaraja Vs State Of Karnataka & Ors
Karnataka High Court · (2026) 01 KAR CK 0435
Karnataka Land Revenue Act, 1964 - Section 49(a)
High Courts05 Jan 2026Disposed Of
Anitha H & Ors Vs M/S Tata Capital Housing Finance Ltd & Ors
Karnataka High Court · (2026) 01 KAR CK 0434
Arbitration And Conciliation Act, 1996 - Section 34Constitution Of India, 1950 - Article 226
High Courts05 Jan 2026Allowed
Balappa S/O. Siddappa Karadi Vs State Of Karnataka
Karnataka High Court · (2026) 01 KAR CK 0433
Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 303(2)
High Courts30 Dec 2025Dismissed
Saraswati Madiwale Tambe Vs State Of Karnataka & Ors
Karnataka High Court · (2025) 12 KAR CK 1533
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 17Constitution Of India, 1950 - Article 12
High Courts30 Dec 2025Disposed Of
Raju S/O Siddappa Sontakke & Ors Vs Rukmini W/O Vitthal Patil & Ors
Karnataka High Court · (2025) 12 KAR CK 1532
Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2
High Courts30 Dec 2025Disposed Of
Chandrappa S/O Hanumantappa Bedar Vs State Of Karnataka & Ors
Karnataka High Court · (2025) 12 KAR CK 1531
High Courts30 Dec 2025Disposed Of
Dhruvaraj B. Patil Vs State Of Karnataka & Ors
Karnataka High Court · (2025) 12 KAR CK 1529
Prevention Of Corruption Act, 1988 - Section 13(1)(b), 13(2)Karnataka State Police (Disciplinary Proceedings) Rules, 1965 - Rule 5
High Courts30 Dec 2025
M/S Shashi Mining Solutions, Partnership Firm, Ramanand Residency Vs Karnataka Bank Ltd & Ors
Karnataka High Court · (2025) 12 KAR CK 1527
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13, 13(2), 13(4), 17, 17(2), 17(3)Security Interest (Enforcement) Rules, 2002 - Rule 8, 9