Shivaiah.S & Others Vs State Of Karnataka, Department Of Co-Operation, Vidhana Soudha, Dr B R Ambedkar Veedhi, Bengaluru-560001, Rept By Its Principal Secretary. & Others
.... not wish to prosecute the petition. 2. Submission is placed on record. 3. The writ petition is dismissed as withdrawn. 4. Since, this Court permitted the petitioners to cast vote in the election held on 28.01.2024, the votes cast by the petitioners which are ordered to be in a ...
Karnataka High Court At Bengaluru
Varun C Vs State Of Karnataka Rep. By Jayalakshmipuram Police Mysuru District Rep. By Its State Public Prosecutor High Court Of Karnataka Bengaluru - 560001
.... lands at Chikkamalalli village, Bettadapura Hobli, Periyapatna Taluk which is almost 70ksms away from Mysore. The mother of the petitioner is residing in Mysore all the time. Therefore, in this time of medical urgency, the presence of the petitioner with his mother is absolutely necessary. To s ...
Karnataka High Court At Bengaluru
Kolakalapudi Brahma Reddy Vs State Of Karnataka By The Police Of Sampangiramanagar Police Station Bengaluru . Represented By: Special Public Prosecutor Hon�ble High Court Bengaluru � 560001 & Others
.... “MEMO FOR WITHDRAWAL 1. In the light of the decision rendered by this Hon’ble Court In Crl.Ap. No.2325 of 2023 (KPIDEF), the counsel would seek the liberty of this Hon’ble High Court in withdrawing the above-mentioned matter. 2. In view of the reason stated above, the counsel herei ...
Karnataka High Court At Bengaluru
Devegowda K & Others Vs State By Vijayanagara Police Station Mysuru. Represented By S.S.P High Court Of Karnataka Bengaluru
.... ce objections for the sixth time. At request of the counsel, the petition was ordered to be converted into criminal appeal by order dated 18.08.2021. Counsel for the petitioners has not complied the said order by furnishing the appeal memo, even though the Office has given the criminal appe ...
Karnataka High Court At Bengaluru
Mohammed Yunus S/O Ismail Sab Vs Honnamma W/O Kotrappa Since Dead By Lrs & Others
.... is defendant No.1 and also two other defendants for the relief of declaration and permanent injunction. It has to be noted that when two suits are filed in respect of very same Sy.No.35/3a, the Trial Court ought to have clubbed the same and recorded the common evidence but not done the same and ...
Karnataka High Court At Bengaluru
Masala Jayaram Vs State Of Karnataka, By Turuvekere Police, Represented By State Public Prosecutor, High Court Of Karnataka, Ambedkar Veedhi, Bangalore - 560001 & Others
.... ARNATAKA BY ITS COMMISSIONER & SECRETARY disposed off on 11.12.1974, has held that like cases should be treated alike and if relief is granted to a litigant, same relief cannot be denied to the other similarly circumstanced litigants, subject to all just exceptions. There are no factors tha ...
Karnataka High Court At Bengaluru
Nanjappa Shivaprasad & Others Vs State Of Karnataka, By CBI/ACB, Ganganagara, Bengaluru, Rep. By Its Standing Counsel, High Court Of Karnataka, Bengaluru - 560001
.... kindly be permitted to withdraw the above Petition, as they are not pressing for the time being. (2) Hence, the above Petition may kindly be dismissed as withdrawn. Hence this memo." 3. Learned Additional SPP appearing for the State does not oppose the request for leave. 4. ...
Karnataka High Court At Bengaluru
Savithramma Vs Special Land Acqusition Officer Having Its Office At The Building Of D.C.Office Hassan-573222 & Others
.... n the matter is again called out post lunch, none represented for the appellant. In the earlier order dated 01.02.2024 it was made clear that if the counsel does not deposit the cost, pay the process fee and comply with the office objections, the matter will be dismissed. In view of t ...
Karnataka High Court At Bengaluru
Prakash Singh Vs State Of Karnataka Through Sho Malur Police Station, Rep. By Its State Public Prosecutor, High Court Building, Bengaluru, Karnataka � 560001 & Others
.... No.652/2023 was rejected on 17.08.2023. Therefore, he is before this Court. 4. Learned counsel for the petitioner submits that the allegation against the accused Nos.2 and 3 are identical. Accused Nos.2 has been granted bail by this Court in Criminal Petition No.11237/2023 and accused No.1 ...
Karnataka High Court At Bengaluru
Charan Singh Vs State Of Karnataka Through Sho Malur Police Station, Rep By State Public Prosecutor High Court Building, Bangalore, Karnataka 560001
.... s Court in Criminal Petition No.11237/2023. Petitioner has no criminal antecedents. Accordingly, he prays to allow the petition. 5. Per contra , the learned High Court Government Pleader has opposed the petition. She submits that there is an allegation against the petitioner that he has a ...
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!