LexH.S.KEMPANNA,N.KUMAR
319 recorded High Court judgment(s) · 2011–2014
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 319 |
Disposal nature
| DISMISSED | 206 |
| Partly Allowed | 63 |
| ALLOWED | 25 |
| ALLOWED AND REMANDED | 13 |
| REJECTED | 7 |
| DISPOSED | 3 |
| DROPPED | 1 |
| IA/Memo/VK/OP in disposal | 1 |
Recent judgments
- M SRINIVAS v. THE DIVISIONAL PERSONNEL OFFICER — Karnataka High Court (2014-03-21)
- D N KUMARA SWAMY v. THE UNION OF INDIA — Karnataka High Court (2013-06-07)
- SRI K SHANKAR v. N PERIYASWAMY — Karnataka High Court (2013-06-07)
- DR DHAVALAR AMBAPPA MALLAPPA v. THE STATE OF KARNATAKA — Karnataka High Court (2013-06-07)
- UNION OF INDIA v. SRI N K MOHAN RAM — Karnataka High Court (2013-06-07)
- SHRI S K BOTHRA v. M/S ICDS LTD — Karnataka High Court (2012-11-09)
- M A ANKE GOWDA S/O LATE SRI ANKE GOWDA v. STATE OF KARNATAKA — Karnataka High Court (2012-11-09)
- SRI N C SANTHOSH v. THE STATE OF KARNATAKA — Karnataka High Court (2012-11-09)
- SMT VENAMMA v. THE ORIENTAL INSURANCE CO LTD — Karnataka High Court (2012-10-05)
- RELIANCE GENERAL INSURANCE CO LTD v. C S ROOPA — Karnataka High Court (2012-10-04)