High Courts16 Apr 2025Partly Allowed
Mohamed Afnas @ Afnas Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0424
Bharatiya Nyaya Sanhita, 2023 - Section 309(4)Constitution Of India, 1949 - Article 21, 22, 22(1)
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 69 of 2,399
High Courts15 Apr 2025Disposed Of
Sher Bahadur Bam & Ors. Vs State Of Karnataka By Commercial Street Police Station Rep. By Spp High Court Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0433
High Courts15 Apr 2025Dismissed
Chiranjeevi Vs State Of Karnataka Balehonnur P.S., Chief Superintendent, District Prison, Chikmagalur - 577101, (Both Are Rep. By Spp, High Court Complex, Bangalore - 560001)
Karnataka High Court · (2025) 04 KAR CK 0432
High Courts15 Apr 2025Dismissed
Hussainabba @ Hussain @ Suhel @ Ustad Vs State Of Karnataka By Ullal Police Station D.K District, Rep. By Spp High Court Building, Bangalore-560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0431
High Courts15 Apr 2025Disposed Of
Davud @ Fort Davud S/O. Saleem Vs State Of Karnataka
Karnataka High Court · (2025) 04 KAR CK 0421
High Courts09 Apr 2025Allowed
Mudakappa Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0423
Negotiable Instruments Act, 1881 - Section 138, 139
High Courts09 Apr 2025Disposed Of
Vishal S/O. Suresh Natekar & Ors. Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0422
Karnataka Civil Service (Classification, Control, And Appeal) Rules, 1957 - Rule 10(5)(iii)
High Courts09 Apr 2025Disposed Of
Yogish V.N Vs State Of Karnataka By Channarayapatna Rural Police Station, Represented By State Public Prosecutor High Court Building Bangalore - 560001.
Karnataka High Court · (2025) 04 KAR CK 0420
High Courts09 Apr 2025Partly Allowed
Yenkya Naik @ Akilesh Naik Vs State Of Karnataka, By Tunganagara Police Station, Shivamogga-577201 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0419
High Courts09 Apr 2025Disposed Of
Manoz Zagree & Ors. Vs State Of Karnataka, Through Commercial Street P.S., Rep. By Its State Public Prosecutor, High Court Building, Bangalore - 560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0418
High Courts09 Apr 2025Disposed Of
Mousin Khureshi Vs State Of Karnataka By Paper Town Police Station, Bhadravathi Town, Shivamogga District-577201 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0417
Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Constitution Of India, 1949 - Article 227
High Courts09 Apr 2025Dismissed
H V Girisha & Ors. Vs State Of Karnataka By Huliyurdurga Police Station, Tumakuru District-572130 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0416
High Courts09 Apr 2025Partly Allowed
Kalyan Singh Vs State Of Karnataka, By Chikkabanavar P S, Rep. By State Public Prosecutor, High Court Of Karnataka, Bengaluru-560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0415
Indian Penal Code, 1860 - Section 201, 302, 380, 396, 457
High Courts07 Apr 2025Partly Allowed
Thara Vs State Of Karnataka By The Principal Secretary Home Department Vidhana Soudha Bengaluru-560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0414
Indian Penal Code, 1860 - Section 302, 498A
High Courts07 Apr 2025Partly Allowed
Anantharaju. M Vs Chandini. M. B.
Karnataka High Court · (2025) 04 KAR CK 0413
Indian Penal Code, 1860 - Section 143, 147, 148, 149, 302, 324, 326
High Courts07 Apr 2025Partly Allowed
Ganesha @ Gani Vs Chief Superintendent Of Prison Central Prison, Shivamogga - 577222 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0412
Indian Penal Code, 1860 - Section 302, 354A, 504
High Courts07 Apr 2025Dismissed
Venkatesha @ Venkatappa Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 04 KAR CK 0411
High Courts07 Apr 2025Allowed
B.T. Rashikumar Vs State Of Karnataka By The Principal Secretary, Home Department, Vidhana Soudha, Bengaluru - 560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0410
Bharatiya Nyaya Sanhita (BNS), 2003 - Section 19(2), 115(2), 118(1), 189(2), 190, 351(2), 352Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 - Section 3(1)(r), 3(1)(s), 3(2)(va)Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 18A
High Courts04 Apr 2025Allowed
Media.Net Software Services (India) Private Limited Vs Schloss Bangalore Private Limited
Karnataka High Court · (2025) 04 KAR CK 0409
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Amendment Ordinance, 2014 - Section 3(1)(r), 3(1)(s), 3(2)(5a)Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 115(2), 118(1), 352
High Courts04 Apr 2025Dismissed
Kavitha W/O Chandrashekar @ CHANDRU Vs State Of Karnataka Home Department, Through Principal Secretary Vidhana Soudha, Bengaluru - 560001 & Ors.
Karnataka High Court · (2025) 04 KAR CK 0408