LexK.BHAKTHAVATSALA,B.S.INDRAKALA
155 recorded High Court judgment(s) · 2012–2014
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 155 |
Disposal nature
| REJECTED | 45 |
| DISMISSED | 43 |
| DISPOSED | 30 |
| Partly Allowed | 14 |
| ALLOWED | 11 |
| ALLOWED AND REMANDED | 5 |
| Dismissed for Non-Prosecution | 4 |
| Converted | 1 |
Recent judgments
- THE REGIONAL P F COMMISSIONER-1 v. C K NAGENDRA PRASAD — Karnataka High Court (2014-04-04)
- M RATNAKAR PAI v. THE STATE OF KARNATAKA — Karnataka High Court (2014-02-21)
- S K THIPPESWAMY v. THE DEPUTY COMMISSIONER — Karnataka High Court (2014-02-14)
- SMT GOWRAMMA v. THE LAND TRIBUNAL — Karnataka High Court (2013-12-20)
- M/S THE HINDUSTAN AERONAUTICS LTD v. DR K PADMANABHAN MD — Karnataka High Court (2013-12-20)
- SRI K S SHETTY v. UNION OF INDIA — Karnataka High Court (2013-12-20)
- SMT THIMMAMMA v. SRI RAMACHANDRAN M B — Karnataka High Court (2013-12-20)
- MR HANUMAPPA v. THE STATE OF KARNATAKA — Karnataka High Court (2013-12-20)
- KARNATAKA SOAPS AND DETERGENTS LTD., v. G S BHAT S/O SHANKAR S BHAT — Karnataka High Court (2013-12-06)
- THE STATE OF KARNATAKA v. VISHWANATH HIREMATH — Karnataka High Court (2013-12-06)