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Karnataka High Court judgments, 2017

1,612 judgments · page 12 of 81

High Courts10 Aug 2017Allowed

The State of Karnataka Vs Sri Vajrappa

Karnataka High Court · (2017) 08 KAR CK 0015

Code of Criminal Procedure, 1973, Section 313, Section 279, Section 207 - Power to examine the accused - Interpretation of evidence to accused or his pleader - Supply to t
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High Courts10 Aug 2017Allowed

YALLAPPA SHIVAPPA SAJALI Vs ASHOK BALLAPPA NAIK

Karnataka High Court · (2017) 08 KAR CK 0014

Indian Penal Code, 1860, Section 279, Section 338 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of othersMoto
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High Courts08 Aug 2017

The State by Vs Mallikarjun Reddy

Karnataka High Court · (2017) 08 KAR CK 0013

Code of Criminal Procedure, 1973, Section 313, Section 207, Section 357(4), Section 357(1)(c) - Power to examine the accused - Supply to the accused o
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High Courts07 Aug 2017

Nagraj Vs State of Karnataka

Karnataka High Court · (2017) 08 KAR CK 0011

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec
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High Courts03 Aug 2017Dismissed

KASTURI W/O SUBHAS METI Vs SUBHAS

Karnataka High Court · (2017) 08 KAR CK 0002

Constitution of India, Article 14, Article 21, Article 141, Article 15 - Appointment of Commission to inquire into and report on the administration of au
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High Courts03 Aug 2017Allowed

Dayanand S/o Kariyeppa Vs The State

Karnataka High Court · (2017) 08 KAR CK 0001

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 375,
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High Courts02 Aug 2017Allowed

Emeka Obinna Clinot Vs The State

Karnataka High Court · (2017) 08 KAR CK 0007

Foreigners Act, 1946, Section 14 - Penalty for contravention of provisions of the Act, etcNarcotic Drugs and Psychotropic Substances Act, 1985, Section 21(b) (c) - Punis
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High Courts02 Aug 2017Disposed

Sharanu & Ors Vs Sunita

Karnataka High Court · (2017) 08 KAR CK 0005

Code of Criminal Procedure, 1973, Section 407 - Power of High Court to transfer cases and appealsIndian Penal Code, 1860, Section 504, Section 498-A
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