CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments, 2018

519 judgments · page 26 of 26

High Courts02 Jan 2018Allowed

A.M.Dinesh Vs State of Karnataka

Karnataka High Court · (2018) 01 KAR CK 0073

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 424Prevention Of Corruption Act, 1988 — Section 13(1), 13(d)
Read judgment
High Courts02 Jan 2018

Sathish Kumar @ Sathish Vs State

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

Sri Ramachandra C Vs The State of Karnataka

Karnataka High Court · (2018) 01 KAR CK 0066

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 354 - Assault or crimin
Read judgment
High Courts02 Jan 2018

Sri. Ananda Vs State of Karnataka

Karnataka High Court · (2018) 01 KAR CK 0065

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Section
Read judgment
High Courts02 Jan 2018

Sri Janakappa @ Jagadeesh Vs State

Karnataka High Court · (2018) 01 KAR CK 0063

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20
Read judgment
High Courts02 Jan 2018

SRI. KUMAR Vs STATE OF KARNATAKA

Karnataka High Court · (2018) 01 KAR CK 0059

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 363 - Punishment for ki
Read judgment