CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 199 of 2,399

High Courts22 Jan 2018Allowed

Bi Bi Jaan & Ors. Vs The State by S.H.O.

Karnataka High Court · (2018) 01 KAR CK 0098

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se
Read judgment
High Courts19 Jan 2018Dismissed

DAVOOD NOUSHAD Vs THE STATE OF KARNATAKA

Karnataka High Court · (2018) 01 KAR CK 0055

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 Courts18 Jan 2018Allowed

BEN OKORO Vs STATE OF KARNATAKA

Karnataka High Court · (2018) 01 KAR CK 0054

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
Read judgment
High Courts16 Jan 2018Allowed

ASHOK Vs STATE OF KARNATAKA

Karnataka High Court · (2018) 01 KAR CK 0044

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 Courts16 Jan 2018Allowed

MAHESHA.V @ MAGGI & ORS Vs STATE OF KARNATAKA

Karnataka High Court · (2018) 01 KAR CK 0042

Code of Criminal Procedure, 1973, Section 439, Section 439 - Special powers of High Court or Court of Session regarding bail - Special powers of High Court or Court of Session regarding bail
Read judgment
High Courts16 Jan 2018Dismissed

R.SRIKANTHA & ORS Vs THE STATE OF KARNATAKA

Karnataka High Court · (2018) 01 KAR CK 0035

Code of Criminal Procedure, 1973, Section 482, Section 239 - Saving of inherent powers of High Court - When accused shall be dischargedIndian Penal Code, 1860,
Read judgment