H.T.NARENDRA PRASAD,VENKATESH NAIK T

474 recorded High Court judgment(s) · 2024–2024

Courts

Disposal nature

Recent judgments

• GOPAL KRISHNA S/O DR. H K RAM RAO v. THE STATE OF KARNATAKA — Karnataka High Court (2024-12-20)
• THE UNION OF INDIA v. DR SANJAY — Karnataka High Court (2024-12-20)
• SMT VIJAYALAKSHMI W/O RAVI BATTAD v. RAVIKUMAR S/O SADASHIVAPPA BATTAD — Karnataka High Court (2024-12-20)
• M/S SANGAMESHA DENIM POINT v. CITY UNION BANK LTD, — Karnataka High Court (2024-12-20)
• SRI RAGHAVENDRA SWAMY MUTT v. THE STATE OF KARNATAKA — Karnataka High Court (2024-12-20)
• THE MANAGING DIRECTOR v. M/S THE UGAR SUGAR WORKS LTD — Karnataka High Court (2024-12-19)
• THE MANAGING DIRECTOR v. SIDDAPUR DISTILLERIES LIMITED — Karnataka High Court (2024-12-19)
• THE MANAGING DIRECTOR v. HARSHA SUGARS LIMITED — Karnataka High Court (2024-12-19)
• RAJESAB S/O. HUSAINSAB HAJARATNAVAR v. ASSISTANT COMMISSIONER — Karnataka High Court (2024-12-19)
• THE MANAGING DIRECTOR v. M /S JAMKHANDI SUGARS LTD — Karnataka High Court (2024-12-19)