M.I.ARUN

7,118 recorded High Court judgment(s) · 2013–2026

Courts

Karnataka High Court

7118

DISMISSED	2872
DISPOSED	2632
ALLOWED	627
Dismissed for Non-Prosecution	535
Partly Allowed	339
ALLOWED AND REMANDED	59
Abated	30
REJECTED	12

NAVEEN @ NAVEEN v. STATE OF KARNATAKA — Karnataka High Court (2026-06-04)
MR. SHASHIDHARA v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-02)
SRI D C CHOWDAIAH v. THE JOINT REGISTRAR OF CO OPERATIVE SOCIETIES — Karnataka High Court (2026-06-02)
MR APPALAL CHAKOLI v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-01)
SRI RANGANATH M v. CHIEF EXECUTIVE OFFICER — Karnataka High Court (2026-06-01)
NAVANAGARA URBAN CO-OPERATIVE BANK LTD., v. THE JOINT REGISTRAR OF CO-OPERATIVE SOCITIES, — Karnataka High Court (2026-06-01)
SRI DEVANATH HEMBRAM v. STATE OF KARNATAKA — Karnataka High Court (2026-06-01)
SRI. SRINIVASA M @ SHEENAPPA @ GANJA SEENA v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-01)
GIRISH @ MENTA @ MENTAL v. STATE OF KARNATAKA — Karnataka High Court (2026-04-29)
SMT DEEPTHI K v. THE CHIEF COMMISSIONER — Karnataka High Court (2026-04-29)