High Courts27 Jun 2025Disposed Of
Zillion Infraprojects Private Limited Vs Tenova Technologies Private Limited
Karnataka High Court · (2025) 06 KAR CK 0245
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 63 of 2,399
High Courts27 Jun 2025Allowed
Indian City Properties Limited Vs Drolia And Kataruka Realty Llp & Ors.
Karnataka High Court · (2025) 06 KAR CK 0244
Indian Penal Code, 1860 - Section 380, 454Evidence Act, 1872 - Section 27
High Courts27 Jun 2025Disposed Of
K. Gopal Since Deceased Represented By His Legal Representatives Vs Srinivas C & Ors.
Karnataka High Court · (2025) 06 KAR CK 0243
High Courts27 Jun 2025Allowed
A. Basappa @ Swamygowda Vs Savithramma & Ors.
Karnataka High Court · (2025) 06 KAR CK 0241
Indian Penal Code, 1860 - Section 279, 304A, 338
High Courts27 Jun 2025Allowed
Ramesh T.G. Vs Nil
Karnataka High Court · (2025) 06 KAR CK 0240
Indian Penal Code, 1860 - Section 279, 304A, 337, 338
High Courts25 Jun 2025Disposed Of
Shivaraj Vs National Legal Services Authority & Ors.
Karnataka High Court · (2025) 06 KAR CK 0236
High Courts25 Jun 2025Dismissed
Shivappa S/O Rachappa & Ors Vs State Of Karnataka
Karnataka High Court · (2025) 06 KAR CK 0235
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2003 - Section 310(2), 311
High Courts25 Jun 2025Allowed
Mahamood Khan Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 06 KAR CK 0234
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2003 - Section 109, 238(B), 249(B)
High Courts24 Jun 2025Allowed
Rajeeva M J Vs Union Of India & Ors.
Karnataka High Court · (2025) 06 KAR CK 0225
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Bharatiya Nyaya Sanhita, 2003 - Section 3(5), 85, 351(2), 352Dowry Prohibition Act, 1961 - Section 3, 4
High Courts24 Jun 2025Dismissed
Ahmedulla @ Ahmad @ Rado Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 06 KAR CK 0224
High Courts24 Jun 2025Dismissed
Abdul Rahiman Vs Mayyaddi
Karnataka High Court · (2025) 06 KAR CK 0223
Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2
High Courts23 Jun 2025Allowed
M/S. Vishwa Chethana Trust Vs M.S. Mahalingappa
Karnataka High Court · (2025) 06 KAR CK 0231
Bharatiya Nyaya Sanhita, 2003 - Section 58(b), 61, 109(1), 121(1), 132Arms Act, 1959 - Section 3, 25 1BConstitution Of India, 1949 - Article 22(1)
High Courts23 Jun 2025Allowed
V. Rudrappa Vs V. Nagaraja
Karnataka High Court · (2025) 06 KAR CK 0230
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 34, 120B, 406, 409, 420, 468, 471
High Courts23 Jun 2025Dismissed
Mahadevaiah & Ors Vs Shivamma & Ors.
Karnataka High Court · (2025) 06 KAR CK 0227
High Courts20 Jun 2025Dismissed
Mohammed Tausif Vs Zaiba Bakthiyar & Ors.
Karnataka High Court · (2025) 06 KAR CK 0222
High Courts20 Jun 2025Allowed
Shiva Kumar .M Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 06 KAR CK 0218
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2003 - Section 3(5), 61(2)(a), 103(1)
High Courts18 Jun 2025Allowed
Eknathrao S/O Ramrao Vs State Of Karnataka
Karnataka High Court · (2025) 06 KAR CK 0211
High Courts17 Jun 2025Dismissed
Tanushree & Ors Vs Basamma & Ors.
Karnataka High Court · (2025) 06 KAR CK 0216
High Courts17 Jun 2025Disposed Of
Basareddy Vs M/S Matta Enterprises (Pvt) Ltd. & Ors.
Karnataka High Court · (2025) 06 KAR CK 0215
Hindu Marriage Act, 1955 - Section 13B