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Karnataka High Court judgments

47,963 judgments · page 193 of 2,399

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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High Courts15 Feb 2018Allowed

Sri M Muniyallappa Vs State of Karnataka

Karnataka High Court · (2018) 02 KAR CK 0058

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 Courts15 Feb 2018Allowed

Sri P Harish Vs The State of Karnataka

Karnataka High Court · (2018) 02 KAR CK 0057

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 Courts14 Feb 2018Allowed

C. Nagaraja Vs State of Karnataka

Karnataka High Court · (2018) 02 KAR CK 0048

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section
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High Courts14 Feb 2018Allowed

FAHIMA AKTHAR Vs STATE OF KARNATKA & ANR.

Karnataka High Court · (2018) 02 KAR CK 0046

Indian Penal Code, 1860, Section 34, Section 324, Section 427, Section 504 - Acts done by several persons in furtherance of common intention - Voluntar
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