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Karnataka High Court judgments

47,963 judgments · page 34 of 2,399

High Courts13 Aug 2026Allowed

Mohammad Jamaluddin @ Jamal Vs The State Of Karnataka

Karnataka High Court · (2026) 08 KAR CK 2074

BNS, 2023-Sections 303(2), 111(2)(b), 111Karnataka Prevention of Cow Slaughter and Cattle Prevention Act, 2020-Sections 4, 5, 12Prevention of Cruelty to Animals Act, 1960-Sections 11(A), 11(D)
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High Courts13 Aug 2026Allowed

Shivunayaka @ Shiva Vs State Of Karnataka

Karnataka High Court · (2026) 08 KAR CK 2073

Code of Criminal Procedure, 1973-Section 439BNSS, 2023-Section 483BNS, 2023-Section 105, 238(b), 240, 351(2), 352 read with Section 3(5), 103(1), 238(a), 239, 3(5), 103
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High Courts07 Aug 2026Allowed

Sri. Horakerappa Vs Sri. Thimmappa & Ors.

Karnataka High Court · (2026) 08 KAR CK 2228

Limitation Act-Article 113, 58, Section 22, 65Limitation Act, 1963-Part-III, Article 58, 113Code of Civil Procedure-Order XLI Rule 27, Section 151, XLI Rule 31
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High Courts07 Aug 2026Disposed Of

Abhishek Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 08 KAR CK 2225

Constitution of India-Articles 226 and 227Karnataka Minor Mineral Concession Rules, 1994-Rule 8A(4)Wildlife (Protection) Act-Sections 5-B and 5-C(2)
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High Courts07 Aug 2026Disposed Of

Abhishek Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 08 KAR CK 2223

Constitution of India-Articles 226 and 227Karnataka Minor Mineral Concession Rules, 1994-Rule 8A(4)Wildlife (Protection) Act-Sections 5-B and 5-C(2)
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High Courts07 Aug 2026Dismissed

Smt. Saraswathi Vs Sri. Jayappa M.N.

Karnataka High Court · (2026) 08 KAR CK 2149

Code of Criminal Procedure, 1973-Section 397, 401, 200, 391Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Negotiable Instruments Act, 1881-Section 138
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