LexD K SINGH,T.M.NADAF
332 recorded High Court judgment(s) · 2026–2026
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 332 |
Disposal nature
| DISMISSED | 181 |
| DISPOSED | 83 |
| ALLOWED | 36 |
| Partly Allowed | 16 |
| Dismissed for Non-Prosecution | 11 |
| ALLOWED AND REMANDED | 4 |
| REJECTED | 1 |
Recent judgments
- SRI SURESH CHANDRA GUPTHA v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-03)
- SRI MUKESH KUMAR v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-03)
- KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-03)
- SRI. VILANGAT XAVIER JOSE v. SRI. SYED ANWAR — Karnataka High Court (2026-06-03)
- KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-03)
- Reliance General Insurance Company Ltd., v. SUSMITA SUSARLA — Karnataka High Court (2026-06-03)
- VENKATAGIRIYAPPA v. STATE OF KARNATAKA — Karnataka High Court (2026-06-03)
- INDIAN MACHINE TOOLS MANUFACTURERS ASSOCIATION v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-03)
- KARNATAKA INDUSTRIAL AREA v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-03)
- SRI M B SHANTHAPPA v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-03)