ANU SIVARAMAN,ANANT RAMANATH HEGDE

224 recorded High Court judgment(s) · 2024–2026

Courts

Disposal nature

Recent judgments

• LAXMAN G BYNDOOR v. THE SENIOR BRANCH MANAGER — Karnataka High Court (2026-02-06)
• SMT RANGAMMA v. G MANOJ KUMAR — Karnataka High Court (2026-01-23)
• THE STATE OF KARNATAKA, v. DR. S RAJENDRAN, IFS (RETD.,) — Karnataka High Court (2025-08-29)
• BASAVANNA v. THE CHIEF SECRETARY — Karnataka High Court (2025-07-04)
• MANJUNATHA KAPPALI v. STATE OF KARNATAKA — Karnataka High Court (2025-01-09)
• MR M VINOD v. DR HEMALATHA — Karnataka High Court (2024-11-29)
• MRS. KAIKASHAN v. STATE OF KARNATAKA — Karnataka High Court (2024-11-26)
• THE UNION OF INDIA v. MR. RAMESHA BARIKARA — Karnataka High Court (2024-11-20)
• KINETIC GREEN ENERGY AND POWER SOLUTIONS LIMITED v. YULU BIKES PRIVATE LIMITED — Karnataka High Court (2024-10-16)
• SRI RAJESH M R v. THE STATE OF KARNATAKA — Karnataka High Court (2024-08-02)