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Karnataka High Court judgments, 2026

809 judgments · page 34 of 41

High Courts24 Apr 2026Dismissed

Mahesh S/O Basavaraj Jamadar Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 04 KAR CK 1177

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 3(2)(v), 14A(2)Bharatiya Nyaya Sanhita, 2023 - Section 55, 61(2), 103, 118(1), 118(2), 189(2), 190, 191(2), 191(3), 324(4), 351(2), 352
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High Courts11 Apr 2026Allowed

Arvind Kumar R Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 04 KAR CK 1164

Indian Penal Code, 1860 - Section 149, 420Bharatiya Nyaya Sanhita, 2023 - Section 316(2), 318(4)Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 482
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High Courts10 Apr 2026Allowed

Parameshwarappa & Ors Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 04 KAR CK 1165

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109, 115(2), 118(1), 351(2), 352Scheduled Castes And Scheduled Tribes [Prevention Of Atrocities] Act, 1989 - Section 3(1)(r), 3(1)(s), 3(2)(va), 18Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482
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High Courts05 Mar 2026Allowed

Manjunatha. H. M. @ Koli Manja Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 03 KAR CK 0173

Code Of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 120B, 143, 147, 148, 149, 302, 324, 341, 427, 435, 504, 506Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(2)(v)
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High Courts05 Mar 2026Dismissed/ Allowed

M/S Vivek Exports Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 03 KAR CK 0080

Karnataka Minor Mineral Concession Rules, 1969 - Rule 3A, 16Karnataka Minor Mineral Concession (KMMC) Rules, 1994 - Rule 8B(2), 11, 11(4), 59Karnataka Minor Mineral Concession (Amendment) Rules, 2016 - Rule 8A, 8A(2), 8B, 8B(1), 8B(2)(a), 8B(2)(b), 8B(2)(c), 8B(2)(d), 8B(2)(e), 9A(2)
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