LexK.BHAKTHAVATSALA,PRADEEP D.WAINGANKAR
39 recorded High Court judgment(s) · 2013–2014
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 39 |
Disposal nature
| REJECTED | 25 |
| Partly Allowed | 5 |
| DISMISSED | 4 |
| ALLOWED | 3 |
| DISPOSED | 2 |
Recent judgments
- STATE OF KARNATAKA v. VASANTHA GOWDA — Karnataka High Court (2014-01-24)
- STATE OF KARNATAKA v. B K MANJUNATHA S/O KRISHNAPPA — Karnataka High Court (2013-12-20)
- B K MANJUNATHA v. STATE OF KARNATAKA BY KOLAR RURAL POLICE — Karnataka High Court (2013-12-20)
- SRI C C JITHENDRA v. THE STATE OF KARNATAKA — Karnataka High Court (2013-12-20)
- STATE OF KARNATAKA v. RAKESH NIRANJANA AMMANNA — Karnataka High Court (2013-12-20)
- STATE OF TOWN POLICE v. VENKATESH — Karnataka High Court (2013-12-20)
- SRI H RUDRAMUNI S/O HANUMANTHAPPA v. STATE OF KARNATAKA — Karnataka High Court (2013-12-19)
- STATE OF KARNATAKA v. MANJAPPA, S/O.HALANAIKA, — Karnataka High Court (2013-12-18)
- STATE OF KARNATAKA BY BETHAMANGALA POLICE v. VENKATAPPA S/O RAMAPPA — Karnataka High Court (2013-12-17)
- STATE OF KARNATAKA v. SRI CHALUVARAJU — Karnataka High Court (2013-12-17)