Vasanthi Ramdas Pai Vs Income Tax Officer Ward 1 And TPS, Udupi, Aayakar Bhawan, Udupi Malpe Road, Ambalpadi Post, Mangalore-576103, Karnataka & Others
.... shall be done within four years after the completion of assessment. (b) Post substitution of sections 147/148/148A (i) SMT. KULWANTI BHATIA CHARITABLE TRUST SOCIETY vs PCIT[2023] 155 taxmann.com 653 (Allahabad) : In this case, the Assessee society was registered under section 12AA for cla ...
Karnataka High Court At Bengaluru
Dr.Bavaguthu Raghuram Shetty Vs Bureau Of Immigration, Ministry Of Home Affairs, Government Of India, 5th Floor, A Block, Ttmc, Bmtc Bus Stand Building, K H Road, Shanthinagar, Bangalore � 560027. Rep By Its Director & Others
.... dgment against the statute. The opinion or reasons of the Court may operate as a precedent for the determination of other similar cases, but it does not strike the statute from the statute book; it does repeal..... the statute. The parties to that suit are concluded by the judgment, but no one e ...
Karnataka High Court At Bengaluru
R.Srinivasulu Naidu & Others Vs Commissioner Karanataka Slum Clearence Board, No.55, Resildar Road, Seshadripuram Bengaluru-560020 & Others
.... TTAG-JUDGMENT H.P. Sandesh, J 1. The learned counsel for the appellant orally seeks permission of the court to withdraw the appeal with liberty to file appropriate petition. 2. The permission is granted. 3. Accordingly, the appeal is dismissed as withdrawn with liberty to fi ...
Karnataka High Court At Bengaluru
B. Ramaiah & Others Vs S. Munithayappa S/O Late Shamanna & Others
.... te possession by the plaintiffs and the condition imposed by the Trial Court is that, if the plaintiffs are unsuccessful in getting the relief of partition and declaration, they have to compensate for injury or loss that would cause to defendant No.2. The fact that defendant No.2 had availed loan ...
Karnataka High Court At Bengaluru
Sagai Mary W/O Sri Arokya Das & Others Vs Sagai Mary & Others
.... time on further cost of Rs.1,500/- for compliance of office objections and also made it clear that if cost is not paid and office objections are not complied within the stipulated time, the appeal will be dismissed on the next date of hearing. Inspite of the said order, the counsel for the appe ...
Karnataka High Court At Bengaluru
Swetha L Vs Manjunath P.V.
.... e withdrawn all the allegations leveled against each other unequivocally in all forums including the ones mentioned in the Memorandum of Petition filed in M.C. No. 3924/2017, objections filed in M.C. No. 3924/2017, C.Misc No 185/2016, objections filed in C.Misc No 185/2016 and Memorandum of Appe ...
Karnataka High Court At Bengaluru
Narasimha Murthy Vs State Of Karnataka, Rep By Sub-Inspector Of Police, Gowribidanur Police Station, Taluka Gowribidanur, District: Chikkaballapura, Rep. By State Public Prosecutor, High Court Of Karnataka, Bengaluru-560001 & Others
.... ed the victim girl by confronting the statement said to have been given by her before the Investigating Agency. 6. But, in such cross examination no useful material is elicited which would advance the case of the persecution to any extent much less beyond all reasonable doubt. 7. Unde ...
Karnataka High Court At Bengaluru
Subramani B G Vs Emalatha W/O Devaraj
.... i, J No representation for appellant. No representation for appellant even in the afternoon session. On 14.06.2023, finally two weeks time was granted to do the needful, failing which the appeal shall stand dismissed. It appears appellant is not interested in prosecuting the ...
Karnataka High Court At Bengaluru
Nabiulla @ Nabi Pasha S/O. Late Anwar Pasha Vs State Of Karnataka R/By Kolar Town Police Station, Kolar-563101
.... in the petition submits that the entire allegation of assault on deceased Mujamil Pasha is only against accused No.1. Petitioner has been falsely implicated in the case since he is the younger brother of accused No.1. He is in custody since 21.09.2023. Accordingly, he prays to allow the petitio ...
Karnataka High Court At Bengaluru
Shivakumar Vs State Of Karnataka By Nayakanahatti Police Station, Thalak Circle, Chitradurga District-577536
.... .2023. The bail application filed before the Court of the Principal District and Sessions Judge, Chitradurga in Crl.Mis.No.1641/2023 was rejected on 20.12.2023. Therefore, he is before this Court. 5. Learned counsel for the petitioner having reiterated the grounds urged in the petition pra ...
Karnataka High Court At Bengaluru
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