CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments, 2017

1,612 judgments · page 5 of 81

High Courts17 Nov 2017Allowed

RAMU & ORS Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 11 KAR CK 0040

Code of Criminal Procedure, 1973, Section 482, Section 155(2), Section 155(1) - Saving of inherent powers of High Court - Information as to non-cognizable cases and Invest
Read judgment
High Courts17 Nov 2017

HRUSHIKESH SAHOO Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 11 KAR CK 0035

Code of Criminal Procedure, 1973, Section 439, Section 164 - Special powers of High Court or Court of Session regarding bail - Recording of confessions and statementsIndia
Read judgment
High Courts17 Nov 2017Allowed

Shankara Vs State by Mandya East Police

Karnataka High Court · (2017) 11 KAR CK 0032

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 114, S
Read judgment
High Courts13 Nov 2017

SRI. VENKATESH Vs PARAMESH

Karnataka High Court · (2017) 11 KAR CK 0025

Indian Penal Code, 1860, Section 420, Section 406, Section 472, Section 120(b) - Cheating and dishonestly inducing delivery of property - Punishment f
Read judgment
High Courts13 Nov 2017

TOUSEEF @ TOUSEEF AHMED Vs STATE OF KARNATAKA

Karnataka High Court · (2017) 11 KAR CK 0022

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se
Read judgment