ANIL B KATTI

630 recorded High Court judgment(s) · 2022–2024

Courts

Karnataka High Court

630

ALLOWED	247
DISMISSED	192
Partly Allowed	88
DISPOSED	55
Abated	20
ALLOWED AND REMANDED	16
REJECTED	7
Dismissed for Non-Prosecution	5

GOVINDAPPA v. THE STATE OF KARNATAKA — Karnataka High Court (2024-04-10)
SHEIK MOHAMMED IRFAN v. THE STATE OF KARNATAKA — Karnataka High Court (2024-04-08)
CHANDRASHEKHAR S/O FAKKIRAPPA MUDAKANNAVAR v. THE STATE OF KARNATAKA — Karnataka High Court (2024-04-05)
SMT KALAVATHI W/O PRADEEP KUMAR ARASIDDI v. THE STATE OF KARNATAKA — Karnataka High Court (2024-04-04)
SUNIL SANTOSH GANGEPUTRA v. THE STATE OF KARNATAKA — Karnataka High Court (2024-04-04)
MODINSAB S/O IMAMSAB TEGGINAMANI v. THE STATE OF KARNATAKA — Karnataka High Court (2024-04-04)
SHRI SHAILESH S/O. SAMBHAJI BODALE v. THE STATE OF KARNATAKA — Karnataka High Court (2024-04-03)
SUSHANT SABAR S/O. DEENABABANDHU SABAR v. THE STATE OF KARNATAKA — Karnataka High Court (2024-04-03)
VEERESH ALIAS IRANNA S/O. ANDAPPA ALUR v. THE STATE OF KARNATAKA — Karnataka High Court (2024-04-02)
VENKOBA ALIAS VENKATESH S/O HANAMAPPA HADAPAD v. THE STATE OF KARNATAKA — Karnataka High Court (2024-04-02)