LexARAVIND KUMAR,N S SANJAY GOWDA
193 recorded High Court judgment(s) · 2019–2021
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 193 |
Disposal nature
| DROPPED | 60 |
| DISMISSED | 59 |
| DISPOSED | 42 |
| ALLOWED | 12 |
| Partly Allowed | 8 |
| Dismissed for Non-Prosecution | 5 |
| ALLOWED AND REMANDED | 3 |
| REJECTED | 3 |
Recent judgments
- MR. ROHITH THAMMANA GOWDA v. STATE OF KARNATAKA — Karnataka High Court (2021-09-07)
- MRS. FARHANA v. THE STATE OF KARNATAKA — Karnataka High Court (2021-08-10)
- M/S CONFIDENT GROUP v. MR. AKHIL C — Karnataka High Court (2021-07-23)
- B MALLESH v. THE STATE OF KARNATAKA — Karnataka High Court (2021-07-23)
- SMT. HANUMAMMA v. SRI. B.K. RAMAIAH — Karnataka High Court (2021-07-23)
- KARNATAKA POWER CORPORATION LIMITED v. M/S ACB (INDIA) LIMITED — Karnataka High Court (2021-07-22)
- KARNATAKA POWER CORPORATION LIMITED v. A P COAL WASHERIES PVT. LTD., — Karnataka High Court (2021-07-22)
- MRS M SUSHEELA v. MR J ANAND — Karnataka High Court (2021-07-22)
- KARNATAKA POWER CORPORATION LIMITED v. M/S ARYAN ENERGY PRIVATE LIMITED — Karnataka High Court (2021-07-22)
- KARNATAKA POWER CORPORATION LIMITED v. M/S ARYAN ENERGY PRIVATE LIMITED — Karnataka High Court (2021-07-22)