ARAVIND KUMAR,JAYANT PATEL

238 recorded High Court judgment(s) · 2014–2017

Courts

Disposal nature

Recent judgments

• SRI SURESHA K v. THE STATE OF KARNATAKA — Karnataka High Court (2017-07-07)
• G S CHANDRASHEKAR v. THE SUPERINTENDENT OF POLICE — Karnataka High Court (2017-06-16)
• THE COMMISSIONER OF INCOME TAX v. M/S SHRIRAM CHITS — Karnataka High Court (2017-06-16)
• THE COMMISSIONER OF INCOME TAX v. M/S. SHRIRAM CHITS (KARNATAKA) PVT. LTD., — Karnataka High Court (2017-06-16)
• SMT B LINGAMMA v. RAJKUMAR KATRI — Karnataka High Court (2017-06-02)
• STATE OF KARNATAKA v. B GOVINDRAJ HEGDE, — Karnataka High Court (2017-01-20)
• SRI K MONAPPA v. THE STATE OF KARNATAKA — Karnataka High Court (2017-01-20)
• VENKATALAKSHMAMMA v. THE STATE OF KARNATAKA — Karnataka High Court (2017-01-20)
• SMT NAGARATHNAMMA v. SRI B GOVINDARAJ HEGDE — Karnataka High Court (2017-01-20)
• S NARAYAN v. STATE OF KARNATAKA — Karnataka High Court (2017-01-20)