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12,28,363 judgments in All Courts · page 47 of 61,419

High Courts30 Oct 2026Dismissed

K.V. Raghavendra Vs Union Of India & Anr.

Karnataka High Court · (2026) 10 KAR CK 4605

Indian Penal Code-Sections 143, 145, 147, 448 and 353 read with Section 149; Section 285; Sections 384 and 465Cr.P.C.-Section 482; Section 468; Section 473; Chapter XXXVIRailways Act, 1989-Section 146; Section 174; Section 179(2)
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High Courts30 Oct 2026Dismissed

Iram Pathan & Ors. Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 10 KAR CK 4603

Information Technology Act, 2000-Sections 66C, 66D, 67IPC-Sections 384, 419, 420, 506, 507, 149, 354D, 509, 417, 494, 495Criminal Procedure Code-Section 2(j), 154, 156, 157, 162, 174 to 184, 186, 218 to 223, 482, 531, Chapter XIII
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High Courts30 Oct 2026Dismissed

K. V. N. Govindaraju Vs Central Bureau Of Investigation

Karnataka High Court · (2026) 10 KAR CK 4599

Indian Penal Code, 1860-Sections 120-B, 379, 411, 419, 420, 427, 447, 465, 467, 468, 471, 477-AKarnataka Forest Act, 1963-Section 24Code of Criminal Procedure, 1973-Section 482, 204, 190(1)(b), 467, 468, 469, 470, 471, 472, 473
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High Courts30 Oct 2026Dismissed

Rangegowda Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 10 KAR CK 4650

Code of Criminal Procedure, 1973-Section 482, 164, 173, 468IPC-Sections 167, 192, 197, 198, 200, 120B, 37, 195, 468Prevention of Corruption Act-Section 13(1)(d)
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High Courts30 Oct 2026Dismissed

Sri. Sanjay Varma Vs State Of Karnataka

Karnataka High Court · (2026) 10 KAR CK 4653

Factories Act, 1948-Section 92, 38(1), 107, 7A(1), 7A(2)(a) to (c), 7A(2)(c), 7(A), 38, 2(l), 2(n), 104A, 106Karnataka Factories Rules, 1969-Rule 84Cr.P.C.-Section 482, 197
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High Courts30 Oct 2026Allowed

Vijay Vs The State Of Maharashtra

Bombay High Court · (2026) 10 BOM CK 4585

Protection of Children from Sexual Offences Act (POCSO) Act, 2012-Section 4 read with 3(a), 6 read with 5(j)(ii)Indian Penal Code (IPC)-Sections 376, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(V)
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