High Courts25 Sept 2026Dismissed
D.Rangaswamy Vs Mariyanna
Karnataka High Court · (2026) 09 KAR CK 5000
CPC-Section 100
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 377 of 61,482
High Courts25 Sept 2026Dismissed
Sri Manjanna Vs Suresh & Ors.
Karnataka High Court · (2026) 09 KAR CK 4998
CPC-Section 100
High Courts25 Sept 2026Disposed Of
Imamasab S/o. Rajesab Koti & Ors. Vs The Land Tribunal & Ors.
Karnataka High Court · (2026) 09 KAR CK 4997
CPC-Order XXIII Rule 3Constitution of India-Article 226, 227
High Courts25 Sept 2026Dismissed
M/s. S.K.T. & Company & Anr. Vs Bengaluru Water Supply & Sewerage Board
Karnataka High Court · (2026) 09 KAR CK 4996
Code of Civil Procedure, 1908-Section 151, Order XLI Rule 5, 48(1), 9 Rule 13Limitation Act, 1963-Article 136, Section 9, 5Limitation Act, 1908-Article 182
High Courts25 Sept 2026
M/s. Nadeem Minerals Pvt. Ltd. Vs The Additional Chief Secretary To Government, Forest, Ecology And Environment Department & Ors.
Karnataka High Court · (2026) 09 KAR CK 4995
Forest (Conservation) Act, 1980-Section 2Mines and Minerals (Development and Regulation) Act, 1957-Section 8AIndian Forest Act, 1927-Section 4, 29
High Courts25 Sept 2026Disposed Of
M/s Malleshwar Specialities Vs The Assistant Drugs Controller-1 Licensing Authority & Ors.
Karnataka High Court · (2026) 09 KAR CK 4994
Constitution of India-Article 226, 227Drugs and Cosmetics Rules, 1945-Section 66(1), Rule 66(1), 66(2)
High Courts25 Sept 2026Dismissed
Sri. Ibrahim Hussain Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 4993
Constitution of India-Articles 226, 227
High Courts25 Sept 2026Disposed Of
Sri Goutham Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 4992
Karnataka Minor Mineral Concession Rules, 1994-Rule 44-AConstitution of India-Articles 226 & 227
High Courts25 Sept 2026Disposed Of
Sri. Iliyas Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 4991
Karnataka Minor Mineral Concession Rules, 1994-Rule 44AConstitution of India-Article 226, 227
High Courts25 Sept 2026Dismissed
Sri. Jayaprakash K Vs Smt. Neetha K S
Karnataka High Court · (2026) 09 KAR CK 4990
Constitution of India, 1950-Article 226, 227
High Courts25 Sept 2026Dismissed
K C Vasantha & Ors. Vs State By Kolar City Police Station & Anr.
Karnataka High Court · (2026) 09 KAR CK 4989
IPC-Section 504, 506, 34Cr.P.C-Section 482
High Courts25 Sept 2026Disposed Of
M/s Marvin Food Private Ltd Vs Union Of India & Ors.
Karnataka High Court · (2026) 09 KAR CK 4987
Constitution of India-Articles 226, 227
High Courts25 Sept 2026
Sri. M. Nagaraja Vs M/s. New India Assurance Co. Ltd. & Anr.
Karnataka High Court · (2026) 09 KAR CK 4985
MV Act-Section 173(1)
High Courts25 Sept 2026Dismissed
Shri Pramod U Ambarkar Vs The Davanagere Club & Ors.
Karnataka High Court · (2026) 09 KAR CK 4984
Constitution of India-Article 226Karnataka Societies Registration Act, 1960
High Courts25 Sept 2026Allowed
Rohan Salian & Anr. Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 4983
Indian Penal Code, 1860 (IPC)-Sections 323, 419, 420, 465, 468, 471, 504, 506, 34Code of Criminal Procedure-Section 482Negotiable Instrument Acts (NI Act)-Section 138
High Courts25 Sept 2026Dismissed
Kelvin D Souza @ Calvin D Souza Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 4982
NDPS Act-Section 8(c), 20(b)(ii)(B)Cr.P.C-Section 438BNSS-Section 482
High Courts25 Sept 2026Disposed Of
M/s Mahalakshmi Rice Mill & Ors. Vs Canara Bank
Karnataka High Court · (2026) 09 KAR CK 4981
Constitution of India-Articles 226, 227Companies Act
High Courts25 Sept 2026Disposed Of
Prabhakar Kanabur & Ors. Vs The Secretary, Government Of Karnataka, Finance Department & Ors.
Karnataka High Court · (2026) 09 KAR CK 4980
Constitution of India-Article 226, 227, 300ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 11 (1)
High Courts25 Sept 2026Allowed
Sri Kiran Singh Vs M/s. Ambi Ply And Boards
Karnataka High Court · (2026) 09 KAR CK 4979
IPC-Section 34, 415, 420Cr.P.C-Section 482
High Courts25 Sept 2026
Sri Myalarappa Vs Sri. Jayadeva & Anr.
Karnataka High Court · (2026) 09 KAR CK 4978
MV Act-Section 173(1)