ANU SIVARAMAN,UMESH M ADIGA

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

Courts

Karnataka High Court

140

DISMISSED	59
DISPOSED	55
ALLOWED	20
Dismissed for Non-Prosecution	3
Dismissal for Non Compliance of Office Objections	2
Partly Allowed	1

KARNATAKA SILK INDUSTRIES CORPORATION LTD v. Y N KRISHNA MURTHY — Karnataka High Court (2025-11-21)
VENKATARAMANA v. THE STATE OF KARNATAKA — Karnataka High Court (2025-09-17)
M/S. KARNATAKA STATE TOURISM DEVELOPMENT CORP. v. M. CHIRANJEEVI — Karnataka High Court (2025-08-29)
THE KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD (KIADB) v. SRI V SRINIVAS — Karnataka High Court (2025-02-21)
THE STATE OF KARNATAKA v. DR K GOPALA — Karnataka High Court (2025-02-01)
M/S KARNATAKA STATE TOURISM DEVELOPMENT CORP v. M CHIRANJEEVI — Karnataka High Court (2025-01-17)
MR. SOURABH HOLEPPAGOL v. KARNATAKA EXAMINATION AUTHORITY — Karnataka High Court (2025-01-06)
PUTTARAJU v. THE STATE OF KARNATAKA — Karnataka High Court (2024-12-20)
SRI PRANAV RAJA MANOORI v. SMT UPPUNDA SEEMA MAIYA — Karnataka High Court (2024-12-20)
DR PRERANA C v. THE STATE OF KARNATAKA — Karnataka High Court (2024-12-20)