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Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 666 of 61,517

High Courts02 Sept 2026Dismissed

State Of Karnataka Vs Kari Basappa & Ors.

Karnataka High Court · (2026) 09 KAR CK 1338

Bharatiya Nagarik Suraksha Sanhita-Section 419(1)(b), 419(3)Code of Criminal Procedure, 1973-Section 378(1), 378(3), 207, 313Indian Penal Code-Section 143, 147, 148, 324, 504, 427, 149, 307, 323
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High Courts02 Sept 2026Partly Allowed

Shekarappa & Anr. Vs The State Of Karnataka

Karnataka High Court · (2026) 09 KAR CK 1333

Code of Criminal Procedure, 1973-Section 374(2), 313, 357 (3), 431, 421, 428Indian Penal Code-Section 302, 504, 506(2), 34, 143, 147, 148, 341, 307, 149, 506, 300, 304 Part II, 299, 304, 304 Part IBNSS-415
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High Courts02 Sept 2026Dismissed

Smt. Laxmibai Vs Sri. Uday & Anr.

Karnataka High Court · (2026) 09 KAR CK 1332

Contempt of Courts Act, 1971-Sections 11, 12Karnataka High Court Act, 1961-Section 4Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
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High Courts02 Sept 2026Disposed Of

Shri Suresh Vs Divya Prabhu Grj & Ors.

Karnataka High Court · (2026) 09 KAR CK 1330

Contempt of Courts Act, 1971-Sections 11 and 12Constitution of India-Article 215Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
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High Courts02 Sept 2026Allowed

Sushil Baid And Anr Vs Union Of India And 2 Ors

Gauhati High Court · 2026:GAU-AS:12733

Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 3B, 4, 5, 5-A, 5-B, 5-C, 6, 7, 9Public Premises (Eviction of Unauthorized Occupants) Rules, 1971-Rule 4Constitution of India-Article 227, 300A
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