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Karnataka High Court judgments, 2017

1,612 judgments · page 62 of 81

High Courts02 Feb 2017Allowed

Tuggeppa Hanumantappa Desai Vs Lalitha Tammannavar

Karnataka High Court · (2017) 3 KantLJ 348

Criminal Procedure Code, 1973 (CrPC) - Section 204, Section 482Penal Code, 1860 (IPC) - Section 143, Section 147, Section 148, Section 149, Section 323, Section 324, Section 417, Section 420, Section 506
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High Courts02 Feb 2017Dismissed

Mallikarjuna Vs State of Karnataka

Karnataka High Court · (2017) 3 KantLJ 275

Criminal Procedure Code, 1973 (CrPC) - Section 195, Section 204, Section 482Penal Code, 1860 (IPC) - Section 143, Section 147, Section 149, Section 188, Section 188, Section 504
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High Courts01 Feb 2017

Smt Deeparani Vs A Rupesh Kumar

Karnataka High Court · (2017) 02 KAR CK 0122

Code of Criminal Procedure, 1973, Section 401, Section 313 - High Courts powers of revision - Power to examine the accusedNegotiable Instruments Act, 1881,
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High Courts01 Feb 2017Dismissed

CHANDRA MOHAN K. N. Vs MR. MARPINEEDI SUJEET KUMAR

Karnataka High Court · (2017) 02 KAR CK 0114

Code of Criminal Procedure, 1973, Section 482, Section 389(1) - Saving of inherent powers of High Court - Suspension of sentence pending the appeal; release of appellant on bail
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High Courts01 Feb 2017

State of Karnataka Vs Veeresh

Karnataka High Court · (2017) 02 KAR CK 0110

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376 - Punishment for rape
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