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Karnataka High Court judgments

47,963 judgments · page 49 of 2,399

High Courts10 Feb 2026Partly Allowed

Nanjunda Vs State Of Karnataka

Karnataka High Court · (2026) 02 KAR CK 0445

Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 47, 483Bharatiya Nyaya Samhita, 2023 - Section 3(5), 103(1), 115(2), 118(1), 351(2), 351(3)Code Of Criminal Procedure, 1973 - Section 50
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High Courts06 Feb 2026Dismissed

Naveen Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 02 KAR CK 0322

Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 183, 483Indian Penal Code, 1860 - Section 376(2)(n), 506Protection Of Children Sexual Offences Act, 2012 - Section 5(n), 5(l), 6
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High Courts06 Feb 2026Allowed

Dinesha S.M. & Ors Vs State Of Karnataka

Karnataka High Court · (2026) 02 KAR CK 0321

Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Samhita, 2023 - Section 3(5), 54, 126(2), 316(2), 318(4), 351(2), 352
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High Courts06 Feb 2026Allowed

Chidananda M Vs State Of Karnataka

Karnataka High Court · (2026) 02 KAR CK 0320

Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Samhita, 2023 - Section 316(4), 318(3), 318(4)
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High Courts06 Feb 2026Allowed

Ayyanar Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 02 KAR CK 0318

Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 366, 376Protection Of Children Sexual Offences Act, 2012 - Section 366, 376
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High Courts04 Feb 2026Dismissed

Nawaz Pasha @ LX S/O Amanulla Vs State Of Karnataka

Karnataka High Court · (2026) 02 KAR CK 0197

Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 22(b), 22(b)(C)(a)Bharatiya Nyaya Samhita, 2023 - Section 105(1), 109(1), 351, 352
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