ARAVIND KUMAR,RAM MOHAN REDDY

106 recorded High Court judgment(s) · 2016–2016

Courts

Disposal nature

Recent judgments

• THE COMMISSIONER OF INCOME TAX AND ANR v. M/S ANIL KUMAR AND CO — Karnataka High Court (2016-02-25)
• THE BRANCH MANAGER , SHRIRAM GENERAL INSU. CO.LTD. v. ESHWAR H.D. S/O DURGAPPA NAYAK AND ORS — Karnataka High Court (2016-02-25)
• SHRI. UMESH HOSAMANI v. SHRI. DHARAMANNA S/O NINGAPPA MAGANUR AND ORS — Karnataka High Court (2016-02-24)
• VASUDHA W/O NAVANAGTH JADHAV AND ORS v. MR.GOPE PRITAMDAS KODWANI AND ANR — Karnataka High Court (2016-02-22)
• KUTUB S/O ABDULSATTAR ARAB v. PANDURANG ANKUSH MOTE AND ORS — Karnataka High Court (2016-02-22)
• THE STATE THROUGH SPECIAL LAND ACQUSITION OFFICER v. JAYASHREE W/O SRIPAL WARDHAMAN AND ORS — Karnataka High Court (2016-02-18)
• NARAYANA DHOTEE S/O KALINGAPPA CHOTEE AND ANOTHER v. SHRI.SANJIV KUMAR, THE STATE OF KARNATAKA AND ORS — Karnataka High Court (2016-02-18)
• NATIONAL INS.CO.LTD. v. SMT. KAMALA W/O SIDRAMAPPA KORI AND ORS — Karnataka High Court (2016-02-18)
• ANITA W/O PRAKASH VISHUWAKARMA AND ORS v. IRAPPA S/O. SIDDALINGAPPA MUNNAVALLI — Karnataka High Court (2016-02-17)
• SHRI PRAHLAD RAO AND ANR v. THE INCOME TAX OFFICER AND ORS — Karnataka High Court (2016-02-17)