High Courts07 Aug 2026Partly Allowed
Jabina Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 08 KAR CK 2199
Constitution of India-Articles 226 and 227Cr.P.C-Section 439
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Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 962 of 61,517
High Courts07 Aug 2026Dismissed
M/s. Lucky Exports & Ors. Vs The Principal Commissioner Of Customs & Ors.
Karnataka High Court · (2026) 08 KAR CK 2198
Civil Procedure Code, 1908-Section 114, Order XLVII Rule 1
High Courts07 Aug 2026Disposed Of
M/s Samarpana Charitable Trust Vs Phoenix Arc Pvt. Ltd. & Ors.
Karnataka High Court · (2026) 08 KAR CK 2197
Constitution of India-Articles 226 and 227Code of Civil Procedure, 1908-Order 47 Rule 1, Section 114, VII Rule 11The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts07 Aug 2026Allowed
Sri. Horakerappa Vs Sri. Thimmappa & Ors.
Karnataka High Court · (2026) 08 KAR CK 2228
Limitation Act-Article 113, 58, Section 22, 65Limitation Act, 1963-Part-III, Article 58, 113Code of Civil Procedure-Order XLI Rule 27, Section 151, XLI Rule 31
High Courts07 Aug 2026Dismissed
Late Hanumantharayappa & Ors. Vs S.H. Byranna & Ors.
Karnataka High Court · (2026) 08 KAR CK 2227
CPC-Order 41 Rule 27, 41 Rule 27(2)
High Courts07 Aug 2026Disposed Of
Abhishek Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 08 KAR CK 2225
Constitution of India-Articles 226 and 227Karnataka Minor Mineral Concession Rules, 1994-Rule 8A(4)Wildlife (Protection) Act-Sections 5-B and 5-C(2)
High Courts07 Aug 2026Dismissed
Smt Padmamma & Anr. Vs Smt. R. Jayamma & Ors.
Karnataka High Court · (2026) 08 KAR CK 2224
CPC-Order 47 Rule 1, Section 114
High Courts07 Aug 2026Disposed Of
Abhishek Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 08 KAR CK 2223
Constitution of India-Articles 226 and 227Karnataka Minor Mineral Concession Rules, 1994-Rule 8A(4)Wildlife (Protection) Act-Sections 5-B and 5-C(2)
High Courts07 Aug 2026Dismissed
PNG Gold Company & Ors. Vs K. Krishnamurthy
Karnataka High Court · (2026) 08 KAR CK 2222
Cr.PC-Section 397 R/W 401BNSS-Section 438 R/W 442N.I ACT-Section 138
High Courts07 Aug 2026Dismissed
Mrs. Mujebunnisa Vs Mrs. Bharathi
Karnataka High Court · (2026) 08 KAR CK 2142
Cr.PC-Section 397, 401BNSS-Section 438, 442
High Courts07 Aug 2026Dismissed
Smt. Saraswathi Vs Sri. Jayappa M.N.
Karnataka High Court · (2026) 08 KAR CK 2149
Code of Criminal Procedure, 1973-Section 397, 401, 200, 391Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Negotiable Instruments Act, 1881-Section 138
High Courts07 Aug 2026Allowed
Sri Madhu Y.B Vs State Of Karnartaka
Karnataka High Court · (2026) 08 KAR CK 2118
Cr.P.C-U/S 439BNSS, 2023-Section 483BNS, 2023-Sections 61(2), 204, 316(5), 318(3), 335, 336(3), 340(2), 341, 190
High Courts07 Aug 2026Allowed
T.R. Annaiah Vs State By Masti Police
Karnataka High Court · (2026) 08 KAR CK 2072
Code of Criminal Procedure, 1973-Section 439BNSS, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 55 r/w 3(5)
High Courts07 Aug 2026Disposed Of
The State Of Andhra Pradesh & Ors. Vs Narasimha Pratap Bhagavatula & Ors.
Andhra Pradesh High Court · (2026) 08 AP CK 2054
Constitution of India-Articles 14, 19 and 21Census Act, 1948Census Rules, 1990-Rule 8(iv)
High Courts07 Aug 2026Dismissed
Sri Palanati Veerula Devasthanam Vs The State Of AP & Ors.
Andhra Pradesh High Court · (2026) 08 AP CK 2053
Hindu Religious Act, 1927-Section 38Registration Act, 1908Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 76
High Courts07 Aug 2026Dismissed
M/s. Ramgad Minerals And Mining Limited Vs The Union Of India & Ors.
Andhra Pradesh High Court · (2026) 08 AP CK 2052
Companies Act, 1956Mines and Minerals (Development and Regulation) Act, 1957-Section 5(1), 10A, 10A(2)(c), 5(1)(b), Rule 11(5), 11(5), 11A, 10A(1)Mines and Minerals (Development and Regulation) Amendment Act, 2015-Section 10A, 10A(1)
High Courts07 Aug 2026Dismissed
Sreerangarajula Gopinath Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 08 AP CK 2051
BNS Act-u/s 115(2), 126(2), 329(3), 324(4), 303(2), 79, 351(2), r/w 3(5), 132IPC-U/s 279, 429, 341, 353, 506 r/w 34, 324, 323 r/w 34, 501, 506, 507, 355, 341 r/w 34, 188, 189, 505(2)IT Act 2000-Section 67
High Courts07 Aug 2026
Nammi Balakrishna Vs Romala Nookaraju & Anr.
Andhra Pradesh High Court · (2026) 08 AP CK 2050
CPC-Order 41, Section 151IPC-Sections 337, 338Workmen’s Compensation Act
High Courts07 Aug 2026Dismissed
Smt. M. Geetharani & Ors. Vs M/s. R P Transport & Ors.
Andhra Pradesh High Court · (2026) 08 AP CK 2049
Motor Vehicles Act, 1988-Section 173IPC-Section 304-A
High Courts07 Aug 2026
Manikanta Enterprises Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 08 AP CK 2040
Constitution of India-Article 226, 14, 19(1)(g), 300-AA.P. Minor Mineral Concession Rules, 1966-Sub-Rule (3)(iii) of Rule 26Mines and Minerals (Development and Regulation) Act, 1957