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Karnataka High Court judgments, 2025

473 judgments · page 12 of 24

High Courts06 Jun 2025Disposed Of

Parasappa Vs State Of Karnataka

Karnataka High Court · (2025) 06 KAR CK 0191

Karnataka Co-Operative Societies Act, 1959 - Section 71(1)(A), 105Constitution Of India, 1949 - Article 226, 227
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High Courts29 May 2025Allowed

Kirana @ Kiran Rathod & Ors Vs State Of Karnataka

Karnataka High Court · (2025) 05 KAR CK 0410

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r), 3(1)(s), 3(1)(w), 3(2)(v), 3(2)(va), 14(A)(2)Bharatiya Nyaya Sanhita, 2003 - Section 61(2), 62, 74, 103(1), 109(1), 118(1), 115(2), 189(4), 190, 191(2), 191(3), 329(4), 351(3), 352
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High Courts29 May 2025Allowed

Rajeev Kumar Sharma Vs State Of Karnataka

Karnataka High Court · (2025) 05 KAR CK 0404

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 359(8), 528Bharatiya Nyaya Sanhita, 2003 - Section 62, 64, 69, 88, 318, 329, 329(4), 351, 351(2), 352Indian Penal Code, 1860 - Section 323, 354(A), 376
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High Courts27 May 2025Dismissed

Harish @ Nellutla Harish Vs State Of Karnataka

Karnataka High Court · (2025) 05 KAR CK 0401

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 34, 109, 305, 354(D), 506Protection Of Children From Sexual Offences Act, 2012 - Section 8, 12, 17
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