K.S.HEMALEKHA

1,482 recorded High Court judgment(s) · 2022–2026

Courts

Karnataka High Court

1482

DISMISSED	548
DISPOSED	284
ALLOWED	260
Dismissed for Non-Prosecution	207
Dismissal for Non Compliance of Office Objections	68
Abated	45
Partly Allowed	43
ALLOWED AND REMANDED	27

SRI PEERSAB S/O PEERSAB MALAGI SINCE DECEASED BY LRS SMT. HUSENBI W/O PEERSAB MALAGI SINCE DECEASE v. THE STATE OF KARNATAKA — Karnataka High Court (2026-02-25)
SRI BASAVAREDDY V LINGADAL v. THE STATE OF KARNATAKA — Karnataka High Court (2026-02-21)
THE ST ANTHONYS CHRATABLE EDUCATIONAL SOCIETY NIYAMITA v. THE STATE OF KARNATAKA — Karnataka High Court (2026-02-19)
VIKAS S/O MALAGOUDA MALLUR v. THE PRESIDENT — Karnataka High Court (2026-02-19)
H GONAPPA BANAKAR v. THE STATE OF KARNATAKA — Karnataka High Court (2026-02-19)
SHRI. SHIVAPUTRAPPA BASAVANNEPPA PYATI, v. THE DISTRICT COMMISSIONER, — Karnataka High Court (2026-02-18)
DR.SMT.MAHADEVI R. HIREMATH v. THE KARNATAKA UNIVERSITY — Karnataka High Court (2026-02-18)
DR.(SMT).MAHADEVI R HIREMATH v. THE VICE CHANCELLOR — Karnataka High Court (2026-02-18)
SHRI. MAHADEV SIMPIGER v. THE CHIEF EXECUTIVE OFFICER — Karnataka High Court (2026-02-18)
DR.SMT.MAHADEVI R HIREMATH v. THE VICE CHANCELLOR — Karnataka High Court (2026-02-18)