Constitution of India-Articles 226, 227Karnataka Municipal Corporations (Common Recruitment of Officers and Employees) Rules 2011Karnataka Civic Services (General Recruitment) Rules, 1977-Rules 12, 21

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High Courts06 Aug 2026Disposed Of

Smt. Subhashini Alias Smt. Subhashini Gopal Vs Sri. R. Anil Kumar

Karnataka High Court · (2026) 08 KAR CK 2250

Constitution of India-Article 227Hindu Marriage Act, 1955-Section 13B

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High Courts06 Aug 2026Disposed Of

Sri K M Manjunath Vs Bangalore Development Authority & Ors.

Karnataka High Court · (2026) 08 KAR CK 2249

Constitution of India-Articles 226 and 227Bangalore Development Authority (Allotment of Sites) Rules, 1984-Rule 14(3)(b)

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High Courts06 Aug 2026Dismissed

Sri. K.M. Manjunath Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 08 KAR CK 2210

Karnataka High Court Act, 1961-Section 4

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High Courts06 Aug 2026Disposed Of

Thahsmeen Taj A Vs The Managing Director & Ors.

Karnataka High Court · (2026) 08 KAR CK 2211

Karnataka High Court Act, 1961-Section 4Rights of Persons with Disabilities Act, 2016-Section 20(4)

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High Courts06 Aug 2026Allowed

Abhinandana M.N. Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 08 KAR CK 2212

Karnataka High Court Act, 1961-Section 4

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High Courts06 Aug 2026Disposed Of

Ahuja Palace Flat Owners Association Vs Ahuja Palace Apartment Owners Association

Karnataka High Court · (2026) 08 KAR CK 2213

CPC-Order 41 Rule 27

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High Courts06 Aug 2026Disposed Of

Sri K Nanjegowda & Ors. Vs Smt. K Pushpalatha @ Pushpamma

Karnataka High Court · (2026) 08 KAR CK 2248

Karnataka Civil Courts Act, 1964-Section 19(1)

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High Courts06 Aug 2026Partially allowed

Shashikumar @ A.H Shashikumar Vs Soubhagya Lakshmi K R & Anr.

Karnataka High Court · (2026) 08 KAR CK 2129

MV Act-Section 173(1)

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High Courts06 Aug 2026Allowed

Jindal Thermal Power Company Limited Vs Dy. Commissioner Of Income Tax

Karnataka High Court · (2026) 08 KAR CK 2133

Income Tax Act, 1961-Section 260A, 201(1), 154, 195, 271C, 9(1)(vii), 200, 201, 9, 9(1)(vii)(c), 9(2), 4, 5, 5(2), 9(1), 6(6), 194LB, 194LC, 194LD, 9(1)(ii), 43-B(d), 90(2)Finance Act, 2007Constitution of India-Article 314, 226

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High Courts06 Aug 2026Dismissed

Sri Mahesh Shekar Das Vs Mr Marudhara Nidhi Limited

Karnataka High Court · (2026) 08 KAR CK 2143

BNSS-Section 438, 442Cr.P.C.-Section 313

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High Courts06 Aug 2026Allowed

The Intelligence Officer Vs Mr Karl D Cunha & Anr.

Karnataka High Court · (2026) 08 KAR CK 2146

BNSS-Section 438, 442, 223NDPS Act-Section 8(c), 20(b), 22, 25, 27, 28, 29, 32B(d), 36A(1)(d)Cr.P.C.-Section 200, 244, 245, 200 to 204, 246

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High Courts06 Aug 2026Allowed

Smt. Marina Fernandis Vs State Of Karnataka

Karnataka High Court · (2026) 08 KAR CK 2154

Code of Criminal Procedure-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 79, 3(5), 318 (4)

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High Courts06 Aug 2026Dismissed

Salma Babu Vs Suban Khan

Karnataka High Court · (2026) 08 KAR CK 2116

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 447Negotiable Instruments Act, 1881-Section 138Indian Penal Code-Section 506 read with 34, 506, 504, 149, 420, 465, 471, 415 and 468

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High Courts06 Aug 2026Partially allowed

Ravindra Singh Vs State By Varthur Police Station

Karnataka High Court · (2026) 08 KAR CK 2119

Code of Criminal Procedure, 1973-Section 439(1)(b)BNSS, 2023-Section 483(1)(b)BNS, 2023-Section 103

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High Courts06 Aug 2026Allowed

Sri Ramesha B Vs State Of Karnataka

Karnataka High Court · (2026) 08 KAR CK 2123

BNS, 2023-Sections 61(2), 204, 316(5), 318(3), 335, 336(3), 340(2), 341, 190BNSS, 2023-Section 483Cr.PC-Section 439

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