Karnataka State Financial Corporation Vs M/S. Pavithra Industries, Sy.No.184/2, K.No.152, Nannivala Village, A.G.Road, Challakere Taluk, Chitradurga District � 577522, Rep: By Its Partners & Others
.... whether ad valorem court-fee was payable on an application under Sec. 31 of the Act as if it was a suit, the court has decided the said question after determining the true nature of a proceeding instituted under Sec. 31(1) of the Act on a detailed analysis of the provisions of the Act.” (E ...
Karnataka High Court At Bengaluru
Ubedur Rehaman Vs H.E. Thimmachari
.... ven not denied the contents of the document of Ex.P1. 4. The Trial Court also in Para No.19, taking note of the judgment of the Apex Court in H. PUKHRAJ VS. D. PARASMAL reported in 2015 17 SCC 368 , the judgment in M/S. METERS AND INSTRUMENT PRIVATE LTD. VS. KANCHANA MEHETHA reported i ...
Karnataka High Court At Bengaluru
Sampath Kumar Vs State Of Karnataka Rep By Halebeedu Police Hassan District Rep By Its State Public Prosecutor, High Court Of Karnataka, Bangalore-01
.... Rajendra Badamikar, J 1. After arguing the matter for some time, the learned counsel for the petitioner submits that he may be permitted to withdraw the petition. 2. His submission is taken on record. 3. In view of the same, the petition is dismissed ...
Karnataka High Court At Bengaluru
Shashikumar S/O Sanjivareddy Vs State Of Karnataka Through The Sho, Raichur Rural Police Station
.... sel appearing for the petitioner, after arguing the matter for some time submits that he wants to withdraw the present petition for time being and he may reserve the liberty to file bail petition after completion of examination of material witnesses. 02. The said submission is placed on rec ...
Karnataka High Court, Kalaburagi Bench
N S Vimala Vs Commissioner Bangalore Development Authority, Kumarapark West, Sankey Tank Road, Bangalore 560020 & Others
.... cute a Sale Deed in respect of site No.1712 formed by the BDA at Kengeri Satellite Town, Bangalore South Taluk. 2. In my view, since the petitioner is claiming that she is entitled for conveyance of property at the hands of respondent-BDA, it would be appropriate to direct the BDA to consi ...
Karnataka High Court At Bengaluru
Karunakara S. Shetty Vs Commissioner Of Excise Office: Ksrtc Building Shanthinagar, Near Kh Road Bengaluru-560001 & Others
.... ed counsel for the parties. 4. Initially, the respondent No.2 passed an order on 14.12.2022 granting permission to the petitioner to relocate the license, and in pursuance of the same, the petitioner relocated the license, and was carrying on business of vending liquor under the CL-2 licens ...
Karnataka High Court At Bengaluru
Narayanappa Vs State Of Karnataka By Its Secretary To Department Of Commerce And Industry M S Building, Ambedkar Veedi Bangalore-560001 & Others
.... N S Sanjay Gowda, J 1. The Memo is filed by learned counsel for the petitioner stating that the matter has been settled amicably between the parties and hence, the petition be dismissed as withdrawn. 2. Accepting the said Memo, Writ Petition is dismissed ...
Karnataka High Court At Bengaluru
M/S. Bajaj Finance Ltd. Vs H. U. Mahesh Kumar
.... for non-furnishing of correct address of the respondent to issue notice. On 20.03.2024, the learned counsel for the petitioner made the submission that the matter has been settled and sought time to report the same. Till date, the respondent has not appeared. Hence, in view of the non-furnishin ...
Karnataka High Court At Bengaluru
Syed Munawar Pasha Vs Abdul Subhan
.... desh, J 1. The learned counsel for the petitioner orally seeks permission of this Court to convert this criminal revision petition into criminal appeal. 2. Hence, the learned counsel for the petitioner is permitted to convert this criminal revision petition into criminal appeal. For st ...
Karnataka High Court At Bengaluru
Eshwarappa & Others Vs Central Muslim Association Of Karnataka
.... s has already been taken over in Execution Proceedings. 2. Learned counsel for the petitioners filed a Memo, which is signed by petitioner No.1, by which he requests for withdrawal of the Writ Petition. Learned counsel also submits that petitioner No.2 is no more. 3. In view of the fa ...
Karnataka High Court At Bengaluru
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