LexM.G.S. KAMAL,B.VEERAPPA
126 recorded High Court judgment(s) · 2019–2021
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 126 |
Disposal nature
| DISMISSED | 39 |
| DISPOSED | 36 |
| Partly Allowed | 30 |
| ALLOWED | 9 |
| DROPPED | 8 |
| ALLOWED AND REMANDED | 2 |
| Dismissed for Non-Prosecution | 1 |
| Abated | 1 |
Recent judgments
- THE KARNATAKA PRIVATE HOMEOPATHIC v. UNION OF INDIA — Karnataka High Court (2021-08-31)
- THE KARNATAKA PRIVATE HOMEOPATHIC v. UNION OF INDIA — Karnataka High Court (2021-08-31)
- SRI. SANJAY S/O BASAVANT SHILARE v. SMT. ASHA W/O BASAVANT SHILARE — Karnataka High Court (2021-08-19)
- GENERAL MANAGER v. SMT.DILSHAD BEGUM W/O DADASAB NADIMULLA — Karnataka High Court (2021-08-19)
- SRI. BASAVARAJ S/O FAKIRAPPA KAKANUR v. THE STATE OF KARNATAKA — Karnataka High Court (2021-08-19)
- SMT.LALITA v. SHRI.KALLAPPA — Karnataka High Court (2021-08-19)
- PRAGATIPARA CHIKKA VARTAKARA SANGHA DHARWAD v. SRI. SURESH ITNAL — Karnataka High Court (2021-08-19)
- SRI. BASALINGAIAH S/O VEERABHADRAYYA PATRIMATH v. SMT. A RATNAMMA — Karnataka High Court (2021-08-19)
- MALLIKARJUNA S/O MALLAYYA v. GOVINDAPPA S/O YAMUNAPPA, — Karnataka High Court (2021-08-18)
- M/S. SRI RAM CITY UNION FINANCE LTD., v. SRI SUBHASH S/O. BELURAPPA — Karnataka High Court (2021-08-18)