LexARAVIND KUMAR,B.A.PATIL
381 recorded High Court judgment(s) · 2017–2021
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 381 |
Disposal nature
| DISPOSED | 263 |
| DISMISSED | 58 |
| ALLOWED | 18 |
| Partly Allowed | 15 |
| DROPPED | 15 |
| REJECTED | 10 |
| ALLOWED AND REMANDED | 1 |
| IA/Memo/VK/OP in disposal | 1 |
Recent judgments
- B. B. GIRIDHAR SHANBHOG v. STATE OF KARNATAKA — Karnataka High Court (2021-01-19)
- MOOSAVEER @ IBRAHIM SAB v. STATE OF KARNATAKA — Karnataka High Court (2021-01-19)
- SRI. GURUPRASAD v. GOVERNMENT OF KARNATAKA — Karnataka High Court (2021-01-19)
- SMT. SHANKARAMANI v. THE STATE OF KARNATAKA — Karnataka High Court (2021-01-19)
- SMT. PRIYADARSHINI v. THE STATE OF KARNATAKA — Karnataka High Court (2021-01-19)
- SMT B V SHYLAJA v. STATE OF KARNATAKA — Karnataka High Court (2021-01-19)
- SMT. N.P. BINDU v. THE STATE OF KARNATAKA — Karnataka High Court (2021-01-19)
- SMT. B.C.DHARMA v. THE STATE OF KARNATAKA — Karnataka High Court (2021-01-19)
- SRI A M PRAKASH v. THE STATE OF KARNATAKA — Karnataka High Court (2021-01-19)
- H B SRINIVASAMURTHY v. THE STATE OF KARNATAKA — Karnataka High Court (2021-01-19)