LexK.BHAKTHAVATSALA,K.N.KESHAVANARAYANA
116 recorded High Court judgment(s) · 2014–2014
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 116 |
Disposal nature
| REJECTED | 55 |
| DISMISSED | 24 |
| ALLOWED | 19 |
| Partly Allowed | 10 |
| DISPOSED | 4 |
| ALLOWED AND REMANDED | 3 |
| Abated | 1 |
Recent judgments
- DODDANAYAKA v. STATE OF KARNATAKA — Karnataka High Court (2014-04-09)
- STATE BY TURUVEKERE POLICE v. G N SHANKAREGOWDA — Karnataka High Court (2014-04-09)
- STATE OF KARNATAKA BY TURUVEKERE POLICE v. NANJEGOWDA — Karnataka High Court (2014-04-09)
- SRI DODDAHANUMA S/O. VENKATAPPA v. THE STATE OF KARNATAKA — Karnataka High Court (2014-04-04)
- VENKATESH @ CHANDRA v. STATE OF KARNATAKA — Karnataka High Court (2014-04-04)
- THE REGISTRAR GENERAL v. DODDA HANUMA BIN VENKATAPPA — Karnataka High Court (2014-04-04)
- STATE BY PARASHURAMPURA POLICE v. OBANNA S/O ERANNA — Karnataka High Court (2014-04-03)
- BANGALORE METROPOLITAN TRANSPORT CORPORATION v. THE DEPUTY LABOUR COMMISSIONER — Karnataka High Court (2014-04-03)
- SRI WAZEER AHAMED v. STATE OF KARNATAKA BY — Karnataka High Court (2014-04-02)
- THE STATE OF KARNATAKA v. LOKESH KUMAR @ LOKI — Karnataka High Court (2014-04-01)