K.S. HEMALEKHA

33 recorded High Court judgment(s) · 2026–2026

Courts

Disposal nature

Recent judgments

• SMT. VIJAYALAKSHMI v. STATE OF KARNATAKA — Karnataka High Court (2026-06-04)
• MR AKSHAY CHOPRA v. MS SONIA LAL CHANDANI — Karnataka High Court (2026-06-04)
• THE PRESIDENT v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-04)
• M/S KEMPEGOWDA GROUPS AND SERVICES v. DR. AVINASH MENON RAJENDRAN — Karnataka High Court (2026-06-03)
• M/S DREAMS OF FOUNTAINS PVT LTD v. AVINASH MENON RAJENDRAN IAS — Karnataka High Court (2026-06-03)
• SMT MUBEEN TAJ v. DR SHALINI RAJNEESH — Karnataka High Court (2026-06-03)
• M/S DREAMS OF FOUNTAINS PVT LTD v. SMT SNEHAL R (IAS) — Karnataka High Court (2026-06-03)
• M/S KRISHNAPPA RAVIKUMAR CONTRACTOR v. DR. AVINASH MENON RAJENDRAN IAS — Karnataka High Court (2026-06-03)
• M/S DREAMS OF FOUNTAINS PVT LTD v. DR. AVINASH MENON RAJENDRAN IAS — Karnataka High Court (2026-06-03)
• M/S R HANUMANTHAPPA AND SONS v. SRI K N MURALI KRISHNA — Karnataka High Court (2026-06-03)