High Courts08 Sept 2025Disposed Of
Sudhir T Vs Union Of India & Ors.
Karnataka High Court · (2025) 09 KAR CK 0527
Karnataka Minor Minerals Concession Rules, 1994 - Rule 3G
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 59 of 2,399
High Courts04 Sept 2025Allowed
Pr. Commissioner Of Income Tax-2, No.355, Aayakar Bhavan, M.K. Road, Mumbai-400020 & Ors. Vs M/S. LTI Mindtree Ltd.
Karnataka High Court · (2025) 09 KAR CK 0531
Indian Penal Code, 1860 - Section 302
High Courts04 Sept 2025Allowed
Annappagouda Marigouda Chinagudi & Ors Vs Shivalli Milk Producer Co-Operative Society Ltd. & Ors.
Karnataka High Court · (2025) 09 KAR CK 0524
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(C), 22(c)
High Courts04 Sept 2025Disposed Of
Ballekere Milk Producers Co-Operative Society Ltd. Vs State Of Karnataka Department Of Co-Operative & Ors.
Karnataka High Court · (2025) 09 KAR CK 0519
Code Of Civil Procedure, 1908 - Order 39 Rule 3(A)
High Courts04 Sept 2025Allowed
Shivanna P Vs State By Inspector Of Police Bylakuppe Police Station
Karnataka High Court · (2025) 09 KAR CK 0518
Indian Penal Code, 1860 - Section 143, 147, 148, 149, 332, 333, 353, 427, 436Prevention Of Damage To Public Property Act, 1984 - Section 4Unlawful Activities (Prevention) Act, 1967 - Section 15, 16, 18, 20
High Courts03 Sept 2025Dismissed
Raghu @ Raghavendra Vs State Of Karnataka
Karnataka High Court · (2025) 09 KAR CK 0526
Code Of Civil Procedure, 1908 - Order 21 Rule 97
High Courts03 Sept 2025Disposed Of
Nasarulla Pattegouda S/O. Abdulbasir Vs State Of Karnataka
Karnataka High Court · (2025) 09 KAR CK 0525
High Courts03 Sept 2025Allowed
Harini Vs Dr. Channakrishnappa & Ors.
Karnataka High Court · (2025) 09 KAR CK 0523
Hindu Marriage Act, 1955 - Section 9Code Of Civil Procedure, 1908 - Section 24
High Courts03 Sept 2025Disposed Of
Srikrishna J Rao Vs State Of Karnataka
Karnataka High Court · (2025) 09 KAR CK 0522
Minerals (Other Than Atomic And Hydro Carbons Energy Minerals) Concession Rules, 2016 - Rule 52
High Courts03 Sept 2025Disposed Of
Shabin S Vs State By Vitla Police Station Dakshina Kannada District
Karnataka High Court · (2025) 09 KAR CK 0521
Right To Fair Compensation, Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 - Section 18, 77(2)
High Courts23 Aug 2025Disposed Of
B.M. Somashekar Patel Vs Rathnamala Prakash
Karnataka High Court · (2025) 08 KAR CK 0391
Negotiable Instruments Act, 1881 - Section 138
High Courts23 Aug 2025Allowed
S Gopal Shettigar Vs Suhad Banu
Karnataka High Court · (2025) 08 KAR CK 0390
Code Of Criminal Procedure, 1973 - Section 200, 205Negotiable Instruments Act, 1881 - Section 138
High Courts23 Aug 2025Partly Allowed
Saake Suvarna @ Suvarna .S. & Ors Vs Managing Director, Bmtc Central Office, Siddaiah Road, Shanthinagar, Bengaluru-560027, Represented By Its Chief Law Officer
Karnataka High Court · (2025) 08 KAR CK 0388
High Courts23 Aug 2025Allowed
X Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 08 KAR CK 0387
Medical Termination Of Pregnancy Rules, 2003 - Rule 3B
High Courts23 Aug 2025Dismissed
Ramachandraiah T.R Vs Manager, New India Assurance Company Ltd., No.92, 2nd Floor, Mahalakshmi Chambers, Mg Road, Bangalore-560001, (Insurer Of The Vehicle Reg No Ka-01-Ae-9608) & Ors.
Karnataka High Court · (2025) 08 KAR CK 0386
High Courts23 Aug 2025Allowed
Umesh Daulat Ahuja Vs State Of Maharashtra
Karnataka High Court · (2025) 08 KAR CK 0385
Bharatiya Nyaya Sanhita, 2003 - Section 3(5), 318(4), 319(2)Information Technology Act, 2000 - Section 66(D)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3)
High Courts22 Aug 2025Allowed
Kotresh @ Dubba Vs State Parashurampura Represented By: The State Public Prosecutor, High Court Building., Bangalore
Karnataka High Court · (2025) 08 KAR CK 0389
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2003 - Section 3(5), 49, 103(1)
High Courts19 Aug 2025Dismissed
Saira Banu Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 08 KAR CK 0378
High Courts19 Aug 2025Allowed
Suniyasudhakaran Vs Padmamma & Ors.
Karnataka High Court · (2025) 08 KAR CK 0377
Code Of Civil Procedure, 1908 - Section 151Code Of Civil Procedure, 1908 - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Limitation Act, 1963 - Article 58, 59
High Courts18 Aug 2025Dismissed
Yoginath Vs Deputy Commissioner Kalaburagi-585101 & Ors.
Karnataka High Court · (2025) 08 KAR CK 0384