LexM.G.S. KAMAL
3,728 recorded High Court judgment(s) · 2019–2026
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 3728 |
Disposal nature
| DISMISSED | 1341 |
| DISPOSED | 1180 |
| ALLOWED | 653 |
| Partly Allowed | 228 |
| Dismissed for Non-Prosecution | 215 |
| ALLOWED AND REMANDED | 62 |
| REJECTED | 23 |
| Abated | 20 |
Recent judgments
- SRI VINAYAKA SOCIAL CULTURAL EDUCATIONAL AND CHARITABLE TRUST v. THE AUTHORISED OFFICER — Karnataka High Court (2026-06-04)
- MR E JACOB v. GUARDIAN SOUHARDA SAHAKARI — Karnataka High Court (2026-06-04)
- KARNATAKA STATE ELECTRONICS DEVELOPMENT CORP LTD v. PINAKA INFORMATICS PVT LTD — Karnataka High Court (2026-06-04)
- S JAYASHEELAN v. THE TUMKUR VEERASHAIVA — Karnataka High Court (2026-06-04)
- KARNATAKA POWERLIFTING ASSOCIATION v. STATE OF KARNATAKA — Karnataka High Court (2026-06-03)
- SRI B G SHANKAR GOWDA v. STATE OF KARNATAKA — Karnataka High Court (2026-06-03)
- THE MANAGING DIRECTOR v. SRI RAJU — Karnataka High Court (2026-06-03)
- MRS SAVITHRAMMA NARAYANAPPA v. KARNATAKA STATE HUMAN RIGHTS COMMISSION — Karnataka High Court (2026-06-03)
- SRI SUBRAMANYAM YEDAPADITHYA v. KARNATAKA INFORMATION COMMISSION — Karnataka High Court (2026-06-03)
- SAMRUDDHI RHYTHM HOME ALLOTTEES WELFARE ASSOCIATION v. SECRETARY — Karnataka High Court (2026-06-03)