Lalithamma W/O Dyavalingaiah Vs Dyavalingaiah S/O Late Devaiah
.... or the petitioner has filed a memo seeking permission of this Court to withdraw the petition with a liberty to approach before the Civil Judge and JMFC, Bhadravathi for enhancement of the maintenance which is already granted in Crl.Misc.No.338/2012. In view of the said memo, the counsel for the ...
Karnataka High Court At Bengaluru
TTK Property Services Private Limited, Ferns Icon, Ground Floor, Marathahalli Outer Ring Road, Doddenakundi, Bangalore - 560037, Karnataka. Vs Nil
.... r and not from the date of issuance of Form No.42. 25. Admittedly, after the order sanctioning the Scheme of Arrangement, the petitioners have not furnished the list of assets and liabilities of the Companies which are parties to the Scheme of Arrangement. Hence, there was no order in the ...
Karnataka High Court At Bengaluru
Pathalinga @ Pathalinganna S/O Kumar Vs State Of Karnataka By Abbinahole Police Represented By State Public Prosecutor, High Court Building, Bangalore 560001 & Others
.... f majority. 5. The learned HCGP opposed the bail petition. 6. The allegations of the prosecution disclose that the petitioner is in love with the victim girl and since there was attempt to perform the marriage of victim girl against her will with some other person, the petitioner enti ...
Karnataka High Court At Bengaluru
Rajesh. A. S/O Ananda Vs State By Ramamurthy Nagara Police Station, Rep. By State Public Prosecutor, High Court Buildings, Bengaluru - 560001
.... Rajendra Badamikar, J After arguing the matter for sometime, 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
Srinivasa M Vs State Of Karnataka By Baglur Police Station, Represented By State Public Prosecutor, Office Of The Advocate General, High Court Building, Bangalore - 560001
.... UDGMENTTAG-JUDGMENT Rajendra Badamikar, J 1. Learned counsel for the petitioner is absent. 2. The matter was moved, but in spite of moving the matter, learned counsel for the petitioner did not take any interest in prosecuting the matter. Hence, the petition is dismissed f ...
Karnataka High Court At Bengaluru
Prabhuswamy K S S/O Shibananjappa Vs Hemendra S/O Nagaraj
.... s filed a memo reporting the death of respondent/accused on 09.06.2018. Since this is an appeal filed by the complainant challenging the acquittal of the respondent/accused, with the death of the respondent/accused, appeal abates. Accordingly, appeal is dismissed as abated. The R ...
Karnataka High Court At Bengaluru
Krishna Rao P S S/O Late P K Sathyanarayana Rao Vs Chief Commissioner Bruhath Bengaluru Mahanagara Palike N R Square Bangaloe -560009 & Others
.... f the BBMP, but he is unable to place on record immediately any bill/receipt in this regard. 4. Crucially, it is seen that the second respondent has issued the impugned notice not for complete disruption of water connection but calling upon the residents [like the petitioner] to avail such ...
Karnataka High Court At Bengaluru
Ashok C Vs K. Ramakrishna, S/O Late Kodaiah
.... H.P. Sandesh, J 1. The learned counsel for the petitioner has filed a memo seeking permission of this Court to withdraw the petition. 2. Hence, this petition is dismissed as withdrawn, in terms of the memo. ...
Karnataka High Court At Bengaluru
Mohiddin Arshad Vs State Of Karnataka, Through Mangalore Women Police Station, Reprented By Spp, High Court Building, Bengaluru-560001
.... and furnish surety within 15 days. ii) They shall not indulge in any offences in future and tamper the prosecution witnesses in any manner. iii) They shall co-operate with the Investigating Officer in the investigation. iv) They shall attend the trial Court regularly on all the d ...
Karnataka High Court At Bengaluru
Mervin Charles @ Prabhu, S/O Amalanandhan Vs State Of Karnataka By Robertsonpet Police Station, Kgf. Rep. By Spp, High Court Of Karnataka, Bengaluru - 560001
.... e complainant, but they have not assaulted the complainant. The records discloses that, that is the allegation against C.W.2 and the material are not considered by the Court. Apart from that, the co-ordinate Bench of this Court has not considered the judgment of the Apex Court in the case of Kum ...
Karnataka High Court At Bengaluru
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