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Karnataka High Court judgments, 2017

1,612 judgments · page 11 of 81

High Courts01 Sept 2017

SRI. A.K.PATHAK & ANR Vs THE STATE & ORS

Karnataka High Court · (2017) 09 KAR CK 0009

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
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High Courts01 Sept 2017Allowed

PRASHANT & ANR Vs THE STATE OF KARNATAKA

Karnataka High Court · (2017) 09 KAR CK 0007

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S
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High Courts01 Sept 2017Dismissed

YALAGURADAPPA & ORS Vs RAMESH & ORS

Karnataka High Court · (2017) 09 KAR CK 0006

Motor Vehicles Act, 1988, Section 149(2)(a)(i)(a), Section 149(2)(a)(i)(a), Section 149(2)(a)(i)(c), Section 149(2)(a)(i)(c) - Duty of insurers to s
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