K.S.MUDAGAL,T.G. SHIVASHANKARE GOWDA

60 recorded High Court judgment(s) · 2024–2025

Courts

Karnataka High Court

DISMISSED	38
Partly Allowed	12
ALLOWED	4
ALLOWED AND REMANDED	2
DISPOSED	2
Dismissed for Non-Prosecution	1
Abated	1

SRI. C. N. CHANDRASHEKAR v. SMT. SHIVAMMA — Karnataka High Court (2025-01-29)
M/S BANGALORE PHAMACEUTICAL AND RESEARCH LABORATORY PVT LTD v. DY. COMMISSIONER OF INCOME TAX — Karnataka High Court (2025-01-29)
SRI. BHARATH SUDARSHAN @ VIKKI v. SMT. SAROJAMMA H — Karnataka High Court (2025-01-29)
THE PR. COMMISSIONER OF INCOME TAX v. M/S. CERNER HEALTHCARE SOLUTIONS PVT. LTD., — Karnataka High Court (2025-01-29)
M/S CHANDRIKA INVESTMENTS v. THE INCOME TAX OFFICER — Karnataka High Court (2025-01-28)
SPORTS AUTHORITY OF INDIA v. SMT SUMA PATLUMANE — Karnataka High Court (2024-12-13)
STATE BY POLICE INSPECTOR v. MUDDAPPA — Karnataka High Court (2024-08-30)
SRI. G R SANJEEVAPPA SINCE DEAD v. SRI. B S ANIL KUMAR — Karnataka High Court (2024-08-02)
M/S RATNAGIRI INTERNATIONAL v. SHRI ROBIN MANDAPPA — Karnataka High Court (2024-06-12)
STATE OF KARNATAKA v. KARUNA KUMAR @ KUMARA — Karnataka High Court (2024-06-12)