ANU SIVARAMAN

78 recorded High Court judgment(s) · 2024–2025

Courts

Disposal nature

Recent judgments

• M/S N RANGANATHA v. UNION OF INDIA — Karnataka High Court (2025-08-14)
• MR K K SHARFUDDIN v. THE STATE OF KARNATAKA — Karnataka High Court (2025-08-14)
• THE AUTHORIZED CLAIM SETTLE MANAGER v. SMT GEETHAMMA — Karnataka High Court (2025-08-14)
• N.C.DAYANANDA GOWDA v. STATE OF KARNATAKA — Karnataka High Court (2025-08-14)
• SRI. K MOHAN KUMAR SHETTY v. PRINCIPAL — Karnataka High Court (2025-08-14)
• M/S YOJAKA INDIA PRIVATE LTD v. GOVERNMENT OF KARNATAKA — Karnataka High Court (2025-08-14)
• SMT GANGAMMA v. STATE BY KAMAKSHIPALYA POLICE STATION, — Karnataka High Court (2025-08-14)
• JOHN LEWIS v. RESERVE BANK OF INDIA — Karnataka High Court (2025-08-14)
• DR K SENTHILNATHAN v. THE INSPECTOR OF GENERAL OF REGISTRATION — Karnataka High Court (2025-08-14)
• SMT.NAAGAMMA v. THE DEPUTY COMMISSIONER — Karnataka High Court (2025-08-14)