B.VEERAPPA,P.G.M.PATIL

117 recorded High Court judgment(s) · 2019–2020

Courts

Karnataka High Court

117

DISMISSED	40
DISPOSED	18
ALLOWED	18
Partly Allowed	17
DROPPED	14
Dismissed for Non-Prosecution	7
ALLOWED AND REMANDED	2
Converted	1

THE STATE OF KARNATAKA AND ORS v. SRI. SREEPADA A KULAKARNI — Karnataka High Court (2020-02-11)
KALLAPA S/O SIDDAPPA KUMBAR v. THE SECRETARY TO GOVERNMENT AND ORS — Karnataka High Court (2019-03-01)
SANJEEV S/O RAMCHANDRA MOPAGAR v. THE STATE OF KARNATAKA — Karnataka High Court (2019-03-01)
S V MATHAPATHI v. STATE OF KARNATAKA AND ORS — Karnataka High Court (2019-02-28)
THE SPECIAL DIRECTOR GENERAL AND ORS v. MALLAPPA HOLKUNDI S/O BHIMSHA — Karnataka High Court (2019-02-28)
MUKHTAR AHMED v. RAJKUMAR — Karnataka High Court (2019-02-28)
KASHINATH S/O RAMANAGOUDA METRI AND ORS v. THE STATE OF KARNATAKA AND ORS — Karnataka High Court (2019-02-27)
MEGHA W/O LATE SRIDHAR BIRADAR v. THE MANAGING DIRECTOR — Karnataka High Court (2019-02-27)
SMT.MAHADEVI AND ORS v. V.UMESH AND ANR — Karnataka High Court (2019-02-26)
SUVARNA D/O REVANSIDDAPPA ANKALGI @ SUVARNA v. PRESIDENT SELECTION COMMITTEE — Karnataka High Court (2019-02-25)