Pradeep @ Mallesha Vs State Of Karnataka & Ors.
.... titioner filed an application seeking to recall the body warrant, which came to be rejected vide order dated 01.10.2024. Impugning the said order, the petitioner is before this Court. 6. I.A.No.1/2024 is filed seeking an interim order directing respondent No.1 to release the petitioner from ...
Karnataka High Court At Bengaluru
G. Ravi & Others Vs State Of Karnataka & Ors.
.... 2019 and original suit No.201 of 2022 on the court of Principal Civil Judge, Gowribidanur, Chikkaballapura; (vi) To set aside the orders passed whereby the road movement is blocked; (vii) To set aside order dated 28th September 2022 passed by the above said Court in interim applicati ...
Karnataka High Court At Bengaluru
Nidhi Salian & Others Vs Commissioner, Offie Of The Commissioner Of Central Excise, Bengaluru-560001. C.R.Building, P.B.No.5400, Queens Road, Bengaluru-560001 & Ors.
.... nd equity.” 2. Learned counsel for the answering respondents has also filed a Memo dated 26.11.2024 stating that the petition has become infructuous since prayer has been substantially granted. The Memo dated reads as under: “The undersigned herewith craves the leave of this Hon’ble Co ...
Karnataka High Court At Bengaluru
Chandra Reddy & Others Vs Gajamma & Ors.
.... AG-JUDGMENT H.P. Sandesh, J 1. The learned counsel for the appellants has filed a memo praying this Court to dispose of this appeal as not pressed with liberty to file fresh application in view of subsequent events. 2. In view of the memo, the appeal is disposed of as not pressed ...
Karnataka High Court At Bengaluru
Gowthamgowda T.M Vs State Of Karnataka & Ors.
.... e her had failed. Therefore, he had approached the police. During the course of investigation of the case, the petitioner and the victim girl were traced together. 9. The victim girl was subjected to medical examination before the doctor, who has medically examined the victim girl and befo ...
Karnataka High Court At Bengaluru
Nagraj @ Nagraj Konanur Vs State By Shivamogga Women P.S Rep By Spp, High Court Complex Bangalore - 560001 & Ors.
.... and make necessary application seeking regular bail. He also submits that considering the age and avocation of the petitioner, the jurisdictional Court may be directed to consider the application seeking regular bail on the same day. 2. The said submission is placed on record. 3. The ...
Karnataka High Court At Bengaluru
Manjunath Vs State Of Karnataka & Ors.
.... is appeal with liberty to file petition. 2.Memo reads thus, “That the Appellant above named most respectfully prays that this Hon’ble Court may be pleased to permit the Appellant to withdraw the above case and liberty may granted to the Appellant to file Criminal Petition before this ...
Karnataka High Court At Bengaluru
Narayana Vs State Of Karnataka
.... years and pay fine of Rs.10,000/- for offence punishable under Section 120-B read with Section 149 of IPC; sentenced to undergo imprisonment for a period of 10 years and pay fine of Rs.10,000/- for offence punishable under Section 395 read with Section 149 of IPC and sentenced to undergo rigorou ...
Karnataka High Court At Bengaluru
Vijaya Vs Anantha Gummani
.... ons Judge, Bengaluru. The said revision petition came to be allowed and the sentence has been enhanced to fine of Rs.1,35,000/- by order dated 05.03.2019 by the LV Additional City Civil and Sessions Judge, Bengaluru. 4. The said order of enhancement of the fine passed in Criminal Rev.P.No.3 ...
Karnataka High Court At Bengaluru
Jinesh D Vs Bruhat Bengaluru Mahanagar Palike N. R. Square, Bengaluru 560009 Represented By Its Commissioner & Ors.
.... by the concerned if appropriate proceedings are initiated against the concluded assessment for the relevant years. However, in terms of the Bruhat Bengaluru Mahanagara Palike Act [Property Tax Assessment, Recovery and Management] Rules, 2024 [for short '2024 Rules' ], if certain property is to ...
Karnataka High Court At Bengaluru
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