Ravikumar Jha Vs State Of Karnataka By Cpi, Cen Police Station Davanagere - 577001
.... G-JUDGMENT Mohammad Nawaz, J 1. Learned counsel for the petitioner submits that the petitioner has been arrested and therefore, this petition preferred under Section 438 of Cr.P.C has become infructuous. 2. The said submission is placed on record. 3. Petition is dismissed a ...
Karnataka High Court At Bengaluru
Govindappa & Others Vs State Of Karnataka By Secretary, Department Of Co-Operation, Vidhan Soudha, Bangalore - 560001 & Others
.... eturning Officer shall announce the results of the election to the Board of respondent - Society held on 25.01.2024 by counting the votes of the petitioners. (iii) If any person entitled to raise a dispute under Section 70(2)(c) of the Karnataka Co-operative Societies Act, 1959, raises a di ...
Karnataka High Court At Bengaluru
M/S B L D E University, Bangaramma Sajjan Campus, B M Patel Road, Vijayapura, Karnataka-586103 Vs Official Liquidator Of M/S Magnum Intergrafiks Private Limited (In Liqn) Attached To High Court Of Karnataka,Corporate Bhavan No.26-27, 12th Floor, Raheja Towers, M.G.Road, Bengaluru - 560001
.... on is not maintainable and is filed only to delay the proceeding where the claim is for recovery of money. 3. Considering the contentions raised in the statement of objections and also considering the cause shown in the application, C.A.118/2023 is allowed. 4. P.W.1 is recalled. ...
Karnataka High Court At Bengaluru
Vasanthi Ramdas Pai Vs Income Tax Officer Ward 1 And TPS, Udupi, Aayakar Bhawan, Udupi Malpe Road, Ambalpadi Post, Mangalore-576103, Karnataka & Others
.... shall be done within four years after the completion of assessment. (b) Post substitution of sections 147/148/148A (i) SMT. KULWANTI BHATIA CHARITABLE TRUST SOCIETY vs PCIT[2023] 155 taxmann.com 653 (Allahabad) : In this case, the Assessee society was registered under section 12AA for cla ...
Karnataka High Court At Bengaluru
Dr.Bavaguthu Raghuram Shetty Vs Bureau Of Immigration, Ministry Of Home Affairs, Government Of India, 5th Floor, A Block, Ttmc, Bmtc Bus Stand Building, K H Road, Shanthinagar, Bangalore � 560027. Rep By Its Director & Others
.... dgment against the statute. The opinion or reasons of the Court may operate as a precedent for the determination of other similar cases, but it does not strike the statute from the statute book; it does repeal..... the statute. The parties to that suit are concluded by the judgment, but no one e ...
Karnataka High Court At Bengaluru
R.Srinivasulu Naidu & Others Vs Commissioner Karanataka Slum Clearence Board, No.55, Resildar Road, Seshadripuram Bengaluru-560020 & Others
.... TTAG-JUDGMENT H.P. Sandesh, J 1. The learned counsel for the appellant orally seeks permission of the court to withdraw the appeal with liberty to file appropriate petition. 2. The permission is granted. 3. Accordingly, the appeal is dismissed as withdrawn with liberty to fi ...
Karnataka High Court At Bengaluru
B. Ramaiah & Others Vs S. Munithayappa S/O Late Shamanna & Others
.... te possession by the plaintiffs and the condition imposed by the Trial Court is that, if the plaintiffs are unsuccessful in getting the relief of partition and declaration, they have to compensate for injury or loss that would cause to defendant No.2. The fact that defendant No.2 had availed loan ...
Karnataka High Court At Bengaluru
Sagai Mary W/O Sri Arokya Das & Others Vs Sagai Mary & Others
.... time on further cost of Rs.1,500/- for compliance of office objections and also made it clear that if cost is not paid and office objections are not complied within the stipulated time, the appeal will be dismissed on the next date of hearing. Inspite of the said order, the counsel for the appe ...
Karnataka High Court At Bengaluru
Swetha L Vs Manjunath P.V.
.... e withdrawn all the allegations leveled against each other unequivocally in all forums including the ones mentioned in the Memorandum of Petition filed in M.C. No. 3924/2017, objections filed in M.C. No. 3924/2017, C.Misc No 185/2016, objections filed in C.Misc No 185/2016 and Memorandum of Appe ...
Karnataka High Court At Bengaluru
Narasimha Murthy Vs State Of Karnataka, Rep By Sub-Inspector Of Police, Gowribidanur Police Station, Taluka Gowribidanur, District: Chikkaballapura, Rep. By State Public Prosecutor, High Court Of Karnataka, Bengaluru-560001 & Others
.... ed the victim girl by confronting the statement said to have been given by her before the Investigating Agency. 6. But, in such cross examination no useful material is elicited which would advance the case of the persecution to any extent much less beyond all reasonable doubt. 7. Unde ...
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!