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Karnataka High Court judgments, 2018

519 judgments · page 16 of 26

High Courts07 Feb 2018

RAMESHA Vs THE STATE OF KARNATAKA

Karnataka High Court · (2018) 02 KAR CK 0116

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
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High Courts06 Feb 2018Allowed

Revanna Vs The State of Karnataka

Karnataka High Court · (2018) 02 KAR CK 0112

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 Courts06 Feb 2018Allowed

Shashi Kumar Vs State of Karnataka

Karnataka High Court · (2018) 02 KAR CK 0110

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se
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High Courts06 Feb 2018Dismissed

M/S. OSWAL BEVERAGES Vs SMT. R. VINUTHA

Karnataka High Court · (2018) 02 KAR CK 0095

Code of Civil Procedure, 1908, Section 151, Section 75 - Saving of Inherent powers of Court - Power of Court to issue commissionsIndustrial Disputes Act, 1947,
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High Courts06 Feb 2018

SRI DEVARAJA & ORS Vs STATE

Karnataka High Court · (2018) 02 KAR CK 0093

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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