A.S. Gupta Vs Badrinath Dewedi S/O. Late S. Ram Kishore Shastri & Others
.... ections are not complied. However in the ends of justice another two weeks time granted to comply with the office objections and also made it clear that if office objections are not complied within two weeks, the appeal will be dismissed for non-prosecution. Inspite of it, the counsel for appell ...
Karnataka High Court At Bengaluru
Jagadeesh C Metgud & Others Vs State Of Karnataka R/By Learned Hcgp & Others
.... to the cognate litigant. The same reads as under: “Therefore, for the aforesaid reasons, the petition is allowed. The proceedings in C.C.No.25317/2022 pending on the file of 42nd ACMM, Bengaluru for the offences punishable under Section 188 of IPC and Section 31 r/w Section 103 of the Kar ...
Karnataka High Court At Bengaluru
Sendhil Kumar S/O Velu Vs State Of Karnataka By Department Of Forest By Range Forest Officer, Davanagere Range, Davanagere, Rep By The State Public Prosecutor, High Court Of Karnataka, High Court Building, Bengaluru-560001 & Others
.... (i) Criminal petitions are allowed and the proceedings in C.C.No.2319 of 2023 pending before the II Additional Civil Judge and Judicial Magistrate First Class, Davangere stand quashed qua the petitioners. (ii) It is made clear that the observations made in the course of the order are onl ...
Karnataka High Court At Bengaluru
Mohammed Haris Nalapad Vs State Of Karnataka, Through Shivajinagar P S, Represented By Spp Office, High Court Of Karnataka, Bengaluru � 560001 & Others
.... he same reads as under: “Therefore, for the aforesaid reasons, the petition is allowed. The proceedings in C.C.No.25317/2022 pending on the file of 42nd ACMM, Bengaluru for the offences punishable under Section 188 of IPC and Section 31 r/w Section 103 of the Karnataka Police Act sands quas ...
Karnataka High Court At Bengaluru
B Sriramulu Vs State Of Karnataka, Represented By M Thippeswamy, Assistant Director, Akshara Dasoha Scheme, Taluk Panchayath, Challakere 577522. R/By State Public Prosecutor, High Court Building, Complex, Bangalore 560061
.... n of learned counsel for the Petitioner that the complaint does not disclose all ingredients of Section 188, is difficult to countenance. Apparently, the complaint is filed by a public servant who was acting on the instructions of Election Commission of India and the District Election Officer du ...
Karnataka High Court At Bengaluru
IDFC FIRST BANK LIMITED A Banking Company Incorporated Under Companies Act And Regulated By Reserve Bank Of India Vs J LAL AND SONS Since Respondent No.1 Being Juristic Person Represented By Its Authorised Signatory Sameer Agarwal, Having Its Office At Old No.40, New Municipal No.29, Pidn. 47, 63, 29, Gangamma Cheri Street Motinagar, Bengaluru - 560002 & Others
.... Learned counsel for the appellant has filed a memo seeking permission of this Court to withdraw the appeal with liberty to file fresh petition. The aforesaid memo is taken on record. In the light of the memo, appeal is dismissed as withdrawn. However, the appellant shall have the bene ...
Karnataka High Court At Bengaluru
Yogitha S @ Yogitha Ananth Kumar W/O Sri Ananth Kumar K G Vs Ananth Kumar K G S/O Late Shri Babu Rao K R Khatokar
.... f sought for in the present petition is liable to be granted? 8. The relationship between the parties and the pendency of the legal proceedings between the parties are a matter of record. 9. Having regard to the fact that the son of the parties is under the care and custody of the wif ...
Karnataka High Court At Bengaluru
Ramesh S/O Sangappa Karalakunti Vs District Magistrate, Yadgiri District-585201 & Others
.... ll supporting documents in support of the same as per representation/application under RTI dated:16.12.2023 vide Annexure-B. 3. The prayer sought for by the petitioner is to exercise a vested right in the petitioner. In the event of respondents classifying anybody as a Rowdy Sheeter/ Goonda ...
Karnataka High Court At Bengaluru
Ambresh S/O Basappa Gudugunti Vs District Magistrate, Yadgiri, District-585201 & Others
.... ll supporting documents in support of the same as per representation/ application under RTI dated:16.12.2023 vide Annexure-B. 3. The prayer sought for by the petitioner is to exercise a vested right in the petitioner. In the event of respondents classifying anybody as a Rowdy Sheeter/ Goond ...
Karnataka High Court At Bengaluru
Hanumanthi W/O Late Bheemaraya & Others Vs Balaraj S/O Venkataraya Eliger
.... ubmits that the plaintiffs may be permitted to withdraw I.A.No.3 filed by them under Order 13 Rule 10(1) R/w Section 151 of CPC on the file of Senior Civil Judge and JMFC, Devdurga in O.S.No.58/2021. The oral submission made by learned counsel for the petitioners is placed on record. ...
Karnataka High Court At Bengaluru
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