Ashwat Vs State Of Karnataka Through Chittapur Police Station, Rep By Addl. SPP, High Court Of Karnataka, Kalaburagi-585103
.... Section 200 of Cr.P.C., if a private complaint is filed, learned magistrate, if found there is any offence is made out, he should take cognizance by posting the matter for recording the sworn statement of the complainant or if it is a public servant, recording sworn statement can be dispensed w ...
Karnataka High Court At Bengaluru
Sainath Chandu Harikantra Vs Pavitra Teka Tandel @ W/O Sainath Chandu Harikantra
.... T Jyoti Mulimani, J A memo has been filed by counsel for the petitioner on 24.09.2024 stating that the petitioner is not interested in prosecuting the Writ Petition. Hence, the Writ Petition may be dismissed as withdrawn. Memo dated 24.09.2024 is placed on record. The Writ ...
Karnataka High Court, Dharwad Bench
Muniyamma & Others Vs Commissioner Bangalore Development Authority, Kumarapark West, Bangalore - 560020 & Others
.... e order. 3. Under the given facts and circumstances of the case, I am of the opinion that interest of justice would be met if the impugned orders were to be treated as show cause notice to the petitioners and petitioners are directed to submit all the necessary records along with representa ...
Karnataka High Court At Bengaluru
Madhu K Vs State Of Karnataka By Ramanagara Women Police & Others
.... ce he is in judicial custody. Accordingly, prays to allow the petition. 6. Per contra , the learned HCGP has opposed the petition. 7. Material on record would go to show that on the merits of the case, petitioner was earlier granted bail by the trial Court in Crl.Misc.No.401/2022 on ...
Karnataka High Court At Bengaluru
Nanjesha S/O. Late Nangaiah @ Biliyappa & Others Vs State Of Karnataka By Rajagopalanagara P.S., Rep. By State Public Prosecutor, High Court Of Karnataka, Bengaluru-560001
.... B M Shyam Prasad, J On perusal of the memo filed by the learned counsel for the petitioners, the petition stands disposed of with liberty to prosecute the petition in Criminal Petition No.8424/2024. ...
Karnataka High Court At Bengaluru
Mehandi Miyan @ Saleem Vs State Of Karnataka By Yelahanka Police Station
.... n came to the house of the first informant and informed that the dead body of the first informant's mother was lying on the cot in their house. Immediately thereafter, first informant went to the house of the petitioner and after seeing the dead body and also noticing that the jewelry which his ...
Karnataka High Court At Bengaluru
M/S. Appu Geleyara Balaga Represented By Its President, Rahul.V Vs Additional Chief Secretary Home Department, Vidhana Soudha, Bangalore-560001 & Others
.... festival in Kempegowda Nagara, Bengaluru. 3. petitioner's grievance is that the said representation has not been considered. 4. learned High Court Government Pleader for the respondents - State submits that the representation submitted by the petitioner will be considered in accordance ...
Karnataka High Court At Bengaluru
Shiju Mon & Others Vs M/S. IDBI BANK LTD., IDBI House No.58 3 Rd Floor, Mission Road, Bengaluru 560072 & Ors.
.... o the auction purchaser to deposit the balance consideration. 4. This Court vide order dated 29.07.2024 had directed the respondent No.1/Bank not to disburse excess sale proceeds to respondent Nos.2 till the next date of hearing. 5. Learned counsel for the respondent-Bank furnishes th ...
Karnataka High Court At Bengaluru
Venkataraj @ Venkatarajappa Vs State Of Karnataka Department Of Home, Through Its, Principal Secretary Vidhana Soudha, Bengaluru 560001 & Ors.
.... ody for more than four years and eight months. 3. Given these circumstances, the petitioner has established a prima facie case for release the petitioner on parole. Accordingly, I pass the following: ORDER i) The petition is allowed. ii) The respondent No.2 is directed to re ...
Karnataka High Court At Bengaluru
Pramod Kumar M. K Vs Registrar, Karnataka State Administrative Tribunal, 7th Floor, Kandaya Bhavan, Kempegowda Road, Bengaluru 560009 & Others
.... ANOOP JAISWAL v. UNION OF INDIA AIR 1984 SC 636; 2. DIPTI PRAKASH BANERJEE v. SATENDRA NATH BOSE, NATIONAL CENTRAL FOR BASIC SCIENCE, CALCUTTA AND OTHERS - 1999(3) SCC 60; 3. PALAK MODHI v. STATE BANK OF INDIA 2011 SCC ONLINE ALL 1846; 4. ABHAY JAIN v. HIGH COURT OF JUDICATURE OF ...
Karnataka High Court At Bengaluru
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