K.N.PHANEENDRA,MOHAN M. SHANTANAGOUDAR

448 recorded High Court judgment(s) · 2013–2016

Courts

Karnataka High Court

448

DISMISSED	295
DISPOSED	58
ALLOWED	57
Partly Allowed	20
ALLOWED AND REMANDED	9
Dismissed for Non-Prosecution	7
IA/Memo/VK/OP in disposal	2

STATE OF KARNATAKA v. SRI D. NAGENDRAPPA — Karnataka High Court (2016-07-15)
SRI NARASIMHAMURTHY v. THE STATE OF KARNATAKA — Karnataka High Court (2016-06-10)
MOHAMMED RAZHUR REHAMAN @ UMESH v. STATE OF KARNATAKA — Karnataka High Court (2016-05-10)
MOHAMMED IBRAHIM SAB CHOPDAR v. STATE OF KARNATAKA BY — Karnataka High Court (2016-05-10)
STATE BY SADASHIVANAGAR POLICE STATION v. MOHAMMED RAZHUR REHAMAN @ UMESH — Karnataka High Court (2016-05-10)
STATE BY SADASHIVANAGAR v. MOHAMMED RAZHUR REHAMAN — Karnataka High Court (2016-05-10)
DR. M BASAPPA REDDY v. STATE OF KARNATAKA — Karnataka High Court (2016-04-01)
THE CHAIRMAN & MANAGING DIRECTOR v. G NAGARAJ — Karnataka High Court (2016-04-01)
THE CHAIRMAN & MANAGING DIRECTOR v. SRI H S MAHABALESHWARA BHAT — Karnataka High Court (2016-04-01)
THE CHAIRMAN & MANAGING DIRECTOR v. SRI CHAKOLI APPALAL J S/O J A CHAKOLI — Karnataka High Court (2016-04-01)