COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 68 of 2,399

High Courts29 Apr 2025Allowed

Sundara Shettigar Vs State Of Karnataka Home Department, Through Principal Secretary, Vidhana Soudha, Belagavi - 560001 & Ors.

Karnataka High Court · (2025) 04 KAR CK 0449

Constitution Of India, 1949 - Article 21, 22, 22(1)

High Courts28 Apr 2025Allowed

M C Muthanna Vs Inspector General Of Police Cid Special Cell And Economic Offences Carlton House, Palace Road, Bangalore - 560001 & Ors.

Karnataka High Court · (2025) 04 KAR CK 0452

Indian Penal Code, 1860 - Section 120B, 143, 144, 148, 149, 302, 324Constitution Of India, 1949 - Article 21, 22, 22(1)

High Courts28 Apr 2025Allowed

Dr. Asha Bharath Vs State Of Karnataka & Ors.

Karnataka High Court · (2025) 04 KAR CK 0451

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20BConstitution Of India, 1949 - Article 21, 22, 22(1)

High Courts28 Apr 2025Allowed

H B Ramesh Vs Regional Transport Officer And The Taxation Authority Regional Transport Office Ramanagaram - 562159 & Ors.

Karnataka High Court · (2025) 04 KAR CK 0450

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 80, 85,103(1)Constitution Of India, 1949 - Article 21, 22, 22(1)

High Courts25 Apr 2025Allowed

H C Basavaraju Vs Managing Director Ksrtc, Central Offices, K H Road, Shanthi Nagar, Bangalore-560027 & Ors.

Karnataka High Court · (2025) 04 KAR CK 0448

Bharatiya Nyaya Sanhita, 2023 - Section 125(a), 281Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 47(1)Constitution Of India, 1949 - Article 21, 22, 22(1)

High Courts25 Apr 2025Allowed

Ziaulla Sheriff Vs M/S Tulip Enterprises & Ors.

Karnataka High Court · (2025) 04 KAR CK 0447

Indian Penal Code, 1860 - Section 302

High Courts24 Apr 2025Allowed

Yallappa Vs State Of Karnataka & Ors.

Karnataka High Court · (2025) 04 KAR CK 0445

Indian Penal Code, 1860 - Section 34, 326A

High Courts24 Apr 2025Partly Allowed

Anand Kumar @ Kumar Vs Director General Of Police Prisons And Correctional Services No.9, Sheshadri Road Gandhi Nagar, Bengaluru - 560009 & Ors.

Karnataka High Court · (2025) 04 KAR CK 0444

Indian Penal Code, 1860 - Section 376(3), 504, 506

High Courts24 Apr 2025Partly Allowed

Peddanna Vs State Of Karnataka & Ors.

Karnataka High Court · (2025) 04 KAR CK 0443

High Courts24 Apr 2025Disposed Of

Ranganna @ Ranganatha Vs Director General Of Police Prisons And Correctional Services No.9, Sheshadri Road Gandhi Nagar, Bengaluru - 560009 & Ors.

Karnataka High Court · (2025) 04 KAR CK 0442

Arbitration And Conciliation Act, 1996 - Section 9

High Courts22 Apr 2025Partly Allowed

State Of Karnataka Vs R. Hiriayanna Gowda S/O. Late Kunhappa Gowda

Karnataka High Court · (2025) 04 KAR CK 0441

Indian Penal Code, 1860 - Section 302

High Courts22 Apr 2025Allowed

K. Sachin & Ors. Vs State By Sakkarayapatna Police Chikkamagaluru Represented By Spp High Court Building Bengaluru-560001 & Ors.

Karnataka High Court · (2025) 04 KAR CK 0440

High Courts22 Apr 2025Dismissed

R. Ravikumar Vs State Of Karnataka & Ors.

Karnataka High Court · (2025) 04 KAR CK 0439

High Courts17 Apr 2025Allowed

Steven Alfred Vs State Of Karnataka & Ors.

Karnataka High Court · (2025) 04 KAR CK 0437

Indian Penal Code, 1860 - Section 34, 120B, 404, 406, 419, 420, 468, 463, 464, 506Information And Technology Act, 2000 - Section 66Code Of Criminal Procedure, 1973 - Section 438, 439(1)(b)

High Courts17 Apr 2025Partly Allowed

Gopala Reddy Vs State Of Karnataka Through Chikkajala P S Rep By Its State Public Prosecutor High Court Building Bengaluru-560001 & Ors.

Karnataka High Court · (2025) 04 KAR CK 0436

Bharatiya Nyaya Sanhita, 2023 - Section 309(4)Constitution Of India, 1949 - Article 21, 22(1), 22(111)

High Courts17 Apr 2025Disposed Of

Ajay John Vs State Of Karnataka & Ors.

Karnataka High Court · (2025) 04 KAR CK 0435

High Courts16 Apr 2025Dismissed

B.R. Tirumalai Vs State Of Karnataka By Its Additional Chief Secretary, Department Of Home And Prison, Vidhana Soudha, Bengaluru 560001 & Ors.

Karnataka High Court · (2025) 04 KAR CK 0428

Karnataka Education Act, 1983 - Section 131Constitution Of India, 1949 - Article 226

High Courts16 Apr 2025Allowed

Mohammed Shareek Vs State By Sho, Udupi Town Police Station, Represented By State Public Prosecutor High Court Of Karnataka Ambedkar Veedhi, Bangalore - 560001

Karnataka High Court · (2025) 04 KAR CK 0427

Central Goods And Service Act, 2013 - Section 73, 73(9), 74, 128(A)

High Courts16 Apr 2025Allowed

Mohammed Idhrees Vs State Of Karnataka Represented By Its Secretariat, Department Of Home, Vidhana Soudha Bangalore- 560001 & Ors.

Karnataka High Court · (2025) 04 KAR CK 0426

Central Goods And Service Act, 2013 - Section 73, 73(9), 74, 128(A)

High Courts16 Apr 2025Dismissed

Rajesh M B Vs Deputy Registrar Of Co-Operative Societies Karnataka Souharda Samyukta Sahakari Niyamita, 17th 18th Cross, Margosa Road, Malleshwaram, Bengaluru-560055 & Ors.

Karnataka High Court · (2025) 04 KAR CK 0425

Constitution Of India, 1949 - Article 226