G. Ramachar and Others Vs The State of Karnataka and Others
.... he manner in which and the terms subject to which persons who write deeds outside the precincts of a registration officer, or who frequent the precincts of registration officers, for the purpose of writing documents may be granted licence and prescribing the fees to be paid for such licences;" [V ...
KARNATAKA HIGH COURT
H.D. Kumaraswamy Vs State of Karnataka and Others
.... 12) 3 SCALE 363 : (2012) 11 SCC 252 : (2013) 1 SCC(L&S) 47 : (2012) AIRSCW 1821 4. (2014) SCC page 70 5. Crl.R.P. No. 224/2014 D.D. 21.10.2014 6. Parkash Singh Badal and Another Vs. State of Punjab and Others, AIR 2007 SC 1274 : (2007) CLT 567 Supp : (2007) 1 JT 89 : (2006) 13 SCALE 54 ...
Karnataka High Court
M.G. Shanthkumar and Others Vs State of Karnataka and Others
.... ave produced certified copies of the charge sheets filed by the Fraud Squad, Corps of Detectives, Bangalore, before the IV Additional Chief Metropolitan Magistrate, Bangalore in C.C. Nos. 12078, 12079, 12080 and 12083/2006 in a private complaint filed by the President, Amanath Co-operative Bank, whe ...
Karnataka High Court
Sri. Sirajin Basha Vs Sri. B.S. Yediyurappa
.... gs under S.482 of the criminal Procedure code cannot he adapted. In appropriate cases proceedings under S.482 can be adapted. However, even if petition under S.482. Criminal Procedure code is entertained there can be no stay of trials under the said Act. Si is then for the party to convince the conc ...
Karnataka High Court
Sri B.S. Yedd Yurappa Vs The State of Karnataka and Sri Sirajin Basha
.... rise. 13. The Petitioner has devoted his political career and adorned the post of Chief Minister. In case of his arrest, his personal liberty which has been prized of an individual would he jeopardized. He is falsely implicated by foisting a false case for the purpose of disgracing them or for fu ...
Karnataka High Court
Sri. B.S. Yedd yurappa Vs The State of Karnataka and Sri. Sirajin Basha
.... tioner has devoted his political career and adorned the post of Chief. Minister, In case of his arrest, his personal liberty which, has been prized of an individual would be jeopardized. He is falsely implicated by foisting a false case for the purpose of disgracing them or for further purpose of ge ...
Karnataka High Court
Sri. R.N. Sohankumar and Others Vs Sri. Sirajin Basha
.... scription of the dffences in detail is really not material. At the stage of framing charge it can be urged that No. offence is made out, At Para-52 of the said decision (P.S. Badal), their Lordships have observed thus: The sanctioning authority is not required to separately specify each of the ...
Karnataka High Court
Shantinagar House Building Co-operative Society Limited Vs State of Karnataka and Others
.... opalaswamy, appearing for respondents 9 to 15 argued at length on these contentions and relied on the following.- (1) S.P. Gururaja and Others Vs. The Executive Member, Karnataka Industrial Areas Development Board, Bangalore and Another, (2) M. Sanjeeva and Another Vs. State of Karnataka ...
Karnataka High Court
Shanthinagar House Building Co-operative Society Ltd. Vs The State of Karnataka and Others
.... C.G Gopalaswamy, appearing for Respondents Nos. 9 to 15 argued at length on these contentions and relied on the following: 1) S.P. Gururaja and Others Vs. The Executive Member, Karnataka Industrial Areas Development Board, Bangalore and Another, 2) M. Sanjeeva and Another Vs. State of Ka ...
Karnataka High Court
Veranna Veerabhadrappa Vs The District Registrar and Another
.... f situated in any urban area which is proposed to be acquired in connection with the Scheme in relation to which the declaration has been published u/s 19 of the Bangalore Development Authority Act 1976 or Section 19 of the Karnataka Urban Development Authorities Act, 1987. Therefore, as could be ...
Karnataka High Court
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