LexASHOK G.NIJAGANNAVAR,K.N.PHANEENDRA
143 recorded High Court judgment(s) · 2019–2019
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| Karnataka High Court | 143 |
Disposal nature
| DISMISSED | 69 |
| Partly Allowed | 24 |
| ALLOWED | 17 |
| DISPOSED | 10 |
| Dismissed for Non-Prosecution | 10 |
| DROPPED | 7 |
| ALLOWED AND REMANDED | 4 |
| Remanded | 2 |
Recent judgments
- JYOTI v. MALLAYYA — Karnataka High Court (2019-07-26)
- SHRI ASHOK SHEREKAR v. SHRI DENU SINGH AND ORS — Karnataka High Court (2019-07-25)
- RUDRAPPA S/O HANAMANTRAYA NARABOLI v. THE STATE THROUGH SINDHAGI POLICE STATION — Karnataka High Court (2019-07-25)
- BASVA TATVA EDUCATION SOCIETY v. THE STATE OF KARNATAKA AND ORS — Karnataka High Court (2019-07-25)
- NAMDEV S/O ANJANAPPA v. THE STATE OF KARNATAKA — Karnataka High Court (2019-07-25)
- THE STATE OF KARNATAKA v. BHARAT AND ANR — Karnataka High Court (2019-07-25)
- SRI.R.S. PYATIGOUDAR v. THE STATE OF KARNATAKA AND ORS — Karnataka High Court (2019-07-24)
- GIRIAPPA S/O VENKAT DAS AND ANR v. THE DEPUTY COMMISSIONER AND ORS — Karnataka High Court (2019-07-24)
- MANIKYA S/O LACHMYA PAWAR v. THE STATE OF KARNATAKA — Karnataka High Court (2019-07-24)
- RAMANJANELU S/O OBALESH v. THE STATE OF KARNATAKA — Karnataka High Court (2019-07-24)