LexM G UMA
8,828 recorded High Court judgment(s) · 2015–2026
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 8828 |
Disposal nature
| DISMISSED | 4430 |
| ALLOWED | 3262 |
| Dismissed for Non-Prosecution | 302 |
| Dismissal for Non Compliance of Office Objections | 285 |
| Partly Allowed | 244 |
| DISPOSED | 201 |
| ALLOWED AND REMANDED | 37 |
| Abated | 32 |
Recent judgments
- ALYWIN KIRAN MONTHERO v. THE STATE OF KARNATAKA — Karnataka High Court (2026-03-04)
- M/S SOBHA LIMITED v. THE DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES AND — Karnataka High Court (2026-03-03)
- LAKSHMI BAI v. STATE BY KARNATAKA — Karnataka High Court (2026-02-27)
- SRI DR SRIPATHI RAO v. STATE OF KARNATAKA — Karnataka High Court (2026-02-27)
- SMT RUKMINI v. THE STATE OF KARNATAKA — Karnataka High Court (2026-02-26)
- ASIF PASHA v. STATE OF KARNATAKA — Karnataka High Court (2026-02-26)
- M/S MIDWEST BUILDERS PVT LTD v. VICKRAMH KALMADY — Karnataka High Court (2026-02-26)
- CHETAN B.N.URF UDAY v. STATE BY HARIHARA TOWN POLICE STATION — Karnataka High Court (2026-02-25)
- A R VIJAYAKUMAR v. SAKRAPPA — Karnataka High Court (2026-02-25)
- MR ANIL F R SEQUEIRA v. THE STATE — Karnataka High Court (2026-02-25)