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Karnataka High Court judgments, 2026

809 judgments · page 7 of 41

High Courts22 Sept 2026

The State Of Karnataka & Anr. Vs Sri Sathish V Gulla

Karnataka High Court · (2026) 09 KAR CK 3667

Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996-Rule 3, 3(1), 4, 4(4), 5, 6, 6(4), 6(7)Karnataka Civil Services (General Recruitment) Rules, 1977-Rule 5(5), 6(3)Karnataka Civil Services (Appointment on Compassionate Grounds) (Second Amendment) Rules, 2010
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High Courts22 Sept 2026

Smt. Mala Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 3668

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3, 3(1), 3(2), 3(3), 9, 9(f), 12, 12(1)(a), 12(1)(b)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 19, 20(b)(ii)(A), 20(b)(ii)(B), 24, 27-A, 37Constitution of India-Article 22, 22(5), 226, 227
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High Courts22 Sept 2026

Smt. Rukmini Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 3208

Karnataka Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders Slum-Grabbers and Video or Audio Pirates Act, 1985-Section 2(g), 3(2), 3(3), 3, 8, 10, 11 and 13, 9, 12(1)Preventive Detention (Amendment) Act, 2014-Section 2(f)(ii), 2(a)(II)Constitution of India-Article 22(5)
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High Courts22 Sept 2026

The State Of Karnataka & Anr. Vs Sri Sathish V Gulla

Karnataka High Court · (2026) 09 KAR CK 3149

Constitution of India-Articles 226, 227, 14, 16Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996-Rules 3, 3(1), 4, 4(4), 5, 6, 6(4), 6(7)Karnataka Civil Services (General Recruitment) Rules, 1977-Rules 5(5), 6(3)
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High Courts22 Sept 2026

Smt. Mala Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 3148

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3, 3(1), 3(2), 3(3), 9, 9(f), 12, 12(1)(a), 12(1)(b)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 19, 20(b)(ii)(A), 20(b)(ii)(B), 24, 27-A, 37Constitution of India-Article 22, 22(5), 226, 227
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High Courts21 Sept 2026

Vijiyamma NG Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 3147

Indian Penal Code-Sections 302, 326, 504, 506, 149Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 3(i)(x)Karnataka Prison (Amendment) Rules, 2000-Rule 191
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