LexE.S.INDIRESH,RAMACHANDRA D. HUDDAR
110 recorded High Court judgment(s) · 2024–2024
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| Karnataka High Court | 110 |
Disposal nature
| DISMISSED | 41 |
| DISPOSED | 22 |
| ALLOWED AND REMANDED | 14 |
| Partly Allowed | 11 |
| Dismissed for Non-Prosecution | 10 |
| ALLOWED | 10 |
| Abated | 1 |
| Dismissal for Non Compliance of Office Objections | 1 |
Recent judgments
- SOMANAGOUDA v. SMT. NEELAVVA — Karnataka High Court (2024-08-02)
- SHIDDESH BHARAMAPPA CHANNAGIRI v. THE STATE OF KARNATAKA — Karnataka High Court (2024-06-13)
- SMT. TARA SHANTILAL JAIN v. SRI. SHIRAJ AHMED S/O. HAJI SAYYED — Karnataka High Court (2024-04-25)
- M/S PABARI COMMISSION AGENCY v. SHANKARAPPA S/O TOTAPPA YELAMALI — Karnataka High Court (2024-04-25)
- NAGAPPA S/O DULAPPA TIGADI v. THE STATE OF KARNATAKA — Karnataka High Court (2024-04-25)
- MOHAN S/O BHIMABABU YALAGANDALAVAR v. THE STATE OF KARNATAKA — Karnataka High Court (2024-04-25)
- SMT. RUDRAVVA W/O BASAPPA ANGADI v. SMT. KARABASAVVA @ SHANTA W/O SHIVAPPA KARADENNAVAR — Karnataka High Court (2024-04-25)
- MALLANAGOUDA S/O SHANKARGOUDA HATTI v. SHANKARAGOUDA S/O RUDRAGOUDA HATTI — Karnataka High Court (2024-04-24)
- SHRI. MALLIKARJUN DEV TRUST, v. THE TOWN MUNICIPAL COUNCIL, — Karnataka High Court (2024-04-24)
- TIMMAPPA S/O RAMACHANDRAPPA BENKI v. SMT.MADEVAKKA @ KAMALAKSHI W/O PANDAPPA HAMMAGI — Karnataka High Court (2024-04-24)