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High Courts05 Aug 2026Allowed

C.P.Victor Vs State Of Karnataka & Anr.

Karnataka High Court · (2026) 08 KAR CK 2144

Code of Criminal Procedure, 1973-Section 482, 200, 156(1), 155(2)Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 351(2), 352, 3(5)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(r), 3(1)(s), 3(2)(v), 3(1)(xi)
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High Courts05 Aug 2026Allowed

Mr. Abdul Majid Vs The Assistant Commissioner Of Commercial Taxes (Enf)-04

Karnataka High Court · (2026) 08 KAR CK 2112

Central Goods & Sales Tax Act, 2017-Section 70, 132, 69, 132(1), 132(1)(a), 132(1)(b), 132(1)(c), 132(1)(d), 132(1)(e), 132(1)(f), 132(1)(g), 132(1)(h), 132(1)(i), 132(1)(k), 132(1)(l), 132(1)(iv), 132(2), 132(3), 132(4), 132(5), 132(6), 69(1), 69(2), 69(3), 162(1), 74, 138, 132(b), 132(c), 135BNSS, 2023-Section 482CGST Act and KGST Act of 2017-Section 132(1)
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