LexM.G.UMA,B.A.PATIL
96 recorded High Court judgment(s) · 2020–2020
Open in Lexace · Search this judge's casesCourts
| Karnataka High Court | 96 |
Disposal nature
| ALLOWED | 48 |
| DISMISSED | 22 |
| Partly Allowed | 20 |
| ALLOWED AND REMANDED | 3 |
| DISPOSED | 1 |
| Abated | 1 |
| REJECTED | 1 |
Recent judgments
- BHAVYA @ BHAVANI v. THE STATE OF KARNATAKA — Karnataka High Court (2020-07-24)
- VISHWANATH S/O YALLANAGOUDA PATIL v. THE STATE OF KARNATAKA, — Karnataka High Court (2020-07-24)
- THE ADDITIONAL REGISTRAR GENERAL, v. HANIFSAB — Karnataka High Court (2020-07-24)
- PUNDALIK MANIK ALAVANI v. THE STATE OF KARNATAKA — Karnataka High Court (2020-07-24)
- HANIFSAB S/O HAZARATHSAB KULMI, v. THE STATE OF KARNATAKA, — Karnataka High Court (2020-07-24)
- CHIDANANDAYYA S/O FAKKIRAYYA DIDDIMATH v. STATE OF KARNATAKA — Karnataka High Court (2020-07-24)
- SMT. AMEENABI W/O GOUSMODDIN KATAGI v. THE STATE OF KARNATAKA — Karnataka High Court (2020-07-24)
- MANIK IRAPPA ALAVANI v. THE STATE OF KARNATAKA BY — Karnataka High Court (2020-07-24)
- SHRI.ARJUN S/O PARASHURAM BUGADI v. THE STATE OF KARNATAKA — Karnataka High Court (2020-07-23)
- RAGHAVENDRA @ RAVI v. STATE OF KARNATAKA — Karnataka High Court (2020-07-23)