K.S.MUDAGAL,VENKATESH NAIK T

199 recorded High Court judgment(s) · 2023–2025

Courts

Karnataka High Court

199

DISMISSED	120
ALLOWED	39
Partly Allowed	17
DISPOSED	9
ALLOWED AND REMANDED	6
Abated	4
Dismissed for Non-Prosecution	2
Dismissal for Non Compliance of Office Objections	2

ARUN KUMAR. M v. STATE BY BAGALURU P S — Karnataka High Court (2025-12-18)
MR WASEEM AHMED @ WASIM v. NATIONAL INVESTIGATION AGENCY — Karnataka High Court (2025-12-12)
VASEEM AKRAM @ CHE UNGLI v. THE STATE OF KARNATAKA — Karnataka High Court (2025-12-11)
CHANDRA v. STATE OF KARNATAKA — Karnataka High Court (2025-12-11)
THE STATE BY v. SRI R LOKESH — Karnataka High Court (2025-12-10)
SRI. WAJID PASHA. K. M. v. NATIONAL INVESTIGATION AGENCY — Karnataka High Court (2025-12-09)
MR. MOHAMMED SALIN v. THE STATE OF KARNATAKA — Karnataka High Court (2025-12-09)
MR. SHEIKH EJAZ ALI v. THE NATIONAL INVESTIGATION AGENCY BENGALURU — Karnataka High Court (2025-12-04)
MR. AFZAL BASHA v. NATIONAL INVESTIGATION AGENCY — Karnataka High Court (2025-12-02)
MEHEK FATHIMA S A v. STATE OF KARNATAKA — Karnataka High Court (2025-12-02)