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Karnataka High Court judgments, 2025

473 judgments · page 6 of 24

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High Courts11 Sept 2025Disposed Of

Y L Nyamagoudar & Ors. Vs State Of Karnataka & Ors.

Karnataka High Court · (2025) 09 KAR CK 0539

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High Courts11 Sept 2025Dismissed

K. Ganesh & Ors. Vs Govind Reddy & Ors.

Karnataka High Court · (2025) 09 KAR CK 0536

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High Courts11 Sept 2025Dismissed

Ramappa @ Ramesh Kenchappa Bastawade Vs State Of Karnataka

Karnataka High Court · (2025) 09 KAR CK 0532

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High Courts10 Sept 2025Dismissed

Kum Pooja S Vs State Of Karnataka & Ors.

Karnataka High Court · (2025) 09 KAR CK 0533

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High Courts08 Sept 2025Disposed Of

Amrutha Vs Yallappa & Ors.

Karnataka High Court · (2025) 09 KAR CK 0528

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High Courts08 Sept 2025Disposed Of

Sudhir T Vs Union Of India & Ors.

Karnataka High Court · (2025) 09 KAR CK 0527

Karnataka Minor Minerals Concession Rules, 1994 - Rule 3G
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High Courts04 Sept 2025Allowed

Pr. Commissioner Of Income Tax-2, No.355, Aayakar Bhavan, M.K. Road, Mumbai-400020 & Ors. Vs M/S. LTI Mindtree Ltd.

Karnataka High Court · (2025) 09 KAR CK 0531

Indian Penal Code, 1860 - Section 302
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High Courts04 Sept 2025Allowed

Annappagouda Marigouda Chinagudi & Ors Vs Shivalli Milk Producer Co-Operative Society Ltd. & Ors.

Karnataka High Court · (2025) 09 KAR CK 0524

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(C), 22(c)
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High Courts04 Sept 2025Disposed Of

Ballekere Milk Producers Co-Operative Society Ltd. Vs State Of Karnataka Department Of Co-Operative & Ors.

Karnataka High Court · (2025) 09 KAR CK 0519

Code Of Civil Procedure, 1908 - Order 39 Rule 3(A)
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High Courts04 Sept 2025Allowed

Shivanna P Vs State By Inspector Of Police Bylakuppe Police Station

Karnataka High Court · (2025) 09 KAR CK 0518

Indian Penal Code, 1860 - Section 143, 147, 148, 149, 332, 333, 353, 427, 436Prevention Of Damage To Public Property Act, 1984 - Section 4Unlawful Activities (Prevention) Act, 1967 - Section 15, 16, 18, 20
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High Courts03 Sept 2025Dismissed

Raghu @ Raghavendra Vs State Of Karnataka

Karnataka High Court · (2025) 09 KAR CK 0526

Code Of Civil Procedure, 1908 - Order 21 Rule 97
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High Courts03 Sept 2025Disposed Of

Nasarulla Pattegouda S/O. Abdulbasir Vs State Of Karnataka

Karnataka High Court · (2025) 09 KAR CK 0525

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High Courts03 Sept 2025Allowed

Harini Vs Dr. Channakrishnappa & Ors.

Karnataka High Court · (2025) 09 KAR CK 0523

Hindu Marriage Act, 1955 - Section 9Code Of Civil Procedure, 1908 - Section 24
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High Courts03 Sept 2025Disposed Of

Srikrishna J Rao Vs State Of Karnataka

Karnataka High Court · (2025) 09 KAR CK 0522

Minerals (Other Than Atomic And Hydro Carbons Energy Minerals) Concession Rules, 2016 - Rule 52
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High Courts03 Sept 2025Disposed Of

Shabin S Vs State By Vitla Police Station Dakshina Kannada District

Karnataka High Court · (2025) 09 KAR CK 0521

Right To Fair Compensation, Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 - Section 18, 77(2)
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High Courts23 Aug 2025Disposed Of

B.M. Somashekar Patel Vs Rathnamala Prakash

Karnataka High Court · (2025) 08 KAR CK 0391

Negotiable Instruments Act, 1881 - Section 138
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High Courts23 Aug 2025Allowed

S Gopal Shettigar Vs Suhad Banu

Karnataka High Court · (2025) 08 KAR CK 0390

Code Of Criminal Procedure, 1973 - Section 200, 205Negotiable Instruments Act, 1881 - Section 138
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High Courts23 Aug 2025Partly Allowed

Saake Suvarna @ Suvarna .S. & Ors Vs Managing Director, Bmtc Central Office, Siddaiah Road, Shanthinagar, Bengaluru-560027, Represented By Its Chief Law Officer

Karnataka High Court · (2025) 08 KAR CK 0388

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High Courts23 Aug 2025Allowed

X Vs State Of Karnataka & Ors.

Karnataka High Court · (2025) 08 KAR CK 0387

Medical Termination Of Pregnancy Rules, 2003 - Rule 3B
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High Courts23 Aug 2025Dismissed

Ramachandraiah T.R Vs Manager, New India Assurance Company Ltd., No.92, 2nd Floor, Mahalakshmi Chambers, Mg Road, Bangalore-560001, (Insurer Of The Vehicle Reg No Ka-01-Ae-9608) & Ors.

Karnataka High Court · (2025) 08 KAR CK 0386

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