Jahnavi W/O Late N.S. Mahabalagiri Rao & Others Vs B. Shobha W/O Baloasubramanya & Others
.... conut trees are cultivated in item No.2 of the suit schedule properties and the order passed is restraining the plaintiffs from removing areca nut and coconut trees and not the crops. It is also submitted that suit is filed for the relief of declaration and partition and with regard to removal o ...
Karnataka High Court At Bengaluru
Obaleshappa @ Obaleshappa @ Obaleshi S/O Palaiah Vs Shashikumar S/O Rudrappa, Owner Of Auto Rickshaw, Bearing Registration No. Ka-16-A-7202, R/O Burujanahatti, Siddarameswara Circle, Chitradurga - 577501 & Others
.... ation of Rs.2,50,000/- (Rupees Two Lakh Fifty Thousand only) with 7.5% interest per annum from the date of petition till the date of deposit. It also held that respondent No.1, being the owner of the auto rickshaw is held liable to pay the compensation and directed to deposit the entire compensa ...
Karnataka High Court At Bengaluru
M.G. Chandra Shekar Vs Ravikumara & Others
.... e during laid up period and Rs.10,000/- (Rupees Ten Thousand only). 7. Accordingly, this Court re-determines the compensation as under:- 1. Disability 50,000 + 10,000 Rs.60,000/- 2. Pain ...
Karnataka High Court At Bengaluru
Hemalatha & Others Vs K. Shivanna & Others
.... be taken as Rs.7,000/-(Rupees Seven Thousand only) per month if the accident is occurred in the year 2012. The age of the deceased was 30 years as on the date of accident, hence the multiplier 17 is to be adopted. Hence, the amount towards the loss of dependency is as under: C ...
Karnataka High Court At Bengaluru
Bhaskar Raju S/O Chamarathi Krishnama Raju Vs State Of Karnataka By Vidhana Soudha Police Station, Bengaluru Rep. By State Public Prosecutor High Court Complex Bangalore - 560001
.... rned counsel for the petitioner seeks permission of this Court to convert the criminal revision petition into criminal petition. 2. In view of the submission, the learned counsel for the petitioner is permitted to convert this criminal revision petition into criminal petition. For the ...
Karnataka High Court At Bengaluru
Ganapathy G. S. Vs State Of Karnataka, Department Of Co-Operation, Vidhana Soudha, Bangalore-560001, Represented By Its Principal Secretary & Others
.... and considering that the stage in the election process is all but complete, except for date of voting and counting and exception be made as regards applicability of the notification at Annexure-'D' insofar as the present petition is concerned. 5. Learned Additional Advocate General appearin ...
Karnataka High Court At Bengaluru
Ashok Kumar. R. & Others Vs M/S. Tungbhadra Sugar Works Ltd. & Others
.... t respectfully prayed that this Hon'ble Court be pleased to permit the Advocate for the Review Petitioners to convert the Review Petition to the Writ Petition in the interest of justice and equity." 2. The memo filed by learned counsel for the petitioners is taken on record. 3. P ...
Karnataka High Court At Bengaluru
Nagaratna R K, D/O Late R Krishna Raju Vs Kuppalli Rishwanatha, S/O Late Lingappa Naik
.... 1. The learned counsel for the petitioner has filed a memo seeking permission of this Court to convert this criminal revision petition into criminal appeal. 2. In view of the memo, the learned counsel for the petitioner is permitted to convert this criminal revision petition into criminal a ...
Karnataka High Court At Bengaluru
Sathisha M.Y Vs State Of Karnataka
.... e earlier working in the society. 7. A perusal of averments made in the complaint would go to show that allegation of misappropriation is for the period from 2017 to 2019. The complaint is filed in the year 2023. There is no material on record to show that there was any audit objection rai ...
Karnataka High Court At Bengaluru
Neeta Manjunath Vs State By Women Police Station Tumkuru, Represented By The State Public Prosecutor, High Court Of Karnataka, Bengaluru - 560001 & Others
.... The aforesaid memo is taken on record. 3. In the light of the same, this appeal is dismissed as withdrawn. The appellant is at liberty to file appeal before the Sessions Court within a period of one month from today, in which event, the time spent before this Court shall be deducted from th ...
Karnataka High Court At Bengaluru
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