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12,28,363 judgments in All Courts · page 110 of 61,419

High Courts17 Oct 2026Dismissed

H.M. Khyum Ali Vs State Of Karnataka

Karnataka High Court · (2026) 10 KAR CK 2851

Prevention of Corruption Act, 1988-Section 13(1)(e), 13(2), 19(1), 19Code of Criminal Procedure-Section 482, 227, 91, 197, 190, 204, 202Constitution of India-Article 226, 227
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High Courts17 Oct 2026Allowed

Sri Dhareppa & Ors. Vs The State Of Karnataka

Karnataka High Court · (2026) 10 KAR CK 2849

Bharatiya Nyaya Sanhita, 2023-Sections 189(2), 191(2), 191(3), 74, 76, 115(2), 118(1), 118(2), 109(1), 352, 351(3) and 190BNSS, 2023-Sections 482 and 109(1)Cr.P.C.-Section 438
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High Courts17 Oct 2026

M. Prasanna Kumar Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 10 KAR CK 2843

Indian Penal Code-Sections 419, 420, 120B, 511, 417Advocates Act, 1961-Sections 45, 24, 35, 29, 30, 49, 7, 49(1)(ah), 6(1)(c), 32Code of Criminal Procedure-Sections 482, 156(3), 200, 190
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High Courts17 Oct 2026

Manjula Vs Devaraju & Anr.

Karnataka High Court · (2026) 10 KAR CK 2842

IPC-Sections 417, 376, 506, 375, 90 and 478Cr.P.C.-Section 372, 313, 357A and Section 125
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High Courts17 Oct 2026

Manu Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 10 KAR CK 2879

Protection of Children from Sexual Offences Act, 2012-Sections 8, 12, 15(1)Bharatiya Nyaya Sanhita, 2023-Sections 137(2), 351(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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