K.L.MANJUNATH,RAVI MALIMATH

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

Courts

Disposal nature

Recent judgments

• SUDHA W/O. KEMPANNA UNNI v. THE DIVISIONAL MANAGER — Karnataka High Court (2014-07-01)
• RAVINDRA S/O. FAKKIRAPPA BADIGER v. THE MANAGEMENT OF NORTH WEST KARNATAKA ROAD — Karnataka High Court (2012-06-01)
• GIRISH S/O. MURIGEPPA YETTINALLI, v. THE CITY MUNICIPAL COUNCIL — Karnataka High Court (2012-06-01)
• TUKARAM S/O. OMU DURGEKAR v. SATISH G. MAVINAKURVE — Karnataka High Court (2012-06-01)
• LALITA SIDDARAM KOTUR v. KAMAL — Karnataka High Court (2012-06-01)
• RACHAPPA S/O. UMAKANT SABOJI v. THE STATE OF KARNATAKA — Karnataka High Court (2012-06-01)
• KARIBASAYYA S/O. ADIVAYYA GADAGINNAVAR v. NORTH-EAST KARNATAKA ROAD TRANSPORTATION — Karnataka High Court (2012-06-01)
• SRI.VEERANNA S/O CHANDRASHEKARAYYA v. THE STATE OF KARNATAKA — Karnataka High Court (2012-05-31)
• BABU, S/O.PADMANNA ROTTI v. SMT. CHAMPAVATI, W/O.BABU ROTTI — Karnataka High Court (2012-05-31)
• STATE OF KARNATAKA, v. D. ARUNKUMAR S/O KRISHNEGOUDA, — Karnataka High Court (2012-05-31)