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Karnataka High Court judgments

47,963 judgments · page 64 of 2,399

High Courts17 Jun 2025Allowed

Bhargav S., & Ors Vs State Of Karnataka & Ors.

Karnataka High Court · (2025) 06 KAR CK 0214

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r), 3(1)(s), 3(1)(w), 3(2)(va), 14A(2)Bharatiya Nyaya Sanhita, 2003 - Section 3(5), 75, 115(2), 118(1), 329(3), 351(2), 352
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High Courts13 Jun 2025Allowed

Javaregowda Vs Mahadeva & Ors.

Karnataka High Court · (2025) 06 KAR CK 0204

Bharatiya Nyaya Sanhita, 2003 - Section 3(5), 80, 86, 103(1)Dowry Prohibition Act, 1961 - Section 3, 4Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
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High Courts13 Jun 2025Allowed

N.S. Vishwanath Vs Sathyavijaya R

Karnataka High Court · (2025) 06 KAR CK 0203

Bharatiya Nyaya Sanhita, 2003 - Section 64(2), 87, 137(2)Protection Of Child From Sexual Offences Act, 2012 - Section 4, 6, 10Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183, 483
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High Courts13 Jun 2025Allowed/ Dismissed

K.N. Moidu Vs P. Kunhikrishnan & Ors.

Karnataka High Court · (2025) 06 KAR CK 0201

Bharatiya Nyaya Sanhita, 2003 - Section 3(5), 61(2), 306, 316(4), 316(5), 318(4)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
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High Courts13 Jun 2025Allowed

Ravi Kumar Vs Gangambike

Karnataka High Court · (2025) 06 KAR CK 0200

Indian Penal Code, 1860 - Section 302Code Of Criminal Procedure, 1973 - Section 439
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High Courts10 Jun 2025Allowed

Taha Husain Vs State Of Karnataka & Ors.

Karnataka High Court · (2025) 06 KAR CK 0196

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(2)(va), 14A(2)Bharatiya Nyaya Sanhita, 2003 - Section 109, 111(2), 127(2), 133, 137(2), 190, 310(2)Arms Act, 1959 - Section 7, 27
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High Courts06 Jun 2025Disposed Of

Parasappa Vs State Of Karnataka

Karnataka High Court · (2025) 06 KAR CK 0191

Karnataka Co-Operative Societies Act, 1959 - Section 71(1)(A), 105Constitution Of India, 1949 - Article 226, 227
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