High Courts01 Sept 2026Allowed
Sri Bharath @ Current Vs The State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 0822
BNS, 2023-Sections 61, 189(2), 189(4), 191(2), 191(3), 103(1), 190Arms Act, 1959-Sections 25(1-B)(h), 4BNSS, 2023-Section 483
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 691 of 61,517
High Courts01 Sept 2026Allowed
B.S. Rajesh & Anr. Vs The State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 0823
BNS, 2023-Section 303(2)Karnataka Forest Act, 1963-Section 86BNSS, 2023-Section 483
High Courts01 Sept 2026Allowed
Syed Dasthagir @ Chidda Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 0793
BNS, 2023-Sections 109(1), 61(2), 352, 54, 3(5), 190Indian Arms Act, 1959-Section 25(1A)Karnataka Control of Organized Crimes Act, 2000-Sections 3(1)(ii), 3(4)
High Courts01 Sept 2026Allowed
Nagaraja Vs State By Santhebennur Police Station
Karnataka High Court · (2026) 09 KAR CK 0792
Code of Criminal Procedure, 1973-Section 439BNSS, 2023-Section 483Indian Penal Code-Sections 302, 498(A), 498A
High Courts01 Sept 2026Allowed
Rakesh Sencha Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 0808
Protection of Children from Sexual Offences Act, 2012-Section 5 (j) (ii), 5 (i), 6Bharatiya Nyaya Sanhita, 2023-Section 87, 303 (1), 64 (1), 64 (2) (m), 137(2)Information Technology Act-Section 66(E)
High Courts01 Sept 2026Dismissed
Kiran @ Manoj Kiran Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 0791
BNS, 2023-Sections 137(2), 115(2), 70(1), 351(2), 308(2), 238, 3(5)BNSS, 2023-Section 483, 183
High Courts01 Sept 2026Allowed
Yathiraja Vs The State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 0790
Cr.PC-Section 439BNSS, 2023-Section 483BNS, 2023-Sections 118(2), 352, 189(2), 189(4), 126(2), 109, 115(2), 351(2), 118(1), 190
High Courts01 Sept 2026Allowed
Sri Ravi S N Vs State Rep By Nandini Police Station
Karnataka High Court · (2026) 09 KAR CK 0807
BNS, 2023-Section 108BNSS, 2023-Section 483
High Courts01 Sept 2026Allowed
Smt. Mahadevamma Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 0806
Cr.P.C-Section 438BNSS, 2023-Section 482, 483BNS, 2023-Section 85, 80(2), 3(5)
High Courts01 Sept 2026Allowed
Pavan Kumar S K Vs State Of Karnataka
Karnataka High Court · (2026) 09 KAR CK 0805
BNS, 2023-Section 61(2)(a), 103(2), 238(a), 45(c), 55, 239, 3(5), 103BNSS, 2023-Section 483
High Courts01 Sept 2026Allowed
Sri. Vemanarayan Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 09 KAR CK 0804
Code of Criminal Procedure, 1973-Section 439BNSS, 2023-Section 483Protection of Children from Sexual Offences Act, 2012-Sections 88, 94, 64(2)(f), 64(2)(m), 65(1), 5(J)(ii), 5(L), 5(N), 6
High Courts01 Sept 2026Disposed Of
Kumaresh Mondal Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 0609
West Bengal Land Reforms Act, 1955-Section 49West Bengal Land Reforms and Tenancy Tribunal Act, 1997-Section 10(3)
High Courts01 Sept 2026Disposed Of
SPL Steel Processors Private Limited Vs. The Commissioner of Revenue, Directorate of Commercial Taxes, Office of Charge Officer, Salt Lake Charge & Ors.
Calcutta High Court · (2026) 09 CAL CK 0608
CGST/WBGST Rules, 2017-Rule 86AWBGST Act, 2017-Section 70CGST Rules-Rule 86A
High Courts01 Sept 2026Disposed Of
Sirsendu Hati Vs Assistant Commissioner Of Revenue, State Tax, Balurghat Charge & Ors.
Calcutta High Court · (2026) 09 CAL CK 0607
West Bengal Goods and Services Tax Act-Section 73Central Goods and Services Tax Act, 2017-Section 73
High Courts01 Sept 2026Disposed Of
M/s. Bimal Misra & Ors. Vs The Assistant Commissioner of Revenue, State Tax, Berhampore Charge & Ors.
Calcutta High Court · (2026) 09 CAL CK 0606
West Bengal Goods and Services Tax Act-Section 73Central Goods and Services Tax Act, 2017-Section 73
High Courts01 Sept 2026Disposed Of
M/s. Bimal Misra & Ors. Vs The Deputy Commissioner Of Revenue, State Tax, Berhampore Charge & Ors.
Calcutta High Court · (2026) 09 CAL CK 0605
West Bengal Goods and Services Tax Act-Section 73Central Goods and Services Tax Act, 2017-Section 73
High Courts01 Sept 2026Disposed Of
SPL Steel Processors Private Limited Vs. The Commissioner of Revenue, Directorate of Commercial Taxes, Office of Charge Officer, Salt Lake Charge & Ors.
Calcutta High Court · (2026) 09 CAL CK 0604
CGST/WBGST Rules, 2017-Rule 86AWBGST Act, 2017-Section 70CGST Rules-Rule 86A
High Courts01 Sept 2026Disposed Of
Tafijul Hoque Vs Mobarak Hossain & Ors.
Calcutta High Court · (2026) 09 CAL CK 0602
West Bengal Panchayat Act, 1973-Section 12, 12[2], 11, Sec 12(3), Sec 12(4), 4(2A)(i), 12(1), 12(2), 12(3), 12(4), 12(5), 213A, 12(6), 12(9), 12(10), 12(12), 12[4], 9, 12(11)
High Courts01 Sept 2026Partly Allowed
The State of West Bengal & Ors. Vs Bijoy Naskar & Anr.
Calcutta High Court · (2026) 09 CAL CK 0603
Motor Vehicles Act, 1988-Section 71(3)(d), 71(3)(a), 71(3), 67, sub-section (1) of Section 67, clauses (a) to (d) of sub-section (1) of Section 67, Sub-section (3) of Section 67, 212, sub-section (1) of Section 212, sub-section (2) of Section 212, Sub-section (3) of Section 212, 210D
High Courts01 Sept 2026Dismissed
Debabrata Dey & Anr. Vs. The State Of West Bengal & Ors.
Calcutta High Court · (2026) 09 CAL CK 0639
Trade Unions Act, 1926-Section 11, 9AConstitution of India-Article 226Bengal Trade Unions Regulations, 1927-Regulations 18