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Karnataka High Court judgments

47,963 judgments · page 60 of 2,399

High Courts30 Jul 2025Allowed

Suresh G P Vs Union Of India & Ors.

Karnataka High Court · (2025) 07 KAR CK 0520

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 14A(2)Bharatiya Nyaya Sanhita, 2003 - Section 190, 329(3), 351(3), 352Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 - Section 3(1)(r), 3(1)(s), 3(2)(va)
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High Courts25 Jul 2025Dismissed

Benita Maria Eapen Vs Biju Varghese

Karnataka High Court · (2025) 07 KAR CK 0513

Indian Penal Code, 1860 - Section 34, 307, 323, 341, 504, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 - Section 3(1)(r), 3(1)(s)
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High Courts25 Jul 2025Disposed Of

Monisha S. Vs Harsh Pratap & Ors.

Karnataka High Court · (2025) 07 KAR CK 0511

Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 17
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High Courts18 Jul 2025Dismissed

Lingappa Reddy @ Ningappa Vs State Of Karnataka

Karnataka High Court · (2025) 07 KAR CK 0506

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(C), 22(A), 22(b), 22(c), 25, 27, 27(B)Foreigners Act, 1946 - Section 14Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
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High Courts18 Jul 2025Partly Allowed

Syed Salman Vs State Of Karnataka & Ors.

Karnataka High Court · (2025) 07 KAR CK 0505

Bharatiya Nyaya Sanhita, 2003 - Section 190, 316(2), 318(4), 351(2), 352Karnataka Protection Of Interest Of Depositors In Financial Establishments Act, 2004 - Section 9Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 35(4), 35(5), 35(6)
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