M.NAGAPRASANNA

23,799 recorded High Court judgment(s) · 2014–2026

Courts

Karnataka High Court

23799

DISPOSED	14598
ALLOWED	4521
DISMISSED	2557
Partly Allowed	908
REJECTED	421
Dismissed for Non-Prosecution	338
ALLOWED AND REMANDED	315
Dismissal for Non Compliance of Office Objections	85

MANIKIRAN G.C. v. STATE OF KARNATAKA — Karnataka High Court (2026-06-04)
MR VINAY KUMAR S v. STATE OF KARNATAKA — Karnataka High Court (2026-06-04)
SRI MUNISHAMIREDDY v. THE STATE BY — Karnataka High Court (2026-06-04)
M/S ESHWAR TRADERS v. AGRICULTURAL PRODUCE — Karnataka High Court (2026-06-04)
MR DINESH MALPANI v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-04)
AUDREY DEEPIKA MABEN v. STATE OF KARNATAKA — Karnataka High Court (2026-06-04)
K VENKATESHWARA BHAT v. STATE BY CHITRADURGA WOMEN PS, — Karnataka High Court (2026-06-03)
ROHIT V v. STATE BY BANNERGHATTA P.S. — Karnataka High Court (2026-06-03)
SRI. DARSHAN @ N. H. DARSHAN v. THE STATE BY SHANTHIGRAMA — Karnataka High Court (2026-06-03)
CHITHANYA @ CHETHAN v. THE STATE OF KARNATAKA — Karnataka High Court (2026-06-03)