Ankit Kumar S/O Navlesh Kumar Vs Union Of India, Narcotics Control Bureau, Bangalore Zonal Unit, Through Intelligence Officer, Bengaluru - 560063, Represented By Cgsc For Ncb High Court, Bengaluru
.... Rajendra Badamikar, J After arguing the matter for some time, the learned counsel for the petitioner submits that he may be permitted to withdraw the petition. The submission is placed on record. In view of the said submission, the petition is dismissed ...
Karnataka High Court At Bengaluru
Mahalakshmi (Samskruthika Kala) (Halli Sambrama) Devasthanada Seva Samithi Trust (R) Registered Under Indian Trust Act, Sathanuru Village And Post Kasaba Hobli, Mandya Taluk Mandya District � 571 401 Represented By Its Secretary Sri Chennakeshava Vs Deputy Commissioner Mandya District Mandya � 571401 & Others
.... case, including the costs of the proceedings, in the interest of justice and equity.” 2. Heard Sri K.P.Bhuvan, learned counsel for petitioner and Sri K.P.Yoganna, learned Additional Government Advocate for respondent Nos.1 to 6. 3. The State is notified as appearing for respondent Nos. ...
Karnataka High Court At Bengaluru
K.M. Devanath Vs J. Manjula
.... No.292919 dated 21.02.2017 through KIOSK of Chief Metropolitan Magistrate Court having deposited Rs.1,10,000/-. The Registry is directed to accept the Demand Drafts for Rs.4,40,000/- and Rs.5,000/- and the respondent to apply for release of the amount of Rs.4,40,000/- before this Court and also ...
Karnataka High Court At Bengaluru
H.M. Venkatesh, S/O Late H.G. Mariappa @ Venkatachala Shetty Vs State By Huliyurdurga Police Station, Represented By Spp, High Court Complex, Bangalore - 560001
.... 6. Learned High Court Government Pleader has contended that the petitioner is also involved in the commission of the offence and he has instigated other accused persons. However, no sufficient materials are placed on record to substantiate the said contention. 7. Learned counsel for the ...
Karnataka High Court At Bengaluru
Akilesh Vs State Of Karnataka By Girinagara Police Station, Represented By State Public Prosecutor High Court Building, High Court Of Karnataka Bengaluru-560001.
.... as against accused No.1. The allegation as against the present petitioner is not found in the complaint and it is simply asserted that accused No.1 assaulted the complainant by dragger and he was assisted by his followers. The names of followers are not disclosed. 6. The prosecution has rel ...
Karnataka High Court At Bengaluru
Mohammed K Farooq Son Of Late Mr.N.Khaleel & Others Vs State Of Karnataka By Konanakunte Police Station, Bengaluru-560062. & Others
.... on deed in favour of A.Aafaq Ahmed by which site no.36 is rectified as site no. 44. 10. The informant has alleged that the documents pertaining to the subject properties were handed over to the father of the petitioner – accused herein and petitioner No.1 in the year 2008. The sale deed con ...
Karnataka High Court At Bengaluru
M/S R J Rishikaran Projects Pvt Ltd Having Its Office At Pent House, R.J Manor Apartments No. 11/A, 80 Ft Road, 3rd Block,Koramangala, Bengaluru-560034. Represented By Its Managing Director, Mr Rathnakar Shetty Vs M/S Shankti Deveopers Pvt Ltd. (Erstwhile Pranya Developers Pvt Ltd).
.... or the petitioner submits that he may be permitted to convert this Civil Revision Petition into a Writ Petition, in view of Section 8 of the Commercial Courts Act, 2015. 2. Permission is granted. 3. For the statistical purpose, the Civil Revision Petition stands disposed of . 4. ...
Karnataka High Court At Bengaluru
R. Rajagopal S/O Late B N Ramaiah & Others Vs Rathnamma W/O B M Nagaraj & Others
.... instituted, an application was filed by the defendants seeking to reject the plaint. The said application has been rejected by the Trial Court and hence this Revision. 4. Learned counsel for the petitioners contend that the plaintiffs were aware of the mutation which was effected in the ye ...
Karnataka High Court At Bengaluru
Bharathi, W/O Cheluvaraju C & Others Vs State Of Karnataka, Departement Of Co-Operation, Vikasa Soudha, Bangalore - 560001, Reprsented By Its Cheif Secretary & Others
.... tion 70(2)(c) of the Karnataka Co-operative Societies Act, 1959, the petitioner is to be relegated to avail himself of the substantive remedy referred to above. All contentions are kept open. Accordingly, the petition is disposed off. 3. Learned counsel for the petitioner submits that the e ...
Karnataka High Court At Bengaluru
Managing Director M/S Cauvery Neeravari Nigam Ltd., Coffee Board Building, 4th Floor, Bangalore-1 & Others Vs A S Hegde Since Deceased Represented By Lr�s & Others
.... and that delay in handing over the land to the plaintiff and that the same increased the cost of work due to increase of price, etc. It is further stated in his testimony that the plaintiff was fetching water to the work spot from 22 kms. That the material removed had to be disposed of and due ...
Karnataka High Court At Bengaluru
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!