D K SINGH,B M SHYAM PRASAD

29 recorded High Court judgment(s) · 2025–2025

Courts

Disposal nature

Recent judgments

• SMT. LAKSHMINARASAMMA v. SRI. BHARATHKUMAR. V. K. — Karnataka High Court (2025-07-25)
• KESHAVA MURTHY v. BHARTI AXA GENERAL INSURANCE COMPANY LTD — Karnataka High Court (2025-07-25)
• LAXMANA v. SMT VEDHAVATHI — Karnataka High Court (2025-07-25)
• M/S BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD v. SMT MANJULA — Karnataka High Court (2025-07-25)
• THE NEW INDIA ASSURANCE COMPANY LTD v. SMT NAGAMMA — Karnataka High Court (2025-07-25)
• SRI SIDDESHWARA POULTRY v. SMT PRIYA SELVI — Karnataka High Court (2025-07-24)
• SMT. VANAJAKSHI v. IFFCO-TOKIO GENERAL INSURANCE CO.LTD — Karnataka High Court (2025-07-24)
• SMT S. BINDHU KUMARI v. DHIMANTHA BHARADWAJ C R — Karnataka High Court (2025-07-24)
• SMT. SAROJAMMA v. THE MANAGING DIRECTOR — Karnataka High Court (2025-07-24)
• SMT ESTHER LEENA v. ICICI LOMBARD GEN.INS.CO.LTD — Karnataka High Court (2025-07-24)