LexL.NARAYANA SWAMY,H.B.PRABHAKARA SASTRY
136 recorded High Court judgment(s) · 2017–2019
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 136 |
Disposal nature
| DISMISSED | 36 |
| DROPPED | 35 |
| DISPOSED | 25 |
| Partly Allowed | 16 |
| Dismissed for Non-Prosecution | 10 |
| REJECTED | 6 |
| ALLOWED | 5 |
| ALLOWED AND REMANDED | 3 |
Recent judgments
- SRI. N.C. PULLAIAH v. THE UNION OF INDIA — Karnataka High Court (2019-06-21)
- BASAPPA YALLAPPA NAGANUR v. THE ASSISTANT COMMISSIONER and — Karnataka High Court (2018-07-12)
- BHASKAR INDUSTRIAL DEVELOPMENT LTD., v. SOUTH WESTERN RAILWAY — Karnataka High Court (2017-10-17)
- SMT. PARAVVA W/O LAXMAN LANGOTI v. THE STATE OF KARNATAKA — Karnataka High Court (2017-10-17)
- CHANABASAPPA SHIVANAPPA HONGAL v. K. NAGARAJ DIVISIONAL CONTROLLER — Karnataka High Court (2017-10-16)
- J. JAYARAM REDDY v. MR. KHAZA MONODDIN — Karnataka High Court (2017-10-16)
- SHRI. RAJSHEKAR S/O VEERAPPA KORI v. SHRI. JAVED AKTHAR — Karnataka High Court (2017-10-16)
- SMT. NAYANATARA W/O BASANGOUDA PATIL v. SRI. BASANGOUDA S/O SHANKARGOUDA PATIL — Karnataka High Court (2017-10-13)
- VAKKAL HAJI ATTAUR RAHEMAN v. MARIAM W/O VAKKAL HAJI ATTARUR RAHEMAN — Karnataka High Court (2017-10-11)
- THE DEPUTY CHIEF ENGINEER ( CONSTRUCTIONS) v. SHIVANNA GOWDA BASANAGOWDA PATIL — Karnataka High Court (2017-10-11)