ASHOK S.KINAGI,L.NARAYANA SWAMY

25 recorded High Court judgment(s) · 2019–2019

Courts

Disposal nature

Recent judgments

• MUNIKRISHNAPPA M v. BANGALORE DEVELOPMENT AUTHORITY — Karnataka High Court (2019-09-27)
• MUNIKRISHNAPPA M v. STATE OF KARNATAKA — Karnataka High Court (2019-09-27)
• SRI. VENKATARAMA NAIK v. THE KARNATAKA POWER TRANSMISSION — Karnataka High Court (2019-09-27)
• MR ABHIRAM SUNIL P S v. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE — Karnataka High Court (2019-09-27)
• MUNIKRISHNAPPA M v. STATE OF KARNATAKA — Karnataka High Court (2019-09-27)
• SRI H C NARASIMHACHARI v. STATE OF KARNATAKA — Karnataka High Court (2019-09-27)
• BABU KAMATY K v. THE STATE OF KARNATAKA — Karnataka High Court (2019-09-26)
• M/S INDIAN STRATEGIC PETROLEUM RESERVES LTD v. DEPUTY COMMISSIONER OF COMMERCIAL TAXES — Karnataka High Court (2019-09-26)
• M/S DEN NETWORKS LTD v. THE STATE OF KARNATAKA — Karnataka High Court (2019-09-26)
• C VENKATESHALU v. THE DEBT RECOVERY APPELLATE TRIBUNAL — Karnataka High Court (2019-09-26)