Mohammed Noushaad Alias Noushaad Vs State Of Karnataka By Mulki Police Station Dakshina Kannada Represented By Spp High Court Building Bengaluru - 560001
.... ail by the learned Sessions Judge. In the chargesheet, the prosecution has cited 33 witnesses and it is stated that only two witnesses are examined till now. The examination of all the witnesses may take longer period of time. Therefore, I am of the opinion that another chance may be given to th ...
Karnataka High Court At Bengaluru
Shivakumar D.B Vs State By Chandralayout Police, Bangalore, Represented By Spp High Court Of Karnataka At Bangalore - 560009
.... 8.04.2024. It is not the contention of the prosecution that the petitioner is required for further investigation. Therefore, detention of the petitioner in custody would amount to infringement of his right to life and liberty. Hence, I am of the opinion that the petitioner is entitled to be enla ...
Karnataka High Court At Bengaluru
Lokesh @ Sidi Lokesh Vs State Of Karnataka By Mahalakshmi Layout Police Station Mahalakshmi Layout Bangalore City Represented By Its Government Pleader High Court Complex Bangalore
.... n v. Ganapathy Velar and Ishwarlal v. State of M.P. this Court, while taking into account the fact of compromise between the parties, reduced sentence imposed on the appellantaccused to already undergone, though the offences were not compoundable. But it was also stated that in Mahesh Chand v. S ...
Karnataka High Court At Bengaluru
B. Sunitha, W/O Balaji R Vs M. Puttanna, S/O Late Sri.Muniyappa
.... h of this court vide orders dated 10.06.2021 & 24.04.2024 had granted time to file the Paper Book subject to payment of cost of Rs.3,000/- to the Advocates Welfare Fund, Bengaluru. 2. When the matter was called today, there is none to say anything about the compliance. Even otherwise, t ...
Karnataka High Court At Bengaluru
Sathish Kumar Shetty Vs Suneethi V. Naik & Others
.... S Dixit, J Learned counsel appearing for the appellant online repeatedly said that this matter has become infructuous, the connected matter having been allowed by the Coordinate Bench. There is none to oppose this assertion from the other side. In view of the above, this Writ Appeal ...
Karnataka High Court At Bengaluru
Management S.J.R.C. Educational Society (R) Race Course Road, Bangalore-560009. Represented By Its Secretary & Others Vs Principal Secretary, Government Of Karnataka, Department Of Higher Education, M.S.Building, Dr.Ambedkar Veedhi, Bangalore-560001 & Others
.... nformed to the Management, S.J.R.C Educational Society. Learned counsel Sri.M Veerabhadraiah., in further submits that he want to secure the particulars of the LRs of respondent No.4 in W.A.No.1994/2014 and LRs of respondent No.2 in W.A.No.1993/2014 to participate in these appeal matters. K ...
Karnataka High Court At Bengaluru
K.D. Doddappa & Others Vs Billaiah S/O Huliyaiah & Others
.... counsel for the appellants has filed a memo seeking permission to retire along with copy of intimation and postal acknowledgment for having served the same to the appellants. The aforesaid memo is taken on record. In the light of the same, learned counsel for the appellants is permitte ...
Karnataka High Court At Bengaluru
Hanumanagowda Vs State By Malebennur Police Harihara Tq Davanagere Dt Represented By The Public Prosecutor, High Court Bengaluru 560001 & Others
.... pellant files a memo seeking withdrawal of the appeal. 2. Memo reads thus: “The undereigned counsel for the appellant seeking permission of this Hon’ble Court to withdraw the petition with liberty to file before the District/Session court. Hence, kindly permit the Appellant to withdra ...
Karnataka High Court At Bengaluru
Manikanta @ Mani S/O Late Nagaraju Vs State Of Karnataka By Mahadevapura P.S Rep By Spp High Court Building Bangalore � 560001 & Others
.... ed counsel for the appellant-accused No.7 would contend that the allegation against this appellant-accused No.7 is only a conspiracy with the other accused to kill the deceased. Appellant -accused No.8 who has been granted bail by this Court is also accused of conspiracy with the other accused t ...
Karnataka High Court At Bengaluru
Indian Nursing Council, 8th Floor, NBCC Centre, Plot No.2, Community Centre, Okhla Phase -I, New Delhi - 110002 Vs M/S S.V. College Of Nursing, Represented By Its Chairman, No. 33/3, Site No.6, 6, 13, 14 And 22, Vishwesharaiah Extended Layout, 4 Th Cross, Mallathahalli, Bangalore - 560056 & Others
.... Kumar J 1. Shri Shivarudra, learned Counsel for the appellant has filed a memo of even date seeking leave to withdraw this appeal with liberty to agitate the matter before the Hon'ble Single Judge in the writ petition. 2. Memo be kept in record. Leave granted. 3. This writ appeal ...
Karnataka High Court At Bengaluru
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