LexK.S.MUDAGAL,H.G.RAMESH
340 recorded High Court judgment(s) · 2014–2018
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 340 |
Disposal nature
| DISMISSED | 182 |
| DISPOSED | 141 |
| Dismissed for Non-Prosecution | 6 |
| Partly Allowed | 4 |
| Converted | 3 |
| IA/Memo/VK/OP in disposal | 2 |
| Abated | 1 |
| ALLOWED | 1 |
Recent judgments
- SRI UMAREBBA v. THE STATE OF KARNATAKA — Karnataka High Court (2018-04-20)
- BALARAJU L v. THE STATE OF KARNATAKA — Karnataka High Court (2018-04-20)
- S S RANGANATH v. THE SECRETARY (I) TO GOVERNMENT — Karnataka High Court (2018-04-20)
- BHARAT SANCHAR NIGAM LIMITED v. SRI M N DESHPANDE — Karnataka High Court (2018-04-20)
- BHARAT SANCHAR NIGAM LIMITED v. SRI. R. K. KULKARNI — Karnataka High Court (2018-04-20)
- B V UMESH v. THE COMMISSIONER OF EXCISE IN KARNATAKA — Karnataka High Court (2018-04-20)
- SRI MURUGEYYA M KOGANURAMATH v. THE STATE OF KARNATAKA — Karnataka High Court (2018-04-20)
- SRI B C NAGARAJ v. STATE OF KARNATAKA — Karnataka High Court (2017-10-09)
- M SHIVAKUMAR v. THE STATE OF KARNATAKA — Karnataka High Court (2017-10-07)
- SRI. M. S. LANKE GOWDA v. THE PRINCIPAL DIRECTOR — Karnataka High Court (2017-10-07)