G.NARENDAR,HANCHATE SANJEEVKUMAR

27 recorded High Court judgment(s) · 2020–2023

Courts

Disposal nature

Recent judgments

• SANGAPPA MENASINAKAI v. STATE OF KARNATAKA — Karnataka High Court (2023-02-03)
• THE STATE OF KARNATAKA v. SMT. SAROJAMMA — Karnataka High Court (2022-09-23)
• THE STATE OF KARNATAKA v. SMT. HALIMA SADIYA — Karnataka High Court (2022-09-23)
• THE STATE OF KARNATAKA v. SMT. MAHABOOBI J A — Karnataka High Court (2022-09-23)
• BASRUR RAJEEV SHETTY v. THE DEPUTY COMMISSIONER — Karnataka High Court (2022-07-22)
• SRI. M.D HANUMANTHARAJU v. THE SPECIAL LAND ACQUISITION OFFICER — Karnataka High Court (2022-07-22)
• M/S EAGLE MPCC (JV) v. SOUTH WESTERN RAILWAY — Karnataka High Court (2021-06-29)
• SRI ABDUL RAHAMAN v. THE STATE OF KARNATAKA SECRETARIAT, — Karnataka High Court (2021-06-17)
• THE STATE OF KARNATAKA v. SMT.ADEMMA W/O LATE BASANA GOUDA AND ORS — Karnataka High Court (2020-09-01)
• SRIDHAR S/O M.NAGARAJ v. RAKSHITHA @ NARMADA — Karnataka High Court (2020-07-29)