ASHOK S. KINAGI

4,472 recorded High Court judgment(s) · 2013–2026

Courts

Disposal nature

Recent judgments

• THE SPECIAL LAND ACQUISITION OFFICER v. SRI. RAMAPPA S/O KRISHNAPPA DASANAGOUDAR SINCE DEAD BY LRS — Karnataka High Court (2026-04-30)
• The Special Land Acquisition Officer v. Yallawwa W/o Hanamant Pujari — Karnataka High Court (2026-04-30)
• SMT LAXMIBAI W/O PARASAPPA HARANSHIKARI v. PENIKALAPATTI ASHOK NAIDU S/O P A ADINARAYANA — Karnataka High Court (2026-04-28)
• THE DEPUTY GENERAL MANAGER v. DIPAK KUMAR HANAMANT RATHOD — Karnataka High Court (2026-04-23)
• NATIONAL HIGHWAYS AUTHORITY OF INDIA v. SRI MAHANTESH ANDANEPPA BYALI S/O ANDANEPPA — Karnataka High Court (2026-04-21)
• THE DEPUTY GENERAL MANAGER (TECH.) AND PROJECT DIRECTOR, v. SRI NAGANAGOUDA HANAMAGOUDA BHOGAPUR, — Karnataka High Court (2026-04-21)
• SHRINIVAS GOPAL NAIK v. PARAMESHWAR S/O SIRIYA GOUDA — Karnataka High Court (2026-04-08)
• The Special Land Acquisition Officer v. Venkatesh S/o Hanamappadasaraddi, — Karnataka High Court (2026-04-07)
• The Special Land Acquisition Officer v. Yamanawwa W/o Dundappa Naik — Karnataka High Court (2026-04-07)
• The Special Land Acquisition Officer, v. Sri Veernaik S/o Krashnappa At Kistappa Naik, — Karnataka High Court (2026-04-07)