High Courts03 Sept 2026Disposed Of
Sri Nagaraju Vs The Mysore Minerals Limited & Anr.
Karnataka High Court · (2026) 09 KAR CK 0839
Constitution of India-Articles 226, 227
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 648 of 61,517
High Courts03 Sept 2026Partly Allowed
Smt. Mudduray Sowmya Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 0838
Constitution of India-Articles 226 and 227, 14, 19 and 300ACGST Act-Section 50Central Goods and Services Tax Act, 2017-Section 73, 73[5]
High Courts03 Sept 2026Dismissed
D. Venkatesh Vs The Deputy Commissioner & Ors.
Karnataka High Court · (2026) 09 KAR CK 0837
Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954-Section 1, 2, 3, 3(1)(b), 3(1)(c), 3(1)(f), 3(1)(g), 3(1)(h), 3(1)(k), 4, 5, 6, 7, 8, 9, 10, 12, Chapter 2Transfer of Property Act, 1882-Section 43, 73Limitation Act, 1963-Section 27
High Courts03 Sept 2026Dismissed
Nandi Infrastructure Corridor Enterprises Ltd. & Anr. Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 0836
Companies Act, 1956Karnataka Industrial Areas Development Act, 1966-Section 3(1)Karnataka Land Revenue Act-Section 136(3), 94(4), 94A
High Courts03 Sept 2026Dismissed
Sri. S.Venkatesh & Anr. Vs SVC Co-Operative Bank Limited & Ors.
Karnataka High Court · (2026) 09 KAR CK 0835
Constitution of India-Articles 226, 227SARFAESI Act-Section 14DRT
High Courts03 Sept 2026Dismissed
Mr. Mallikarjuna Swamy R.G. & Ors. Vs Bajaj Finance Limited & Ors.
Karnataka High Court · (2026) 09 KAR CK 0853
SARFAESI Act, 2002-Section 14Constitution of India-Articles 226, 227
High Courts03 Sept 2026Disposed Of
Sri. Basavan Gouda & Anr. Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 0834
Constitution of India-Articles 226 and 227
High Courts03 Sept 2026
Jai Bhavani Recreation Youth Club Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 0833
Constitution of India-Articles 226 and 227Karnataka Societies Registration Act, 1960Karnataka Police Act, 1963-Sections 6 & 7, 2(14) and 2(15), Explanation (II) of Sub-Section(7) of Section 2
High Courts03 Sept 2026Allowed
Shri B R Vijay Kumar Vs Smt. Nagarathna
Karnataka High Court · (2026) 09 KAR CK 0852
Family Courts Act-Section 19(1)Hindu Marriage Act, 1955-Section 13(1)(i-a), 13(1)(i-b), 9, 5(1)(i), 17, 23(1)Bombay Act
High Courts03 Sept 2026Allowed
The Divisional Manager, Tata Aig General Insurance Co., Ltd. Vs Rajeshwari & Ors.
Karnataka High Court · (2026) 09 KAR CK 0851
Evidence Act, 1872Motor Vehicles Act, 1988-Section 173(1)
High Courts03 Sept 2026Disposed Of
Smt. Pasupuleti Purnima & Ors. Vs The Iffco Tokio General Insurance Co. Ltd. & Anr.
Karnataka High Court · (2026) 09 KAR CK 0850
Motor Vehicles Act-Section 173(1)
High Courts03 Sept 2026Partly Allowed
Mrs. Sumathi Vs Smt. Amitha Anil Alva & Anr.
Karnataka High Court · (2026) 09 KAR CK 0849
MV Act-Section 173(1)
High Courts03 Sept 2026Partly Allowed
Sri Sabeel Vs Sri Pushparaj & Anr.
Karnataka High Court · (2026) 09 KAR CK 0848
MV Act-Section 173(1)
High Courts03 Sept 2026Partly Allowed
Navaneeth P Vs Prashanta & Anr.
Karnataka High Court · 2025 INSC 1070
MV Act-Section 173(1)
High Courts03 Sept 2026Partially allowed
Sri. Srinivasa B.S. Vs Sri. Manoj T. Madival & Anr.
Karnataka High Court · (2026) 09 KAR CK 0829
MV Act-U/S.173(1)
High Courts03 Sept 2026Allowed
Mr. Abdul Samad & Anr. Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 0813
Cr.P.C-Section 438BNSS, 2023-Section 482BNS, 2023-Sections 115(2), 352, 118(1), 189(2), 191(2), 109, 125(a)
High Courts03 Sept 2026Allowed
Mr. Suman Babu N Vs The State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 0815
BNS, 2023-Sections 189(2), 191(2), 191(3), 331, 118(2), 351(2) & 352, 324, 190, 49, 109(1)BNSS Act, 2023-Section 482
High Courts03 Sept 2026
Bethi Yugandhar Muni Prasad Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 0760
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480 and 483Prevention of Corruption Act, 1988-Sections 13(2) read with 13(1)(b)
High Courts03 Sept 2026Dismissed
G. Papa Rao Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 0759
I.P.C.-Sections 120-B, 379, 386, 392, 420, 447 & 465Prevention of Damage to Public Property Act, 1984-Section 3Mines and Mineral (Development & Regulation) Act, 1957-Section 21
High Courts03 Sept 2026Allowed
Mahimaluri Sumanjali Vs Nimmagadda Uday Kiran
Andhra Pradesh High Court · (2026) 09 AP CK 0758
Code of Civil Procedure, 1908-Section 24, 151Hindu Marriage Act-Section 13Andhra Pradesh Electronic Communication and Video Conferencing Rules, 2026