H.T.NARENDRA PRASAD

1,779 recorded High Court judgment(s) · 2018–2025

Courts

Karnataka High Court

1779

DISPOSED	854
DISMISSED	616
ALLOWED	128
Partly Allowed	107
ALLOWED AND REMANDED	27
Dismissed for Non-Prosecution	20
IA/Memo/VK/OP in disposal	12
Abated	5

MARTANDA v. THE STATE OF KARNATAKA — Karnataka High Court (2025-12-23)
SMT JAGADEVI v. KARNATAKA GRAMIN BANK — Karnataka High Court (2025-12-23)
AMBADEVI MAHILA MANDAL AND ORS v. THE STATE OF KARNATAKA AND ORS — Karnataka High Court (2025-10-31)
BHAGYASHREE v. THE CHIEF REGISTRAR OF BIRTHS AND DEATHS — Karnataka High Court (2025-10-31)
SHIVASHARANAPPA AND ORS v. THE STATE OF KARNATAKA AND ORS — Karnataka High Court (2025-10-31)
THE SARVODHAYA SEVA SANGHA AND ORS v. THE STATE OF KARNATAKA AND ORS — Karnataka High Court (2025-10-31)
GOPALRAO AND ORS v. THE STATE OF KARNATAKA AND ORS — Karnataka High Court (2025-10-31)
TADAVALAGA MALLIKARJUNA VIDYA VARDHAKA SANGH (REGD) v. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIEY AND ORS — Karnataka High Court (2025-10-31)
THE SECRETARY AKKAMAHADEVI MAHILA SANGHA APACHAND v. THE STATE OF KARNATAKA AND ORS — Karnataka High Court (2025-10-31)
SHARANAYYA S/O SOPPAYYA v. THE REGISTRAR (RECRUITMENT) — Karnataka High Court (2025-07-25)