B.SREENIVASE GOWDA,DILIP B BHOSALE

33 recorded High Court judgment(s) · 2013–2013

Courts

Disposal nature

Recent judgments

• Y T MEDAR S/O. THIPPANNA MEDAR v. THE STATE OF KARNATAKA — Karnataka High Court (2013-12-12)
• CHANNABASAPPA S AKKI, v. THE DIVISIONAL CONTROLLER, — Karnataka High Court (2013-12-12)
• VINOD G NAIK v. THE DEPUTY DIRECTOR — Karnataka High Court (2013-11-18)
• PRADEEP RAMANATH NAIK v. THE DEPUTY DIRECTOR — Karnataka High Court (2013-11-18)
• K.C.PATIL S/O C.S.PATIL v. RAJANEESH GOEL, I.A.S., — Karnataka High Court (2013-11-18)
• TIMMAPPA S/O. SUBRAYA HEGDE v. THE ASSISTANT REGISTRAR OF — Karnataka High Court (2013-11-18)
• BELGAUM URBAN DEVELOPMENT AUTHORITY v. MANOJKUMAR RANGASWAMY WARAKERI — Karnataka High Court (2013-11-18)
• M/S THE INDIA SUGARS and REFINERIES LTD., v. THE UNION OF INDIA — Karnataka High Court (2013-11-18)
• P V THOMAS v. THE DEPUTY DIRECTOR — Karnataka High Court (2013-11-18)
• SALVADOR PEDRU NORONA v. THE DEPUTY DIRECTOR — Karnataka High Court (2013-11-18)