LexH.P.SANDESH,VENKATESH NAIK T
124 recorded High Court judgment(s) · 2026–2026
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 124 |
Disposal nature
| DISMISSED | 84 |
| ALLOWED | 15 |
| Partly Allowed | 12 |
| DISPOSED | 7 |
| Abated | 6 |
Recent judgments
- THE STATE OF KARNATAKA v. SEETHAPPA — Karnataka High Court (2026-04-01)
- MR. DEVESH KUMAR SINGH v. STATE BY SOLADEVANAHALLI POLICE STATION — Karnataka High Court (2026-02-27)
- H V PUTTARAJU @ PUTTI v. STATE OF KARNATAKA — Karnataka High Court (2026-02-27)
- SMT SUKANYA v. STATE BY RAMANAGARA RURAL POLICE — Karnataka High Court (2026-02-27)
- MR.AHAMED ABDUL CADER @ KAKA v. NATIONAL INVESTIGATION AGENCY — Karnataka High Court (2026-02-27)
- STATE OF KARNATAKA v. DEEPAK HALDAR — Karnataka High Court (2026-02-27)
- MADHU @ MADHUKUMAR v. STATE BY DODDABALLAPUR RURAL POLICE STATION — Karnataka High Court (2026-02-27)
- NAGARAJA REDDY v. STATE OF KARNATAKA — Karnataka High Court (2026-02-27)
- STATE OF KARNATAKA v. MAHESH — Karnataka High Court (2026-02-27)
- MANJAPPA v. STATE OF KARNATAKA — Karnataka High Court (2026-02-27)