B.V.NAGARATHNA,B.S PATIL

212 recorded High Court judgment(s) · 2016–2018

Courts

Karnataka High Court

212

DISMISSED	65
Partly Allowed	48
DROPPED	39
DISPOSED	25
ALLOWED	21
Dismissed for Non-Prosecution	8
ALLOWED AND REMANDED	3
REJECTED	2

C PRAKASH v. THE STATE OF KARNATAKA — Karnataka High Court (2018-04-06)
LOHA BIRI FACTORY (CULCUTTA HC) v. UNION OF INDIA(WP-8378(W)/16) — Karnataka High Court (2017-12-15)
SABLE WAGHIRE AND COMPANY PRIVATE LIMITED v. THE UNION OF INDIA — Karnataka High Court (2017-12-15)
GUJARAT TOBACCO (GUJARAT HC) v. UNION OF INDIA (SCA 6788/16) — Karnataka High Court (2017-12-15)
GHODAWAT INDUSTRIES (I) PVT. LTD., v. THE UNION OF INDIA — Karnataka High Court (2017-12-15)
ANAND BIRI FACTORY(CALCUTTA HC) v. UNION OF INDIA (WP 8373(W)/2016) — Karnataka High Court (2017-12-15)
MRINALINI BIRI MANUFACTURING CO. PVT LTD(CULCUTTA v. UNION OF INDIA(WP-8231(W)/16) — Karnataka High Court (2017-12-15)
SAHA BROTHERS BIRI WORKS PRIVATE LTD.(CULCUTTA HC) v. UNION OF INDIA(WP-8230(W)/16) — Karnataka High Court (2017-12-15)
MANOJ KUMAR SRIVASTAVA, v. MINISTRY OF HEALTH & — Karnataka High Court (2017-12-15)
PITAMBERDAS ANANDJI MEHTA (GUJARAT H C) v. THE UNION OF INDIA (SCA 6468/16) — Karnataka High Court (2017-12-15)