H.S.KEMPANNA,S.ABDUL NAZEER

97 recorded High Court judgment(s) · 2014–2014

Courts

Disposal nature

Recent judgments

• N M LINGAM v. THE COMMISIONER OF CENTRAL EXCISE — Karnataka High Court (2014-04-01)
• SRI A.R. DUBLA NAIK v. UNION OF INDIA — Karnataka High Court (2014-03-28)
• THE STATE OF KARNATAKA v. ASHA CHAKKO — Karnataka High Court (2014-03-28)
• T THIRUMALESH v. THE CHIEF ENGINEER — Karnataka High Court (2014-03-01)
• THE CHIEF GENERAL MANAGER TELECOM v. SRI S S SHANKEEN — Karnataka High Court (2014-02-28)
• SRI KRISHNOJI RAO v. THE PRINCIPAL SECRETARY TO GOVT. — Karnataka High Court (2014-02-28)
• SMT SHAJAN v. SMT K P KAMALAM — Karnataka High Court (2014-02-28)
• SRI DEVARAJAIAH H C v. THE STATE OF KARNATAKA — Karnataka High Court (2014-02-28)
• THE DEPUTY DIRECTOR OF PUBLIC INSTRUCTIONS v. MR C RAJAPPA — Karnataka High Court (2014-02-26)
• UNION OF INDIA v. SMT.D.N.SAROJADEVI — Karnataka High Court (2014-02-20)