BNSS, 2023-Section 194(3)(iv), 194(2)(iv), 103(1), 238 read with Section 303(5), 482, 483, 61(2) read with Section 3(5)BNS-Section 61(2), 103(1), 238 read with Section 3(5), 480Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015-Section 14(A)(2), 3(2)(v)

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High Courts17 Sept 2026

Namma Whitefield RWA Federation Trust Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 2404

Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954-Section 9Karnataka High Court Act-Section 4Constitution of India-Article 226

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High Courts17 Sept 2026

Sri. Nagappa S/O Mahadev Chalwadi & Anr. Vs The State Of Karnataka

Karnataka High Court · (2026) 09 KAR CK 2402

Code of Criminal Procedure, 1973-Section 227, 397, 401Indian Penal Code, 1860-Section 302, 201, 109, 34

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High Courts17 Sept 2026

Shrishailappa Tammannappa Maigur Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 2433

Constitution of India-Articles 226 and 227

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High Courts17 Sept 2026Allowed

Shri. Rajakumar S/O Balachandra Hunashikatti Vs Shri Guru Kadasiddeshwar Souhard Credit Co-Operative Ltd.

Karnataka High Court · (2026) 09 KAR CK 2432

Criminal Procedure Code, 1973-Section 397, 401, 200, 313Negotiable Instruments Act, 1881-Section 138, 118, 139

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High Courts17 Sept 2026

Smt. Leena Abraham & Anr. Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 2430

Constitution of India-Article 226, 227

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High Courts17 Sept 2026Dismissed

Raghvendra S/o Irappa Badiger Vs The State Of Karnataka

Karnataka High Court · (2026) 09 KAR CK 2429

Code of Criminal Procedure, 1973-Section 374(2), 313, 357, 428Indian Penal Code-Section 498-A, 504, 506, 307, 109, 107, 34, 149

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High Courts08 Sept 2026Allowed

Manjunath Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 09 KAR CK 1356

Bharatiya Nagarik Suraksha Sanhita 2023-Section 483POSCO ActSC & ST(POA) Act

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High Courts08 Sept 2026Allowed

Veerangouda & Anr. Vs The State Of Karnataka

Karnataka High Court · (2026) 09 KAR CK 1354

B.N.S.S, 2023-Section 482Bharatiya Nyaya Sanhita-Sections 115(2), 351, 352, 76 and 85, 76

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High Courts08 Sept 2026Allowed

Zeeshan @ Jeeshan Vs State By Sligrama Police

Karnataka High Court · (2026) 09 KAR CK 1351

BNS, 2023-Sections 126(2), 352, 351(2), 351(3), 109(1) and 3(5)BNSS, 2023-Section 482

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High Courts08 Sept 2026Dismissed

Honnappa Vs The State By Women Police Station, Raichur

Karnataka High Court · (2026) 09 KAR CK 1340

Cr.P.C.-Section 374(2), 207, 209, 313BNS, 2023-415(2)BNSS-415

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High Courts08 Sept 2026

Mallappa @ Mallanna Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 09 KAR CK 1337

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A(2), 3(1)(r), 3(1)(x), 3(1)(w) and 3(2)(v), 18Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 74, 352, 351(2)IPC

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High Courts08 Sept 2026Disposed Of

Smt. Kashavva Jolad & Ors. Vs Smt Nirmal & Ors.

Karnataka High Court · (2026) 09 KAR CK 1331

Registration Act, 1908-Section 47Contempt of Courts Act, 1971-Section 11, 12Constitution of India-Article 215

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High Courts07 Sept 2026Allowed

Mohmadrafiq Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 1355

Code of Criminal Procedure, 1973-Section 439, 164Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 329(4), 3(5), 483

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High Courts07 Sept 2026Allowed

Pradeep Vs The State Of Karnataka

Karnataka High Court · (2026) 09 KAR CK 1353

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS 2023-Section 310(2), 61(2), 49, 238

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