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Karnataka High Court judgments, 2025

473 judgments · page 7 of 24

High Courts23 Aug 2025Allowed

Umesh Daulat Ahuja Vs State Of Maharashtra

Karnataka High Court · (2025) 08 KAR CK 0385

Bharatiya Nyaya Sanhita, 2003 - Section 3(5), 318(4), 319(2)Information Technology Act, 2000 - Section 66(D)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3)
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High Courts19 Aug 2025Allowed

Suniyasudhakaran Vs Padmamma & Ors.

Karnataka High Court · (2025) 08 KAR CK 0377

Code Of Civil Procedure, 1908 - Section 151Code Of Civil Procedure, 1908 - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Limitation Act, 1963 - Article 58, 59
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High Courts30 Jul 2025Allowed

Suresh G P Vs Union Of India & Ors.

Karnataka High Court · (2025) 07 KAR CK 0520

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 14A(2)Bharatiya Nyaya Sanhita, 2003 - Section 190, 329(3), 351(3), 352Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 - Section 3(1)(r), 3(1)(s), 3(2)(va)
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High Courts25 Jul 2025Dismissed

Benita Maria Eapen Vs Biju Varghese

Karnataka High Court · (2025) 07 KAR CK 0513

Indian Penal Code, 1860 - Section 34, 307, 323, 341, 504, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 - Section 3(1)(r), 3(1)(s)
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High Courts25 Jul 2025Disposed Of

Monisha S. Vs Harsh Pratap & Ors.

Karnataka High Court · (2025) 07 KAR CK 0511

Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 17
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