Anil Kumar Shetty K Vs State Of Karnataka Urban Development Department, Room No. 434, Vikasa Soudha, Dr. B R Ambedkar Veedhi, Banglaore 560001. Rep By Its Principal Secretary & Others
.... ccurred shall be decided, on reference made by the corporation, by Government and the decision of Government thereon, shall be final. Explanation.- For purposes of this section family means the spouse and dependant children of the councillor.” Sub-section (1) of section 19 mandates th ...
Karnataka High Court At Bengaluru
Krishna Murthy M Vs Authorized Officer / Manager Ashoknagar Co-Opeartive Bank Ltd.
.... ake to pay the balance amount as stated by respondent bank i.e., Rs.34,00,000/- (Rupees Thirty four lakhs only) within one month from today as my son has applied for a loan in some other financial institution . 5. I submit that, if the balance amount as undertaken is not paid the respondent ...
Karnataka High Court At Bengaluru
Suma Vinod & Others Vs Haridas Salian & Others
.... t only settled the present writ petitions but also the entire subject matter which is being litigated in O.S.No.5718/2022. The present writ petitions pertain to the orders passed on interlocutory applications filed in O.S.No.5718/2022. It is prayed that O.S.No.5718/2022 may be decreed in terms o ...
Karnataka High Court At Bengaluru
Rajesh M.H @ Raju Vs State Of Karnataka, By Akkur Police Station, Represented By State Public Prosecutor, High Court Of Karnataka, Bengaluru - 560001
.... e is an eyewitness to the incident and it was accused No.1 who took the child and asked accused No.2 go keep watch and ward and prevent others from coming to the spot. It was accused No.1 who said to have thrown the child to the river as a result of which, it died. The specific overt acts causin ...
Karnataka High Court At Bengaluru
Ramesh .A.K. & Others Vs State Of Karnataka Station House Officer, Gonikoppa Police Station, Kodagu District - 571213, Represented By Special Public Prosecutor High Court Of Karnataka Bangalore - 560001
.... DGMENTTAG-JUDGMENT M G Uma, J 1. Learned counsel for the petitioners after addressing his arguments at length, seeks permission of this Court to withdraw the petition and has filed a memo to that effect. 2. Memo is taken on record. 3. In view of the same, petition is dismi ...
Karnataka High Court At Bengaluru
Prathap B.R Vs State Of Karnataka By The Police Of Vijayanagar Ps, Mysore Rep By The State Public Prosecutor High Court Of Karnataka Bengaluru - 560001
.... d counsel for the petitioner after addressing his arguments at length, seeks permission of this Court to withdraw the petition with liberty to move similar petition before the trial Court after examination of the material witnesses. 2. Memo is taken on record. 3. In view of the same, ...
Karnataka High Court At Bengaluru
Shivaraj Tangadagi Ex Mla @ Shivaraj Sanagappa Tangadagi & Others Vs State Of Karnataka By Karatagi Police Station, Koppal District � 583229. Represented By State Public Prosecutor, High Court Of Karnataka, Bangalore-560001 & Others
.... 3. Having heard the learned counsel for the parties and having perused the Petition papers, this Court is broadly in agreement with the submission made by the learned Addl. SPP on behalf of Respondents. The Apex Court time and again has warned that tapping of inherent jurisdiction u/s 482 of ...
Karnataka High Court At Bengaluru
Shivaraj Tangadagi Ex Mla @ Shivaraj Sanagappa Tangadagi & Others Vs State Of Karnataka By Karatagi Police Station Represented By State Public Prosecutor, High Court Of Karnataka, Bangalore 560001 & Others
.... 3. Having heard the learned counsel for the parties and having perused the Petition papers, this Court is broadly in agreement with the submission made by the learned Addl. SPP on behalf of Respondents. The Apex Court time and again has warned that tapping of inherent jurisdiction u/s 482 of ...
Karnataka High Court At Bengaluru
M/S. BHP Studio Virtual Bharat Pvt. Ltd. Vs Dr. Selvakumar. S Principal Secretary For State Of Karnataka Ministry Of Commerce And Industry Vidhana Soudha & Others
.... otiated in which process, both the appellants were involved. After settling the terms, work order dated 11.08.2022 was issued to the petitioner. According to the case of the petitioner, the film was produced after consuming energy, money and manpower, but at the eleventh hour, it was refused to b ...
Karnataka High Court At Bengaluru
Ramesh S/O Ramappa & Others Vs State Of Karnataka By Channarayapatna PS Represented By Hcgp High Court Of Karnataka Bangalore � 560001 & Others
.... he be directed to appear before the Trial Court ie., II Additional District and Sessions Judge, Bengaluru Rural District, Bengaluru on 19.06.2024. 4. Respondent No.2 is present before the Court and he is directed to appear before the Trial Court on 19.06.2024 in the bail petitions to be fi ...
Karnataka High Court At Bengaluru
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