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Karnataka High Court judgments, 2018

519 judgments · page 13 of 26

High Courts17 Feb 2018Dismissed

THE STATE BY ASSISTANT Vs SMT LALITHA & ANR

Karnataka High Court · (2018) 02 KAR CK 0081

Indian Penal Code, 1860, Section 34, Section 447, Section 506 -Scheduled Castes and Scheduled Tribes(Prevention of Atrocities) Act, 1989, Section 3(1) (x)
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High Courts17 Feb 2018Dismissed

SRI RAKESH H @ RAKI Vs STATE

Karnataka High Court · (2018) 02 KAR CK 0079

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 Courts16 Feb 2018Dismissed

Shantappa & Ors Vs The State of Karnataka

Karnataka High Court · (2018) 02 KAR CK 0074

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Section
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High Courts16 Feb 2018Allowed

Manjunath & ANR Vs State of Karnataka

Karnataka High Court · (2018) 02 KAR CK 0073

Code of Criminal Procedure, 1973, Section 438, Section 439 - Direction for grant of bail to person apprehending arrest - Special powers of High Court or Court of Session regarding bail
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High Courts16 Feb 2018Allowed

Varadaraj R & ORS Vs State of Karnataka

Karnataka High Court · (2018) 02 KAR CK 0072

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section
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High Courts16 Feb 2018Allowed

Manikandan Periyasamy & ANR Vs State

Karnataka High Court · (2018) 02 KAR CK 0071

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 397 - Robbery or dacoit
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High Courts16 Feb 2018

DR.SANJAY Vs DR.V.S.VEERANNA

Karnataka High Court · (2018) 02 KAR CK 0070

Code of Criminal Procedure, 1973, Section 313, Section 357(1)(b) - Power to examine the accused - Order to pay compensationNegotiable Instruments Act, 1881,
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High Courts16 Feb 2018Dismissed

Erappa Vs The State of Karnataka

Karnataka High Court · (2018) 02 KAR CK 0068

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 Courts15 Feb 2018Allowed

Sri R Nagabushana Vs Sri R Nanjundappa

Karnataka High Court · (2018) 02 KAR CK 0062

Negotiable Instruments Act, 1881, Section 138, Section 139 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder
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High Courts15 Feb 2018

Shiva Vs The State of Karnataka

Karnataka High Court · (2018) 02 KAR CK 0061

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 114, S
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High Courts15 Feb 2018Allowed

Sri. Varadaraja @ Kavalagundi Vs The State

Karnataka High Court · (2018) 02 KAR CK 0060

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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