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Karnataka High Court judgments, 2018

519 judgments · page 25 of 26

High Courts03 Jan 2018

RUPAI KUMAR DAS Vs STATE OF KARNATAKA

Karnataka High Court · (2018) 01 KAR CK 0114

Code of Criminal Procedure, 1973, Section 439, Section 154(1) - Special powers of High Court or Court of Session regarding bail - Information in cognizable casesNarcotic D
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High Courts03 Jan 2018

Abdul Suhham @ Numan Vs The State

Karnataka High Court · (2018) 01 KAR CK 0112

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 Courts02 Jan 2018

Mahaboobi & Ors. Vs State of Karnataka

Karnataka High Court · (2018) 01 KAR CK 0108

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 302, Section
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High Courts02 Jan 2018

Khairul Islam Vs State

Karnataka High Court · (2018) 01 KAR CK 0106

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 Courts02 Jan 2018

Babu & Ors. Vs The State of Karnataka

Karnataka High Court · (2018) 01 KAR CK 0096

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302 - Punishment for mu
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High Courts02 Jan 2018

Madhukara, Vs The State

Karnataka High Court · (2018) 01 KAR CK 0083

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
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High Courts02 Jan 2018

Ajay Jain Vs State

Karnataka High Court · (2018) 01 KAR CK 0082

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 Courts02 Jan 2018

RANJITH KUMAR Vs THE STATE OF KARNATAKA

Karnataka High Court · (2018) 01 KAR CK 0081

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 379 - Punishment for theft
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High Courts02 Jan 2018

Noor Sharieff Vs State

Karnataka High Court · (2018) 01 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 120B,
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High Courts02 Jan 2018

Prema Vs State of Karnataka

Karnataka High Court · (2018) 01 KAR CK 0078

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 Courts02 Jan 2018

Subhash @ Ravi Vs State of Karnataka

Karnataka High Court · (2018) 01 KAR CK 0077

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 395, S
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High Courts02 Jan 2018Dismissed

SMT. RANI Vs VINOD KUMAR & ORS.

Karnataka High Court · (2018) 01 KAR CK 0075

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 23Rule 1,
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