D K SINGH,RAJESH RAI K

135 recorded High Court judgment(s) · 2025–2026

Courts

Karnataka High Court

135

DISMISSED	86
DISPOSED	24
ALLOWED	9
Partly Allowed	8
Dismissed for Non-Prosecution	4
ALLOWED AND REMANDED	4

MANAGING DIRECTOR BESCOM v. SRI K SRINIVAS — Karnataka High Court (2026-06-01)
M/S VISHWAKARMA ENGINEERING WORKS v. H RAVIGOWDA — Karnataka High Court (2026-06-01)
PARASHURAMA v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-01)
SHILPASHREE S.R. v. MANDYA UNIVERSITY — Karnataka High Court (2026-06-01)
SRI. MAHESHARAPPA T v. THE CHIEF ENGINEER (ELE) AND APPELLATE AUTHORITY — Karnataka High Court (2026-06-01)
SRI H N ARUN KUMAR v. THE ASST COMMISSIONER — Karnataka High Court (2026-06-01)
THE REGIONAL MANAGER v. SMT SUDHARANI K — Karnataka High Court (2026-06-01)
C DODABASAPPA v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-01)
SRI. SRINIVASA H v. SRI. CHANDRASHEKAR H — Karnataka High Court (2026-06-01)
MRS. RAGINI BHARTARI v. CENTRE FOR DEVELOPMENT OF ADVANCED COMPUTING (FORMERLY NATIONAL CENTRE OF SOFTWARE TECHNOLOGY), — Karnataka High Court (2025-12-12)