CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments, 2013

3,288 judgments · page 71 of 165

High Courts18 Sept 2013

Basavantappa Mallappa Sali Vs State

Karnataka High Court · (2013) 6 KarLJ 501

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
Read judgment
High Courts17 Sept 2013Allowed

Girishchandra Vs State of Karnataka and Another

Karnataka High Court · (2013) 6 KarLJ 254 : (2014) 1 RCR(Criminal) 825

Penal Code, 1860 (IPC) — Section 149, 420, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
Read judgment