High Courts04 Nov 2026Disposed Of
Smt. Anu @ Hanumanthi Vs Mallappa @ Mallesh Nirawari
Karnataka High Court · (2026) 11 KAR CK 0247
CPC-Section 24Hindu Marriage Act-Section 13(1)(ia) and (ib)
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 23 of 61,419
High Courts04 Nov 2026Dismissed
Sri. Ashok Kulal M.K. Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 11 KAR CK 0246
Constitution of India-Articles 226, 227
High Courts04 Nov 2026Allowed
Sri. Darshan J C Vs Sri Manjunatha Kariyappa & Anr.
Karnataka High Court · 2026 INSC 498
MV Act-Section 173(1)
High Courts04 Nov 2026Disposed Of
Basappa H. Manigar & Ors. Vs The Commissioner & Anr.
Karnataka High Court · (2026) 11 KAR CK 0244
Constitution of India-Article 227
High Courts04 Nov 2026Disposed Of
Aishwarya Nano City Vs Sri. Manjunath
Karnataka High Court · (2026) 11 KAR CK 0243
CPC-Section 100, Order XXIII Rule 1, XXIII Rule 3
High Courts04 Nov 2026Allowed
Sri. Bharath J Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 11 KAR CK 0242
Cr.P.C.-Section 156(3), 200, 154(1), 154(3), 482IPC-Sections 420, 504, 506
High Courts04 Nov 2026Allowed
Dr. Pradeep Krishna R.V. & Ors. Vs Dr. Sunil Shenvi & Anr.
Karnataka High Court · (2026) 11 KAR CK 0241
Transplantation of Human Organs and Tissues Act, 1994-Sections 2, 2(n), 13, 15, 16, 18, 20Code of Criminal Procedure, 1973-Sections 200, 482BNSS-Section 528
High Courts04 Nov 2026Allowed
Smt. B.S.Tara & Ors. Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 11 KAR CK 0240
PTCL ActConstitution of India-Article 226, 227
High Courts04 Nov 2026Dismissed
Smt. Bhagyama Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 11 KAR CK 0239
Code of Criminal Procedure, 1973-Section 397, 401, 216, 2(w)(a)Indian Penal Code, 1860-Section 498-A, 304-B, 302Dowry Prohibition Act, 1961-Section 3, 4
High Courts04 Nov 2026Dismissed
Bharth. R. Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 11 KAR CK 0287
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 3(5), 54, 61(2), 103(1), 190Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Ordinance, 2014-Sections 3(1)(r)(s), 3(2)(v)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015-Section 3(2)(v)
High Courts04 Nov 2026
Shri Jagadeesh B.G. Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 11 KAR CK 0286
Code of Criminal Procedure-Section 41A, 482, 173, 173(1), 173(2), 173(6), 173(8), 36, 2(h), 2(o), 190, 190(1)(b), 156(1), 156(3), 491, Chapter XIIIPC-Section 406, 408, 409, 420, 465, 468 r/w 34BNSS, 2023-Section 2(l), 2(p), 30, 193, 193(1), 193(9), 528
High Courts04 Nov 2026Allowed
Fino Payments Bank Limited Vs State Of Karnataka
Karnataka High Court · (2026) 11 KAR CK 0285
Code of Criminal Procedure, 1973-Sections 451, 457, 482Constitution of India-Articles 226, 227Indian Penal Code-Sections 120(B), 409, 420, 465, 471, 486
High Courts04 Nov 2026Dismissed
Sri Devaiah C.K. @ Dore Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 11 KAR CK 0283
BNNS-Section 528Bharatiya Nyaya Sanhita 2023-Sections 192, 352, 79, 196, 353(2), 356Information Technology Act, 2000-Section 66A
High Courts04 Nov 2026Disposed Of
Sri. C. Bhaskaran Vs Smt. Ashwini & Ors.
Karnataka High Court · (2026) 11 KAR CK 0282
Contempt of Court Act-Sections 11, 12
High Courts04 Nov 2026Disposed Of
Sri Dhananjaya R. G. Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 11 KAR CK 0281
Constitution of India-Article 226, 227Rules, 1999-Annexure-I
High Courts04 Nov 2026Disposed Of
Gagan Deepu B K Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 11 KAR CK 0280
Constitution of India-Article 226, 227Regulations of RGUHSRegulations of the Pharmacy Council of India
High Courts04 Nov 2026
K.V.N. Govindaraj Vs Central Bureau Of Investigation
Karnataka High Court · (2026) 11 KAR CK 0278
Mines and Minerals (Development and Regulation) Act, 1957-Section 4(1), 4(1)(A), 21, 21(1), 23, 30B, 30CKarnataka Forest Act, 1963-Section 24Code of Criminal Procedure, 1973-Section 202, 467, 468, 468(2), 468(c), 469, 469(1)(a)(b)(c), 469(1)(c), 473, 482
High Courts04 Nov 2026Allowed
Sathish Nagabhushan & Ors. Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 11 KAR CK 0277
BNSS-Section 528Bharatiya Nyaya Sanhita, 2023-Section 85, 115(2), 351(2), 352, 86CrPC-Section 482, 161, 156(1), 155(2), Chapter XIV
High Courts04 Nov 2026Allowed
H.G. Lokesh Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 11 KAR CK 0276
Constitution of India-Articles 226, 227
High Courts04 Nov 2026Dismissed
Khemu & Ors. Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 11 KAR CK 0275
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 183(5)Code of Criminal Procedure, 1973-Section 482Bharatiya Nyaya Sanhita-Sections 64(2)(m), 85, 89, 133, 115(2), 189(2), 191(1), 191(2), 351(2), 352 read with 190