B.A.PATIL,A S BOPANNA

173 recorded High Court judgment(s) · 2016–2017

Courts

Disposal nature

Recent judgments

• SANGANBASAYYA S/O GURUSIDDAYYA SINCE v. THE STATE THROUGH — Karnataka High Court (2017-01-25)
• UNION OF INDIA THROUGH DEPUTY CHIEF ENGINEER / v. THE STATE OF KARNATAKA AND ANR — Karnataka High Court (2017-01-25)
• THE STATE OF KARNATAKA AND ORS v. MR. B.S. JAWALE S/O SANGAPPA JAWALE — Karnataka High Court (2017-01-25)
• THE STATE OF KARNATAKA THROUGH v. SHANKAR S/O CHANDU RATHODAND ANR — Karnataka High Court (2017-01-25)
• THE STATE OF KARNATAKA THROUGH THE DEPUTY COMMISSI v. K.HANMANTHAPPA — Karnataka High Court (2017-01-25)
• REVANAPPA v. THE SPECIAL LAND ACQUISITION OFFICER — Karnataka High Court (2017-01-25)
• SMT LEELABAI W/O RAMKISHAN RAO v. THE SPL LAND ACQUISITION OFFICER — Karnataka High Court (2017-01-25)
• LAXMIDEVI W/O LAXMI REDDY v. THE DEPUTY CHIEF ENGINEER AND ANR — Karnataka High Court (2017-01-25)
• MD.MOIZUDDIN S/O MD. SIRAJUDDIN v. UJJWAL KUMAR GHOSH AND ANR — Karnataka High Court (2017-01-25)
• SHASHIDHAR S/O RAJSASHEKHAR v. THE CHIEF ENGINEER KNNL AND ORS — Karnataka High Court (2017-01-24)