B.VEERAPPA,R DEVDAS

20 recorded High Court judgment(s) · 2019–2022

Courts

Disposal nature

Recent judgments

• SRI KRISHNAPPA v. SMT P KAMALA — Karnataka High Court (2022-09-09)
• M/S HOTEL JUNIOR KUPPANNA v. THE STATE OF KARNATAKA — Karnataka High Court (2022-09-02)
• BANGALORE DEVELOPMENT AUTHORITY v. MUNIRAJU — Karnataka High Court (2022-09-02)
• M/S. HOTEL JUNIOR KUPPANNA v. THE STATE OF KARNATAKA — Karnataka High Court (2022-09-02)
• THE STATE OF KARNATAKA v. SRI ANJINAPPA — Karnataka High Court (2022-02-25)
• UNION OF INDIA v. SRI S.N. VIJAYKUMAR — Karnataka High Court (2019-09-16)
• DR MANJUNATH V v. STATE OF KARNATAKA — Karnataka High Court (2019-05-03)
• MR MADHUKAR G ANGUR v. SHRI PRAKASH BUDOOR — Karnataka High Court (2019-05-03)
• MR MADHUKAR G ANGUR v. SHRI SUDHIR ANGUR — Karnataka High Court (2019-05-03)
• KAMAKSHAMMA v. STATE OF KARNATAKA — Karnataka High Court (2019-05-03)