K.N.KESHAVANARAYANA,DILIP B BHOSALE

89 recorded High Court judgment(s) · 2013–2013

Courts

Disposal nature

Recent judgments

• THE COMMON CADRE COMMITTEE FOR PRIMARY v. DANAPPA GOUDAR S/O SHANKARAGOUDA CHINNAPPA — Karnataka High Court (2013-04-16)
• LAXMIBAI W/O. H.P. KANAKANI v. THE MANAGING DIRECTOR — Karnataka High Court (2013-04-16)
• H VEERANAGOUDA S/O ISHARAGOUDA v. THE MANAGEMENT OF N E K R T C — Karnataka High Court (2013-04-16)
• THE COMMON CADRE COMMITTEE FOR PRIMARY v. MAHADEVAMMA W/O LATE PAMPAPATI — Karnataka High Court (2013-04-16)
• RAJESH DESAI S/O. SUBHAS DESAI v. THE STATE OF KARNATAKA — Karnataka High Court (2013-04-16)
• HANUMANT SHETTEPPA AJUR v. STATE OF KARNATAKA — Karnataka High Court (2013-04-16)
• DR. PRAKASH. N. HEGDE, v. THE STATE OF KARNATAKA, — Karnataka High Court (2013-04-16)
• DR SHAKEELA M. GORIKHAN v. THE STATE OF KARNATAKA — Karnataka High Court (2013-04-16)
• SHRI.BSAPPA, S/O.KALLAPPA JALAGAR, v. THE STATE OF KARNATAKA — Karnataka High Court (2013-04-10)
• AGRICULTURE INSURANCE CO. OF LTD., v. SOMAYYA BASAYYA MATAPATI — Karnataka High Court (2013-04-09)