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Court News

Police Cannot Record a Victim's “Further Statement” on Their Own After a Magistrate Has Recorded It Under Section 183 BNSS: Karnataka High Court

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Can Health Insurance Reject a Claim Without Hospitalisation? Karnataka HC's 2026 Judgment Explained

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‘It’s a Civil Dispute’ Is Not Enough to Quash a Cheating FIR: Karnataka High Court’s 2026 Section 420 Judgment Explained

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Karnataka HC Ruling: Adverse Possession and Land Title Clarity

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Karnataka HC: No Maintenance for Second Wife Without Divorce Verification

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Karnataka High Court Upholds Absolute Property Rights of Female Hindus

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Understanding Wife Maintenance Under Section 125 CrPC: Karnataka High Court's 2026 Ruling

Supreme Court Upholds Karnataka HC's Child Custody Visitation Framework

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Karnataka High Court Clarifies Legal Duties Under BNS and Repealed Statutes

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Karnataka High Court Upholds Registered Deeds Over Common Amenity Claims

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Karnataka High Court Upholds Marital Equality, Rejects Conjugal Coercion

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Karnataka High Court Orders Statewide CCTV Audit to Address Custodial Torture Allegations