LexB.V.PINTO,DILIP B.BHOSALE
58 recorded High Court judgment(s) · 2012–2012
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 58 |
Disposal nature
| DISPOSED | 24 |
| DISMISSED | 23 |
| Partly Allowed | 5 |
| ALLOWED | 3 |
| DROPPED | 1 |
| ALLOWED AND REMANDED | 1 |
| Dismissed for Non-Prosecution | 1 |
Recent judgments
- STATE BY MALAVALLI RURAL POLICE v. ANNAIAH @ ANNEGOWDA — Karnataka High Court (2012-07-12)
- STATE OF KARNATAKA v. SRIDHAR — Karnataka High Court (2012-07-11)
- STATE BY SIDLAGHATTA v. SRI BASHID D/O IBRAHIM — Karnataka High Court (2012-07-11)
- SHRI SIDDESH v. STATE OF KARNATAKA — Karnataka High Court (2012-07-10)
- SMT. SUPRITHA v. SMT. KAMALAMMA — Karnataka High Court (2012-07-10)
- THE STATE OF KARNATAKA v. SRI TALAKAYALABETTA VENKATARAYAPPA — Karnataka High Court (2012-07-09)
- A B SUBHASH @ BOSE S/O LATE A.K. BELLIAPPA v. THE STATE OF KARNATAKA — Karnataka High Court (2012-07-06)
- STATE OF KARNATAKA v. C R RAVI — Karnataka High Court (2012-07-05)
- M U KRISHNAMURTHY v. STATE OF KARNATAKA — Karnataka High Court (2012-07-05)
- NARENDRA D V GOWDA S/O B DODDAVEEREGOWDA v. VINEET JAIN — Karnataka High Court (2012-07-04)