Honappa S.T Vs State Of Karnataka Represented By Its Principal Secretary, Rural Development And Panchayat Raj, M.S Building, Bengaluru - 560001 & Others
.... Having taken note of the submission made by the learned counsel appearing for the petitioner and learned Additional Government Advocate appearing for respondents, as the impugned notice dated 03.05.2024 (Annexure-C) is issued under Section 104 of Karnataka Land Revenue Act, 1964, it is open for ...
Karnataka High Court At Bengaluru
M/S BTV Kannada Private Limited Duly Represented By Its Directors Vs M/S Eaglesight Media Private Limited (Esmpl) Chairman And Director & Others
.... visions of the Act of 1999. Under Section 134 of the Act of 1999 only the District Court can try the suit. Thus, the suit has to be filed before the jurisdictional District Court by applying Section 50 of the Act of 1958 and Section 134 of the Act of 1999. However, the dispute on hand is a Comme ...
Karnataka High Court At Bengaluru
H. Narasimhamurthy Vs Secretary Regional Transport Authority, Davanagere - 577003
.... the complaint of the petitioner's counsel that the petitioner was not even notified or heard in matter before temporary permit dated 30.04.2024 was cancelled. This fact that the petitioner was not heard is not in dispute. If a temporary permit has been granted to a recipient, before canceling th ...
Karnataka High Court At Bengaluru
K B Krishnamurthy & Others Vs Assistant Commissioner Bengaluru South Sub Division, Kandaya Bhavan, K.G.Road, Bengaluru-560009 & Others
.... tentions of the parties be kept open. 2. Learned counsel for the Review Petitioners argues that after the disposal of Writ Petition, the contesting Respondents herein have filed a Declaration Suit in O.S.No.552/2023 and Review Petitioners happen to be the defendants therein and therefore, t ...
Karnataka High Court At Bengaluru
R Venkataram S/O Late Raghavaiah Vs R Rajesh S/O Late Ranganath
.... ndent has returned with police report stating that he is dead. 2. This appeal is filed challenging the judgment of acquittal of the respondent – accused for the offence under Section 138 of the Negotiable Instruments Act, 1881, passed in C.C.No.18551/2012 dated 24.12.2014. 3. In view ...
Karnataka High Court At Bengaluru
City Municipal Council, Channapatna, Ramanagara District Represented By Its Municipal Commissioner Channapatna, Ramanagara District-562160 Vs Siddaramu @ Ramu S/O Puttaramegowda & Others
.... et a statute providing that animals carried on board ship should be kept in pens. The defendant carrier had failed to enclose in pens the plaintiff’s sheep which had accordingly, during a storm, been washed overboard. Had they been safely penned, this could not have happened. The plaintiff’s suit ...
Karnataka High Court At Bengaluru
Joseph�s University P.O. Box No. 27094 No. 36, Lalbagh Road Bengaluru � 560027 Represented By Its: Registrar Vs Kum. Niriksha V D/O Vishwanath
.... came to be complied with. He further stated that the contempt petition filed in respect thereof has also been disposed of. 2. Since the directions in the order of learned Single Judge have been complied with, nothing is required to be considered further in this appeal. The appeal has become ...
Karnataka High Court At Bengaluru
Shashikala M Vs State Of Karnataka By Huliyurdurga Police Kunigal, Rep. By The Spp High Court Of Karnataka At Bengaluru-560001
.... ground that eye witness and the other material witnesses of prosecution have not supported the case of prosecution and as such, continuation of the petitioner in judicial custody is no longer warranted. 7. Petitioner/ accused No.3 also stands on the same footing as that of accused Nos.1 a ...
Karnataka High Court At Bengaluru
Mohammed Saleem Vs By Police Inspector Karnataka Lokayuktha Police, Represented By Special Public Prosecutor, High Court Buildings, Bangalore-560001.
.... dismiss the petition. 6. Material on record would go to show that on receipt of first information from the de-facto complainant – Giridhar Shetty on 22.03.2024, FIR was initially registered against accused No.1 for offence punishable under Section 7(a) of the P.C.Act and in the trap that wa ...
Karnataka High Court At Bengaluru
Charan Rao P S/O Late Babu Rao Vs State Of Karnataka State By Madanayakanahalli Police R/By State Public Prosecutor, High Court Of Karnataka, Bangalore 560001
.... t for grant of bail by the petitioner in this successive bail petition, prayed to dismiss the petition. 6. Having heard the arguments on both sides, it has to be noticed that this Court while granting bail to accused No.4, considering the case on merits has observed that the entire case is ...
Karnataka High Court At Bengaluru
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