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Karnataka High Court judgments, 2018

519 judgments · page 24 of 26

High Courts05 Jan 2018

Kamal R Vs The State

Karnataka High Court · (2018) 01 KAR CK 0138

Code of Criminal Procedure, 1973, Section 439, Section 174(C) - Special powers of High Court or Court of Session regarding bail - Police to enquire and report on suicide, etc
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High Courts05 Jan 2018

Abdul Rehaman & Anr Vs State of Karnataka

Karnataka High Court · (2018) 01 KAR CK 0136

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 Courts05 Jan 2018

BHARATHI & Ors Vs SRI.JAYENDRA C

Karnataka High Court · (2018) 01 KAR CK 0134

Code of Civil Procedure, 1908, Section 151, Order 47Rule 1, Order 7Rule 14 - Saving of Inherent powers of CourtKarnataka Stamp A
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High Courts05 Jan 2018Allowed

SRI.SHABBEER AHMED Vs STATE OF KARNATAKA

Karnataka High Court · (2018) 01 KAR CK 0131

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestPrevention of Corruption Act, 1988, Section 7, S
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High Courts05 Jan 2018Allowed

Rama Shetty Vs State of Karnataka

Karnataka High Court · (2018) 01 KAR CK 0130

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 324, Section
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High Courts05 Jan 2018Allowed

RAGHU & Anr Vs THE STATE OF KARNATAKA

Karnataka High Court · (2018) 01 KAR CK 0129

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 Courts03 Jan 2018

IMRAN Vs STATE OF KARNATAKA

Karnataka High Court · (2018) 01 KAR CK 0123

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 Courts03 Jan 2018

MR.VINAYKUMAR SHETTY Vs STATE

Karnataka High Court · (2018) 01 KAR CK 0121

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 307 - Attempt to murder
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