K.L.MANJUNATH,B.SREENIVASE GOWDA

136 recorded High Court judgment(s) · 2012–2014

Courts

Karnataka High Court

136

DISMISSED	74
DISPOSED	20
ALLOWED	20
ALLOWED AND REMANDED	9
REJECTED	5
Partly Allowed	3
Dismissed for Non-Prosecution	3
Abated	1

MS HARRIET D SOUZA v. ALEXANDER PAIS — Karnataka High Court (2014-06-06)
T S PALANETRA(DECEASED) v. UNION OF INDIA — Karnataka High Court (2014-06-06)
SMT. HANUMAVVA FAKHEERAPPA HADIMANI v. THE STATE OF KARNATAKA — Karnataka High Court (2014-06-06)
SMT BHAVANI AMMA v. SMT SEVERINE MENEZES — Karnataka High Court (2014-06-06)
R UMASHANKAR v. KARNATAKA INDUSTRIES AREA DEVELOPMENT — Karnataka High Court (2012-11-30)
SMT N SRIDEVI v. SRI ARAVIND B J S/O.JAGANATH — Karnataka High Court (2012-10-05)
R CHAKRAPANI v. KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD — Karnataka High Court (2012-10-05)
RANJAN VASANTH KULKARNI v. THE VYSYA BANK LIMITED — Karnataka High Court (2012-10-05)
BANGALORE METROPOLITAN TRANSPORT CORPORATION v. S B LAKSHMANA SINCE DECEASED BY HIS LRS — Karnataka High Court (2012-10-05)
SMT HONNAMMA v. THE ACCOUNTANT GENERAL — Karnataka High Court (2012-10-05)