LexKRISHNA S DIXIT,RAMACHANDRA D. HUDDAR
255 recorded High Court judgment(s) · 2024–2025
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 255 |
Disposal nature
| DISPOSED | 95 |
| DISMISSED | 77 |
| ALLOWED | 43 |
| REJECTED | 12 |
| ALLOWED AND REMANDED | 11 |
| Partly Allowed | 9 |
| Abated | 7 |
| Dismissal for Non Compliance of Office Objections | 1 |
Recent judgments
- SRI MUTHARAJU H v. THE DIRECTOR GENERAL AND — Karnataka High Court (2025-04-29)
- M/S HILL LAND PROPERTIES AND DEVELOPERS v. CASA GRANDE GARDEN CITY BUILDERS PVT LTD — Karnataka High Court (2025-04-29)
- SRI B K BHASKAR v. SRI S M BALAJI — Karnataka High Court (2025-04-29)
- COMMISSIONER OF CENTRAL EXCISE v. M/S TALIN MODULAR OFFICE — Karnataka High Court (2025-04-29)
- SRI LAKSHMANA v. THE STATE OF KARNATAKA — Karnataka High Court (2025-04-29)
- M C MUTHANNA v. INSPECTOR GENERAL OF POLICE — Karnataka High Court (2025-04-28)
- SRI MAHABALESHWAR v. THE STATE OF KARNATAKA — Karnataka High Court (2025-04-28)
- DR ASHA BHARATH v. THE STATE OF KARNATAKA — Karnataka High Court (2025-04-28)
- RAMACHANDRA v. THE STATE OF KARNATAKA — Karnataka High Court (2025-04-25)
- YES BANK LIMITED v. THE KARNATAKA REAL ESTATE — Karnataka High Court (2025-04-25)