ALOK ARADHE,S VISHWAJITH SHETTY

1,297 recorded High Court judgment(s) · 2014–2023

Courts

Karnataka High Court

1297

DISMISSED	512
DISPOSED	433
Dismissed for Non-Prosecution	189
ALLOWED	92
Dismissal for Non Compliance of Office Objections	49
Partly Allowed	16
ALLOWED AND REMANDED	5
DROPPED	1

HAZRATH MADAR SHAH MAKAN (WAKF) v. THE KARNATAKA STATE BOARD OF WAKF — Karnataka High Court (2023-03-31)
SRI N. MANJUNATHA SHETTY v. UNION OF INIDA — Karnataka High Court (2023-03-31)
MANJUNATHA C v. M.S NAYANA — Karnataka High Court (2023-03-31)
BANGALORE ELECTRICITY SUPPLY COMPANY LIMITED v. M/S EUREKA FORBES LIMITED — Karnataka High Court (2023-02-16)
BANGALORE ELECTRICITY SUPPLY COMPANY LIMITED (BESCOM) v. RADHAMANI EXPORTS LTD — Karnataka High Court (2023-02-16)
SMT.NETHRA MADHUKAR v. SRI.GURUPRASAD SRINIVASAN — Karnataka High Court (2023-02-09)
SRI. VEERESH. B v. SMT. NANDINI. J. M. — Karnataka High Court (2023-02-09)
SMT. KEMPAMMA v. THE STATE OF KARNATAKA — Karnataka High Court (2023-02-09)
SMT. S SHANTHI v. SRI. K KRISHNAMURTHY — Karnataka High Court (2023-02-09)
ANIL KESAVAN v. M/S ASSET RECONSTRUCTION COMPANY (INDIA) LTD — Karnataka High Court (2023-02-09)