Constitution of India-Articles 226 and 227, 21, 14 and 19, 11, 142, 226, 227Consumer Protection Act, 2019-Sections 71 and 72, 72, 71, 72(1), 72(2), 72(3)Code of Civil Procedure, 1908-Order XXI Rule 11, Section 51, 21 Rule 37, 21 read with Rule 32, XXI, XXI Rule 32

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High Courts01 Sept 2026Disposed Of

Sri. Gopala Reddy. K & Anr. Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 0873

Constitution of India-Articles 226 and 227Bharatiya Nyaya Sanhita, 2023-Sections 318(1), 318(4), 227, 228, 233, 236, 237, 246, 351(1) and 352

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High Courts01 Sept 2026Disposed Of

Sri. Rajendra K Vs Bar Council Of India & Anr.

Karnataka High Court · (2026) 09 KAR CK 0872

Advocate Act, 1961

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High Courts01 Sept 2026Allowed

M/s Yankee Constructions LLP Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 0871

Constitution of India-Articles 226 and 227LLP Act, 2008

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High Courts01 Sept 2026Dismissed

Mr. N.Yogananda Vs M/s. The Bangalore City Co-Operative Bank Limited

Karnataka High Court · (2026) 09 KAR CK 0870

Constitution of India-Articles 226, 227SARFAESI Act-Section 13(4), 13(2)SARFAESI Rules-Rule 8(1)

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High Courts01 Sept 2026Dismissed

M/s. MNC Motors Vs DCB Bank Limited & Anr.

Karnataka High Court · (2026) 09 KAR CK 0869

Constitution of India-Articles 226, 227SARFAESI Act-Section 14DRT

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High Courts01 Sept 2026Allowed

Sri S Ningaiah Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 0868

Constitution of India-Articles 226 and 227

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High Courts01 Sept 2026Dismissed

M/s National Insurance Co Ltd & Anr. Vs Mr Padmanabha Shetty G & Ors.

Karnataka High Court · (2026) 09 KAR CK 0867

Constitution of India-Articles 226 and 227, 226/227Legal Services Authorities Act, 1987-Section 22-C, 22-C(1) to (8), 22-C(4), 22-C(5), 22-C(6), 22-C(8)Code of Civil Procedure-Section 152

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High Courts01 Sept 2026Allowed

M/s. Shantha Industrial Enterprises Vs Bangalore Development Authority & Ors.

Karnataka High Court · (2026) 09 KAR CK 0866

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High Courts01 Sept 2026Allowed

Sri S M Ravi Kumar Vs The Commissioner Bengaluru Water Supply And Sewerage Board & Ors.

Karnataka High Court · (2026) 09 KAR CK 0896

Constitution of India-Articles 226 and 227, 21

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High Courts01 Sept 2026Allowed

The Management Of M/s. Buildmet Fibres Pvt. Ltd. Vs Mr. Yellappa

Karnataka High Court · (2026) 09 KAR CK 0895

Constitution of India-Articles 226 and 227

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High Courts01 Sept 2026Dismissed

Sri. B. Bylappa & Ors. Vs [Not Printed]

Karnataka High Court · (2026) 09 KAR CK 0894

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High Courts01 Sept 2026Dismissed

National Insurance Co Ltd & Anr. Vs Mr Padmanabha Shetty G & Anr.

Karnataka High Court · (2026) 09 KAR CK 0893

Constitution of India-Articles 226 and 227

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High Courts01 Sept 2026Allowed

K S Nagaraju Vs State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 0892

Constitution of India-Articles 226 AND 227

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High Courts01 Sept 2026Disposed Of

Sri Hanumantharayappa .S Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 09 KAR CK 0891

Constitution of India-Articles 226 and 227Karnataka Minor Mineral Concession Rules, 1994-Rule 44A

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High Courts01 Sept 2026Dismissed

M/s. Shivalika Leasing Finance Ltd Vs M/s. Perk Inn International Ltd & Ors.

Karnataka High Court · (2026) 09 KAR CK 0890

Constitution of India-Article 227C.P.C.-Section 151Karnataka Stamp Act-Sections 33 and 34

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High Courts01 Sept 2026Dismissed

M/s. Shivalika Leasing Finance Ltd Vs M/s. Perk Inn International Ltd & Ors.

Karnataka High Court · (2026) 09 KAR CK 0889

Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151Karnataka Stamp Act, 1957-Sections 33, 34, 35, 36, 37, Chapter IV, 39, 39(1)(b), 58, Article 34-A

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