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Karnataka High Court judgments

47,963 judgments · page 23 of 2,399

High Courts03 Sept 2026Dismissed

D. Venkatesh Vs The Deputy Commissioner & Ors.

Karnataka High Court · (2026) 09 KAR CK 0837

Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954-Section 1, 2, 3, 3(1)(b), 3(1)(c), 3(1)(f), 3(1)(g), 3(1)(h), 3(1)(k), 4, 5, 6, 7, 8, 9, 10, 12, Chapter 2Transfer of Property Act, 1882-Section 43, 73Limitation Act, 1963-Section 27
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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

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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