TTK Property Services Private Limited, Ferns Icon, Ground Floor, Marathahalli Outer Ring Road, Doddenakundi, Bangalore - 560037, Karnataka. Vs Nil
.... r and not from the date of issuance of Form No.42. 25. Admittedly, after the order sanctioning the Scheme of Arrangement, the petitioners have not furnished the list of assets and liabilities of the Companies which are parties to the Scheme of Arrangement. Hence, there was no order in the ...
Karnataka High Court At Bengaluru
Digambar Warty and Others Vs District Registrar and Chief Controller of Revenue and Commissioner of Stamps
.... 1957. According to clause (a) of the said proviso, when the amount of the proper duty or deficient portion thereof exceeds five rupees, the penalty to he imposed is a sum equal to ten times such duty or portion. There is no discretion granted to the Court to impose a lesser penalty. Hence the obser ...
Karnataka High Court
Residents of Shri Chitrapur Co-operative Housing Society Limited Vs District Registrar and Another
.... is the value of the flat. In the instance of Sri Manohar K. Koundinya, i.e., the documents annexed to the petition which was taken as the lead case, the share certificate is dated 17-12-1980, while the loan stock certificate is dated 1-7-1987. On the same day, a possession certificate is also drawn ...
Karnataka High Court
K.B. Nagendra and Another Vs State of Karnataka and Others
.... Annexure-C to the effect that the document was not chargeable with duty by relying on a government order dated 28.9.94. This order was passed by the Deputy Commissioner in exercise of the power conferred on him u/s 39(1)(a) of the Act. The question is as to whether the Deputy Commissioner can again ...
Karnataka High Court
Rashtrothana Parishat Vs State of Karnataka and others
.... nce etc., is likely to face the possibility of it being impounded again. 10. The principle stated, therefore, by the Privy Council in The Raja of Bobbili v. Inuganti China Sitarasami Garu 1899) 26 I AP 262 at p. 267 is : "It is only upon production of the original writ that the Collector has t ...
Karnataka High Court
Erappa Vs State of Karnataka
.... ity to the persons who may be affected. The Official Memorandum referred to and relied on by the petitioners has no statutory force and hence is not binding on the second respondent, On the other hand, it is contended that the second respondent is bound to act according to the legislation enacted by ...
Karnataka High Court
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