H.BILLAPPA,ARALI NAGARAJ

21 recorded High Court judgment(s) · 2011–2011

Courts

Disposal nature

Recent judgments

• STATE BY KHANAPUR POLICE STATION v. BASAVARAJ HONNAPPA KURBAR — Karnataka High Court (2011-09-05)
• STATE OF KARNATAKA BY THE SUB INSPECTOR OF POLICE v. SAIDAPPA S/O HEBBALAPPA MANGH — Karnataka High Court (2011-08-26)
• SIRAJ JANGUSAB SAMBREKAR, v. THE STATE OF KARNATAKA — Karnataka High Court (2011-08-23)
• SRI. JAGADISH S/O SHIVAPPA VADERAHALLI v. THE STATE OF KARNATAKA — Karnataka High Court (2011-08-22)
• CHAWALA MOHAN KRISHNA GUPTA v. NEELGAR RANGANATH — Karnataka High Court (2011-08-22)
• STATE BY THE DEPUTY SUPERINTENDENT OF POLICE v. BHATRAHALLI MANJUNATH — Karnataka High Court (2011-08-19)
• THE NEW INDIA ASSURANCE COMPANY LTD v. VAISHALI — Karnataka High Court (2011-08-17)
• THE STATE OF KARANTAKA BY ADDL PP BELGAUM v. KADAPPA REVAPPA NAGANUR — Karnataka High Court (2011-08-16)
• HANAMANTAPPA CHALAWADI v. THE STATE OF KARNATAKA — Karnataka High Court (2011-08-08)
• THE STATE OF KARNATAKA v. SANGAPPA @ SANGAMESH VEERAPAKSHAPPA GURUKKANAVAR — Karnataka High Court (2011-08-04)