A.S.BOPANNA,PRADEEP D. WAINGANKAR

238 recorded High Court judgment(s) · 2015–2015

Courts

Disposal nature

Recent judgments

• LAXMAN KRISHNA GADEKAR v. SUVARNA W/O LAXMAN GADEKAR — Karnataka High Court (2015-03-20)
• M/S TIFFINS BARYTES ASBESTOS AND PAINTS LTD v. M/S P AND D ENTERPRISES, — Karnataka High Court (2015-03-06)
• SHAMSHUDDIN F AMRODDIN SHIRAHATTI v. THE DIRECTOR OF PRE UNIVERSITY BOARD — Karnataka High Court (2015-02-27)
• APPASAHEB BOMANNA VEERGOUDAR, v. THE COMMISSIONER — Karnataka High Court (2015-02-27)
• SANTOSH S/O SHEKARAPPA NAINEGALI, v. THE RETURNING OFFICER, — Karnataka High Court (2015-02-27)
• THE GENERAL MANAGER, v. VIJAYKUMAR S MATALDINNI, — Karnataka High Court (2015-02-27)
• LAXMAN S/O. JOTIBHA KANURKAR v. THE STATE OF KARNATAKA — Karnataka High Court (2015-02-25)
• N LOKARAJ S/O. N SAKREPPA v. N LALITAMMA W/O. LATE N SAKREPPA — Karnataka High Court (2015-02-25)
• SIDDARTHA COLLEGE OF EDUCATION, v. SOUTHERN REGIONAL COMMITTEE, — Karnataka High Court (2015-02-25)
• SHRIKANT S/O NINGAPPA NEGINAL v. THE MANAGING DIRECTOR — Karnataka High Court (2015-02-25)