B. MURALIDHARA PAI

23 recorded High Court judgment(s) · 2025–2026

Courts

Disposal nature

Recent judgments

• NEW INDIA ASSURANCE CO. LTD., v. TUSHAR SHRIDHAR S/O MADAR SHRIDHAR — Karnataka High Court (2026-04-02)
• THE MANAGER v. KRISHNA S/O RAMA GOUDA — Karnataka High Court (2026-02-02)
• SMT LAKSHMI DEVI K W/O LATE K DHARMAPPA v. G M PRAJWAL S/O G M MALLIKARJUONA REDDY — Karnataka High Court (2026-02-02)
• SMT.LAXMI W/O SANNATAMMA KATABALI v. SIKANDAR NAZIRSAB NAIKWADI — Karnataka High Court (2025-12-05)
• THE DIVISIONAL MANAGER v. PRAVEEN S/O. BHIMAPPA GUDAGI — Karnataka High Court (2025-12-05)
• RAMASHIDHANNA S/O MALLIKARJUN POLESHI v. PRAKASH S/O RAMACHANDRA BENNUR — Karnataka High Court (2025-11-28)
• BAHUBALI S/O. SURESH WADRAL v. SHRISHAILAPPA MURIGEPPA KORI — Karnataka High Court (2025-11-21)
• M SWAMY S/O MANJAPPA C v. DEPOT MANAGER — Karnataka High Court (2025-11-21)
• ARUN S/O GOPAL CHAVAN v. MUTTANNA NIRUNNAPPA BIRADAR — Karnataka High Court (2025-11-05)
• VEERESH S/O SHANKARAPPA JIVANAGI v. MUTTANNA NIRUNNAPPA BIRADAR — Karnataka High Court (2025-11-05)