LexE.S.INDIRESH
14,701 recorded High Court judgment(s) · 2012–2026
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 14701 |
Disposal nature
| DISPOSED | 6475 |
| DISMISSED | 4682 |
| ALLOWED | 1578 |
| Dismissed for Non-Prosecution | 912 |
| ALLOWED AND REMANDED | 454 |
| Partly Allowed | 344 |
| REJECTED | 96 |
| Dismissal for Non Compliance of Office Objections | 85 |
Recent judgments
- SRI. VENKATSWAMY v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-05)
- SRI V RAMPRASAD v. STATE OF KARNATAKA — Karnataka High Court (2026-06-04)
- GHOUSIA KHANNUM v. STATE OF KARNATAKA — Karnataka High Court (2026-06-04)
- NARAYANAPPA v. THE DEPUTY COMMISSIONER — Karnataka High Court (2026-06-03)
- M/S. STRIDES PHARMA SCIENCE LIMITED v. STATE OF KARNATAKA — Karnataka High Court (2026-06-02)
- MR VAMSIDHAR RATAKONDA v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-02)
- KHATIJAMMA v. STATE OF KARNATAKA — Karnataka High Court (2026-06-02)
- SRI VENKATESH D R v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-02)
- SRI B S NARAYANASWAMY v. DEPUTY COMMISSIONER — Karnataka High Court (2026-06-02)
- SMT S N RATHNAMMA v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-02)