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12,28,363 judgments in All Courts · page 22 of 61,419

High Courts04 Nov 2026Dismissed

Amazon Seller Services Private Limited Vs State Of Karnatka & Anr.

Karnataka High Court · (2026) 11 KAR CK 0236

Copyright Act, 1957-Sections 51, 51(1)(b), 51(b)(i), 51(b)(ii), 51(b)(iii), 51(b)(iv), 53A, 63Information Technology Act, 2000-Sections 2(1)(w), 79, 79(2), 79(3)Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
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High Courts04 Nov 2026Disposed Of

Dr. Anwesha Panda Vs State Of Odisha & Ors.

Orissa High Court · (2026) 11 OHC CK 0260

Constitution of India-Article 226, 227CRMI Regulations, 2021-Regulation 5(1)(b), Para 2(a) of Schedule-IINational Medical Commission (Foreign Medical Graduate Licentiate) Regulations, 2021-Regulation 5(1)(b)
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High Courts04 Nov 2026

Puppys Tours And Travels LLP Vs Union Of India & Anr.

Karnataka High Court · (2026) 11 KAR CK 0259

Prevention of Money Laundering Act, 2002-Sections 2(1)(u), 3, 4, 5, 5(1), 5(2), 5(3), 5(4), 5(5), 6, 8, 8(1), 8(2), 8(3), 8(4), 8(5), 8(6), 8(7), 8(8), 13(2), 17, 17(1-A), 17(4), 18, 18(10), 26, 26(1), 26(2), 26(3), 26(4), 26(6), 42, 58B and 60(2A)Indian Penal Code, 1860-Sections 420, 506 and 34Information Technology Act, 2000-Section 66
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High Courts04 Nov 2026Dismissed

R.Krishna Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 11 KAR CK 0258

Indian Penal Code, 1860-Sections 403, 406, 409, 120(B), 34, 147, 148, 149, 329, 386, 467, 468, 471Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004-Section 9Code of Criminal Procedure-Section 482
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