State of West Bengal & Ors. v. Committee for Protection of Democratic Rights, West Bengal & Ors.

SMT M MANJULA vs. STATE OF KARNATAKA

Bench: The Hon’Ble Mr. Justice P.S. Dinesh Kumar Writ Petition No.4333 Of 2021 (Gm-Police) Between :

…late Shri. D.K. Adikeshavulu was related to the complainant. Her husband Raghunath and Adikeshavulu had good relationship and mutual trust. After death of Shri. Adikeshavulu, 3 (2010)3 SCC 571 W.P No.4333/2021 9 petitioner's husband had told her and children that his life and lives of children were in great danger as he was being threatened by sixth and seventh respondents. They se…

DR G MADEGOWDA vs. STATE OF KARNATAKA

Bench: The Hon’Ble Mr. Justice S.N. Satyanarayana

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 7TH DAY OF APRIL, 2020 BEFORE THE HON’BLE MR. JUSTICE S.N. SATYANARAYANA WRIT PETITION NO.2943/2014 (GM-RES) BETWEEN : DR G.MADEGOWDA, S/O LATE PUTTEGOWDA, AGED ABOUT 85 YEARS, EX.MLA, EX. M.P., AND EX. MINISTER, A.G. BANDIGOWDA LAYOUT, MANDYA CITY, MANDYA DISTRICT 571 401. ... PETITIONER (BY SRI AMAR CORREA, ADV.,) AND : 1. STATE OF KARNATAKA, REP. BY LOKAYUKTHA POLICE, BANGALORE RURAL DISTRICT, M.S. BUILDING, BANGALORE -560001. 2. D.C. THAMMANNA, S/O LATE CHIKKAMARIGOWDA, AGED ABOUT 67 YEARS, R/A NO.2…

The Commissioner of Income Tax-V, vs. Smt. Ch.Uma

…Otherwise CBI would be flooded with a large number of cases and with limited resources, may find it difficult to properly investigate even serious cases and in the process lose its credibility and purpose with unsatisfactory investigations.” 10 (2010) 3 SCC 571 14 28. In the matter of Ram Jethmalani and others v. Union of India and others11, the Supreme Court in respect of unaccounted money and black money constituted Special Investigation Team by holding as under: - “56. We note that in many instances, in the past, when issues referred to the Court have been very complex in nature, and yet req…