G.C. BHARUKA

73 recorded High Court judgment(s) · 1998–1998

Courts

Disposal nature

Recent judgments

• KEERTHI EDN SOCIETY BRAHMAPUR & ORS v. STATE & ORS — Karnataka High Court (1998-09-11)
• CANARA BANK v. V.GUNASEKARAN — Karnataka High Court (1998-08-28)
• R.RAMAKRISHNA &ORS v. STATE & ORS — Karnataka High Court (1998-06-30)
• MEERABAI D & ORS v. STATE & ORS — Karnataka High Court (1998-06-18)
• B.S.MALLIKARJUNA & ANR v. STATE & ORS — Karnataka High Court (1998-06-18)
• G K SARALA v. COMR.,PBLC.INSTRUCTIONS,B'LORE & ORS — Karnataka High Court (1998-06-18)
• PRAHALADACHARYA BINDACHARYA UM v. COMMR FOR PUBLIC INSTRUCTIONS — Karnataka High Court (1998-06-18)
• G.T.BHAT & ANR v. JT.DIRECTOR OF PUBLIC INSTRUCT — Karnataka High Court (1998-06-18)
• MUDALGI EDUCATION SOCIETY v. STATE & ANR — Karnataka High Court (1998-06-18)
• T.THIMMAIAH v. STATE & ORS — Karnataka High Court (1998-06-18)