High Courts20 Mar 2025Disposed Of
S Krishna Vs Central Silk Board And Others
Karnataka High Court · (2025) 03 KAR CK 0512
COURT ARCHIVE
Karnataka High Court judgments
47,963 judgments · page 71 of 2,399
High Courts14 Mar 2025Disposed Of
Mustfa Ansari Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 03 KAR CK 0509
High Courts14 Mar 2025Allowed
Haseena Taj Vs State Of Karnataka, Home Department, Through Principal Secretary, Vidhana Soudha, Bengaluru - 560001 & Ors.
Karnataka High Court · (2025) 03 KAR CK 0506
Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 324(4), 326(g), 329(4)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
High Courts14 Mar 2025Dismissed
Anudeep Putturu Vs State Of Karnataka, Udupi Women Police Station Udupi, Karnataka & Ors.
Karnataka High Court · (2025) 03 KAR CK 0505
High Courts14 Mar 2025Disposed Of
Pavan Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 03 KAR CK 0504
High Courts14 Mar 2025Partly Allowed
Rathnamma Vs State Of Karnataka Home Department, Through Principal Secretary Vidhana Soudha Bengaluru - 560001 & Ors.
Karnataka High Court · (2025) 03 KAR CK 0503
High Courts12 Mar 2025Dismissed
Karuna Kumar K M Vs K.M. Gangadharamma & Ors.
Karnataka High Court · (2025) 03 KAR CK 0510
High Courts12 Mar 2025Disposed Of
Kumarswamy G Vs State By Challakere Police Station Represented By Spp High Court Building Bangalore - 01.
Karnataka High Court · (2025) 03 KAR CK 0508
High Courts12 Mar 2025Disposed Of
Sreejith Vijaan Sreekumari Vs Union Of India Ministry Of External Affairs, South Block, New Delhi 110001 Represented By Its Secretary & Ors.
Karnataka High Court · (2025) 03 KAR CK 0499
High Courts12 Mar 2025Dismissed
Maheshkumar C Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 03 KAR CK 0498
High Courts11 Mar 2025Allowed
Prakash Darji Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 03 KAR CK 0500
Indian Penal Code, 1860 - Section 376, 406, 417Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(s), 3(2)(v)
High Courts10 Mar 2025Disposed Of
Chatraki Gurubasavaraj Vs State Of Karnataka, Department Of Panchayatraj And Rural Department, Represented By Its Principal Secretary, Vidhana Soudha-560001 & Ors.
Karnataka High Court · (2025) 03 KAR CK 0494
Code Of Criminal Procedure, 1973 - Section 320Negotiable Instruments Act, 1881 - Section 138, 147
High Courts07 Mar 2025Disposed Of
Manoj S/O. Gangappa Harinashikari Vs State Of Karnataka
Karnataka High Court · (2025) 03 KAR CK 0496
Bharatiya Nyaya Sanhita, 2023 - Section 64(2)(m), 137(2)Protection Of Children From Sexual Offences Act, 2012 - Section 5J(ii), 5L, 6
High Courts07 Mar 2025Dismissed
Nagaraj S/O. Choori Hanmantappa Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 03 KAR CK 0495
High Courts07 Mar 2025Dismissed
M/S Al Zaitoon Restaurant And Grills No.18/1, Ground Floor Wellington Street Richmond Town Banglaore - 560025 Vs State Of Karnataka Represented By Its Secretary Department Of Urban Development Vikasa Soudha Dr Ambekar Veedhi Bangalore - 560001 & Ors.
Karnataka High Court · (2025) 03 KAR CK 0491
High Courts07 Mar 2025Disposed Of
Miss Liya Wilson & Ors. Vs Karnataka Examination Authority Sampige Road, 18th Cross, Malleswaram, Bangalore-560012 Reptd. By Its Chief Executive Director & Ors.
Karnataka High Court · (2025) 03 KAR CK 0490
High Courts06 Mar 2025Disposed Of
Durgamma Devalay Trust (R) Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 03 KAR CK 0486
High Courts06 Mar 2025Disposed Of
R. Kumar Vs State Of Karnataka & Ors.
Karnataka High Court · (2025) 03 KAR CK 0485
High Courts05 Mar 2025Disposed Of
Puttaswamy Vs State Of Karnataka
Karnataka High Court · (2025) 03 KAR CK 0489
Juvenile Justice (Care And Protection Of Children) Act, 2015 - Section 2(14), 29, 30, 31, 36
High Courts05 Mar 2025Dismissed
Srinidhi H.S Vs State By Sub Inspector Of Police Thirthahalli Police Station Thirthahalli Taluk- 577432 Shivamogga District Represented By State Public Prosecutor, High Court Of Karnataka Building Bengaluru - 560001
Karnataka High Court · (2025) 03 KAR CK 0488
Code Of Criminal Procedure, 1973 - Section 245, 378(4)Income Tax Act, 1961 - Section 276CC