LexARAVIND KUMAR,BELLUNKE.A.S
178 recorded High Court judgment(s) · 2019–2019
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 178 |
Disposal nature
| DISMISSED | 60 |
| DROPPED | 36 |
| ALLOWED | 36 |
| DISPOSED | 19 |
| Partly Allowed | 14 |
| REJECTED | 11 |
| ALLOWED AND REMANDED | 1 |
| Dismissed for Non-Prosecution | 1 |
Recent judgments
- M/S. KANHAIYALAL DUDHERIA v. THE JOINT COMMISSIONER OF INCOME TAX — Karnataka High Court (2019-07-31)
- DOULAT BIN MATUTI DALAVI v. ABUBAKAR RASUL NAIKWADE — Karnataka High Court (2019-07-22)
- DIVISIONAL MANAGER v. SHIVAJI BIN MARUTI DALAVI — Karnataka High Court (2019-07-22)
- SHRUTI D/O OMPRAKASH PANCHAL, v. RAJGOPAL S/O SHAMBULING PANCHAL, — Karnataka High Court (2019-07-22)
- GAWADU SIDDAPPA PATIL v. STATE OF OF KARNATAKA — Karnataka High Court (2019-07-22)
- SOMASHEKAR v. THE STATE OF KARNATAKA — Karnataka High Court (2019-07-22)
- THE PRINCIPAL COMMISSIONER v. M/S ASOSCIATED MINING CO., — Karnataka High Court (2019-07-22)
- THE DIRECTOR (ADMN and HR) v. SRI.MOHAMAD HANISAB S/O KASIMSAB SHEKKI — Karnataka High Court (2019-07-22)
- THE KARNATAKA POWER TRANSMISSION v. THE STATE OF KARNATAKA — Karnataka High Court (2019-07-22)
- THE KARNATAKA POWER TRANSMISSION v. THE GOVERNMENT OF KARNATAKA — Karnataka High Court (2019-07-22)