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Karnataka High Court judgments

47,963 judgments · page 57 of 2,399

High Courts17 Oct 2025Allowed

Vishnu B L Vs State Of Karnataka & Ors

Karnataka High Court · (2025) 10 KAR CK 1183

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 115(2), 352Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 mdash; Section 3(1)(r), 3(1)(s), 3(2)(va)
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High Courts17 Oct 2025Allowed

K.N. Chandrashekara vs State Of Karnataka & Ors

Karnataka High Court · (2025) 10 KAR CK 1181

Scheduled Castes & Scheduled Tribes (Prevention Of Atrocities) Act, 1989 mdash; Section 3(1)(r), 3(1)(s)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 126(2), 351(3), 352, 483Karnataka Money Lenders Act, 1961 - Section 38
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High Courts17 Oct 2025Allowed

Abhi @ Abhishek vs State Of Karnataka & Ors

Karnataka High Court · (2025) 10 KAR CK 1180

Code Of Criminal Procedure, 1973 - Section 439, 439(2)Indian Penal Code, 1860 - Section 149, 375DA, 376(2)(n), 376(3), 450Protection Of Child From Sexual Offences Act, 2012 - Section 4, 5(G), 5(K), 5(L), 6, 10
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High Courts16 Oct 2025Allowed

Bhuvan Gowda H S vs State Of Karnataka

Karnataka High Court · (2025) 10 KAR CK 1174

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Information Technology Act, 2000 - Section 66(c), 67Bharatiya Nyaya Sanhita, 2023 - Section 75(1)(iv), 79, 351(2), 351(3), 352
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