D K SINGH,VENKATESH NAIK T

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

Courts

Karnataka High Court

277

DISMISSED	103
Partly Allowed	94
DISPOSED	33
ALLOWED	26
Dismissed for Non-Prosecution	13
ALLOWED AND REMANDED	5
Dismissal for Non Compliance of Office Objections	2
Abated	1

M.N. ARAVIND v. STATE OF KARNATAKA — Karnataka High Court (2026-04-17)
M/S SREENIVASA ENTERPRISES, v. SRI B V NARAYAN, — Karnataka High Court (2026-04-17)
ACHUTHA AYURVEDIC MEDICAL COLLEGE v. THE UNION OF INDIA — Karnataka High Court (2026-04-17)
SRI BALAJI EDUCATION TRUSTS v. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES — Karnataka High Court (2026-04-17)
M/S SREENIVASA ENTERPRISES, v. SRI. B V NARAYAN — Karnataka High Court (2026-04-17)
M/S SREENIVASA ENTERPRISES v. SHRI. B K RAJENDRA PRASAD — Karnataka High Court (2026-04-17)
M/S. SREENIVASA ENTERPRISES v. M/S. BASETTY TRUST — Karnataka High Court (2026-04-17)
M/S SREENIVASA ENTERPRISES, v. SHRI B K RAJENDRA PRASAD — Karnataka High Court (2026-04-17)
BANK OF BARODA v. M/S SRI LAKSHMI SALES AND SERVICE CENTRE — Karnataka High Court (2026-04-17)
M/S SREENIVASA ENTERPRISES, v. SMT. B G BHARATHI, — Karnataka High Court (2026-04-17)