Zee Entertainment Enterprises Limited A Company Registered Under The Provisions Of The Companies Act, 1956 Vs Right Channel Advertising Agency Pvt. Ltd. A Company Registered Under The Provisions Of The Companies Act, 1956 & Others
.... ounsel for the respondents that the respondents had issued a cheque for a sum of Rs.6,50,000/- towards discharge of the claim made by the petitioner. The cheque is has not yet encashed and it is dated 27.04.2024. It is submitted by the learned counsel for the respondents that, since the amount i ...
Karnataka High Court At Bengaluru
Gopalraj Urs N & Others Vs State Of Karnataka Dept. Of Co-Operation, Vidhana Soudha, Dr Abmedkar Veedhi, Bengaluru - 560001 & Others
.... arned Additional Government Advocate submits that insofar as respondent No.4 - Bank is concerned, this Court in R.P.No. 82/2024 has directed announcing of result forthwith. It is further submitted upon instructions that result would be announced with respect to the election held to respondent No. ...
Karnataka High Court At Bengaluru
Lakshmidevi Vs K.V.Vijay Kumar & Others
.... 08.04.2024, on that day, there was no representation on behalf of the appellant, hence the office was directed to list this matter under the caption 'for dismissal' on 16.04.2024. The appeal was listed on 16.04.2024, on that day, at request on behalf of learned counsel for respondent No.3, it w ...
Karnataka High Court At Bengaluru
Prasanna G. H Vs State By Ramanagara, Women P. S. Rep By State Public Prosecutor, High Court Of Karnataka, Bangalore - 560001 & Others
.... house of his friend Nagesh, in Kenakuppe Village, Hunasuru Taluk, resulting in pregnancy of the victim girl. It is also evident from the records that subsequently, the victim girl was admitted to the hospital due to pregnancy and she was aborted on 24.12.2023, when the pregnancy was at the stag ...
Karnataka High Court At Bengaluru
Nagaraj Vs State Of Karnataka
.... d from the custody of the petitioner/accused No.1. There is prima facie material evidence in the form of Trap Mahazar regarding recovery of amount from the custody of the petitioner/accused No.1. Hence, Under Section 20 of the Prevention of Corruption Act, the presumption is in favour of prosecu ...
Karnataka High Court At Bengaluru
Manu Vs State By Women Police Station, Hassan, Represented By State Public Prosecutor, High Court Of Building, Bengaluru-560001 & Others
.... 64(5) of Cr.P.C. simply disclose that she and the petitioner/accused had physical relationship three to four occasions, but she never asserted that it was a forcible relationship. The statement under Section 164(5) of Cr.P.C. is not only pertaining to uploading the photographs in the Instagram, ...
Karnataka High Court At Bengaluru
Hemantha S/O. Krishnamurthy L.N & Others Vs State Of Karnataka Lingadahalli Police Station Rep. By State Public Prosecutor High Court Building Bangalore-01 & Others
.... ellant No.1 and respondent No.3. Appellant No.2 is the son of appellant No.3. 11. It appears that respondent No.3 married the complainant/ respondent No.2, belonging to scheduled caste and it was a love marriage. There is a civil suit pending between the parties in respect of the house prop ...
Karnataka High Court At Bengaluru
Dr. K. Krishnaswamy Vs Dr. S. Rajendra
.... was reversed by this Court by allowing R.S.A.No.229/2022 without assigning valid reasons. On these grounds, he prays for reviewing the judgment and decree dated 02.03.2023. 2. The scope of review of the order is very limited. Only if there are errors apparent on the face of the record, thi ...
Karnataka High Court At Bengaluru
Nagendra S/O. Shivanna Vs State Of Karnataka, Sathanuru Police Station, Bengaluru. Rep. By State Public Prosecutor, High Curt Of Karnataka, Bengaluru � 560001
.... ted. Hence, she prays for dismissal of the petition. 6. In view of the rival contentions urged by the learned counsel for both the parties, the point that would arise for my consideration is: “Whether the petitioner is entitled for grant of bail under Section 439 of Cr.P.C.?” My a ...
Karnataka High Court At Bengaluru
Deekaiah Nalke Vs State Of Karnataka, By Belthangady Police Station, Rep. By State Public Prosecutor, High Court Building, Bengaluru
.... ement what he had witnessed and also categorically deposed with regard to earlier ill-will between the deceased and also accused persons and so also the affair with P.W.3. The learned counsel submits that P.W.3 who is the relative of accused No.2 and accused No.1 who is also native of P.W.3, hav ...
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!