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Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 378 of 61,482

High Courts25 Sept 2026Dismissed

M. Qadir Mohammed Baig Vs The Special Land Acquisition Officer & Ors.

Karnataka High Court · (2026) 09 KAR CK 4977

Constitution of India-Article 227CPC-Order I Rule 10(2), Section 151Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 76

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High Courts25 Sept 2026

Sathish. G & Ors. Vs Smt. Aswathamma & Ors.

Karnataka High Court · (2026) 09 KAR CK 4976

CPC-Section 100, Order XLI Rule 27, XLI Rule 28, XXVI Rule 9

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High Courts25 Sept 2026Dismissed

Sri. Prashanth Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 09 KAR CK 4975

Cr.P.C-Section 482, 2(d), 155(4), 190, 190(1)(a), 198, 198(1)(c), 198-APenal Code, 1860-Chapter XX, Section 114, 417, 494, 495, 493 to 496, 498-A

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High Courts25 Sept 2026Dismissed

Dr. Mahammed Saleem Vs Smt. Arifa Khatoon

Karnataka High Court · (2026) 09 KAR CK 4974

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High Courts25 Sept 2026Dismissed

Sri Sundaresh H S Vs The Deputy Commissioner Cum Appellate Authority & Ors.

Karnataka High Court · (2026) 09 KAR CK 4973

Constitution of India-Articles 226 & 227

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High Courts25 Sept 2026Disposed Of

Parashuram Bagali & Ors. Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 4972

Karnataka Land Revenue Act, 1964-Section 136Constitution of India-Article 227

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High Courts25 Sept 2026Dismissed

State Of Karnataka Vs G.S. Mallaiah & Ors.

Karnataka High Court · (2026) 09 KAR CK 4971

Indian Penal Code-Sections 143, 147, 148, 120-B, 302 read with 149Code of Criminal Procedure-Sections 378(1), 378(3), 313, 161, 27Indian Evidence Act, 1872-Sections 25, 27

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High Courts25 Sept 2026Dismissed

Royal Sundaram Ins. Co. Ltd. Vs Ayesha Misbah & Ors.

Karnataka High Court · (2026) 09 KAR CK 4970

Motor Vehicles Act-Section 173(1), 185IPC-Sections 279, 337, 304-A

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High Courts25 Sept 2026

Sharath @ Mukkali Sharath Kumar & Ors. Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 09 KAR CK 4969

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14(A)(2), 3(1)(r), 3(1)(g), 3(2)(v), 3(1)(s), 18, 18ABharatiya Nyaya Sanhita, 2023-Section 115(2), 329(3), 351(3), 352 read with Section 3(5)Cr.P.C.-Section 438

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High Courts25 Sept 2026Allowed

Sri. Shabaz @ Bond Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 09 KAR CK 4967

Karnataka Police Act, 1963-Section 55Constitution of India-Articles 226, 227

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High Courts25 Sept 2026Partly Allowed

Siddappa Vs M Kumar & Anr.

Karnataka High Court · (2026) 09 KAR CK 4966

MV Act-Section 173(1)

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High Courts25 Sept 2026Partly Allowed

Sri. Udaykiran Vasireddi Vs State Of Karnataka & Anr.

Karnataka High Court · (2026) 09 KAR CK 4965

IPC-Sections 354A(1), 354(1), 498A, 323, 506, 34, 363, 307, 341, 504, 149, 302Protection of Children from Sexual Offences Act-Sections 7, 11, 11(ii), 3, 4Dowry Prohibition Act-Sections 3, 4

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High Courts25 Sept 2026Disposed Of

Smt. Savitri Vs Smt. Shankaramma & Ors.

Karnataka High Court · (2026) 09 KAR CK 4964

Constitution of India-Article 227

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High Courts25 Sept 2026Allowed

M/s. Varsha Cablesl Private Ltd. & Anr. Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 09 KAR CK 4963

IPC-Sections 104, 177, 403, 405, 406, 415, 417, 420, 425, 468, 471Cr.P.C.-Sections 156(3), 200, 239, 397(2), 435, 482Trade Marks Act-Sections 23 to 25

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High Courts25 Sept 2026Dismissed