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12,30,331 judgments in All Courts · page 982 of 61,517

High Courts06 Aug 2026Allowed

Smt. Prathima A N Vs The State Of Karnataka

Karnataka High Court · (2026) 08 KAR CK 2065

BNS, 2023-Sections 103(1), 109(1), 118(1), 118(2), 61(2)(a), 238(a), 238(b), 249(a), 3(5)Indian Arms Act-Section 25(1)(a)Karnataka Control of Organized Crime Act, 2000-Sections 3(1)(i)(ii), 3(2), 3(3), 3(4), 22(3)
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High Courts06 Aug 2026Allowed

Sreerag K.D. & Anr. Vs State By Bellanduru Police & Anr.

Karnataka High Court · (2026) 08 KAR CK 2102

Code of Civil Procedure, 1908-Order 39 Rule 1, Section 151Bharatiya Nyaya Sanhita, 2023-Sections 308(2), 351(1), 351(4), 352, 351(2), 351(3), 46, 62, 61, 248, 318, 125(2), 132, 221, 329(3), 324(4), 296(b), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 528
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High Courts06 Aug 2026Disposed Of

Arava Bhanubee Vs The State Of Andhra Pradesh & Anr.

Andhra Pradesh High Court · (2026) 08 AP CK 2028

Code of Criminal Procedure, 1973-Section 437, 438, 439, 482, 41ABharatiya Nagarik Suraksha Sanhitha, 2023-Section 528, 35(3)Bharatiya Nyaya Sanhitha, 2023-Section 196(1), 336(1), 352, 353(2), 356(2)
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High Courts06 Aug 2026Dismissed

Prafulbhai Jagdishnarayan Agrawal Vs Govindbhai Ambaram Patel & Ors.

Gujarat High Court · (2026) 08 GUJ CK 1839

Code of Civil Procedure, 1908-Order VII Rule 11(a), VII Rule 11(d), Section 96, VII Rule 11, VII Rule 14(1), 7 Rule 14, VII Rule 14, VII Rule 11 (a), VII Rule 11 (d)Bombay Tenancy and Agricultural Lands Act, 1948-Section 43, 17B, 32, 32F, 32-I, 32U, 43-1D, 88E, 32P, 64, 43(1), 43(1A), 43(1AA), 43(1B), 65B, 43(1C), 43(2), 32-R, 32B, 84C, 63, 32I, 32ORegistration Act
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