Code of Criminal Procedure, 1973-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183Bharatiya Nyaya Sanhita, 2023-Section 351(2), 69, 64(1)(m), 64(2)(m)

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High Courts29 Oct 2026Dismissed

Sharanappa Bheemappa Judi Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 10 KAR CK 4656

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(3)Cr.P.C.-Section 439(2)Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 238, 238(a), 3(5)

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High Courts29 Oct 2026Allowed

Sukesha & Ors. Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 10 KAR CK 4657

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498A, 354, 323, 504, 506, 34Hindu Marriage Act-Section 24

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High Courts29 Oct 2026Dismissed

The State Of Karnataka & Ors. Vs Sri. Venkateshappa

Karnataka High Court · (2026) 10 KAR CK 4658

Karnataka High Court Act, 1961-Section 4Karnataka Land Revenue Rules, 1966-Rule 108-D (6)Limitation Act-Section 5

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High Courts29 Oct 2026

Mr. Vasant Kumar Garela Vs State Of Karnataka

Karnataka High Court · (2026) 10 KAR CK 4659

CrPC-Section 482BNSS, 2023-Section 528Insecticide Act, 1968-Section 29(1)(a), 33

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High Courts29 Oct 2026Dismissed

Vijay Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 10 KAR CK 4660

CrPC-Section 482, 156BNSS, 2023-Section 528IPC-Sections 465, 468, 471, 193, 417, 420, 109 read with Section 34

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High Courts29 Oct 2026Dismissed

T.R. Keshava Murthy Vs The State Of Karnataka & Anr.

Karnataka High Court · (2026) 10 KAR CK 4661

Cr.P.C.-Section 482IPC-Sections 403, 409KCSR-Rules 214(2)(b)(ii)

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High Courts29 Oct 2026

Sri. Yadamani Adinarayana & Ors. Vs Sri. Madanapalli Rasul Bee & Anr.

Karnataka High Court · (2026) 10 KAR CK 4663

MV Act-Section 173(1)

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High Courts29 Oct 2026

Veerabadrappa Vs The State Of Karnataka

Karnataka High Court · (2026) 10 KAR CK 4664

BNSS, 2023-Section 528Karnataka Essential Commodities (Public Distribution System) Public Control Order, 1992-Sections 3 and 7IPC, 1860-Section 420

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High Courts29 Oct 2026Dismissed

Suresh Givwari @ Ghiwari Vs Chief Ministerial Officer

Karnataka High Court · (2026) 10 KAR CK 4665

Cr.P.C.-Section 482, 340BNSS, 2023-Section 528, 265IPC, 1860-Section 197, 198, 199, 200, 203

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High Courts29 Oct 2026Dismissed

Wipro Infrastructure Engineering (A Division Of Wipro Enterprises Limited) Vs Additional Labour Commissioner (Administration) And Appellate Authority Under Industrial Employment (Standing Orders) Act & Anr.

Karnataka High Court · (2026) 10 KAR CK 4666

Companies Act, 1956Industrial Employment (Standing Orders) Act, 1946-Clause 23Karnataka High Court Act, 1961-Section 4

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High Courts29 Oct 2026

Sayyad Babu Sayyad Mehboob & Ors. Vs The State Of Maharashtra

Bombay High Court · (2026) 10 BOM CK 4584

Indian Penal Code-Sections 498-A, 307, 323, 506 and 34

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