COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 54 of 2,399

High Courts30 Dec 2025Allowed

Guru Lamani @ Gangaram Lamani Vs State Of Karnataka

Karnataka High Court · (2025) 12 KAR CK 1526

Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Samhita, 2023 - Section 109, 189(3), 190, 191(2), 191(3), 324(3), 351(2), 352

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High Courts30 Dec 2025Allowed

Shivapa S/O. Rayappa Vannuri Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 12 KAR CK 1525

Code Of Criminal Procedure, 1973 - Section 311

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High Courts30 Dec 2025Allowed

Mangala J Vs State Of Karnataka By Anekal Police Station Represented By State Public Prosecutor, High Court Of Karnataka Bengaluru - 560001

Karnataka High Court · (2025) 12 KAR CK 1524

Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Samhita, 2023 - Section 3(5), 316(4), 318(4), 336(2), 336(3), 340(2)Karnataka Land Revenue Act, 1964 - Section 192(A)

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High Courts26 Dec 2025Allowed

Mohammed Irfan Chulbul & Ors Vs State Through Kalaburagi City & Ors

Karnataka High Court · (2025) 12 KAR CK 1717

Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 109, 323, 324, 498A, 504, 506Code Of Criminal Procedure, 1973 - Section 320

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High Courts26 Dec 2025Allowed

Vikas S/O Ishwar Kasbe & Ors Vs State Through Market Ps, Bidar, (Now Represented By The ADDL. SPP, HCKB At Kalaburagi)

Karnataka High Court · (2025) 12 KAR CK 1716

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 21, 22(b)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 187(2), 187(3)

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High Courts26 Dec 2025Allowed

Channabasava @ Channayya Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 12 KAR CK 1715

Protection Of Children From Sexual Offences Act, 2012 - Section 4, 6Bharatiya Nyaya Sanhita, 2023 - Section 65(1)Bharatiya Nagagarik Suraksha Sanhita, 2023 - Section 483

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High Courts26 Dec 2025Allowed

Valayil Hakeem @Hakeem Vs State Of Karnataka

Karnataka High Court · (2025) 12 KAR CK 1714

Constitution Of India, 1950 - Article 226, 227

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High Courts26 Dec 2025Partly Allowed

Pramod Kumar P. Laxmin Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 12 KAR CK 1713

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High Courts26 Dec 2025Allowed

Prakash S/O. Basanna Nayaka Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 12 KAR CK 1712

Karnataka Civil Services [Classification, Conduct And Appeal] Rules, 1957 - Rule 10, 10[3]

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High Courts26 Dec 2025Allowed

A M Shankarappa Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 12 KAR CK 1711

Karnataka Civil Services [Classification, Conduct And Appeal] Rules, 1957 - Rule 10, 10[3]

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High Courts26 Dec 2025Allowed

Dr. Jayakumar Vs State Of Karnataka

Karnataka High Court · (2025) 12 KAR CK 1710

Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 62, 64(1), 75(1), 308(2), 351(2), 352

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High Courts23 Dec 2025Disposed Of

Y.N. Narasimhareddy Vs Harish Babu M.V.

Karnataka High Court · (2025) 12 KAR CK 1709

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High Courts23 Dec 2025Disposed Of

Vijay M P Koli Sankanikedararu Hagu & Ors Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 12 KAR CK 1708

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High Courts23 Dec 2025Disposed Of

Sindhuru Laxman Kolli S Akanikedararu Hagu Marathagarar Sahakari Sangh Niyamith Karadigudda S N, Tq. Badami, Dist. Bagalkote & Ors Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 12 KAR CK 1707

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High Courts23 Dec 2025Partly Allowed

Mehaboob Pasha S/O. Saboobsav Vs State Of Karnataka

Karnataka High Court · (2025) 12 KAR CK 1706

Code Of Criminal Procedure, 1973 - Section 397, 401, 428Indian Penal Code, 1860 - Section 279, 304AMotor Vehicles Act, 1988 - Section 187

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High Courts19 Dec 2025Allowed

Halima Vs State Of Karnataka

Karnataka High Court · (2025) 12 KAR CK 1705

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 85, 103(1), 351(2)Constitution Of India, 1950 - Article 21

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High Courts19 Dec 2025Allowed