Shiva @ Shivu @ Shivaraju T.D. Vs State By Maddur Police Station, Represented By State Public Prosecutor, High Court Buildings, Bengaluru-560001
.... if no progress is being taken in the pending trial, the petitioner will be at liberty to file fresh application seeking bail before the Trial Court and the SLP was disposed of. 7. Having considered the order passed by the Apex Court as well as the material on record, it is clear that alrea ...
Karnataka High Court At Bengaluru
Punith C.T. Vs State Of Karnataka, Rep. By Channarayapatna Town Police Station, Hassan District & Others
.... close that the victim was subjected to intercourse but no injuries were found on her body or private parts. Further, since the victim is aged about 16 years, she is capable of understanding the things and she accompanied the petitioner to Dhramastala and voluntarily stayed with him. Her consent ...
Karnataka High Court At Bengaluru
Shabana Vs B.V. Renuka
.... ion petition. The trial Court has convicted the accused for the offence punishable under Section 138 of N.I. Act. It is confirmed by the Sessions Court by dismissing the appeal filed by the accused. It is being challenged by the accused before this Court. Hence, he is required to file revis ...
Karnataka High Court At Bengaluru
Salauddeen Vs State By National Investigation Agency Hyderabad, Represented By Its SPP High Court Unit, Karnataka, Bangalore-560001
.... 54, 56, 57, 58, 59, 60, 61, 62, 63, 66, 67, 68, 69, 71, 72, 73, 74, 75, 77, 78, 79, 80, 81, 82, 83, 85, 86, 89, 91, 92, 93, 94, 95, 97, 98, 100, 102, 104, 105, 106, 107, 108, 109, 110, 112, 114, 115, 117, 118, 121, 122, 123, 125, 126, 128, 130, 131, 133, 134, 135, 140, 143, 145, 149, 150, 155, 15 ...
Karnataka High Court At Bengaluru
Govindareddy Vs P. Suresha
.... tlement arrived between the parties the Respondent has paid a sum of Rs. 25,00,000/- (Rupees Twenty Five Lakhs Only) to the Petitioner. The above said amount of Rs. 25,00,000/- (Rupees Twenty Five Lakhs) has been paid to the Petitioner through RTGS in the following manner: i) 16.01.2024 through ...
Karnataka High Court At Bengaluru
Zee Entertainment Enterprises Limited A Company Registered Under The Provisions Of The Companies Act, 1956 Vs Right Channel Advertising Agency Pvt. Ltd. A Company Registered Under The Provisions Of The Companies Act, 1956 & Others
.... ounsel for the respondents that the respondents had issued a cheque for a sum of Rs.6,50,000/- towards discharge of the claim made by the petitioner. The cheque is has not yet encashed and it is dated 27.04.2024. It is submitted by the learned counsel for the respondents that, since the amount i ...
Karnataka High Court At Bengaluru
Gopalraj Urs N & Others Vs State Of Karnataka Dept. Of Co-Operation, Vidhana Soudha, Dr Abmedkar Veedhi, Bengaluru - 560001 & Others
.... arned Additional Government Advocate submits that insofar as respondent No.4 - Bank is concerned, this Court in R.P.No. 82/2024 has directed announcing of result forthwith. It is further submitted upon instructions that result would be announced with respect to the election held to respondent No. ...
Karnataka High Court At Bengaluru
Lakshmidevi Vs K.V.Vijay Kumar & Others
.... 08.04.2024, on that day, there was no representation on behalf of the appellant, hence the office was directed to list this matter under the caption 'for dismissal' on 16.04.2024. The appeal was listed on 16.04.2024, on that day, at request on behalf of learned counsel for respondent No.3, it w ...
Karnataka High Court At Bengaluru
Prasanna G. H Vs State By Ramanagara, Women P. S. Rep By State Public Prosecutor, High Court Of Karnataka, Bangalore - 560001 & Others
.... house of his friend Nagesh, in Kenakuppe Village, Hunasuru Taluk, resulting in pregnancy of the victim girl. It is also evident from the records that subsequently, the victim girl was admitted to the hospital due to pregnancy and she was aborted on 24.12.2023, when the pregnancy was at the stag ...
Karnataka High Court At Bengaluru
Nagaraj Vs State Of Karnataka
.... d from the custody of the petitioner/accused No.1. There is prima facie material evidence in the form of Trap Mahazar regarding recovery of amount from the custody of the petitioner/accused No.1. Hence, Under Section 20 of the Prevention of Corruption Act, the presumption is in favour of prosecu ...
Karnataka High Court At Bengaluru
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