Constitution of India-Articles 226 and 227Karnataka Societies Registration Act, 1960Karnataka Police Act, 1963-Sections 6 & 7, 2(14) and 2(15), Explanation (II) of Sub-Section(7) of Section 2

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High Courts03 Sept 2026Allowed

Shri B R Vijay Kumar Vs Smt. Nagarathna

Karnataka High Court · (2026) 09 KAR CK 0852

Family Courts Act-Section 19(1)Hindu Marriage Act, 1955-Section 13(1)(i-a), 13(1)(i-b), 9, 5(1)(i), 17, 23(1)Bombay Act

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High Courts03 Sept 2026Allowed

The Divisional Manager, Tata Aig General Insurance Co., Ltd. Vs Rajeshwari & Ors.

Karnataka High Court · (2026) 09 KAR CK 0851

Evidence Act, 1872Motor Vehicles Act, 1988-Section 173(1)

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High Courts03 Sept 2026Disposed Of

Smt. Pasupuleti Purnima & Ors. Vs The Iffco Tokio General Insurance Co. Ltd. & Anr.

Karnataka High Court · (2026) 09 KAR CK 0850

Motor Vehicles Act-Section 173(1)

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High Courts03 Sept 2026Partly Allowed

Mrs. Sumathi Vs Smt. Amitha Anil Alva & Anr.

Karnataka High Court · (2026) 09 KAR CK 0849

MV Act-Section 173(1)

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High Courts03 Sept 2026Partly Allowed

Sri Sabeel Vs Sri Pushparaj & Anr.

Karnataka High Court · (2026) 09 KAR CK 0848

MV Act-Section 173(1)

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High Courts03 Sept 2026Partly Allowed

Navaneeth P Vs Prashanta & Anr.

Karnataka High Court · 2025 INSC 1070

MV Act-Section 173(1)

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High Courts03 Sept 2026Partially allowed

Sri. Srinivasa B.S. Vs Sri. Manoj T. Madival & Anr.

Karnataka High Court · (2026) 09 KAR CK 0829

MV Act-U/S.173(1)

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High Courts03 Sept 2026Allowed

Mr. Abdul Samad & Anr. Vs State Of Karnataka

Karnataka High Court · (2026) 09 KAR CK 0813

Cr.P.C-Section 438BNSS, 2023-Section 482BNS, 2023-Sections 115(2), 352, 118(1), 189(2), 191(2), 109, 125(a)

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High Courts03 Sept 2026Allowed

Mr. Suman Babu N Vs The State Of Karnataka

Karnataka High Court · (2026) 09 KAR CK 0815

BNS, 2023-Sections 189(2), 191(2), 191(3), 331, 118(2), 351(2) & 352, 324, 190, 49, 109(1)BNSS Act, 2023-Section 482

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High Courts03 Sept 2026Allowed

The State Of Karnataka Vs Cheranda Mohan

Karnataka High Court · (2026) 09 KAR CK 0670

Code of Criminal Procedure, 1973-Section 378(1), 378(3), 313, 172(2), 235(2), 360, 386, 386(a), 377, 378Indian Penal Code-Section 302, 392Indian Arms Act-Section 3, 25, 27

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High Courts03 Sept 2026Partly Allowed

Vivekananda Vs State Of Karnataka

Karnataka High Court · (2026) 09 KAR CK 0675

Code of Criminal Procedure, 1973-Section 374(2), 313, 428Indian Penal Code, 1860-Sections 302, 498A, 304B, 34, 300, 304, 304 Part IIDowry Prohibition Act, 1961-Sections 3, 4

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High Courts03 Sept 2026Allowed

Shruti @ Amrutha Vs Sharanayya Swamy

Karnataka High Court · (2026) 09 KAR CK 0600

CPC-Section 24Hindu Marriage Act, 1955-Section 13(1)(i-a) (i-b), 9

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High Courts03 Sept 2026Allowed

Smt. Priya Vs Shri Amarish

Karnataka High Court · (2026) 09 KAR CK 0682

Code of Civil Procedure, 1908-Section 24Hindu Marriage Act, 1955-Sections 13 (1) (ia) and 13 (1) (ib)Protection of Women from Domestic Violence Act, 2005

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High Courts03 Sept 2026Allowed

Kaveri Vs Ravikumar @ Mahanthesh

Karnataka High Court · (2026) 09 KAR CK 0601

CPC-Section 24Cr.P.C.-Section 125Hindu Marriage Act, 1955-Section 13(1)(i-a) (i-b)

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High Courts03 Sept 2026Allowed

Smt. Archana Vs Kirankumar

Karnataka High Court · (2026) 09 KAR CK 0598

Code of Civil Procedure, 1908-Section 24Hindu Marriage Act, 1955-Section 9

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