M/S. Om Sai Finance And Enterprises (REGD) Hebbara Complex, Brahmavara Road, Post Hebri Village - 576 112 Rep. By Its Managing Partner, Mr. Pradeep Vs KUMARA ACHARYA
.... ted by the learned counsel for apellant that Non-bailable warrant issued against respondent/accused is duly executed and he is taken into custody by the trial Court. However, the matter is settled. Therefore, he is seeking permission to withdraw the apeal. In the light of the above, apeal i ...
Karnataka High Court At Bengaluru
T. Chinna Ammi Reddy, S/O Veeraraghavareddy Vs State Of Karnataka By The Chief Secretary, Vidhana Soudha, Bangalore-01 & Others
.... petitioner contends that when there is an agreement, the Government/respondent Nos.1 to 3 were required to adhere to the terms of the agreement and pass suitable orders and not at the whims and fancies of the elected representative vide Annexure-H and sought for allowing the petition. 5. ...
Karnataka High Court, Kalaburagi Bench
Mujamil Urf Mujju Urf Majakkir & Others Vs State Of Karnataka Through Police Golgumbaz Police Station, Vijayapura, Dist. Vijayapura-586101, R/By Addl. Spp High Court Of Karnataka, Kalaburagi Bench-585107 & Others
.... sault on the complainant and had conspired in procuring the arms etc. The further statement of the complainant and charges mentioned in the charge sheet do not specifically mention as to who and in what manner these petitioners (except A9 and A11) were involved in the offence. It is simply mentio ...
Karnataka High Court, Kalaburagi Bench
Kuberan N S/O Narasimhan Reddy Vs G. Koteshwara Rao S/O Masthanaiah
.... ive parties are absent and hence, one more opportunity is given to the counsel for the revision petitioner subject to the payment of cost of Rs.500/- payable to the Legal Services Authority of this Court. Inspite of the said order, today also, the counsel for the petitioner not appeared before t ...
Karnataka High Court At Bengaluru
Natesh B.C. (A-1), S/O B.N. Chandraiah & Others Vs State Of Karnataka By, Thalaghattapura Police Station, Bengaluru City, Rep. By S.P.P., High Court Building Complex, Ambedkar Veedhi, Bengaluru - 560001
.... the allegation discloses that, the alleged incident is said to have committed on 01.06.2023 in morning around 9 ‘O' Clock, but the complaint came to be filed on 12.7.2023 at 12.30 pm and there is inordinate delay in lodging the complaint. The complainant claims that, the petitioners broke open t ...
Karnataka High Court At Bengaluru
Murthy S/O. Halaiah Vs PRL. Secretary Municipal Administration Government Of Karnataka & Appellate Authority As Per Schedule-Iii (See Rule-11 (1){1}) Under Rule-8 Of Karnataka Civil Service Rules (Classification, Control & Appeal Rules, 1957) 4th Floor, Vikasa Soudha Bengaluru-560001
.... Appellate Authority will consider the interlocutory application filed by the petitioner in accordance with law. Learned AAG further assures this Court that interlocutory application would be decided within a period of two weeks. 4. In the light of the statement made by learned AAG, the capt ...
Karnataka High Court At Bengaluru
Girish C.R. Vs State Of Karnataka, By S.H.O Of Bettadapura Police Station, Bylakuppe Circle, Mysuru District, Represented By The Learned State Public Prosecutor, High Court Buildings, Bangalore - 560001 & Others
.... story only in order to save accused No.1 and hence, he would seek for admitting the petitioner on bail. 7. Per contra, learned HCGP seriously opposes the bail petition contending that statement of the victim discloses that the petitioner has committed sexual assault on the victim girl and ...
Karnataka High Court At Bengaluru
Shivakumar D P S/O C S Prasanna Vs State Of Karnataka By Its Kamakshipalya P.S. Reptd. By The State Public Prosecutor High Court Building Bengaluru - 560001 & Others
.... 2. The aforesaid memo is taken on record. 3. In the light of the same, this appeal is dismissed as withdrawn. The appellant is at liberty to file appeal before the Sessions Court within a period of one month from today, in which event, the time spent before this Court shall be excluded fr ...
Karnataka High Court At Bengaluru
M/S Vistaar Financial Services Pvt Ltd Having Its Office At No.80, Mchs Layout, No.59 & 60-23, 22nd Cross, 29th Main, Btm Layout, 2nd Stage, Bengaluru - 560076. Represented By Its Authorized Signatory. Vs Afsar Pasha Chikkadevanur Devanur Kadur, Kadur � 577175
.... J.M. Khazi, J Respondent is present. Learned counsel for the appellant/complainant has filed a memo seeking permission to withdraw the appeal as matter is settled between the parties outside the Court. The aforesaid memo is taken on record. In the light of the same, appe ...
Karnataka High Court At Bengaluru
B.A. Narayana Swamy S/O. Ananthanarayana Vs State Of Karnataka By Girinagar Police
.... e, PW1 gave him a sum of Rs.1,28,000/-. 26. It is vehemently contended by the learned counsel for the appellant that except the oral testimony, no documentary evidence has been adduced to show that the above amount was paid to the accused. 27. The prosecution has not collected any doc ...
Karnataka High Court At Bengaluru
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