Corporation of the City of Mangalore and Another Vs Kasturba Medical College, Mangalore
.... ent is charged by way of room rent, etc. It is nobody''s case that the hostel is being run for profit. It is also not a free hostel. Therefore, while recovering from the students the cost of maintenance of the hostel, it is possible that during certain months there could be excess of amount collecte ...
Karnataka High Court
Mohammad Nissar Chandsab Mulla Vs State of Karnataka
.... ot to be bound by the sections mentioned in the charge-sheet or by the absence of mentioning of a particular offence in the charge-sheet. In the event he comes to the conclusion that the charge needs to be framed, he would do so on the basis of the above said material on record and not on the basis ...
Karnataka High Court
State of Karnataka Vs B. Narayana Reddy
.... does not affect the competence and the jurisdiction of the Court for trial, and where the cognizance of the case has in fact been taken and the case is proceeded to termination, the validity of the proceedings with the preceding investigation does not vitiate the result unless miscarriage of justice ...
Karnataka High Court
Fakirappa Vs Shiddalingappa and Another
.... ed, and in respect of which, there were decisions of the Trial Judge and the High Court. It is, therefore, in my opinion, appropriate that a decision in this regard viz., whether or not service of notice under Clause (b) of the proviso to Section 138 of the N.I. Act should be deemed to be sufficient ...
Karnataka High Court
Nityanand Vs Jamuna Prakash
.... would immediately come to know that the cheque that he has issued has been dishonoured. In that event, he would immediately arrange for payment of the amount covered by the cheque within fifteen days of the receipt of the notice. Any bona fide mistake in calculating the amount to his credit in the ...
Karnataka High Court
Keshavamurthy Vs State
.... e witnesses to the spot mahazar and P.W. 4, Investigating Officer. What the learned Magistrate has done in course of examination of petitioner-accused u/s 313 of the Criminal Procedure Code is, to frame four questions in respect of 4 witnesses. In question No. 1, the learned Magistrate has clubbed t ...
Karnataka High Court
Hanumanthi Vs PCH Marketing Services, Bangalore
.... being taken, about recording sworn statement, and then posting it for further orders. It is on the next date that he has written a considered order as to how there is sufficient ground for proceeding to issue process u/s 138 of the Negotiable Instruments Act, 1881. The manner in which the cases are ...
Karnataka High Court
Ajit Narain Haksar and Others Vs Assistant Commissioner of Central Excise (Legal), Bangalore
.... ed that though the company is legal entity, the functions of the company are performed in accordance with the desire of the Board of Directors and the Executives and, therefore, the Board of Directors and the Executives are liable for payment of penalty. The submission is only required to be stated ...
Karnataka High Court
P. Sridhar Vs State
.... call any case before the Additional Sessions Judge at any time before the trial has commenced. On such recalling of that case, Sub-section (3) of Section 409 of the Cr. P.O. then provides that the Sessions Judge may either try the case himself or make it over in accordance with the provisions of the ...
Karnataka High Court
Nemichand Swaroopchand Shaha and Another Vs State Public Prosecutor
.... under Clause (a) of the said sub-section. Taking of such cognisance is prohibited by the above said Clause (a) of Section 142 of the N.I. Act. 6. Sri Marigowda, learned Additional State Public Prosecutor sought to justify the impugned order by submitting that ingredients of Section 420 of the IP ...
Karnataka High Court
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