LexK. V. ARAVIND
21 recorded High Court judgment(s) · 2024–2026
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 21 |
Disposal nature
| DISMISSED | 11 |
| DISPOSED | 7 |
| Dismissal for Non Compliance of Office Objections | 2 |
| Dismissed for Non-Prosecution | 1 |
Recent judgments
- SMT K J VIJAYAMMA v. HMT LIMITED — Karnataka High Court (2026-04-10)
- SMT. ERAMMA v. THE DEPUTY COMMISSIONER — Karnataka High Court (2026-02-06)
- SUDHA LAKSHMAN v. THE STATE OF KARNATAKA — Karnataka High Court (2026-02-06)
- JEEVANSAB @ JEEVANSAB HABBANNI v. THE HONBLE GOVERNOR OF KARNATAKA — Karnataka High Court (2025-12-12)
- SRI. R K UTAGI v. STATE OF KARNATAKA — Karnataka High Court (2025-11-21)
- SRI RAMESH N R v. THE CHIEF SECRETARY TO — Karnataka High Court (2025-11-21)
- SRI V PRASAD v. THE STATE OF KARNATAKA — Karnataka High Court (2025-11-21)
- SRI G J VENKATESH v. THE STATE OF KARNATAKA — Karnataka High Court (2025-11-21)
- SRI.GOWTHAM R, v. THE CHIEF SECRETARY, — Karnataka High Court (2025-11-21)
- SRI A J JAMES v. KARNATAKA STATE LAW UNIVERSITY — Karnataka High Court (2025-11-21)