MOHAMMAD NAWAZ

9,353 recorded High Court judgment(s) · 2015–2026

Courts

Karnataka High Court

9353

ALLOWED	4310
DISMISSED	3590
DISPOSED	683
Partly Allowed	555
Dismissed for Non-Prosecution	105
Converted	42
ALLOWED AND REMANDED	37
REJECTED	15

K A SAYYAD ANWAR v. STATE OF KARNATAKA — Karnataka High Court (2026-04-24)
STATE OF KARNATAKA v. V.CHANDRASHEKAR — Karnataka High Court (2026-04-23)
CHARAN J S v. STATE BY KARNATAKA — Karnataka High Court (2026-04-10)
BASAVARAJU N v. STATE OF KARNATAKA — Karnataka High Court (2026-04-10)
SIDDAPPA BASAVARAJA BENNURA v. THE STATE OF KARNATAKA BY — Karnataka High Court (2026-04-10)
SRI P L KEMPEGOWDA v. SRI C S RANGASWAMY — Karnataka High Court (2026-04-02)
SRI SRUJAN S SHETTY v. STATE OF KARNATAKA — Karnataka High Court (2026-04-02)
SUDAKAR B G v. STATE BY HOSAKOTE POLICE STATION. — Karnataka High Court (2026-04-02)
SRI.JESUDAS v. SRI.HULLURE GOWDA — Karnataka High Court (2026-04-02)
MR. GOUTHAM v. STATE BY YESHWANTHAPURA POLICE STATION — Karnataka High Court (2026-04-02)