B.M.SHYAM PRASAD,UMESH M ADIGA

315 recorded High Court judgment(s) · 2023–2023

Courts

Disposal nature

Recent judgments

• NSL SUGARAS LIMITED-UNIT II v. GOVERNMENT OF KARNATKA AND ORS — Karnataka High Court (2023-12-01)
• NSL SUGARS LIMITED-UNIT II v. THE COMMISSIONER — Karnataka High Court (2023-12-01)
• K.P.R SUGAR AND APPARELS LIMITED v. THE COMMISSIONER AND ORS — Karnataka High Court (2023-12-01)
• NSL SUGARA LIMITE UNIT II ALAND v. THE COMMISSIONER FOR CANE DEVELOPMENT AND ORS — Karnataka High Court (2023-12-01)
• NSL SUGARS LIMITED v. YESHWANTH V GURUKAR AND ORS — Karnataka High Court (2023-12-01)
• NSL SUGAR LIMITED - UNIT II v. SHRI. SHIVANAND H KALAKERI AND ORS — Karnataka High Court (2023-12-01)
• SHARANABASAWESHWAR VIDYA VARDHAK SANGH v. CHANNAVEERAYYA MATH AND ORS — Karnataka High Court (2023-07-28)
• SHAIK MOHAMMED ASLAM v. THE STATE OF KARNATAKA AND ANR — Karnataka High Court (2023-07-28)
• MANJUNATH @ MANJUNATHAGOUDA v. THE SPL. LAND ACQUISTION OFFICER AND ORS — Karnataka High Court (2023-07-28)
• CHANNAVEERAYYA MATH v. SHARANABASWESHWAR VIDYA AND ORS — Karnataka High Court (2023-07-28)