High Courts20 May 2025Allowed
Savithramma Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 05 KAR CK 0398
Protection Of Child From Sexual Offences Act, 2012 - Section 4(2), 5(L)Bharatiya Nyaya Sanhita, 2003 - Section 65(1)
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 66 of 2,399
High Courts20 May 2025Allowed
Krishnappa D.S., & Ors Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 05 KAR CK 0397
Indian Penal Code, 1860 - Section 302
High Courts20 May 2025Allowed
Francis Ignetias D'souza & Ors Vs State Of Karnataka Manipal Police Station Udupi District - 576104
Karnataka High Court · (2025) 05 KAR CK 0396
Code Of Civil Procedure, 1908 - Section 104, 151Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)
High Courts20 May 2025Dismissed
Mariswamy Reddy Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 05 KAR CK 0393
High Courts20 May 2025Disposed Of
Syed Ejaz Pasha Vs State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0391
Negotiable Instruments Act, 1881 - Section 138
High Courts20 May 2025Disposed Of
Moidin Vs State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0390
High Courts15 May 2025Allowed
Franklin @ J Kumar Vs State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0385
Indian Penal Code, 1860 - Section 34, 323, 324, 498A, 504, 506Juvenile Justice (Care And Protection Of Children) Act, 2015 - Section 75Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482
High Courts15 May 2025Dismissed
Suresh. N & Ors Vs State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0384
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), 79, 118(1), 329(4), 351
High Courts15 May 2025Allowed
Vinaykumar @ Vinay @ Minda Vs State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0383
Indian Divorce Act, 1869 - Section 10
High Courts15 May 2025Allowed
Rama Alias Ramanna & Ors Vs State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0382
Code Of Civil Procedure, 1908 - Section 24Hindu Marriage Act, 1955 - Section 9, 12, 13(1a)(iii)Code Of Civil Procedure, 1908 - Order 7 Rule 14
High Courts15 May 2025Allowed
Nayaz Pasha Vs State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0381
Hindu Marriage Act, 1955 - Section 13(1)(ib)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 144
High Courts15 May 2025Allowed
Shubhakar Y & Ors Vs State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0380
Hindu Marriage Act, 1955 - Section 9
High Courts15 May 2025Allowed
Thimme Gowda Vs State Of Karnataka By Bagalagunte P.S. & Ors.
Karnataka High Court · (2025) 05 KAR CK 0376
Bharatiya Nyaya Sanhita, 2003 - Section 3(5), 69, 89, 115 (2), 118(1), 351(2), 352Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Amendment Ordinance, 2014 - Section 3(1)(r), 3(1)(s)
High Courts13 May 2025
G Ramachandra Reddy Vs G Ambika
Karnataka High Court · (2025) 05 KAR CK 0379
Negotiable Instruments Act, 1881 - Section 138
High Courts13 May 2025Disposed Of
Sridhar @ Purushothama & Ors Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 05 KAR CK 0378
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 342, 363, 366, 506
High Courts13 May 2025Disposed Of
Arvind Raj Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 05 KAR CK 0377
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 69, 89, 318(2), 318(4), 359(2), 528Indian Penal Code, 1860 - Section 376, 504, 506
High Courts13 May 2025Dismissed
K.C. Mahadevaiah Vs Thulasamma
Karnataka High Court · (2025) 05 KAR CK 0375
Hindu Succession Act, 1956 - Section 6, 6(5), 8Code Of Civil Procedure, 1908 - Section 96, 100
High Courts13 May 2025Disposed Of
Kishor Kumar K C & Ors Vs Canara Bank
Karnataka High Court · (2025) 05 KAR CK 0374
Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13, 13(4), 17
High Courts13 May 2025Disposed Of
Somanahalli Education Society & Ors. Vs Director Of Medical Education, Bangalore Medical College Fort, Bangalore 560002 & Ors.
Karnataka High Court · (2025) 05 KAR CK 0373
High Courts13 May 2025Dismissed
B.G. Ramu Vs Chowdamma & Ors.
Karnataka High Court · (2025) 05 KAR CK 0372
Hindu Succession Act, 1956 - Section 15(1)(c)