LexABHAY SHREENIWAS OKA (CJ),B.MANOHAR,SUBHRO KAMAL MUKHARJEE (AG.CJ)
95 recorded High Court judgment(s) · 2014–2015
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 95 |
Disposal nature
| DISMISSED | 36 |
| DISPOSED | 34 |
| ALLOWED | 19 |
| REJECTED | 4 |
| IA/Memo/VK/OP in disposal | 2 |
Recent judgments
- NAYALA COLLEGE OF EDUCATION (B.ED.) v. THE STATE OF KARNATAKA — Karnataka High Court (2015-12-18)
- BHARATHI COLLEGE OF EDUCATION (B.ED) v. THE STATE OF KARNATAKA — Karnataka High Court (2015-12-18)
- P.RATHINAM v. UNION OF INDIA — Karnataka High Court (2015-12-18)
- BHARATHI COLLEGE OF EDUCATION (B.ED) v. THE STATE OF KARNATAKA — Karnataka High Court (2015-12-18)
- SREE KRISHNA COLLEGE OF EDUCATION v. THE STATE OF KARNATAKA — Karnataka High Court (2015-12-18)
- SRI SADHASHIV C CHIKKREDDI v. THE STATE OF KARNATAKA — Karnataka High Court (2015-12-17)
- M/S. SRIYASH TECHNOLOGIES PVT. LTD., v. STATE OF KARNATAKA — Karnataka High Court (2015-12-17)
- SRI SANTHOSH v. DIRECTOR OF MINES AND GEOLOGY — Karnataka High Court (2015-12-17)
- MOHAMMED MUNEER AHMED v. STATE OF KARNATAKA — Karnataka High Court (2015-12-17)
- MR B RUDRAGOUDA v. STATE OF KARNATAKA — Karnataka High Court (2015-12-17)