Mohammad Mansoor Khan Vs Directorate Of Enforcement Government Of India, Represented By Its Assistant Director Bengaluru Zonal Office, At 3rd Floor, B Block, BMTC, Shantinagar, TTMC, K.H.Road, Bengaluru - 560027
.... a fortnight, preferably on a Monday in between 9.00 a.m. and 12.00 noon. 4. The petitioner has now stated that because of his ill health due to blocks in his heart he finds it difficult to mark his attendance once in fortnight and this condition may be suitably modified in view of his sick ...
Karnataka High Court At Bengaluru
Dhananjaya @ Dharmendra Kumar Vs State By Tiptur Rural Police, Tiptur Taluk, Tumakuru Dist., Represented By The State Public Prosecutor, High Court, Bengaluru - 560001 & Others
.... lled out and she is absent. 2. This petition is filed under Section 439 of Cr.P.C., for enlarging him on bail pertaining to offences punishable under Section 376 of IPC and Section 6 of POCSO Act. 3. All along there is no representation on behalf of the petitioner. It appears that pet ...
Karnataka High Court At Bengaluru
Ninganna & Others Vs State By Nanjangud Rural Police, Mysore, Represented By SPP, High Court Of Karnataka At Bangalore � 560001
.... rushed to her rescue. These witnesses did not establish this aspect and in their cross-examination by the public prosecutor they also refuted the suggestion about a panchayat or a settlement to the effect that the accused should look after the entire educational expenses of the son of the deceas ...
Karnataka High Court At Bengaluru
Chairman Central Board Of Direct Taxes North Block, New Delhi-110001 & Others Vs K Chandrika
.... on the date of trap. Except the interested testimony of PW1 there is no other evidence on record. … There is no other evidence on record to prove and establish that during the third visit appellant demanded bribe amount from PW1 . (23) … It is not the case of prosecution that appellant dema ...
Karnataka High Court At Bengaluru
M/S. Akshay Food Park Ltd. & Others Vs Food Karnataka Limited A Company Incorporated Under The Companies Act, 1956
.... nture Agreement. It was found that the only document entered into between the plaintiff and the appellants i.e., the first defendant in the case was the loan agreement which did not contain any Arbitration Clause. It was therefore held that the application under Section 8 of the Arbitration and ...
Karnataka High Court At Bengaluru
Sachin M.R. Vs State Of Karnataka Represented By Its Secretary, Department Of Home, Vidhana Soudha, Bengaluru - 560001 & Others
.... essential to the community as defined in the Explanation to sub-section (1) of section 3 of the Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980, or (c) that an outbreak of epidemic disease is likely to result from the continued residence of an immigra ...
Karnataka High Court At Bengaluru
Girisha B.P. & Others Vs State Of Karnataka Represented By Halaguru Police Station Malavalli Taluk Mandya District 571430 Rep. By Spp & Others
.... ther contended that as per the investigation, even accused No.7 has participated in the commission of the offence and he is also a member of unlawful assembly, hence, in view of the serious nature of offence committed, he is not entitled for the relief he has sought. 11. The incident is al ...
Karnataka High Court At Bengaluru
Shekappa Poojari Vs State Of Karnataka By Bagalakunte Police Station Bengaluru, Rept By Public Prosecutor, High Court Bangalore - 560001
.... tted the crime. CWs-4, 5 & 19 who are the neighbourers have seen petitioner quarrelling with the deceased immediately prior to the incident in question and they have also stated that they have seen petitioner leaving the house of the deceased in a hurried manner. She, accordingly prays to di ...
Karnataka High Court At Bengaluru
Rehamath @ Irfan @ Blade Vs State Of Karnataka By Hebbal Police Station, Bangalore - 560024, Rep. By SPP, High Court Of Karnataka, Bangalore - 560001
.... ed on 20.09.2023. Under these circumstances, the petitioner is before this Court. 5. Learned counsel for the petitioner submits that though FIR was initially registered for the offences punishable under Section 302 of IPC , charge sheet is filed for the offence punishable under Section 304 ...
Karnataka High Court At Bengaluru
Official Liquidator Of M/S Vajra Cement And Minerals Private Limited(In Liqn) Vs Chaturbhuj L No. 124, Aashirwad 3rd Floor, Palace Cross Road Bangalore - 560020 & Others
.... aj Govindaraj, J 1. The above application is filed by the Official Liquidator to issue proclamation against respondent Nos.1 and 2. 2. Respondent Nos.1 and 2 have been arrested and produced before this Court on issuance of non-bailable warrant. 3. The above application does not ...
Karnataka High Court At Bengaluru
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