LexC M JOSHI
1,823 recorded High Court judgment(s) · 2018–2026
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 1823 |
Disposal nature
| DISMISSED | 617 |
| Partly Allowed | 535 |
| ALLOWED | 288 |
| DISPOSED | 133 |
| Dismissed for Non-Prosecution | 121 |
| Dismissal for Non Compliance of Office Objections | 48 |
| ALLOWED AND REMANDED | 42 |
| Abated | 35 |
Recent judgments
- SRI M MANJUNATH v. SRI S KOTRESH NAIKA — Karnataka High Court (2026-04-16)
- SHANTINATH S/O GIRAMALLAPPA BOLGOND v. SMT RAJMATI W/O BHUPAL BOLGOND — Karnataka High Court (2026-01-22)
- SMT SHARADA v. SMT ANASUYA RAMAKANT PAWSAHE — Karnataka High Court (2026-01-22)
- THE ORIENTAL INSURANCE COMPANY LTD v. SMT. ASMA — Karnataka High Court (2026-01-22)
- SMT LIMBATAI v. APPA TUKARAM SAVAGAVE — Karnataka High Court (2026-01-22)
- G B JADEPPA v. KURUBARA YADERI SUNKAPPA — Karnataka High Court (2026-01-22)
- OBALAPPA v. NATIONAL INSURANCE CO LTD — Karnataka High Court (2026-01-22)
- SMT BALAWWA v. DUNDAPPA — Karnataka High Court (2026-01-22)
- SHRI VEERABHADRA PARAGOUDA PATIL v. SIDRAM DUNDAPPA DANDIN — Karnataka High Court (2026-01-22)
- M. VENKATESH v. K. VENKATASHAMA CHARI — Karnataka High Court (2026-01-22)