ALOK ARADHE,H.G.RAMESH

170 recorded High Court judgment(s) · 2018–2018

Courts

Disposal nature

Recent judgments

• SMT ASHALATHA D SHETTY v. STATE OF KARNATAKA — Karnataka High Court (2018-11-30)
• TACHOCLINE RENEWABLE v. KARNATAKA ELECTRICITY — Karnataka High Court (2018-11-30)
• SHRI MAHESH BABU.N v. THE STATE OF KARNATAKA — Karnataka High Court (2018-11-30)
• SRI. VENKATESHAMURTHY SHIRUR v. THE STATE OF KARNATAKA — Karnataka High Court (2018-11-30)
• SRHI. B. G. RATHNAKAR v. THE SUPERINTENDENT OF POLICE — Karnataka High Court (2018-11-30)
• ITTY CHERIAN v. THYAGA R VENKATACHALAPATHI — Karnataka High Court (2018-11-29)
• G.A. NARAYANSWAMY v. THE PRINCIPAL SECRETARY — Karnataka High Court (2018-11-29)
• SRI. PARASHURAM PEEDKAR v. THE COMMISSIONER OF EXCISE — Karnataka High Court (2018-11-29)
• SRI. AMIT B. BELLUBBI v. THE COMMISSIONER OF EXCISE — Karnataka High Court (2018-11-29)
• SRI H G SHANKAR v. SRI G NARAYANA — Karnataka High Court (2018-11-29)