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Karnataka High Court judgments

47,963 judgments · page 202 of 2,399

High Courts09 Jan 2018

Ummar Farooq Vs State of Karnataka

Karnataka High Court · (2018) 01 KAR CK 0162

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 Courts09 Jan 2018Allowed

ALWYN KIRAN MANTHERO & Ors Vs THE STATE

Karnataka High Court · (2018) 01 KAR CK 0159

Code of Criminal Procedure, 1973, Section 155(2), Section 155(3) - Information as to non-cognizable cases and Investigation of such cases - Information as to non-cognizable cases and Investiga
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High Courts09 Jan 2018Dismissed

Kambanaika Vs Puttalakshmi & Anr

Karnataka High Court · (2018) 01 KAR CK 0157

Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parents
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High Courts08 Jan 2018

SEPCO ELECTRIC POWER Vs STATE BANK OF INDIA

Karnataka High Court · (2018) 01 KAR CK 0155

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtArbitration and Co
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High Courts08 Jan 2018Disposed off

ANNAPURNA Vs MANAGING DIRECTOR

Karnataka High Court · (2018) 01 KAR CK 0153

Constitution of India, Article 226, Article 142 - Power of High Courts to Issue certain writs - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc
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High Courts08 Jan 2018Allowed

TAYAMMA & Ors Vs STATE OF KARNATAKA

Karnataka High Court · (2018) 01 KAR CK 0145

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 149, Section
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