High Courts08 May 2025Allowed
Gowramma Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 05 KAR CK 0371
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 67 of 2,399
High Courts08 May 2025Allowed
Siddharth Kumar Gupta Vs Union Of India & Ors.
Karnataka High Court · (2025) 05 KAR CK 0370
High Courts08 May 2025Dismissed
Kumari Bibi Yamina & Ors. Vs Union Of India Ministry Of Home Affairs South Block Parliament New - Delhi - 100001. Represented By Its Secretary & Ors.
Karnataka High Court · (2025) 05 KAR CK 0369
High Courts08 May 2025Allowed
Mahammed Aneesh Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 05 KAR CK 0368
High Courts08 May 2025Dismissed
Sharmila Ramji Vs Sudhakar Rajachar
Karnataka High Court · (2025) 05 KAR CK 0367
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Negotiable Instruments Act, 1881 - Section 139, 145(2)Code Of Criminal Procedure, 1973 - Section 311
High Courts08 May 2025Allowed
Vishen Vinaya Kumar & Ors. Vs State By Bannerghatta Police Station, Bangalore, Karnataka
Karnataka High Court · (2025) 05 KAR CK 0365
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Information Technology Act, 2008 - Section 66, 66(D)Bharatiya Nyaya Sanhita, 2003 - Section 85
High Courts06 May 2025Allowed
Sakalesh Kumar .S Vs State Of Karnataka Home Department, Vidhana Soudha, Dr. Ambedkar Bheedhi, Bengaluru - 560001 & Ors.
Karnataka High Court · (2025) 05 KAR CK 0362
Immoral Traffic (Prevention) Act, 1956 - Section 3, 4, 6Bharatiya Nyaya Sanhita, 2023 - Section 50, 143(2), 143(3)Protection Of Children From Sexual Offences Act, 2012 - Section 4, 6, 8
High Courts06 May 2025Dismissed
B.P. Vishwanath Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 05 KAR CK 0360
High Courts03 May 2025Allowed
Priyadarshini Vs Commissioner Of Police Bengaluru, No.1, Infantry Road, Bengaluru - 560001 & Ors.
Karnataka High Court · (2025) 05 KAR CK 0358
Bharatiya Nyaya Sanhita, 2023 - Section 103(1)Constitution Of India, 1949 - Article 21, 22, 22(1)
High Courts02 May 2025Allowed
Prathysh V Vs Station House Officer State Of Karnataka
Karnataka High Court · (2025) 05 KAR CK 0357
Indian Penal Code, 1860 - Section 120(b), 143, 144, 147, 148, 149, 302, 307, 326, 341, 504, 506Arms Act, 1959 - Section 1(A), 1(b), 3, 7, 25(1), 27(3)
High Courts02 May 2025Dismissed
Shanthamma Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 05 KAR CK 0356
High Courts02 May 2025Dismissed
Thimmakka Vs State Of Karnataka By The Secretary To Home Department Vidhana Soudha Bengaluru - 560001 & Ors.
Karnataka High Court · (2025) 05 KAR CK 0355
High Courts02 May 2025Allowed
Mahesh D. Yatnalli Vs R. Sujatha @ Saraswathi
Karnataka High Court · (2025) 05 KAR CK 0354
High Courts02 May 2025Allowed
Ms. Sanjana Raghunath Vs Karnataka Examination Authority & Ors.
Karnataka High Court · (2025) 05 KAR CK 0353
High Courts02 May 2025Allowed
Kamlesh Jayantilal Thakkar Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 05 KAR CK 0352
Indian Penal Code, 1860 - Section 420Karnataka Public Protection Of Interest Of Depositors In Financial Establishment Act, 2004 - Section 9
High Courts29 Apr 2025Disposed Of
Mohamed Ikbal Vs Secretary To Government Of Karnataka Revenue Department M.S. Building Bangalore - 560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0458
High Courts29 Apr 2025Allowed
Chithralekha Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0457
Bharatiya Nyaya Sanhita, 2023 - Section 50, 178, 179, 180, 181, 182Constitution Of India, 1949 - Article 21, 22, 22(1)
High Courts29 Apr 2025Allowed
Padma Jaypal Naik Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0456
Bharatiya Nyaya Sanhita, 2023 - Section 103(1), 352Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r), 3(2)(V)
High Courts29 Apr 2025Allowed
T.S. Madhusudhan @ Madhu @ Bande Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0455
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109, 115(2), 118(2), 352Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(2)(V)
High Courts29 Apr 2025Allowed
Rehmathunnissa Vs Fazlunnisa
Karnataka High Court · (2025) 04 KAR CK 0453
Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 121(1), 132, 351(2), 351(3), 352Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482