K.S.MUDAGAL,M.G.S. KAMAL

189 recorded High Court judgment(s) · 2019–2025

Courts

Karnataka High Court

189

DISMISSED	76
ALLOWED	48
Partly Allowed	34
DISPOSED	18
ALLOWED AND REMANDED	5
Dismissed for Non-Prosecution	4
Abated	2
DROPPED	1

SRI C M VENAKTESHAPPA v. STATE BY VEMGAL POLICE — Karnataka High Court (2025-11-12)
AMREEN v. COMMISSIONER OF POLICE, BENGALURU — Karnataka High Court (2025-10-23)
SRI BHASKAR @ RAJU v. THE STATE OF KARNATAKA — Karnataka High Court (2025-10-23)
MR SYED ABBAS v. NATIONAL INVESTIGATION AGENCY — Karnataka High Court (2025-09-25)
PANIYERAVARA MANI v. THE STATE B Y CPI, VIRAJPET CIRCLE — Karnataka High Court (2025-09-19)
SUHAIL BASHA v. NATIONAL INVESTIGATION AGENCY — Karnataka High Court (2025-09-18)
MANJUNATHA v. THE STATE OF KARNATAKA — Karnataka High Court (2025-09-18)
SRI K C PARAMESHA v. THE STATE OF KARNATAKA — Karnataka High Court (2025-09-17)
AMBIKA v. THE STATE OF KARNATAKA — Karnataka High Court (2025-09-17)
MR MUHAMMED IDRIS v. STATE OF KARNATAKA — Karnataka High Court (2025-09-17)