LexK NATARAJAN
773 recorded High Court judgment(s) · 2020–2025
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 773 |
Disposal nature
| DISMISSED | 351 |
| ALLOWED | 336 |
| Partly Allowed | 50 |
| Dismissed for Non-Prosecution | 15 |
| DISPOSED | 14 |
| ALLOWED AND REMANDED | 3 |
| Abated | 2 |
| Converted | 1 |
Recent judgments
- MANIKANTH RATHOD v. THE STATE OF KARNATAKA — Karnataka High Court (2025-04-04)
- VIMALABAI AND ORS v. THE STATE OF KARNATAKA AND ANR — Karnataka High Court (2025-04-04)
- SABU @ SAIBANNA v. THE STATE OF KARNATAKA — Karnataka High Court (2025-04-04)
- SURESH AND ORS v. SUDIENDRA AND ANR — Karnataka High Court (2025-03-19)
- DEEPAK AND ORS v. THE STATE OF KARNATAKA AND ANR — Karnataka High Court (2025-03-07)
- SHIVKUMAR AND ORS v. STATE OF KARNATAKA AND ORS — Karnataka High Court (2025-03-07)
- RAMANAGOUDA v. THE STATE OF KARNATAKA — Karnataka High Court (2025-03-03)
- LINGARAJU v. THE STATE — Karnataka High Court (2025-03-03)
- SRI MUTTANNA RAVAJAPPA MADARI v. STATE OF KARNATAKA — Karnataka High Court (2025-03-03)
- SRI SHRIKANT v. THE STATE OF KARNATAKA — Karnataka High Court (2025-02-06)