LexARAVIND KUMAR,SHIVASHANKAR AMARANNAVAR
151 recorded High Court judgment(s) · 2018–2021
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 151 |
Disposal nature
| DISMISSED | 76 |
| DISPOSED | 39 |
| DROPPED | 13 |
| ALLOWED | 9 |
| Partly Allowed | 5 |
| ALLOWED AND REMANDED | 5 |
| REJECTED | 3 |
| Dismissed for Non-Prosecution | 1 |
Recent judgments
- M/S ESCORTS & GOETZE LABOURERS v. THE MANAGEMENT OF FEDERAL MOGUL — Karnataka High Court (2021-04-23)
- SMT. KAMALAMMA v. STATE OF KARNATAKA — Karnataka High Court (2021-04-23)
- SRI V MANJUNATH v. THE DEPUTY COMMISSIONER — Karnataka High Court (2021-04-23)
- THE MYSORE CHAMARAJANAGAR v. SMT MAHADEVAMMA — Karnataka High Court (2021-04-23)
- SRI JAVARAPPA v. THE ASSISTANT COMMISSIONER — Karnataka High Court (2021-04-23)
- THE SPECIAL DEPUTY v. SMT MAHADEVAMMA — Karnataka High Court (2021-04-23)
- PEOPLES EDUCATION TRUST (R) v. THE STATE OF KARNATAKA — Karnataka High Court (2021-03-31)
- J SOMASHEKAR v. LT.COL.APPURAMANAND SHARMA (RETD) — Karnataka High Court (2021-03-22)
- H JAYAMMA v. H THIPPA REDDY — Karnataka High Court (2021-03-05)
- SRI MOHAMMED SHANU v. GOVERNMENT OF KARNATAKA — Karnataka High Court (2021-01-05)