B M SHYAM PRASAD,G BASAVARAJA

117 recorded High Court judgment(s) · 2022–2025

Courts

Disposal nature

Recent judgments

• EX-SEPOY MANJUNATH V S v. THE UNION OF INDIA — Karnataka High Court (2025-12-18)
• SRI L NAGANNA v. THE STATE OF KARNATAKA — Karnataka High Court (2025-12-18)
• SMT. NANDINI A T v. THE STATE OF KARNATAKA — Karnataka High Court (2025-11-18)
• THE COMMISSIONER OF INCOME - TAX (TDS) v. AVESAGENOME PROJECT — Karnataka High Court (2025-11-18)
• THE COMMISSIONER OF INCOME TAX v. M/S CANARA BANK — Karnataka High Court (2025-11-18)
• THE PRL. COMMISSIONER OF INCOME TAX v. MESSERS THE ARCHDIOCESAN BOARD OF EDUCATION — Karnataka High Court (2025-11-18)
• ROYAL SUNDARAM ALLIANCE v. SMT SHARIFF AYESHA NOORULLA — Karnataka High Court (2025-07-25)
• SMT. SHARIFF AYESHA NOORULLA v. SRI. HOMBE GOWDA — Karnataka High Court (2025-07-25)
• THE CHIEF MANAGER v. CHIKKATHAYAMMA — Karnataka High Court (2025-07-18)
• MASTER GAGAN V v. NIL — Karnataka High Court (2025-07-18)