High Courts05 Aug 2026Disposed of
Sri Saravana Kumar Pulleparthi Vs Smt. Priyadarshini Kommeneni
Karnataka High Court · (2026) 08 KAR CK 2148
Cr.P.C-Section 397, 401
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11,97,549 judgments in All Courts · page 343 of 59,878
High Courts05 Aug 2026Dismissed
Sri S L Shivakumar & Anr. Vs Smt. Poornima S.K. & Anr.
Karnataka High Court · (2026) 08 KAR CK 2150
Code of Criminal Procedure, 1973-Section 397, 401BNNS-Section 438, 442Protection of Women from Domestic Violence Act, 2005
High Courts05 Aug 2026Dismissed
Miss.Dayeena Banu Vs State Of Karnataka & Ors.
Karnataka High Court · (2026) 08 KAR CK 2151
BNSS-Section 528BNS-Section 318(4), 318, 318(1)IPC-Section 302 r/w Section 149, 420, 415
High Courts05 Aug 2026Dismissed
Mr. Rahaman Sharif B.M. Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 08 KAR CK 2153
BNSS-Section 528BNS-Section 318(4), 249, 79, 318, 318(1), 35BNS, 2023-Section 249
High Courts05 Aug 2026Partially allowed
Sagar Nandi Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 08 KAR CK 2120
Code of Criminal Procedure, 1973-Section 439(1)(b)Bharatiya Nagarik Suraksha Sanhitha, 2023-Section 483(1)(b)Indian Penal Code-Sections 376, 109, 370 and 370(A)
High Courts05 Aug 2026Allowed
Mr. Nimit Advani & Ors. Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 08 KAR CK 2101
BNSS, 2023-Section 528BNS, 2023-Section 3(5), 74, 75, 79, 351(2), 352Payment of Gratuity Act, 1972
High Courts05 Aug 2026Allowed
Sri Sunil B. Devagirimath Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2100
Code of Criminal Procedure, 1973-Section 438BNS, 2023-Sections 316(2), 318(4), 61(2), 3(5)BNSS, 2023-Section 482
High Courts05 Aug 2026Allowed
Mahesha @ Gangavadi Mahesha Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2098
Indian Penal Code-Section 392Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 2026Allowed
Shafi @ Shafiulla Shariff Vs State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2099
NDPS Act, 1985-Section 20(b)(ii)(B), 37(1)(b)BNSS, 2023-Section 483
High Courts05 Aug 2026Allowed
Mr. Abdul Majid Vs The Assistant Commissioner Of Commercial Taxes (Enf)-04
Karnataka High Court · (2026) 08 KAR CK 2112
Central Goods & Sales Tax Act, 2017-Section 70, 132, 69, 132(1), 132(1)(a), 132(1)(b), 132(1)(c), 132(1)(d), 132(1)(e), 132(1)(f), 132(1)(g), 132(1)(h), 132(1)(i), 132(1)(k), 132(1)(l), 132(1)(iv), 132(2), 132(3), 132(4), 132(5), 132(6), 69(1), 69(2), 69(3), 162(1), 74, 138, 132(b), 132(c), 135BNSS, 2023-Section 482CGST Act and KGST Act of 2017-Section 132(1)
High Courts05 Aug 2026Allowed
Boregowda K M Vs State By Bannur Policer Mysore
Karnataka High Court · (2026) 08 KAR CK 2097
BNS, 2023-Sections 126(2), 352, 115(2), 109BNSS, 2023-Section 483
High Courts05 Aug 2026Allowed
Ravi G.P Vs State By Arakere Police Station
Karnataka High Court · (2026) 08 KAR CK 2096
IPC-Sections 498-A, 114, 302, 201 read with 149, 498A, 149BNSS, 2023-Section 483Constitution of India-Article 21
High Courts05 Aug 2026
Ganappa & Ors. Vs State By SHO Kundapura Police Station
Karnataka High Court · (2026) 08 KAR CK 2111
Cr.PC-Section 438BNSS, 2023-Section 482BNS, 2023-Sections 336(2), 336(3), 340(2) r/w Section 3(5)
High Courts05 Aug 2026Allowed
Mr. Selvakumar U. & Ors. Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 08 KAR CK 2110
BNSS, 2023-Section 348Cr.P.C-Section 311, 406, 420
High Courts05 Aug 2026Allowed
Hanumant B.M. Vs The State Of Karnataka & Anr.
Karnataka High Court · (2026) 08 KAR CK 2095
Bharatiya Nyaya Sanhita, 2023-Sections 87, 127(4), 64(2)(m), 137(2)Protection of Children from Sexual Offences Act, 2012-Sections 6, 17, 21Prohibition of Child Marriage Act, 2006-Sections 9, 11
High Courts05 Aug 2026Allowed
Mohammed Khizer @ Guddu Vs State By Udayagiri Police
Karnataka High Court · (2026) 08 KAR CK 2094
BNS, 2023-Sections 103(1), 54, 249, 61(2) read with 3(5)BNSS, 2023-Section 483
High Courts05 Aug 2026Allowed
Sri Antony M.B Vs The State Of Karnataka
Karnataka High Court · (2026) 08 KAR CK 2093
BNS, 2023-Sections 140(2), 351(2)Indian Arms Act, 1959-Section 25BNSS, 2023-Section 483
High Courts05 Aug 2026Allowed
Ms. Supriya Agarwal & Anr. Vs State Of Karnataka & Anr.
Karnataka High Court · (2026) 08 KAR CK 2092
Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 319(2), 3(5)Information Technology Act, 2000-Sections 66, 66(C) and 66(D)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
High Courts05 Aug 2026Allowed
Mr Manoj Vs The State & Anr.
Karnataka High Court · (2026) 08 KAR CK 2091
IPC-Sections 366, 363 and 376Child Marriage Restraint Act-Section 9POCSO Act, 2012-Sections 4 and 6
High Courts05 Aug 2026Allowed
Santosh Poojary Vs The State By Mahila Police Station, Udupi
Karnataka High Court · (2026) 08 KAR CK 2090
Code of Criminal Procedure, 1973-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 318(2), 64(2), 3(5), 64(2)(m)