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Karnataka High Court judgments

47,963 judgments · page 46 of 2,399

High Courts24 Apr 2026Disposed Of

Kiran Kumar Vs Umashankar & Ors

Karnataka High Court · (2026) 04 KAR CK 1184

Indian Penal Code, 1860 - Section 120B, 387, 408, 420Code Of Criminal Procedure, 1973 - Section 200, 482Protection Of Human Rights Act, 1993 - Section 30
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High Courts24 Apr 2026Dismissed

Mahesh S/O Basavaraj Jamadar Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 04 KAR CK 1177

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 3(2)(v), 14A(2)Bharatiya Nyaya Sanhita, 2023 - Section 55, 61(2), 103, 118(1), 118(2), 189(2), 190, 191(2), 191(3), 324(4), 351(2), 352
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High Courts11 Apr 2026Allowed

Arvind Kumar R Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 04 KAR CK 1164

Indian Penal Code, 1860 - Section 149, 420Bharatiya Nyaya Sanhita, 2023 - Section 316(2), 318(4)Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 482
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High Courts10 Apr 2026Allowed

Parameshwarappa & Ors Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 04 KAR CK 1165

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109, 115(2), 118(1), 351(2), 352Scheduled Castes And Scheduled Tribes [Prevention Of Atrocities] Act, 1989 - Section 3(1)(r), 3(1)(s), 3(2)(va), 18Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482
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