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Karnataka High Court judgments

47,963 judgments · page 197 of 2,399

High Courts02 Feb 2018Allowed

S DEVARAJULU Vs STATE OF KARNATAKA

Karnataka High Court · (2018) 02 KAR CK 0090

Indian Penal Code, 1860, Section 370(2), Section 366(a), Section 370(4) - Buying or disposing of any person as a slave - Kidnapping, abducting or inducing woman to compel
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High Courts02 Feb 2018Allowed

SMT. KAVYASHREE Vs STATE OF KARNATAKA

Karnataka High Court · (2018) 02 KAR CK 0013

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 Courts01 Feb 2018Allowed

NARAYANASWAMY Vs PAVAN KUMAR C N

Karnataka High Court · (2018) 02 KAR CK 0035

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
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High Courts01 Feb 2018Allowed

SRI. L.T. JAYARAMU Vs KUM. VIDYA T

Karnataka High Court · (2018) 02 KAR CK 0028

Code of Criminal Procedure, 1973, Section 397(2) - Calling for records to exercise powers of revisionEvidence Act, 1872, Section 45, Section 73 - Op
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