M.G.UMA

1,638 recorded High Court judgment(s) · 2015–2025

Courts

Karnataka High Court

1638

DISMISSED	820
ALLOWED	517
Partly Allowed	121
Dismissed for Non-Prosecution	82
DISPOSED	60
ALLOWED AND REMANDED	29
Abated	6
IA/Memo/VK/OP in disposal	1

SHRI. GOTTU ALIAS SHRIDHAR v. THE STATE OF KARNATAKA — Karnataka High Court (2025-08-01)
RAVIKUMAR S/O MAHESH KARLINGNNAVAR v. STATE OF KARNATAKA — Karnataka High Court (2025-08-01)
ABDULRAJAK MANIYAR v. STATE BY KUNDGAL POLICE STATION — Karnataka High Court (2025-07-10)
SANJAY S/O VISHNU MEGHARAJ v. THE STATE OF KARNATAKA — Karnataka High Court (2025-06-30)
SREENIVASULU S/O L YERRISWAMY v. THE TEHSILDAR — Karnataka High Court (2025-05-02)
SHRI. SIDDAPPA ALIAS SHIDDAPPA S/O NINGAPPA KURI v. NINGAPPA S/O SHIDDAPPA KURI — Karnataka High Court (2025-05-02)
ADISHESHA P S/O LATE P RAMANJINEYA SETTY v. THE TEHSILDAR — Karnataka High Court (2025-05-02)
SMT S KALYANI D/O S SUNEEL KUMAR v. THE TEHSILDAR — Karnataka High Court (2025-05-02)
P V N SAI NANDAN S/O P THIRUPALAIAH v. THE TAHSILDAR — Karnataka High Court (2025-05-02)
AKANKSHA ENTERPRISES PVT LTD v. THE GENERAL MANAGER — Karnataka High Court (2025-05-02)