REGENT COMPUTRONICS PVT. LTD.

V. Raghavendra Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

UNITED BANK OF INDIA VS. SATYAWATI TONDON [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. CHHABIL DASS AGARWAL [REFERRED TO]
AUTHORIZED OFFICER, STATE BANK OF TRAVANCORE VS. MATHEW K.C. [REFERRED TO]
PHOENIX ARC PRIVATE LIMITED VS. VISHWA BHARATI VIDYA MANDIR [REFERRED TO]
CELIR LLP VS. BAFNA MOTORS (MUMBAI) PVT. LTD. [REFERRED TO]
SANTHOSH KUMAR B S VS. UCO BANK [REFERRED TO]

JUDGEMENT

(1.) Learned counsel for the petitioner has sought for the following reliefs:-

(2.) Various other contentions have also been raised by the petitioner.

(3.) Sri Uday Holla, learned Senior Counsel appearing on behalf of petitioner submits that the respondent No.3 - Bank has made withdrawals from the Loan Account which was not demonstrated by the Bank.

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V. RAGHAVENDRA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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