CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 200 of 2,399

High Courts12 Jan 2018Allowed

Jeeva & Anr. Vs State of Karnataka

Karnataka High Court · (2018) 01 KAR CK 0037

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 307, S
Read judgment
High Courts12 Jan 2018Allowed

KANTHARAJU T.P. Vs THE STATE & ORS.

Karnataka High Court · (2018) 01 KAR CK 0034

Code of Criminal Procedure, 1973, Section 173(8), Section 319, Section 340 - Report of police officer on completion of Investigation - Power to proceed against other perso
Read judgment
High Courts12 Jan 2018Allowed

Srinivasa & Ors Vs State of Karnataka

Karnataka High Court · (2018) 01 KAR CK 0030

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 379 - Punishment for theft
Read judgment
High Courts12 Jan 2018Dismissed

VIJAY @ NAYIPALA Vs THE STATE OF KARNATAKA

Karnataka High Court · (2018) 01 KAR CK 0029

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 397, Se
Read judgment
High Courts12 Jan 2018Allowed

Ashoka C & Ors. Vs The State of Karnataka

Karnataka High Court · (2018) 01 KAR CK 0021

Code of Criminal Procedure, 1973, Section 44 - Arrest by MagistrateIndian Penal Code, 1860, Section 379 - Punishment for theftMines and Minerals (R
Read judgment
High Courts12 Jan 2018Allowed

PRADEEPA M Vs STATE OF KARNATAKA & ANR

Karnataka High Court · (2018) 01 KAR CK 0020

Indian Penal Code, 1860, Section 506, Section 506, Section 498-A, Section 498-A - Punishment for criminal ,intimidation - Punishment for criminal
Read judgment
High Courts12 Jan 2018Dismissed

Nandan Vs State by Nazarbad Police Station

Karnataka High Court · (2018) 01 KAR CK 0019

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 107, Section
Read judgment
High Courts12 Jan 2018Allowed

K. VENKATARAMAN & ORS. Vs NIL

Karnataka High Court · (2018) 01 KAR CK 0015

Code of Civil Procedure, 1908, Section 89 - Settlement of disputes outsides the CourtIndian Penal Code, 1860, Section 34, Section 498A,
Read judgment