LexALOK ARADHE,M.G.S. KAMAL
346 recorded High Court judgment(s) · 2014–2023
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 346 |
Disposal nature
| DISMISSED | 130 |
| DISPOSED | 127 |
| Partly Allowed | 61 |
| ALLOWED | 25 |
| ALLOWED AND REMANDED | 1 |
| Dismissed for Non-Prosecution | 1 |
| Dismissal for Non Compliance of Office Objections | 1 |
Recent judgments
- PETER CADDY v. DY. COMMISSIONER OF INCOME TAX — Karnataka High Court (2023-07-07)
- DY. COMMISSIONER OF INCOME TAX CIRCLE 4 (1) v. SYED ALEEMULLAH @ SYED ALEEM — Karnataka High Court (2023-07-07)
- PETER CADDY v. DY. COMMISSIONER OF INCOME TAX — Karnataka High Court (2023-07-07)
- PETER CADDY v. DY. COMMISSIONER OF INCOME TAX — Karnataka High Court (2023-07-07)
- PETER CADDY v. DY. COMMISSIONER OF INCOME TAX — Karnataka High Court (2023-07-07)
- M/S. ANNAPURNA EDUCATION TRUST v. THE COMMISSIONER, BANGALORE DEVELOPMENT AUTHORITY — Karnataka High Court (2022-10-21)
- THE INCOME TAX OFFICER v. M/S TOYOTA KIRLOSKAR MOTOR (P) LTD — Karnataka High Court (2022-10-21)
- CANARA SALES CORPORATION LTD v. CANARA BANK — Karnataka High Court (2022-10-21)
- THE UNION OF INDIA v. M/S BUNDL TECHNOLOGIES PRIVATE LIMITED — Karnataka High Court (2022-03-03)
- SUMMAYYA KAUSAR ATTAR v. STATE OF KARNATAKA — Karnataka High Court (2022-02-25)