High Courts04 Nov 2026Allowed
Sri Jeevan James K A Vs Saizar Enterprises Pvt. Ltd. & Anr.
Karnataka High Court · (2026) 11 KAR CK 0273
Motor Vehicles Act-Section 173(1)
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12,28,363 judgments in All Courts · page 24 of 61,419
High Courts04 Nov 2026Allowed
ICICI Lombard General Insurance Company Limited Vs Dodda Venkata Satish & Anr.
Karnataka High Court · (2026) 11 KAR CK 0272
Constitution of India-Article 226Code of Civil Procedure-Section 151, Order XVIII Rule 17
High Courts04 Nov 2026Disposed Of
Sri. H.P.Suresh Vs Sri. Nagaraj & Anr.
Karnataka High Court · (2026) 11 KAR CK 0271
MV Act-Section 173(1)
High Courts04 Nov 2026
Smt. Jayamma Vs Smt. Subbamma & Ors.
Karnataka High Court · (2026) 11 KAR CK 0270
Karnataka Civil Courts Act, 1964-Section 19(1)CPC-Order 43 Rule 1(r), XXXIX Rules 1 and 2
High Courts04 Nov 2026
K P Praveen Kumbar Vs State By Lokayukta Police Davanagere & Anr.
Karnataka High Court · (2026) 11 KAR CK 0269
Prevention of Corruption Act, 1988-Sections 7(a), 13(2)Criminal Procedure Code-Section 482BNSS-Section 528
High Courts04 Nov 2026
The Manager The New India Assurance Company Ltd. Vs Sri Hariharan K & Anr.
Karnataka High Court · (2026) 11 KAR CK 0268
IPC-Sections 279 and 338MV Act-Section 173(1)
High Courts04 Nov 2026Disposed Of
Smt. Leelavati Vs Sri. Prasad Hombal
Karnataka High Court · (2026) 11 KAR CK 0267
CPC-Section 24Hindu Marriage Act-Section 13(1)(ia) and (ib)
High Courts04 Nov 2026Allowed
Smt. Muddamma Vs The Deputy Commissioner & Ors.
Karnataka High Court · (2026) 11 KAR CK 0266
Constitution of India-Article 226, 227
High Courts04 Nov 2026
Manjula Vs Ramachandra Dandagi
Karnataka High Court · (2026) 11 KAR CK 0265
Family Courts Act, 1984-Section 19(4)Code of Criminal Procedure, 1973-Sections 125 to 128, Chapter IX
High Courts04 Nov 2026Disposed Of
Sri.M. Rajashekar Vs Sri. Anilkumar Arolikar & Anr.
Karnataka High Court · (2026) 11 KAR CK 0264
Contempt of Courts Act, 1971-Sections 11, 12Constitution of India-Article 215
High Courts04 Nov 2026Allowed
Sri Mohanraj Vs The Assistant Commissioner Of Commercial Taxes & Anr.
Karnataka High Court · (2026) 11 KAR CK 0263
Central Goods and Services Rules, 2017-Rule 22(1), 21(d), 10AConstitution of India-Article 226, 227
High Courts04 Nov 2026Allowed
Sri. Paramashivaiah B S Vs Government Of Karnataka & Ors.
Karnataka High Court · (2026) 11 KAR CK 0311
Constitution of India-Article 226, 227PTCL Act
High Courts04 Nov 2026Disposed Of
Mainuddin Abdul Rahman Nadaf Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 11 KAR CK 0310
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442, 130, 126Cr.P.C.-Section 397
High Courts04 Nov 2026Dismissed
M/s Popular Advertisers & Ors. Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 11 KAR CK 0309
Karnataka High Court Act-Section 4
High Courts04 Nov 2026Dismissed
Mr. Prabhakara A.K. & Anr. Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 11 KAR CK 0307
Bharatiya Nagarik Suraksha Sanhita-Section 528 (printed only as "BNNS")Explosive Substances Act, 1908-Sections 3, 5, 3/4Explosives Act, 1884-Section 9(B)
High Courts04 Nov 2026
Mr Pradoosh S Rao @ Pradoosh Vs State By Kamakshipalya Police & Anr.
Karnataka High Court · (2026) 11 KAR CK 0306
Indian Penal Code, 1860-Sections 120B, 143, 147, 148, 149, 201, 302 and 34Criminal Procedure Code, 1973-Sections 439, 306(4) and 482BNSS-Section 528
High Courts04 Nov 2026Allowed
Prithvi & Ors. Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 11 KAR CK 0305
Protection of Children from Sexual Offences Act, 2012-Sections 3, 5, 7, 8, 9, 10, 22BNSS, 2023-Section 528Guardians and Wards Act-Section 12
High Courts04 Nov 2026Disposed Of
Ms. Pallavi Irabasappa Karakun @ Shrishanti Vs Mr. Irabasappa Mahadevappa Karakun
Karnataka High Court · (2026) 11 KAR CK 0304
CPC-Section 24Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(ib), 9
High Courts04 Nov 2026Dismissed
Sri Samiulla Shariff Vs Sri Mohammed Mustaf & Ors.
Karnataka High Court · (2026) 11 KAR CK 0303
Code of Civil Procedure, 1908-Order XXI Rule 84, XXI Rule 89, XXI Rule 90, XXI Rule 92, XLIII Rule 1(j), Section 47Limitation Act, 1963-Article 127, Section 5Constitution of India-Article 227
High Courts04 Nov 2026
Jaynab Begum Vs The Union Of India & Ors.
Gauhati High Court · (2026) 11 GAU CK 0301
Constitution of India-Article 226Foreigners Act, 1946-Section 9, 8, 3(2)(c)Indian Evidence Act, 1872-Section 59, 106