Code Of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 120B, 143, 147, 148, 149, 302, 324, 341, 427, 435, 504, 506Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(2)(v)

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High Courts05 Mar 2026Disposed Of

M/S. Dilip Buildcon Limited Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 03 KAR CK 0123

Karnataka Minor Mineral Concession Rules, 1994 - Rule 53

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High Courts05 Mar 2026Dismissed/ Allowed

M/S Vivek Exports Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 03 KAR CK 0080

Karnataka Minor Mineral Concession Rules, 1969 - Rule 3A, 16Karnataka Minor Mineral Concession (KMMC) Rules, 1994 - Rule 8B(2), 11, 11(4), 59Karnataka Minor Mineral Concession (Amendment) Rules, 2016 - Rule 8A, 8A(2), 8B, 8B(1), 8B(2)(a), 8B(2)(b), 8B(2)(c), 8B(2)(d), 8B(2)(e), 9A(2)

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High Courts04 Mar 2026Disposed Of

Malleshappa Vs Panchayat Development Officer Yalachavadi Gram Yalachavadi Panchayat Office, Maralavadi Hobli, Harohalli Taluk Ramanagar-562121, Karnataka

Karnataka High Court · (2026) 03 KAR CK 0079

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High Courts04 Mar 2026Disposed Of

G. Ashoka Reddy Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 03 KAR CK 0077

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High Courts04 Mar 2026Allowed

Alywin Kiran Monthero & Ors Vs State Of Karnataka

Karnataka High Court · (2026) 03 KAR CK 0075

Karnataka Police Act, 1963 - Section 78, 80Code Of Criminal Procedure, 1973 - Section 155(1), 155(2)

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High Courts04 Mar 2026Disposed Of

C.B. Raju Vs M. Pushpa & Ors

Karnataka High Court · (2026) 03 KAR CK 0074

Code Of Criminal Procedure, 1973 - Section 372

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High Courts04 Mar 2026Dismissed

Sudha S. Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 03 KAR CK 0054

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High Courts04 Mar 2026Disposed Of

Bruhath Bengaluru Mahanagara Palike Narasimha Raja Square Bengaluru-560002 Vs Divisional Railway Manager South Western Railway Bengaluru Division Bengaluru-560023 & Ors

Karnataka High Court · (2026) 03 KAR CK 0053

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High Courts03 Mar 2026Disposed Of

Dr Bharathbushan Varadharajulu Mandiri Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 03 KAR CK 0055

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High Courts02 Mar 2026Allowed

Mohan P.M. Vs State By Women Police Station, Tumakuru Taluk, Tumakuru District, Represented By Its State Public Prosecutor, High Court Of Karnataka Bengaluru-560001

Karnataka High Court · (2026) 03 KAR CK 0057

Bharatiya Nyaya Sanhith, 2023 - Section 3(5), 80, 85, 115(2)Dowry Prohibition Act, 1961 - Section 3, 4

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High Courts02 Mar 2026Allowed

Ratnamma @ Rathnamma & Ors Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 03 KAR CK 0056

Bharatiya Nyaya Sanhita 2023 - Section 3(5), 18(5), 85, 103

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High Courts02 Mar 2026Allowed

Abdul Rasheed Vs Um Projects LLP A ,Limited Liability Partnership Incorporated Under The Limited Liability Partnership Act 2008

Karnataka High Court · (2026) 03 KAR CK 0021

Code Of Civil Procedure, 1908 - Order 21 Rule 37(2), Order 21 Rule 41(1), Order 21 Rule 41(1(b)), Order 21 Rule 41(2), Order 21 Rule 41(3)

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High Courts02 Mar 2026Disposed Of

Vishwanath V.M. & Ors State Co-Operative Election Authority, By Its Commissioner, Shanthinagar, BMTC Complex, K.H. Road, Bengaluru - 560027

Karnataka High Court · (2026) 03 KAR CK 0020

Karnataka Co-operative Societies Act, 1959 - Section 28(A)(5)

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High Courts27 Feb 2026Allowed

Geo-Chem Laboratories Pvt. Ltd. Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 02 KAR CK 1494

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 359, 528Indian Penal Code, 1860 - Section 34, 107, 108, 115, 406, 407, 408, 409, 420

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High Courts27 Feb 2026Allowed

Nagaraju & Ors Vs State By Madhugiri P. S Reptd. By State Public Prosecutor, High Court Of Karnataka, High Court Building, Bengaluru-560001

Karnataka High Court · (2026) 02 KAR CK 1437

Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109, 115(2), 118(1), 352

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High Courts27 Feb 2026Dismissed

Ahamed Abdul Cader @ Kaka Vs National Investigation Agency Branch Office, Bengaluru 3rd Floor, Bsnl Exchange 80 Feet Road, Indiranagar Hal 2nd Stage, Bengaluru-560009 & Ors

Karnataka High Court · (2026) 02 KAR CK 1435

Indian Penal Code, 1860 - Section 120B, 124A, 125, 153AUnlawful Activities (Prevention) Act, 1967 - Section 13, 15, 17, 18, 18B, 20, 43DCode Of Criminal Procedure, 1973 - Section 173

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