Ilyas @ Illu @ Neamangala Illu S/O Muktiyar Vs State Of Karnataka By Shivaji Nagar Police Station, Rep. By Spp, High Court Building, Bangalore - 560001
.... taken a lenient view and has enlarged him on bail by order dated 12.09.2022. Thereafter, it appears that the petitioner who was accused No.2 has again committed default of bail conditions and has been subsequently arrested. 6. Learned counsel for the petitioner has produced medical records ...
Karnataka High Court At Bengaluru
Neelakantappa Vs State By Hosadurga Police Station Chitradurga District, Represented By Public Prosecutor, High Court Building, Bengaluru - 560001 & Others
.... and that she sustained the said injury while scratching with her nail. 16. Though during her cross-examination, the prosecutrix admitted that on that day, she played on the bullock cart, but denied that she sustained the injury coming in contact with the Yoke (£ÉÆUÀ) of bullock cart. She al ...
Karnataka High Court At Bengaluru
Niveditha S W/O Sri. Sherwin K Vs Sherwin K S/O Sri. J. Komagan
.... Judge, Family Court, Bengaluru for divorce. The respondent-husband filed a petition for restitution of conjugal rights in M.C.No.213/2023 before the Senior Civil Judge and Principal JMFC, K.G.F. Since the petitioner resides at Bengaluru and has to care of her aged parents and minor son, and as s ...
Karnataka High Court At Bengaluru
Pavitra Vs Dinesh S/O Chennegowda
.... 22 before the Senior Civil Judge and JMFC, Arasikere. Since the petitioner resides at Jagaluru and has to care for her aged mother, and as she has no other relatives or family members to accompany or assist her, it would cause inconvenience and hardship for her to travel a distance of 200 kms. to ...
Karnataka High Court At Bengaluru
Bangaru Srinivasan Vs S. M. Renukamma & Others
.... they shall be leaving at least two feet space from the property of the respondent – Decree Holder.” 2. Learned counsel appearing for the petitioner vehemently argues that there is error apparent on the face of record inasmuch as that his client has obtained a Civil Court decree in his favo ...
Karnataka High Court At Bengaluru
Official Liquidator Of M/S Shree Mookambika Finance Corporation (IN LIQN) Attached To High Court Of Karnataka Corporate Bhavan, No.26-27, Raheja Towers, 12th Floor,M G Road Bangalore -1 Vs K Gopalakrishna Bhat & Others
.... ed. The relevant portions of the cross-examination PW.1 are extracted herein below for ready reference: “1. I have referred to the statement of affairs for furnishing my reports . It is true to suggest that except statement of affairs, no other documents have been furnished to me . Witness ...
Karnataka High Court At Bengaluru
Kishore Baishya Vs Rebecca Hooper
.... er the marriage, they stayed at Guwahati and then she had moved to Bangalore along with the minor son in June 2022 and the custody of the child was with the mother, with the consent and knowledge of the father. The son was admitted to Candor International School, Bangalore in Grade 4 for the aca ...
Karnataka High Court At Bengaluru
Ayub P.S. @ Bommanahalli Babu @ Attica Babu Vs State Of Karnataka By Doddaballapura Rural Police Station Represented By Public Prosecutor District And Sessions Judge Doddaballapura Rural
.... cutor for the State. List this matter on 19.07.2024 at 1.00 p.m. Interim order granted earlier, is extended till the next date of hearing.” 4. Learned Additional State Public Prosecutor on instructions and also on verification of the records would submit that the petitioner would ...
Karnataka High Court At Bengaluru
Ayub PS @ Bommanahalli Babu @ Attica Babu Vs State By Doddaballapura Rural P.S. � 561 203 & Others
.... ” The order dated 08.07.2024: “Learned Addl.SPP on instructions would submit that the condition of the petitioner is stabilized and is fit to be discharged from the hospital. In that light, learned counsel appearing for the petitioner seeks time to file an application seeking bai ...
Karnataka High Court At Bengaluru
Ravikumar Vs State Of Karnataka By Thirumani Police Station, Represented By The State Public Prosecutor, High Court Buildings, Bengaluru - 560001
.... counsel for the petitioner and the learned Additional SPP, a specific allegation is made against this petitioner that he inflicted injuries with iron rod and machete and this Court also observed the same in paragraph No.6 of its earlier order. No doubt, this Court granted liberty to the petitio ...
Karnataka High Court At Bengaluru
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