LexB.MANOHAR,K.L.MANJUNATH
40 recorded High Court judgment(s) · 2011–2014
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 40 |
Disposal nature
| DISMISSED | 17 |
| REJECTED | 12 |
| DROPPED | 7 |
| ALLOWED | 2 |
| DISPOSED | 1 |
| Partly Allowed | 1 |
Recent judgments
- PRAJAPITA BRAHMA KUMARIS v. S.V.SHIVASHANKAR — Karnataka High Court (2014-07-04)
- RAJASHEKAR K B v. THE STATE OF KARNATAKA — Karnataka High Court (2014-02-14)
- N.RAJASEKHARAPPA v. RAJANEESH GOEL — Karnataka High Court (2014-02-14)
- SRI SAIFULLA @ ABDUL AZEEZ v. THE CHIEF OFFICER — Karnataka High Court (2013-02-22)
- M/S BHARATH GOLD MINES EDUCATION COMMITTEE v. THE PRINCIPAL SECRETARY — Karnataka High Court (2013-02-22)
- G.S. RAMAKRISHNA v. STATE OF KARNATAKA — Karnataka High Court (2013-02-22)
- M/S CANARA POLY PACK LIMITED v. THE COMMISSIONER OF CENTRAL EXCISE — Karnataka High Court (2013-02-22)
- N PRAKASH v. THE STATE OF KARNATAKA — Karnataka High Court (2013-01-18)
- HIGH COURT OF KARNATAKA v. DR K C LAKSHMAIAH — Karnataka High Court (2012-12-12)
- SRI CHANDRA @ CHANDRASHEKARA v. STATE BY TURUVEKERE POLICE — Karnataka High Court (2012-12-12)