LexKRISHNA S.DIXIT,VIJAYKUMAR A.PATIL
1,201 recorded High Court judgment(s) · 2024–2024
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 1201 |
Disposal nature
| DISMISSED | 738 |
| Partly Allowed | 157 |
| DISPOSED | 121 |
| DROPPED | 98 |
| ALLOWED | 55 |
| ALLOWED AND REMANDED | 22 |
| REJECTED | 7 |
| Dismissed for Non-Prosecution | 1 |
Recent judgments
- THE SPECIAL LAND ACQUISITION OFFICER v. SRI. B. HANUMANTHI S/O SRI. ANJINEYA — Karnataka High Court (2024-11-26)
- THE COMMISSIONER OF INCOME TAX (TDS) v. M/S TUSHIRA INDUSTRIES — Karnataka High Court (2024-10-29)
- KARNATAKA NEERAVARI NIGAMA LIMITED v. THE SPECIAL LAND ACQUISITION OFFICER — Karnataka High Court (2024-10-01)
- THE UNION OF INDIA v. SHRI. BASAVARAJ S/O SANGAPPA KORAVI — Karnataka High Court (2024-10-01)
- THE LAND ACQUISITION OFFICER AND v. SYED ALI S/O IMAMSAB, — Karnataka High Court (2024-10-01)
- KARNATAKA NEERAVARI NIGAMA LIMITED v. THE SPECIAL LAND ACQUISITION OFFICER — Karnataka High Court (2024-10-01)
- THE LAND ACQUISITION OFFICER AND v. MAHESHAPPA S/O VEERABHDRAPPA — Karnataka High Court (2024-10-01)
- The Special Land Acquisition Officer v. Kasturewwa Wo Mahadevappa Gasti — Karnataka High Court (2024-10-01)
- The Special Land Acquisition Offcer v. Kasturewwa Wo Mahadevappa Gasti — Karnataka High Court (2024-10-01)
- KARNATAKA NEERAVARI NIGAMA LIMITED v. THE SPECIAL LAND ACQUITION OFFICER — Karnataka High Court (2024-10-01)